High Courts23 Jan 2006Dismissed
Mahendra Singh Yadav Vs State of U.P. and Vice-Chairman, Allahabad Development Authority
Allahabad High Court · (2006) 5 AWC 4987 : (2006) 2 UPLBEC 1326
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 118 of 125
High Courts20 Jan 2006Dismissed
In Re: Shree Dhruve Flour and Food Products Ltd.
Allahabad High Court · (2006) 133 CompCas 331 : (2007) 78 SCL 141
Companies Act, 1956 — Section 454, 456Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts20 Jan 2006Dismissed
Ghulam Ashraf Vs Abdul Khalik (D) through L.Rs. and Another
Allahabad High Court · AIR 2006 All 149 : (2006) 2 AWC 1291 : (2006) 100 RD 512 : (2006) 1 RD 512
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 7, Order 34 Rule 7(1), Order 34 Rule 8Constitution of India, 1950 — Article 226
High Courts20 Jan 2006Dismissed
Committee of Management, Janta Inter College and Kotwal Singh Vs State of U.P. and Committee of Management, Janta Inter College through its alleged Manager Sri Sukhbir Singh
Allahabad High Court · (2006) 2 UPLBEC 1567
Constitution of India, 1950 — Article 226
High Courts20 Jan 2006Allowed
Sukhuwa Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 2108 : (2006) 100 RD 515 : (2006) 1 RD 515
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 21, 21(1), 4, 9
High Courts20 Jan 2006Dismissed
Sanjiv Kumar Vs State of U.P. and District Programme Manager/Secretary, District Blindness Control Society (DBCS)
Allahabad High Court · (2006) 5 AWC 5313 : (2006) 2 UPLBEC 1317
Constitution of India, 1950 — Article 12, 226
High Courts20 Jan 2006Allowed
Jafar Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2348 : (2006) 1 RD 377
High Courts20 Jan 2006Allowed
Chandra Shekhar and Ors. Vs D.D.C.,Jaunpur & Ors.
Allahabad High Court · (2006) 01 AHC CK 0166
High Courts20 Jan 2006Dismissed
Bhuvneshwar Pal Singh Vs C.B.I./S.P.E.
Allahabad High Court · (2006) 01 AHC CK 0157
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts20 Jan 2006Dismissed
V.K. Enterprises Vs Commissioner, Trade Tax
Allahabad High Court · (2006) 01 AHC CK 0148
Central Sales Tax Act, 1956 — Section 9(2)Uttar Pradesh Sales Tax Act, 1948 — Section 10, 7Uttar Pradesh Sales Tax Rules, 1948 — Rule 41
High Courts20 Jan 2006Allowed
Rafat Sher Khan Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 5219 : (2006) 2 UPLBEC 1387
High Courts20 Jan 2006Dismissed
Shariful Hasan alias Foto (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2006) CriLJ 1772
Arms Act, 1959 — Section 25(1), 25APenal Code, 1860 (IPC) — Section 411, 412
High Courts20 Jan 2006Allowed
Smt. Durgawati Vs Additional Commissioner, Azamgarh Division, Sub-Divisional Magistrate, U.P. Zila Adhikari, Tehsildar and Naresh
Allahabad High Court · (2006) 2 AWC 1289 : (2006) 100 RD 403 : (2006) 1 RD 403
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 4(1), 4(2), 9A(2)
High Courts20 Jan 2006Dismissed
State of U.P. Vs Jagat Narain, Deputy Conservator of Forest then Divisional Forest Officer, Southern Doab Forest Division and Others
Allahabad High Court · (2006) 01 AHC CK 0044
Indian Forest Service (Cadre) Rules, 1966 — Rule 3A, 3(1A), 4, 4(1), 4(2)(b), 4(3A), 8Indian Statistical Service Rules, 1961 — Rule 13All India Services Act, 1951 — Section 2A, 3, 3(1A)
High Courts20 Jan 2006Dismissed
Commissioner, Trade Tax Vs Mewalal Dhrup Chandra
Allahabad High Court · (2007) 6 VST 668
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts19 Jan 2006
Commissioner of Income Tax Vs Prem Kumar
Allahabad High Court · (2007) 161 TAXMAN 50
Income Tax Act, 1961 — Section 256, 68
High Courts19 Jan 2006Allowed
Yadu Nath Singh Vs State of U.P. and Commissioner, Chitrakoot Dham Division
Allahabad High Court · (2006) 01 AHC CK 0229
Arms Act, 1959 — Section 10, 12, 13, 14, 14(1)
High Courts19 Jan 2006Dismissed
Ajay Pal Singh and Smt. Champa Devi Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 6941
Constitution of India, 1950 — Article 14, 16
High Courts19 Jan 2006Allowed
Gorakh Rai Vs The Civil Judge and Others
Allahabad High Court · (2006) 3 AWC 2494 : (2006) 100 RD 438 : (2006) 1 RD 438
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 4A, 5, 5(2), 6(1)
High Courts19 Jan 2006Dismissed
Smt. Pushpalata Maurya Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 7128 : (2006) 2 UPLBEC 1384
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 21Uttar Pradesh Basic Education Act, 1972 — Section 13, 9, 9(3)