COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 32 of 158

High Courts06 Nov 2008Dismissed

Committee of Management of National Integrated Medical Association through its Secretary/Man Acer and others Vs State of U.P.and others

Allahabad High Court · (2008) 11 AHC CK 0092

Allahabad High Court Rules, 1952 — Chapter 8 Rule 5

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High Courts06 Nov 2008Dismissed

Anil Kumar and Another Vs State of U.P. and Another

Allahabad High Court · (2008) 11 AHC CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 195, 340, 341Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts06 Nov 2008Dismissed

Smt. Kusma Devi Vs State of U.P. and Rustam Khan

Allahabad High Court · (2009) 1 AWC 145 : (2009) 106 RD 5

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J(2)

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High Courts06 Nov 2008Dismissed

Smt. Kusma Devi Vs State of U.P. and Others

Allahabad High Court · (2009) 1 AWC 145 : (2009) 106 RD 5

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J(2)

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High Courts05 Nov 2008Dismissed

Shiv Kumar Vs Additional District Magistrate/Upper Collector and Others

Allahabad High Court · (2009) 1 AWC 969 : (2009) 106 RD 93

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117A, 122B, 122B(4A)

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High Courts05 Nov 2008Allowed

Smt. Lalti Devi Vs State of U.P. and Others

Allahabad High Court · (2009) 106 RD 105 : (2008) 3 UPLBEC 2702

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12J, 95(1)(g)

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High Courts05 Nov 2008Allowed

Abdul Qadeer Vs State of U.P.

Allahabad High Court · (2008) 11 AHC CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 363, 365, 366, 376

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High Courts05 Nov 2008Disposed Of

P.N.Shukla Vs Union of India & Ors.

Allahabad High Court · (2008) 11 AHC CK 0130

Constitution of India, 1950 — Article 311

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High Courts05 Nov 2008Allowed

Shyam Lal Vs State of U.P.

Allahabad High Court · (2008) 11 AHC CK 0120

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High Courts05 Nov 2008Dismissed

Committee of Management, Radha Krishna Gupta Adarsh Vidyalyay Inter College Dildar Nagar, Ghazipur Vs State of U.P. and others

Allahabad High Court · (2008) 11 AHC CK 0113

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High Courts05 Nov 2008Dismissed

Mohd. Qaisar Vs Chhabili Devi and Others

Allahabad High Court · (2008) 11 AHC CK 0062

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 171C, 171FRepresentation of the People Act, 1951 — Section 99

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High Courts05 Nov 2008Dismissed

Committee of Management, Tiwari Jwala Prasad Arya Kanya Inter College and Dr. Surendra Bahadur Saxena, Manager, Tiwari Jwala Prasad Arya Kanya Inter College Vs State of Uttar Pradesh and Others

Allahabad High Court · (2009) 1 UPLBEC 533

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High Courts05 Nov 2008Allowed

Ram Sundar Vs Deputy Director of Consolidation and Another

Allahabad High Court · (2009) 2 AWC 1435

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4Uttar Pradesh Land Revenue Act, 1901 — Section 34

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High Courts05 Nov 2008Dismissed

Uma Shankar Mishra Vs The Union of India (UOI) and Others

Allahabad High Court · (2009) 120 FLR 481

Administrative Tribunals Act, 1985 — Section 17Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19

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High Courts05 Nov 2008

Kribhco Shyam Fertilizers Ltd. Vs Commissioner of Commercial Taxes

Allahabad High Court · (2011) 43 VST 145

Constitution of India, 1950 — Article 301, 304Entry Tax Act, 1976 — Section 4, 4(3)

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High Courts04 Nov 2008Allowed

Meena Srivastava Vs State of U.P. and Others

Allahabad High Court · (2009) 1 AWC 966 : (2009) 120 FLR 693

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2008Dismissed

Kapil Kumar Vs State of U.P. and Others

Allahabad High Court · (2009) 1 AWC 910 : (2009) 120 FLR 589

Constitution of India, 1950 — Article 14, 16

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High Courts04 Nov 2008Allowed

J.D. Wires Pvt. Ltd. Vs Dakshinanchal Vidyut Vitran Nigam Ltd.

Allahabad High Court · (2008) 11 AHC CK 0180

Electricity Act, 2003 — Section 135

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High Courts04 Nov 2008Dismissed

Commissioner of Customs and Central Excise Vs Kisan Sakhari Chini Mills, Nanauta P. Ltd.

Allahabad High Court · (2008) 11 AHC CK 0149

Central Excises and Salt Act, 1944 — Section 35G

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High Courts04 Nov 2008Dismissed

Shahab Uddin alias Munnan Vs District Judge and Another

Allahabad High Court · (2009) 1 AWC 154

Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Section 151, 24

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