High Courts22 May 2008Allowed
Km.Jayanti Biswas Vs Ramesh Babu @ Ramesh Chandra
Allahabad High Court · (2008) 05 AHC CK 0131
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 93 of 158
High Courts22 May 2008Allowed
Munni Devi Vs Addl.District Judge, 1st, Kanpur Nagar and others
Allahabad High Court · (2008) 05 AHC CK 0119
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 May 2008Disposed Of
Ramjan Ali Vs Commissioner, Agra Division and Others
Allahabad High Court · (2008) 05 AHC CK 0107
High Courts22 May 2008
Raghubir and others Vs Assistant Director, Consolidation, Deoria and others
Allahabad High Court · (2008) 05 AHC CK 0094
Constitution of India, 1950 — Article 226
High Courts22 May 2008Dismissed
Bhakti Vijay Shukla Vs The Chairman, Fragrance and Flavour Development Centre and Others
Allahabad High Court · (2008) 3 AWC 3153 : (2008) 118 FLR 712
High Courts22 May 2008Dismissed
State of U.P. Vs Purushottam Das Tandon
Allahabad High Court · (2008) 3 AWC 3195
Land Acquisition Act, 1894 — Section 4
High Courts22 May 2008
Sridhar Singh and Others Vs Narendra Singh and Others
Allahabad High Court · (2008) 4 AWC 3246 : (2008) 105 RD 365
Evidence Act, 1872 — Section 18Transfer of Property Act, 1882 — Section 52
High Courts22 May 2008Dismissed
National Insurance Co. Ltd. Vs Smt. Renu Mishra and Others
Allahabad High Court · (2009) 1 AWC 702
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts22 May 2008
Shahid Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3366
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)
High Courts21 May 2008
Vijay Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 2 ACR 2336
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts21 May 2008Dismissed
Anoop Sarin Vs C.B.I.
Allahabad High Court · (2008) 05 AHC CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 190Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts21 May 2008Dismissed
Mool Chand Vs Smt. Neelam Devi and Another
Allahabad High Court · (2008) 4 AWC 3243 : (2008) 105 RD 243
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 May 2008Dismissed
Virendra Kumar Singh Vs State of U.P., Audhaugic Vikas Anubhag, Director, Mudran Evam Lekhan Samigri, Om Prakash, Deputy Director, Govt. Press and Sayeed Jargam Haider Zaidi, Deputy Director, Govt. Press Hazaratganj Branch
Allahabad High Court · (2008) 1 UPLBEC 662
High Courts21 May 2008Dismissed
Ajay alias Sheru and Others Vs State of U.P. and Ramesh Kumar
Allahabad High Court · (2008) 05 AHC CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 200, 202, 203Penal Code, 1860 (IPC) — Section 323, 392, 504Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 200, 202, 203
High Courts21 May 2008Dismissed
Committee of Management, Bhartiya Inter College and Mahendra Singh Yadav Vs The State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 3028
Societies Registration Act, 1860 — Section 25(1)
High Courts21 May 2008Dismissed
Pooja Gupta Vs Pushkar Kumar and another
Allahabad High Court · (2008) 05 AHC CK 0129
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts21 May 2008Dismissed
Smt. Poonam Shah Vs State of U.P.
Allahabad High Court · (2008) 05 AHC CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts21 May 2008Allowed
Smt. Bindu Singh Vs State of U.P. and Others
Allahabad High Court · AIR 2008 All 155 : (2008) 3 AWC 2212 : (2008) 104 RD 763
High Courts21 May 2008Dismissed
Magnum Builders and Developers and Chawala Construction (J.V.) Vs Ircon International Limited
Allahabad High Court · (2008) 4 ARBLR 235 : (2008) 3 AWC 2980
Arbitration and Conciliation Act, 1996 — Section 42, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts21 May 2008
Smt. Prakash Kaur, Harmeet Kaur @ Pinky and Mahendra Pal Vs State of Uttar Pradesh and Smt. Devendra Kaur daughetr of Shri Preetam Singh Arora
Allahabad High Court · (2008) 05 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 178, 200, 202, 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13