COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 68 of 130

High Courts18 May 2007Dismissed

Heera Lal Vs State Bank of India, Personal and H.R.D. Section and State of U.P.

Allahabad High Court · (2007) 7 AWC 7056 : (2007) 114 FLR 848

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2

High Courts18 May 2007Dismissed

Mahendra Nath Chaubey Vs The Director General, Central Industrial Security Force (Ministry of Home Affairs), The Deputy Inspector General, Central Industrial Security Force and The Commandant

Allahabad High Court · (2008) 5 AWC 4984

Central Industrial Security Force Act, 1968 — Section 4, 7, 8Constitution of India, 1950 — Article 311

High Courts18 May 2007Dismissed

Brijendra Nath Singh Vs Union of India (UOI)

Allahabad High Court · (2007) 7 AWC 6763

High Courts18 May 2007Allowed

Smt. Asha Misra Vs Union of India (UOI) and Others

Allahabad High Court · (2008) 5 AWC 4557

Constitution of India, 1950 — Article 12Constitution of India, 1950 — Article 12Constitution of India, 1950 — Article 12

High Courts18 May 2007Allowed

Nizamuddin and Sulaman Vs The District Manager, Food Corporation of India and Senior Regional Manager, Food Corporation of India

Allahabad High Court · (2007) 115 FLR 525

High Courts18 May 2007Dismissed

Ashok Kumar Tripathi Vs Union of India (UOI), Kendriya Vidayala Sangathan, , Assistant Commissioner, Kendriya Vidayala Sangathan and The Central Administrative Tribunal Bench

Allahabad High Court · (2007) 7 AWC 6757

Constitution of India, 1950 — Article 14, 16, 226

High Courts18 May 2007Dismissed

Usman Ali and Munney Ali Vs State of U.P. and Dr. Brijpal Singh

Allahabad High Court · (2007) 05 AHC CK 0276

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

High Courts18 May 2007Dismissed

J.C. Saxena Vs Union of India (UOI) and Others

Allahabad High Court · (2007) 4 AWC 4209 : (2008) 1 SLJ 481 : (2007) 3 UPLBEC 104

Constitution of India, 1950 — Article 12

High Courts18 May 2007Dismissed

New Okhla Industrial Development Authority Vs State Public Service Tribunal and Mishri Lal

Allahabad High Court · (2007) 4 AWC 3497 : (2007) 4 AWC 3496

COMPANIES ACT, 1956 — Section 3Constitution of India, 1950 — Article 14, 16, 226, 311

High Courts18 May 2007Allowed

Shyam Narain Tiwari Vs State of U.P. and U.P. Public Service Commission

Allahabad High Court · (2007) 7 AWC 7160 : (2007) 3 UPLBEC 97

Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) (Amendment) Act, 1997 — Section 5

High Courts18 May 2007Disposed Of

Sukhwasi Vs State of Uttar Pradesh

Allahabad High Court · (2007) 5 ADJ 560

Criminal Procedure Code, 1973 (CrPC) — Section 156, 482

High Courts18 May 2007Allowed

Jogendra Yadav, Head Clerk and Others Vs Central Administrative Tribunal, Allahabad Bench and Others

Allahabad High Court · (2008) 5 AWC 4779 : (2007) 3 UPLBEC 104

High Courts18 May 2007Allowed

Sujan Chandra Vs State of U.P., Samanya Prashikshan, Shiksha Vibhag Nagar Nigam and Principal, Uchchatar Madhyamik Balika Vidhyalay

Allahabad High Court · (2008) 5 AWC 4782 : (2007) 3 UPLBEC 2607

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21

High Courts18 May 2007Allowed

Ravindra Kumar Dubey Vs U.P. State Sugar Corporation

Allahabad High Court · (2007) 5 ADJ 658 : (2007) 4 AWC 3946 : (2008) 1 LLJ 746 : (2008) 1 UPLBEC 8

Uttar Pradesh Factories Welfare Officers Rules, 1955 — Rule 3

High Courts18 May 2007Dismissed

Nihali and Bhoore Vs State of U.P.

Allahabad High Court · (2007) 05 AHC CK 0135

Penal Code, 1860 (IPC) — Section 302, 34

High Courts18 May 2007Dismissed

Union of India (UOI) Vs Jeevan Shukla and Central Administrative Tribunal Additional Bench at Allahabad

Allahabad High Court · (2008) 5 AWC 4430 : (2008) 1 CTLJ 106 : (2007) 114 FLR 652

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226

High Courts18 May 2007Allowed

Jog Raj Singh Vs The State of U.P., The Commissioner, Moradabad Division and The Prescribed Authority

Allahabad High Court · (2007) 6 AWC 5511

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

High Courts18 May 2007Dismissed

Ghanshyam Das Vs State Public Service Tribunal, Managing Director, U.P. State Food and Essential Commodities Corporation Ltd. and Regional Manager, U.P. State Food and Essential Commodities Corporation Ltd.

Allahabad High Court · (2008) 5 AWC 4766 : (2007) 114 FLR 860

Constitution of India, 1950 — Article 226

High Courts18 May 2007Dismissed

Rajendra Kumar Dubey Vs Union of India (UOI), Commandant, Central Industrial Security Force, Unit S.S.T.P.S., Deputy Inspector General, Central Industrial Security Force and Inspector General, Central Industrial Security Force

Allahabad High Court · (2008) 5 AWC 4551 : (2007) 114 FLR 643 : (2007) 3 UPLBEC 118

High Courts18 May 2007Allowed

Nizamuddin and Another Vs District Manager, Food Corporation of India and Another

Allahabad High Court · (2007) 7 AWC 7375