COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 157 of 158

High Courts03 Jan 2008Allowed

Bal Krishna Varshney Vs Deputy Director of Education (Madhyamik) and Others

Allahabad High Court · (2008) 6 AWC 5807 : (2008) 2 UPLBEC 64

Uttar Pradesh Intermediate Education Act, 1921 — Section 15K, 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 36, 37

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High Courts03 Jan 2008

Chandan Brick Field Vs Commissioner of Trade Tax

Allahabad High Court · (2009) 19 VST 345

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts03 Jan 2008Dismissed

Singh Int Udyog Vs Commissioner of Trade Tax

Allahabad High Court · (2008) 01 AHC CK 0233

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts03 Jan 2008Allowed

Harish Chandra Pathak Vs Anil Vats and The State of U.P.

Allahabad High Court · (2008) CriLJ 2965

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 190, 195, 340Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts03 Jan 2008Allowed

Ashish Varshney and Sachin Varshney Vs The Deputy Director of Education (Madhyamik), Agra Region, The District Inspector of Schools and The Committee of Management, Agrasan Inter College

Allahabad High Court · (2008) 01 AHC CK 0204

Uttar Pradesh Intermediate Education Act, 1921 — Section 15ka, 16G

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High Courts03 Jan 2008Partly Allowed

State of U.P.and Others Vs Ved Prakash

Allahabad High Court · (2008) 01 AHC CK 0158

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High Courts03 Jan 2008Dismissed

Rambir Singh Vs Addl. Commissioner, Agra Division and Others, Prescribed Authority Ceiling, State of U.P., Rajendra Singh and Karamvir Singh

Allahabad High Court · (2008) 2 AWC 1126 : (2008) 104 RD 359

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)

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High Courts03 Jan 2008Dismissed

State Bank of India Vs General Motor Finance Co.Ltd.

Allahabad High Court · (2008) 01 AHC CK 0109

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(g)

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High Courts03 Jan 2008Dismissed

Chairman/Managing Director, U.P. Power Corporation Limited, General Manager (Transmission West), U.P. Power Corporation Limited, Deputy General Manager, U.P. Power Corporation Limited and Executive Engineer, Electricity Transmission Division Vs Jitendra Pratap Singh and State of U.P.

Allahabad High Court · (2008) 116 FLR 903 : (2008) 2 UPLBEC 1527

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High Courts03 Jan 2008Dismissed

Commissioner of Income Tax Vs Arjun Prasad Ajit Kumar

Allahabad High Court · (2008) 214 CTR 355

Income Tax Act, 1961 — Section 145, 271

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High Courts02 Jan 2008Dismissed

Commissioner, Trade Tax Vs Shakti Cement Agency

Allahabad High Court · (2008) 17 VST 266

Uttar Pradesh Trade Tax Act, 1948 — Section 11(1)

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High Courts02 Jan 2008Dismissed

Mansha Ram Mishra Vs State of U.P. and Others

Allahabad High Court · (2008) 2 AWC 1613

Hindu Succession Act, 1956 — Section 8Penal Code, 1860 (IPC) — Section 108Succession Act, 1925 — Section 370, 372, 373, 374

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High Courts02 Jan 2008Disposed Of

Chet Ram Gangwar Vs State of U.P. and Others

Allahabad High Court · (2008) 1 AWC 909 : (2008) 1 UPLBEC 403

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High Courts02 Jan 2008Disposed Of

Vehalana Steels and Alloys Pvt. Ltd. Vs State of U.P.

Allahabad High Court · (2008) 01 AHC CK 0194

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High Courts02 Jan 2008

Chetram Vs State of UP.and others

Allahabad High Court · (2008) 01 AHC CK 0143

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High Courts02 Jan 2008Disposed Of

Deepasingh and Others Vs State of U.P.and others

Allahabad High Court · (2008) 01 AHC CK 0091

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High Courts02 Jan 2008Dismissed

Iqubal Ahmad Khan Vs State of U.P. and Rajeshwar Mishra

Allahabad High Court · (2009) 1 ALD(Cri) 9 : (2008) 3 BC 86 : (2008) CriLJ 2177

Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts02 Jan 2008

Vijay Bahadur and Others Vs State of U.P. and Others

Allahabad High Court · (2008) 5 AWC 5247 : (2008) 1 UPLBEC 417

Constitution of India, 1950 — Article 14, 15, 16, 21, 226

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High Courts02 Jan 2008Allowed

Ram Chandra Vs State of U.P. and Others

Allahabad High Court · (2008) 2 AWC 1611 : (2008) 2 UPLBEC 1431

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High Courts02 Jan 2008

Iqbal Ahmad Khan Vs State of U.P. and Another

Allahabad High Court · (2008) 2 ACR 1388

Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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