High Courts20 Feb 2008Allowed
Dr. (Smt.) Saroj Kumari Vs District Inspector of Schoold and Others
Allahabad High Court · (2008) 117 FLR 225
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 137 of 158
High Courts20 Feb 2008Dismissed
Kanwar Hasan Vs State of U.P. and Jagdish Prasad Jain
Allahabad High Court · (2008) 4 RCR(Civil) 386 : (2009) 5 RCR(Criminal) 120
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 20
High Courts20 Feb 2008
Rameshwar Vs State of U.P. and Others
Allahabad High Court · (2008) 2 ACR 1182
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164Penal Code, 1860 (IPC) — Section 302, 307, 506
High Courts19 Feb 2008
Manish Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 2315
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts19 Feb 2008
Badri Bishal Tripathi Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1179
Criminal Procedure Code, 1973 (CrPC) — Section 407, 408Penal Code, 1860 (IPC) — Section 302, 304, 307, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)
High Courts19 Feb 2008Dismissed
PNB Capital Services Ltd. Vs Willard India Ltd.
Allahabad High Court · (2008) 88 SCL 129
High Courts19 Feb 2008Dismissed
Parmal Vs State of U.P. and Vedpal Singh
Allahabad High Court · (2008) 3 RCR(Criminal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Feb 2008Dismissed
State of U.P.and Others Vs Suryaveer Singh and Another
Allahabad High Court · (2008) 02 AHC CK 0217
High Courts19 Feb 2008Partly Allowed
Krishn Kumari Vs Deputy Director of Consolidation, Bareilly and others
Allahabad High Court · (2008) 02 AHC CK 0197
Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts19 Feb 2008Allowed
Rajpal Singh Vs State of U.P.and Others
Allahabad High Court · (2008) 02 AHC CK 0139
High Courts19 Feb 2008Disposed Of
Commissioner of Income Tax Vs Hira Lal Mittal H.U.F.
Allahabad High Court · (2008) 174 TAXMAN 315
High Courts19 Feb 2008Disposed Of
Sanjay Sinha and Another, Ramesh and Another and Mahendra Deo Vs The State of U.P. and Others
Allahabad High Court · (2008) 02 AHC CK 0118
Constitution of India, 1950 — Article 309
High Courts19 Feb 2008Dismissed
Neelam Saxena Vs State of U.P., Mahatma Jyotiba Phoole Ruhelkhand University and Chief Coordinator, Entrance Cell Mahatma Jyotiba Phoole, Ruhelkhand University
Allahabad High Court · (2008) 3 UPLBEC 2322
Constitution of India, 1950 — Article 14
High Courts19 Feb 2008
Om Prakash and others Vs Addl.Commissioner (Admn), Faizabad Division, Faizabad and others
Allahabad High Court · (2008) 02 AHC CK 0094
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229D
High Courts19 Feb 2008Dismissed
Smt. Malti Devi Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1837 : (2008) 1 UPLBEC 920
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts19 Feb 2008Dismissed
Smt. Sumrati (D.) by L.Rs. and Others Vs Mule and Others
Allahabad High Court · (2008) 2 AWC 1824 : (2008) 105 RD 157
High Courts19 Feb 2008Dismissed
Smt. Meera Pandey Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5800 : (2008) 2 UPLBEC 97
High Courts19 Feb 2008Dismissed
Smt. Vakila Vs State of U.P. and Gaon Sabha/LMC
Allahabad High Court · (2008) 2 AWC 1326
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 198(4)
High Courts19 Feb 2008
Vijay Kumar Pandey Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 2 AWC 1588
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 9 Rule 13
High Courts19 Feb 2008Allowed
Anita Mishra, Smt. Rani Devi Shukla and Sanjay Mishra Vs State of U.P. and Ram Pratap Tewari alias Mauni Baba
Allahabad High Court · (2008) 02 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 397, 401, 482Penal Code, 1860 (IPC) — Section 406, 441, 442, 448