High Courts21 May 2008Dismissed
Smt. Sangeeta Devi Vs The State of U.P.
Allahabad High Court · (2008) 3 AWC 3149 : (2008) 105 RD 247
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 94 of 158
High Courts21 May 2008
Udai Nath Vs State of U.P. and Kalpnath Singh
Allahabad High Court · AIR 2008 All 180 : (2008) 105 RD 91
Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 6
High Courts21 May 2008
Ram Sagar Patel Vs State of U.P. and Others
Allahabad High Court · (2008) 3 ACR 2554
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 169, 190
High Courts19 May 2008Dismissed
Ravindra Singh Vs State of U.P.and others
Allahabad High Court · (2008) 05 AHC CK 0126
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts19 May 2008Disposed Of
National Insurance Company Ltd. Vs S.L.Sharma and others
Allahabad High Court · (2008) 05 AHC CK 0122
Motor Vehicles Act, 1988 — Section 163A
High Courts19 May 2008Allowed
Kamal Singh Vs State of U.P.
Allahabad High Court · (2008) 05 AHC CK 0114
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts19 May 2008Allowed
Kanpur Jal Sansthan Vs Smt. Champa Devi through Sri Gyanendra Mishra
Allahabad High Court · (2008) 4 AWC 3286 Supp : (2008) 4 AWC 3286 : (2008) 118 FLR 560 : (2009) 2 SLJ 278
Employees Compensation Act, 1923 — Section 10, 17
High Courts19 May 2008
Anant Vijai Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2552
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 May 2008Dismissed
Prof. Naresh Chandra Gautam, Ex. Vice Chancellor, Veer Bahadur Singh Purvanchal University Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5595 : (2008) 2 UPLBEC 120
Uttar Pradesh State Universities Act, 1973 — Section 12(12)
High Courts19 May 2008Allowed
Deepak Kumar Vs State of U.P. and Others
Allahabad High Court · (2008) 5 AWC 5290 : (2010) 127 FLR 841
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7
High Courts16 May 2008Disposed Of
Rajeshwar Kumar Ojha Vs State of U.P. and Others
Allahabad High Court · (2008) 4 AWC 3489
High Courts16 May 2008Allowed
Milkiat Singh (since deceased) and Others Vs Bhajan Singh
Allahabad High Court · (2008) 3 AWC 2422
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35, 48
High Courts16 May 2008Dismissed
Sati Kumar Verma Vs State of U.P.
Allahabad High Court · (2008) 5 AWC 5294
High Courts16 May 2008Allowed
Navin Filling Station Vs Indian Oil Corporation Limited and Others
Allahabad High Court · (2008) 4 AWC 3234
Arbitration and Conciliation Act, 1996 — Section 5, 69, 8Constitution of India, 1950 — Article 14, 226
High Courts16 May 2008Dismissed
Ravindra Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 105 RD 88
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts16 May 2008Allowed
Safdar Vs State of U.P. and Others
Allahabad High Court · (2008) 05 AHC CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 182, 190, 200Penal Code, 1860 (IPC) — Section 182, 307, 323, 452, 504Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 182, 190, 200
High Courts16 May 2008Allowed
Vibhuti Kumar Bajpai Vs State of U.P. and Others
Allahabad High Court · (2008) 105 RD 185
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts16 May 2008Disposed Of
Lalloo Mallah Vs Board of Revenue and Others
Allahabad High Court · (2008) 3 AWC 3136 : (2008) 105 RD 237
Constitution of India, 1950 — Article 19
High Courts16 May 2008Dismissed
Mohd.Afroz Vs State of U.P.
Allahabad High Court · (2008) 05 AHC CK 0141
Official Secrets Act, 1923 — Section 3, 9Penal Code, 1860 (IPC) — Section 120B, 121A
High Courts16 May 2008Dismissed
Sher Singh Vs State of U.P.
Allahabad High Court · (2008) CriLJ 4540
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 397