High Courts16 May 2008Dismissed
Hazi Mohd. Illiyas Khan Vs State Transport Appellate Tribunal and Others
Allahabad High Court · (2008) 3 AWC 3142
Motor Vehicles Act, 1988 — Section 2, 47, 48, 57, 80
COURT ARCHIVE
Allahabad High Court judgments, 2008
3,146 judgments · page 95 of 158
High Courts16 May 2008Dismissed
Dr. Brijesh Kumar Misra and Dr. (Smt.) M. Misra Vs State Consumer Disputes Redressal Commission and Nasir Ali
Allahabad High Court · (2008) 4 AWC 3377 Supp : (2008) 4 AWC 3377
Consumer Protection Act, 1986 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407
High Courts16 May 2008Dismissed
Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 3 AWC 2974 : (2008) 105 RD 276
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts16 May 2008Allowed
Kashi Nath Vs Smt. Arati Devi and Others
Allahabad High Court · (2008) 105 RD 76
Representation of the People Act, 1951 — Section 100, 62, 64, 94
High Courts15 May 2008Dismissed
Shahab Mohammed Khan and Another Vs A.D.J./Special Judge (E.C. Act) and Others
Allahabad High Court · (2008) 4 AWC 3536
Transfer of Property Act, 1882 — Section 52
High Courts15 May 2008Dismissed
The New India Assurance Company Ltd. Vs Mohammad Navi, Safdar, Zameel Ahmad and Babu Ram
Allahabad High Court · (2008) 4 AWC 3250 Supp : (2008) 4 AWC 3250
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts15 May 2008Dismissed
Askari Ahmad Vs State of Uttar Pradesh, Akbar Ali (since deceased Qamar Alam, Manzoor Alam and Smt. Amir Bano) and Zaheer Fatma
Allahabad High Court · (2008) 05 AHC CK 0178
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482
High Courts15 May 2008Dismissed
Awadhesh Kumar Singh Vs Rakesh Mohan Srivastava
Allahabad High Court · (2008) 05 AHC CK 0120
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts15 May 2008Dismissed
Smt. Mamta Kanojia @ Pinki Vs Devesh Kumar Kanojia and State of U.P.
Allahabad High Court · (2008) 05 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts15 May 2008Allowed
Late Sohan Lal and Others Vs Sabhajeet
Allahabad High Court · (2008) 6 AWC 5767
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 May 2008
Zamil and Another Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 2416
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446A, 449Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts14 May 2008Dismissed
Budhiman Singh Vs District Judge, Prescribed Authority and State of U.P.
Allahabad High Court · (2008) 3 AWC 3130 : (2008) 105 RD 137
Civil Procedure Code, 1908 (CPC) — Section 11, 151
High Courts13 May 2008Allowed
Shambhu Singh Deena Singh Vs State of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5771
High Courts13 May 2008Disposed Of
Ashok Singh Vs State of U.P.
Allahabad High Court · (2008) 3 ACR 3141
Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts13 May 2008Dismissed
Faggan (D) by L.Rs. and Others Vs Bhagwan Sahay (D) by L.Rs. and Others
Allahabad High Court · (2008) 4 AWC 3462 : (2008) 105 RD 416
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 40, 41, 42, 43, 68Urban Land (Ceiling and Regulation) Act, 1976 — Section 4, 6
High Courts13 May 2008Allowed
ITC Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (2008) 05 AHC CK 0183
Constitution of India, 1950 — Article 12, 14, 162, 21, 226Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 6
High Courts13 May 2008Allowed
Kedar Nath Singh Vs State Govt. of U.P. and Others
Allahabad High Court · (2008) 6 AWC 5730
Constitution of India, 1950 — Article 14, 141, 16
High Courts13 May 2008
Bans Gopal Vs Additional District Judge, Court No. 1 and Others
Allahabad High Court · (2008) 4 AWC 3480
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts12 May 2008Allowed
Smt. Shail and Another Vs State of UP and Another
Allahabad High Court · (2008) 05 AHC CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 504
High Courts12 May 2008Dismissed
Vinay Katiyar Vs State of Uttar Pradesh and Another
Allahabad High Court · (2008) 05 AHC CK 0222
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 11, 173, 24, 417, 465Penal Code, 1860 (IPC) — Section 120B, 147, 149, 153A, 153B