High Courts05 Dec 2007Disposed Of
Noman Masood Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1224 : (2008) 2 UPLBEC 1150
Constitution of India, 1950 — Article 243ZG(b)
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,979 judgments · page 8 of 149
High Courts05 Dec 2007Dismissed
Ramji Pandey Vs Rameshwar Mali and Another
Allahabad High Court · (2007) 12 AHC CK 0106
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 3, 54
High Courts05 Dec 2007Partly Allowed
Ram Ashrey Mal and others Vs Board of Revenue, U.P.Allahabad and others
Allahabad High Court · (2007) 12 AHC CK 0105
High Courts05 Dec 2007Allowed
Arvind Kumar Vs State of U.P.and Others
Allahabad High Court · (2007) 12 AHC CK 0083
High Courts05 Dec 2007Allowed
Karak Bahadur Singh and Smt. Usha Singh Vs State of U.P.
Allahabad High Court · (2007) 12 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts05 Dec 2007
Raj Veer Singh Vs State of U.P
Allahabad High Court · (2008) 2 UPLBEC 115
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 1A, 49A, 5, 55, 55AUttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17(1)
High Courts05 Dec 2007
Ram Ratan Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 921
Criminal Procedure Code, 1973 (CrPC) — Section 164, 374(2)Penal Code, 1860 (IPC) — Section 376, 506
High Courts05 Dec 2007
Kadak Bahadur Singh and Another Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 879
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts05 Dec 2007
Frontier Alloy Steels Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 144 CompCas 438
High Courts05 Dec 2007Dismissed
Ravendra alias Hawaldar and Others Vs State of U.P. and Others
Allahabad High Court · (2008) CriLJ 1986
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts04 Dec 2007Dismissed
Smt. Minakshi Gaur Vs State of U.P. and Shaili
Allahabad High Court · (2007) 12 AHC CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 406, 498A, 504, 506
High Courts04 Dec 2007Dismissed
Prof. Ram Naresh Chaudhary and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 1 ACR 874
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 397, 397(2), 401Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts04 Dec 2007
Hafijullah and Others Vs State of U.P. and Another
Allahabad High Court · (2007) 24 CriminalCC 681
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 498A
High Courts04 Dec 2007Allowed
Radhey Shyam Srivastava Vs State of U.P., Kanpur Devlopment Authority, Secretary, Kanpur Devlopment Authority and Joint Secretary, Kanpur Devlopment Authority
Allahabad High Court · (2008) 117 FLR 31 : (2008) 2 UPLBEC 64
Constitution of India, 1950 — Article 266
High Courts04 Dec 2007Dismissed
Bauram alias Dukhan and Others Vs Munni and Others
Allahabad High Court · (2008) 2 AWC 1336 : (2008) 104 RD 413
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331A
High Courts04 Dec 2007Allowed
Ram Gopal Pathak Son Tribhuwan Pathak (In Jail) Vs State of U.P.
Allahabad High Court · (2007) 12 AHC CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Penal Code, 1860 (IPC) — Section 379, 420, 467, 468, 471
High Courts04 Dec 2007Dismissed
Sri K.N. Thankappan Vs Presiding Officer/Industrial Tribunal, Director, Sales Tata Eingineering and Locomotive Company Limited and Senior Sales Officer
Allahabad High Court · (2008) 6 AWC 6023
High Courts04 Dec 2007Dismissed
Geeta Singh Vs State of U.P.Through its Principal Secretary,Home,Lucknow,U.P.and another
Allahabad High Court · (2007) 12 AHC CK 0112
Constitution of India, 1950 — Article 226
High Courts04 Dec 2007Disposed Of
Baldev Singh Vs State of U.P.and others
Allahabad High Court · (2007) 12 AHC CK 0102
High Courts04 Dec 2007Disposed Of
Budhiman Singh Vs State of U.P.
Allahabad High Court · (2007) 12 AHC CK 0098
Constitution of India, 1950 — Article 226, 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A