High Courts13 Feb 2006Dismissed
Ram Dayal Meth Vs State of U.P.
Allahabad High Court · (2006) 3 AWC 2908 : (2006) 110 FLR 85
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 110 of 125
High Courts13 Feb 2006Allowed
Lalit Kumar and Others Vs King George’S Medical University, Lucknow and Others
Allahabad High Court · (2006) 02 AHC CK 0129
Constitution of India, 1950 — Article 226
High Courts13 Feb 2006Allowed
Ansan Lal Jha Vs District Inspector of Schools and Account Officer
Allahabad High Court · (2006) 5 AWC 5356
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 46, 6, 6(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1998 — Section 33DUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33D
High Courts13 Feb 2006
Awadhesh Narain Pandey, Assistant Teacher Markandeya Ucchatar Madhyamic Vidyalaya Vs District Inspector of Schools, Committee of Management, Markandeya Ucchatar Madhyamic Vidyalaya and Kamlakar Singh
Allahabad High Court · (2006) 2 AWC 2027 : (2006) 1 UPLBEC 1006
Civil Procedure Code, 1908 (CPC) — Section 12Constitution of India, 1950 — Article 14, 226
High Courts13 Feb 2006Allowed
Lalloo @ Nahar Singh Vs The State of U.P. and Ram Shankar Yadav
Allahabad High Court · (2006) CriLJ 1790
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts13 Feb 2006Dismissed
Dinesh Kumar Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (2006) 3 AWC 2898
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)
High Courts10 Feb 2006
Shiv Dan Vs State of U.P.
Allahabad High Court · (2006) 2 ACR 2006
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 396
High Courts10 Feb 2006Partly Allowed
Tribhuwan and Others Vs State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0237
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts10 Feb 2006Dismissed
Rajesh Kumar Verma Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2478
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 30
High Courts10 Feb 2006Disposed Off
Gayatri Devi Vs Principal, P.M.V. Polytechnic, The Authorised Controller/District Magistrate, P.M.V. Polytechnic and The Director of Technical Education
Allahabad High Court · (2006) 3 AWC 2974 : (2006) 3 UPLBEC 2340
Uttar Pradesh (Recruitment of Government Servants) Dying In Harness (Fifth Amendment) Rules, 1999 — Rule 5
High Courts10 Feb 2006Allowed
Dr. K.S. Misra Vs Visitor, Aligarh Muslim University, Vice Chancellor, Aligarh Muslim University and Registrar, Aligarh Muslim University
Allahabad High Court · (2006) 5 AWC 4985 : (2006) 109 FLR 728 : (2006) 1 UPLBEC 1110
High Courts10 Feb 2006Dismissed
The State of U.P. Vs Amar Singh and Others
Allahabad High Court · (2006) 02 AHC CK 0185
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Feb 2006Allowed
Sri Nath Giri Vs State of U.P. and Others
Allahabad High Court · (2006) 02 AHC CK 0168
Civil Procedure Code, 1908 (CPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 395
High Courts10 Feb 2006Allowed
Jagdish Saran (In Jail) Vs State
Allahabad High Court · (2006) 02 AHC CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts10 Feb 2006Dismissed
Hargovind Agarwal Vs Ram Shiromani
Allahabad High Court · (2006) 02 AHC CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 323, 500, 504, 506
High Courts10 Feb 2006Dismissed
Rajendra Kumar Shukla and Smt. Kusma Shukla Vs Vishnu Kumar Shukla, Smt. Ansuiya Devi @ Bitti and Usha Devi
Allahabad High Court · AIR 2006 All 173 : (2006) 2 AWC 2039 : (2006) 3 RCR(Civil) 343
Guardians and Wards Act, 1890 — Section 12, 17, 17(3), 17(5), 7Hindu Minority and Guardianship Act, 1956 — Section 4, 6
High Courts10 Feb 2006Allowed
Vijay Kumar Mishra Vs District Inspector of Schools and Others
Allahabad High Court · (2006) 02 AHC CK 0133
High Courts10 Feb 2006Allowed
Ram Swaroop and Smt. Ram Beti Vs State of U.P. and Rajni
Allahabad High Court · (2006) 02 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198, 482Penal Code, 1860 (IPC) — Section 120B, 376, 495
High Courts10 Feb 2006Allowed
Bibbjn through Munshi Vs Asstt. Director of Consolidation & Ors.
Allahabad High Court · (2006) 02 AHC CK 0111
High Courts10 Feb 2006Allowed
Ram Asrey Vs Deputy Director of Consolidation & Ors.
Allahabad High Court · (2006) 02 AHC CK 0099
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48