High Courts22 Jun 2007Dismissed
Ramesh and others Vs Deputy Director of Consolidation, Baghpat and others
Allahabad High Court · (2007) 06 AHC CK 0035
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 59 of 130
High Courts22 Jun 2007Allowed
Abdul Hameed alias Babbu and Abdul Raheem Vs State of U.P. and Mehandi Hasan Sonof Hakki
Allahabad High Court · (2007) 06 AHC CK 0008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366
High Courts21 Jun 2007Disposed Of
Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 06 AHC CK 0062
Constitution of India, 1950 — Article 226
High Courts21 Jun 2007Disposed Of
Jugal Steels Pvt. Ltd. and Anr. Vs Chairperson,Debts Recovery Appellate Tribunal,Allahabad & Ors.
Allahabad High Court · (2007) 06 AHC CK 0042
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17
High Courts19 Jun 2007Dismissed
B.K.Tiwari and Others Vs State of U.P.and Another
Allahabad High Court · (2007) 06 AHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)
High Courts15 Jun 2007Allowed
Madhu Sudan Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 3 UPLBEC 115
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 38, 41
High Courts15 Jun 2007Allowed
Shiv Ganesh Gautam Vs State of U.P. and Balram Yadav
Allahabad High Court · (2007) 06 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 151, 319, 82, 83Penal Code, 1860 (IPC) — Section 120B, 302
High Courts15 Jun 2007Allowed
Hans Raj Pandey Vs State of U.P. and others
Allahabad High Court · (2007) 06 AHC CK 0048
Uttar Pradesh State Aided Educational Institutions Employees Contributory Provident Fund-Insurance-Pension Rules, 1964 — Rule 43, 44, 45, 46
High Courts15 Jun 2007
Sanjay Agarwal Vs State of Uttar Pradesh, High Court of Judicature at Allahabad (U.P. Higher Judicial Service Examination 2000)
Allahabad High Court · (2007) 3 UPLBEC 2558
Advocates Act, 1961 — Section 15, 2, 22, 23, 24Constitution of India, 1950 — Article 10, 14, 16, 233, 237Criminal Procedure Code, 1973 (CrPC) — Section 24, 25
High Courts15 Jun 2007Dismissed
Virendra and Others Vs State of U.P. and Prabhu Nath Chaubey son Chandra Bali Chaubey
Allahabad High Court · (2007) 06 AHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 323, 392, 427
High Courts15 Jun 2007Dismissed
Vishnu Dayal, Vishwanath, Rangunath and Smt. Vidya Devi Vs State of U.P. and Special Judge, Gangester Act
Allahabad High Court · (2007) 06 AHC CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 21, 302, 307Public Gambling Act, 1867 — Section 3
High Courts15 Jun 2007
Dileep Kumar Srivastava Vs State of U.P. and Mithlesh Kumar
Allahabad High Court · (2007) 7 AWC 7048
Constitution of India, 1950 — Article 16Government of India Act, 1935 — Section 241
High Courts15 Jun 2007Dismissed
Ram Ashish Dixit Vs The Chairman, Gorakhpur Kshetriya Gramin Bank and The Board of Directors, Gorakhpur Kshetriya Gramin Bank
Allahabad High Court · (2007) 7 AWC 6717 : (2007) 3 UPLBEC 2175
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Jun 2007Dismissed
Nand Lal Kesarwani and Others Vs Smt. Rani Devi
Allahabad High Court · (2007) 06 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts14 Jun 2007Dismissed
Nand Lal and Others Vs Rani Devi
Allahabad High Court · (2007) 06 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts14 Jun 2007Allowed
Suresh and Others Vs State of U.P.and Another
Allahabad High Court · (2007) 06 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts12 Jun 2007Disposed Of
Parvati Devi Mishra Vs State of U.P. and Others
Allahabad High Court · (2007) 7 AWC 7064
Constitution of India, 1950 — Article 14, 16, 21, 21A, 29
High Courts12 Jun 2007Allowed
Usman Vs State of Uttar Pradesh and Others
Allahabad High Court · (2007) CriLJ 3868
Penal Code, 1860 (IPC) — Section 307, 324, 34, 68
High Courts11 Jun 2007Dismissed
Mohd. Shahid; Gulab; Jamil Ahmad @ J.K.; Juggu @ Wasim Ahmad Vs State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304A
High Courts11 Jun 2007Allowed
Prashant Tiwari Vs State of Uttar Pradesh and Desh Deepak Yadav
Allahabad High Court · (2007) 06 AHC CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304