High Courts03 Jul 2007
Padam Singh Sharma Vs State of U.P.
Allahabad High Court · (2007) 07 AHC CK 0107
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 57 of 130
High Courts03 Jul 2007Allowed
The State of U.P. Vs Agarwal Brothers and Sub Divisional Magistrate
Allahabad High Court · (2007) 3 UPLBEC 2429
Constitution of India, 1950 — Article 157, 254, 277, 278, 309Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 2
High Courts03 Jul 2007
Siya Ram and Others Vs Additional Commissioner, (Administration), Kanpur Division and Another
Allahabad High Court · (2007) 6 AWC 5954 : (2007) 103 RD 210
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)
High Courts03 Jul 2007Dismissed
Sri Pradeep Kumar Garg, Assistant Project Engineer, New Okhla Industrial Development Authority and Others Vs State of U.P., New Okhla Industrial Development Authority, Mohd. Ishrat, Project Engineer, New Okhla Industrial Development Authority (NOIDA) and Sri Sama Kant Srivastava, Project Engineer, New Okhla Industrial Development Authority (NOIDA)
Allahabad High Court · (2007) 3 UPLBEC 2333
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 14, 16, 226, 309Electricity (Supply) Act, 1948 — Section 79
High Courts03 Jul 2007Allowed
Rakesh Kumar Vs Committee of Management, Shivpati Degree College, The Principal, Shivpati Degree College, Regional Higher Education Officer, Gorakhpur Region and The District Inspector of Schools
Allahabad High Court · (2007) 4 AWC 3602 : (2007) 115 FLR 523
COMPANIES ACT, 1956 — Section 3
High Courts03 Jul 2007Allowed
Sanjeev Kumar Sinha Vs State of U.P. and Another
Allahabad High Court · (2008) 4 CivCC 586 : (2008) 4 RCR(Civil) 661
Hindu Marriage Act, 1955 — Section 13
High Courts03 Jul 2007
Prabhu Vs Additional Collector and Others
Allahabad High Court · (2007) 6 AWC 5968
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts02 Jul 2007Allowed
Gauri Shankar Gaur Vs Dy. Director of Education and Others
Allahabad High Court · (2007) 7 AWC 7026
High Courts02 Jul 2007Dismissed
Net Ram and Sons and Others Vs Vth Additional District Judge and Others
Allahabad High Court · (2007) 6 AWC 5514
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts02 Jul 2007Dismissed
Shri Kishun and Others Vs Hari Naraina and Others
Allahabad High Court · (2007) 6 AWC 5638
Transfer of Property Act, 1882 — Section 122Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts02 Jul 2007Dismissed
Gopal Sharma and Others Vs XI Vth Additional District Judge and Others
Allahabad High Court · (2007) 6 AWC 5644
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1) , 22
High Courts02 Jul 2007Dismissed
Om Prakash Gupta Vs Commissioner, Moradabad Division and Others
Allahabad High Court · (2007) 6 AWC 5493 : (2007) 103 RD 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 90Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 286Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285I
High Courts02 Jul 2007Allowed
Manjul Kumar and Another Vs State of U.P.
Allahabad High Court · (2007) 7 AWC 7712
Constitution of India, 1950 — Article 1, 14, 226, 309Contract Act, 1872 — Section 17
High Courts02 Jul 2007Allowed
State of U.P. Vs IIIrd Additional District Judge and Others
Allahabad High Court · (2008) 1 AWC 209
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts02 Jul 2007Dismissed
Punjab National Bank and Others Vs A Unique Export House and Others
Allahabad High Court · (2008) 1 AWC 847
High Courts02 Jul 2007Allowed
Roshan Lal Mittal Vs Rent Control and Eviction Officer/S.D.M. and Another
Allahabad High Court · (2007) 4 AWC 3174
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A
High Courts02 Jul 2007Dismissed
Union of India (UOI) Vs Ved Ram and Others
Allahabad High Court · (2008) ACJ 2533
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 124A
High Courts02 Jul 2007Allowed
Gauri Shanker Gaur Vs Deputy Director of Education, Agra Region and Others
Allahabad High Court · (2007) 7 AWC 7026
High Courts02 Jul 2007Allowed
Shreekant Mishra Vs Union of India (UOI) and Senior Security Commissioner Railway Protection Force, Northern Railway
Allahabad High Court · (2007) 6 AWC 5661
Constitution of India, 1950 — Article 226
High Courts02 Jul 2007Dismissed
Shri Kishun Vs Hari Naraina and Others
Allahabad High Court · (2007) 103 RD 258
Transfer of Property Act, 1882 — Section 122