High Courts15 Feb 2006Dismissed
Krishna Kumar Vs State of U.P.
Allahabad High Court · (2006) 3 AWC 2528 : (2006) 3 UPLBEC 2424
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 109 of 125
High Courts15 Feb 2006Dismissed
Mahesh Chandra Sharma Vs Uttar Pradesh State Road Transport Corporation, Chairman, U.P. State Road Transport Corporation, Regional Manager, U.P.S.R.T.C., Bareilly Region and Assistant Regional Manager, U.P.S.R.T.C.
Allahabad High Court · (2006) 7 AWC 7331
Constitution of India, 1950 — Article 226
High Courts14 Feb 2006
CWT Vs Moti Lal Chhadami Lal
Allahabad High Court · (2006) 02 AHC CK 0267
Wealth Tax Act, 1957 — Section 27(3)
High Courts14 Feb 2006
Shekhar Bahuguna Vs XVIth A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1851
Civil Procedure Code, 1908 (CPC) — Section 95Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 20(2), 21, 30
High Courts14 Feb 2006Disposed Of
Commercial Engineers and Body Builders Co. (P.) Ltd. Vs Union of India (UOI)
Allahabad High Court · (2007) 163 TAXMAN 218
Income Tax Act, 1961 — Section 271, 274
High Courts14 Feb 2006Allowed
Smt. Sahodra Devi and Others Vs VIIIth A.D.J. and Others
Allahabad High Court · (2006) 3 AWC 2526
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 152
High Courts14 Feb 2006Dismissed
Smt. Angoori Devi Vs Smt. Chandra Kanta and Others
Allahabad High Court · (2006) 3 AWC 2324
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts14 Feb 2006Dismissed
The Commissioner of Wealth-tax Vs Moti Lal Chadami Lal
Allahabad High Court · (2007) 211 CTR 122 : (2007) 290 ITR 29
Wealth Tax Act, 1957 — Section 2, 27(3)
High Courts14 Feb 2006Dismissed
Bijendra @ Virendra, Kalyan @ Kalicharan and Rohit @ Chotu Vs State of U.P. and Manoj Kumar
Allahabad High Court · (2006) CriLJ 2253
Constitution of India, 1950 — Article 14, 21Criminal Procedure (Amendment) Act, 1923 — Section 497(1), 497(2), 497(3)Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 213, 214, 215
High Courts14 Feb 2006Disposed Of
Sri Shekhaer Bahuguna Vs XVI Additional District Judge, Prescribed Authority, Rent Control and Eviction Officer and Sri Suresh Chandra Kapoor
Allahabad High Court · (2006) 2 AWC 1851
Civil Procedure Code, 1908 (CPC) — Section 95Rent Control Act, 1972 — Section 16(5), 21, 3, 30, 95
High Courts14 Feb 2006Dismissed
Sukhpal, Sanji @ Sanjeev, Jeete and Sonu Vs State of U.P. and Bhawar Singh
Allahabad High Court · (2006) CriLJ 2238
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 169, 190(1), 200Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts14 Feb 2006Dismissed
The Uttar Pradesh Cricket Association Vs State of U.P., Board of Control for Cricket of India and Uttar Pradesh Cricket Association
Allahabad High Court · (2006) 3 AWC 2156 : (2006) 1 UPLBEC 1015
Constitution of India, 1950 — Article 226
High Courts14 Feb 2006Dismissed
Deonandan Yadav and another Vs State of U.P. and others
Allahabad High Court · (2006) 02 AHC CK 0155
Uttar Pradesh Municipalities Act, 1916 — Section 96, 97
High Courts14 Feb 2006Allowed
Chatradhari Vs Deputy Director of Consolidation,Allahabad & Ors.
Allahabad High Court · (2006) 02 AHC CK 0102
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
High Courts14 Feb 2006Dismissed
Satendra Kumar Shukla Vs Director of Education (Madhyamik), Directorate, Joint Director of Education, Kanpur Region, District Inspector of Schools and Committee of Management, Sri Gandhi Adarsh Inter College
Allahabad High Court · (2006) 2 AWC 2043
Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(6)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 12, 32, 35
High Courts14 Feb 2006
Union of India (UOI) Vs Ravindra Nath Tripathi and Sri Onkar Nath, Accountant General (A and E)-II
Allahabad High Court · (2006) 7 AWC 7135 : (2006) 3 UPLBEC 2795
High Courts14 Feb 2006Dismissed
Ram Pyare Singh Vs Ram Govind and Others
Allahabad High Court · (2006) 3 AWC 2538
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Order 1 Rule 10, 106
High Courts14 Feb 2006Allowed
Rakesh Kumar Vs Smt. Madhu Gupta
Allahabad High Court · (2006) 2 AWC 1814
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 144, 331, 331A
High Courts13 Feb 2006
Prabhoo Dayal and Others Vs Zaheer
Allahabad High Court · (2006) 3 ACR 2979
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 420
High Courts13 Feb 2006Disposed Of
Mohd. Ahmad alias Lallu Jaleel Vs State of U.P. and Masood Mohd. Israilee
Allahabad High Court · (2006) 02 AHC CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 419, 420, 468