COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 115 of 125

High Courts31 Jan 2006Dismissed

Bhoodev Singh and Others Vs Chairman, Uttar Pradesh State Electricity Board, Engineer in Chief, Uttar Pradesh State Electricity Board, Superintendent Engineer, Uttar Pradesh State Electricity Board and Executive Engineer, Uttar Pradesh State Electricity Board

Allahabad High Court · (2006) 1 UPLBEC 950

Apprentices Act, 1961 — Section 18, 2Constitution of India, 1950 — Article 14, 16, 309Electricity Department Operating Staff Service Rules, 1955 — Rule 4, 5, 6

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High Courts31 Jan 2006Allowed

Ex. No. 14242888-P Singnalman Nishan Singh Vs The Union of India (UOI) and The Commanding Officer

Allahabad High Court · (2006) 7 AWC 6758 : (2006) 3 UPLBEC 2158

Army Act, 1950 — Section 40, 41(2), 53Army Rules, 1954 — Rule 13(3), 173, 7Pension Regulations for Army, 1961 — Regulation 173, 423, 53

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High Courts31 Jan 2006Dismissed

Ram Narain Vs District Magistrate, Settlement Officer, Consolidation, Consolidation Officer and Gaon Sabha

Allahabad High Court · (2006) 3 AWC 2349

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(2), 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A

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High Courts31 Jan 2006

Harish Chandra and Dinesh Chandra (Both minor under the guardianship of their father Sri Prem Chandra Vs Smt. Raj Rani and Others

Allahabad High Court · (2006) 3 AWC 2784

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts31 Jan 2006Dismissed

Sunil Kumar Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 2 UPLBEC 1323

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High Courts31 Jan 2006

Committee of Management, Rama Devi Balika Inter College Vs Mohd. Iqbal Khan and Others

Allahabad High Court · AIR 2006 All 163 : (2006) 3 AWC 2474

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 226

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High Courts31 Jan 2006

V.S. Exim (P) Ltd. Vs Union of India (UOI)

Allahabad High Court · (2006) 199 ELT 779

Central Excises and Salt Act, 1944 — Section 35A, 35B

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High Courts30 Jan 2006Allowed

Baldeo Krishna, Advocate Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2006) 3 AWC 2461

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 30(2)

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High Courts30 Jan 2006Allowed

Banwari Lal Associates (P.) Ltd. Vs Basanti Devi Family Trust and Others

Allahabad High Court · (2006) 9 ADJ 173 : (2006) 2 AWC 1811

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 97, Order 21 Rule 99, 151

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High Courts30 Jan 2006Partly Allowed

Monnet Sugar Limited Vs State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0212

Uttar Pradesh Excise Act, 1910 — Section 10, 22, 7A, 8, 9Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 2, 7A, 8

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High Courts30 Jan 2006Dismissed

Amar Singh Vs State of Uttar Pradesh and Dinesh Kumar

Allahabad High Court · (2006) 01 AHC CK 0211

Penal Code, 1860 (IPC) — Section 307

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High Courts30 Jan 2006Dismissed

Shri Bhagwan Kaushik Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4997 : (2006) 2 UPLBEC 1372

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts30 Jan 2006Dismissed

Surendra Narayan Singh and others Vs State of U.P. and others

Allahabad High Court · (2006) 01 AHC CK 0181

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High Courts30 Jan 2006Partly Allowed

Pramod Kumar Vs Union of India and others

Allahabad High Court · (2006) 01 AHC CK 0176

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High Courts30 Jan 2006Dismissed

U.P. State Road Transport Corporation Vs Jagbir Singh and others

Allahabad High Court · (2006) 01 AHC CK 0175

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High Courts30 Jan 2006Disposed Of

Pioneer Limited (M/s.) Vs Union of India

Allahabad High Court · (2006) 01 AHC CK 0136

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts28 Jan 2006Disposed Of

Harpal and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (2006) 01 AHC CK 0072

Constitution of India, 1950 — Article 226

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High Courts27 Jan 2006

Jabbar Beg and Another Vs State of U.P.

Allahabad High Court · (2006) 2 ACR 1659

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34

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High Courts27 Jan 2006Dismissed

Sri Parma Nand Vs 3rd Additional District Judge, Prescribed Authority, Diwan Chandra Sharma and Smt. Mengi Bai

Allahabad High Court · (2006) 3 AWC 2532

Rent Control Act, 1972 — Section 20(7), 21

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High Courts27 Jan 2006Dismissed

Man Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 01 AHC CK 0203

Penal Code, 1860 (IPC) — Section 120B, 193, 216A, 365, 396Railways Act, 1989 — Section 147, 149Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 14

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