High Courts21 Oct 2008Dismissed
Sri Pal Jatav Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 6302
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 36 of 158
High Courts20 Oct 2008
State of U. P. Vs Satyavir Singh
Allahabad High Court · (2009) 2 ACR 1253
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 394Penal Code, 1860 (IPC) — Section 307
High Courts20 Oct 2008Allowed
Munna Lal Vs IInd Additional District Judge/Fast Track Court and Another
Allahabad High Court · (2009) 1 AWC 121
Constitution of India, 1950 — Article 226
High Courts20 Oct 2008Allowed
Sanjeev Kumar Vs The State of U.P., The Commissioner, Rural Department Government of U.P. and The Chief Development Officer/Executive Director
Allahabad High Court · (2009) 1 AWC 457
Constitution of India, 1950 — Article 226
High Courts20 Oct 2008Dismissed
Bhairo Prasad Vs Additional District and Sessions Judge Xth and Others and Jagdish Narain and Another
Allahabad High Court · (2008) 10 AHC CK 0133
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 463, 464, 465, 470, 471
High Courts20 Oct 2008Dismissed
Bhaghirathi Vs A.D.J. Mahoba and Others
Allahabad High Court · (2009) 1 AWC 922
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts20 Oct 2008Partly Allowed
Madhuban Verma Vs State of U.P.
Allahabad High Court · (2009) 1 ACR 372
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 394
High Courts20 Oct 2008Allowed
Mankeshwar Sharma Vs State of U.P. and Others
Allahabad High Court · (2009) 2 UPLBEC 1289
High Courts20 Oct 2008Disposed Of
Bhoodev Singh Vs R.K.Singh, I.A.S., D.M.,Mathura and others
Allahabad High Court · (2008) 10 AHC CK 0092
High Courts20 Oct 2008Allowed
Subhash Chandra Kushwaha Vs State of U.P.and Others
Allahabad High Court · (2008) 10 AHC CK 0089
High Courts20 Oct 2008Dismissed
Chandra Pal Vs Prescribed Authority, Etah And Another
Allahabad High Court · (2008) 10 AHC CK 0078
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 23, 34, 36, 37Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22(f)
High Courts20 Oct 2008Dismissed
Rakesh Kumar Vs State of U.P. and others
Allahabad High Court · (2008) 10 AHC CK 0077
High Courts20 Oct 2008Dismissed
Kripal Singh Vs State of U.P.and others
Allahabad High Court · (2008) 10 AHC CK 0072
High Courts20 Oct 2008Dismissed
Jyoti Prasad Gongal Vs IIIrd Additional District Judge, Agra and others
Allahabad High Court · (2008) 10 AHC CK 0070
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1)(a), 12(1)(B), 12(1)(C), 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts20 Oct 2008Disposed Of
U.P.State Electricity Board, Ghazipur Vs Presiding Officer, Labour Court, Varanasi and Others
Allahabad High Court · (2008) 10 AHC CK 0060
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts20 Oct 2008Dismissed
Vishnu Dutt Vs State of U.P. and another
Allahabad High Court · (2008) 10 AHC CK 0059
High Courts20 Oct 2008Dismissed
Smt. Rama Devi Srivastava and Others Vs Smt. Sat Devi and Others
Allahabad High Court · (2008) 10 AHC CK 0045
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts20 Oct 2008Dismissed
Chandra Pal (D) through L.Rs. Vs Prescribed Authority and Another
Allahabad High Court · (2008) 6 AWC 5834
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 23, 3, 34
High Courts20 Oct 2008
Shri Bhanu Prakash Sharma Vs Satyavir Singh and Another The State of U.P. Vs Satyavir Singh
Allahabad High Court · (2008) 10 AHC CK 0014
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 394
High Courts20 Oct 2008
In Re: Kanan Steels Ltd.
Allahabad High Court · (2009) 90 SCL 127
COMPANIES ACT, 1956 — Section 433, 454, 529ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 20