High Courts30 May 2008Disposed Of
Piyare Lal and Another Vs State of U.P. and Others
Allahabad High Court · (2008) 3 ACR 2617
Criminal Procedure Code, 1973 (CrPC) — Section 160, 73Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 506
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 90 of 158
High Courts30 May 2008Dismissed
Pappu Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3194
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts30 May 2008Dismissed
Sursati and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 3 ACR 3196
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 204, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 May 2008Disposed Of
Committee of Management, Sri Rameshwar Prasad Girls Higher Secondary School, Ballia and Others Vs State of U.P.and Others
Allahabad High Court · (2008) 05 AHC CK 0111
High Courts28 May 2008Dismissed
Prakash Agrawal Vs State of U.P.and others
Allahabad High Court · (2008) 05 AHC CK 0137
High Courts28 May 2008Partly Allowed
Ram Chandra Vs State of U.P.
Allahabad High Court · (2008) 05 AHC CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427
High Courts27 May 2008Allowed
Mangalore Ganesh Beedi Works Vs Shri Gokalesh Pathak and State of U.P.
Allahabad High Court · (2008) CriLJ 4673 : (2010) 1 Crimes 476
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 295A, 298, 504Trade and Merchandise Marks Act, 1958 — Section 107, 11, 23, 32, 35
High Courts27 May 2008Partly Allowed
Sudha Vs State of U.P.and another
Allahabad High Court · (2008) 05 AHC CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts27 May 2008Allowed
Narain Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2008) CriLJ 4553
Constitution of India, 1950 — Article 226, 320Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 156, 161Penal Code, 1860 (IPC) — Section 307, 354, 395, 504, 506
High Courts27 May 2008Dismissed
Anil Kumar and Others Vs Muzaffarnagar Development Authority and Others
Allahabad High Court · (2008) 6 AWC 5766
Right to Information Act, 2005 — Section 2Urban Planning and Development Act, 1973 — Section 55, 56, 57
High Courts26 May 2008
Kamlesh Kumari Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 6 AWC 5889
Constitution of India, 1950 — Article 14
High Courts26 May 2008Partly Allowed
Yamin alias Aamen, Umar, Jumman and Khunnu Vs State
Allahabad High Court · (2008) 05 AHC CK 0184
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts26 May 2008Dismissed
Sarla Devi Vs Pushpa Agnihotri
Allahabad High Court · (2008) 05 AHC CK 0123
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 16(1)(b), 18
High Courts26 May 2008Dismissed
Mohd. Hashim Vs Board of Madarsa Education and Another
Allahabad High Court · (2008) 4 AWC 3615
High Courts26 May 2008
I.C.I.C.I. Lombard General Insurance Co. Ltd. Vs State Consumer Dispute Redressal Commission U.P and Others
Allahabad High Court · (2008) 6 AWC 5762
Consumer Protection Act, 1986 — Section 12, 14, 2(1)
High Courts23 May 2008
Commissioner of Income Tax Vs Kanpur Colonisers (P) Ltd.
Allahabad High Court · (2008) 05 AHC CK 0221
Income Tax Act, 1961 — Section 256(2)
High Courts23 May 2008Allowed
Nirbhay Singh Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3148
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts23 May 2008Allowed
North Central Railway Employees'' Sangh (NCRES) and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2008) 6 AWC 5607 : (2008) 118 FLR 384
Constitution of India, 1950 — Article 19(1)(a), 19(1)(c)
High Courts23 May 2008Allowed
Vijendra Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2619
Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts23 May 2008Dismissed
Vikram Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2604
Penal Code, 1860 (IPC) — Section 120B, 302, 364