High Courts01 Apr 2008
Commissioner of Income Tax Vs Jaypee Chemicals Ltd.
Allahabad High Court · (2008) 04 AHC CK 0033
Gift Tax Act, 1958 — Section 16(1)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 118 of 158
High Courts31 Mar 2008Dismissed
Kanak Lata Dwivedi Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5544
High Courts31 Mar 2008
Deep Singh Constable No. 114 C.P. and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 117 FLR 700
High Courts31 Mar 2008Allowed
Harihar Prasad Patel Vs State of U.P. and Others
Allahabad High Court · (2008) 117 FLR 1053
High Courts31 Mar 2008
Satish and Others Vs Sessions Judge
Allahabad High Court · (2008) 2 ACR 2263
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 307, 364, 396
High Courts31 Mar 2008Dismissed
Amit Kumar, Smt. Sudha Gupta, Smt. Ansu Bansal and Raj Kumar Bansal Vs State of U.P. and Vineet Kumar Agrawal (Advocate)
Allahabad High Court · (2008) 6 AWC 5722
Criminal Procedure Code, 1973 (CrPC) — Section 179Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts31 Mar 2008Allowed
Elected Committee of Management of District Co-operative Bank Ltd. and Smt. Vijay Laxmi Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 2 UPLBEC 116
Constitution of India, 1950 — Article 226
High Courts31 Mar 2008Disposed Of
Manga and others Vs State of U.P.and another
Allahabad High Court · (2008) 03 AHC CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 465, 468
High Courts31 Mar 2008Disposed Of
Usman Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts31 Mar 2008Disposed Of
Jagdish @ Bauna Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)
High Courts31 Mar 2008Dismissed
Jai Prakash Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0106
Penal Code, 1860 (IPC) — Section 306
High Courts31 Mar 2008Dismissed
Committee of Management, Lavkush Vidyalaya, Himmatganj, Allahabad and another Vs State of U.P. and others
Allahabad High Court · (2008) 03 AHC CK 0073
High Courts31 Mar 2008
Tuples Educational Society and Sri Sandeep Sangu Vs State of U.P. and Chaudhary Charan Singh University Gajendra Yadav and Others Vs State of Uttar Pradesh, Vice Chancellor, Veer Bahadur Singh Purvanchal University, Veer Bahadur Singh Purvanchal University and Maa Sharda Post Graduate College
Allahabad High Court · (2008) 3 AWC 2499 : (2008) 2 UPLBEC 1611
Constitution of India, 1950 — Article 14, 141, 142, 15, 162National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 15, 16
High Courts31 Mar 2008
Basti Sugar Mills Company Ltd. and Shri Brij Mohan Vs State of Uttar Pradesh, The Cane Commissioner, Union of India (UOI) and U.P. Cooperative Cane Union Federation Ltd.
Allahabad High Court · (2008) 6 AWC 5718 : (2008) 2 UPLBEC 1678
High Courts31 Mar 2008Dismissed
Vijay Chandra Srivastava Vs State of Uttar Pradesh and Satya Narayan
Allahabad High Court · (2008) 03 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 386, 420, 468, 471, 506
High Courts31 Mar 2008Dismissed
Jubair Ahmad Kazi Vs State of U.P. and Smt. Rana Parveen
Allahabad High Court · (2008) 2 DMC 605
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts31 Mar 2008Allowed
Smt. Urmila Varma Vs The Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court, The Division Railway Manager and The Senior Division Commercial Superintendent, Northern Railway
Allahabad High Court · (2008) 2 UPLBEC 85
Advocates Act, 1961 — Section 31Constitution of India, 1950 — Article 14, 19, 21, 226, 311
High Courts31 Mar 2008Dismissed
Bankey Lal Sharma Vs State of U.P. and Dev Raj Singh
Allahabad High Court · (2008) CriLJ 3779 : (2008) 4 RCR(Criminal) 300
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 34, 420, 504, 506
High Courts31 Mar 2008Allowed
Sri Som Dutt Vs Life Insurance Corporation of India, Chairman, Life Insurance Corporation of India, Zonal Manager, Life Insurance Corporation of India, Kanpur Zone and Senior Divisional Manager, Life Insurance Corporation of India
Allahabad High Court · (2008) 03 AHC CK 0038
Constitution of India, 1950 — Article 14, 226, 227, 311, 323APenal Code, 1860 (IPC) — Section 409
High Courts31 Mar 2008Allowed
Smt. Vimla Devi Govil Vs State of U.P. and Others
Allahabad High Court · (2008) 117 FLR 693
Uttar Pradesh Intermediate Education Act, 1921 — Section 16H(2)