High Courts22 Jan 2008Allowed
Sharda Chitra Mandir Vs Income Tax Officer
Allahabad High Court · (2008) 301 ITR 230
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 150 of 158
High Courts22 Jan 2008Dismissed
Subhash Bhalla and Another Vs Jai Devi and Others
Allahabad High Court · (2008) 6 AWC 5554
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 7 Rule 11Evidence Act, 1872 — Section 58Uttar Pradesh Registration (Amendment) Act — Section 17
High Courts21 Jan 2008
Radhey Mohan Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 2 ACR 1960
Penal Code, 1860 (IPC) — Section 143, 295, 3(2), 341, 436
High Courts21 Jan 2008Allowed
U.P. State Sugar Corporation and Another Vs Sukhveer Singh and Another
Allahabad High Court · (2008) 118 FLR 596 : (2008) 3 LLJ 779
Industrial Disputes Act, 1947 — Section 33, 33C
High Courts21 Jan 2008Dismissed
(Captain) S.C. Gulati Vs The Central Administrative Tribunal (CAT) and Union of India (UOI)
Allahabad High Court · (2008) 6 AWC 6007 : (2008) 117 FLR 320
Constitution of India, 1950 — Article 226
High Courts21 Jan 2008Dismissed
Gurudwara Prabandha Samiti, Banda Vs State of U.P.And others
Allahabad High Court · (2008) 01 AHC CK 0181
High Courts21 Jan 2008Partly Allowed
Manoj Vs State of U.P.and Another
Allahabad High Court · (2008) 01 AHC CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Jan 2008Allowed
D.S.M.Sugar-Asmoli Vs State of U.P.and Others
Allahabad High Court · (2008) 01 AHC CK 0159
Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 105, 123KUttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15
High Courts21 Jan 2008Dismissed
Ram Raj Singh Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0147
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2008Dismissed
Lokesh Singh Vs State of U.P.and another
Allahabad High Court · (2008) 01 AHC CK 0145
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 272, 273, 420, 467, 471
High Courts21 Jan 2008Dismissed
Dharmendra Kumar Vs The Union of India (UOI) and Others
Allahabad High Court · (2008) 01 AHC CK 0127
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 309
High Courts21 Jan 2008Disposed Off
Bindeshwari Dubey Vs State of U.P. and Others
Allahabad High Court · (2008) 01 AHC CK 0115
Penal Code, 1860 (IPC) — Section 279, 304, 337, 358
High Courts21 Jan 2008Allowed
Shri Narain Shukla Vs State of U.P. and Others
Allahabad High Court · (2008) 2 UPLBEC 86
High Courts21 Jan 2008Dismissed
Veerpal and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0068
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 169Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 452
High Courts21 Jan 2008Dismissed
Chandra Pal Singh Pradhan Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1923 : (2009) 121 FLR 79 : (2008) 104 RD 509 : (2008) 2 UPLBEC 1439
Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 — Rule 4, 5Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts18 Jan 2008Dismissed
Ashok Kumar Tripathi Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1181
High Courts18 Jan 2008Disposed Of
Apoorva Kumar, Anoop Kumar, Vivek Kumar and Manish Kumar through their Duly Constituted Attorney, Shri Mahendra Prasad Shah Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 5 AWC 5344
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts18 Jan 2008Dismissed
Dr. U.S. Sinha Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5793 : (2008) 1 UPLBEC 673
Constitution of India, 1950 — Article 309
High Courts18 Jan 2008Dismissed
Smt. Bharati Roy Vs Deputy Director of Education (II), Regional Inspectress of Girls Schools, The Committee of Management, Avinash Geyan Need Kanya High Schools and Sri Rama Pati Singh, Officiating Head Master, Avinash Geyan Need High School
Allahabad High Court · (2008) 3 AWC 2310 : (2008) 1 UPLBEC 781
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
High Courts18 Jan 2008Dismissed
Brijendra Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0170
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)