High Courts16 Feb 2006Dismissed
Subha Maheshwari Vs Rajul Maheshwari and Another
Allahabad High Court · (2006) 3 AWC 2544 : (2006) 1 DMC 764
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 108 of 125
High Courts16 Feb 2006Dismissed
Ujagar Vs The Chairman/Executive Officer, Nagar Palika Parishad and Others
Allahabad High Court · (2006) 2 AWC 1968 : (2006) 3 UPLBEC 2547
Constitution of India, 1950 — Article 21
High Courts16 Feb 2006Disposed Of
Surendra Pal Singh Vs State of U.P.
Allahabad High Court · (2006) 2 DMC 773
Penal Code, 1860 (IPC) — Section 3, 304B, 314, 323, 4
High Courts16 Feb 2006Dismissed
Mohd. Atiq Ullah Vs State of Uttar Pradesh, District Magistrate and Additional District Magistrate
Allahabad High Court · (2006) 2 AWC 1820
Constitution of India, 1950 — Article 14, 16, 19(1), 226Contract Act, 1872 — Section 63
High Courts16 Feb 2006Partly Allowed
Ram Avtar Sharma and Har Vansh Vs The State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0135
Criminal Procedure (Amendment) Act, 2005 — Section 437(1), 437(4)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 325, 504, 506
High Courts16 Feb 2006Dismissed
Bhallu Singh and Ors. Vs Jokhan Singh & Ors.
Allahabad High Court · (2006) 02 AHC CK 0117
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, 115
High Courts16 Feb 2006Allowed
Kisan Sahkari Chini Mills Ltd. Vs State of U.P. and Cane Development, Cane Commissioner, Cooperative Cane Development Union Ltd. and Sherwani Sugar Syndicate Ltd.
Allahabad High Court · (2006) 3 AWC 2535
General Clauses Act, 1897 — Section 21Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15(1), 16Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22
High Courts16 Feb 2006
Ram Kishan Vs Ratan Singh and Others
Allahabad High Court · (2006) 2 AWC 1819
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Feb 2006Dismissed
R.K. Pandey Vs The New India Assurance Company Ltd. and Others
Allahabad High Court · (2006) 3 UPLBEC 2528
High Courts16 Feb 2006Dismissed
Mohar Singh Vs Laxmi Chand
Allahabad High Court · AIR 2006 All 168 : (2006) 3 AWC 2312
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 14, Order 7 Rule 14(3), Order 8 Rule 9
High Courts16 Feb 2006Allowed
Subhan Ali and Another Vs Salim Ahmad and Another
Allahabad High Court · (2006) 9 ADJ 204 : (2006) 3 AWC 2521
Evidence Act, 1872 — Section 155Motor Vehicles Act, 1988 — Section 140, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Feb 2006Dismissed
Prabhu Niwas alias Kapil Deo and Another Vs Laxmi Narain and Others
Allahabad High Court · (2006) 3 AWC 2534 : (2006) 1 RD 641
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Feb 2006Allowed
Arun Kumar Tiwari Vs Smt. Deepa Sharma and Others
Allahabad High Court · (2006) 3 AWC 2142 : (2006) 100 RD 427 : (2006) 1 RD 427
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 14(4)Court Fees Act, 1870 — Article 17, 6A(2), 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 5
High Courts15 Feb 2006Allowed
Smt. Indra Singh Vs Basic Shiksha Parishad and Others
Allahabad High Court · (2006) 3 AWC 2853
Constitution of India, 1950 — Article 14, 21, 23Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 15, 16, 18, 21
High Courts15 Feb 2006Allowed
Om Prakash Trivedi Vs Union of India (UOI) and Another
Allahabad High Court · (2006) 287 ITR 11
Income Tax Act, 1961 — Section 119, 119(2), 143(3), 234A, 234B
High Courts15 Feb 2006Dismissed
Rakesh Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1778 : (2008) 2 UPLBEC 1112
Uttar Pradesh Co-operative Societies Act, 1965 — Section 128
High Courts15 Feb 2006Partly Allowed
Gopal Prasad Gupta Vs State of U.P. and Mines Officer
Allahabad High Court · (2006) 3 AWC 2539 : (2006) 1 RD 541
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 9A
High Courts15 Feb 2006Allowed
Shyam Lal Kashyap Vs Prescribed Authority/Civil Judge (Senior Division), Mohan Lal Ganj, Lucknow and Others
Allahabad High Court · (2006) 02 AHC CK 0134
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, 151
High Courts15 Feb 2006Dismissed
Rafiquddin and Azizuddin Vs State of U.P. and Smt. Nafeesa Begum
Allahabad High Court · (2006) CriLJ 1786
Criminal Procedure Code, 1973 (CrPC) — Section 190
High Courts15 Feb 2006Dismissed
Nazim Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 2035 : (2006) 1 RD 501
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 5(1), 52, 6(1)