High Courts05 Aug 2008Disposed Of
Mudit Mittal Vs State of U.P. and others
Allahabad High Court · (2008) 08 AHC CK 0141
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 72 of 158
High Courts05 Aug 2008Allowed
Shiv Gopal Singh, Bhaskar Pandey, Atul Kumar Mishra and Karunesh Singh Vs The Uttar Pradesh Public Service Commissioner and Others
Allahabad High Court · (2008) 3 UPLBEC 2530
Constitution of India, 1950 — Article 226
High Courts05 Aug 2008Dismissed
Indian Institute of Technology, Kanpur Vs Presiding Officer, Labour Court IV, Kanpur and Others
Allahabad High Court · (2008) 118 FLR 1021
Industrial Disputes Act, 1947 — Section 33C2
High Courts05 Aug 2008Allowed
Indian Institute of Technology Vs The Presiding Officer, Labour Court-II, State of U.P.
Allahabad High Court · (2009) 1 AWC 206 : (2008) 119 FLR 267 : (2009) 2 LLJ 180
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10, 17, 2, 21, 22
High Courts05 Aug 2008Dismissed
Rajendra Singh Vs State of U.P.
Allahabad High Court · (2009) 2 ACR 1572
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 409, 419, 420, 467, 468
High Courts05 Aug 2008Allowed
Supreme Packaging Prop. Indian Wrapper Pvt. Ltd. Vs The Commissioner of Trade Tax
Allahabad High Court · (2009) 26 VST 385
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts04 Aug 2008
Smt. Ambawati Pandey and Others Vs Smt. Sudhira Ghosal and Others
Allahabad High Court · AIR 2009 All 131 : (2009) 1 AWC 732 : (2009) 2 CivCC 318
Civil Procedure Code Amendment Act, 1976 — Section 97(m)
High Courts04 Aug 2008Dismissed
Har Swarup Sharma Vs Prabandhak Samiti, Amar Jyoti Junior High School and Others
Allahabad High Court · (2008) 4 AWC 4127
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 14
High Courts04 Aug 2008Dismissed
Susheel Kumar Vs State of U.P.
Allahabad High Court · (2008) 08 AHC CK 0316
High Courts04 Aug 2008Allowed
Brij Mohan Vs Special Judge (Anti-Corruption)/Additional District Judge and Sri Mohan Lal
Allahabad High Court · (2009) 1 AWC 51
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts04 Aug 2008Dismissed
Subhash Gupta and Others Vs Payment of Wages Authority (Astt. Labour Commissioner), Fifth Additional District Judge, Poorvanchal Katai Mills Ltd. and Sri Chandradhar Pande, Contractor Poorvanchal Katai Mills Ltd.
Allahabad High Court · (2008) 119 FLR 707 : (2009) 2 LLJ 67
Payment of Wages Act, 1936 — Section 12, 15, 16, 17, 7
High Courts04 Aug 2008Dismissed
Arzoo Bano Vs State of U.P. and Others
Allahabad High Court · (2008) 119 FLR 735 : (2008) 3 UPLBEC 2546
Dying in Harness Rules, 1974 — Rule 5
High Courts04 Aug 2008Dismissed
Narendra Kumar Vs Mahendri Devi and others
Allahabad High Court · (2008) 08 AHC CK 0261
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Aug 2008Allowed
Brij Mohan Vs Special Judge (Anti-Corruption)/Additional District Judge, Meerut And Others
Allahabad High Court · (2008) 08 AHC CK 0227
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts04 Aug 2008Dismissed
Vimal Kumari Verma Vs District Judge, Kanpur Nagar and others
Allahabad High Court · (2008) 08 AHC CK 0171
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts04 Aug 2008Allowed
Sarla Devi and others Vs Ravindra Kumar and another
Allahabad High Court · (2008) 08 AHC CK 0159
High Courts04 Aug 2008
Ashok Kumar and another Vs Board of Revenue and others
Allahabad High Court · (2008) 08 AHC CK 0140
High Courts04 Aug 2008
Gur Charan Singh and others Vs Gram Sabha and others
Allahabad High Court · (2008) 08 AHC CK 0139
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117
High Courts04 Aug 2008Dismissed
Jai Prakash Kathpolia Vs Smt. Chhama Srivastava
Allahabad High Court · (2009) 1 AWC 292
Civil Procedure Code, 1908 (CPC) — Section 113Transfer of Property Act, 1882 — Section 106
High Courts04 Aug 2008
Ritesh Malviya Vs State of U.P., Principal Secretary (Finance), U.P. Shashan, Director, Treasury and Senior Treasury Officer
Allahabad High Court · (2008) 08 AHC CK 0130
Constitution of India, 1950 — Article 14