High Courts17 Jan 2008Dismissed
Rajeev Kumar Jain, Anurag Jain and Munna Lal Jain Vs State of U.P. and Others
Allahabad High Court · (2008) 5 AWC 5363
Societies Registration Act, 1860 — Section 25(2)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 152 of 158
High Courts17 Jan 2008Allowed
Sanjai Kumar alias Mallu Vs Manoj Kumar Sahu and Others
Allahabad High Court · (2008) 2 AWC 1282
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3, 8Civil Procedure Code, 1908 (CPC) — Section 15, 2, 9General Clauses Act, 1897 — Section 3
High Courts17 Jan 2008
Agra Development Authority Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2008) 117 FLR 217
Constitution of India, 1950 — Article 14Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts17 Jan 2008Allowed
Kumari Sunita Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5990
High Courts17 Jan 2008Dismissed
Narendra Deo Rai Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5985
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A
High Courts17 Jan 2008Dismissed
Kumari Shahjahan Vs State of U.P. and Others
Allahabad High Court · (2008) 5 AWC 5279
High Courts16 Jan 2008
Abhishek alias Dimple Tiwari Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1217
Criminal Procedure Code, 1973 (CrPC) — Section 161, 363, 366, 376Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts16 Jan 2008
Surendra and Another Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1212
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts16 Jan 2008Allowed
Mrigendra Singh Vs State of U.P. and Another
Allahabad High Court · (2008) 3 AWC 2294 : (2008) 1 UPLBEC 794
Constitution of India, 1950 — Article 163, 19, 311, 356, 74Evidence Act, 1872 — Section 123, 124
High Courts16 Jan 2008Dismissed
Mangalsen alias Manga and Others Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts16 Jan 2008Allowed
Upendra Kumar, B.K.O. Vs Sales Tax Officer
Allahabad High Court · (2009) 25 VST 70
Uttar Pradesh Trade Tax Act, 1948 — Section 21(4A)
High Courts16 Jan 2008Dismissed
The Committee of Management, Triveni Sahai Inter College and Satish Chandra Parasari Vs The State of Uttar Pradesh, The Joint Director of Education IIIrd Region, The District Inspector of Schools and The Committee of Management, Triveni Sahai Inter College through its alleged Manager, Brijendra Singh Rathore
Allahabad High Court · (2008) 6 AWC 5976
Constitution of India, 1950 — Article 226
High Courts16 Jan 2008Dismissed
Deo Dutt Kalanki Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Jan 2008Dismissed
K.S.Rakhra Vs R.K.Rastogi
Allahabad High Court · (2008) 01 AHC CK 0138
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts16 Jan 2008Allowed
Ram Adhar Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Jan 2008
Smt. Poonam Yadav Vs Director Health Service Deptt. and Others
Allahabad High Court · (2008) 3 AWC 2303
High Courts16 Jan 2008
Ram Adhar and Deepak Singh Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1978
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 2A, 302
High Courts16 Jan 2008Allowed
Aligarh Development Authority and Others Vs State Public Services Tribunal and Others
Allahabad High Court · (2008) 117 FLR 271
High Courts15 Jan 2008
Abhiniwesh Singh Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 1386
Penal Code, 1860 (IPC) — Section 201, 302
High Courts15 Jan 2008Allowed
The Chief Engineer (Irrigation Division) and The Executive Engineer, Irrigation Division (1) Vs Smt. Rama Devi
Allahabad High Court · (2009) 1 AWC 356 : (2008) 119 FLR 417
Employees Compensation Act, 1923 — Section 2, 30