COURT ARCHIVE

Allahabad High Court judgments, 2008

3,146 judgments · page 91 of 158

High Courts23 May 2008Allowed

Dr. R.S. Upadhyaya and Smt. Namita Vs State of U.P.

Allahabad High Court · (2008) 05 AHC CK 0202

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 164, 195, 200Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts23 May 2008Allowed

Sohan Lal and Another Vs State of U.P.

Allahabad High Court · (2008) 3 ACR 2620

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts23 May 2008Dismissed

Iliyas, Abdul Rahman and Abbas Vs Joint Director of Consolidation and Jamshed Ali and Yasin

Allahabad High Court · (2008) 3 AWC 3156 : (2008) 105 RD 408

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts23 May 2008Allowed

Praphull Kumar Rai and Others Vs State of U.P. and Others

Allahabad High Court · (2008) 4 AWC 3318 Supp : (2008) 4 AWC 3318 : (2008) 105 RD 126

Criminal Procedure Code, 1973 (CrPC) — Section 145UTTAR PRADESH LAND REVENUE ACT, 1901 — Section 231, 234, 28, 32, 40

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High Courts23 May 2008Allowed

Waqf Takiyan Inayat Ali Shah alias Takiya Kalan and Another Vs Dileep Singh and Others

Allahabad High Court · (2008) 4 AWC 3530

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 14, 5

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High Courts23 May 2008Allowed

Amod Kumar Srivastava Vs State of U.P. and Others Smt. Neelam Srivastava Vs State of U.P. and Another

Allahabad High Court · (2009) 1 CivCC 306 : (2008) 2 DMC 528 : (2009) 1 RCR(Criminal) 786

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 May 2008Disposed Of

Beg Raj Singh Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2008) 3 AWC 3166 : (2008) 105 RD 231

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts23 May 2008Dismissed

Rajendra Kumar Verma Vs Triyugi Narain Verma

Allahabad High Court · (2008) 4 AWC 3224

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts23 May 2008Dismissed

U.P. State Road Transport Corporation Vs Shiv Kumar Gupta and Others

Allahabad High Court · (2008) 4 AWC 3288 Supp : (2008) 4 AWC 3288

Motor Vehicles Act, 1988 — Section 102, 103, 2, 90

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High Courts23 May 2008Partly Allowed

Mrs. Farrukhabad Electric Supply Co. Ltd. and Shri Gandharva Sain Sharma Vs The U.P. State Electricity Board, U.P. State, Shri R.K. Sharma, Special Officer-I (Electricity), U.P. Government and The Chief Electrical Inspector

Allahabad High Court · (2008) 05 AHC CK 0159

Constitution of India, 1950 — Article 14, 19, 31Electricity Act, 1910 — Section 3, 4, 7, 7A

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High Courts23 May 2008Dismissed

Jitendra Nath Gupta and Others Vs Ram Narain Gupta (since dead) through LR.

Allahabad High Court · (2008) 05 AHC CK 0158

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 151Evidence Act, 1872 — Section 145, 45, 47, 67, 68Succession Act, 1925 — Section 2, 59, 63

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High Courts23 May 2008Dismissed

JCL International Limited Vs Commissioner, Trade Tax, Assistant Commissioner (Assessment), Trade Tax and State of U.P.

Allahabad High Court · (2010) 33 VST 616

Constitution of India, 1950 — Article 14

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High Courts23 May 2008Allowed

Sunil Vs State of U.P.

Allahabad High Court · (2008) 05 AHC CK 0146

Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 429

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High Courts23 May 2008Disposed Of

Bhoop Singh and Niranjan Singh Vs State of U.P. and Ganga Devi

Allahabad High Court · (2008) 05 AHC CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 323, 386, 420, 467

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High Courts23 May 2008Allowed

Dhirendra Sahai Vs Assistant General Manager, Union Bank of India and Others

Allahabad High Court · (2008) 4 AWC 3483 Supp : (2008) 4 AWC 3483

Constitution of India, 1950 — Article 21, 226Constitution of India, 1950 — Article 21, 226Constitution of India, 1950 — Article 21, 226

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High Courts23 May 2008Dismissed

Smt. Chinta Devi, Smt. Lilawati, Jai Prakash and Tarkeshwar Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2008) 4 AWC 3325 Supp : (2008) 4 AWC 3325 : (2008) 105 RD 761

Evidence Act, 1872 — Section 32, 50, 59, 60

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High Courts23 May 2008Dismissed

Suraj Pal and Others Vs U.P. Avas Evam Vikas Parishad and Others

Allahabad High Court · (2008) 5 AWC 5331

Constitution of India, 1950 — Article 141, 144, 300ALand Acquisition Act, 1894 — Section 11, 11A, 17, 23, 28

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High Courts23 May 2008Allowed

The State of U.P. Vs Narain, Chaddami, Pyare Lal and Ram Sahai

Allahabad High Court · (2008) 05 AHC CK 0077

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts23 May 2008Dismissed

Dr. Vinay Mohan Tripathi Vs State of U.P., Vice Chancellor, Deendayal Upadhyay Gorakhpur University, Deendayal Upadhyay Gorakhpur University and Executive Council, Deendayal Upadhyay Gorakhpur University

Allahabad High Court · (2008) 4 AWC 3227 Supp : (2008) 4 AWC 3227

Constitution of India, 1950 — Article 226

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High Courts23 May 2008Dismissed

Mohd. Mustafa Vs U.P. Ziladhikari and Others

Allahabad High Court · (2008) 105 RD 80 : (2008) 2 UPLBEC 1701

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(6)

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