COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 102 of 125

High Courts06 Mar 2006Dismissed

Smt. Sushma Shukla Vs Joint Director of Education and Others

Allahabad High Court · (2006) 7 AWC 6695

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Article 226, 14, 14(1), 14(3), 3Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B, 33D

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High Courts06 Mar 2006Dismissed

Chandra Pal Singh and Others Vs U.P. Power Corporation Ltd. and Electricity Service Commission, U.P. Power Corporation Ltd.

Allahabad High Court · (2006) 7 AWC 7220

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High Courts06 Mar 2006

Syed Sadab Hasan and Smt. Beena Mishra alias Zeenat Parveen Vs State of U.P. and Smt. Bindu Mishra

Allahabad High Court · (2006) 03 AHC CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 98Penal Code, 1860 (IPC) — Section 363, 366

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High Courts06 Mar 2006Allowed

Dwarikesh Sugar Industry Limited Vs State of Uttar Pradesh, The Cane Commissioner, The Kisan Shakari Chini Mills Limited and The Cane Cooperative Society

Allahabad High Court · (2006) 2 AWC 1733

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High Courts06 Mar 2006Dismissed

Anand Swaroop Sharma and Others Vs State of U.P. and Sri Brij Bhushan Parasher Sharma

Allahabad High Court · (2006) CriLJ 2602 : (2006) 2 DMC 113

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 201, 304B

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High Courts06 Mar 2006Dismissed

Babu Ram (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 03 AHC CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts06 Mar 2006Dismissed

Khursheed Ahmad and Another Vs Gulzar Ahmad and Others

Allahabad High Court · AIR 2006 All 280 : (2006) 3 AWC 3162 : (2007) 5 RCR(Civil) 64

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 8 Rule 1, Order 8 Rule 10

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High Courts06 Mar 2006

Smt. Simran Jeet Kaur Vs State of U.P. and Others

Allahabad High Court · (2006) 4 AWC 3270

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

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High Courts06 Mar 2006Dismissed

Hari Shankar Jain Vs Bar Council of India and Others

Allahabad High Court · (2006) 4 AWC 3893

Advocates Act, 1961 — Section 33, 35, 6, 7Constitution of India, 1950 — Article 124, 217, 218, 226, 235

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High Courts03 Mar 2006Allowed

Shiv Shanker Saxena Vs The State of U.P., Director, Panchayati Raj Department, Shri R.K. Tiwari, Deputy Director, Panchayat Raj, Kanpur Region and Public Service Commission

Allahabad High Court · (2006) 4 AWC 3719

Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 11Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 16, 3, 7, 8, 9

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High Courts03 Mar 2006Dismissed

Vinita Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1738 : (2006) 2 UPLBEC 1270

Constitution of India, 1950 — Article 14Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 10Uttar Pradesh Regularization of Ad hoc Appointments (On Posts outside the purview of the Public Service Commission) (Amendment) Rules, 2001 — Rule 4

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High Courts03 Mar 2006

Committee of Management, Sri Raghuvar Dayal Pathak Inter College and Brij Bihari Lal Pathak, Manager, Sri Raghuvar Dayal Pathak Inter College Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1678

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A

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High Courts02 Mar 2006Dismissed

P.E. Boyee Vs I Additional District Judge (Shri S.K. Verma), Smt. Sukh Devi and Shri Vishwanath Singh

Allahabad High Court · (2006) 03 AHC CK 0206

Constitution of India, 1950 — Article 226, 227

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High Courts02 Mar 2006Allowed

Smt. Anju Jain Vs The General Manager (Personnel and HRD) State Bank of India, The Assistant General Manager Zonal Office Region-I State Bank of India and The Chief General Manager State Bank of India

Allahabad High Court · (2006) 6 AWC 5681

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High Courts02 Mar 2006Dismissed

G.C. Suri Vs Captain N.R. Abbot and Others

Allahabad High Court · (2006) 2 AWC 1732

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6B, Order 8 Rule 9

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High Courts02 Mar 2006Dismissed

Surendra Singh Yadav Vs Union of India (UOI)

Allahabad High Court · (2006) 6 AWC 5902

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Rules, 1955 — Rule 14, 16Constitution of India, 1950 — Article 311

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High Courts02 Mar 2006Allowed