High Courts20 Feb 2006Allowed
Salim Khan Vs IVth Addl. District Judge,Jhansi & Ors.
Allahabad High Court · (2006) 02 AHC CK 0100
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 107 of 125
High Courts20 Feb 2006Allowed
Prathvi Raj Chauhan and Kushal Prasad Singh Vs State of U.P. and Deputy Inspector General (Karmik) Police Head Quarter
Allahabad High Court · (2006) 7 AWC 7133
High Courts20 Feb 2006Allowed
Narendra Bahadur Singh Vs State of U.P., District Magistrate, Superintendent of Police and Station Officer
Allahabad High Court · (2006) 02 AHC CK 0063
High Courts20 Feb 2006
Ghanshyam Singh, Ram Dhar Dubey and Brij Bhushan Chaubey Vs The Divisional Commissioner, Vindhyachal Division and Others
Allahabad High Court · (2006) 02 AHC CK 0051
Limitation Act, 1963 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 172, 173Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285H, 285I
High Courts20 Feb 2006Allowed
Smt. Salochna and Km. Salni through her Mother and natural Guardian Smt. Salochna Vs Mohammad Muslim and Others
Allahabad High Court · (2006) 2 AWC 1846 : (2006) 109 FLR 734 : (2006) 3 UPLBEC 2305
Constitution of India, 1950 — Article 50
High Courts20 Feb 2006Dismissed
Abdul Rahman, Wali Mohammad and Abdul Ali Vs Special Judge (E.C. Act), Judge Small Cause Court (Munsif III) and Shri Azim Bux
Allahabad High Court · (2006) 2 AWC 2046
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 30
High Courts17 Feb 2006Dismissed
Garibullah, Azizullah and Smt. Mazidunnisha Vs The Additional District and Session Judge, The Chief Judicial Magistrate, Jiyaurrahman and State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts17 Feb 2006Allowed
Regional Manager, U.P. State Road Transport Corporation, Jhansi Region Vs Dhruw Ram Yadav
Allahabad High Court · (2006) 7 AWC 6703 : (2006) 3 UPLBEC 3027
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 34, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts17 Feb 2006Dismissed
Ram Dhyan Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 02 AHC CK 0186
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 48, 48(3), 9
High Courts17 Feb 2006Partly Allowed
U.P. State Electricity Board Vs Sri Brahm Singh and The Presiding Officer, Labour Court (II)
Allahabad High Court · (2006) 110 FLR 97
Industrial Disputes (Central) Rules, 1957 — Rule 12(4), 12(5), 16(2), 19AUttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts17 Feb 2006Allowed
Rishiram, Tulsiram, Ram Sewak and Ram Suchit Vs Board of Revenue and Others
Allahabad High Court · (2006) 2 AWC 2032 : (2006) 100 RD 504 : (2006) 1 RD 504
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts17 Feb 2006Disposed Of
Salim, Naim @ Haqim, Tehsim and Mukaram Vs State of U.P. and Khurshid
Allahabad High Court · (2006) CriLJ 1801 : (2006) 3 RCR(Criminal) 434
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2, 200, 202Penal Code, 1860 (IPC) — Section 307, 323, 452, 506
High Courts17 Feb 2006
Smt. Achla Gupta Vs Smt. Manju Saxena
Allahabad High Court · (2006) 3 AWC 2317 : (2006) 3 UPLBEC 2553
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14, 14(2)
High Courts17 Feb 2006
The Commissioner, Trade Tax Vs Balvir Steels Pvt. Ltd.
Allahabad High Court · (2007) 213 CTR 412
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21
High Courts17 Feb 2006Dismissed
Senior Divisional Manager (Disciplinar Authority), Life Insurance Corporation of India and Zonal Manager, Life Insurance Corporation of India Vs Aneep Mehta
Allahabad High Court · (2006) 3 UPLBEC 2748
Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39(1)
High Courts17 Feb 2006Dismissed
Virendra Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 02 AHC CK 0045
Constitution of India, 1950 — Article 141Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts17 Feb 2006Dismissed
Sidheswar Mishra Vs State of U.P.
Allahabad High Court · (2006) 9 ADJ 427 : (2007) 112 FLR 695
Constitution of India, 1950 — Article 12, 21
High Courts17 Feb 2006
U.P. State Road Transport Corporation Vs Mohammad Firoz
Allahabad High Court · (2007) 1 ACC 303
Motor Vehicles Act, 1988 — Section 173
High Courts17 Feb 2006
Paras Nath alias Bhaiya Poot and Others Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 312
Penal Code, 1860 (IPC) — Section 307, 324, 325, 34, 452
High Courts16 Feb 2006Allowed
Vijay Kumar Gauri Shankar and Others Vs Commissioner of Income Tax and Another
Allahabad High Court · (2006) 203 CTR 463 : (2006) 283 ITR 524
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 127, 127(1), 127(2), 132, 132(1)