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
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 143 of 143
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 2006Allowed
Swadeshi Polytex Ltd.,Ghaziabad Vs Board of Revenue,U.P.,Lucknow & Ors.
Allahabad High Court · (2006) 01 AHC CK 0090
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
High Courts02 Jan 2006Allowed
Sanjay Paper and Chemical Industries Ltd. Vs District Judge and Others
Allahabad High Court · AIR 2006 All 106 : (2006) 1 AWC 903 : (2006) 2 RD 502
High Courts02 Jan 2006Dismissed
Abhimanyu Ratan Bhardwaj Vs State of U.P. and others
Allahabad High Court · (2006) 01 AHC CK 0135
High Courts02 Jan 2006Disposed Of
Daddan Mishra Vs State of U.P.& Ors.
Allahabad High Court · (2006) 01 AHC CK 0131
High Courts02 Jan 2006Dismissed
Hazari Lal Vs Rameshwar Prasad & Ors.
Allahabad High Court · (2006) 01 AHC CK 0111
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Limitation Act, 1963 — Section 5
High Courts02 Jan 2006Dismissed
Hasmat Ali and Anr. Vs Zakir Husain & Anr.
Allahabad High Court · (2006) 01 AHC CK 0073
High Courts02 Jan 2006
Kumari Kanchan, through her guardian Uncle Brij Raj Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 388
Penal Code, 1860 (IPC) — Section 347, 504, 506
High Courts02 Jan 2006Dismissed
Chetan Prakash and Another Vs Raghu Nandan Garg alias Raghunandan Sharan Gupta
Allahabad High Court · AIR 2006 All 199 : (2006) 1 AWC 788
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts02 Jan 2006Allowed
Udaipal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 5374 : (2006) 3 UPLBEC 2308
Constitution of India, 1950 — Article 20, 311Police Act, 1861 — Section 15A, 2, 23, 46(1), 46(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 4(1)