High Courts18 Jul 2008Dismissed
Surya Nath Vs State of U.P. and Others
Allahabad High Court · (2008) 07 AHC CK 0186
Constitution of India, 1950 — Article 165
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 79 of 158
High Courts18 Jul 2008Partly Allowed
Union of India Vs Akhilesh Kumar Dwivedi
Allahabad High Court · (2008) 07 AHC CK 0163
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Jul 2008Disposed Of
Shivangi Steels (Pvt ) Ltd , Etc Vs State of U.P.and others Etc.
Allahabad High Court · (2008) 07 AHC CK 0150
Electricity (Supply) Act, 1948 — Section 49Evidence Act, 1872 — Section 115
High Courts18 Jul 2008
Ashok Kumar and Others Vs State of U.P., Dakshinanchal Vidyut Vitran Nigam Limited and Executive Engineer, Electricity Distribution Division-I, Dakshinanchal Vidyut Vitran Nigam Limited
Allahabad High Court · (2008) 07 AHC CK 0097
COMPANIES ACT, 1956 — Section 2, 4, 617Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 5
High Courts18 Jul 2008Allowed
Smt. Shakuntala Devi Vs State of U.P.
Allahabad High Court · (2008) 07 AHC CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 156, 162
High Courts18 Jul 2008Dismissed
Vishwanath @ Bande Vs State of U.P. and Others
Allahabad High Court · (2009) CriLJ 149
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190Penal Code, 1860 (IPC) — Section 307
High Courts18 Jul 2008
Hasan Steels and Alloys (Pvt.) Ltd. Vs Paschimanchal Vidyut Vitran Nigam Limited and Others
Allahabad High Court · (2008) 07 AHC CK 0053
Companies Act, 1956 — Section 4(1), 617Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 127, 50
High Courts18 Jul 2008Dismissed
Muzahir Hussain Vs State of U.P. and Another
Allahabad High Court · (2009) CriLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 138, 200, 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts18 Jul 2008
Omkar Singh Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3440
Criminal Procedure Code, 1973 (CrPC) — Section 161, 83Penal Code, 1860 (IPC) — Section 307
High Courts17 Jul 2008
Laxmi Prasad and Others Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3331
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts17 Jul 2008
Siraj Kafil alias Raja Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 323, 482, 82, 83Penal Code, 1860 (IPC) — Section 307, 324
High Courts17 Jul 2008
National Insurance Company Ltd. Vs Smt. Reeta Porwal and Others
Allahabad High Court · (2009) 1 AWC 202
Motor Vehicles Act, 1988 — Section 149, 170
High Courts17 Jul 2008Partly Allowed
Smt. Usha Pandey and Others Vs State of U.P., The Advocate General, High Court, The Government Advocate, Allahabad High Court and The Chief Standing Counsel, Allahabad High Court
Allahabad High Court · (2008) 07 AHC CK 0216
Constitution of India, 1950 — Article 14, 16, 23, 39
High Courts17 Jul 2008Dismissed
Union of India and Others Vs Central Administrative Tribunal And Others
Allahabad High Court · (2008) 07 AHC CK 0175
High Courts17 Jul 2008Allowed
Teja Vs Deputy Director of Consolidation and another
Allahabad High Court · (2008) 07 AHC CK 0159
Constitution of India, 1950 — Article 226
High Courts17 Jul 2008Disposed Of
Sabir Hussan And Others Vs State of U.P.And Another
Allahabad High Court · (2008) 07 AHC CK 0155
Stamp Act, 1899 — Section 33, 40, 47AUttar Pradesh Stamp Rules, 1942 — Rule 350
High Courts17 Jul 2008Disposed Of
Mithlesh Bharadwaj Vs State of U.P.and Others
Allahabad High Court · (2008) 07 AHC CK 0151
High Courts17 Jul 2008Allowed
Reshma Vs Rashid & Anr.
Allahabad High Court · (2008) 07 AHC CK 0119
Muslim Women (Protection of Rights On Divorce) Act, 1986 — Section 3, 4
High Courts17 Jul 2008
Narendra Singh Vs D.D.C., Bulandshahar and others
Allahabad High Court · (2008) 07 AHC CK 0110
High Courts17 Jul 2008
Surendra Yadav Vs Ram Naresh Lal alias Thakur and Others
Allahabad High Court · (2008) 4 AWC 3394
Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 105