High Courts27 Mar 2008Allowed
Harish Chandra Jauhari Vs Sunil Bajpai and another
Allahabad High Court · (2008) 03 AHC CK 0086
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 34
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 121 of 158
High Courts27 Mar 2008
Khilari Vs Deputy Director of Consolidation, Baghpat and others
Allahabad High Court · (2008) 03 AHC CK 0070
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20
High Courts27 Mar 2008Allowed
Vijay Kumar and Surendra Kumar Vs Commissioner, Meerut Division and Additional District Magistrate (Finance and Revenue)
Allahabad High Court · AIR 2008 All 176 : (2008) 3 AWC 2997 : (2008) 105 RD 192
Registration Act, 1908 — Section 23, 29, 52Stamp Act, 1899 — Section 56
High Courts27 Mar 2008
Ram Nayan Singh and Others Vs State of U.P., Executive Engineer, Public Works Department, Special Land Acquisition Officer and Collector
Allahabad High Court · (2008) 105 RD 571
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 23
High Courts26 Mar 2008Disposed Off
Anoop Rathaur Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Mar 2008Dismissed
Arshad and Others Vs State of UP and Another
Allahabad High Court · (2008) 03 AHC CK 0180
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 190, 193Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts26 Mar 2008Dismissed
Mulakhraj Vs Lajpat Rai Varshney and others
Allahabad High Court · (2008) 03 AHC CK 0163
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts26 Mar 2008Disposed Of
Rangiji Sahkari Avas Samiti Ltd Vs R.C.and E.G./Additional District Magistrate (CITY), Agra and others
Allahabad High Court · (2008) 03 AHC CK 0157
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 16(2), 16(5)(b), 18
High Courts26 Mar 2008Allowed
Triloki Nath Tandon Vs A.K.Bhattacharya
Allahabad High Court · (2008) 03 AHC CK 0151
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts26 Mar 2008Dismissed
Shyam Lal and others Vs Raj Krishna Agrawal
Allahabad High Court · (2008) 03 AHC CK 0150
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts26 Mar 2008Dismissed
State of U.P.and Others Vs Moti Lal
Allahabad High Court · (2008) 03 AHC CK 0147
Constitution of India, 1950 — Article 311(2)(b) Proviso IIUttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)(b) Proviso
High Courts26 Mar 2008Dismissed
Rikhi Deo Yadav Vs State of U.P.and Others
Allahabad High Court · (2008) 03 AHC CK 0141
Allahabad High Court Rules, 1952 — Chapter 22, 7Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Mar 2008Dismissed
Ram Chandra Singh Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Mar 2008Allowed
Pramod Kumar and another Vs Rajesh Joshi and others
Allahabad High Court · (2008) 03 AHC CK 0113
Constitution of India, 1950 — Article 226
High Courts26 Mar 2008Dismissed
Tulsipur Sugar Co.Ltd.and Another Vs Union of India and Others
Allahabad High Court · (2008) 03 AHC CK 0111
Levy Sugar Price Equalisation Fund Act, 1976 — Section 3(5)
High Courts26 Mar 2008Dismissed
Jagdish Narain Vs State of U.P. and Others
Allahabad High Court · (2008) 03 AHC CK 0082
Uttar Pradesh Abhiyantran Sewa (Laghu Sinchai Vibhag) Niyamawali, 1991 — Rule 5(1)(ii)(a), 5(1)(ii)(b)
High Courts26 Mar 2008Allowed
Gulab Singh Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0077
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts26 Mar 2008
Puran Singh Vs Deputy Director of Consolidation, Muzaffarnagar and others
Allahabad High Court · (2008) 03 AHC CK 0069
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts26 Mar 2008
Lalta (Dead) Through LRs. Vs Dy.Director of Consolidation, Varanasi and others
Allahabad High Court · (2008) 03 AHC CK 0068
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts26 Mar 2008Dismissed
Udham Singh and Ranjeet Yadav Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0054
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307