High Courts24 May 2007Dismissed
Kshetriya Sahkari Samiti Ltd. Vs Regional Additional Labour Commissioner and Others
Allahabad High Court · (2007) 6 AWC 5504
Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C1, 33C2, 4K, 6H(1), 6H(2)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 64 of 130
High Courts24 May 2007Dismissed
Ram Niwas, Bhawani Lal and Brij Pal (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2007) 05 AHC CK 0372
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts24 May 2007
Ruchha (D) through L.Rs. and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 6 AWC 5459
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 206
High Courts24 May 2007Dismissed
Maksood, Manzoor, Maqbool and Jahangir Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0341
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts24 May 2007Dismissed
Pratap Bhan Vs Smt. Krishna Devi Pandey and Others
Allahabad High Court · (2007) 4 AWC 3809
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 May 2007Allowed
Committee of Management, Hari Shyam Khadi Gram Udyog Sewa Sabha Malak Harhar Vs State of U.P. and Others
Allahabad High Court · (2007) 6 AWC 5869 : (2008) 1 UPLBEC 52
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3, 4
High Courts24 May 2007Allowed
Ruchha and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 103 RD 72
Constitution of India, 1950 — Article 226, 227
High Courts24 May 2007Partly Allowed
U.P. Co-operative Spinning Mills Federation Ltd. Vs Ram Magan and The Presiding Officer, Labour Court (IV)
Allahabad High Court · (2007) 7 AWC 7154
Industrial Disputes Act, 1947 — Section 33CIndustrial Disputes Act, 1947 — Section 33CIndustrial Disputes Act, 1947 — Section 33C
High Courts24 May 2007Dismissed
Malkhan Singh Vs State of U.P.and Others
Allahabad High Court · (2007) 05 AHC CK 0230
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 May 2007Dismissed
Shrawan Kumar Katiyar Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 364A
High Courts24 May 2007Allowed
Rajesh Kumar Gupta Vs State of U.P.and Another
Allahabad High Court · (2007) 05 AHC CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 169, 204, 218
High Courts24 May 2007Dismissed
Wakil Ahmad Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts24 May 2007Allowed
The District Manager, Food Corporation of India and The Senior Regional Manager, Food Corporation of India Vs The Central Government Industrial Tribunal-cum-Labour Court, Motilal and Atibal
Allahabad High Court · (2008) 5 AWC 4783 : (2007) 114 FLR 444
Industrial Disputes Act, 1947 — Section 10, 33CIndustrial Disputes Act, 1947 — Section 10, 33CIndustrial Disputes Act, 1947 — Section 10, 33C
High Courts24 May 2007
District Manager, Food Corporation of India, District Office, Allahabad and another Vs Central Government Industrial Tribunal-cum-Labour Court, Pandunagar, Kanpur and others
Allahabad High Court · (2007) 05 AHC CK 0155
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 May 2007Allowed
Ramvir Sharma Vs State of U.P. and Others
Allahabad High Court · (2007) 05 AHC CK 0137
High Courts24 May 2007Dismissed
Jai Prakash Singh @ J.P. Singh Vs State of U.P.
Allahabad High Court · (2007) 05 AHC CK 0131
Penal Code, 1860 (IPC) — Section 302, 504, 506
High Courts24 May 2007Dismissed
Kshetriya Sahkari Samiti Ltd., Chaumuha Vikas Khand Vs Regional Additional Labour Commissioner, Bachchu Singh and Collector/District Magistrate
Allahabad High Court · (2007) 6 AWC 5504 : (2007) 114 FLR 778
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6H(1)
High Courts24 May 2007Dismissed
Super Cassettes Industries Limited Vs State of Uttar Pradesh
Allahabad High Court · (2007) 7 AWC 6816 : (2007) 103 RD 164
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts24 May 2007
Shree Ram Agarwal, Mahabir Prasad Agarwal and Vijai Kumar Agarwal Vs Chief Controlling Revenue Authority, Additional District Magistrate (Revenue and Finance), Sub-Registrar and State of Uttar Pradesh
Allahabad High Court · (2007) 4 AWC 3395 : (2007) 103 RD 326
Stamp Act, 1899 — Section 47A