High Courts22 Feb 2008Allowed
Satendra Kumar Gupta Vs State of U.P. and Another
Allahabad High Court · (2008) 02 AHC CK 0222
Criminal Procedure Code, 1973 (CrPC) — Section 125, 340Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 135 of 158
High Courts22 Feb 2008Dismissed
Asha Kapoor Vs Dr.K.N.Tandon and Others
Allahabad High Court · (2008) 02 AHC CK 0218
High Courts22 Feb 2008Disposed of
Dr.Vinod Chaudhary Vs State of U.P.and Others
Allahabad High Court · (2008) 02 AHC CK 0210
High Courts22 Feb 2008Allowed
Mukesh Kumar Verma Vs State of U.P. and Others
Allahabad High Court · (2008) 02 AHC CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482
High Courts22 Feb 2008Dismissed
New Sun Education Society (Regd.) and Hazi Muqeet Ali, Secretary, New Sun Education Society (Regd.) Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 2 AWC 1186
Constitution of India, 1950 — Article 226
High Courts22 Feb 2008Dismissed
Km.Saroj Chaudhary Vs State of U.P.and others
Allahabad High Court · (2008) 02 AHC CK 0172
High Courts22 Feb 2008Allowed
V. Venkatesh Vs State of U.P. and Others
Allahabad High Court · (2008) 02 AHC CK 0155
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts22 Feb 2008Allowed
S.K.Tandon Vs Council of Scientific and Industrial Research and others
Allahabad High Court · (2008) 02 AHC CK 0135
High Courts22 Feb 2008Dismissed
Mohammad Tahir Vs State of U.P.and others
Allahabad High Court · (2008) 02 AHC CK 0117
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts22 Feb 2008Allowed
Anil Kumar and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 3 UPLBEC 2232
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 2, 56
High Courts22 Feb 2008Dismissed
Rajesh Keshari Vs Union of India Through Its Narcotic Control Bureau, Varanasi
Allahabad High Court · (2008) 02 AHC CK 0102
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 8
High Courts22 Feb 2008
Charan Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1507 : (2008) 104 RD 496 : (2008) 2 UPLBEC 1467
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B(2)
High Courts22 Feb 2008Dismissed
The National Insurance Co. Ltd. Vs Smt. Sushila and Others
Allahabad High Court · (2008) 02 AHC CK 0037
High Courts22 Feb 2008Allowed
Dr. Hausila Prasad Sharma Vs Chancellor Mahatma Gandhi Kashi Vidyapith Raj Bhawan and Others
Allahabad High Court · (2008) 117 FLR 269
Uttar Pradesh State Universities Act, 1973 — Section 31(3)(b)
High Courts22 Feb 2008
Union of India (UOI) and Others Vs Masjood Ali and Another
Allahabad High Court · (2008) 117 FLR 586
High Courts21 Feb 2008Dismissed
(Smt.) Suhagwati and Others Vs State of U.P. and LMC Nitawali, Pargana Pargana Barnahal
Allahabad High Court · (2008) 2 AWC 1539 : (2008) 104 RD 510
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 197, 198(4)
High Courts21 Feb 2008Allowed
Mahesh Kumar Bajpai Vs Kanpur Development Authority and Another
Allahabad High Court · (2008) 2 AWC 1184 : (2008) 2 UPLBEC 1699
High Courts21 Feb 2008Disposed Of
Pushpendra Singh (C.P. 2187) and Hemvir Singh (C.P. No. 1048) Vs State of U.P. and Senior Superintendent of Police
Allahabad High Court · (2008) 2 AWC 1572 : (2008) 117 FLR 1056 : (2008) 2 UPLBEC 96
Constitution of India, 1950 — Article 226, 310, 311
High Courts21 Feb 2008Allowed
Union of india and others Vs A.D.M.(Land Acquisition), Kanpur And Others
Allahabad High Court · (2008) 02 AHC CK 0207
Land Acquisition Act, 1894 — Section 18(4)
High Courts21 Feb 2008Dismissed
Omveer Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0188
Penal Code, 1860 (IPC) — Section 302