COURT ARCHIVE

Allahabad High Court judgments, 2007

2,979 judgments · page 6 of 149

High Courts11 Dec 2007Allowed

Smt. Shankuntala Devi Rathod Vs Smt. Raj Kumari (widow), Pawan Lekhadhari (son) and Manish Lekhadhari (son) of Late Kishen Chandra Lekhadhari

Allahabad High Court · (2008) 1 AWC 931

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts11 Dec 2007Dismissed

Union of India (UOI) Vs Sri Prem Saran Kapoor and Others

Allahabad High Court · (2008) 116 FLR 210 : (2008) 2 LLJ 55 : (2008) 1 UPLBEC 509

Payment of Wages Act, 1936 — Section 15

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High Courts11 Dec 2007Dismissed

Shree Bhagwan Goel (Deceased) Vs Life Insurance Corporation of India, Agra and Others

Allahabad High Court · (2007) 12 AHC CK 0114

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 3, 6

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High Courts11 Dec 2007Allowed

Munnan Bibi and others Vs Manju

Allahabad High Court · (2007) 12 AHC CK 0108

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts11 Dec 2007Dismissed

Yogendra Vs State of U.P.and another

Allahabad High Court · (2007) 12 AHC CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 394

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High Courts11 Dec 2007Dismissed

Commissioner of Income Tax Vs Roshan Lal Talwar

Allahabad High Court · (2007) 12 AHC CK 0050

Income Tax Act, 1961 — Section 145(1)

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High Courts11 Dec 2007Allowed

Doongar Mal Singodia Vs Anoop Kumar Agarwal and Others

Allahabad High Court · (2008) 1 AWC 823 : (2009) 5 RCR(Civil) 257 : (2008) 2 RCR(Rent) 74

Evidence Act, 1872 — Section 138Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts11 Dec 2007Allowed

Committee of Management, National Inter College Vs State of U.P., Meerut Region, The Joint Director of Education, Ist Meerut Region and Subhan

Allahabad High Court · (2008) 6 AWC 6017

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High Courts11 Dec 2007Allowed

New Singh Tent House and Electric Works Vs State of U.P. and Others

Allahabad High Court · (2008) 1 AWC 1032

Constitution of India, 1950 — Article 14, 300A

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High Courts11 Dec 2007Allowed

Smt. Radha Vs State of U.P. and Arvind Kumar

Allahabad High Court · (2007) 12 AHC CK 0015

Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A

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High Courts11 Dec 2007Allowed

National Insurance Co. Ltd. Vs Deepa Devi and Others

Allahabad High Court · (2008) 1 AWC 587

Motor Vehicles Act, 1988 — Section 166

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High Courts11 Dec 2007

Shri K.L. Malhotra Vs The V Additional District Judge, The Prescribed Authority/Civil Judge and Mukesh Kumar Goel

Allahabad High Court · (2008) 1 AWC 934

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High Courts11 Dec 2007Allowed

Hamida Khatoon Vs State of U.P. and Others

Allahabad High Court · (2008) 116 FLR 838 : (2008) 2 UPLBEC 83

Constitution of India, 1950 — Article 14, 226

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High Courts10 Dec 2007Allowed

The Chairman, District Board and Zila Panchayat Vs Labour Court-II and Ashok Kumar Sharma

Allahabad High Court · (2008) 2 AWC 1197 : (2008) 117 FLR 15

Uttar Pradesh Industrial Disputes Act, 1947 — Section 23, 6N

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High Courts10 Dec 2007Dismissed

Ram Sewak Vs State of U.P. and Shri Sripal Sharma, Reader

Allahabad High Court · (2007) 12 AHC CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193, 504

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High Courts10 Dec 2007Dismissed

Ram Kesh Vs State of U.P. and Others

Allahabad High Court · (2008) 1 AWC 815 : (2008) 104 RD 286 : (2008) 1 UPLBEC 670

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High Courts10 Dec 2007Dismissed

U.P. Jal Nigam Vs Driplex Water Engineering Ltd.

Allahabad High Court · (2008) 2 AWC 1995

Arbitration and Conciliation Act, 1996 — Section 34General Clauses Act, 1897 — Section 8

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High Courts07 Dec 2007Dismissed

Ajay Pratap Sahi, Smt. Vimla Sahi and Smt. Meena Sahi Vs State of U.P., Director, State Council for Education Research and Training, Registrar, Departmental Examination/Secretary, Examination Regulatory Authority and Principal, District Institute of Education and Training

Allahabad High Court · (2008) 6 AWC 6027 : (2008) 116 FLR 1156

Constitution of India, 1950 — Article 226

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High Courts07 Dec 2007Dismissed

Nand Lal Vs The Executive Engineer, Canal Construction Division-I, Superintending Engineer, Engineer in Chief (Establishment Gha-Section), Irrigation Department and The State of U.P.

Allahabad High Court · (2008) 2 AWC 1195 : (2008) 117 FLR 18

Constitution of India, 1950 — Article 226

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High Courts07 Dec 2007Dismissed

Ram Chandra Shukla Vs State of U.P. and others

Allahabad High Court · (2007) 12 AHC CK 0103

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(3)

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