High Courts28 Mar 2008Dismissed
Anju Gupta and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 6 AWC 5904 : (2008) 2 UPLBEC 1674
Constitution of India, 1950 — Article 136
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 120 of 158
High Courts27 Mar 2008Dismissed
Commissioner of Income Tax Vs B.K. Agarwal
Allahabad High Court · (2009) 227 CTR 173 : (2009) 183 TAXMAN 434
Income Tax Act, 1961 — Section 158BC, 260A
High Courts27 Mar 2008Allowed
Vishambhar Dayal Sharma Vs State of U.P. and Others
Allahabad High Court · (2008) 117 FLR 631
High Courts27 Mar 2008Dismissed
Mahesh Dubey alias Mahesh Narayan Dwivedi Vs Shivaji Katiyar and Others
Allahabad High Court · (2008) 03 AHC CK 0222
Transfer of Property Act, 1882 — Section 106, 111
High Courts27 Mar 2008Disposed Of
Aruroday Kumar Vishwakarma Vs State of U.P. and Dr. Anil Kumar Singh
Allahabad High Court · (2008) 03 AHC CK 0219
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Mar 2008Partly Allowed
Smt. Sudha Vs State of U.P. and Lavkush
Allahabad High Court · (2008) 03 AHC CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
High Courts27 Mar 2008Allowed
Prabhu Narayan Union Club Vs State of Uttar Pradesh
Allahabad High Court · (2008) 03 AHC CK 0213
Cantonments Act, 2006 — Section 227, 277Constitution of India, 1950 — Article 366
High Courts27 Mar 2008Allowed
Gyanendra Singh alias Sunil Vs State of Uttar Pradesh and Smt. Anju
Allahabad High Court · (2008) 03 AHC CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts27 Mar 2008Disposed Of
Amit Yadav Vs State of U.P. and Complainant, Harsingh Pal
Allahabad High Court · (2008) 4 BC 37 : (2008) CriLJ 3777
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 9
High Courts27 Mar 2008Dismissed
Smt. Ramkali Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 3001 : (2008) 105 RD 267
Transfer of Property Act, 1882 — Section 43
High Courts27 Mar 2008Dismissed
Commissioner of Income Tax Vs U.P. Asbestos Ltd.
Allahabad High Court · (2009) 221 CTR 608
Income Tax Act, 1961 — Section 260A, 32A, 32AB, 72
High Courts27 Mar 2008Allowed
Pyre Lal, Bal Kishan and Ashok Kumar Vs State of U.P., Allahabad Development Authority and The Special Land Acquisition Officer
Allahabad High Court · (2008) 2 AWC 2076
Land Acquisition Act, 1894 — Section 11, 11A, 17, 4, 48Limitation Act, 1963 — Section 12Limitation Act, 1963 — Section 12
High Courts27 Mar 2008Dismissed
Munna Lal Verma Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0169
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts27 Mar 2008Dismissed
Devendra Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 311, 407Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts27 Mar 2008Allowed
Pramod Kumar Agarwal and another Vs Assistant Commissioner, Trade Tax, Kanpur Nagar and others
Allahabad High Court · (2008) 03 AHC CK 0158
Constitution of India, 1950 — Article 226
High Courts27 Mar 2008Partly Allowed
Bhagwan Das Gupta Vs Madhu Verma
Allahabad High Court · (2008) 03 AHC CK 0155
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts27 Mar 2008Partly Allowed
U.P.Avas Evam Vikas Parishad Vs Bhagwat Prasad and Another
Allahabad High Court · (2008) 03 AHC CK 0138
Land Acquisition Act, 1894 — Section 4Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28
High Courts27 Mar 2008Allowed
Committee of Management, Pant Inter College, Bambhaura, Sitapur Vs State of U.P.and Others
Allahabad High Court · (2008) 03 AHC CK 0122
High Courts27 Mar 2008Dismissed
Abdul Salman @ Salman Vs State of U.P.and others
Allahabad High Court · (2008) 03 AHC CK 0094
National Security Act, 1980 — Section 3(2)
High Courts27 Mar 2008Partly Allowed
Ram Bahadur Vs Madhu Verma
Allahabad High Court · (2008) 03 AHC CK 0087
Provincial Small Cause Courts Act, 1887 — Section 25