High Courts18 Apr 2008Disposed Of
Dinesh Prasad Mishra and Others Vs State of U.P.and Others
Allahabad High Court · (2008) 04 AHC CK 0164
Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 8(2)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 108 of 158
High Courts18 Apr 2008Dismissed
Ram Nihore Vs State of U.P.and Others
Allahabad High Court · (2008) 04 AHC CK 0159
Uttar Pradesh Excise (Licensing under the Surcharge Fee System) (First Amendment) Rules, 1976 — Rule 3(2)
High Courts18 Apr 2008Allowed
Vijay Kumar Singh Vs Deputy Director of Education, 9Th Region, Faizabad and Others
Allahabad High Court · (2008) 04 AHC CK 0158
High Courts18 Apr 2008
In Re: Regency Hospital Ltd.
Allahabad High Court · (2008) 04 AHC CK 0108
COMPANIES ACT, 1956 — Section 101, 103, 391, 394, 394A
High Courts18 Apr 2008Allowed
Ashik Kumar Dixit Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 04 AHC CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 232Evidence Act, 1872 — Section 114A, 80Penal Code, 1860 (IPC) — Section 120B, 363, 364A, 366, 376
High Courts18 Apr 2008
Pradeep Kumar Rastogi Vs State of U.P.
Allahabad High Court · (2009) 2 ACR 1689
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 120B, 302, 394, 411
High Courts18 Apr 2008
Shankar Lal (Sankar Sindhi) Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2362
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 200, 218, 420Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 10, 17A
High Courts17 Apr 2008
Pitambar Tyagi Vs State of U.P. and Others
Allahabad High Court · (2008) 2 ACR 2138
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 320(8)Penal Code, 1860 (IPC) — Section 325, 406, 409, 420Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts17 Apr 2008Dismissed
Ayodhya Prasad Vs Phulesara and Others
Allahabad High Court · AIR 2008 All 169 : (2008) 4 AWC 3339
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 62Registration Act, 1908 — Section 17, 49
High Courts17 Apr 2008Allowed
Shiv Ram Verma Vs Union of India
Allahabad High Court · (2008) 04 AHC CK 0157
High Courts17 Apr 2008
Jamuna and others Vs D.D.C., Azamgarh and others
Allahabad High Court · (2008) 04 AHC CK 0119
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts17 Apr 2008Dismissed
Raj Pal Vs Smt. Kamla Devi and Another
Allahabad High Court · (2008) 04 AHC CK 0112
Constitution of India, 1950 — Article 226
High Courts17 Apr 2008Allowed
Ramesh Chandra Pathak Vs State of U.P., Gramya Vikas, The Commissioner, Gramya Vikas and The Project Director, District Rural Development Agency
Allahabad High Court · (2008) 5 AWC 5400 : (2008) 2 UPLBEC 1718
High Courts17 Apr 2008Allowed
Smt. Geeta Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2688 : (2008) 118 FLR 37
High Courts17 Apr 2008Dismissed
Smt. Shamli Devi Vs State of U.P. and Others
Allahabad High Court · (2009) 1 ALT 433
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts17 Apr 2008Dismissed
Abdul Khaliq and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 6465
Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1988 — Section 207, 66Uttar Pradesh Government Servants Seniority (Third Amendment) Rules, 2007 — Rule 8A
High Courts17 Apr 2008
Vijay Kumar Dixit Vs State of U.P. and Others
Allahabad High Court · (2008) 3 ACR 2361
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts17 Apr 2008
Manoj Tewari Vs Mahendra Singh Sodha and Others
Allahabad High Court · (2008) 3 ACR 3100
Contempt of Courts Act, 1971 — Section 12Uttar Pradesh State Universities Act, 1973 — Section 13(6), 19, 9
High Courts16 Apr 2008
Sri Vir Digambar Jain Dharmashala and Sri Mahavir Jain Dharmarth Aushadhalai (Trust) and Another Vs Pramod Kumar Jain and Others
Allahabad High Court · (2008) 5 AWC 5419
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9, 151, 92
High Courts16 Apr 2008Dismissed
Kamlesh Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0286
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A