High Courts19 Mar 2008Allowed
Pradeep Kumar Awasthi Vs Uma Kant Tripathi
Allahabad High Court · (2009) 2 CivCC 778
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 123 of 158
High Courts19 Mar 2008Dismissed
Smt. Anwari Vs Vakil alias Iqbal and Mustafa
Allahabad High Court · (2008) 03 AHC CK 0224
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Mar 2008Dismissed
Prem Nath Vs State of Uttar Pradesh, Nagar Palika Parishad, Deepchand Jain, Chairman, Nagar Palika Parishad and Executive Officer, Nagar Palika Parishad
Allahabad High Court · (2008) 6 AWC 5932 : (2008) 117 FLR 839
Uttar Pradesh Municipal Board Services (Inquiry, Punishment and Termination of Services) Rules, 1960 — Rule 6(2)(a)
High Courts19 Mar 2008Allowed
Smt. Asha Kapoor Vs Addl. Collector (Finance and Revenue ), The Commissioner Meerut Division and The State of U.P.
Allahabad High Court · (2008) 2 AWC 1879
Stamp Act, 1899 — Section 47A, 56(1A)Stamp Act, 1899 — Section 47A, 56(1A)
High Courts19 Mar 2008Dismissed
Abdul Hamid Vs State of U.P.and others
Allahabad High Court · (2008) 03 AHC CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts19 Mar 2008Disposed Of
National Insurance Co.LTD., Allahabad Vs S.L.Sharma and Others
Allahabad High Court · (2008) 03 AHC CK 0137
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts19 Mar 2008Allowed
Munna Lal @ Tejpal Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0127
Penal Code, 1860 (IPC) — Section 306
High Courts19 Mar 2008Dismissed
Raju Gupta Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0093
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Mar 2008
Nagendra Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2008) CriLJ 3231
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts19 Mar 2008
Mustafa Vs Vakil @ Iqbal and another
Allahabad High Court · (2008) 03 AHC CK 0065
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Mar 2008
Shahadat (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts19 Mar 2008Allowed
Smt. Shikha Tripathi and Smt. Suman Singh Vs The State of U.P.
Allahabad High Court · (2008) 2 UPLBEC 1265
Constitution of India, 1950 — Article 309
High Courts19 Mar 2008Dismissed
Amit Vs Nirmal Sahu
Allahabad High Court · AIR 2008 All 105 : (2008) 3 CivCC 704 : (2009) 5 RCR(Civil) 258
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 19Hindu Marriage Act, 1955 — Section 13, 24, 9
High Courts19 Mar 2008
Akhtar Husain Vs A.K. Vashishtha and Others
Allahabad High Court · (2008) 119 FLR 525 : (2009) 1 LLJ 758
Contempt of Courts Act, 1971 — Section 12Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5A
High Courts19 Mar 2008Allowed
Dr. Suresh Chandra Vs State of U.P. and Others
Allahabad High Court · (2008) 117 FLR 699
High Courts18 Mar 2008
Ehsan Khan Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1680
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts18 Mar 2008Dismissed
Committee of Management Janta Adarsh Higher Secondary School, Virendra Nath Singh, Manager, Committee of Management Janta Adarsh Higher Secondary School and Siksha Prasarani Sabha Vs Director of Education, Deputy Director of Education, District Inspector of Schools and State of U.P.
Allahabad High Court · (2008) 5 AWC 5214
High Courts18 Mar 2008Disposed Of
Ramdhani Jaiswal Vs State of U.P.
Allahabad High Court · AIR 2008 All 142 : (2008) 104 RD 690
Motor Vehicles Act, 1988 — Section 64
High Courts18 Mar 2008Dismissed
Rajendra Singh Vs State of U.P., Gaon Sabha
Allahabad High Court · (2008) 4 AWC 3310 Supp : (2008) 4 AWC 3310
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 243Specific Relief Act, 1963 — Section 34, 6
High Courts18 Mar 2008Allowed
District Administrative Committee and Secretary/General Manager, District Cooperative Bank Ltd. and Jawahar Kapoor, Member Secretary District Administrative Committee and Secretary/General Manager, District Cooperative Bank Ltd. Vs Presiding Officer, Labour Court and Pearay Lal Gangwar
Allahabad High Court · (2008) 2 AWC 1881
Civil Procedure Code, 1908 (CPC) — Section 11