High Courts16 Jul 2008
Mohd. Afroz Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3046
Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B, 121A
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 81 of 158
High Courts16 Jul 2008Allowed
Krishna Kumar and Others Vs State of U.P.
Allahabad High Court · (2008) 118 FLR 711(2)
High Courts15 Jul 2008Allowed
Phool Chand Tewari Vs IInd Additional District Judge and Others
Allahabad High Court · (2008) 4 AWC 3398
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts15 Jul 2008Dismissed
Mukesh Kumar Vs Additional District Judge Court No.11, Aligarh and another
Allahabad High Court · (2008) 07 AHC CK 0167
Evidence Act, 1872 — Section 116
High Courts15 Jul 2008
In Re: Mushtafa
Allahabad High Court · (2008) 07 AHC CK 0022
Contempt of Courts Act, 1971 — Section 12, 15
High Courts15 Jul 2008Dismissed
Commissioner of Income Tax and Another Vs Pramod Kumar Shukla
Allahabad High Court · (2009) 312 ITR 223
Income Tax Act, 1961 — Section 260a, 271(1)(c)
High Courts15 Jul 2008Allowed
Rallis India Limited and Others Vs Gopaljit Shukla
Allahabad High Court · (2009) 3 CivCC 703
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 311Specific Relief Act, 1963 — Section 14
High Courts14 Jul 2008Allowed
Roshan Lal Vs Special Chief Judicial Magistrate
Allahabad High Court · (2010) 322 ITR 353 : (2009) 177 TAXMAN 341
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 140, 276CC, 278C
High Courts14 Jul 2008Allowed
State of U.P. Vs Panch Narain Vikram Shah alias Panch Narain Raja Sahib (D) through L.Rs.
Allahabad High Court · (2008) 4 AWC 4003 : (2008) 105 RD 565
Acquisition of Certain Area at Ayodhya Act, 1993 — Section 4Land Acquisition Act, 1894 — Section 18
High Courts14 Jul 2008Allowed
Smt. Manorama Devi and Others Vs District Magistrate and Others
Allahabad High Court · (2008) 4 AWC 4186
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(g)
High Courts14 Jul 2008Disposed Of
Shiv Sagar @ Lotan Vs State of U.P.
Allahabad High Court · (2008) 07 AHC CK 0182
Allahabad High Court Rules, 1952 — Rule 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(ii)(c)
High Courts14 Jul 2008Dismissed
Nawab Ali and another Vs Deputy Director of Consolidation, Fatehpur and others
Allahabad High Court · (2008) 07 AHC CK 0124
High Courts14 Jul 2008Dismissed
Sarju Prasad Vs 8th Additional District Judge, Faizabad and Others
Allahabad High Court · (2008) 07 AHC CK 0105
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts14 Jul 2008Dismissed
Virendra Kumar Bansal Vs Kanhaiya Lal Agarwal and Another
Allahabad High Court · (2008) 4 AWC 3601
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts14 Jul 2008
Committee of Management, B.R. Inter College Vs State of U.P.
Allahabad High Court · (2008) 07 AHC CK 0087
High Courts14 Jul 2008Dismissed
Ram Pratap Singh alias Shailendra alias Shalu Vs Vinod Kumar Shivhare and Others
Allahabad High Court · (2008) 4 AWC 3540
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts14 Jul 2008
Kuldeep Kumar Tripathi Vs Rang Bahadur and Others
Allahabad High Court · (2008) 3 AWC 3036 : (2008) 105 RD 756 : (2008) 2 UPLBEC 1971
Constitution of India, 1950 — Article 226, 227, 286Stamp Act, 1899 — Section 57
High Courts14 Jul 2008Dismissed
The New India Assurance Company Ltd. Vs Smt. Kamlesh @ Nangi and Others
Allahabad High Court · (2009) ACJ 2013 : (2009) 1 AWC 201 : (2008) 119 FLR 410 : (2009) 2 LLJ 175
Employees Compensation Act, 1923 — Section 2, 20, 21
High Courts14 Jul 2008
State of U.P. Vs Virendra Kumar, Arjun Prasad and Jamuna Prasad
Allahabad High Court · (2008) 07 AHC CK 0005
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts11 Jul 2008
Commissioner of Trade Tax Vs Chirangi International
Allahabad High Court · (2010) 28 VST 183
Uttar Pradesh Trade Tax Rules, 1948 — Rule 25B(1)