High Courts12 Nov 2006
Ram Chandra Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1497
Criminal Procedure Code, 1973 (CrPC) — Section 207, 309, 309(2), 439, 439(1)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 323, 376
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 18 of 125
High Courts10 Nov 2006
Bharat Electronics Ltd. and General Manager Bharat Electronics Ltd. Vs Shri Alok Kumar Garg
Allahabad High Court · (2006) 10 ADJ 642 : (2007) 6 AWC 6200
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 16, 21, 311Specific Relief Act, 1963 — Section 34
High Courts10 Nov 2006Dismissed
Vishwanath and Others Vs State of U.P. and Ans..
Allahabad High Court · (2007) 3 ACR 2471
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(3), 157(2)
High Courts10 Nov 2006Dismissed
Kallu and Others Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0177
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 190, 202Penal Code, 1860 (IPC) — Section 147, 148, 302, 307
High Courts10 Nov 2006Dismissed
Deo Sharan Shukla @ D.S.Shukla Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Nov 2006Allowed
In Re: Late Sahu Basheshwar Dayal
Allahabad High Court · (2006) 11 AHC CK 0119
Evidence Act, 1872 — Section 114, 73Succession Act, 1925 — Section 222, 223, 224, 226, 228
High Courts10 Nov 2006Allowed
Sumac International Limited Vs PNB Capital Services Limited and The Official Liquidator, High Court of Allahabad and Uttranchal
Allahabad High Court · (2006) 10 ADJ 86
COMPANIES ACT, 1956 — Section 10, 2
High Courts10 Nov 2006Allowed
P.I. Industries Limited Vs Commissioner, Trade Tax
Allahabad High Court · (2009) 20 VST 19
Limitation Act, 1963 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts10 Nov 2006Allowed
Ram Autar and Others Vs Radhey Shyam and Another
Allahabad High Court · (2007) 3 AWC 2836
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Nov 2006
In Re: The Administrator General In Re: The Goods of Late Smt. Bimala Neogi
Allahabad High Court · (2006) 11 AHC CK 0055
Evidence Act, 1872 — Section 45, 47, 67, 68, 69Succession Act, 1925 — Section 230, 30, 59, 63
High Courts10 Nov 2006Dismissed
Union of India (UOI) and Another Vs Smt. Jagdish Kaur
Allahabad High Court · (2006) 10 ADJ 254
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts10 Nov 2006
Ashok Kumar Yadav Vs Union of India
Allahabad High Court · (2007) 3 ACR 2595
Criminal Procedure Code, 1973 (CrPC) — Section 9Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 27A, 29, 36
High Courts09 Nov 2006
Santosh Kumar Vs State of U.P. and Another
Allahabad High Court · (2007) 1 ACR 1165
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts09 Nov 2006Dismissed
Sansveer Vs State of U.P. and Others
Allahabad High Court · (2006) 11 AHC CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 202Penal Code, 1860 (IPC) — Section 201, 304B, 307, 324
High Courts09 Nov 2006Allowed
Ram Suresh Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2472
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 302, 307, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts09 Nov 2006Allowed
U.P. State Road Transport Corporation, Central Workshop Vs Mohammad Shariph
Allahabad High Court · (2006) 10 ADJ 716 : (2007) 112 FLR 520
High Courts09 Nov 2006Allowed
Suresh Kumar Yadav Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3009
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts09 Nov 2006Dismissed
Afzal Ansari Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 319
Criminal Procedure Code, 1973 (CrPC) — Section 178, 193, 482
High Courts09 Nov 2006Dismissed
Kasim Vs State of U.P.
Allahabad High Court · (2006) 11 AHC CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Nov 2006Allowed
Devendra Pratap Pandey Vs Secretary,Gramya Vikas,U.P.Lucknow & Ors.
Allahabad High Court · (2006) 11 AHC CK 0138