COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 67 of 130

High Courts21 May 2007Allowed

Satya Deo Dikshit and Arun Kumar Dubey Vs The State of Uttar Pradesh, The District Magistrate and The Mines Officer

Allahabad High Court · (2008) 5 AWC 4541 : (2007) 103 RD 172

Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 23C, 4

High Courts21 May 2007Allowed

United Provinces Sugar Company Limited Vs State of U.P., Labour Court and Tamkuhi Chini Mill Mazdoor Sangh Congress

Allahabad High Court · (2007) 7 AWC 7609 : (2007) 114 FLR 872 : (2008) 1 UPLBEC 15

Constitution of India, 1950 — Article 14, 16

High Courts21 May 2007Dismissed

Sri Ram Prasad Verma and Others Vs The Collector and Others

Allahabad High Court · (2007) 05 AHC CK 0243

Constitution of India, 1950 — Article 226

High Courts21 May 2007Dismissed

Ashish Mani Tripathi Vs State of U.P.and Another

Allahabad High Court · (2007) 05 AHC CK 0227

Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(8)

High Courts21 May 2007Disposed Of

Anju Vs State of U.P.

Allahabad High Court · (2007) 05 AHC CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 211

High Courts21 May 2007Dismissed

Harish Chandra Yadav Vs Usha

Allahabad High Court · (2008) 4 RCR(Criminal) 723

Criminal Procedure Code, 1973 (CrPC) — Section 125(2)

High Courts21 May 2007Disposed Of

Raees Ahmed and Others Vs State of U.P.and Others

Allahabad High Court · (2007) 05 AHC CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 171, 365

High Courts21 May 2007Dismissed

Braj Kishor Verma Vs State of U.P., State Consumer Disputes Redressal Directorate and President/Chairman, District Consumer Redressal Forum

Allahabad High Court · (2007) 7 AWC 7167

High Courts21 May 2007

Ram Singh Vs State of U.P., U.P. Jal Nigam and The Executive Engineer, Construction Division, U.P. Jal Nigam

Allahabad High Court · (2007) 6 AWC 6355 : (2007) 3 UPLBEC 108

Constitution of India, 1950 — Article 14, 16

High Courts21 May 2007Allowed

Ram Bishal and Ram Prasad Vs State of U.P.

Allahabad High Court · (2007) 05 AHC CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 396

High Courts21 May 2007

Sanjai Vs State of U.P.

Allahabad High Court · (2007) 05 AHC CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 131, 161Penal Code, 1860 (IPC) — Section 120B, 218, 34, 420, 466Prevention of Corruption Act, 1988 — Section 13

High Courts21 May 2007Allowed

Densen Joseph Vs State of U.P. and Puran Chand Pandey

Allahabad High Court · (2007) 05 AHC CK 0124

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 323, 406, 420, 504, 506

High Courts21 May 2007Allowed

Shanker Lal Vs The Secretary, Government of India, Ministry of Defence (Pen-A) and Chief Controller, C.D.A. (P)

Allahabad High Court · (2007) 7 AWC 6726 : (2008) 1 UPLBEC 14

High Courts21 May 2007Dismissed

Suresh Chandra Vs State of U.P. and Others

Allahabad High Court · (2008) 5 AWC 4778

High Courts21 May 2007Dismissed

Ram Prasad Verma and Others Vs Collector and Others

Allahabad High Court · (2007) 6 AWC 5813 : (2007) 103 RD 90

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 52, 54, 8AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 24A

High Courts21 May 2007Allowed

Ajit Kumar Misra and Another Vs District Inspector of Schools and Another

Allahabad High Court · (2007) 7 AWC 6991

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 4Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10), 16E(3), 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 4, 59

High Courts21 May 2007Allowed

Nand Kumar Yadav Vs State of U.P. and others

Allahabad High Court · (2009) 121 FLR 498

High Courts18 May 2007

Commissioner of Income Tax Vs Bisauli Tractors

Allahabad High Court · (2008) 217 CTR 558 : (2008) 299 ITR 219

Income Tax Act, 1961 — Section 256(1), 44AA

High Courts18 May 2007Dismissed

Bheem Bahadur alias Kana Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 3504

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376

High Courts18 May 2007Dismissed

Arya Pratibha Chaodhary, Smt. Renu Dhawan, Smt. Saroj Malhotra and Smt. Satyawati Devi Vs State of U.P. and Others

Allahabad High Court · (2007) 05 AHC CK 0332

National Council for Teacher Education Act, 1993 — Section 12, 2