COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 16 of 125

High Courts16 Nov 2006Allowed

Triveni Prasad Dubey, Senior Clerk, Directorate of Research Chandra Shekhar Azad University of Agriculture and Technology Vs Vice Chancellor, Chandra Shekhar Azad University of Agriculture of Technology at Lucknow, Chandra Shekhar Azad University of Agriculture of Technology, Kanpur

Allahabad High Court · (2006) 10 ADJ 776 : (2007) 5 AWC 5370

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High Courts16 Nov 2006Allowed

Rakesh Mohan Sharma Vs State of U.P. and Others

Allahabad High Court · (2006) 11 AHC CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 156, 397

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High Courts16 Nov 2006

Deoria Oxygen Company Vs The Commissioner of Income Tax

Allahabad High Court · (2007) 210 CTR 509

General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 131, 142, 143, 144, 152Partnership Act, 1932 — Section 4

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High Courts16 Nov 2006Allowed

Pooran Chandra Jain Vs The State of Uttar Pradesh and Others

Allahabad High Court · (2007) 1 ADJ 30 : (2007) 2 UPLBEC 62

Constitution of India, 1950 — Article 14

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High Courts16 Nov 2006Allowed

Smt. Kabita Gupta Vs Sri Subhas Kumar Gupta

Allahabad High Court · (2007) 2 DMC 174

Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 12, 24

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High Courts16 Nov 2006Allowed

Dhirendra Prasad Misra Vs Presiding Officer, Central Government Industrial Tribunal Cum Labour Court and The Regional Manager, Punjab National Bank

Allahabad High Court · (2007) 1 ADJ 129 : (2007) 6 AWC 6227 : (2007) 208 CTR 403

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts16 Nov 2006Dismissed

Kartar Singh Vs Director of Education (Basic)/Adhyaksha, U.P. Basic Shiksha Parishad, District Basic Shiksha Adhikari, Committee of Management, Shaheed Bhagat Singh Junior High School and Sri Raghunandan, Head Master, Shaheed Bhagat Singh Junior High School

Allahabad High Court · (2007) 1 ADJ 275 : (2007) 6 AWC 6226

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High Courts16 Nov 2006Dismissed

Rajdeo Gupta and Sanjay Kumar Gupta alias ''Tony'' Vs State of U.P. and Others

Allahabad High Court · (2007) 5 RCR(Criminal) 449

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 170, 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420

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High Courts15 Nov 2006Dismissed

Tasneem Bano Pradhan of Gram Panchayat and Others Vs State of U.P., Director of Consolidation and Consolidation Commissioner

Allahabad High Court · (2007) 1 ADJ 630

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4

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High Courts15 Nov 2006

Commissioner of Income Tax, Agra Vs Bhagwan Das and Bros.

Allahabad High Court · (2006) 11 AHC CK 0221

Income Tax Act, 1961 — Section 256(2), 68

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High Courts15 Nov 2006Allowed

Javed Alam Khan Vs M.R. Sherwani, Higher Secondary School and Others

Allahabad High Court · (2006) 10 ADJ 199

Uttar Pradesh Intermediate Education Act, 1921 — Section 16FF

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High Courts15 Nov 2006Dismissed

Jai Singh Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1482

Penal Code, 1860 (IPC) — Section 304, 304A

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High Courts15 Nov 2006Allowed

Sidheswar Mishra Vs State of U.P.

Allahabad High Court · (2006) 7 AWC 7365

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High Courts15 Nov 2006Dismissed

Rakesh Kumar Dubey Vs State of U.P.

Allahabad High Court · (2006) 11 AHC CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts15 Nov 2006Dismissed

Bans Narain Singh Vs State of U.P.

Allahabad High Court · (2006) 11 AHC CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 364

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High Courts15 Nov 2006Dismissed

Rajendra Kumar Gupta Vs STATE of U.P.and others

Allahabad High Court · (2006) 11 AHC CK 0132

Forest Act, 1927 — Section 52A, 52A(4), 52A(4)(5)

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High Courts15 Nov 2006

Lal Mohan Singh Vs Regional Joint Director of Education, VII Region and Others

Allahabad High Court · (2006) 11 AHC CK 0105

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High Courts15 Nov 2006Dismissed

Hemendra Swaroop Bhatnagar (Now Deceased) substituted by Sri Satendra Kumar Bhatnagar Vs Sri P.S. Gosain, Special Land Acquisition Officer, Sri V.K. Mittal, Chief Secretary, State of Uttar Pradesh, Sri R.S. Tolia, Chief Secretary, State of Uttaranchal and Sri R.K. Sudhanshu, District Magistrate/Collector

Allahabad High Court · (2006) 10 ADJ 483 : (2007) 1 AWC 1045

Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 17, 19

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High Courts15 Nov 2006

Babu Lal alias Rappu Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 1168

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts15 Nov 2006

Official Liquidator Vs Shri B.K. Modi and Others

Allahabad High Court · (2008) 141 CompCas 438 : (2008) 85 SCL 148

COMPANIES ACT, 1956 — Section 113, 2, 30, 303, 313Penal Code, 1860 (IPC) — Section 182Transfer of Property Act, 1882 — Section 58

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