COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 124 of 125

High Courts05 Jan 2006Dismissed

Smt. Indu Khanna Vs Abhishek Kumar Singh and Another

Allahabad High Court · (2006) 3 AWC 2492

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

High Courts05 Jan 2006

Commissioner of Income Tax Vs Dr. S.P. Bhatnagar

Allahabad High Court · (2007) 163 TAXMAN 219

Income Tax Act, 1961 — Section 256(1)

High Courts04 Jan 2006Disposed Of

Commissioner of Wealth Tax Vs Bansi Lal Agarwal

Allahabad High Court · (2006) 202 CTR 258

High Courts04 Jan 2006Allowed

Smt. Sudesh and Others Vs A.D.J. and Others

Allahabad High Court · (2006) 1 AWC 905 : (2006) 4 CivCC 142 : (2006) 2 RD 726

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts04 Jan 2006Allowed

State of Uttar Pradesh Vs Nepal Singh

Allahabad High Court · (2006) CriLJ 1429

Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 302, 366

High Courts04 Jan 2006Allowed

Rajani Kant Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4420

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(6), 5(7)

High Courts04 Jan 2006Allowed

Awadesh Kumar Pandey Vs State of U.P.and Others

Allahabad High Court · (2006) 01 AHC CK 0146

Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 5

High Courts04 Jan 2006Disposed Of

Dharam Pal Yadav, Raj Bahadur, Ram Bahadur and Indrish Yadav Vs State of Uttar Pradesh and Jagar Nath Yadav

Allahabad High Court · (2006) CriLJ 1421

Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 155(3), 155(4), 190Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 21, 5, 5A

High Courts04 Jan 2006Partly Allowed

Latoori Prasad, Harish Kumar, Rajiv Kumar and Girish Kumar (In Jail) Vs State of U.P.

Allahabad High Court · (2007) ACJ 113

Penal Code, 1860 (IPC) — Section 308, 323, 34, 341Uttar Pradesh First Offenders Probation Act, 1938 — Section 4(2)

High Courts04 Jan 2006Allowed

Timraj Singh Vs The Additional Commissioner and Others Om Veer Singh Vs The Additional Commissioner and Others

Allahabad High Court · (2006) 2 AWC 1287 : (2006) 1 RD 384

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 333

High Courts03 Jan 2006Disposed Of

Status Sanitech (P) Ltd. Vs Asstt. Commissioner of Income Tax

Allahabad High Court · (2007) 164 TAXMAN 534

Income Tax Act, 1961 — Section 158BC

High Courts03 Jan 2006Disposed Of

Ramesh Chandra Sharma Vs Punjab National bank and General Manager (Personnel) (Appellate Authority) Punjab National Bank

Allahabad High Court · (2006) 5 AWC 4966 : (2006) 2 LLJ 1104 : (2006) 2 UPLBEC 1307

Punjab National Bank Officer Employees Conduct Regulations, 1977 — Regulation 4

High Courts03 Jan 2006Dismissed

Anant Ram and Babu Ram (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0127

Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 396

High Courts03 Jan 2006Partly Allowed

Swami Nath and Ram Nath (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 01 AHC CK 0122

Penal Code, 1860 (IPC) — Section 313, 323, 324, 325, 34

High Courts03 Jan 2006Allowed

Dinesh Kumar Vs State of U.P. and Additional Commissioner (Administration), Meerut Division

Allahabad High Court · (2006) 1 AWC 787

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27(4), 27(6)

High Courts03 Jan 2006Allowed

Brijendra Singh Verma Vs District Inspector of Schools & Ors.

Allahabad High Court · (2006) 01 AHC CK 0107

High Courts03 Jan 2006Dismissed

Ram Sufal Saroj Vs State of U.P.

Allahabad High Court · (2006) 5 AWC 5234 : (2006) 2 UPLBEC 1470

Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)

High Courts03 Jan 2006

Commissioner of Income Tax Vs Narayan Glass Works

Allahabad High Court · (2006) 202 CTR 503 : (2006) 285 ITR 23

Income Tax Act, 1961 — Section 256(1), 32A, 32A(2)

High Courts03 Jan 2006

Amrit Banaspati Company Ltd. Vs State of U.P.

Allahabad High Court · (2006) FAJ 225

Prevention of Food Adulteration Act, 1954 — Section 19A, 20, 20A

High Courts03 Jan 2006

Pratap Singh (D) and Others Vs State of U.P.

Allahabad High Court · (2006) 2 ACR 1757

Criminal Procedure Code, 1973 (CrPC) — Section 149Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324