COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 103 of 125

High Courts01 Mar 2006Dismissed

Montu and Others Vs State of U.P. and Shripal Singh

Allahabad High Court · (2006) 03 AHC CK 0183

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(4), 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)(5)

Read judgment

High Courts01 Mar 2006Allowed

Shakeel Jameel (In Jail) Vs Superintendent, District Jail and Others

Allahabad High Court · (2006) CriLJ 2243

Gangsters Act, 2005 — Section 2, 3National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 379, 411

Read judgment

High Courts01 Mar 2006Allowed

Tersoo Yadav and Sita Ram @ Satai Yadav (In Jail) Vs The State of Uttar Pradesh

Allahabad High Court · (2006) 03 AHC CK 0152

Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

High Courts01 Mar 2006Disposed Of

Munna Singh alias Bhupendra Singh Vs State of U.P., Prare Lal Yadav and Investigating Officer

Allahabad High Court · (2006) 03 AHC CK 0142

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Penal Code, 1860 (IPC) — Section 120B, 302, 506

Read judgment

High Courts01 Mar 2006Dismissed

Etah Gramin Bank Vs Commissioner of Income Tax and Others

Allahabad High Court · (2006) 201 CTR 318 : (2007) 290 ITR 636

Constitution of India, 1950 — Article 12, 226Regional Rural Banks Act, 1976 — Section 11(1), 3, 4, 5, 9

Read judgment

High Courts01 Mar 2006Dismissed

State of U.P. Vs Smt. Omviri, Akhlesh and Hansraj

Allahabad High Court · (2006) 03 AHC CK 0104

Penal Code, 1860 (IPC) — Section 114, 302, 34

Read judgment

High Courts01 Mar 2006Dismissed

Kali Charan Verma Vs State of U.P. and Superintendent of Police

Allahabad High Court · (2006) 2 AWC 1817

Penal Code, 1860 (IPC) — Section 302, 364

Read judgment

High Courts01 Mar 2006

Gopi Ram and Devi Ram (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 03 AHC CK 0101

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts01 Mar 2006

Sharjeel alias M.S. Khan Vs State of U.P. and Others

Allahabad High Court · (2007) 1 ACR 757

National Security Act, 1980 — Section 3, 3(4), 3(5)

Read judgment

High Courts28 Feb 2006Dismissed

J.K. Construction Engineers and Contractor and Sri S.V. Ranga Reddy Vs The Union of India (UOI) and Others

Allahabad High Court · (2006) 02 AHC CK 0249

Constitution of India, 1950 — Article 13, 13(2), 14, 15, 16Criminal Procedure Code, 1973 (CrPC) — Section 164Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 2, 3, 9

Read judgment

High Courts28 Feb 2006Allowed

Brahma Dev Vs Life Insurance Corporation of India

Allahabad High Court · (2006) 7 AWC 7224

Constitution of India, 1950 — Article 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39, 39(1), 39(2), 39(4), 439(4)(1)

Read judgment

High Courts28 Feb 2006Dismissed

Nagendra Singh Vs Board of Directors, Deoria-Kasaya Zila Sahkari Bank Ltd. and Others

Allahabad High Court · (2006) 2 AWC 1804

Read judgment

High Courts28 Feb 2006Dismissed

K.N. Mishra Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1786 : (2006) 3 RCR(Civil) 252

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Feb 2006Allowed

Lucent Technologies Pvt. Ltd. Vs Commissioner, Trade Tax

Allahabad High Court · (2006) 02 AHC CK 0201

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 29, 29(1), 29(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 71

Read judgment

High Courts28 Feb 2006Partly Allowed

Rajesh Pratap Singh Vs Union of India (UOI) and Commandant Central Industrial Security Force Unit Hindustan Thermal Power Plant

Allahabad High Court · (2006) 3 AWC 3164 : (2006) 3 UPLBEC 2839

Central Industrial Security Force Act, 1968 — Section 18, 8Constitution of India, 1950 — Article 14, 311

Read judgment

High Courts28 Feb 2006Disposed Of

Madhu Mishra alias Guriya Vs The Additional Judge, Family Court and Prem Kumar Mishra

Allahabad High Court · (2006) 9 ADJ 357 : AIR 2006 All 182

Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 19, 19(1), 19(2)Hindu Marriage Act, 1955 — Section 24, 25, 26, 28, 28(1)

Read judgment

High Courts28 Feb 2006Dismissed

Madhav Singh, Jahir Singh and Ravendra Singh Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (2006) 3 AWC 2162 : (2006) 1 RD 774

Civil Procedure Code, 1908 (CPC) — Section 12Civil Procedure Code, 1908 (CPC) — Section 12Civil Procedure Code, 1908 (CPC) — Section 12

Read judgment

High Courts28 Feb 2006Dismissed

Daiya Charitable Society Trust Vs Chief Commissioner of Income Tax and Others

Allahabad High Court · (2006) 202 CTR 161

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 244A

Read judgment

High Courts28 Feb 2006Allowed

Mohammad Umar Vs The Collector/District Magistrate, The Tehsildar, Zila Parishad

Allahabad High Court · (2006) 3 AWC 2412 : (2006) 3 UPLBEC 2643

Constitution of India, 1950 — Article 226, 243H, 243XContract Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 387, 504

Read judgment

High Courts28 Feb 2006Allowed

Metal Technology Corporation Vs Labour Court and Others

Allahabad High Court · (2006) 3 UPLBEC 2089

Industrial Disputes Act, 1947 — Section 25FFF, 33C(2)Payment of Bonus Act, 1965 — Section 21, 22Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2), 15, 2

Read judgment