High Courts02 Feb 2006
Anina Vs District Magistrate and Others
Allahabad High Court · (2006) 2 ACR 1246
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 114 of 125
High Courts01 Feb 2006Allowed
Mohd. Rais Khan Vs Naseeb Ullah Khan and Others
Allahabad High Court · AIR 2006 All 166 : (2006) 3 AWC 2147 : (2006) 100 RD 547 : (2006) 1 RD 547
Civil Procedure Code Amendment Act, 1999 — Section 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts01 Feb 2006Allowed
Narendra Singh, Ashok Kumar Paswal and Anil Prakesh Juneza Vs State of U.P.
Allahabad High Court · (2006) 9 ADJ 202 : AIR 2006 All 164 : (2006) 3 AWC 2151 : (2006) 100 RD 473 : (2006) 1 RD 473 : (2006) 1 UPLBEC 832
Stamp Act, 1899 — Section 33, 37, 47A
High Courts01 Feb 2006Dismissed
Guru Singh Sabha (Shri) and another Vs Assistant Registrar and another
Allahabad High Court · (2006) 02 AHC CK 0127
Societies Registration Act, 1860 — Section 4(2)
High Courts01 Feb 2006Dismissed
Chet Ram Sharma Vs Ram Das Mathura Das Smarak Das Mawana,Meerut
Allahabad High Court · (2006) 02 AHC CK 0118
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts01 Feb 2006Dismissed
Om Prakash Pawar Vs State of Uttar Pradesh
Allahabad High Court · (2006) 3 UPLBEC 2973
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 16, 311
High Courts01 Feb 2006Dismissed
State of U.P. and Another Vs Sadhu Ram Mittal
Allahabad High Court · (2006) 4 AWC 4176
Arbitration Act, 1940 — Section 11, 2, 33, 34, 35Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115, 36, 47
High Courts31 Jan 2006Allowed
Munna Lal Vs Director, Handicap Welfare and Others
Allahabad High Court · (2006) 9 ADJ 341 : (2006) 5 AWC 5386 : (2006) 2 UPLBEC 1335
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts31 Jan 2006Dismissed
Shiv Prasad Jaiswal and Others Vs Ist A.D.J. and Others
Allahabad High Court · (2006) 3 AWC 2154
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts31 Jan 2006Allowed
Smt. Vimla Devi Vs Ist Additional District Judge and Others
Allahabad High Court · (2006) 3 AWC 2351
Hindu Succession Act, 1956 — Section 8Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 3
High Courts31 Jan 2006Dismissed
S.P. Singh Vs State of U.P. and others
Allahabad High Court · (2006) 01 AHC CK 0180
High Courts31 Jan 2006Disposed Of
Om Prakash Jain Vs Ved Prakash Gupta & Ors.
Allahabad High Court · (2006) 01 AHC CK 0177
High Courts31 Jan 2006Disposed Of
Durvijay Singh, Hameed Khan, Bela Prasad and Jai Singh Vs The State of U.P., Housing Commissioner, U.P. Awas Evam Vikas Parishad and Assistant Engineer, U.P. Awas Evam Vikas Parishad, Sub Division-14
Allahabad High Court · (2006) 01 AHC CK 0169
Constitution of India, 1950 — Article 14, 16, 226
High Courts31 Jan 2006Allowed
Ram Narain Tripathi Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6693
Constitution of India, 1950 — Article 21
High Courts31 Jan 2006Dismissed
Thanesur and Ors. Vs Superintendent,District Jail,Lucknow & Ors.
Allahabad High Court · (2006) 01 AHC CK 0143
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts31 Jan 2006Disposed Of
Sandeep Kumar Vs State of U.P. and others
Allahabad High Court · (2006) 01 AHC CK 0137
High Courts31 Jan 2006Disposed Of
Tndu Devi Vs District Magistrate, Chitrakoot and others
Allahabad High Court · (2006) 01 AHC CK 0134
Uttar Pradesh Panchayat Raj Act, 1947 — Section 27, 95(1)(g)
High Courts31 Jan 2006Dismissed
Dilli Dhar Vs Rohilkhand University, Bareilly and another
Allahabad High Court · (2006) 01 AHC CK 0132
High Courts31 Jan 2006Dismissed
Pradeep Kumar Vs State of U.P., Station House Officer and Vijay Bahadur Yadav
Allahabad High Court · (2006) 01 AHC CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 482Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 14, 147, 149, 307
High Courts31 Jan 2006Disposed Of
Indu Devi Vs District Magistrate, District Panchayat Raj Officer, Assistant Development Officer (Panchayat) and Santosh Kumar
Allahabad High Court · (2006) 3 AWC 2787 : (2006) 1 RD 436 : (2006) 2 UPLBEC 1580
Uttar Pradesh Panchayat Raj Act, 1947 — Section 27, 95(1)(g)