High Courts28 Aug 2008Allowed
State of U.P. Vs Krishnendra Gaur
Allahabad High Court · (2008) 119 FLR 861
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 58 of 158
High Courts27 Aug 2008
Kailash Nath Rastogi Vs State of U.P. and Others
Allahabad High Court · (2009) 2 ACR 1565
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 439(2)Penal Code, 1860 (IPC) — Section 308, 323, 324, 336, 504
High Courts27 Aug 2008Dismissed
Uttar Pradesh State Road Transport Corporation Vs Man Singh and State of Uttar Pradesh
Allahabad High Court · (2008) 4 AWC 4130 : (2008) 119 FLR 988
High Courts27 Aug 2008Dismissed
U.P. State Sugar Corporation Ltd. Vs Deputy Labour Commissioner, Awadhesh Kumar Misra, The Collector and The Tehsildar
Allahabad High Court · (2009) 123 FLR 347 : (2008) 119 FLR 359 : (2009) 1 LLJ 696
COMPANIES ACT, 1956 — Section 6Industrial Disputes Act, 1947 — Section 17B
High Courts27 Aug 2008
Mahesh alias Pradeep Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3489
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts27 Aug 2008
Ram Charan Vs State of U.P.
Allahabad High Court · (2009) 2 ACR 1310
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Aug 2008Dismissed
Ashish Rawat @ Kakku Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0279
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts27 Aug 2008Dismissed
Saeed Ali And Others Vs Union of India And Others
Allahabad High Court · (2008) 08 AHC CK 0241
Cantonments Act, 1924 — Section 178A, 179, 180A, 181, 182
High Courts27 Aug 2008Allowed
Kavitarani Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0234
High Courts27 Aug 2008Dismissed
Munna Lal Sharma and another Vs Life Insurance Corporation of India
Allahabad High Court · (2008) 08 AHC CK 0230
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2(g), 4, 5(1), 7, 9
High Courts27 Aug 2008Dismissed
Hari Prasad Tiwari Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0223
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1963 — Article 136, 9
High Courts27 Aug 2008Dismissed
U.P.State Road Transport Corporation, Agra Vs Man Singh and Others
Allahabad High Court · (2008) 08 AHC CK 0221
High Courts27 Aug 2008Dismissed
Tilakram Vs Chhater Pal Singh
Allahabad High Court · (2008) 08 AHC CK 0182
Specific Relief Act, 1963 — Section 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131B, 157A, 157AA
High Courts27 Aug 2008Dismissed
Laraiti Devi and others Vs Shakuntala Devi
Allahabad High Court · (2008) 08 AHC CK 0154
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts27 Aug 2008Disposed Of
Angad Verma & Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2008) 08 AHC CK 0145
Constitution of India, 1950 — Article 226
High Courts27 Aug 2008
Kripal, Raj Kumar and Dinesh Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts27 Aug 2008Dismissed
Sudama and Others Vs Vice Chancellor, Deen Dayal Upadhya Gorakhpur Vishwa Vidyalaya, Registrar, Deen Dayal Upadhya Gorakhpur Vishwa Vidyalaya and Deen Dayal Upadhya Gorakhpur Vishwa Vidyalaya
Allahabad High Court · (2008) 08 AHC CK 0111
Constitution of India, 1950 — Article 12, 14, 16, 162, 226
High Courts27 Aug 2008
Kripa Shankar Sharma, Regional Joint Director of Education Vs State of U.P. and Others
Allahabad High Court · (2009) 2 ACR 1563
Contempt of Courts Act, 1971 — Section 12, 15, 2C
High Courts27 Aug 2008Allowed
Kripa Shanker Sharma, Regional Joint Director of Education, Moradabad Region Vs State of U.P. and Others
Allahabad High Court · (2008) 08 AHC CK 0028
Contempt of Courts Act, 1971 — Section 12, 15
High Courts27 Aug 2008
Kailash Chandra Goel Vs Board of Revenue and Others
Allahabad High Court · (2009) 1 AWC 1036
Uttar Pradesh Municipal Corporation Act, 1959 — Section 128