High Courts18 Sept 2008Dismissed
Jainendra Singh Vs The State of U.P. and Others
Allahabad High Court · (2008) 119 FLR 753
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 48 of 158
High Courts18 Sept 2008
Dr. Atul Krishna Vs State of U.P. and Raja Ram Bharti
Allahabad High Court · (2006) 7 ADJ 370
Penal Code, 1860 (IPC) — Section 420, 447, 504, 506
High Courts18 Sept 2008
Nand Ram alias Nandu and Another Vs State of U.P.
Allahabad High Court · (2009) 1 ACR 618
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Sept 2008Dismissed
Brij Kishore Chaubey and Others Vs The Presiding Officer, Labour Court and Others
Allahabad High Court · (2009) 120 FLR 252 : (2008) 3 UPLBEC 2408
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts17 Sept 2008Allowed
Smt. Ram Murti Devi Vs State of U.P. and Additional Commissioner, Kanpur Division
Allahabad High Court · (2009) 1 AWC 324 : (2008) 105 RD 783
High Courts17 Sept 2008Dismissed
Siya Ram Vs District Magistrate/Collector and Deputy District Magistrate/Sub-Zonal Magistrate
Allahabad High Court · (2008) 119 FLR 826
High Courts17 Sept 2008Partly Allowed
Samar Pal, Amar Pal and Sheo Pal Vs State
Allahabad High Court · (2008) 09 AHC CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts17 Sept 2008Allowed
Gayasuddin @ Gausuzzaman @ Gausu and Others Vs State of U.P.
Allahabad High Court · (2008) 09 AHC CK 0229
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts17 Sept 2008Disposed Of
Surender Prakash Goel and Vrindavan Bihari Vs VIIth Additional District & Session Judge, Muzaffarnagar and other
Allahabad High Court · (2008) 09 AHC CK 0203
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts17 Sept 2008Dismissed
Vijay Kumar Srivastava Vs Chairman/Adhyaksha, Kasi Gramin Bank, Varanasi and others
Allahabad High Court · (2008) 09 AHC CK 0201
High Courts17 Sept 2008Disposed Of
Surendra Prakash Goel etc Vs Vth Addl District Judge, Muzaffar Nagar and others, etc.
Allahabad High Court · (2008) 09 AHC CK 0200
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts17 Sept 2008
Jaivir Singh and Jaivir Singh and Others Vs State of U.P.
Allahabad High Court · (2008) 09 AHC CK 0082
Constitution of India, 1950 — Article 21
High Courts17 Sept 2008Dismissed
Avanish Kumar Dixit Vs Union of India (UOI), Raksha Lekha Niyantrak Madhya Kaman and Maha Niyantrak Raksha Lekha
Allahabad High Court · (2008) 6 AWC 6336 : (2008) 119 FLR 485
Constitution of India, 1950 — Article 14, 16
High Courts17 Sept 2008Allowed
Ram Iqbal Singh (D) by L.Rs. and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 3716 : (2008) 105 RD 519
Stamp Act, 1899 — Section 56
High Courts16 Sept 2008Dismissed
Kumari Rinki Vs State of U.P. and Others
Allahabad High Court · (2009) CriLJ 990
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 213, 215, 300, 482Customs Act, 1962 — Section 132
High Courts16 Sept 2008Allowed
Syed Mohammad Ahmad Hasan Vs Shia Central Board of Waqf and Alleged Managing Committee (Illegally Constituted) of Waqf, Bibi Sughara Begum
Allahabad High Court · AIR 2009 All 38 : (2009) 106 RD 687
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 27, 46, 61, 64
High Courts16 Sept 2008Dismissed
Krishna Mohan Chand Vs State of U.P.
Allahabad High Court · (2008) 09 AHC CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 374
High Courts16 Sept 2008Allowed
Rais Ahmad Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 3713 : (2008) 105 RD 516 : (2008) 3 UPLBEC 2441
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts16 Sept 2008Allowed
Pradeshiya Industrial and Investment Corporation, U.P.LTD. Vs Official Liquidator (In the matter of M/s.Meekan Transmission LTD.(In Liquidation) kanpur dehat)
Allahabad High Court · (2008) 09 AHC CK 0192
Companies (Court) Rules, 1959 — Rule 151, 164Companies Act, 1956 — Section 125, 127, 128, 129, 132
High Courts16 Sept 2008Allowed
Jamuna Devi Vs Additional District Judge and others
Allahabad High Court · (2008) 09 AHC CK 0134