COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 117 of 125

High Courts25 Jan 2006Dismissed

Sunil Kumar alias Gultu, Anil Kumar alias Raju, Amit Kumar Singhal and Sanjai alias Bittu alias Virender Vs State of U.P. and Gaurav

Allahabad High Court · (2006) 01 AHC CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307

High Courts25 Jan 2006Allowed

Smt. Nisha Keserwani Vs State of U.P.

Allahabad High Court · AIR 2006 All 152 : (2006) 2 AWC 1286 : (2006) 1 RD 406

Stamp Act, 1899 — Section 47A, 47A(3)

High Courts25 Jan 2006Dismissed

Daya Shankar Lal Gupta Vs Ambika Prasad and Others

Allahabad High Court · (2006) 3 AWC 2473 : (2006) 100 RD 554 : (2006) 1 RD 554

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3Constitution of India, 1950 — Article 226

High Courts24 Jan 2006Allowed

Dr. Snehlata Pandey Vs State of U.P. and Others

Allahabad High Court · (2006) 4 AWC 3695

Constitution of India, 1950 — Article 226

High Courts24 Jan 2006Dismissed

Pinaki Bose Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, The Deputy Regional Manager, United Bank of India Central Region and United Bank of India

Allahabad High Court · (2006) 109 FLR 303

High Courts24 Jan 2006Allowed

P.K. Srivastava Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 6 AWC 5675

Administrative Tribunals Act, 1985 — Section 14, 5(2), 5(6)Constitution of India, 1950 — Article 12

High Courts24 Jan 2006Dismissed

Asheesh Chaturvedi Vs The Director General Manager, State Bank of India, The Asstt. General Manager, (A.G.M.), State Bank of India and The Branch Manager, State Bank of India

Allahabad High Court · (2006) 109 FLR 301

High Courts24 Jan 2006Disposed Of

Committee of Management, Church City Junior High School Shiksha Samiti and Ved Prakash Sharma Vs State of U.P. and Others

Allahabad High Court · (2006) 3 AWC 2354 Supp : (2006) 3 AWC 2354 : (2006) 2 UPLBEC 1824

Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 5, 6

High Courts24 Jan 2006Allowed

Jyoti Kumar Singh and Km. Kusum Vs State of U.P. and U.P. Police Head Quarter

Allahabad High Court · (2006) 3 AWC 2336

Constitution of India, 1950 — Article 341, 342

High Courts24 Jan 2006Allowed

Sneh Lata Pandey Vs State of U.P.& Ors.

Allahabad High Court · (2006) 01 AHC CK 0108

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31C

High Courts24 Jan 2006Dismissed

Babu Lal and Brothers and Sri Vijendra Kumar Vs IVth Additional District Judge and Others

Allahabad High Court · (2006) 3 AWC 2432

High Courts24 Jan 2006Allowed

Bansal Febwell Industries Vs Betwa River Board and The Executive Engineer, Power House Civil Construction Division I

Allahabad High Court · (2006) 3 AWC 2346

Arbitration Act, 1940 — Section 20

High Courts24 Jan 2006Allowed

Hari Singh Vs The 6th Additional District Judge, The Judge, Small Causes Court and Sri Sudhir Kumar Bansal

Allahabad High Court · (2006) 3 AWC 2353

High Courts24 Jan 2006Disposed Of

Shyam Verma Vs State of U.P.

Allahabad High Court · (2006) CriLJ 1435 : (2006) 2 DMC 827

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 304B, 307, 364, 498A

High Courts24 Jan 2006Dismissed

Mansa Yadav and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 3 AWC 2468 : (2006) 1 UPLBEC 1082

Constitution of India, 1950 — Article 226

High Courts24 Jan 2006Allowed

Mohammad Waseem Vs Izraul Haq and Another

Allahabad High Court · (2006) 3 ACC 534 : (2007) ACJ 1434

High Courts23 Jan 2006Dismissed

Rishi Kumar Jain and Others Vs Suresh Chandra Shah and Others

Allahabad High Court · (2006) 3 AWC 2347 : (2006) 100 RD 453 : (2006) 1 RD 453

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 92

High Courts23 Jan 2006Dismissed

Kaddi Lal, Chunni Lal, Yad Ram and Ram Swaroop Vs Lok Pal Sharma, Bhagwan, Daleep and Gaon Sabha Mauza Nagia Barhaiyan

Allahabad High Court · (2006) 100 RD 722 : (2006) 1 RD 722

High Courts23 Jan 2006Dismissed

The Commissioner, Sales Tax Vs S/S Bhawani Paper Mills Ltd.

Allahabad High Court · (2006) 147 STC 324

Central Sales Tax Act, 1956 — Section 10, 10A, 7, 8(2)Income Tax Act, 1961 — Section 171(1), 271(1)Uttar Pradesh Sales Tax Act, 1948 — Section 4A

High Courts23 Jan 2006Dismissed

Murtaza Ali, Mohd. Rashid, Mohd. Latif and Mohd. Latif Vs State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0156

Constitution of India, 1950 — Article 19, 19(2), 22(1)Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 153