COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 123 of 125

High Courts09 Jan 2006

Modi Cloth Mills, Ghaziabad Unit of Modi Spinning and Weaving Mills Co. Ltd. Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4818 : (2006) 109 FLR 242 : (2006) 2 UPLBEC 1473

Industrial Disputes (Central) Rules, 1957 — Rule 76C(1)Industrial Disputes Act, 1947 — Section 25N(2), 25O, 25O(1), 25O(2), 25O(4)

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High Courts06 Jan 2006Dismissed

Commissioner of Income Tax Vs Sahara India Finance Corporation Ltd.

Allahabad High Court · (2006) 287 ITR 318

Income Tax Act, 1961 — Section 13, 193, 2(7), 260A, 8(1)

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High Courts06 Jan 2006Partly Allowed

The Inter College and Gorakh Lal Srivastava Vs The State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4436

General Clauses Act, 1897 — Section 10Graduate Medical Education Regulations, 1997 — Regulation 6(5)Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 3, 3(1), 6(4), 7

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High Courts06 Jan 2006Dismissed

Irshad Ahmad Vs State of U.P.

Allahabad High Court · (2006) 1 AWC 908

Uttar Pradesh Excise Act, 1910 — Section 22, 60, 72, 72(5)

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High Courts06 Jan 2006Allowed

Chandar Prasad Verma Vs State of U.P.& Ors.

Allahabad High Court · (2006) 01 AHC CK 0062

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High Courts06 Jan 2006Dismissed

Gopalji Vs VIth Additional District Judge and Others

Allahabad High Court · (2006) 01 AHC CK 0056

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High Courts06 Jan 2006

Anshuman Singh Bhadoria Vs Director of Education (Higher Education), Assistant Director of Education Directorate of Education (Higher Education) and Regional Higher Education Officer

Allahabad High Court · (2006) 3 AWC 2457 : (2006) 2 UPLBEC 1321

Constitution of India, 1950 — Article 14, 16, 226

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High Courts06 Jan 2006Dismissed

Commissioner of Income Tax Vs Sahara India Mutual Benefit Co. Ltd.

Allahabad High Court · (2006) 287 ITR 8 : (2006) 154 TAXMAN 1 : (2006) 153 TAXMAN 514

Income Tax Act, 1961 — Section 10, 13, 148, 260A, 271(1)

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High Courts05 Jan 2006Dismissed

Dileep Kumar Shukla Vs Commandant 4th Battalion P.A.C. and Others

Allahabad High Court · (2006) 5 AWC 4999 : (2006) 2 UPLBEC 1391

Constitution of India, 1950 — Article 226

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High Courts05 Jan 2006Dismissed

Ajay Mishra Vs Director General of Ordinance Services and The Commandant Ordinance Depot

Allahabad High Court · (2006) 6 AWC 6565

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High Courts05 Jan 2006Dismissed

Swami Prasad Vs A.D.J. and Others

Allahabad High Court · (2006) 2 AWC 1788 : (2006) 1 RD 606

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A, 14(4)

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High Courts05 Jan 2006Dismissed

Munna Vs Smt. Raj Kishori Dixit and Another

Allahabad High Court · (2006) 2 AWC 1268

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27, Order 6 Rule 17

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High Courts05 Jan 2006Dismissed

Committee of Management, Ahmed Memorial Girls Intermediate College and Tahir Husain Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4424 : (2006) 2 UPLBEC 1813

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts05 Jan 2006Disposed Of

Chhama Shanker Pandey Vs District Inspector of Schools, Account Officer and Committee of Management, Guru Narain Khatri Inter College

Allahabad High Court · (2006) 5 AWC 4417 : (2006) 2 UPLBEC 1397

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High Courts05 Jan 2006Dismissed

Engineering Kamgar Union Mill Committee Modi Steels Vs Industrial Tribunal (I) and Modi Steels (Proprietor, Modi Industries Limited)

Allahabad High Court · (2006) 5 AWC 4453 : (2006) 108 FLR 824

Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4K, 6S(2)

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High Courts05 Jan 2006Allowed

Secretary, Board of High School and Intermediate Education Vs Ram Jatan

Allahabad High Court · (2006) 5 AWC 4827 : (2006) 2 UPLBEC 1819

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High Courts05 Jan 2006Dismissed

Mangesh Kumar (In Jail) Vs State of U.P. and Munna Lal

Allahabad High Court · (2006) CriLJ 1436 : (2006) 2 DMC 175

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts05 Jan 2006Allowed

Smt. Ashok Lata Mittal, Sarita Goel and Dr. Ravindra Goel Vs District Cane Officer, State of U.P.

Allahabad High Court · (2006) 3 AWC 2344

Constitution of India, 1950 — Article 226

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High Courts05 Jan 2006Allowed

Holy Cross School Vs State of Uttar Pradesh, Transport Department, Regional Transport Authority and Taxation Officer, Allahabad/Asstt. Regional Transport Officer (Administration)

Allahabad High Court · (2006) 3 AWC 2462 : (2006) 2 UPLBEC 1329

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 66(1), 66(3)

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High Courts05 Jan 2006Disposed Of

The Aligarh Muslim University Vs Malay Shukla and Others

Allahabad High Court · (2006) 1 AWC 992 : (2006) 1 UPLBEC 268

Aligarh Muslim University (Amendment) Act, 1981 — Section 16, 17, 18, 2(1), 20AAligarh Muslim University Act, 1920 — Section 12(2), 13, 13(1), 13(2), 13(5)Constitution of India, 1950 — Article 226, 245, 246, 26, 28(2)

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