High Courts07 Aug 2008Allowed
Harcourt Butler Technological Institute, Kanpur Vs State of U.P. and Others
Allahabad High Court · (2008) 08 AHC CK 0054
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(g), 6N
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 71 of 158
High Courts07 Aug 2008Allowed
Dwarika Prasad Vs Divisional Sales Manager, Kheri Sales Division, Lakhimpur Kheri and another
Allahabad High Court · (2009) 120 FLR 9
High Courts07 Aug 2008Dismissed
Dhruv Singh Yadav Vs Director General, Central Industrial Security Force (Ministry of Home Affairs) and Others
Allahabad High Court · (2009) 1 AWC 107 : (2009) 120 FLR 16
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 17BPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts07 Aug 2008Allowed
Godenath Singh Vs State of U. P. and Others
Allahabad High Court · (2008) 6 AWC 6259
Constitution of India, 1950 — Article 21, 226General Provident Fund Rules, 1985 — Rule 11, 24, 24(1), 24(5)
High Courts07 Aug 2008Allowed
Shiv Shankar Lal Tiwari Vs The Authority of Payment of Wages Act, 1936, Kanpur Region and Kanpur Sahkari Milk Board Limited (Now named as Kanpur Dugdh Utpadak Sahkari Sangh Limited)
Allahabad High Court · (2008) 119 FLR 291 : (2009) 1 LLJ 667
Payment of Wages Act, 1936 — Section 15, 17
High Courts06 Aug 2008
Ayodhya Singh Vs State of U.P.
Allahabad High Court · (2009) 2 ACR 1570
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420, 448, 467, 468, 471
High Courts06 Aug 2008Dismissed
Satya Narain Sharma Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0324
Constitution of India, 1950 — Article 14
High Courts06 Aug 2008Disposed Of
Oriental Insurance Co. Ltd. Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (2010) ACJ 1491 : (2009) 1 AWC 358
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 168, 173
High Courts06 Aug 2008Dismissed
State of U.P. Vs Presiding Officer Labour Court and Mohar Singh
Allahabad High Court · (2008) 119 FLR 482
Industrial Disputes Act, 1947 — Section 2A
High Courts06 Aug 2008Dismissed
New India Assurance Co. Ltd. Vs Satanand Tripathi and Others
Allahabad High Court · (2009) 1 AWC 362
Employees Compensation Act, 1923 — Section 2, 4Motor Vehicles Act, 1988 — Section 163A, 166
High Courts06 Aug 2008Allowed
Smt. Shail Kumari Vs State of U.P. and Others
Allahabad High Court · (2008) 3 UPLBEC 2278
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 35
High Courts06 Aug 2008Allowed
Chandrahas Vs State of U.P. and Others
Allahabad High Court · (2008) 119 FLR 198 : (2008) 3 UPLBEC 2547
High Courts06 Aug 2008Dismissed
Udai Raj Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 08 AHC CK 0057
Constitution of India, 1950 — Article 226
High Courts06 Aug 2008Allowed
Ganesh Prasad Singh Patel Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 980
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52
High Courts06 Aug 2008
Chhunnu alias Chhunna alias Shyam Prakash Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3477
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 392, 411
High Courts06 Aug 2008Dismissed
Chand Tara Sugar Factory Vs The Assistant Sugar Commissioner and The Khandsari Inspector/Assessing Officer
Allahabad High Court · (2008) 08 AHC CK 0022
Constitution of India, 1950 — Article 226
High Courts06 Aug 2008
Vishal Mohan Saraswat Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3480
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 504
High Courts05 Aug 2008Dismissed
The Commissioner, Trade Tax Vs Clytex Transformer Corporation
Allahabad High Court · (2010) 33 VST 155
High Courts05 Aug 2008Dismissed
Lok Singh Vs State of U.P.And Others
Allahabad High Court · (2008) 08 AHC CK 0250
Uttar Pradesh Panchayat Raj Act, 1947 — Section 28(3)
High Courts05 Aug 2008Dismissed
Sri Niwas Pawnday Vs IInd Additional District Judge, Kanpur and another
Allahabad High Court · (2008) 08 AHC CK 0160
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21