High Courts21 Apr 2008Allowed
Gajram Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0128
Penal Code, 1860 (IPC) — Section 394
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 107 of 158
High Courts21 Apr 2008
Mohd. Jahid Vs State of UP and Others
Allahabad High Court · (2008) 04 AHC CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 103
High Courts21 Apr 2008Allowed
Ram Deo and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2723 : (2008) 105 RD 283
Constitution of India, 1950 — Article 39UTTAR PRADESH LAND REVENUE ACT, 1901 — Section 219
High Courts21 Apr 2008Allowed
Lohia Machines (L.M.L.) Karamchari Sangh Vs Registrar, Trade Unions State of Uttar Pradesh and Others
Allahabad High Court · (2008) 3 AWC 2584 : (2008) 118 FLR 221 : (2009) 2 LLJ 29 : (2008) 2 UPLBEC 112
Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 10, 22, 4, 5, 6
High Courts21 Apr 2008Dismissed
The Committee of Management, Azad Hind Inter College and Vinay Kumar Dubey Vs The State of U.P., Madhyamik Shiksha, The Regional Committee headed by the Joint Director of Education, Agra Region, The District Inspector of Schools and The Committee of Management, Azad Hind Inter College through its Alleged Manager, Shri Shiv Nath Dubey
Allahabad High Court · (2008) 5 AWC 5406
Constitution of India, 1950 — Article 226
High Courts21 Apr 2008
Commissioner of Income Tax Vs Jugal Kishore Gupta
Allahabad High Court · (2009) 221 CTR 352
Finance Act, 2002 — Section 113Income Tax Act, 1958 — Section 260A
High Courts21 Apr 2008Allowed
Jagdish Kumar Singh Vs Chairman, Nagar Palika Parishad and Others
Allahabad High Court · (2008) 117 FLR 930
High Courts21 Apr 2008
Shekhar Srivastava Vs State of U. P. and Another
Allahabad High Court · (2009) 2 ACR 1928
Criminal Procedure Code, 1973 (CrPC) — Section 407Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Apr 2008Allowed
Adil, Irfan and Abdul Tahir Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 313, 315, 342Penal Code, 1860 (IPC) — Section 201, 302, 34, 354, 376
High Courts19 Apr 2008Allowed
Committee of Management Raghupati Adarsh Sanskrit Ucchtar Madhyamik Vidyalaya Bandhuchak (Nagwa) Vs State of U.P. and Others
Allahabad High Court · (2008) 04 AHC CK 0217
High Courts19 Apr 2008Disposed Of
Vinay Pratap Singh and Others Vs The State of U.P. and Others
Allahabad High Court · (2008) 04 AHC CK 0214
High Courts19 Apr 2008Dismissed
Arti Gupta @ Arti Devi Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Apr 2008Dismissed
Mahesh Singh Yadav Vs State of U.P.and Others
Allahabad High Court · (2008) 04 AHC CK 0134
High Courts19 Apr 2008Dismissed
Jeeraj alias Vijai and Kishori Lal Vs State of U.P. and Smt. Surjo
Allahabad High Court · (2008) 04 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 164, 363, 366, 376
High Courts19 Apr 2008
Saleem alias Nawab alias Mota and Others Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2897
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 144, 24, 25Penal Code, 1860 (IPC) — Section 302, 394, 411, 412
High Courts18 Apr 2008Disposed Of
Ram Kishan Vs State of U.P. and Satish Kumar Dubey
Allahabad High Court · (2008) 04 AHC CK 0270
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts18 Apr 2008Partly Allowed
Lalit Kishore Singh and Shyam Kishore Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 04 AHC CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 197, 482Penal Code, 1860 (IPC) — Section 114, 116, 167, 193, 323
High Courts18 Apr 2008Allowed
Shambhu Prasad Vs Smt. Shamim Jahan
Allahabad High Court · (2008) 4 AWC 3215 : (2008) 105 RD 739
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 39, 48, 51, 52, 55Specific Relief Act, 1963 — Section 14, 16, 20
High Courts18 Apr 2008Allowed
Ashok Kumar Dixit Vs State of U.P.and others
Allahabad High Court · (2008) 04 AHC CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 363, 366, 376
High Courts18 Apr 2008Dismissed
Farman Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 131, 156Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 316, 498A