COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 101 of 125

High Courts07 Mar 2006

Rajesh Agrawal and Another Vs State of U.P. and Others

Allahabad High Court · (2006) 2 ACR 1917

Constitution of India, 1950 — Article 226Essential Commodities (Special Provisions) Act, 1981 — Section 1(3), 12A, 12AA, 6A(2)Essential Commodities Act, 1955 — Section 3, 6A, 6C, 7

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High Courts07 Mar 2006Dismissed

Sri Ajendra Singh, Sri Ravindra Singh and Sri Pramendra Singh Vs State of U.P. and Divisional Forest Officer

Allahabad High Court · (2006) 9 ADJ 42 : AIR 2006 All 227

Constitution of India, 1950 — Article 14, 19(1), 21Environment (Protection) Act, 1986 — Section 3Forest Act, 1927 — Section 2

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High Courts07 Mar 2006Dismissed

Mukeem Ullah, Maboob Alam, Asgar Ali and Bahalauddin Vs State of Uttar Pradesh and Kamlesh Patel

Allahabad High Court · (2006) CriLJ 2606

Constitution of India, 1950 — Article 20, 20(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 157, 161, 162Penal Code, 1860 (IPC) — Section 147, 148, 149, 203, 302

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High Courts07 Mar 2006Dismissed

Gopalji Rai, Surendra Prasad Chaursiya and Vijai Bahadur Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 7217

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

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High Courts07 Mar 2006Dismissed

Sri Rajan Nishad and Babboo Nishad Vs State of U.P.

Allahabad High Court · (2006) 2 AWC 1950 : (2006) 1 RD 672

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 72, 9A, 9A(1)

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High Courts07 Mar 2006Dismissed

Raj Kumar Vs Food Corporation of India

Allahabad High Court · (2006) 7 AWC 6925

Constitution of India, 1950 — Article 14, 16

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High Courts07 Mar 2006Disposed Of

Husna and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (2006) 03 AHC CK 0140

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 342, 498A, 504, 506

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High Courts07 Mar 2006Dismissed

Santoshi Lal Vs Ist Additional District Judge, Prescribed Authority and Mohd. Shafi

Allahabad High Court · (2006) 2 AWC 1676

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High Courts07 Mar 2006Allowed

The Branch Manager, State Bank of India Vs Presiding Officer, Central Government and Amar Kumar Pandey

Allahabad High Court · (2006) 7 AWC 6685 : (2006) 2 UPLBEC 1815

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High Courts07 Mar 2006

Suomoto Action taken by the Court Vs ICICI Bank Ltd. and Others

Allahabad High Court · AIR 2006 All 239 : (2006) 2 AWC 1687

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Mar 2006Dismissed

Anand Swaroop Gangwar Vs State of U.P. and Others

Allahabad High Court · (2006) 03 AHC CK 0084

Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 10, 11, 12, 2, 5

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High Courts07 Mar 2006

In Re: I.C.I.C.I. Bank Ltd. and Others

Allahabad High Court · (2006) 2 AWC 1687

Allahabad High Court Rules, 1952 — Rule 6Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Mar 2006Disposed Of

Smt. Simar Jeet Kaur Vs State of Uttar Pradesh

Allahabad High Court · (2006) 4 AWC 3270 : (2006) 2 UPLBEC 1627

Constitution of India, 1950 — Article 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 20, 8(2)

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High Courts06 Mar 2006Dismissed

President Shri Chaturbhuj Sharma Sikshan Sansthan Mahavidyalaya Samiti and Others Vs Awadh Bihari Tiwari alias Ram Babu and Others

Allahabad High Court · AIR 2006 All 238 : (2006) 2 AWC 1737

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, 151

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High Courts06 Mar 2006Allowed

Ram Ujagar Yadava Vs The State of U.P. and The Senior Superintendent of Police

Allahabad High Court · (2006) 4 AWC 3398

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 15, 20(1), 4, 4(1), 8

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High Courts06 Mar 2006Allowed