High Courts01 Jun 2007Dismissed
Ram Narayan Gupta Vs Laxmi Devi and Another
Allahabad High Court · (2007) 06 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 61 of 130
High Courts01 Jun 2007Allowed
Shyam Raj Vs State of U.P. and Others
Allahabad High Court · (2007) 06 AHC CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 190, 2Penal Code, 1860 (IPC) — Section 307, 498A
High Courts01 Jun 2007
U.P. State Road Transport Corporation Vs State of U.P. and Sri V.N. Agarwal, Special Secretary (Transport)/Hearing Authority
Allahabad High Court · (2007) 06 AHC CK 0015
Constitution of India, 1950 — Article 136, 14, 154, 165, 19General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 100, 101, 102, 103, 104
High Courts31 May 2007Allowed
Munish Chandra Srivastava Vs State of U.P. and Others
Allahabad High Court · (2007) 05 AHC CK 0404
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401
High Courts31 May 2007Allowed
Sunil Solanki Vs State of U.P. and Mozzam Ali
Allahabad High Court · (2007) 05 AHC CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 307
High Courts31 May 2007Allowed
Rakesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2007) 05 AHC CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 150, 156
High Courts31 May 2007Disposed Of
Dilshad Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 138
High Courts31 May 2007Allowed
Ram Bachan Mishra Vs State of U.P.and Others
Allahabad High Court · (2007) 05 AHC CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts30 May 2007Disposed Of
Raghvendra Kumar Srivastava and Others Vs State of U.P.and Another
Allahabad High Court · (2007) 05 AHC CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 May 2007Dismissed
Awinesh Vs State of U.P.and Another
Allahabad High Court · (2007) 05 AHC CK 0220
Evidence Act, 1872 — Section 138
High Courts30 May 2007Disposed Of
Jag Devi and Another Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts30 May 2007Dismissed
Ram Prasad Sharma and Others Vs State of Uttar Pradesh
Allahabad High Court · (2007) 05 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 147, 149, 323, 427, 504
High Courts30 May 2007Dismissed
Ajay Khorana Vs State of U.P. and Namita Khorana
Allahabad High Court · (2008) 1 DMC 286
Criminal Procedure Code, 1973 (CrPC) — Section 395, 397, 462, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts30 May 2007Allowed
Vanshu Vs The State of U.P.
Allahabad High Court · (2007) CriLJ 4677
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 190
High Courts29 May 2007Disposed Of
Laturi Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0190
Arms Act, 1959 — Section 25, 25(1B)(a)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts29 May 2007Dismissed
Sandeep Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B
High Courts29 May 2007Allowed
Santosh Kumar Trivedi Vs State of U.P.and Another
Allahabad High Court · (2007) 05 AHC CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 2(d)
High Courts29 May 2007Allowed
Santosh Kumar Trivedi Vs State of U.P. and Mukesh Kumar Saxena, Inspector
Allahabad High Court · (2007) 05 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts28 May 2007Disposed Of
Ram Chandra Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0203
Penal Code, 1860 (IPC) — Section 354
High Courts28 May 2007Dismissed
Raghvendra Pratap Singh Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 162, 173, 190, 197, 319Penal Code, 1860 (IPC) — Section 120B, 170, 171, 409, 419