COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 139 of 158

High Courts15 Feb 2008Partly Allowed

Neeraj Dyeing, Shri Suraj Prasad, Smt. Chanda Devi and Smt. Krishan Devi Vs Union of India (UOI) and State of Uttar Pradesh

Allahabad High Court · (2008) 02 AHC CK 0242

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Income Tax Act, 1961 — Section 132, 139, 277, 278

High Courts15 Feb 2008Dismissed

Dey''s Medical (U.P.) (P) Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (2008) 216 CTR 83 : (2009) 316 ITR 445

Income Tax Act, 1961 — Section 143, 194C, 2, 37, 4

High Courts15 Feb 2008Dismissed

Jagdish Singh, Narayan Singh and Smt. Kausa Bai Vs Smt. Dhanna Bai

Allahabad High Court · (2008) 2 AWC 1565 : (2008) 104 RD 711

Penal Code, 1860 (IPC) — Section 420

High Courts15 Feb 2008Allowed

Paras Nath Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2008) 2 AWC 1532 : (2008) 104 RD 516

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

High Courts15 Feb 2008Dismissed

Ashok Pandey and others Vs Union of India and another

Allahabad High Court · (2008) 02 AHC CK 0216

High Courts15 Feb 2008Allowed

State Vs Jethu

Allahabad High Court · (2008) 02 AHC CK 0203

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 302, 304 Part 2, 354

High Courts15 Feb 2008Dismissed

Abdul Nafees Khan and another Vs State of U.P.and another

Allahabad High Court · (2008) 02 AHC CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468

High Courts15 Feb 2008Dismissed

Moti Lal Memorial Society and Another Vs State of U.P.and Others

Allahabad High Court · (2008) 02 AHC CK 0140

Constitution of India, 1950 — Article 226

High Courts15 Feb 2008Allowed

Vishun Dayal Vs Commissioner, Lucknow Division and Others

Allahabad High Court · (2008) 02 AHC CK 0131

High Courts15 Feb 2008Dismissed

Ram Shiromani Vs State of U.P. and Others

Allahabad High Court · (2008) 02 AHC CK 0119

High Courts15 Feb 2008Dismissed

Mangu Lal Vs State of U.P. and Another

Allahabad High Court · (2008) 02 AHC CK 0115

High Courts15 Feb 2008Allowed

Premjit Singh Vs State of Uttar Pradesh, Smt. Sujata and Ms. Bandana Preyashi

Allahabad High Court · (2008) 02 AHC CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 156, 177, 178, 179, 180Penal Code, 1860 (IPC) — Section 341, 354, 379, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts15 Feb 2008

M.M. Agarwal and Sons Vs Union of India (UOI) and Others

Allahabad High Court · (2008) 2 AWC 1589

High Courts15 Feb 2008Dismissed

Manoj (In Jail) Vs State of U.P.

Allahabad High Court · (2008) 02 AHC CK 0055

Penal Code, 1860 (IPC) — Section 302, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 5

High Courts15 Feb 2008

Shiv Prasad and Others Vs Janardan Singh and Others

Allahabad High Court · (2008) 2 AWC 1517

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts15 Feb 2008Allowed

Tinna and Another Vs State of U.P.

Allahabad High Court · (2008) CriLJ 3230

Penal Code, 1860 (IPC) — Section 302, 34

High Courts14 Feb 2008Dismissed

Ram Kumar Sharma Vs State of U.P. and Others

Allahabad High Court · (2008) 02 AHC CK 0263

Constitution of India, 1950 — Article 226, 32Societies Registration Act, 1860 — Section 6, 7

High Courts14 Feb 2008Dismissed

Devi Prasad Vs Vishwa Nath Prasad (D) by L.Rs. and Others

Allahabad High Court · (2008) 2 AWC 1521

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 11

High Courts14 Feb 2008Dismissed

Mohd. Ibrahim Vs Mubarak Khan and Others

Allahabad High Court · (2008) 2 AWC 1328

Evidence Act, 1872 — Section 90A(2)

High Courts14 Feb 2008Allowed

Basant Lal Singh Vs State of U.P. and Others

Allahabad High Court · (2008) 02 AHC CK 0208

Constitution of India, 1950 — Article 14