COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 97 of 130

High Courts28 Mar 2007Dismissed

Dinesh Kumar Yadav Vs Union of India & Ors.

Allahabad High Court · (2007) 03 AHC CK 0141

CCS (Temporary Service) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 16(a)Constitution of India, 1950 — Article 226

High Courts28 Mar 2007Allowed

Salora International Ltd. Vs Labour Commissioner and Others

Allahabad High Court · (2007) 78 AWC 2465 : (2007) 3 AWC 2465 : (2007) 113 FLR 790 : (2007) 3 LLJ 94

Industrial Disputes Act, 1947 — Section 18

High Courts28 Mar 2007Dismissed

Mahesh Chand Agarwal and Smt. Kanak Agarwal Vs Union of India (UOI), Bank of India, Agra Branch (7250), The Collector and Tahsildar

Allahabad High Court · (2007) 4 ADJ 239 : AIR 2007 All 119 : (2007) 3 AWC 2376

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 37, 5, 9

High Courts28 Mar 2007Allowed

Latoori Singh Vs State of U.P. and Others

Allahabad High Court · (2007) 5 ADJ 164

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 307, 308, 323, 325

High Courts28 Mar 2007Allowed

Gulam Hussain (In Jail) Vs State of Uttar Pradesh

Allahabad High Court · (2007) 03 AHC CK 0089

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 504

High Courts28 Mar 2007Dismissed

Rinku alias Udai Shanker Mishra (In Jail) Vs State of U.P.

Allahabad High Court · (2007) 03 AHC CK 0076

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307, 34, 504, 506

High Courts28 Mar 2007Dismissed

Mool Chandra, Nanik Chand and Lotan Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2008) 1 AWC 849 : (2007) 103 RD 469

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157A

High Courts28 Mar 2007Allowed

Union of India (UOI) Diesel Locomotive Works Vs State of U.P. and Others

Allahabad High Court · (2007) 03 AHC CK 0026

Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 18, 20, 26, 3

High Courts28 Mar 2007Allowed

Commissioner, Trade Tax Vs Atma Ram Roshan Lal Naneta

Allahabad High Court · (2008) 15 VST 253

Uttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts27 Mar 2007Dismissed

Ramkali Vs State of U.P. and Others

Allahabad High Court · (2007) 03 AHC CK 0133

Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131B, 161A, 166, 167

High Courts26 Mar 2007

Banshidhar Yadav Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2795

Penal Code, 1860 (IPC) — Section 376, 380, 459

High Courts26 Mar 2007Dismissed

Hanuman Dubey Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 2171

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 201, 304B, 498A

High Courts26 Mar 2007Dismissed

Ved Pal Singh Vs State of U.P.

Allahabad High Court · (2007) 5 ADJ 268 : (2008) 6 AWC 6494 : (2007) 2 UPLBEC 1553

Constitution of India, 1950 — Article 226

High Courts26 Mar 2007Dismissed

Allahabad Agricultural Institute and Board of Directors, Allahabad Agriculture Institute Vs Union of India (UOI)

Allahabad High Court · (2007) 4 ADJ 202 : (2007) 211 CTR 26

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 12, 12A, 12AA, 143

High Courts26 Mar 2007

Committee of Management, K.G.K. Post Graduate College and Sri Vivek Khanna Vs State of U.P. and Others

Allahabad High Court · (2007) 03 AHC CK 0074

Constitution of India, 1950 — Article 226

High Courts26 Mar 2007Dismissed

Rajiv Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 4 ADJ 170 : (2007) 7 AWC 7565 : (2007) 3 UPLBEC 2855

Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 12, 14, 15, 16, 17University Grants Commission Act, 1956 — Section 2, 3

High Courts26 Mar 2007Dismissed

Yogeshwar Prasad @ Ugheshwar Vs Ram Sakal Patel and State of U.P.

Allahabad High Court · (2007) 5 ADJ 414

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 2

High Courts23 Mar 2007Partly Allowed

State of U.P. Vs Manuwa, Bhappa Kallu and Habib

Allahabad High Court · (2007) 03 AHC CK 0256

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts23 Mar 2007Dismissed

Saraya Sugar Mills Limited Vs Labour Court and Rama Shanker Yadav

Allahabad High Court · (2007) 5 ADJ 240 : (2007) 7 AWC 7548 : (2007) 113 FLR 659 : (2007) 2 UPLBEC 1348

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 11A

High Courts23 Mar 2007Dismissed

Shree Baidyanath Ayurvedh Bhawan Ltd. Vs Presiding Officer, Industrial Tribunal (I), Sri Arun Kumar Chaturvedi and State of U.P.

Allahabad High Court · (2007) 5 ADJ 113 : (2007) 7 AWC 7556 : (2007) 114 FLR 21 : (2007) 3 UPLBEC 2248

Industrial Disputes Act, 1947 — Section 2