High Courts16 Apr 2008Dismissed
Murari Lal Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2425 : (2008) 105 RD 271
Uttar Pradesh Municipalities Act, 1916 — Section 9(1)(d)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 109 of 158
High Courts16 Apr 2008Dismissed
Arjun Singh represented through his mother Smt. Rani Kumari Vs Madhyamik Shiksha Parishad, Kshetriya Karyalaya Madhyamik Shiksha Parishad and Rani Avanti Bai Adarsh Inter College
Allahabad High Court · (2008) 5 AWC 5293
High Courts16 Apr 2008Allowed
U.P.S.R.T.C. and Another Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2008) 04 AHC CK 0236
High Courts16 Apr 2008Dismissed
Lolar Ram Pathak and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 04 AHC CK 0225
Land Acquisition Act, 1894 — Section 4, 48, 5A, 6
High Courts16 Apr 2008Dismissed
Chand Aushdhalaya and Others Vs Vth Additional District Judge and Others
Allahabad High Court · (2008) 04 AHC CK 0215
Constitution of India, 1950 — Article 226
High Courts16 Apr 2008Dismissed
Bhrigu Nath and others Vs Beila and another
Allahabad High Court · (2008) 04 AHC CK 0150
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Apr 2008Dismissed
Husena and Another Vs Jumman and Another
Allahabad High Court · (2008) 04 AHC CK 0113
Constitution of India, 1950 — Article 226
High Courts16 Apr 2008Allowed
Tilayee Vs State of U.P. and Others
Allahabad High Court · (2008) 04 AHC CK 0109
Constitution of India, 1950 — Article 14
High Courts16 Apr 2008Dismissed
Smt. Lakhpati Devi Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 328 : (2008) 105 RD 380
Constitution of India, 1950 — Article 226
High Courts16 Apr 2008
Abrar Vs State of U. P.
Allahabad High Court · (2009) 2 ACR 1894
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts16 Apr 2008Dismissed
Dr. Devendra Dutta Tripathi Vs Director, I.E.R.T., Committee of Management cum Commissioner, Allahabad Division, Controller, I.E.R.T. and Director, Technical Education
Allahabad High Court · (2008) 3 UPLBEC 2343
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts16 Apr 2008
Smt. Farhat and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2372
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 193, 230, 319Penal Code, 1860 (IPC) — Section 105, 109, 120B, 313, 380
High Courts16 Apr 2008
Ram Kewal Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 2126
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts15 Apr 2008Dismissed
Dharmendra Kumar Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5565
Constitution of India, 1950 — Article 226
High Courts15 Apr 2008Allowed
Ranjan Mittal Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0288
Arms Act, 1959 — Section 25, 26, 27, 28, 29Penal Code, 1860 (IPC) — Section 153, 153B, 186, 294, 353
High Courts15 Apr 2008Allowed
Dayal Chand Jain Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2008) 3 AWC 2745 : (2008) 2 UPLBEC 1921
Constitution of India, 1950 — Article 226, 239, 329Representation of the People Act, 1951 — Section 100
High Courts15 Apr 2008Dismissed
Brahm Dutt Vs Daya Ram
Allahabad High Court · (2008) 04 AHC CK 0221
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Apr 2008Allowed
Raman Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 307