COURT ARCHIVE

Allahabad High Court judgments, 2006

2,859 judgments · page 140 of 143

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

Read judgment

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

Read judgment

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)

Read judgment

High Courts10 Jan 2006Dismissed

Sri Shreepati Mishra Vs Uppar Shiksha Nideshak (Secondary) and The Committee of Management, Amar Singh Uchchatar Madhyamik Vidyalay

Allahabad High Court · (2006) 5 AWC 4425 : (2006) 1 UPLBEC 587

Uttar Pradesh Intermediate Education Act, 1921 — Section 16D, 16E, 16F, 16FF

Read judgment

High Courts10 Jan 2006Dismissed

Thagai and Dayaloo Vs The Joint Director of Consolidation, The Assistant Settlement Officer of Consolidation, The Consolidation Officer and Chandra Bali

Allahabad High Court · (2006) 3 AWC 2790 : (2006) 1 RD 419

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

Read judgment

High Courts10 Jan 2006

Yogesh Verma Vs District Judge

Allahabad High Court · (2006) 3 AWC 2158

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

Read judgment

High Courts10 Jan 2006Allowed

Pyare Mohan Sinha Vs Director of Education (Madhyamik), Directorate of Education, Joint Director of Education (Madhyamik) and Treasury Officer

Allahabad High Court · (2006) 5 AWC 4432 : (2006) 2 UPLBEC 1404

Read judgment

High Courts10 Jan 2006Dismissed

Desh Raj Singh Vs Smt. Vandana Chaudhary

Allahabad High Court · AIR 2006 All 154 : (2006) 3 AWC 2475 : (2006) 100 RD 486 : (2006) 1 RD 486

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Criminal Procedure Code, 1973 (CrPC) — Section 125, 47Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts10 Jan 2006Dismissed

U.P. State Road Transport Corporation Vs Abdul Gafoor

Allahabad High Court · (2006) 9 ADJ 487 : (2006) 6 AWC 6497

Read judgment

High Courts10 Jan 2006Allowed

Dhyan Singh Vs State of U.P., Prescribed Authority Ceeling and Additional Commissioner, Jhansi Divn.

Allahabad High Court · (2006) 3 AWC 2470

Constitution of India, 1950 — Article 14Gift Tax Act, 1958 — Section 2, 4Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 5(2), 5(6)

Read judgment

High Courts09 Jan 2006Dismissed

Smt. Bundoo Devi Vs Raj Bahadur and Others

Allahabad High Court · (2006) 4 AWC 3224

Read judgment

High Courts09 Jan 2006Dismissed

Chemical Workers Union Vs Labour Court and Bio Made Private Limited

Allahabad High Court · (2006) 3 AWC 2971 : (2006) 109 FLR 533

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Jan 2006Allowed

Highland Distilleries Ltd. and Others Vs Shaw Wallace Distilleries Ltd.

Allahabad High Court · (2006) 2 CompLJ 455 : (2007) 76 SCL 352

Companies (Court) Rules, 1959 — Rule 67, 69Companies Act, 1956 — Section 235, 351, 391, 392(2), 394

Read judgment

High Courts09 Jan 2006Dismissed

Ghanshyam Kumar Shukla Vs State of Uttar Pradesh and Ghanshyam Prasad Tripathi

Allahabad High Court · (2006) CriLJ 1432

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Deposit of the Rent Act, 1972 — Section 30

Read judgment

High Courts09 Jan 2006Allowed

Union of India Vs Raj Bahadur Singh and others

Allahabad High Court · (2006) 01 AHC CK 0182

Read judgment

High Courts09 Jan 2006Allowed

Baij Nath Yadav Vs State of U.P.and Others

Allahabad High Court · (2006) 01 AHC CK 0152

Uttar Pradesh Consolidation Lekhpal Services Rules, 1978 — Rule 2Uttar Pradesh Fundamental Rules — Rule 56 Proviso

Read judgment

High Courts09 Jan 2006Dismissed

The Officer-in-charge, Municipal Board and The Engineer, Water Works, Udai Singh Jain Vs The Presiding Officer, Labour Court and Sri Mirazul Haque Siddique

Allahabad High Court · (2006) 5 AWC 5296

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6NUttar Pradesh Municipal Boards Act — Section 70Uttar Pradesh Municipalities Act, 1916 — Section 70

Read judgment

High Courts09 Jan 2006Allowed