High Courts14 Feb 2008
Narendra Kumar Misra Vs U.P. Power Corporation Limited and Others
Allahabad High Court · (2008) 02 AHC CK 0202
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 140 of 158
High Courts14 Feb 2008Allowed
Anjani Kumar Verma Vs Additional Labour Commissioner and Another
Allahabad High Court · (2008) 118 FLR 599
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 2, 3Constitution of India, 1950 — Article 45
High Courts14 Feb 2008Dismissed
Anil Kumar Vs State of U.P. and Sri Munna alias Nisar Ahmad Dunka
Allahabad High Court · (2008) 02 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 2008Allowed
Meekin Transmission Ltd. and Purushottam Sootwala Vs State of Uttar Pradesh and Others
Allahabad High Court · (2009) 238 ELT 554 : (2010) 20 STR 390
COMPANIES ACT, 1956 — Section 12, 13, 15, 2, 252Constitution of India, 1950 — Article 19, 226, 300AIncome Tax Act, 1961 — Section 147, 179, 45
High Courts14 Feb 2008Allowed
Sazid Vs State of U.P. and Others
Allahabad High Court · (2008) 26 CriminalCC 120
National Security Act, 1980 — Section 3(2)
High Courts13 Feb 2008Dismissed
Mohammad Maaz and Mohammad Moin both minors through their mother Smt. Wakeela Bano Vs State of U.P. and Mohammad Maroof
Allahabad High Court · (2008) 2 AWC 1925
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts13 Feb 2008Dismissed
Triveni Glass Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 6 AWC 5819 : (2008) 2 UPLBEC 1558
Contract Act, 1872 — Section 23Factories Act, 1948 — Section 2, 4Industrial Disputes Act, 1947 — Section 18, 2, 25F, 25FF, 25FFF
High Courts13 Feb 2008Dismissed
Tejpal of Umrao Singh, Rajneesh Kumar and Anil Kumar Vs Additional Commissioner, District Magistrate, Smt. Jallo and Land Management Committee
Allahabad High Court · (2008) 2 AWC 1182 : (2008) 104 RD 417
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts13 Feb 2008Allowed
Ram Pal Vs Deputy Director of Consolidation, Jaunpur and others
Allahabad High Court · (2008) 02 AHC CK 0198
High Courts13 Feb 2008Allowed
Mani Ram Vs Deputy Director of Consolidation, Ghazipur and another
Allahabad High Court · (2008) 02 AHC CK 0194
High Courts13 Feb 2008Allowed
Sri Bhojraj Wadhwa and Another Vs The IX Additional District Judge and Others
Allahabad High Court · (2008) 02 AHC CK 0173
General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
High Courts13 Feb 2008Dismissed
Mahesh Chand Agarwal Vs Prescribed Authority/Judge Small Causes Court, Agra and another
Allahabad High Court · (2008) 02 AHC CK 0170
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 34
High Courts13 Feb 2008Dismissed
Union of India Vs M.C.Pandey
Allahabad High Court · (2008) 02 AHC CK 0159
Limitation Act, 1963 — Section 18
High Courts13 Feb 2008Allowed
State Bank of India, Branch Dangoli Vs Sher Singh & Anr.
Allahabad High Court · (2008) 02 AHC CK 0158
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Feb 2008Dismissed
Rajendra Swaroop Kashyap Vs State of U.P. and Others
Allahabad High Court · (2008) 2 UPLBEC 81
Constitution of India, 1950 — Article 226, 311
High Courts13 Feb 2008Dismissed
Kailash Chandra Vs Israr Ahmad and Others
Allahabad High Court · (2008) 02 AHC CK 0132
Constitution of India, 1950 — Article 227
High Courts13 Feb 2008Allowed
Balrampur Chini Mills Ltd. Vs Chief Director (Sugar), Department of Food and Public Distribution, Govt. of India
Allahabad High Court · (2008) 02 AHC CK 0120
Essential Commodities Act, 1955 — Section 3
High Courts13 Feb 2008Allowed
Roop Narayan @ Bhunwar Bind and another Vs State of U.P.and another
Allahabad High Court · (2008) 02 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts13 Feb 2008Dismissed
Vimal Oraganics Ltd. Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1164
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 14, 226Consumer Protection Act, 1986 — Section 13
High Courts13 Feb 2008
Ramanuj Tewari and others Vs Deputy Director of Consolidation, Deoria and others
Allahabad High Court · (2008) 02 AHC CK 0096
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 52