High Courts16 Jul 2007Allowed
Bhagwan Das Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 52 of 130
High Courts16 Jul 2007Dismissed
Danish (Minor) Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 302, 323, 394, 452
High Courts16 Jul 2007
Jay Karan Singh Vs State of U.P. and others
Allahabad High Court · (2007) 07 AHC CK 0108
High Courts16 Jul 2007Allowed
Suresh Singh Vs State of U.P.
Allahabad High Court · (2007) 4 AWC 3411 : (2007) 114 FLR 1128
High Courts16 Jul 2007
Sidh Nath Shukla Vs Judge Small Causes (Prescribed Authority) and Others
Allahabad High Court · (2008) 2 AWC 1624
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)(b)
High Courts16 Jul 2007
Ram Awadh and Others Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 757
Criminal Procedure Code, 1973 (CrPC) — Section 347Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts16 Jul 2007
Sripal and Chhotey Lal (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Jul 2007Dismissed
J.P. Silk Mills Private Limited Vs Oriental Bank of Commerce
Allahabad High Court · (2008) 1 CompLJ 178
Banking Regulation Act, 1949 — Section 35ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts16 Jul 2007Dismissed
State of U.P. and Another Vs Smt. Ahilya Sharma
Allahabad High Court · (2007) 6 AWC 5854
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts13 Jul 2007Dismissed
Hari Singh and Mahendra Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 307, 324, 452
High Courts13 Jul 2007Partly Allowed
Raj Kishore alias Chaukidar Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3525
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Jul 2007Dismissed
Manoj Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 4 AWC 3696
Stamp Act, 1899 — Section 56
High Courts13 Jul 2007Dismissed
S.K. Gupta and Company Vs Income Tax Officer
Allahabad High Court · (2007) 07 AHC CK 0194
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts13 Jul 2007Dismissed
Ansal Papers Vs State of U.P. and The Sales Tax Officer
Allahabad High Court · (2009) 20 VST 727
Constitution of India, 1950 — Article 226
High Courts13 Jul 2007
Raj Kishor alias Chaukidar Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3525
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Jul 2007Dismissed
B.K. Enterprises Vs State of U.P. and Assistant Commissioner (Assessment-II) Trade Tax
Allahabad High Court · (2007) 07 AHC CK 0173
Constitution of India, 1950 — Article 14, 226
High Courts13 Jul 2007Dismissed
Thakur Din and Others (In Jail) Vs State
Allahabad High Court · (2007) 07 AHC CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts13 Jul 2007Dismissed
Adarsh Kumar and Aahish Kumar Gupta Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 2008 All 2 : (2007) 4 AWC 3458 : (2007) 103 RD 499
Constitution of India, 1950 — Article 226, 255Stamp Act, 1899 — Section 21, 3, 31, 32, 33
High Courts13 Jul 2007Allowed
Ghisai Vs Deputy Director of Consolidation, Basti and others
Allahabad High Court · (2007) 07 AHC CK 0119
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts13 Jul 2007
Dhananjay Kumar Singh and others Vs State of U.P. and others
Allahabad High Court · (2007) 07 AHC CK 0105
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Chapter 12, 10(1), 3(B), 3(C), 37B(2)