High Courts28 Feb 2006Allowed
Imamuddin Vs Mohd. Yusuf and Another
Allahabad High Court · (2006) 3 AWC 2529 : (2008) 104 RD 219
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 104 of 125
High Courts27 Feb 2006Dismissed
Kamal Kumar Vs Hari Shankar
Allahabad High Court · (2006) 4 AWC 3450
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts27 Feb 2006Dismissed
Chetan Prakash and Another Vs A.D.J. and Others
Allahabad High Court · (2006) 3 AWC 2220
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts27 Feb 2006Dismissed
Manoj Kumar Pandey and Others Vs State of U.P. and The U.P. Public Service Commission
Allahabad High Court · (2006) 3 AWC 2968 : (2006) 3 UPLBEC 2600
High Courts27 Feb 2006Allowed
Smt. Hiramani and Others Vs The VII Addl. District Judge
Allahabad High Court · (2006) 2 AWC 1810
Criminal Procedure Code, 1973 (CrPC) — Section 340Provincial Small Cause Courts Act, 1887 — Section 23
High Courts27 Feb 2006Dismissed
Mukhtiara Singh Vs Gaindi & Ors.
Allahabad High Court · (2006) 02 AHC CK 0157
High Courts27 Feb 2006Partly Allowed
Mufees and Ors. Vs State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 448, 452
High Courts27 Feb 2006
Gaurav Dewan and Dharmendra Chaudhary Vs State of Uttar Pradesh, Senior Superintendent of Police, Station House Officer and Shri Nirendra Kumar, Secretary, Ganna Samiti Ltd.
Allahabad High Court · (2006) 4 BC 475
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Feb 2006
Radhey Shyam Jaiswal Vs VIth A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1779
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts24 Feb 2006Allowed
Smt. Samapika Charterjee Vs State of U.P.
Allahabad High Court · (2006) 4 AWC 3408
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 42
High Courts24 Feb 2006Dismissed
Surya Bhan Karwaria and Dilip Mishra Vs State of Uttar Pradesh and Hari Pal
Allahabad High Court · (2006) 02 AHC CK 0195
Constitution of India, 1950 — Article 19(1), 21, 226, 243KCriminal Procedure Code, 1973 (CrPC) — Section 20, 202Penal Code, 1860 (IPC) — Section 364, 506
High Courts24 Feb 2006Dismissed
Satya Narain Mishra Defendant Vs Sardar Finance Corporation (M/s.) and others
Allahabad High Court · (2006) 02 AHC CK 0126
High Courts24 Feb 2006Allowed
U.P. State Road Transport Corporation Vs Smt. Shanti Devi Shukla, State Transport Appellate Tribunal and Regional Transport Authority
Allahabad High Court · (2006) 9 ADJ 517 : (2006) 2 AWC 1861
Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(3)
High Courts23 Feb 2006Dismissed
Union of India (UOI) and Others Vs District Judge and Others
Allahabad High Court · (2006) 3 AWC 2180
Civil Procedure Code, 1908 (CPC) — Section 40Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts23 Feb 2006Allowed
Sachin Kumar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 1784 : (2006) 100 RD 602 : (2006) 1 RD 601
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23, 5
High Courts23 Feb 2006Allowed
R.K. Agarwal and Others Vs Commissioner of Income Tax and Others
Allahabad High Court · (2006) 201 CTR 520 : (2006) 283 ITR 532
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132, 5(7A)
High Courts23 Feb 2006Dismissed
Vijai Kumar Singh Vs State of Uttar Pradesh, District Inspector of Schools, Accounts Officer and Committee of Management, Kisan Uchchtar Madhyamik Vidyalaya
Allahabad High Court · (2006) 02 AHC CK 0205
High Courts23 Feb 2006Disposed Of
Kanpur Development Authority through its Secretary Vs Board of Revenue,U.P.at Allahabad & Ors.
Allahabad High Court · (2006) 02 AHC CK 0148
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229B, 331, 341
High Courts23 Feb 2006Allowed
Asgari Begum Vs Deputy Director of Consolidation,Upar Collector,Etawah & Ors.
Allahabad High Court · (2006) 02 AHC CK 0147
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts23 Feb 2006Allowed
Jyoti Bhushan Mishra and Another Vs Divisional Forest Officer, Gonda North, Gondaand Others
Allahabad High Court · (2006) 02 AHC CK 0136
Forest Act, 1927 — Section 11, 20, 3, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 161