High Courts17 Jul 2008Dismissed
Sudhakar Rai Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 4189
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 80 of 158
High Courts17 Jul 2008Dismissed
Hari Nath Vs Virendra Nath Pandey and Others
Allahabad High Court · (2008) 4 AWC 4102 : (2009) 106 RD 27
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 14, 15, 16, 17, 18Contract Labour (Regulation and Abolition) Act, 1970 — Section 16
High Courts17 Jul 2008
National Insurance Company Ltd. Vs Riyasat Ali son Shri Liyakat Ali, Riyaz Khan (since deceased), Jan Mohammad and Union of India (UOI)
Allahabad High Court · (2009) 1 AWC 191
Motor Vehicles Act, 1988 — Section 2
High Courts16 Jul 2008Dismissed
Commissioner of Income Tax Vs Obeetee (P.) Ltd.
Allahabad High Court · (2009) 180 TAXMAN 582
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts16 Jul 2008Allowed
Yogendra Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 118 FLR 711(1)
High Courts16 Jul 2008Dismissed
Danish through Natural Guardian Father Mohammad Hasan (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2008) 07 AHC CK 0236
Juvenile Justice Act, 1986 — Section 26, 3, 49, 52Penal Code, 1860 (IPC) — Section 302, 323, 394, 411, 452
High Courts16 Jul 2008Allowed
Ram Asray Verma, Bindu Bihari Verma and Smt. Urmila Devi Verma Vs State of U.P. and Vinod Kumar Verma
Allahabad High Court · (2008) 07 AHC CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 195, 340Penal Code, 1860 (IPC) — Section 419, 420, 467, 468
High Courts16 Jul 2008Dismissed
Commissioner of Trade Tax Vs Jhunjhunwala Refineries
Allahabad High Court · (2009) 26 VST 516
Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1)(r)
High Courts16 Jul 2008Dismissed
Ram Awadh Tiwari Vs Sudarshan Tiwari and Others
Allahabad High Court · (2009) 1 AWC 310 : (2008) 105 RD 322
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 286
High Courts16 Jul 2008Disposed Of
Regional Manager, U P State Road Transport Corporation, Kanpur and others Vs Peer Baksha
Allahabad High Court · (2008) 07 AHC CK 0181
High Courts16 Jul 2008Allowed
Prabha Dixit Vs State of U.P.And Others
Allahabad High Court · (2008) 07 AHC CK 0176
Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 — Rule 2(c), 3, 4, 4(2), 5Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
High Courts16 Jul 2008Dismissed
Rajeev Maurya Vs Rent control and eviction officer/addl.District magistrate (city) delegated authorities, Meerut and others
Allahabad High Court · (2008) 07 AHC CK 0142
High Courts16 Jul 2008Allowed
Prabhawati Devi Vs District Magistrate/District Deputy Director of Consolidation, Sonbhadra And Others
Allahabad High Court · (2008) 07 AHC CK 0128
High Courts16 Jul 2008Allowed
Murari Lal and others Vs State of U.P.and others
Allahabad High Court · (2008) 07 AHC CK 0126
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 176A(2)
High Courts16 Jul 2008Allowed
Triloki Singh Vs State of U.P.and others
Allahabad High Court · (2008) 07 AHC CK 0125
Constitution of India, 1950 — Article 226
High Courts16 Jul 2008Dismissed
Deepak Kumar Gupta Vs Hon''ble K.S. Rakhra, Justice High Court and Hon''ble S.C. Nigam, Justice High Court
Allahabad High Court · (2008) 07 AHC CK 0102
Contempt of Courts Act, 1971 — Section 12, 14, 15, 2
High Courts16 Jul 2008
Suresh Kumar Yadav and Another Vs Prashant Arora and Others
Allahabad High Court · (2008) 105 RD 504
Evidence Act, 1872 — Section 116, 31, 34, 50, 51
High Courts16 Jul 2008
The New India Assurance Company Ltd. Vs Mahboob Ali and Others
Allahabad High Court · (2010) ACJ 316 : (2009) 1 AWC 188
High Courts16 Jul 2008
Mahesh Chandra Dwivedi Vs State of U.P. and Smt. Manorma
Allahabad High Court · (2009) CriLJ 139 : (2009) 2 DMC 782 : (2009) 5 RCR(Civil) 389 : (2009) 5 RCR(Criminal) 57
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 25
High Courts16 Jul 2008
Pankaj alias Golu and Another Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 3439
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366, 368, 376