High Courts09 Jan 2008Dismissed
Agrawal Duplex Board Mills Vs Commissioner of Trade Tax
Allahabad High Court · (2009) 19 VST 121
Uttar Pradesh Trade Tax Act, 1948 — Section 11
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 155 of 158
High Courts09 Jan 2008
Commissioner, Trade Tax Vs Mathura Prasad
Allahabad High Court · (2009) 21 VST 371
Uttar Pradesh Trade Tax Act, 1948 — Section 11(1)
High Courts09 Jan 2008
Ajay Upadhayay Vs Collector and Others
Allahabad High Court · (2008) 2 AWC 1123 : (2008) 104 RD 346
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285H, 285I
High Courts09 Jan 2008Dismissed
Sambhoo Prasad Vs Authorised Controller, Sarva Hitaishi Inter College and Others
Allahabad High Court · (2008) 5 AWC 4732 : (2008) 1 UPLBEC 341
Army Act, 1950 — Section 190Constitution of India, 1950 — Article 141Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 6
High Courts09 Jan 2008
Shanker Jee Shukla Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 1209
Criminal Procedure Code, 1973 (CrPC) — Section 209, 482Penal Code, 1860 (IPC) — Section 307, 308, 323, 324, 325
High Courts08 Jan 2008Dismissed
Committee of Management, Vijendra Adarsh Bal Inter College. Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5983
High Courts08 Jan 2008Allowed
Avinash Chandra and Others Vs VIIth Additional District Judge/Appellate Authority and Others
Allahabad High Court · (2008) 2 AWC 1287
High Courts08 Jan 2008Allowed
Sheo Kumar Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1117 : (2008) 104 RD 533
Limitation Act, 1963 — Section 29, 5
High Courts08 Jan 2008Dismissed
Chote Lal and Others Vs The Life Insurance Corporation of India and Others
Allahabad High Court · (2008) 2 UPLBEC 88
Administrative Tribunals Act, 1985 — Section 14, 15, 2, 28, 3Constitution of India, 1950 — Article 136, 226, 227, 323A, 323BContract Act, 1872 — Section 182
High Courts08 Jan 2008Dismissed
Maharaj Singh Vs Surendra Kumar Sharma and others
Allahabad High Court · (2008) 01 AHC CK 0153
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)
High Courts08 Jan 2008Dismissed
Committee of Management Yogya Junior High School Muhi-Uddinpur Etah Through Its Manager Vs State of U.P.and others
Allahabad High Court · (2008) 01 AHC CK 0122
Constitution of India, 1950 — Article 14
High Courts08 Jan 2008Dismissed
Rikh Deo Yadav Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5967 : (2008) 2 UPLBEC 1945
Constitution of India, 1950 — Article 226
High Courts08 Jan 2008Allowed
Radhey Shyam Yadav Vs District Inspector of Schools, State of U.P. and Committee of Management, Swami Vivekanand Inter College through its alleged Manager, Dal Singh Yadav
Allahabad High Court · (2008) 1 AWC 797 : (2008) 116 FLR 991 : (2008) 1 UPLBEC 838
High Courts08 Jan 2008Dismissed
Jitendra Pratap Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 6 AWC 5993 : (2008) 117 FLR 109 : (2008) 1 UPLBEC 329
High Courts08 Jan 2008Allowed
Ram Rakhan Singh Vs State of U.P.
Allahabad High Court · (2008) 117 FLR 211 : (2008) 1 UPLBEC 840
High Courts08 Jan 2008Dismissed
Shri Keshav Deo Sharma, U.P. State Roadway Transport Corporation (President, U.P. Roadways Employee''s Union) Vs Assistant Regional Manager, U.P. State Road Transport Corporation and Others
Allahabad High Court · (2008) 6 AWC 5974 : (2008) 117 FLR 12
Constitution of India, 1950 — Article 226
High Courts08 Jan 2008Disposed Of
Ashfaq Ali and Azad Khan Vs State of U.P.
Allahabad High Court · (2008) 01 AHC CK 0086
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Jan 2008Allowed
Preetam Prasad Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 117 FLR 91 : (2008) 2 UPLBEC 93
High Courts08 Jan 2008Dismissed
Committee of Management, Ayodhya Prasad Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5969
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16CC
High Courts07 Jan 2008Allowed
Harbans Singh Vs District Judge and Others
Allahabad High Court · (2008) 6 AWC 5995
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 9A