High Courts09 Jan 2009Dismissed
Thakur Raghunath Ji and Chootar Teka Hanuman Ji Maharaj Virajman Mandir, Sakeetra, Mathura Vs Gaon Sabha Sakeetra Through Its Pradhan
Allahabad High Court · (2009) 01 AHC CK 0078
COURT ARCHIVE
Allahabad High Court judgments, 2009
4,351 judgments · page 217 of 218
High Courts09 Jan 2009Dismissed
Smt. Indra Mishra and Others Vs State of U.P. and Others
Allahabad High Court · (2009) 2 AWC 1462 : (2009) 106 RD 479
Constitution of India, 1950 — Article 226
High Courts09 Jan 2009Allowed
National Insurance Company Ltd. Vs Shiv Balak Rawat & Ors.
Allahabad High Court · (2009) 01 AHC CK 0056
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Jan 2009Allowed
Ram Ji Sahu & Ors. Vs U.P.State Road Transport Corporation & Ors.
Allahabad High Court · (2009) 01 AHC CK 0055
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Jan 2009Allowed
Shri Jai Durga Devi Birjman Mandir Devi Than, Pilibhit and Another Vs Commissioner, Bareilly and Another
Allahabad High Court · (2009) 01 AHC CK 0047
Societies Registration Act, 1860 — Section 12D, 20
High Courts09 Jan 2009Allowed
Shri Jai Durga Devi Birajman Mandir and Another Vs Commissioner, Bareilly Division and Another
Allahabad High Court · (2009) 2 AWC 1701
Societies Registration Act, 1860 — Section 1, 20
High Courts09 Jan 2009Dismissed
Smt. Malti Devi Vs Tax Recovery Officer and Another
Allahabad High Court · (2009) 225 CTR 334 : (2009) 314 ITR 7
High Courts09 Jan 2009Dismissed
Commissioner of Income Tax-II Vs Lucknow Public Educational Society
Allahabad High Court · (2010) 231 CTR 407 : (2009) 318 ITR 223 : (2009) 183 TAXMAN 68
Income Tax Act, 1961 — Section 10, 11, 12, 12A, 139
High Courts09 Jan 2009Allowed
Sant Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2009) 2 AWC 1585
Land Acquisition (Mines) Act, 1885 — Section 4Land Acquisition Act, 1894 — Section 18, 28, 4, 54
High Courts07 Jan 2009
Pappu Singh Vs State of U.P. and Another
Allahabad High Court · (2009) 1 ACR 817
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 319, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Jan 2009Disposed Of
Amod Prasad Rai Vs State of U.P. and Another
Allahabad High Court · (2009) 123 FLR 202 : (2009) 122 FLR 350 : (2009) 4 LLJ 779
Payment of Gratuity Act, 1972 — Section 4
High Courts07 Jan 2009Allowed
National Insurance Co. Ltd. Vs Smt. Jairani and Others
Allahabad High Court · (2010) ACJ 1263 : (2009) 2 AWC 1077
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 149, 166, 170, 173
High Courts07 Jan 2009Dismissed
Deoraj Singh Vs State of U.P.
Allahabad High Court · (2009) 01 AHC CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 207
High Courts07 Jan 2009Disposed Of
New Indiaassurance Co.Ltd. Vs VIth Addl District Judge, Azamgarh and Others
Allahabad High Court · (2009) 01 AHC CK 0063
Motor Vehicles Act, 1939 — Section 96(2)
High Courts07 Jan 2009Allowed
Afzal Ansari Vs State of U.P. and Another
Allahabad High Court · (2009) 01 AHC CK 0059
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157, 158, 161, 164, 167Evidence Act, 1872 — Section 10
High Courts07 Jan 2009Allowed
Subhas Chandra Yadav Vs State of Uttar Pradesh & Ors.
Allahabad High Court · (2009) 01 AHC CK 0053
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Police Act, 1861 — Section 7Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 8(2)(b)
High Courts06 Jan 2009
Smt. Anita and Others Vs State of U.P. and Another
Allahabad High Court · (2009) 1 ACR 648
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 120B, 302, 364
High Courts06 Jan 2009
Delhi Auto and General Finance (P.) Ltd. and Others Vs State of U.P. and Others
Allahabad High Court · (2009) 1 ACR 815
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts06 Jan 2009Disposed Of
Rajesh Kumar Yadav Vs State of U.P. and others
Allahabad High Court · (2009) 01 AHC CK 0094
High Courts06 Jan 2009Allowed
Bhupendra Nath Tripathi and Others Vs State of U.P. and Others
Allahabad High Court · (2009) 1 AWC 769
Constitution of India, 1950 — Article 14, 16, 162, 21A, 226National Council for Teacher Education Act, 1993 — Section 1, 12, 14, 15, 17University Grants Commission Act, 1956 — Section 2, 22, 3