COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 126 of 158

High Courts14 Mar 2008Dismissed

Dr. Vinod Kumar Rai Vs The Income Tax Appellate Tribunal, Allahabad Bench, Commissioner Income Tax (Appeal), The I.T.O.-III (3) and The I.T.O.-III (4)

Allahabad High Court · (2008) 217 CTR 607 : (2008) 302 ITR 148

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 233, 235Income Tax Act, 1961 — Section 253, 260A

High Courts14 Mar 2008Allowed

Mahendra Singh and another Vs Deputy Director of Consolidation, Moradabad and others

Allahabad High Court · (2008) 03 AHC CK 0143

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

High Courts14 Mar 2008Dismissed

Zameel @ Munna Vs State of Uttar Pradesh and Smt. Syara

Allahabad High Court · (2008) 03 AHC CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 156, 323Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323

High Courts14 Mar 2008Dismissed

Ashutosh Srivastava Vs State of U.P. and Taj Express Way Authority

Allahabad High Court · (2008) 03 AHC CK 0051

Stamp Act, 1899 — Section 9

High Courts14 Mar 2008Dismissed

Shyam Lal Vs Smt. Shanti Devi

Allahabad High Court · AIR 2008 All 174 : (2008) 105 RD 347

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5

High Courts14 Mar 2008Dismissed

Cox India Limited Vs The State of Uttar Pradesh

Allahabad High Court · (2009) 1 ARC 39 : (2009) 1 AWC 39

Constitution of India, 1950 — Article 19, 301, 302, 304

High Courts14 Mar 2008

Smt. Asharphi Devi Vs The State of U.P.

Allahabad High Court · (2008) 6 AWC 6500

High Courts13 Mar 2008Dismissed

Sanjay Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2008) 2 AWC 2075

National Council for Teacher Education Act, 1993 — Section 14

High Courts13 Mar 2008Allowed

Santhosh Kumar Awasthi Vs U.P. Co-op. Institutional Service Board thro'' its Chairman and Others

Allahabad High Court · (2008) 117 FLR 628 : (2008) 3 LLJ 36

Uttar Pradesh Co-operative Societies Act, 1965 — Section 128

High Courts13 Mar 2008

Dharmatma Prasad Mishra Vs State of U.P. and Another

Allahabad High Court · (2008) 2 ACR 1800

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 155(2), 352, 427, 504, 506

High Courts13 Mar 2008Allowed

Satendra, Dharam Pal, Smt. Bati and Savita Vs State of Uttar Pradesh and Smt. Sharda

Allahabad High Court · (2008) 2 DMC 28

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

High Courts13 Mar 2008Allowed

Sri Radha Swami Satsang Sabha Dayalbagh, Agra Through Its Secretary Vs Deputy Director of Consolidation, Agra and others

Allahabad High Court · (2008) 03 AHC CK 0178

Constitution of India, 1950 — Article 226

High Courts13 Mar 2008Allowed

Ramji Kakkar and another Vs Rent Control And Eviction Officer, Varanasi and others

Allahabad High Court · (2008) 03 AHC CK 0173

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12

High Courts13 Mar 2008Disposed Of

Kalbe Mehndi Vs State of U.P.and another

Allahabad High Court · (2008) 03 AHC CK 0161

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts13 Mar 2008Disposed Of

Bhura Vs State of U.P.

Allahabad High Court · (2008) 03 AHC CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302

High Courts13 Mar 2008Dismissed

Lachhman Vs State of U.P.

Allahabad High Court · (2008) 03 AHC CK 0148

Penal Code, 1860 (IPC) — Section 302, 506

High Courts13 Mar 2008Dismissed

Chandrajeet Yadav @ Neta Vs State of U.P.

Allahabad High Court · (2008) 03 AHC CK 0117

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts13 Mar 2008Allowed

Collector, Saharanpur Vs Mohd Ashik Khan

Allahabad High Court · (2008) 03 AHC CK 0104

Land Acquisition Act, 1894 — Section 18, 4

High Courts13 Mar 2008

Smt. Sharda Saharan Vs Director General of Police and Others

Allahabad High Court · (2008) 2 AWC 1619

Criminal Procedure Code, 1973 (CrPC) — Section 156, 482

High Courts13 Mar 2008Dismissed

Sanjai Kumar, Mritunjai Singh, Yoganand and Smt. Pratibha Yadav Vs State of U.P., The Principal, District Education Research and Training Institute, State Education Research and Training Institute and Director of Education (Basic) U.P. Government

Allahabad High Court · (2008) 2 AWC 2075

National Council for Teacher Education Act, 1993 — Section 14National Council for Teacher Education Act, 1993 — Section 14National Council for Teacher Education Act, 1993 — Section 14