High Courts15 Nov 2006Allowed
Ram Pal Singh Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 190Penal Code, 1860 (IPC) — Section 201, 302, 364
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 17 of 125
High Courts15 Nov 2006
Ravi Shanker Tripathi Vs Board of Revenue and Others
Allahabad High Court · (2007) 1 ADJ 23 : (2007) 2 AWC 1327 : (2007) 102 RD 229
Civil Procedure Code, 1908 (CPC) — Section 115, 96General Clauses Act, 1897 — Section 6
High Courts15 Nov 2006Dismissed
Vishnu Sharan Pandey Vs Joint Director of Education, VIIth Region and Others
Allahabad High Court · (2006) 10 ADJ 494 : (2007) 6 AWC 6245
High Courts14 Nov 2006Allowed
Seema and Another Vs State of U.P. and Another
Allahabad High Court · (2007) 2 DMC 372
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts14 Nov 2006
Kumari Seema and Another Vs State of U.P. and Another
Allahabad High Court · (2007) 2 ACR 1769
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts14 Nov 2006Dismissed
Nitco Marble and Granite Private Ltd. Vs Commissioner of Trade Tax
Allahabad High Court · (2007) 8 VST 499
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 4A(3)
High Courts14 Nov 2006Disposed Of
Ishwar Chand Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 118
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
High Courts14 Nov 2006Dismissed
Bachcha Paswan Vs State of U.P. and others
Allahabad High Court · (2006) 11 AHC CK 0127
Uttar Pradesh Police Act, 1861 — Section 4, 7Uttar Pradesh Police Regulations, 1948 — Chapter 1, 1, 1A, 520, 525
High Courts14 Nov 2006Dismissed
General Cement Products Ltd. Vs The Customs, Excise and Gold (Control) Appellate Tribunal, Commissioner of Central Excise and Assistant Commissioner of Central Excise Division
Allahabad High Court · (2006) 11 AHC CK 0107
Central Excises and Salt Act, 1944 — Section 35HConstitution of India, 1950 — Article 226
High Courts13 Nov 2006Dismissed
Commissioner of Wealth Tax, Meerut Vs Yadu Raj Narain Singh
Allahabad High Court · (2006) 11 AHC CK 0268
Wealth Tax Act, 1957 — Section 17, 18(1)(c), 27(3)
High Courts13 Nov 2006Allowed
Ajai Kumar Vs Motor Accident Claims Tribunal, Special Judge (E.C. Act), National Insurance Company Limited and Shri Dinesh Kumar Gautam
Allahabad High Court · (2006) 10 ADJ 754 : (2007) 2 AWC 1749
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts13 Nov 2006Dismissed
The Commissioner, Trade Tax Vs Kannauj Industrial Corporation
Allahabad High Court · (2006) 11 AHC CK 0217
Central Sales Tax Act, 1956 — Section 3, 9
High Courts13 Nov 2006
Ashok Buxi and Smt. Manju Buxi Vs State of U.P. and Smt. Geeta Buxi
Allahabad High Court · (2006) 10 ADJ 498 : (2007) 1 DMC 507
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts13 Nov 2006
Ranjit alias Amit Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 2320
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 506
High Courts13 Nov 2006Disposed Of
Ranjit @ Amit Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0186
Penal Code, 1860 (IPC) — Section 304B, 498A, 506
High Courts13 Nov 2006Dismissed
Arun Kumar Rathi and Others Vs State of U.P.and Another
Allahabad High Court · (2006) 11 AHC CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts13 Nov 2006Disposed Of
Pramod Kumar Singh Vs District Magistrate, Sultanpur and Others
Allahabad High Court · (2006) 11 AHC CK 0144
Gram Panchayat and Nyaya Panchayat Servants (Punishment and Appeal) Rules — Rule 3Uttar Pradesh Panchayat Raj Act, 1947 — Section 2(9), 25A, 27Uttar Pradesh Panchayat Raj Rules, 1947 — Chapter 13, 256, 257
High Courts13 Nov 2006Dismissed
Pappu @ Rishipal Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0140
Criminal Law (Amendment) Act, 1887 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts13 Nov 2006
Dharmendra Swami Sharma and Others Vs State of U.P. and Ashok Kumar Baghel
Allahabad High Court · (2006) 11 AHC CK 0077
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 327
High Courts13 Nov 2006Allowed
Smt. Rakesh Bala Aneja Vs Smt. Kailash Rani Dang and Another
Allahabad High Court · (2006) 10 ADJ 251 : (2007) 7 AWC 6843
Arbitration and Conciliation Act, 1996 — Section 31(5), 32, 33(1), 33(4), 34Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114