COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 112 of 158

High Courts10 Apr 2008

Central Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal-cum Labour Court and Sri Babban Gupta

Allahabad High Court · (2008) 04 AHC CK 0089

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25F, 25G

High Courts10 Apr 2008Allowed

Sulabh International Social Service Organisation (Branch U.P. State) Vs Prem Chandra Jha and Prescribed Authority, Payment of Wages Act, 1936 and Deputy Labour Commissioner

Allahabad High Court · (2008) 6 AWC 5477 : (2008) 118 FLR 92 : (2008) 3 LLJ 652 : (2008) 2 UPLBEC 117

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 1, 15, 17, 2

High Courts10 Apr 2008Dismissed

Smt. Ram Lali Mishra and Others Vs State of U.P., State Election Commission, District Election Officer, District Magistrate and Assistant District Election Officer, Panchayat Raj and Sthaniya Nikay

Allahabad High Court · AIR 2009 All 1 : (2008) 3 AWC 3077 : (2008) 105 RD 315 : (2008) 2 UPLBEC 1967

High Courts10 Apr 2008Dismissed

Central Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another

Allahabad High Court · (2008) 3 AWC 2263 : (2008) 118 FLR 39 : (2008) 3 LLJ 635 : (2008) 2 UPLBEC 111

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25F, 25G

High Courts10 Apr 2008Dismissed

Committee of Management, Sri Ganga Deen Gauri Shanker Inter College and Anup Kumar Gupta Vs State of U.P., Regional Committee and District Inspector of Schools

Allahabad High Court · (2008) 6 AWC 5563

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A

High Courts10 Apr 2008Dismissed

Abdul Salam and Others Vs Jagdish Prasad and Others

Allahabad High Court · (2008) 6 AWC 5876 : (2008) 105 RD 224

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16C

High Courts09 Apr 2008

Vijay Kumar Vs State of U.P.

Allahabad High Court · (2008) 2 ACR 2136

Criminal Procedure Code, 1973 (CrPC) — Section 164

High Courts09 Apr 2008

Rekha Singh Vs State of U.P. and Another

Allahabad High Court · (2009) 2 ACR 1685

Criminal Procedure Code, 1973 (CrPC) — Section 125, 407

High Courts09 Apr 2008Allowed

Radhey Shyam Vs U.P. Power Corporation Ltd. and Another

Allahabad High Court · (2008) 119 FLR 335

High Courts09 Apr 2008Dismissed

Smt. Kavita Devi Vs State of Uttar Pradesh and Others

Allahabad High Court · (2008) 5 AWC 5281 : (2008) 119 FLR 215 : (2008) 2 UPLBEC 116

High Courts09 Apr 2008Dismissed

District President, Bhartiya Janta Party Vs Hari Ram Gupta

Allahabad High Court · (2008) 3 AWC 2613 : (2008) 3 AWC 2513

Constitution of India, 1950 — Article 226

High Courts09 Apr 2008Dismissed

Punjab and Sind Bank and Another Vs Manoram Agencies and Others

Allahabad High Court · (2008) 3 AWC 2624

Partnership Act, 1932 — Section 19, 22, 69Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 108, 111

High Courts09 Apr 2008Dismissed

Smt. Louise Khurshid (Indian National Congress) Vs Kuldeep Gangwar

Allahabad High Court · (2008) 3 AWC 2808

Constitution of India, 1950 — Article 14, 19, 21Representation of the People Act, 1950 — Section 21, 22, 28Representation of the People Act, 1951 — Section 100, 101, 117, 61, 80

High Courts09 Apr 2008Disposed Of

Phool Chand Vs Presiding Officer, Labour Court, U.P., Lucknow and Others

Allahabad High Court · (2008) 04 AHC CK 0166

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11C, 4K

High Courts09 Apr 2008Dismissed

Awadhesh Singh Vs State of U.P. and Others

Allahabad High Court · (2008) 04 AHC CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 302

High Courts09 Apr 2008Allowed

Lekhraj Vs State of U.P.

Allahabad High Court · (2008) 04 AHC CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 195, 344, 482Penal Code, 1860 (IPC) — Section 182, 193, 211, 307, 506

High Courts09 Apr 2008Dismissed

Surya Mani Bhartiya, Raj Mani Bhartiya, Chandra Bali @ Ram Sringar and Mohan Lal Vs State of U.P. and Satya Dev Mishra

Allahabad High Court · (2008) 04 AHC CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 482Penal Code, 1860 (IPC) — Section 307, 323, 325, 395, 504

High Courts09 Apr 2008Dismissed

Hira Lal Gupta and Another Vs New Okhla Industrial Development Authority (N.O.I.D.A.) and Others

Allahabad High Court · (2008) 3 AWC 2690

Constitution of India, 1950 — Article 226

High Courts09 Apr 2008Dismissed

Noor Ali Ansari Vs State of Uttar Pradesh, Uttar Pradesh Uchchatar Shiksha Sewa Aayog and Secretary, Uttar Pradesh Uchchatar Shiksha Sewa Aayog

Allahabad High Court · (2008) 6 AWC 5893

High Courts09 Apr 2008Allowed

Smt. Govinda Devi Vs Commissioner of Income Tax and Another

Allahabad High Court · (2008) 220 CTR 189 : (2008) 304 ITR 340 : (2008) 173 TAXMAN 370

Income Tax Act, 1961 — Section 148, 149, 154, 264, 271