COURT ARCHIVE

Allahabad High Court judgments, 2007

2,979 judgments · page 9 of 149

High Courts04 Dec 2007Disposed Of

Jwala Prasad Tewari Vs State of Uttar Pradesh

Allahabad High Court · (2007) 12 AHC CK 0096

Defence of India Rules, 1971 — Rule 119(5), 43(5)Penal Code, 1860 (IPC) — Section 120B, 147, 149, 162, 343Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6(b), 7(C)

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High Courts04 Dec 2007Dismissed

Bhanu Pratap Singh Vs Collector,Ghazipur & Anr.

Allahabad High Court · (2007) 12 AHC CK 0080

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High Courts04 Dec 2007Allowed

Sabirahmad Vs District Judge Baghpat and others

Allahabad High Court · (2007) 12 AHC CK 0079

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12

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High Courts04 Dec 2007Disposed Of

Shabir Ahmad Vs District Judge,Baghpat and others

Allahabad High Court · (2007) 12 AHC CK 0071

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High Courts04 Dec 2007Disposed Of

Shah id and others Vs State of U.P.and others

Allahabad High Court · (2007) 12 AHC CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482

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High Courts04 Dec 2007Dismissed

Prof. Ram Naresh Chaudhry and Dr. Girija Shanker Tiwari Vs State of U.P. and Prof. Anirudh Prasad, Head of Department (Law), B.D.U. University

Allahabad High Court · (2008) CriLJ 1515

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482

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High Courts04 Dec 2007Allowed

Satendra and Rakesh Vs State of Uttar Pradesh and Banti Singh

Allahabad High Court · (2008) 1 UPLBEC 48

Penal Code, 1860 (IPC) — Section 307, 504

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High Courts03 Dec 2007Allowed

Pradyumna Pati Tripathi Vs State of U.P., Director of Higher Education, District Inspector of Schools and The Committee of Management Ratan Sen Degree College

Allahabad High Court · (2008) 1 AWC 943 : (2008) 116 FLR 602 : (2008) 2 UPLBEC 73

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High Courts03 Dec 2007Allowed

Girish Chandra Singh Vs State of U.P., Inspector General of Police (Railway), Deputy Inspector General of Police (Railway) and Superintendent of Police (Railway)

Allahabad High Court · (2008) 1 AWC 906 : (2008) 116 FLR 599 : (2008) 2 UPLBEC 1325

Constitution of India, 1950 — Article 20(2)

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High Courts03 Dec 2007Disposed Of

Parmanand Singh and Another Vs Smt. Kaushilya Devi and Others

Allahabad High Court · (2008) 2 AWC 1650

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High Courts03 Dec 2007Dismissed

Roshan Lal Sehgal Vs Sri Yupender Kumar Kalra

Allahabad High Court · (2007) 12 AHC CK 0128

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(g), 21

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High Courts03 Dec 2007Dismissed

Sabha Khatoon Vs State of U.P.& Ors.

Allahabad High Court · (2007) 12 AHC CK 0101

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High Courts03 Dec 2007Disposed Of

Arif Husain Vs Additional District Judge (S.J.E.C.Act),Etawah and others

Allahabad High Court · (2007) 12 AHC CK 0073

Uttar Pradesh Muslim Waqfs Act, 1960 — Section 49B, 5A

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High Courts03 Dec 2007Dismissed

Ram Gopal Mathur Vs Subhash Chandra Mathur

Allahabad High Court · (2007) 12 AHC CK 0054

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Dec 2007Dismissed

Constable No.166 Divya Sharma and Ors. Vs State of U.P.and Ors.

Allahabad High Court · (2007) 12 AHC CK 0087

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High Courts01 Dec 2007Dismissed

Ram Pal Vs State of U.P.& Ors.

Allahabad High Court · (2007) 12 AHC CK 0078

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High Courts30 Nov 2007Allowed

Miss. Aase Jorgensen and Anna Mary Grothe Vs State of U.P.

Allahabad High Court · (2007) 11 AHC CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 302

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High Courts30 Nov 2007Dismissed

Anil Kumar Singh Vs Commissioner, Varanasi Division and District Magistrate

Allahabad High Court · (2007) 11 AHC CK 0168

Penal Code, 1860 (IPC) — Section 302

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High Courts30 Nov 2007Dismissed

Paras Tiwari and Others Vs State of U.P. and Devi Prasad Tiwari

Allahabad High Court · (2007) 11 AHC CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 202, 245(2)Penal Code, 1860 (IPC) — Section 380, 457

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High Courts30 Nov 2007Dismissed

Committee of Management, S.B. Inter College Vs U.P. Secondary Education Service Selection Board and Others

Allahabad High Court · (2008) 2 AWC 2138

Constitution of India, 1950 — Article 226, 311(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 34, 35, 36, 37

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