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
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 139 of 143
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
Har Kumar Vidyarthi Vs Smt. Sudha Devi and Others
Allahabad High Court · (2006) 3 AWC 2331
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 3A(1), Order 8 Rule 1, Order 9 Rule 13, Order 9 Rule 7Consumer Protection Act, 1986 — Section 13(2)Limitation Act, 1963 — Section 3
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
Salig Ram Vs Rent Control and Eviction Officer & Ors.
Allahabad High Court · (2006) 01 AHC CK 0109
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
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