COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 82 of 130

High Courts24 Apr 2007Dismissed

Rai Bharat Das and Brothers and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 6 AWC 5673 : (2008) 105 RD 174

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 23, 4Mines and Minerals (Regulation and Development) Rules, 2002 — Rule 15

Read judgment

High Courts24 Apr 2007

Krishna Mohan Agrawal Vs Commissioner of Income Tax

Allahabad High Court · (2007) 04 AHC CK 0321

Income Tax Act, 1961 — Section 64(1)

Read judgment

High Courts24 Apr 2007Dismissed

Sadanand Misra Vs U.P. Public Service Tribunal III, Zila Parishad and State of U.P.

Allahabad High Court · (2007) 115 FLR 734

Read judgment

High Courts24 Apr 2007Disposed Of

Rakesh Dal Mill Vs The Commissioner of Sales Tax

Allahabad High Court · (2007) 04 AHC CK 0263

Central Sales Tax Act, 1956 — Section 14, 15

Read judgment

High Courts24 Apr 2007Dismissed

Jumma Ram Vs State of U.P. and Sri Chauhal Singh

Allahabad High Court · (2007) 6 AWC 5666 : (2007) 103 RD 12

Read judgment

High Courts24 Apr 2007Allowed

Kumari Pusp Lata and Others Vs Nirlep Singh and Others

Allahabad High Court · (2007) 78 AWC 2490 : (2007) 3 AWC 2490

Read judgment

High Courts24 Apr 2007Disposed Of

Krishna Mohan Agarwal Vs The Commissioner of Income Tax

Allahabad High Court · (2007) 04 AHC CK 0223

Income Tax Act, 1961 — Section 64Income Tax Act, 1961 — Section 64Income Tax Act, 1961 — Section 64

Read judgment

High Courts24 Apr 2007Partly Allowed

Ajit Kumar Tiwari Vs Tulsi Gramin Bank (Sponsored by Allahabad Bank) and The Board of Directors, Tulsi Gramin Bank

Allahabad High Court · (2007) 7 AWC 7766 : (2007) 3 UPLBEC 103

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Apr 2007Allowed

Oriental Insurance Company Ltd. Vs Smt. Jeevan Jangra and Another

Allahabad High Court · (2007) 5 ADJ 266 : (2007) 78 AWC 2487 : (2007) 3 AWC 2487

Motor Vehicles Act, 1939 — Section 95(2)(a)

Read judgment

High Courts24 Apr 2007Allowed

Satveer, Sanjay alias Sanju, Shishpal and Smt. Subhadra Vs State of U.P.

Allahabad High Court · (2007) 5 ADJ 537

Criminal Law (Amendment) Act, 2005 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 374Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts24 Apr 2007Allowed

Ram Deo Lal Srivastava Vs The Commissioner/Secretary, Food and Civil Supplies Department of U.P. Government and Others

Allahabad High Court · (2007) 3 UPLBEC 119

Read judgment

High Courts24 Apr 2007Allowed

Nagendra Prasad Dwivedi Vs State of U.P. and Others

Allahabad High Court · (2008) 2 AWC 1435

Madhyamik Shiksha Parishad, Uttar Pradesh Rules, 1991 — Rule 11, 21

Read judgment

High Courts24 Apr 2007Allowed

Sunil Khare Vs United India Insurance Co. Ltd. and Others

Allahabad High Court · (2007) 7 AWC 7676

Constitution of India, 1950 — Article 21

Read judgment

High Courts24 Apr 2007Allowed

Vinod Kumar Tripathi and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 4 ADJ 457 : (2007) 3 AWC 2793 : (2009) 122 FLR 874 : (2007) 2 UPLBEC 1281

Read judgment

High Courts23 Apr 2007Dismissed

Khudawand Haiyal Qaiyoom, through Mushir Hasan Khan Vs Sabir

Allahabad High Court · (2007) 6 AWC 5830

Evidence Act, 1872 — Section 65, 90

Read judgment

High Courts23 Apr 2007Allowed

Abdul Qayyum Vs State of Uttar Pradesh

Allahabad High Court · (2007) 04 AHC CK 0295

Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts23 Apr 2007Dismissed

Union of India (UOI) and Another Vs Deomani Devi

Allahabad High Court · (2007) 6 AWC 6029

Railways Act, 1989 — Section 124A

Read judgment

High Courts23 Apr 2007Allowed

Prem Lal (since deceased) and Others Vs Kalam Ram and Others

Allahabad High Court · (2007) 3 AWC 2573

Criminal Procedure Code, 1973 (CrPC) — Section 100, 107, 116Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts23 Apr 2007Dismissed

Union of India (UOI) and Another Vs Smt. Deomani Devi

Allahabad High Court · (2008) ACJ 1924 : (2007) 5 ADJ 517 : AIR 2007 All 178

Railways Act, 1989 — Section 124A

Read judgment

High Courts23 Apr 2007Disposed Of

National Insurance Company Vs Rai Amitendra Jain and Smt. Asha Jain

Allahabad High Court · (2007) 5 ADJ 327 : AIR 2007 All 194 : (2007) 3 AWC 2747

Motor Vehicles Act, 1988 — Section 163A, 168

Read judgment