High Courts08 Feb 2008
Girind Singh Yadav and Another etc. Vs State of U.P.
Allahabad High Court · (2008) CriLJ 1978
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 154
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 142 of 158
High Courts08 Feb 2008Dismissed
Dr. Sushil Kumar Tripathi Vs Jagadguru Ram Bhadracharya Handicapped University and Others
Allahabad High Court · (2009) 2 SLJ 139 : (2008) 2 UPLBEC 81
Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226
High Courts08 Feb 2008Dismissed
Kisan Sahkari Chini Mills Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 5 AWC 5261
High Courts07 Feb 2008Dismissed
Siya Ram Agrahari Vs State of U.P. and Another
Allahabad High Court · (2008) CriLJ 2179
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 303, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 504
High Courts07 Feb 2008Dismissed
U.P. State Sugar Corporation Limited and Another Vs Allahabad Bank and Another
Allahabad High Court · (2008) 2 AWC 1615
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts07 Feb 2008
Azad Educational Society and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 02 AHC CK 0212
National Commission for Minority Educational Institutions Act, 2004 — Section 2
High Courts07 Feb 2008Dismissed
Ram Prasad Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0124
Penal Code, 1860 (IPC) — Section 366, 376
High Courts06 Feb 2008
Sushila Industries Vs Commissioner of Sales Tax
Allahabad High Court · (2009) 25 VST 605
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts06 Feb 2008
Nathu Singh and Others Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2456
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 313Evidence Act, 1872 — Section 155
High Courts06 Feb 2008Allowed
Muir Mills Vs Presiding Officer, Labour Court-I and Others
Allahabad High Court · (2008) 117 FLR 640 : (2008) 2 UPLBEC 1707
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Feb 2008Dismissed
Natthu, Veer Pal Singh, Narendra Singh and Arvind (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0251
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 313Evidence Act, 1872 — Section 155
High Courts06 Feb 2008Disposed Of
Taj View Hotel, A Unit of PIEM Hotels Limited and PIEM Hotels Limited, Chief Accountant in Taj View Hotel Holding Power of Attorney Vs State of U.P., District Magistrate and Additional District Magistrate (Protocol)/Sukh Sadhan Kar Nirdharan Adhikari
Allahabad High Court · (2008) 02 AHC CK 0247
High Courts06 Feb 2008Disposed Of
Jaswant Kumar Saroj Vs State of U.P.
Allahabad High Court · (2008) 02 AHC CK 0219
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts06 Feb 2008Allowed
Ram Prasad and others Vs Deputy Director of Consolidation, Sultanpur and others
Allahabad High Court · (2008) 02 AHC CK 0196
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts06 Feb 2008Dismissed
Central Bureau of Investigation Vs Smt. Juhie Singh and Smt. Java Singh
Allahabad High Court · (2008) CriLJ 2186
Constitution of India, 1950 — Article 14, 21, 254Criminal Procedure Code, 1973 (CrPC) — Section 181, 4, 438Prevention of Corruption Act, 1988 — Section 13, 3, 4
High Courts06 Feb 2008Dismissed
Station Director, Vigyapan Prasaran Seva, All-India Radio, Kanpur Vs Central Government Industrial Tribunal, Kanpur and Others
Allahabad High Court · (2008) 02 AHC CK 0137
Industrial Disputes Act, 1947 — Section 25F
High Courts06 Feb 2008Disposed Of
Sanjay Kedia and another Vs District Judge, Gonda and others
Allahabad High Court · (2008) 02 AHC CK 0116
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 3
High Courts06 Feb 2008Partly Allowed
Kalp Nath Singh and Others Vs The State of U.P.
Allahabad High Court · (2009) 124 TTJ 269
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 307
High Courts06 Feb 2008
Mohd. Zakaria (D) by L.Rs. Vs Smt. Ishrat Begum (D) by L.Rs.
Allahabad High Court · (2008) 2 AWC 1579
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 17
High Courts06 Feb 2008Dismissed
Banaras Hindu University and Others Vs Atiharsh Mohan Agarwal and Others
Allahabad High Court · (2008) 2 UPLBEC 1273
Allahabad High Court Rules, 1952 — Rule 5