High Courts08 May 2007
Lala alias Narendra Singh Vs State
Allahabad High Court · (2007) 05 AHC CK 0053
Constitution of India, 1950 — Article 39ACriminal Procedure Code, 1973 (CrPC) — Section 303, 304Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 76 of 130
High Courts08 May 2007Dismissed
Rais Ahmad Vs Nagar Panchayat and Others
Allahabad High Court · (2007) 3 AWC 2954 : (2007) 114 FLR 402
High Courts08 May 2007
Commissioner of Income Tax Vs Babulal Grandsons Family Trust
Allahabad High Court · (2008) 301 ITR 271
Income Tax Act, 1961 — Section 161, 256(1), 256(2), 263
High Courts08 May 2007Dismissed
Neeraj Kumar Jaiswal and Another Vs Jai Prakash Gupta
Allahabad High Court · (2007) 7 AWC 6833
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts07 May 2007Disposed Of
Ravi Nath Misra Vs City Magistrate/R.C. and E.O. and Others
Allahabad High Court · (2007) 3 AWC 2951
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts07 May 2007
Commissioner of Income Tax Vs Kothari Products Ltd.
Allahabad High Court · (2007) 05 AHC CK 0340
Income Tax Act, 1961 — Section 32AB, 80I
High Courts07 May 2007Dismissed
Member Secretary, Cooperative Bank Centralised Services Care of U.P. Cooperative Bank Limited Vs Appellate Authority, Bhoj Raj Singh and Chairman, District Cooperative Bank Ltd.
Allahabad High Court · (2008) 5 AWC 4968 : (2007) 114 FLR 549
Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 1, 14, 4, 5
High Courts07 May 2007Dismissed
Kailash Vs Judge,Family Court,Azamgarh and Another
Allahabad High Court · (2007) 05 AHC CK 0228
Limitation Act, 1963 — Section 5
High Courts07 May 2007Dismissed
Sabir Ansari and Others Vs State of U.P.and Another
Allahabad High Court · (2007) 05 AHC CK 0199
Criminal Procedure Code, 1973 (CrPC) — Section 311, 320(9)
High Courts07 May 2007Allowed
Devendra Prasad Srivastava Vs The Mandi Nideshak, Rajya Krishi Utpadan Mandi Parishad, The Additional Director (Admn.), Rajya Krishi Utpadan Mandi Parishad, The Deputy Director (Admn.), Rajya Krishi Utpadan Mandi Parishad and The Chairman/Secretary, Krishi Utpadan Mandi Samiti
Allahabad High Court · (2008) 5 AWC 4874
High Courts07 May 2007Allowed
Sri Ram Niwas and Sons Vs The Xth Additional District Judge and Sri Jagdish Prasad Nigam
Allahabad High Court · (2007) 7 AWC 6826
High Courts07 May 2007Allowed
Rishi Kumar Katiyar Vs Labour Court, Vth and Vice Chancellor, Chandra Shekhar Azar Krishi and Paryogina Agricultural University
Allahabad High Court · (2007) 7 AWC 6755 : (2007) 114 FLR 635 : (2007) 3 UPLBEC 118
Industrial Disputes Act, 1947 — Section 25F
High Courts07 May 2007Dismissed
Durvijai Banjara Vs State
Allahabad High Court · (2007) 05 AHC CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 366Evidence Act, 1872 — Section 24, 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 302, 363, 366, 376
High Courts07 May 2007Dismissed
G.A.I.L. (India) Ltd. Vs Advance Lamps Component and Tablewares (P.) Ltd.
Allahabad High Court · (2007) 3 AWC 3036
Arbitration and Conciliation Act, 1996 — Section 9
High Courts07 May 2007
National Insurance Company Ltd. Vs Smt. Anisa Begum, Rais Ahmad and S.K. Chaddha
Allahabad High Court · (2007) 05 AHC CK 0052
High Courts07 May 2007Allowed
Executive Engineer Construction Division, U.P. Jal Nigam Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2007) 4 AWC 3236
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts05 May 2007Dismissed
Ram Padarath and Others Vs Krishna Kumar and Another
Allahabad High Court · (2007) 4 AWC 3702 : (2007) 103 RD 251
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts04 May 2007Dismissed
Union of India (UOI) Vs Hari Ashok Kumar Srivastava
Allahabad High Court · (2007) 05 AHC CK 0349
Banking Regulation Act, 1949 — Section 20, 35A, 45COMPANIES ACT, 1956 — Section 235, 45H, 45L, 543
High Courts04 May 2007Dismissed
Union of India (UOI) Vs Mr. C.G. Goel, Ex. Chairman Kashinath Seth Bank Ltd.
Allahabad High Court · (2007) 05 AHC CK 0338
Banking Regulation Act, 1949 — Section 20, 35A, 45COMPANIES ACT, 1956 — Section 235, 45H, 45L, 543
High Courts04 May 2007Dismissed
Udai Prakash Singh and Others Vs The District Inspector of Schools
Allahabad High Court · (2007) 7 AWC 7756