High Courts22 Jan 2009Dismissed
Krishna Pal Vs State of U.P. and Another
Allahabad High Court · (2009) 1 ACR 1183
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 149, 307, 34, 504
COURT ARCHIVE
Allahabad High Court judgments, 2009
4,351 judgments · page 212 of 218
High Courts22 Jan 2009Dismissed
U.P. State Road Transport Corporation Vs Laxman Kumar and Others
Allahabad High Court · (2009) 121 FLR 39 : (2009) 3 LLJ 673
Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Jan 2009Allowed
Gyanandera Dutt Trivedi Vs Labour Court and Another
Allahabad High Court · (2009) 2 LLJ 620
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts22 Jan 2009Disposed Of
Shesh Bahadur Vs State of U.P.And Others
Allahabad High Court · (2009) 01 AHC CK 0140
Uttar Pradesh Sahkari Gram Vikas Banks Rules, 1971 — Rule 45
High Courts22 Jan 2009Allowed
Laddan Steel Ware Mfg.Co. Vs Commissioner of Customs (Import & General), New Delhi
Allahabad High Court · (2009) 01 AHC CK 0136
High Courts22 Jan 2009Dismissed
Sardar Amarjit Singh and another Vs Civil Judge (J.D.), Sultanpur and others
Allahabad High Court · (2009) 01 AHC CK 0117
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts22 Jan 2009Disposed Of
Murari Prasad Vs Deputy Director of Consolidation, Fatehpur and others
Allahabad High Court · (2009) 01 AHC CK 0106
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts22 Jan 2009Dismissed
Arun Kumar Giri Vs Director General, C.R.P.F. and others
Allahabad High Court · (2009) 01 AHC CK 0101
High Courts22 Jan 2009Dismissed
Abhai Singh Vs State of U.P.
Allahabad High Court · (2009) 01 AHC CK 0097
Constitution of India, 1950 — Article 20(3), 21
High Courts22 Jan 2009Dismissed
Tejender Malik Vs State of U.P.and Others
Allahabad High Court · (2009) 01 AHC CK 0096
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2, Order 30 Rule 3Uttar Pradesh Minor Minerals (Concession) (23rd Amendment) Rules, 2001 — Rule 6AUttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 10, 14, 23(1), 24, 26
High Courts22 Jan 2009Disposed Of
Prabhu Narain Srivastava and others Vs State of U.P. and others
Allahabad High Court · (2009) 01 AHC CK 0095
High Courts22 Jan 2009Allowed
U.P.Police Awas Nigam Ltd. Vs Aditya Pratap Singh
Allahabad High Court · (2009) 01 AHC CK 0081
High Courts22 Jan 2009Allowed
Subhash Chand Vs State of U.P.Through its Collector, Bulandshahar and another
Allahabad High Court · (2009) 01 AHC CK 0069
Registration Act, 1908 — Section 17(1)(d)
High Courts22 Jan 2009Allowed
Pratibha Singh Vs State of U.P.and Others
Allahabad High Court · (2009) 01 AHC CK 0048
High Courts22 Jan 2009Dismissed
Abhay Singh Vs State of U.P.
Allahabad High Court · (2009) CriLJ 2189 : (2010) 6 RCR(Criminal) 2598
Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 302
High Courts22 Jan 2009Allowed
Smt. Naseem Hafeez Vs State of U.P. and Others
Allahabad High Court · (2009) 2 AWC 1539
High Courts22 Jan 2009Dismissed
Chhedalal Sharma and others Vs Joint Director of Education, Meerut and others
Allahabad High Court · (2009) 121 FLR 493
High Courts21 Jan 2009Allowed
Raj Kamal Electroplaters Vs Regional Provident Fund Commissioner
Allahabad High Court · (2009) 121 FLR 41 : (2009) 3 LLJ 681
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts21 Jan 2009Dismissed
Mayank Kumar Singh and Five Others Vs University of Lucknow and Another
Allahabad High Court · (2009) 01 AHC CK 0125
High Courts21 Jan 2009Dismissed
Piyara Devi Vs State of U.P.& Ors.
Allahabad High Court · (2009) 01 AHC CK 0115
Uttar Pradesh Basic Education Act, 1972 — Section 19