High Courts26 Aug 2008Dismissed
R.N. Bhagat Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 119 FLR 999
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 59 of 158
High Courts26 Aug 2008Dismissed
Om Narain Dixit @ Chhaiya Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0305
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 315Penal Code, 1860 (IPC) — Section 302, 307, 323
High Courts26 Aug 2008Partly Allowed
Sachin and Nitin Enterprises Vs State of U.P. and Others
Allahabad High Court · (2009) 24 VST 369
Uttar Pradesh Trade Tax Act, 1948 — Section 9
High Courts26 Aug 2008Allowed
Dr. Ram Khelawan Singh (R.K. Singh) Vs State of Uttar Pradesh and Special Secretary, Van Anubhag-I, Government of Uttar Pradesh
Allahabad High Court · (2009) 2 AWC 1297
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts26 Aug 2008Dismissed
Kumari Poonam Baghel Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 4058 : (2008) 3 UPLBEC 2266
Constitution of India, 1950 — Article 21, 39
High Courts26 Aug 2008Dismissed
The New India Assurance Company Limited Vs Smt. Suman and Others
Allahabad High Court · (2009) 1 AWC 361
Motor Vehicles Act, 1988 — Section 149, 163A, 166, 170
High Courts26 Aug 2008Allowed
Ishwar @ Ram Bhawan Vs State of U.P.and another
Allahabad High Court · (2008) 08 AHC CK 0260
Arms Act, 1959 — Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2008Disposed Of
Sunny Motors Pvt Ltd Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0243
Stamp Act, 1899 — Section 27, 33, 47AUttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 4, 5, 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts26 Aug 2008Dismissed
Pratap Narain Pandey Vs State of U.P.And Others
Allahabad High Court · (2008) 08 AHC CK 0242
High Courts26 Aug 2008Partly Allowed
Rajiv Madan Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 406, 498A
High Courts26 Aug 2008Dismissed
Abdul Kareem and others Vs Abdul Sabbir and others
Allahabad High Court · (2008) 08 AHC CK 0202
Allahabad High Court Rules, 1952 — Chapter 8 Rule 5
High Courts26 Aug 2008Allowed
Prem Shankar Sharma Vs U.P.Basic Shiksha Parishad and others
Allahabad High Court · (2008) 08 AHC CK 0155
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts26 Aug 2008Allowed
Raj Narain Agnihotri Vs District Judge, Kanpur City and others
Allahabad High Court · (2008) 08 AHC CK 0153
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 16
High Courts26 Aug 2008Dismissed
Apatesh Rai Vs State of U.P. and Others
Allahabad High Court · (2008) 08 AHC CK 0112
High Courts26 Aug 2008Dismissed
Azad @ Azad Khan Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0088
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 173, 190, 195Essential Commodities Act, 1955 — Section 11, 7
High Courts26 Aug 2008Allowed
Committee of Management, R.P. Post Graduate College Vs State of U.P., Vice Chancellor, Chhatrapati Sahuji Maharaj University, Registrar, Chhatrapati Sahuji Maharaj University and Smt. Pushpa Singh
Allahabad High Court · (2008) 08 AHC CK 0087
Uttar Pradesh State Universities Act, 1973 — Section 2(13)
High Courts26 Aug 2008Allowed
Ganga Charan Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 986
Constitution of India, 1950 — Article 226
High Courts26 Aug 2008Allowed
Balveer and Mukesh Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 366Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 201, 302, 34, 377, 379
High Courts26 Aug 2008Dismissed
Tata Teleservices Limited Vs State of Uttar Pradesh
Allahabad High Court · (2008) 08 AHC CK 0012
Constitution of India, 1950 — Article 14, 19, 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Registration Act, 1908 — Section 17
High Courts26 Aug 2008Allowed
Rajpal and Another Vs State of U.P.
Allahabad High Court · (2009) CriLJ 160
Criminal Procedure Code, 1973 (CrPC) — Section 446