COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 83 of 158

High Courts10 Jul 2008Dismissed

Vikas Yadav (In Jail) Vs State of U.P.

Allahabad High Court · (2008) 07 AHC CK 0089

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 2, 374, 378, 389

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High Courts10 Jul 2008Dismissed

U.P. State Road Transport Corporation Vs Vidya Sagar Dubey and State of U.P.

Allahabad High Court · (2008) 4 AWC 3528 Supp : (2008) 4 AWC 3528 : (2008) 119 FLR 865 : (2008) 3 UPLBEC 2330

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6A

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High Courts10 Jul 2008

Commissioner, Trade Tax Vs Sharda Trading Company

Allahabad High Court · (2009) 26 VST 376

Uttar Pradesh Trade Tax Act, 1948 — Section 21

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High Courts10 Jul 2008Allowed

U.P. State Road Transport Corporation, Agra Vs Sri Ram Lal and Another

Allahabad High Court · (2008) 07 AHC CK 0026

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High Courts09 Jul 2008Allowed

Shikhar Chand Pradeep Kumar Vs Commissioner of Trade Tax

Allahabad High Court · (2009) 23 VST 99

General Clauses Act, 1897 — Section 27Uttar Pradesh Trade Tax Act, 1948 — Section 4A

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High Courts09 Jul 2008

Subhash Vs State of U.P.

Allahabad High Court · (2009) 2 ACR 1681

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 439Penal Code, 1860 (IPC) — Section 109, 120B, 302

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High Courts09 Jul 2008

Hani alias Hanuman Vs State of U.P.

Allahabad High Court · (2008) 3 ACR 3030

Penal Code, 1860 (IPC) — Section 109, 411

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High Courts09 Jul 2008Dismissed

Hansraj Gupta and Co. (Pvt. Ltd.) Vs Presiding Officer, Labour Court, Chandra Shekhar and State of U.P.

Allahabad High Court · (2008) 119 FLR 743

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts09 Jul 2008Allowed

Prashant Rajan Singh Vs The State of U.P.

Allahabad High Court · (2009) 3 LLJ 489 : (2008) 3 UPLBEC 2768

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4

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High Courts09 Jul 2008Partly Allowed

ITC Limited and Another Vs State of U.P. and Another

Allahabad High Court · (2008) 07 AHC CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 200, 202, 216Essential Commodities Act, 1955 — Section 3, 7Information Technology Act, 2000 — Section 65, 66

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High Courts09 Jul 2008Allowed

Pradeep Kumar Vs State of U.P. and Another

Allahabad High Court · (2008) 07 AHC CK 0194

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 161, 482Evidence Act, 1872 — Section 45

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High Courts09 Jul 2008Dismissed

State of U.P. Vs Presiding Officer, Labour Court and Sri Raj Kumar

Allahabad High Court · (2008) 07 AHC CK 0191

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 12, 136, 14, 141, 16Industrial Disputes Act, 1947 — Section 2

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High Courts09 Jul 2008Allowed

Iqbal Hasan Ansari And Others Vs State of U.P.And Others

Allahabad High Court · (2008) 07 AHC CK 0156

Essential Commodities Act, 1955 — Section 3Uttar Pradesh Scheduled Commodities Distribution Order, 2004 — Clause 2(m), Clause 5, Clause 7(1)

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High Courts09 Jul 2008Allowed

Mohd.Ahsan Vs State of U.P.And Others

Allahabad High Court · (2008) 07 AHC CK 0152

Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 — Rule 3, 4, 5, 6, 7Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)(iii)

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High Courts09 Jul 2008Allowed