High Courts29 Nov 2006Allowed
Sharda Khan Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 497
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 167, 173, 202
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 11 of 125
High Courts29 Nov 2006Allowed
Smt. Yasoda Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 405
Criminal Procedure Code, 1973 (CrPC) — Section 299, 82, 83Penal Code, 1860 (IPC) — Section 302
High Courts29 Nov 2006Dismissed
Subhash Chand Gupta and Smt. Munni Devi Vs Krishan Pal and Others
Allahabad High Court · (2006) 10 ADJ 638
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts28 Nov 2006
Nagri Pracharni Sabha Vs Shiv Shanker Misra, Labour Court and State of U.P.
Allahabad High Court · (2007) 2 UPLBEC 67
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(3), 6(4)
High Courts28 Nov 2006Dismissed
Inderpal Singh Vs Director of Education (Secondary), District Inspector of Schools, Committee of Management, Inter College and Sri Mangal Sen
Allahabad High Court · (2006) 11 AHC CK 0208
Bar Councils Act, 1926 — Section 14, 9Supreme Court Advocates (Practice in High Courts) Act, 1951 — Section 2
High Courts28 Nov 2006Disposed Of
Daya Ram Yadav Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 228
High Courts28 Nov 2006Dismissed
Munendra Pal Singh Chauhan Vs The Chairman and Managing Director (C.M.D.) U.P. Rajya Vidyut Utpadan Nigam Ltd., The General Manager, U.P. Rajya Vidyut Utpadan Nigam Ltd. and The Executive Engineer/Factory Manager, U.P. Rajya Vidyut Utpadan Nigam Ltd.
Allahabad High Court · (2006) 7 AWC 7357 : (2007) 112 FLR 691
Constitution of India, 1950 — Article 14, 16Evidence Act, 1872 — Section 107, 108
High Courts28 Nov 2006
Nagari Pracharni Sabha Vs Shiv Shanker Mishra and Others
Allahabad High Court · (2007) 1 ADJ 382 : (2007) 6 AWC 6223
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4K, 6(3), 6(4)
High Courts28 Nov 2006Dismissed
Bhole alias Banarasi Vs Rajesh Kumar and Another
Allahabad High Court · (2007) 1 ADJ 133 : (2007) 2 AWC 1804
High Courts27 Nov 2006Dismissed
Dau Dayal (D.) through L. Rs. Vs Addl. District Judge, Court No. 1 and Others
Allahabad High Court · (2008) 5 AWC 4991
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts27 Nov 2006Dismissed
Rajesh Tiwari Vs The District Assistant Registrar Co-operative Societies and Others
Allahabad High Court · (2006) 7 AWC 7361
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 419, 420, 467, 468
High Courts27 Nov 2006Disposed Of
Ranjana Rastogi (Smt.) Vs District Inspector of Schools and others
Allahabad High Court · (2006) 11 AHC CK 0169
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 12(10)
High Courts27 Nov 2006Allowed
Jangjeet Vs State of U.P.and Another
Allahabad High Court · (2006) 11 AHC CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451
High Courts27 Nov 2006Disposed Of
Mullan Yadav Vs Additional District Judge, Court No.9, Varanasi and Others
Allahabad High Court · (2006) 11 AHC CK 0146
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(a) Proviso IV
High Courts27 Nov 2006Dismissed
Hari Om Tatsat Brahma Shukla Vs The State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 767 : (2006) 7 AWC 7382
High Courts27 Nov 2006
Executive Committee, Sarvodaya Shiksha Samiti Vs State of Uttar Pradesh
Allahabad High Court · (2006) 7 AWC 7377
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3)
High Courts27 Nov 2006Allowed
Sukhbir Singh Vs The State of U.P.
Allahabad High Court · (2007) 1 ADJ 555 : (2007) 112 FLR 1214
High Courts27 Nov 2006Allowed
Risal Singh Vs Bhagwat Singh and Others
Allahabad High Court · (2007) 5 AWC 5365
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts27 Nov 2006Dismissed
Sayeed Khan (D) by L.Rs. Vs IVth Additional District and Sessions Judge and Others
Allahabad High Court · (2007) 5 AWC 5000
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts27 Nov 2006
Mohd. Hasan Askari Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 1495
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 285, 286, 417, 420Petroleum Act, 1934 — Section 23