High Courts09 Mar 2006Dismissed
Dharmendra Singh Yadav Vs The State of U.P.
Allahabad High Court · (2006) 9 ADJ 291 : (2006) 3 AWC 3001 : (2006) 110 FLR 567 : (2008) 3 UPLBEC 2286
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 100 of 125
High Courts09 Mar 2006Dismissed
Ram Nath Vs State of U.P. and Regional Deputy Labour Commissioner, Kanpur Region
Allahabad High Court · (2006) 9 ADJ 138 : (2006) 6 AWC 5496
Constitution of India, 1950 — Article 310, 311
High Courts09 Mar 2006Allowed
The Commissioner, Trade Tax Vs S/S Kanch Udyog Sahkari Samiti
Allahabad High Court · (2006) 03 AHC CK 0045
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts09 Mar 2006Dismissed
Raja Ram and Ram Lagan Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 3225 : (2006) 2 RD 236
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 9, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 19, 20, 21, 229B
High Courts09 Mar 2006Allowed
Kamla Prasad, Lalita Devi and Pradeep Kumar Vs The District Judge and Others
Allahabad High Court · (2006) 2 AWC 1977
Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 10A, Order 22 Rule 4(4), 141Constitution of India, 1950 — Article 226
High Courts09 Mar 2006Allowed
Ankur Technocrates Vs Commissioner, Trade Tax
Allahabad High Court · (2007) 9 VST 679
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4A
High Courts09 Mar 2006
Kamlesh Verma Vs Superintendent, District Jail and Others
Allahabad High Court · (2006) 2 ACR 1842
Constitution of India, 1950 — Article 14, 22, 22(1), 22(3), 22(5)National Security Act, 1980 — Section 10, 11, 11(4), 3(2), 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 364A
High Courts08 Mar 2006Allowed
S.N. Vishwakarma and Others Vs State of U.P.
Allahabad High Court · (2006) 6 AWC 5685 : (2006) 3 UPLBEC 2350
High Courts08 Mar 2006Dismissed
Dudhnath Ram, Sahayak Wasil Baki Navis (A.W.B.N.) Vs State of U.P.
Allahabad High Court · (2006) 9 ADJ 276 : (2006) 3 AWC 2876
High Courts08 Mar 2006
Vijai Kurmi (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 9 ADJ 236
Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 2006Dismissed
Ram Avtar Vs The Divisional Manager, The New India Assurance Co. Ltd., Asstt. General Manager, The New India Assurance Co. Ltd. and C.M.D. New India Assurance Co.
Allahabad High Court · (2006) 2 AWC 1981 : (2006) 2 UPLBEC 1651
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 23, 30(4)
High Courts08 Mar 2006Dismissed
Manjoo Mohan Shukla Vs Director of Education (Madhyamic) and Others
Allahabad High Court · (2006) 6 AWC 5684 : (2006) 2 UPLBEC 1630
Constitution of India, 1950 — Article 226
High Courts08 Mar 2006Dismissed
Aditya Shukla Vs Smt. Shanti Devi Srivastava
Allahabad High Court · (2006) 3 AWC 2311
Constitution of India, 1950 — Article 226
High Courts08 Mar 2006
Manjeet Singh (Abated) and Navendra Singh (In Jail) Vs State
Allahabad High Court · (2006) 03 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302
High Courts08 Mar 2006Dismissed
Giriraj Kapoor and Krishna Kapoor Vs Government of India, Ministry of Defence and High Court of Judicature at Allahabad
Allahabad High Court · (2006) 3 AWC 2287
Cantonments Act, 1924 — Section 280Cantonments Land Administration Rules, 1925 — Rule 3, 4, 5, 6, 7Evidence Act, 1872 — Section 114, 35
High Courts08 Mar 2006Allowed
Mahraj Singh and Harban Singh (In Jail) Vs State
Allahabad High Court · (2006) 03 AHC CK 0017
Penal Code, 1860 (IPC) — Section 109, 302, 304
High Courts08 Mar 2006
Santosh Kumar Singh Vs District Magistrate and Others
Allahabad High Court · (2006) 2 ACR 1596
National Security Act, 1980 — Section 3(2)
High Courts08 Mar 2006Disposed Of
Uppal Nature Farms and Retreat (P) Ltd. Vs Union of India (UOI)
Allahabad High Court · (2007) 164 TAXMAN 441
Income Tax Act, 1961 — Section 281B
High Courts08 Mar 2006Dismissed
Har Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 9 ADJ 281 : (2006) 3 AWC 2633
Constitution of India, 1950 — Article 226
High Courts07 Mar 2006
Hari Krishna Verma Vs Sanjay Mohan and Others
Allahabad High Court · (2007) 1 ACR 316
Contempt of Courts Act, 1971 — Section 12