High Courts08 Feb 2006Dismissed
Pal Singh Vs Union of India & Ors.
Allahabad High Court · (2006) 02 AHC CK 0110
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 112 of 125
High Courts08 Feb 2006Dismissed
Virendra Kumar Bhardwaj Vs Syndicate Bank and G.M. (Personnel) Syndicate Bank, K.S. Surya Prakash, Enquiry Officer
Allahabad High Court · (2006) 3 UPLBEC 2557
Constitution of India, 1950 — Article 226
High Courts08 Feb 2006
Committee of Management Janta Madhyamik Vidaylaya Vs Zila Basic Shiksha Adhikari, Ram Sagar Misra and State of U.P.
Allahabad High Court · (2006) 7 AWC 7130 : (2006) 3 UPLBEC 3024
Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 5Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 12, 12(2), 16, 20
High Courts08 Feb 2006Dismissed
Ravi Shankar Misra Vs State of U.P. and Ved Prakash Misra
Allahabad High Court · (2006) CriLJ 2245
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts08 Feb 2006Dismissed
Sri Ikram Ullah Khan Vs Smt. Akbari alias Akkno and Others
Allahabad High Court · (2006) 02 AHC CK 0006
High Courts07 Feb 2006Dismissed
Commissioner of Income Tax Vs S.P. Misra
Allahabad High Court · (2008) 297 ITR 352
Income Tax Act, 1961 — Section 260A
High Courts07 Feb 2006Dismissed
Bhulai Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 3474 : (2006) 100 RD 569 : (2006) 1 RD 569
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 52, 9A(2)
High Courts07 Feb 2006Disposed Of
Chhanne and Others Vs Shobhnath and Others
Allahabad High Court · (2006) 2 AWC 2042
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts07 Feb 2006Dismissed
Dil Mohammad Vs The Kisan Sahkari Sugar Mill Ltd.
Allahabad High Court · (2006) 7 AWC 6943
Constitution of India, 1950 — Article 226
High Courts07 Feb 2006Dismissed
Radha Brick Field Vs Commissioner of Trade Tax
Allahabad High Court · (2006) 02 AHC CK 0211
Finance Act, 1956 — Section 18Income Tax (Amendment) Act, 1953 — Section 19, 34, 35, 35(1)Income Tax Act, 1961 — Section 297(2)
High Courts07 Feb 2006Allowed
Khem Chand Vs The State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 5363
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Intermediate Education Act, 1921 — Section 33A
High Courts07 Feb 2006Allowed
Superior Industries Limited, Distillery Unit Vs State of U.P., The Excise Commissioner, The Joint Excise Commissioner Head Quarter and The Officer Incharge of the Distillery/Assistant Excise Commissioner, Superior Industries Limited, Distillery Unit
Allahabad High Court · (2006) 02 AHC CK 0151
High Courts07 Feb 2006Dismissed
Raymond Cement Works Vs Union of India
Allahabad High Court · (2006) 02 AHC CK 0115
Railways Act, 1890 — Section 2, 74
High Courts07 Feb 2006Dismissed
Umesh Kumar and Smt. Mahendri Vs Deputy Director Consolidation and Others
Allahabad High Court · (2006) 3 AWC 2325
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A
High Courts07 Feb 2006Dismissed
The Commissioner, Trade Tax Vs S/S Electra (India) Ltd.
Allahabad High Court · (2006) 02 AHC CK 0073
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 29A
High Courts07 Feb 2006Allowed
The Commissioner, Trade Tax Vs S/s The Cooperative Company Limited
Allahabad High Court · (2006) 02 AHC CK 0058
Central Sales Tax Act, 1956 — Section 2Sales Tax Rules — Rule 6Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts07 Feb 2006Allowed
The Commissioner, Trade Tax Vs Noorie Manure Mill
Allahabad High Court · (2006) 02 AHC CK 0057
Central Sales Tax Act, 1956 — Section 8(2A)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 4
High Courts07 Feb 2006Allowed
Brahm Prakash Sharma Vs State of U.P.
Allahabad High Court · (2006) 6 AWC 5543
Administrative Tribunals Act, 1985 — Section 21, 21(1), 21(2)Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)Criminal Law (Amendment) Act, 1952 — Section 7(2)
High Courts07 Feb 2006Dismissed
Union of India (UOI) Vs Dr. Vishwabir Singh
Allahabad High Court · (2006) 4 AWC 3480
Administrative Tribunals Act, 1985 — Section 14, 14(3), 15(3), 19, 28Constitution of India, 1950 — Article 136, 226, 227, 32, 323A
High Courts07 Feb 2006Allowed
Jagdish Prasad Vs Chairman and Managing Director, U.P. Power Corporation Ltd. and Another
Allahabad High Court · (2006) 7 AWC 6587
Constitution of India, 1950 — Article 226