COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 113 of 125

High Courts07 Feb 2006Dismissed

Union of India (UOI) Vs Vishwa Veer Singh

Allahabad High Court · (2006) 4 AWC 3480

Administrative Tribunals Act, 1985 — Section 28, 29, 29ACivil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 226, 227, 32, 323A

Read judgment

High Courts06 Feb 2006Dismissed

Basant Lal and Another Vs Lakshmi Chand

Allahabad High Court · (2006) 2 AWC 1791

Read judgment

High Courts06 Feb 2006Dismissed

Smt. Poonam Kesari Vs Sanjeev Gupta

Allahabad High Court · (2006) 2 AWC 1777

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 27

Read judgment

High Courts06 Feb 2006Dismissed

Mohd. Yasin Ansari Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 3 UPLBEC 2508

Army Act, 1950 — Section 2, 21, 26Army Rules, 1954 — Rule 13, 13(2A), 13(3), 15A, 18(3)Companies Act, 1956 — Section 617

Read judgment

High Courts06 Feb 2006Dismissed

The Kishan Sahkari Chini Mills Ltd. Vs Commissioner, Trade Tax

Allahabad High Court · (2006) 02 AHC CK 0202

Uttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 9(3)

Read judgment

High Courts06 Feb 2006Dismissed

Shodan Singh Vs State of U.P.

Allahabad High Court · (2006) 02 AHC CK 0178

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 302, 307, 325, 504

Read judgment

High Courts06 Feb 2006Dismissed

Shaukat Ali, Satish Chandra Srivastava and Rafey Vs State of Uttar Pradesh, Nagar Palika Parishad and Executive Officer, Nagar Palika Parishad

Allahabad High Court · (2006) 5 AWC 5285 : (2006) 1 UPLBEC 818

Constitution of India, 1950 — Article 14, 15, 16, 162, 226

Read judgment

High Courts06 Feb 2006Disposed Of

Rajesh Kumar Srivastava and Others Vs State of U.P. and Others

Allahabad High Court · (2006) CriLJ 1428 : (2006) 1 DMC 729

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

Read judgment

High Courts06 Feb 2006Allowed

Karan Singh, Sheo Kumar and Kamal Singh Vs Deshraj and State of U.P.

Allahabad High Court · (2006) 02 AHC CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 394

Read judgment

High Courts06 Feb 2006Allowed

Noor Mohammad and Wasi Ahmad Vs XIVth Additional District and Sessions Judge and Others

Allahabad High Court · (2006) 3 AWC 2328

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 30

Read judgment

High Courts06 Feb 2006Dismissed

Mohan Singh Vs Board of Revenue and Others

Allahabad High Court · (2006) 3 AWC 2524

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Feb 2006Dismissed

Sohan Pal Vs State of U.P. and Others

Allahabad High Court · (2006) 3 AWC 2322

Read judgment

High Courts06 Feb 2006Allowed

Heera Lal Umar and Bhikhari Lal Vs State of U.P., Nagar Vikas, Govt. of U.P., District Magistrate, Smt. Ram Verma, Chairman, Nagar Panchayat and Union of India (UOI), Ministry of Law

Allahabad High Court · (2006) 1 UPLBEC 897

Constitution of India, 1950 — Article 105(2), 12, 13, 13(2), 13(3)General Clauses Act, 1897 — Section 3(31)Industries (Development and Regulation) Act, 1951 — Section 18A

Read judgment

High Courts06 Feb 2006