High Courts24 Aug 2008
Yunis Vs State of U.P. and Another
Allahabad High Court · (2009) 1 ACR 535
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 308, 336, 34, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 61 of 158
High Courts22 Aug 2008Dismissed
Sudhanshu Singh Vs Smt. Monika Devi and Another
Allahabad High Court · (2009) 1 AWC 592
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts22 Aug 2008Dismissed
Jagmohan Agarwal and Others Vs Additional District Judge and Others
Allahabad High Court · (2009) 1 AWC 990
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
High Courts22 Aug 2008
North Central Railway Mens Union Vs North Central Railway Emloyees Sangh throug its General Secretary and Others
Allahabad High Court · (2008) 08 AHC CK 0335
Constitution of India, 1950 — Article 226
High Courts22 Aug 2008Dismissed
Mak Plastic (P.) Ltd. and Another Vs U.P. State Financial Corporation and Others
Allahabad High Court · AIR 2009 All 126 : (2009) 1 AWC 579
Constitution of India, 1950 — Article 141, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34State Financial Corporations Act, 1951 — Section 32G
High Courts22 Aug 2008Allowed
Motors and Diesels P. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2009) 221 CTR 49 : (2008) 307 ITR 298 : (2009) 180 TAXMAN 328
Income Tax Act, 1961 — Section 256, 32A, 33, 35E, 80HH
High Courts22 Aug 2008Allowed
Ishwar Chandra Vs District Magistrate and Others
Allahabad High Court · (2008) 4 AWC 4053 : (2009) 120 FLR 786 : (2008) 3 UPLBEC 2685
Constitution of India, 1950 — Article 14
High Courts22 Aug 2008Disposed Of
Sadhna Upadhyaya, Advocate Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0236
Allahabad High Court Rules, 1952 — Chapter 30VE Rule 7, Chapter 30VE Rule 8Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 14, 15, 19
High Courts22 Aug 2008Dismissed
Manoj Kumar Tiwari And Others Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0200
Allahabad High Court Rules, 1952 — Chapter 3, 4Constitution of India, 1950 — Article 226, 235
High Courts22 Aug 2008Dismissed
Hoti Lal Khandelwal Vs A.D.J.Court No.9, Agra and others
Allahabad High Court · (2008) 08 AHC CK 0166
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts22 Aug 2008Dismissed
Subey Ram Vs State of U.P.and Others
Allahabad High Court · (2008) 08 AHC CK 0143
Land Acquisition Act, 1894 — Section 17, 4, 6Uttar Pradesh Industrial Area Development Act, 1976 — Section 10
High Courts22 Aug 2008Allowed
Rajendra Singh (D) by L.Rs. and Others Vs Smt. Griraj Kunwar (D) by L.Rs. and Others
Allahabad High Court · (2008) 4 AWC 4097
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Partition Act, 1893 — Section 4Penal Code, 1860 (IPC) — Section 109, 448
High Courts22 Aug 2008Dismissed
Shree Marwari Seva Sangh Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 4116 : (2008) 119 FLR 683 : (2009) 2 LLJ 74
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 3Minimum Wages Act, 1948 — Section 4
High Courts22 Aug 2008
Bhagvati Prasad Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 1022 : (2009) 106 RD 64
Land Acquisition Act, 1894 — Section 34
High Courts22 Aug 2008Allowed
Smt. Aradhana Seth and Ajai Krishna Khanna Vs Presiding Officer, Debt Recovery Tribunal, Union Bank of India
Allahabad High Court · AIR 2009 All 41 : (2009) 1 AWC 740
COMPANIES ACT, 1956 — Section 529, 529AConstitution of India, 1950 — Article 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 17A, 18, 3
High Courts22 Aug 2008Dismissed
Shree Marwari Seva Sangh Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0092
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 3Minimum Wages Act, 1948 — Section 4
High Courts22 Aug 2008
The New India Assurance Company Limited Vs Smt. Shakkerwati, Ravi Shankar and Sahabuddin
Allahabad High Court · (2009) 1 AWC 62
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166, 170
High Courts22 Aug 2008Allowed
Mallu Koeri and Others (In Jail) Vs The State of Uttar Pradesh
Allahabad High Court · (2008) 08 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161, 313Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts22 Aug 2008Dismissed
Uma Kant Yadav Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3420
Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 469
High Courts22 Aug 2008Allowed
Ram Bharose Lal and Another Vs Tula Ram and Others
Allahabad High Court · (2009) 2 AWC 1300 : (2009) 106 RD 58
Civil Procedure Code Amendment Act, 1976 — Section 37, 97(2)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 41 Rule 27, 100