High Courts15 Apr 2008Allowed
Gauri Shanker Vs Civil Judge (J.D.), City Varanasi and another
Allahabad High Court · (2008) 04 AHC CK 0202
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30(1)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 110 of 158
High Courts15 Apr 2008Allowed
Kundan Singh Vs 1st Addl.District Judge, Bijnore And Others
Allahabad High Court · (2008) 04 AHC CK 0169
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts15 Apr 2008Dismissed
Ziledar Singh Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts15 Apr 2008Dismissed
Dau Dayal Sharma (since dead) and Others and Smt. Vimla Devi Vs Ravi Kumar and Others
Allahabad High Court · (2008) 04 AHC CK 0133
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30(1)
High Courts15 Apr 2008Dismissed
Smt. Nirmala Saxena and Others Vs Sharif Ahmad and Others
Allahabad High Court · (2008) 04 AHC CK 0115
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34
High Courts15 Apr 2008Dismissed
Ex. No. 14533338-K CFN Mahendra Kumar Tiwari Vs The Union of India (UOI)
Allahabad High Court · (2008) 5 AWC 5283
Army Act, 1950 — Section 116, 120, 164, 18, 39Constitution of India, 1950 — Article 226
High Courts15 Apr 2008
Jeet Narain Vs Central Administrative Tribunal and Others
Allahabad High Court · (2008) 117 FLR 912
High Courts15 Apr 2008Allowed
Dr. Sujoy Dutta Vs State of U.P.
Allahabad High Court · (2008) 28 CriminalCC 804
High Courts14 Apr 2008Allowed
Shiv Ram Singh Vs State of U.P. and Another
Allahabad High Court · (2008) 119 FLR 213
Constitution of India, 1950 — Article 311
High Courts11 Apr 2008
Subhash Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 2142 : (2009) 106 RD 515
Penal Code, 1860 (IPC) — Section 364
High Courts11 Apr 2008Allowed
Ram Bilash Mishra Vs State of Uttar Pradesh
Allahabad High Court · (2008) 04 AHC CK 0287
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 166
High Courts11 Apr 2008Dismissed
Ratan Kumar Rai @ Baban Rai, Ritesh Kumar Rai and Amit Kumar Rai Vs State of U.P. and Bachu Paswan
Allahabad High Court · (2008) 04 AHC CK 0283
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 291, 294Penal Code, 1860 (IPC) — Section 323, 392, 427, 504, 506
High Courts11 Apr 2008Dismissed
Sabir Mohammad Yusuf (D.) through L.Rs. Vs Sabir Abdul Rahman
Allahabad High Court · (2008) 3 AWC 2190 : (2008) 105 RD 221
High Courts11 Apr 2008Allowed
Gopal Kumar Mathur Vs State of U.P. and Another
Allahabad High Court · (2008) 3 AWC 2425(1) : (2008) 118 FLR 604
Constitution of India, 1950 — Article 14
High Courts11 Apr 2008Dismissed
Dinesh Yadav (In Jail) Vs State of U.P. Uma Kant Yadav, Babu Ram, Narsingh Rai and Hori Lal Prajapati Vs State of Uttar Pradesh
Allahabad High Court · (2008) 04 AHC CK 0260
Criminal Law (Amendment) Act, 2005 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 427
High Courts11 Apr 2008Allowed
Microcomm India Limited Vs Union of India (UOI)
Allahabad High Court · (2008) 3 AWC 2217
High Courts11 Apr 2008Allowed
Mohd. Shiraj Vs U.P. State Electricity Board and Others
Allahabad High Court · (2008) 04 AHC CK 0216
Constitution of India, 1950 — Article 14
High Courts11 Apr 2008Allowed
Shiv Kumar and others Vs State of U.P.
Allahabad High Court · (2008) 04 AHC CK 0171
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts11 Apr 2008Dismissed
Prem Garg Vs District Judge and Others
Allahabad High Court · (2008) 04 AHC CK 0155
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 226
High Courts11 Apr 2008Allowed
Mahendra Pal Singhal Vs District Judge, Kanpur Nagar and others
Allahabad High Court · (2008) 04 AHC CK 0148
Provincial Small Cause Courts Act, 1887 — Section 25