COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 74 of 158

High Courts01 Aug 2008

Sri Vishwanath Eam Vs State of U.P.

Allahabad High Court · (2008) 119 FLR 205

High Courts01 Aug 2008Allowed

Dharmendra Kumar Vs State of U.P. and Others

Allahabad High Court · (2008) 4 AWC 4173 : (2010) 125 FLR 6 : (2009) 106 RD 216

High Courts01 Aug 2008

Rishi alias Shwetank Pratap Singh Vs State of U.P.

Allahabad High Court · (2008) 3 ACR 3438

High Courts01 Aug 2008Allowed

Ram Hari and Another Vs State of U.P. and Others

Allahabad High Court · (2009) 1 AWC 755 : (2008) 105 RD 521

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)

High Courts31 Jul 2008

Commissioner, Trade Tax Vs Sanjeev Bricks Works

Allahabad High Court · (2010) 28 VST 284

High Courts31 Jul 2008

Ram Sanehi and Others Vs State of U.P. and Another

Allahabad High Court · (2008) 3 ACR 3405

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 171, 342

High Courts31 Jul 2008Disposed Of

Abdul Jabbar Vs Sri Niwas Gupta

Allahabad High Court · (2008) 4 AWC 4109

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts31 Jul 2008Dismissed

Mohd.Shahid Akhlaw Vs Union of India and Others

Allahabad High Court · (2008) 07 AHC CK 0174

High Courts31 Jul 2008Disposed Of

Mahesh Kumar Verma Vs Civil Judge (J.D.) West Allahabad and another

Allahabad High Court · (2008) 07 AHC CK 0172

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

High Courts31 Jul 2008Allowed

Rani Devi Jain Vs Badloo (Dead) Through LRs.and another

Allahabad High Court · (2008) 07 AHC CK 0171

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts31 Jul 2008Dismissed

Salimuddin Vs Prescribed Authority/Small Cause Judge, Agra and another

Allahabad High Court · (2008) 07 AHC CK 0169

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts31 Jul 2008Allowed

Lal Bahadur and another Vs A.D.J., Etah

Allahabad High Court · (2008) 07 AHC CK 0134

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts31 Jul 2008Allowed

Pretma Mukerji and Another Vs Union of India and Another

Allahabad High Court · (2008) 07 AHC CK 0133

Motor Vehicles Act, 1988 — Section 165, 168

High Courts31 Jul 2008Allowed

Malika Khatoon Vs R.C.& E.G./Additional City Magistrate, III, Kanpur Nagar and others

Allahabad High Court · (2008) 07 AHC CK 0116

High Courts31 Jul 2008Dismissed

Tara Shankar Pandey Vs Surya Kumar Pandey

Allahabad High Court · (2008) 4 AWC 4192

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts30 Jul 2008

Commissioner of Income Tax Vs Shyam Lal Agrawal (HUF)

Allahabad High Court · (2009) 178 TAXMAN 227

High Courts30 Jul 2008Allowed

Kesar Enterprises Limited (Distillery Division) Vs The State of U.P., The Excise Commissioner, The Joint Excise Commissioner, Excise Intelligence Bureau and The Assistant Excise Commissioner, Baheri Distillery

Allahabad High Court · (2009) 1 AWC 314

Uttar Pradesh Bottling of Foreign Liquor (Thirteenth Amendment) Rules, 2003 — Rule 2

High Courts30 Jul 2008Dismissed

Ashok Kumar Tiwari, Dina Nath Tiwari, Smt. Ram Dulari and Smt. Nirmala Tiwari Vs State of U.P. and Prem Shanker Tiwari

Allahabad High Court · (2008) 1 UPLBEC 308

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 161, 162Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 307

High Courts30 Jul 2008Allowed

Mata Prasad Singh alias Dippu Singh Vs Surya Mani Tewari

Allahabad High Court · (2009) 1 AWC 489

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9

High Courts30 Jul 2008Allowed

Hari Shankar and others Vs VIth ADDL.District Judge, Azamgarh and others

Allahabad High Court · (2008) 07 AHC CK 0157

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21