High Courts20 Oct 2008
Janardan Prasad Yadav Vs State of U.P. and Others
Allahabad High Court · (2009) 2 ACR 1326
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 37 of 158
High Courts20 Oct 2008
Sangeeta Agarwal Vs Gyasi Lal (D.) by his L.R.
Allahabad High Court · (2008) 6 AWC 6305
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 21(8), 9AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts18 Oct 2008Disposed Of
Smt. Sona Vs Smt. Munni Devi and Others
Allahabad High Court · (2008) 10 AHC CK 0129
Constitution of India, 1950 — Article 226
High Courts18 Oct 2008Disposed Of
Dharam Pal and others Vs State of U.P.
Allahabad High Court · (2008) 10 AHC CK 0076
Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Oct 2008Dismissed
Vijay Kant Singh Vs Joint Director of Education, Varanasi Region, Varanasi and others
Allahabad High Court · (2008) 10 AHC CK 0073
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2, 6Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14, 2(i)
High Courts18 Oct 2008Allowed
Happu and Others Vs State of U.P.
Allahabad High Court · (2008) 10 AHC CK 0061
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts18 Oct 2008Dismissed
Rafiq alias Mohammed Rafiq Vs Rajjaq
Allahabad High Court · (2008) 10 AHC CK 0046
High Courts18 Oct 2008
Anees (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 10 AHC CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 374, 389Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 36
High Courts18 Oct 2008
Dharmpal, Rajveer and Sudheer Vs State of U.P.
Allahabad High Court · (2008) 10 AHC CK 0035
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 304, 304A, 337, 338
High Courts18 Oct 2008Dismissed
Preet Leasing (P) Ltd. Vs Commissioner of Income Tax II
Allahabad High Court · (2008) 10 AHC CK 0033
Income Tax Act, 1961 — Section 260A
High Courts18 Oct 2008
Rajveer and Others Vs State of U. P.
Allahabad High Court · (2009) 2 ACR 1260
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 304, 337, 338, 36
High Courts17 Oct 2008
Munnu Vs State of U.P.
Allahabad High Court · (2009) 1 ACR 721
Arms Act, 1959 — Section 25, 4Criminal Law (Amendment) Act, 1932 — Section 32, 33, 34, 37Evidence Act, 1872 — Section 9
High Courts17 Oct 2008Disposed Of
Mohd. Umar Vs State of U.P. and others
Allahabad High Court · (2009) 120 FLR 485
High Courts17 Oct 2008Dismissed
Ramchander, Jagdesh and Ramesh Vs State of U.P. and Sri Narayan
Allahabad High Court · (2008) 10 AHC CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 200, 202, 397Penal Code, 1860 (IPC) — Section 323, 325, 452, 504, 506
High Courts17 Oct 2008Allowed
Smt. Neelima Srivastava Vs State of U.P.
Allahabad High Court · (2009) 1 AWC 119 : (2008) 105 RD 604
Constitution of India, 1950 — Article 243G
High Courts17 Oct 2008Disposed Of
In Re: BPL Display Device Ltd. (Erstwhile Uptron Colour Picture Tube Ltd.)
Allahabad High Court · (2009) 150 CompCas 280
COMPANIES ACT, 1956 — Section 123, 132, 150, 17, 25Provincial Insolvency Act, 1920 — Section 25, 45, 46, 47, 48Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts17 Oct 2008Partly Allowed
Smt. Kalpana Tiwari Vs State of U.P. and Others
Allahabad High Court · (2008) 10 AHC CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202, 203, 204Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 325, 498A
High Courts17 Oct 2008Allowed
Manoj Kumar Gautam Vs State of U.P. and Another
Allahabad High Court · (2009) CriLJ 3176
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307, 411
High Courts17 Oct 2008Disposed Of
Oriental Bank of Commerce and Others Vs Shiv Nath Singh
Allahabad High Court · (2008) 3 UPLBEC 2635
High Courts17 Oct 2008Disposed Of
Munne, Suraj and Dharampal Vs State of U.P.
Allahabad High Court · (2008) 10 AHC CK 0104
Arms Act, 1959 — Section 25, 4Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 307, 32, 33, 34