Allahabad High Court Judgments 2006

High Courts22 Dec 2006

Sanjeev Kumar Singh Vs State of U.P. and Deputy Inspector General of Police (Establishment) and Secretary Police, P.A.C. Selection Board

Allahabad High Court · (2006) 12 AHC CK 0187

COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 14, 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 497

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High Courts22 Dec 2006

The Managing Director/Chief Engineer, The General Manager, Ganga Pollution, Prevention Unit and The Executive Engineer, Second Mechanical, Division Dinapur, U.P. Jal Nigam Vs Sri Nath Singh and Others, Pradeep Kumar Sharma and Shiv Purari Prasad

Allahabad High Court · (2006) 12 AHC CK 0185

Constitution of India, 1950 — Article 12, 14, 16, 162, 226

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High Courts22 Dec 2006Dismissed

Ram Shree Steels Pvt. Ltd. and Another Vs Dakshinanchal Vidyut Vitran Nigam Ltd. and Others

Allahabad High Court · (2007) 1 AWC 851

Constitution of India, 1950 — Article 12, 226, 300AIncome Tax Act, 1961 — Section 72ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 2

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High Courts22 Dec 2006Dismissed

Ram Shree Steels Pvt. Ltd. and Sri Mahesh Gupta Vs Dakshinanchal Vidyut Vitran Nigam Ltd. and Others

Allahabad High Court · (2007) 1 ADJ 540

Constitution of India, 1950 — Article 12, 226, 300ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 2

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High Courts22 Dec 2006Allowed

Abdul Hamid @ Iddoo Vs Tenth Addl. District Judge,Meerut & Ors.

Allahabad High Court · (2006) 12 AHC CK 0115

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts22 Dec 2006Allowed

Committee of Management, Adarsh Inter College Vs The Joint Director of Education XIIth, Region Moradabad, The District Inspector of Schools and Rajendra Singh

Allahabad High Court · (2007) 1 ADJ 562 : (2007) 5 AWC 4540

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307

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High Courts22 Dec 2006

Shri Thakur Radha Krishna Ji Vs VIIth Additional District Judge and Others

Allahabad High Court · (2007) 1 ADJ 627

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High Courts22 Dec 2006Allowed

NIIT Ltd. Vs Apex Computer Services (P) Ltd.

Allahabad High Court · (2007) 1 ADJ 618 : (2007) 5 AWC 5141

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 2006Allowed

Harish Chand Ram, Brij Lal, Bhabhuti Prasad and Ram Pher Vs State of U.P. and Commissioner and Secretary, Board of Revenue

Allahabad High Court · (2007) 2 ADJ 124

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High Courts22 Dec 2006Dismissed

Gyanesh Kumar and Dharmendra Singh Vs Board of Revenue and Additional District Magistrate

Allahabad High Court · (2007) 2 ADJ 231

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High Courts21 Dec 2006

Sardar Kulwant Singh Vs VIth A.D.J. and Another

Allahabad High Court · (2007) 1 AWC 866

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts21 Dec 2006Allowed

Madan Bhaiya Vs State of U.P., The Station House Officer, Police Station Loni, The Station House Officer, Police Station Gokulpuri and Virendra Kumar

Allahabad High Court · (2007) 1 ADJ 193

Civil Procedure Code, 1908 (CPC) — Section 100, 104, 114, 141, 96Constitution of India, 1950 — Article 133, 226, 227, 26Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 364

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High Courts21 Dec 2006Allowed