High Courts26 Feb 2008Allowed
Harpal Vs State of U.P. and Another
Allahabad High Court · (2008) 2 AWC 1904
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 134 of 158
High Courts26 Feb 2008
Diwakar Singh and Another Vs Central Bureau of Investigation
Allahabad High Court · (2008) 2 ACR 1170
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(3)
High Courts25 Feb 2008Dismissed
Om Prakash Singh Vs The State of U.P.
Allahabad High Court · (2008) 2 UPLBEC 1140
Prevention of Corruption Act, 1988 — Section 13, 19, 8, 9
High Courts25 Feb 2008Allowed
Nawal Kishor Pandey Vs District Inspector of Schools and Others
Allahabad High Court · (2008) 117 FLR 434
High Courts25 Feb 2008Disposed Of
Dr. Rita Bahuguna Joshi Vs State of U.P. and Shiv Babu Gupta
Allahabad High Court · (2008) 02 AHC CK 0204
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 44
High Courts25 Feb 2008Disposed Of
Ram Kuber (Dead) Through Lrs.and another Vs Asst./Dy.Director of Consolidation, Jaunpur and others
Allahabad High Court · (2008) 02 AHC CK 0199
High Courts25 Feb 2008Disposed Of
The Commissioner of Income Tax Vs Laxi Pd. and Sons
Allahabad High Court · (2009) 316 ITR 330
Income Tax Act, 1961 — Section 2, 256
High Courts25 Feb 2008Dismissed
Bauna Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0160
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Feb 2008Disposed Of
Faheem Akhtar Vs State of U.P.and others
Allahabad High Court · (2008) 02 AHC CK 0151
Arms Act, 1959 — Section 3(2)Constitution of India, 1950 — Article 226
High Courts25 Feb 2008Allowed
Sabuna Devi Vs Jhinkan and Others
Allahabad High Court · (2008) 02 AHC CK 0145
Constitution of India, 1950 — Article 226High Court Rules, 1952 — Chapter 8 Rule 5
High Courts25 Feb 2008Allowed
Vidya Devi Laghu Madhyamik Vidyalaya Parasdeeh Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5806 : (2008) 2 UPLBEC 98
Constitution of India, 1950 — Article 21A
High Courts25 Feb 2008Allowed
Mohd. Zeeshan Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2307 : (2008) 117 FLR 922 : (2008) 3 UPLBEC 2290
High Courts25 Feb 2008Dismissed
Amar Singh Vs State of U.P., Gaon Sabha Sutta and Saru
Allahabad High Court · (2008) 2 AWC 1899
Constitution of India, 1950 — Article 226
High Courts25 Feb 2008Allowed
Smt. Savitri Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1504 : (2008) 104 RD 497 : (2008) 2 UPLBEC 1450
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J
High Courts25 Feb 2008Allowed
Committee of Management, Moradabad Sahkari Ganna Vikas Samiti Limited and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1505 : (2008) 2 UPLBEC 1272
Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 458
High Courts25 Feb 2008Dismissed
Krishi Utpadan Mandi Samiti Vs Nagar Nigam, Jal Sansthan, Flying Squad and Bank of Baroda, Khuldabad Branch
Allahabad High Court · (2008) 02 AHC CK 0030
Uttar Pradesh Municipal Corporation Act, 1959 — Section 174(b), 211
High Courts25 Feb 2008
Sharda Prasad Dixit Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1168
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 192, 218, 342, 411
High Courts22 Feb 2008Allowed
Satendra Kumar Gupta Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0294
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 340
High Courts22 Feb 2008Dismissed
Vishnu Gopal Gupta Vs State of U.P.
Allahabad High Court · (2008) 6 AWC 5710
High Courts22 Feb 2008Allowed
Rishi Kumar Agarwal Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 8General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 120B