High Courts25 Apr 2008
Gajala Parveen Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2378
Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 3, 6A, 7
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 104 of 158
High Courts24 Apr 2008Allowed
Kamla Nagar Service Station and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 6 AWC 5482
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 19(1)
High Courts24 Apr 2008Allowed
Ram Narayan Vs Consolidation Commissioner and Others
Allahabad High Court · (2008) 118 FLR 601
High Courts24 Apr 2008Dismissed
Kehri Singh and Others Vs Km. Laxmi Devi and Another
Allahabad High Court · AIR 2009 All 9 : (2008) 6 AWC 5748 : (2008) 105 RD 344
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 19
High Courts24 Apr 2008
S.K. Sharma and Another Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2547
Penal Code, 1860 (IPC) — Section 120B, 405, 406, 419, 420
High Courts24 Apr 2008Allowed
Banarsi Ram Vs State of U.P.
Allahabad High Court · (2008) 6 AWC 5955 : (2008) 117 FLR 928 : (2008) 2 UPLBEC 119
High Courts24 Apr 2008Dismissed
Committee of Management Shanti Niketan Inter College and Shyam Lal Gupta Vs State of U.P. and Others
Allahabad High Court · AIR 2009 All 7 : (2008) 3 AWC 3027 : (2009) 1 RCR(Civil) 772 : (2008) 2 UPLBEC 1969
Right to Information Act, 2005 — Section 2
High Courts24 Apr 2008Allowed
Surendra Mohan Srivastava Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2196 : (2008) 4 RCR(Civil) 263
Notaries Act, 1952 — Section 15
High Courts24 Apr 2008Disposed Of
Rajesh Kumar, Kaushlya Devi and Satish Chandra @ Satish Kumar Vs State of U.P. and Prem Pal Singh
Allahabad High Court · (2010) 2 UPLBEC 1543
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 197, 200, 202Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts24 Apr 2008Dismissed
Ram Lakhan Sharma Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0249
Wild Life (Protection) Act, 1972 — Section 39, 50, 9
High Courts24 Apr 2008Dismissed
Jagdish and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5487
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 16, 17, 36, 4, 48
High Courts24 Apr 2008Allowed
S.K. Sharma, Sales Officer, General Mills India (P) Ltd. and Adi Godrej Vs State of U.P. and Ritesh Sharan
Allahabad High Court · (2008) 04 AHC CK 0238
Penal Code, 1860 (IPC) — Section 120B, 405, 406, 419, 420
High Courts24 Apr 2008Dismissed
Kehri Singh and others Vs Km.Laxmi Devi and another
Allahabad High Court · (2008) 04 AHC CK 0198
Specific Relief Act, 1963 — Section 19(1)(b)
High Courts24 Apr 2008Dismissed
Kishan Lal Vs State of U.P.And Others
Allahabad High Court · (2008) 04 AHC CK 0186
Land Acquisition Act, 1894 — Section 4, 48, 6
High Courts24 Apr 2008Disposed Of
Babu Vs State of U.P.And Others
Allahabad High Court · (2008) 04 AHC CK 0180
Land Acquisition Act, 1894 — Section 11, 17, 4, 48, 5A
High Courts24 Apr 2008Disposed Of
Ram Lal and another Vs Brijbala and others
Allahabad High Court · (2008) 04 AHC CK 0145
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts24 Apr 2008
The Commissioner of Income Tax and Another Vs Jhunjhunwala Vanaspati Ltd.
Allahabad High Court · (2008) 04 AHC CK 0131
High Courts24 Apr 2008
Jamadar Singh and others Vs Deputy Director of Consolidation, Lucknow Camp at Meerut and others
Allahabad High Court · (2008) 04 AHC CK 0118
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts24 Apr 2008Dismissed
Smt. Swarn Prabha Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2684 : (2008) 105 RD 171
Constitution of India, 1950 — Article 226
High Courts24 Apr 2008Allowed
Omveer Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 173, 82, 83Penal Code, 1860 (IPC) — Section 302, 307