COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 27 of 158

High Courts20 Nov 2008Allowed

Mohini B. Manwani Girls Degree College and Om Prakash Vs The State of U.P., Chatrapati Sahu Ji Mahraj University and National Council for Teacher Education (A Statutory Body of the Government of India), Northern Regional Committee

Allahabad High Court · (2008) 11 AHC CK 0067

University Grants Commission Act, 1956 — Section 2

High Courts20 Nov 2008Dismissed

Bal Kishan Bansal Vs State of U.P.

Allahabad High Court · (2008) 11 AHC CK 0061

Constitution of India, 1950 — Article 226, 227

High Courts20 Nov 2008

Sushil Dixit Vs State of U.P. and Others

Allahabad High Court · (2009) 120 FLR 593 : (2009) 2 LLJ 208

Constitution of India, 1950 — Article 226

High Courts20 Nov 2008Allowed

Ajay Swaroop Mehrotra Vs D.N. Raina (Decd.) through L.Rs. and Others

Allahabad High Court · (2009) 1 AWC 141 : (2009) 106 RD 593

Criminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 45

High Courts20 Nov 2008

Vindhya Service Station and Another Vs Union of India (UOI) and Others

Allahabad High Court · (2008) 6 AWC 6251

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226

High Courts20 Nov 2008Allowed

Radhey Shaym Mishra Vs State of U.P. and Others

Allahabad High Court · (2009) 2 AWC 1666

Constitution of India, 1950 — Article 226, 311(2)

High Courts20 Nov 2008Allowed

Lipton India Limited Vs State of U.P. and Others

Allahabad High Court · (2009) 22 VST 230

Uttar Pradesh Trade Tax Act, 1948 — Section 4A

High Courts20 Nov 2008Allowed

Forte Institute of Technology Vs State of U.P. and Chhatrapati Sahu Jee Maharaj University

Allahabad High Court · (2008) 11 AHC CK 0014

High Courts20 Nov 2008

Gayur Hasan Vs State of U.P. and Others

Allahabad High Court · (2009) 1 ACR 515

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302

High Courts19 Nov 2008Allowed

State of U.P. and Others Vs Ram Prakash Batham

Allahabad High Court · (2009) 1 AWC 961 : (2009) 120 FLR 496 : (2009) 1 UPLBEC 183

High Courts19 Nov 2008

Rohini Kumar Vs State of U.P. and Others

Allahabad High Court · (2009) 1 AWC 147

Constitution of India, 1950 — Article 226

High Courts19 Nov 2008Disposed Of

Madho Prasad and Company Vs Union of India (UOI)

Allahabad High Court · (2009) 120 FLR 334

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7I, 7Q

High Courts19 Nov 2008Allowed

Dharam Pal Singh Chauhan And Another Vs State of U.P.and Others

Allahabad High Court · (2008) 11 AHC CK 0089

Constitution of India, 1950 — Article 16(4), 16(4B)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1), 4

High Courts19 Nov 2008Allowed

Sadhana Devi Vs State of U.P.and Others

Allahabad High Court · (2008) 11 AHC CK 0074

Constitution of India, 1950 — Article 226

High Courts19 Nov 2008Allowed

Uttar Pradesh Sahakari Gram Vikas Bank Ltd. Vs Prescribed Authority, Labour Court (I) and Another

Allahabad High Court · (2009) 85 AWC 2066 : (2009) 2 AWC 2066

Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 4

High Courts19 Nov 2008Dismissed

Samsuddin Vs State of U.P. and Badrunnisha

Allahabad High Court · (2008) 11 AHC CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts18 Nov 2008Allowed

Alka Jaiswal Vs Allahabad Development Authority and Others

Allahabad High Court · (2009) 1 AWC 571

Constitution of India, 1950 — Article 14

High Courts18 Nov 2008Dismissed

Smt. Geeta Bala Goyal and Another Vs Kailash Chandra and Others

Allahabad High Court · (2009) 1 AWC 573

Civil Procedure Code, 1908 (CPC) — Section 100, 109, 2, 47Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 2, 4, 5

High Courts18 Nov 2008Allowed

Rahim and another Vs Collector, Sultanpur and others

Allahabad High Court · (2008) 11 AHC CK 0109

Public Liability Insurance Act, 1991 — Section 2(d), 6

High Courts18 Nov 2008Disposed Of

Jagdish Prasad Yadav Vs State of U.P.and Others

Allahabad High Court · (2008) 11 AHC CK 0072