COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 121 of 125

High Courts13 Jan 2006Disposed Of

Bhadauria Gram Sewa Sansthan Vs Asstt. Commissioner, Sales Tax, Allahabad Division, Sales Tax Officer (A) and State of Uttar Pradesh

Allahabad High Court · (2006) 148 STC 356

Central Excise Rules, 1944 — Rule 96ZO(3)Central Excises and Salt Act, 1944 — Section 3A(4)Income Tax Act, 1922 — Section 49E

High Courts13 Jan 2006Dismissed

Sita Ram and Others Vs The State of U.P. and Rajendra Bhushan

Allahabad High Court · (2006) CriLJ 1433 : (2008) 2 UPLBEC 117

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

High Courts13 Jan 2006

State of U.P. Vs Virendra alias Buddhu, Ram Asre alias Tami and Girish alias Gappu

Allahabad High Court · (2006) 01 AHC CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts13 Jan 2006Dismissed

Lalmani Maurya Vs Public Service Commission and Public Service Commission

Allahabad High Court · (2006) 01 AHC CK 0034

Constitution of India, 1950 — Article 14, 16, 311

High Courts13 Jan 2006

The State of U.P. Vs Munna and Rayis

Allahabad High Court · (2006) 01 AHC CK 0028

Penal Code, 1860 (IPC) — Section 307, 320, 324, 34

High Courts13 Jan 2006Allowed

Sanjay Kumar Verma Vs State of U.P.

Allahabad High Court · (2006) CriLJ 1426 : (2006) 2 RCR(Criminal) 896

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 8

High Courts12 Jan 2006Dismissed

Smt. Meera Devi Vs A.D.J., Court No. XIII and Others

Allahabad High Court · (2006) 3 AWC 2641

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2)

High Courts12 Jan 2006Dismissed

B.S. Negi Vs General Manager, Syndicate Bank

Allahabad High Court · (2006) 7 AWC 7114

Constitution of India, 1950 — Article 136, 226

High Courts12 Jan 2006Dismissed

Ram Asrey Vs Disciplinary Authority, Union Bank of India and Deputy General Manager, Union Bank of India

Allahabad High Court · (2006) 5 AWC 5211 : (2006) 2 LLJ 1144 : (2006) 2 UPLBEC 1389

Constitution of India, 1950 — Article 226

High Courts12 Jan 2006Allowed

Ashok Kumar Vs State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0191

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 399, 402

High Courts12 Jan 2006Allowed

Ajay Kumar Kulshrestha and Others Vs Director of Higher Education, "Committee of Management", Shri Chitragupta Post Graduate College and State of U.P.

Allahabad High Court · (2006) 5 AWC 4455 : (2006) 1 UPLBEC 1097

High Courts12 Jan 2006Dismissed

Ram Kishore Vs Managing Director, Uttar Pradesh State Road Transport Corporation and Others

Allahabad High Court · (2006) 7 AWC 7123 : (2006) 2 UPLBEC 1381

High Courts12 Jan 2006Dismissed

Taz Mohammad Vs Deputy Director of Consolidation, Settlement Officer (Consolidation), Consolidation Officer and Smt. Mewa

Allahabad High Court · (2006) 3 AWC 2491 : (2006) 1 RD 386

Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65

High Courts12 Jan 2006Dismissed

Hotel Hindustan International Vs The State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0128

Constitution of India, 1950 — Article 226

High Courts12 Jan 2006Allowed

The Commissioner, Trade Tax Vs S/S Montari Industries Ltd.

Allahabad High Court · (2006) 01 AHC CK 0096

Central Sales Tax Act, 1956 — Section 8(3)Uttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts12 Jan 2006Dismissed

Smt. Rameshwari Devi, Krishna Das Sharma and Rajendra Kumar Gaur Vs State of Uttar Pradesh and Sri Kuldeep Kumar Sharma

Allahabad High Court · (2006) 01 AHC CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471

High Courts12 Jan 2006Dismissed

Brahma Pal Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 01 AHC CK 0047

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

High Courts12 Jan 2006Dismissed

Bulaki Lal and Others Vs Mewa Lal and Another

Allahabad High Court · (2006) 2 AWC 1266 : (2006) 3 RCR(Civil) 537

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10(2), Order 16 Rule 11, Order 16 Rule 13, Order 16 Rule 14(3), Order 16 Rule 9

High Courts12 Jan 2006Dismissed

Jagat Pal Upadhyay Vs The Commissioner, Basti Division, Additional District Magistrate, The Tehsildar and Mahngu Harakh

Allahabad High Court · (2006) 4 AWC 3374 : (2006) 2 RD 36

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19A, Order 5 Rule 20, Order 5 Rule 20(1), Order 9 Rule 13General (Civil) Rules, 1986 — Rule 140, 141Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B

High Courts10 Jan 2006Allowed

Halen Brothers Vs Modi Threads Ltd. and Another

Allahabad High Court · (2008) 141 CompCas 166 : (2008) 86 SCL 137

Companies Act, 1956 — Section 433(e), 433(f)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)