High Courts11 Jun 2007Dismissed
Union of India (UOI) and Others Vs Smt. Mithauli Devi
Allahabad High Court · (2007) 4 AWC 3712
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 60 of 130
High Courts11 Jun 2007Allowed
Manoj Kumar Sharma Vs State of U.P. and Inqbal Singh
Allahabad High Court · (2007) 06 AHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 325
High Courts08 Jun 2007Allowed
The State of Uttar Pradesh Vs Akhila Nand Mishra the then Circle Officer and Bahadur Ram, Inspector the then Inspector
Allahabad High Court · (2007) 06 AHC CK 0053
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173Penal Code, 1860 (IPC) — Section 109, 114, 120B, 147, 148
High Courts08 Jun 2007Dismissed
Dewan Singh and others Vs State
Allahabad High Court · (2007) 06 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 374(1)Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts08 Jun 2007Dismissed
Pritam Singh Vs Govind Prasad Deoradi
Allahabad High Court · (2007) 06 AHC CK 0036
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts08 Jun 2007Dismissed
Harpal Yadav and Ram Niwas(In Jail) Vs State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 363, 366, 376
High Courts07 Jun 2007
Committee of Management, Chiraunji Lal Dharampal Kanya Uchchattar Madhyamik Vidyalaya, Budaun and another Vs State of U.P. and others
Allahabad High Court · (2007) 06 AHC CK 0026
High Courts07 Jun 2007
Brij Lal Kol and Others Vs State of U.P. and Sri Surya Lal, Van Rakshak Devari Veet
Allahabad High Court · (2007) 06 AHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Forest Act, 1927 — Section 26, 5Wild Life (Protection) Act, 1972 — Section 27, 29, 50, 51, 55
High Courts07 Jun 2007
Shatraunjay Kumar Choubey Vs State of U.P. and Rana Jaswant Singh
Allahabad High Court · (2007) 06 AHC CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482
High Courts06 Jun 2007Disposed Of
Pankaj Singh and Avinash Singh Vs State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 394
High Courts06 Jun 2007Disposed Of
Pankaj Singh and Another Vs State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts05 Jun 2007
Paras Nath Vs State of U.P. and Others
Allahabad High Court · (2007) 3 ACR 2880
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 435, 436, 504
High Courts05 Jun 2007Allowed
Mohd. Yusuf and Others Vs State of U.P.and Another
Allahabad High Court · (2007) 06 AHC CK 0031
Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Jun 2007Dismissed
Munni Devi and Another Vs State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Jun 2007Dismissed
Fragrant Leasing and Finance Company Ltd. and Another Vs Jagdish Katuriya and Another
Allahabad High Court · (2007) 4 CivCC 281 : (2007) CriLJ 3880 : (2007) 4 RCR(Criminal) 718
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 87
High Courts04 Jun 2007Dismissed
Fragrant Leasing and Finance Company Ltd. and Raj Kumar Vs Jagdish Katuriya and State of U.P.
Allahabad High Court · (2007) 06 AHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 87
High Courts01 Jun 2007
Jai Prakash Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2722
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 366, 367, 375, 376
High Courts01 Jun 2007Allowed
Sunita Vs State of U.P. and Others
Allahabad High Court · (2007) 06 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 190Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 323, 342, 357, 376, 452
High Courts01 Jun 2007Allowed
Smt. Santosh Kumari Vs State of U.P.
Allahabad High Court · (2007) CriLJ 3869
Arms Act, 1959 — Section 25Criminal Procedure (Amendment) Amending Act, 2006 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 190, 2
High Courts01 Jun 2007Allowed
Vinod Kumar Shrotiya Vs State of U.P.and Others
Allahabad High Court · (2007) 06 AHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 407