High Courts03 Mar 2008Dismissed
Samar Pal Singh Vs The State Public Services Tribunal and Others
Allahabad High Court · (2008) 117 FLR 696 : (2008) 1 UPLBEC 925
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 130 of 158
High Courts03 Mar 2008Disposed Of
Sanjay Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 03 AHC CK 0142
High Courts03 Mar 2008Disposed Of
Jugdish and others Vs Addl.Sessions Judge/Fast Track Court, Siddarth Nagar and another
Allahabad High Court · (2008) 03 AHC CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts03 Mar 2008Disposed Of
Ahmad Husain and others Vs Ganesh Shanker Gupta
Allahabad High Court · (2008) 03 AHC CK 0107
Specific Relief Act, 1963 — Section 16(c), 20
High Courts03 Mar 2008Dismissed
Sita Ram and Others Vs District Judge, Azamgarh and Others
Allahabad High Court · (2008) 03 AHC CK 0103
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Mar 2008Disposed Of
National Insurance Company Ltd. Vs Kusum and Others
Allahabad High Court · (2008) 03 AHC CK 0097
Motor Vehicles Act, 1988 — Section 147, 168
High Courts03 Mar 2008
Jagdish Arora and another Vs Board of Revenue and another
Allahabad High Court · (2008) 03 AHC CK 0066
Stamp Act, 1899 — Section 27, 47A, 56
High Courts03 Mar 2008Dismissed
Smt. Varsha Lakhmani Vs Hitesh Wadhva
Allahabad High Court · (2009) 5 RCR(Civil) 115
Criminal Procedure Code, 1973 (CrPC) — Section 97Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 19
High Courts03 Mar 2008Dismissed
M.R. Soap Pvt. Ltd. Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 18 VST 362
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 22
High Courts03 Mar 2008
Chandra Pal and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 27 CriminalCC 202
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 323, 354, 504, 506
High Courts03 Mar 2008
Ram Das (On Interim Bail) Vs State of U.P.
Allahabad High Court · (2008) 03 AHC CK 0014
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts03 Mar 2008Dismissed
Committee of Management, Bhawani Shanker Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5914
High Courts03 Mar 2008Dismissed
Committee of Management, Shyameshwar Shiksha Parishad and Shesh Narain Shukla Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5925
Constitution of India, 1950 — Article 226
High Courts29 Feb 2008Allowed
Benjamin Jacob Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 117 FLR 692
High Courts29 Feb 2008Dismissed
Rajeshwar Prasad and Others Vs State of U.P. and Another
Allahabad High Court · (2008) CriLJ 2555 : (2010) 127 FLR 31
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts29 Feb 2008Dismissed
Devendra Nath Tiwari Vs State of U.P., Union of India (UOI), Ministry of Law, High Court of Judicature and Public Service Commission
Allahabad High Court · (2008) 3 AWC 2865 : (2008) 1 UPLBEC 936
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 14, 146, 148, 16, 187Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts29 Feb 2008Dismissed
M.P. Mathur Vs Union Bank of India
Allahabad High Court · (2008) 6 AWC 6037 : (2008) 117 FLR 402 : (2008) 2 UPLBEC 114
Constitution of India, 1950 — Article 226
High Courts29 Feb 2008Dismissed
Kaumudi Mishra and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 02 AHC CK 0227
High Courts29 Feb 2008Dismissed
Smt. Shanti Devi Vs Smt. Uma Devi, Smt. Rajwanti Devi
Allahabad High Court · (2008) 2 AWC 1827 : (2008) 104 RD 674 : (2008) 2 UPLBEC 1459
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(b)
High Courts29 Feb 2008Allowed
Ved Ram and Sons Pvt. Ltd. Vs Director, Mandi Parishad and Deputy Director (Administration and Commercial), Rajya Krishi Utpadan Mandi Parishad
Allahabad High Court · (2008) 2 AWC 2053 : (2008) 105 RD 431 : (2008) 1 UPLBEC 861
Bankers Books Evidence Act, 1891 — Section 4Evidence Act, 1872 — Section 105, 79, 80, 81, 83Penal Code, 1860 (IPC) — Section 114, 4