High Courts27 Jan 2006Dismissed
Sundar Lal and Maiya Deen Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 3 AWC 2777
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 46
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 116 of 125
High Courts27 Jan 2006Disposed Of
Hand Made Paper Industries and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2006) 01 AHC CK 0165
High Courts27 Jan 2006Dismissed
Arun Lawaniya Vs State of U.P.
Allahabad High Court · (2006) 01 AHC CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts27 Jan 2006Dismissed
Chandra Prakash Srivastava Vs State of U.P.& Anr.
Allahabad High Court · (2006) 01 AHC CK 0106
High Courts27 Jan 2006Dismissed
Dr. Mukesh Khare, Dr. Alok Khare, Dr. L.S. Ojha and Ojha E.N.T. and Surgical Complex Vs State of U.P. and Raj Kamal Srivastava
Allahabad High Court · (2006) CriLJ 1770 : (2006) 3 RCR(Criminal) 397
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 336, 338
High Courts27 Jan 2006Disposed Of
Ram Niwas Vs Shri Ram Avtar Gupta, Sub-Divisional Magistrate/Sub-Divisional Officer, Sahsawan and Shri M.R. Khan, Tahsildar
Allahabad High Court · (2006) 3 AWC 2341 : (2006) 2 UPLBEC 1810
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12
High Courts27 Jan 2006Allowed
Kamal Singh and Others Vs Smt. Faiyazan
Allahabad High Court · (2006) 2 AWC 1270 : (2006) 1 RD 482
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 2(4), 151
High Courts27 Jan 2006Dismissed
Smt. Munni Vs The Additional District Judge, The Prescribed Authority/Civil Judge and Yogendra Singh
Allahabad High Court · (2006) 3 AWC 2782
Rent Control Act, 1972 — Section 21
High Courts27 Jan 2006Allowed
The Commissioner, Trade Tax Vs S/S M. Kumar Udyog Gandhi Gram
Allahabad High Court · (2006) 01 AHC CK 0023
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3D(1), 4B
High Courts27 Jan 2006Allowed
Ram Shanker Vs VIIth A.D.J. and Others
Allahabad High Court · (2006) 3 AWC 2458
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts25 Jan 2006Disposed Of
Ram Lal and Mewa Lal (On Interim Bail) Vs State
Allahabad High Court · (2006) 01 AHC CK 0218
Penal Code, 1860 (IPC) — Section 304, 323, 325, 34
High Courts25 Jan 2006Allowed
The General Electric Company of India Limited Vs The Additional District Judge-V and Laxmi Kant Yadav
Allahabad High Court · (2006) 3 AWC 2775 : (2006) 108 FLR 1041 : (2006) 2 LLJ 651 : (2006) 2 UPLBEC 1841
Payment of Wages Act, 1936 — Section 15, 2(6), 20Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts25 Jan 2006Disposed Of
Mohan Dairy Vs Union of India (UOI), Income Tax Appellate Tribunal, Delhi Bench "F" and Deputy Commissioner of Income Tax
Allahabad High Court · (2006) 01 AHC CK 0187
Constitution of India, 1950 — Article 226
High Courts25 Jan 2006Dismissed
Ramjeet Bind and Jagdish Bind Vs State of U.P.
Allahabad High Court · (2006) 01 AHC CK 0174
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 162, 166, 166(2)Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1), 41
High Courts25 Jan 2006Dismissed
Santosh Kumar Sharma Vs VIth Addl. District Judge,Saharanpur & Ors.
Allahabad High Court · (2006) 01 AHC CK 0171
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts25 Jan 2006Allowed
Sahab Singh Vs Commissioner Agra Region, District Magistrate, Station House Officer and Shyam Babu
Allahabad High Court · (2006) 01 AHC CK 0158
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts25 Jan 2006Allowed
Bhagwandeen Vs State of U.P.
Allahabad High Court · (2006) 3 AWC 2339
Forest Act, 1927 — Section 26, 52, 52A, 52A(4), 52A(5)Forest Rules, 1927 — Rule 28, 3
High Courts25 Jan 2006Disposed Of
Kishan Chand (Suspended Cadre Secretary Kisan Seva Sahkari Samiti Ltd.) Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 5218 : (2006) 2 UPLBEC 1374
High Courts25 Jan 2006Allowed
Badri Singh, Sultan Singh, Brij Bhushan Singh alias Nasil and Satya Narain (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 01 AHC CK 0076
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts25 Jan 2006Dismissed
Ram Kumar Yadav Constable CP 1805 Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 5070 : (2006) 2 UPLBEC 1476
Constitution of India, 1950 — Article 226Police Regulations — Regulation 373AUttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 4A, 4A