High Courts30 Jun 2008Allowed
State of U.P. and Adhishasi Abhiyanta, National Highway Division, P.W.D. Vs Sri Durga Prasad Singh
Allahabad High Court · (2008) 4 AWC 3408 Supp : (2008) 4 AWC 3408
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 88 of 158
High Courts30 Jun 2008Dismissed
Smt. Sudha Kumari Vs State of U.P. and Others
Allahabad High Court · (2008) 06 AHC CK 0016
Constitution of India, 1950 — Article 226
High Courts30 Jun 2008
New India Assurance Company Vs Kalawati Devi, Jai Shri Singh and Kanhaiya Lal Meena
Allahabad High Court · (2008) 4 AWC 3379 Supp
Motor Vehicles Act, 1939 — Section 95
High Courts30 Jun 2008Allowed
Smt. Janki Devi Vs Nagar Nigam and Mukhya Nagar Adhikari, Nagar Nigam
Allahabad High Court · (2008) 4 AWC 3613 : (2008) 119 FLR 5
High Courts30 Jun 2008
Gyani @ Gyanendra Kumar Vs State of U.P. and Another
Allahabad High Court · (2008) 06 AHC CK 0008
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 68, 7A
High Courts30 Jun 2008
New India Assurance Co. Ltd. Vs Kalawati Devi and Others
Allahabad High Court · (2008) 4 AWC 3379
Motor Vehicles Act, 1939 — Section 95
High Courts26 Jun 2008Dismissed
Ramkesh Sharma Vs State of U.P. and Another
Allahabad High Court · (2008) 06 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts26 Jun 2008Allowed
Umesh Chandra Joshi Vs State of Uttarakhand
Allahabad High Court · (2008) 06 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 67Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Jun 2008
Mohan Lal and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2761
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts25 Jun 2008
Munna Pandey alias Krishna Chandra Pandey and Another Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2769
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts25 Jun 2008
Prabhat Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2759
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 395, 397, 436, 504, 506
High Courts24 Jun 2008
Jhabbu Lal and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 3052
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 308, 323, 504, 506
High Courts24 Jun 2008
Jafar Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 3050
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 363, 366, 368, 376
High Courts23 Jun 2008Allowed
Chandra Pal alias Chachchu and Others Vs State of U.P. and Another
Allahabad High Court · (2008) CriLJ 4677
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 200, 202, 307Penal Code, 1860 (IPC) — Section 147, 307, 427, 506
High Courts23 Jun 2008Dismissed
Rajeev Kumar Vs State of U.P. and Others
Allahabad High Court · (2009) CriLJ 142
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 357, 358, 397Penal Code, 1860 (IPC) — Section 353, 504, 506
High Courts23 Jun 2008
Neeraj Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 2778
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Jun 2008Allowed
Society of Metro Group for Education and Medical Research Vs State of U.P. and Others
Allahabad High Court · (2008) 3 UPLBEC 2305
Constitution of India, 1950 — Article 226
High Courts20 Jun 2008Disposed Of
Ali Makin Naqvi Vs U.P. Shiya Central Board of Wakf and Others Syed Khalil Mujtaba and Others Vs Shiya Central Board of Wakf and Others
Allahabad High Court · (2008) 4 AWC 3602
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 102, 83, 99
High Courts20 Jun 2008Allowed
Sarvpriya Sahakari Avas Samiti Limited Vs State of U.P. and New Okhala Industrial Development Authority
Allahabad High Court · (2008) 5 AWC 5242
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4, 48
High Courts19 Jun 2008Allowed
Sahara India Commercial Corporation Ltd. Vs Nagar Nigam and Others
Allahabad High Court · (2008) 06 AHC CK 0041
Civil Procedure Code, 1908 (CPC) — Section 62Constitution of India, 1950 — Article 14, 21, 226