High Courts27 Feb 2008Allowed
Ram Chandra Vs Brij Lal
Allahabad High Court · (2008) 02 AHC CK 0171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 133 of 158
High Courts27 Feb 2008Dismissed
Hari Shanker Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0154
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts27 Feb 2008Dismissed
Ganga Prasad Bhaskar Vs State of U.P.and others
Allahabad High Court · (2008) 02 AHC CK 0103
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471
High Courts27 Feb 2008Dismissed
Naresh Chandra Khandelwal Vs Devi Prasad
Allahabad High Court · (2008) 02 AHC CK 0086
Constitution of India, 1950 — Article 226
High Courts27 Feb 2008Dismissed
Rakesh Vij Vs The Vice Chancellor, Banaras Hindu University and Dr. Chandana Haldar Reader in Zoology Banaras Hindu University
Allahabad High Court · (2008) 6 AWC 5714
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 147, 148, 308, 323, 326
High Courts27 Feb 2008
Ranveer and Another Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 1177
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Penal Code, 1860 (IPC) — Section 307, 364, 504, 506
High Courts27 Feb 2008Allowed
Parshu Ram Chaudhary Vs U.P. Public Services Tribunal and Others
Allahabad High Court · (2008) 117 FLR 435
High Courts26 Feb 2008Allowed
Mangala Rai Vs District Inspector of Schools and Others
Allahabad High Court · (2008) 117 FLR 400
High Courts26 Feb 2008
Rajendra Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 2019
Penal Code, 1860 (IPC) — Section 304
High Courts26 Feb 2008Allowed
Shyam Bahadur Singh and Others Vs State of U.P. and Babita Singh
Allahabad High Court · (2008) 02 AHC CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 340, 344Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 193, 494, 498A, 506
High Courts26 Feb 2008Allowed
Satish Chand Pawan Kumar Vs Commissioner of Trade Tax
Allahabad High Court · (2009) 19 VST 52
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts26 Feb 2008Allowed
Dr. Vikas Chandra Vashishtha Vs State of UP and Others
Allahabad High Court · (2008) 02 AHC CK 0228
High Courts26 Feb 2008Allowed
Parasu Ram Singh Vs Secretary of Agriculture, U.P., Lucknow and Others
Allahabad High Court · (2008) 02 AHC CK 0142
High Courts26 Feb 2008Dismissed
P.C.Sharma and Others Vs Laloo Prasad Yadav and Others
Allahabad High Court · (2008) 02 AHC CK 0138
High Courts26 Feb 2008Allowed
Saleem Vs llnd Addl District Judge and Others
Allahabad High Court · (2008) 02 AHC CK 0108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Feb 2008
Raj Bahadur and others Vs Deputy Director of Consolidation, Farrukhabad and others
Allahabad High Court · (2008) 02 AHC CK 0097
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19
High Courts26 Feb 2008
Kunj Behari Vs State of U.P.and others
Allahabad High Court · (2008) 02 AHC CK 0095
Stamp Act, 1899 — Section 47A, 56
High Courts26 Feb 2008Allowed
Lallan Prasad Vs State of U.P. and Noorul Haq
Allahabad High Court · (2008) 02 AHC CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 33
High Courts26 Feb 2008Dismissed
Gandhi Ashram Anta Ghar Vs Kr. Abdul Wasi Khan and Others
Allahabad High Court · (2008) 02 AHC CK 0083
Waqf Act, 1995 — Section 3, 83, 85
High Courts26 Feb 2008
Veer Singh, Smt. Munni and Smt. Shimla Vs State of U.P. and Harpal
Allahabad High Court · (2008) 2 DMC 1 : (2008) 104 RD 56
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A