High Courts10 Feb 2006Partly Allowed
Prempal (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0095
Penal Code, 1860 (IPC) — Section 323, 325
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 111 of 125
High Courts10 Feb 2006Allowed
Manoj Kumar Swami Vs State of U.P.
Allahabad High Court · (2006) CriLJ 1781
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts10 Feb 2006Allowed
Sheodan (In Jail) Vs The State
Allahabad High Court · (2006) 2 ACR 2006
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 396
High Courts10 Feb 2006
Rakesh and Others Vs Collector/District Deputy Director, Consolidation and Others
Allahabad High Court · (2006) 2 AWC 1774
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 48(3), 9
High Courts10 Feb 2006
Ramsi, Kalloo, Bhagirath and Nunni alias Munni (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0041
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts10 Feb 2006Dismissed
Mool Chand Vs State of U.P.
Allahabad High Court · (2006) CriLJ 2594
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 302
High Courts10 Feb 2006Dismissed
Ram Gopal and Others Vs Bhuluwa, Smt. Ram Deiya, Maiya and Bhola
Allahabad High Court · (2007) 1 ADJ 594
Specific Relief Act, 1963 — Section 34
High Courts10 Feb 2006
Sudhir Kumar through Shiv Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 2 ACR 1276
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts09 Feb 2006Dismissed
Sarvjeet Singh Vs Baba Lal Kranti Das and Another
Allahabad High Court · (2006) 2 AWC 1792
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Feb 2006Allowed
Ashok Kumar Srivastava Vs Raebarellly Kshetriya Gramin Bank and Others
Allahabad High Court · (2006) 9 ADJ 330 : (2006) 6 AWC 6558
Regional Rural Banks Act, 1976 — Section 30
High Courts08 Feb 2006Dismissed
Molahey and Another Vs State of U.P. and Another
Allahabad High Court · (2006) 3 AWC 2644 : (2006) 3 UPLBEC 2199
Constitution of India, 1950 — Article 48ALand Acquisition Act, 1894 — Section 10, 11, 11(3), 17, 4Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10(2), 11, 11(3), 12, 13
High Courts08 Feb 2006Dismissed
Rishi Kumar Jalan and Another Vs Lakshmendra Pal Gupta
Allahabad High Court · (2006) 4 AWC 3386
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts08 Feb 2006Dismissed
Dharampal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3691
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts08 Feb 2006Disposed Of
Reoti Prasad, Lekhpal (On Bail) Vs State of U.P.
Allahabad High Court · (2006) 02 AHC CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts08 Feb 2006Dismissed
Rizwan Vs State of U.P. and Smt. Shahjahan
Allahabad High Court · (2006) 02 AHC CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1), 200, 202Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1), 200, 202Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1), 200, 202
High Courts08 Feb 2006Dismissed
Raghvendra Singh Vs State of U.P. and Inspector General of Police
Allahabad High Court · (2006) 3 AWC 2152 : (2006) 1 UPLBEC 834
High Courts08 Feb 2006Allowed
Executive Engineer, VII Construction Division, U.P. Jal Nigam, Superintending Engineer, U.P. Jal Nigam and Regional Engineer (East), U.P. Jal Nigam Vs Presiding Officer, Labour Court and Ravi Narain Singh
Allahabad High Court · (2006) 5 AWC 5370 : (2006) 2 LLJ 1076
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts08 Feb 2006Disposed Of
Bhagwan Yadav and Jitendra Yadav Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 3 AWC 2545 : (2006) 100 RD 425 : (2006) 1 RD 425
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 4(2), 41, 6(2), 8Uttar Pradesh Land Revenue Act, 1901 — Section 201
High Courts08 Feb 2006Dismissed
Chhedi Lal Kedia alias Krishna Murari Kedia and Others Vs State of U.P. and Ajay Pratap Singh
Allahabad High Court · (2006) 02 AHC CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 482, 561APenal Code, 1860 (IPC) — Section 420, 465, 468, 471, 476
High Courts08 Feb 2006Dismissed
Suresh Shahi and Kaushal Vs State of U.P. and Sri Pankaj Kumar Sub Divisional Magistrate
Allahabad High Court · (2006) CriLJ 1780
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 482Penal Code, 1860 (IPC) — Section 193, 419, 420, 467, 468