High Courts11 Aug 2008Dismissed
Dhan Raj Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 119 FLR 822 : (2008) 3 UPLBEC 2633
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 69 of 158
High Courts09 Aug 2008Dismissed
Beni Madho Vs Rajeshwari and Another
Allahabad High Court · (2008) 08 AHC CK 0251
High Courts08 Aug 2008Dismissed
Union of India and others Vs Sri Ram Misra and another
Allahabad High Court · (2009) 120 FLR 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FLimitation Act, 1963 — Article 137
High Courts08 Aug 2008Dismissed
U.P. State Road Transport Corporation Vs State of U.P., Presiding Officer Labour Court (II) and Om Veer Singh
Allahabad High Court · (2008) 08 AHC CK 0345
Industrial Disputes Act, 1947 — Section 17B
High Courts08 Aug 2008Dismissed
Prem Narain Singh Vs Dr. Ved Pati Mishra, Secretary, U.P. Secondary Education Services Selection Board and Sri Ram Chet, District Inspector of Schools
Allahabad High Court · (2008) 08 AHC CK 0330
High Courts08 Aug 2008Disposed Of
Smt. Savitri Devi Vs The General Manager (PA), Allahabad Bank, Personnel and Administration Department, The Allahabad Bank and The Centtral Government, Industrial Tribunal-cum-Labour Court
Allahabad High Court · (2008) 118 FLR 1160 : (2008) 3 UPLBEC 2621
Industrial Disputes Act, 1947 — Section 25F
High Courts08 Aug 2008Allowed
Ryon International School Karmachari Sangh Vs State of U. P. and Others
Allahabad High Court · (2009) 1 AWC 111 : (2008) 119 FLR 84
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z), 4K
High Courts08 Aug 2008Dismissed
Laxmi Shankar Bajpai Vs Additional Director of Education (Secondary) and Others
Allahabad High Court · (2008) 8 ADJ 250
High Courts08 Aug 2008Dismissed
Ram Chandra Verma Vs Bisheshwar Chakrabarty
Allahabad High Court · (2008) 08 AHC CK 0247
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts08 Aug 2008Disposed Of
Kalawati Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0214
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts08 Aug 2008Allowed
Sarla Devi Vs Shailesh Kumar and others
Allahabad High Court · (2008) 08 AHC CK 0157
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16
High Courts08 Aug 2008Partly Allowed
Hari Raj Prasad Kushwaha Vs Director of Non Formal Education, Lucknow and others
Allahabad High Court · (2008) 08 AHC CK 0156
High Courts08 Aug 2008Allowed
State of U.P. Vs The Presiding Officer/Labour Court and Kishan
Allahabad High Court · (2008) 119 FLR 723
Constitution of India, 1950 — Article 141, 142
High Courts08 Aug 2008Dismissed
Ram Das Dohrey, Arjun Kumar Agarwal and Hari Babu Vs State of U.P. and Smt. Mehar Fatima
Allahabad High Court · (2008) 08 AHC CK 0132
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 504, 506
High Courts08 Aug 2008Dismissed
Bhrigu Narain Rai Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 6312
High Courts08 Aug 2008Allowed
Ram Prasad, Shri Dev, Jai Dev and Atma Darshi Vs State of Uttar Pradesh and Jeetan
Allahabad High Court · (2008) 08 AHC CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156, 482Displaced Persons (Claims) Act, 1950 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 394, 498A, 504, 506
High Courts08 Aug 2008
Yashpal Singh Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3481
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts08 Aug 2008Allowed
Kaleshwar and Jawahar (In Jail) Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0042
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 149, 302, 307, 399
High Courts08 Aug 2008Allowed
Baleshwar and Others Vs State of U.P.
Allahabad High Court · (2009) CriLJ 627 : (2009) 5 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 111, 482
High Courts08 Aug 2008Allowed
Ramapati Mishra Vs State of U.P. and Raj Kumar
Allahabad High Court · (2008) 08 AHC CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 417, 467, 468, 471