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
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 142 of 143
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)
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
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
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
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)
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)
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 2006Dismissed
Union of India (UOI) and Member Central, Ground Water Board, Executive Engineer, Central Ground Water Board and The Regional Director, B.R. D.C.W.B. Vs Mohd. Mobin Khan and The Central Administrative Tribunal
Allahabad High Court · (2006) 5 AWC 5085 : (2006) 2 UPLBEC 1342
Central Civil Services (Pension) Rules, 1972 — Rule 38Companies Act, 1956 — Section 167, 2(i), 2(k)Constitution of India, 1950 — Article 14, 21, 25, 32
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 2006Disposed Of
Chitra Srivastava and Others Vs Central Board of Secondary Education and Others
Allahabad High Court · (2006) 01 AHC CK 0151
Constitution of India, 1950 — Article 12, 226
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 2006Dismissed
Ramesh Kumar Srivastava Vs State of U.P. and District Judge
Allahabad High Court · (2006) 5 AWC 5095 : (2006) 2 UPLBEC 1464
Uttar Pradesh Fundamental Rules — Rule 56, 56C
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