High Courts01 Sept 2008Allowed
Shri Kanhaiya Lal Vs Uttar Pradesh Lok Seva Adhikaran and Others
Allahabad High Court · (2008) 09 AHC CK 0151
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 56 of 158
High Courts01 Sept 2008Disposed Of
Pradeep Kumar Gupta Vs Manoj Kumar Gupta and another
Allahabad High Court · (2008) 09 AHC CK 0137
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts01 Sept 2008Dismissed
Shiv Sunder Lal Dwivedi Vs R.C.& E.O./Additional City Magistrate (2nd), Kanpur Nagar and others
Allahabad High Court · (2008) 09 AHC CK 0126
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts29 Aug 2008
Ram Naresh and Others Vs State of U.P.
Allahabad High Court · (2009) 1 ACR 243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 323, 34, 364
High Courts29 Aug 2008Allowed
Dheerendra Singh Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 730
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 2(III)
High Courts29 Aug 2008Dismissed
Ram Naresh, Rameshwar alias Collector and Suleman Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0309
Criminal Procedure Code, 1973 (CrPC) — Section 174, 175, 374Penal Code, 1860 (IPC) — Section 149, 161, 299, 300, 302
High Courts29 Aug 2008Allowed
Dr. Anil Kumar Lal Vs Additional Principal Judge, Family Court and Another
Allahabad High Court · (2009) 1 AWC 988 : (2009) 3 CivCC 684 : (2009) 106 RD 306
Family Courts Act, 1984 — Section 10(3)
High Courts29 Aug 2008Partly Allowed
U.P. State Road Transport Corporation Vs State of U.P., Labour Court and Shambhoo Chaubey
Allahabad High Court · (2008) 119 FLR 868
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(2a)
High Courts29 Aug 2008Dismissed
Satish Kumar Singh and Others Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0244
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 26A
High Courts29 Aug 2008Dismissed
Shanti Devi Vs Uma Devi and others
Allahabad High Court · (2008) 08 AHC CK 0238
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts29 Aug 2008Disposed Of
Shakuntala Devi Vs State of U.P.and others
Allahabad High Court · (2008) 08 AHC CK 0233
High Courts29 Aug 2008Allowed
Dharmendra Singh Vs State of U.P.and others
Allahabad High Court · (2008) 08 AHC CK 0232
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 3, 2
High Courts29 Aug 2008Allowed
Girvar Singh Vs State of U.P.and others
Allahabad High Court · (2008) 08 AHC CK 0228
High Courts29 Aug 2008Disposed Of
Uma Shanker Gupta Vs Special Judge/A.DJ., Fatehpur and others
Allahabad High Court · (2008) 08 AHC CK 0219
Civil Procedure Code, 1908 (CPC) — Section 89Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts29 Aug 2008Disposed Of
Shakuntala Devi Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0187
High Courts29 Aug 2008Allowed
Dhirendra Singh Vs State of U.P.and others
Allahabad High Court · (2008) 08 AHC CK 0172
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 3 Regulation 2
High Courts29 Aug 2008Allowed
Ashok Kumar Varshney Vs State of U.P. and others
Allahabad High Court · (2008) 08 AHC CK 0147
Uttar Pradesh Municipalities Act, 1916 — Section 48
High Courts29 Aug 2008Dismissed
Ram Narain Rai Vs State of U.P., Central Bureau of Investigation and Mansoor Ansari
Allahabad High Court · (2008) 08 AHC CK 0136
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts29 Aug 2008
Hari Raj Prasad Kushwaha Vs Director of Non Formal Education, Dr. Daljeet Singh Puri, Additional Director of Non Formal Education for Director of Non Formal Education, District Non Formal Education Officer and District Non Formal Education Officer
Allahabad High Court · (2008) 08 AHC CK 0123
Constitution of India, 1950 — Article 226
High Courts29 Aug 2008
U.P. State Road Transport Corporation Vs Gopal Shukla and State of U.P.
Allahabad High Court · (2008) 119 FLR 728