High Courts19 Jun 2008Dismissed
Sudesh Vs Additional Family Court Judge, Roorkee & Anr.
Allahabad High Court · (2008) 06 AHC CK 0023
Guardians and Wards Act, 1890 — Section 25, 7
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 89 of 158
High Courts19 Jun 2008Dismissed
Hari Ram Vs State of U.P.
Allahabad High Court · (2008) 06 AHC CK 0012
Arms Act, 1959 — Section 2, 25, 27, 29, 4Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 153B, 294, 323, 427, 504
High Courts17 Jun 2008
Krishna Kumar Pandey alias Kukku Pandey Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2691
Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 243, 252, 253Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 504
High Courts16 Jun 2008Dismissed
Saroj Jain Vs State of U.P.and Others
Allahabad High Court · (2008) 06 AHC CK 0033
High Courts16 Jun 2008Dismissed
Saroj Jain Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5872
Constitution of India, 1950 — Article 226
High Courts14 Jun 2008Dismissed
Ram Pratap Singh @ Shailendra@ Shalu Vs Vinod Kumar Shivhare And Others
Allahabad High Court · (2008) 06 AHC CK 0032
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 7
High Courts11 Jun 2008
Rajesh Kumar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 6524 : (2009) 123 FLR 750
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 1(3), 15, 9Constitution of India, 1950 — Article 14, 226
High Courts10 Jun 2008
Attar Singh (Dead) Through LRs. Vs Rakesh Singh and another
Allahabad High Court · (2008) 06 AHC CK 0020
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts09 Jun 2008Disposed Of
Prayag Dev Singh @ Nanku Singh and another Vs State of U.P.and others
Allahabad High Court · (2008) 06 AHC CK 0028
Constitution of India, 1950 — Article 21, 22, 226Penal Code, 1860 (IPC) — Section 323, 354, 427, 452, 504
High Courts09 Jun 2008
Prayag Dev Singh alias Nankau Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 3 ACR 3012
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 157(1)Penal Code, 1860 (IPC) — Section 323, 354, 427, 452, 504
High Courts05 Jun 2008
Yogendra Vs State of U.P.
Allahabad High Court · (2008) 2 ACR 2334
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts05 Jun 2008Dismissed
Hydro Electric Employees Union and Murari Lal Sharma Vs U.P. State Electricity Board and Presiding Officer, Labour Court
Allahabad High Court · (2008) 118 FLR 1173 : (2009) 1 LLJ 573
Uttar Pradesh Industrial Disputes Act, 1947 — Section 61(2)
High Courts05 Jun 2008Disposed Of
Sajjan Pal And Others Vs Chief Controlling Revenue Authority And Another
Allahabad High Court · (2008) 06 AHC CK 0030
Stamp Act, 1899 — Section 33, 47A, 56
High Courts05 Jun 2008
Sahara India Financial Corporation Limited Vs The Union of India (UOI) and Another
Allahabad High Court · (2008) 06 AHC CK 0014
Constitution of India, 1950 — Article 19Reserve Bank of India Act, 1934 — Section 45IA, 45N
High Courts05 Jun 2008Allowed
Amit Kumar Shukla and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 06 AHC CK 0009
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 12, 13, 7
High Courts04 Jun 2008Disposed Of
Shyam Lal Vs State of U.P.
Allahabad High Court · (2008) 06 AHC CK 0025
High Courts03 Jun 2008Allowed
Sahab Singh Vs State of U.P.
Allahabad High Court · (2008) 06 AHC CK 0027
Penal Code, 1860 (IPC) — Section 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)
High Courts02 Jun 2008Dismissed
Ishwari Ram Vs State
Allahabad High Court · (2008) 06 AHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 307
High Courts31 May 2008Allowed
Kedar Nath Singh Vs State of U.P.and Others
Allahabad High Court · (2008) 05 AHC CK 0106
Uttar Pradesh State Universities Act, 1973 — Section 31, 50(6)
High Courts30 May 2008Dismissed
Mukesh Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3146
Arms Act, 1959 — Section 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 302, 307