High Courts19 Jan 2006Disposed Of
Smt. Kanchan Upadhyay Vs State of U.P. and Others
Allahabad High Court · AIR 2006 All 148
Criminal Procedure Code, 1973 (CrPC) — Section 125, 425Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 119 of 125
High Courts19 Jan 2006Allowed
Dinesh Singh Vs District Inspector of Schools,Varanasi & Ors.
Allahabad High Court · (2006) 01 AHC CK 0063
High Courts18 Jan 2006Allowed
R.N. College Vs Chancellor, B.R. Ambedkar University and Others
Allahabad High Court · (2006) 5 AWC 5381 : (2006) 2 UPLBEC 1358
National Council for Teacher Education Act, 1993 — Section 10, 14, 2, 20, 31University Grants Commission Act, 1956 — Section 2, 3Uttar Pradesh State Universities Act, 1973 — Section 37(2)
High Courts18 Jan 2006Allowed
Chand Chhap Fertilizer and Chemicals Limited (Formerly known as ICI India Limited) Vs Labour Commissioner, Fertilizer Workers Union, Chhotey Lal and Jagdish Kumar
Allahabad High Court · (2006) 3 AWC 2254 : (2006) 109 FLR 666 : (2006) 2 LLJ 1100 : (2006) 2 UPLBEC 1266
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21, 7Uttar Pradesh Contract Labour (Regulation and Abolition) Rules, 1975 — Rule 25(2)
High Courts18 Jan 2006Dismissed
Ram Singh Vs U.P. Corporation Ltd. and Executive Engineer, Vidut Bhandar Khand, U.P. Power Corporation Ltd.
Allahabad High Court · (2006) 3 AWC 2460 : (2006) 2 UPLBEC 1316
Constitution of India, 1950 — Article 226
High Courts18 Jan 2006Allowed
Committee of Management, Handia Post Graduate College and Dr. Deo Raj Singh Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4823
Uttar Pradesh State Universities Act, 1973 — Section 5, 5(1A)
High Courts18 Jan 2006Allowed
Smt. Meena Sahu @ Meenu Sahu Vs Life Insurance Corporation of India
Allahabad High Court · AIR 2006 All 156 : (2006) 2 AWC 1295 : (2007) 2 CTLJ 358
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 18, 19Insurance Act, 1938 — Section 45
High Courts18 Jan 2006Dismissed
Uttar Pradesh Urdu Development Organisation and Dr. Parwaz Ulum, Hony. General Secretary U.P. Urdu Development Organisation Vs State Election Commissioner, State Election Commission and State of U.P.
Allahabad High Court · (2006) 2 AWC 1302
Constitution of India, 1950 — Article 14Uttar Pradesh Official Language Act, 1951 — Section 2, 3Uttar Pradesh Panchayat Raj (Nirvachak Registrikarn), Niyamawali, 1994 — Rule 4, 5
High Courts18 Jan 2006Dismissed
Sripal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4996 : (2006) 109 FLR 162 : (2006) 3 UPLBEC 2306
High Courts18 Jan 2006Allowed
Devendra Kumar Tiwari Vs Union of India (UOI), Director Recruitment, Recruiting Officer (Indian Army) and Medical Specialist, Military Hospital
Allahabad High Court · (2006) 5 AWC 5372
Evidence Act, 1872 — Section 79, 80, 81Uttar Pradesh Intermediate Education Act, 1921 — Section 7(7)
High Courts18 Jan 2006Dismissed
Ram Krishna Mishra Vs State of U.P., U.P. State Bridge Corporation Limited and Dy. Project Manager, Bridge Construction Unit U.P. Bridge Corporation Limited
Allahabad High Court · (2006) 7 AWC 7090
Constitution of India, 1950 — Article 14, 141, 16, 16(1), 39
High Courts18 Jan 2006
Commissioner of Income Tax, Allahabad Vs Ram Mohan Das Tandon (HUF)
Allahabad High Court · (2006) 01 AHC CK 0005
Wealth Tax Act, 1957 — Section 27(1), 5, 5(1)(i)(Via)
High Courts17 Jan 2006Dismissed
Pearl Stripes P. Ltd. Vs Secure Industries Ltd.
Allahabad High Court · AIR 2007 All 561
High Courts17 Jan 2006Dismissed
Malook Nagar Vs Mohd. Shahid alias Haji Shahid Akhlaq and Sarita Sagar
Allahabad High Court · (2006) 9 ADJ 386
High Courts17 Jan 2006Dismissed
Shyam Bansal Vs Assistant Commissioner of Income Tax
Allahabad High Court · (2006) 201 CTR 455 : (2008) 296 ITR 25 : (2006) 153 TAXMAN 526
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 54EA, 54F
High Courts17 Jan 2006Allowed
Rampur Distillery (A Unit of Radico Khaitan Limited) Vs Competant Authority/Dy Labour Commissioner, Varanasi Region, Inspector, Payment of Wages Act 1936/Labour Enforcement Officer and Sri M.B. Yadav, Agent, Rampur Distillery
Allahabad High Court · (2006) 3 AWC 2497 : (2006) 108 FLR 1210 : (2006) 2 LLJ 948 : (2006) 1 UPLBEC 1017
Payment of Wages Act, 1936 — Section 1(4), 15, 17, 2
High Courts17 Jan 2006Disposed Of
Smt. Shahida Parveen Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 5077
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14
High Courts17 Jan 2006Disposed Off
In Re: Pasupati Acrylon Ltd.
Allahabad High Court · (2006) 2 CompLJ 462 : (2006) 72 SCL 408
Companies Act, 1956 — Section 101, 103(1), 189, 81(1A)
High Courts17 Jan 2006Dismissed
Kafeel Ahmad Vs Smt. Satvindra Kaur
Allahabad High Court · (2006) 2 AWC 1299
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts17 Jan 2006Disposed Of
Sampurnanand Dixit Vs State of U.P., State Cadre Authority, U.P. Primary Agricultural Cooperative Credit Societies (Centralized Services) and District Administrative Committee
Allahabad High Court · (2006) 109 FLR 169 : (2006) 1 UPLBEC 742