High Courts17 Jan 2006Dismissed
Ram Pal Singh Vs State of U.P.
Allahabad High Court · (2006) CriLJ 1439 : (2006) 3 UPLBEC 2725
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 120 of 125
High Courts17 Jan 2006Disposed Of
Sandeep Kumar Maurya Vs State of U.P.and Others
Allahabad High Court · (2006) 01 AHC CK 0139
High Courts17 Jan 2006Dismissed
Vimlesh Singh Yadav Vs State of U.P., General Manager, Easter Zone, U.P. Project and Tubewell Corporation Limited, Senior Staff Officer, U.P. Project and Tubewell Corporation Limited and Executive Engineer/Project Manager, U.P. Project and Tubewell Corporation Limited
Allahabad High Court · (2006) 3 AWC 2465 : (2006) 109 FLR 298 : (2006) 2 UPLBEC 3119
High Courts17 Jan 2006Dismissed
Hindi Sahitya Sammelan Prayag Vs The Presiding Officer, Labour Court and Sri Ram Asrey Yadav
Allahabad High Court · (2006) 3 AWC 2303
Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 6(2A)
High Courts17 Jan 2006Dismissed
Rakesh Kumar Gupta Vs Ashok Kumar Gupta and Another
Allahabad High Court · (2006) 3 AWC 2488
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts16 Jan 2006Allowed
Bhupendra Kumar Kushwaha Vs State of U.P., Director of Education (Basic) and District Basic Education Officer
Allahabad High Court · (2006) 7 AWC 7122 : (2006) 2 UPLBEC 1839
High Courts16 Jan 2006Dismissed
Chairman-cum-Managing Director, Fertilizer Corporation of India Limited and General Manager, Fertilizer Corporation of India Limited Vs Regional Labour Commissioner (Central) and Appellate Authority under the Payment of Gratuity Act, 1972, Controlling Authority and the Assistant Labour Commissioner (Central) and Shri Parvez Ahmad Ali
Allahabad High Court · (2006) 2 UPLBEC 1446
Payment of Gratuity Act, 1972 — Section 2, 4, 4(1), 7(3A), 7(7)
High Courts16 Jan 2006Dismissed
Grasim Industries Ltd. and Etc.( M/s.) Vs U.P. Cement Corporation Ltd. and another etc.
Allahabad High Court · (2006) 01 AHC CK 0138
Companies Act, 1956 — Section 457Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 34
High Courts16 Jan 2006Dismissed
Raj Dularey Shukla Vs State and Gyan Prakash
Allahabad High Court · (2006) CriLJ 1768 : (2006) 3 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 380
High Courts16 Jan 2006Dismissed
Buddhi Ram Prasad Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, The Zonal Manager, Bank of India and The Branch Manager, Bank of India
Allahabad High Court · (2006) 5 AWC 5074 : (2006) 109 FLR 165 : (2006) 3 LLJ 173 : (2006) 2 UPLBEC 1313
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 10B, 10B(1), 10B(2)
High Courts16 Jan 2006Dismissed
Guddan and Tara Chand Jatav (In Jail) Vs State of U.P.
Allahabad High Court · (2006) CriLJ 1782
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts13 Jan 2006Allowed
Rama Shanker Kesari alias Patali Vs Ist A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 2103
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Jan 2006Allowed
Ellora Mechanical Products Pvt. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2006) 148 STC 276
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 29, 29(1)
High Courts13 Jan 2006Dismissed
Ravindra Singh Vs The Zonal Manager, Life Insurance Corporation of India and Others
Allahabad High Court · (2006) 01 AHC CK 0241
High Courts13 Jan 2006Partly Allowed
State of U.P. Vs Ganga Ram, Uma Shankar and Jairam
Allahabad High Court · (2006) 01 AHC CK 0217
Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Jan 2006Dismissed
Bishan Singh Vs State of Uttar Pradesh and Modi Industries Ltd.
Allahabad High Court · (2006) 132 CompCas 887 : (2006) 72 SCL 224
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482
High Courts13 Jan 2006Allowed
Bhola Ram Maurya Vs State of U.P.& Ors.
Allahabad High Court · (2006) 01 AHC CK 0129
High Courts13 Jan 2006Allowed
State of U.P. Vs Mahipal and Others
Allahabad High Court · (2006) 01 AHC CK 0121
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts13 Jan 2006Allowed
The Branch Manager, State Bank of India, Kunda Branch Vs Presiding Officer, Central Government Industrial Tribunal and Amar Kumar Pandey
Allahabad High Court · (2006) 5 AWC 4821 : (2006) 2 LLJ 999 : (2006) 2 UPLBEC 1244
High Courts13 Jan 2006Dismissed
State of U.P. Vs Rajman and Others
Allahabad High Court · (2006) 01 AHC CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323