High Courts21 Dec 2006
Smt. Manjari Vs Second Additional District Judge and Others
Allahabad High Court · (2007) 3 ADJ 162 : (2007) 102 RD 293
Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 2 of 143
High Courts21 Dec 2006Dismissed
Triveni Singh Vs State of U.P.
Allahabad High Court · (2006) 12 AHC CK 0001
Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13, 19
High Courts20 Dec 2006Allowed
Shaukat Ali Vs Ram Chandra Prasad
Allahabad High Court · (2006) 12 AHC CK 0119
Constitution of India, 1950 — Article 226
High Courts20 Dec 2006Dismissed
Maheshwari Oxygen Pvt. Ltd Meerut Vs Deep Live Stock Pvt. Ltd.& Ors.
Allahabad High Court · (2006) 12 AHC CK 0095
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104
High Courts20 Dec 2006Dismissed
State of U.P. Vs Dularey, Hakim Singh, Jawahar Lal and Kamlesh
Allahabad High Court · (2007) 1 ADJ 199
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 34
High Courts20 Dec 2006Allowed
Ramesh Chandra Shukla Vs State of U.P. and Station House Officer
Allahabad High Court · (2006) 12 AHC CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 177Penal Code, 1860 (IPC) — Section 418, 420
High Courts20 Dec 2006Allowed
Committee of Management, Khair Industrial Higher Secondary School Vs State of U.P. and Others
Allahabad High Court · (2006) 12 AHC CK 0024
Constitution of India, 1950 — Article 226
High Courts19 Dec 2006
Commissioner of Income Tax, Lucknow Vs Sooraj Lal Goverdhan Das
Allahabad High Court · (2006) 12 AHC CK 0202
Income Tax Act, 1961 — Section 139(1), 139(4), 256(1), 271B, 271B
High Courts19 Dec 2006Dismissed
R.P. Agrawal, Director, Koro Mandal Cables Private Ltd. Vs Suraj Narain, Assistant Manager, Popular Engineering and Foundary Works and State of U.P.
Allahabad High Court · (2006) 12 AHC CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482
High Courts19 Dec 2006
Lal Mani Prasad Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 259 : (2007) 5 AWC 4423 : (2007) 2 UPLBEC 64
High Courts19 Dec 2006
A.P. Gupta, Quality Control Incharge, Feeder Balancing Dairy and Another Vs State of U.P. and Another
Allahabad High Court · (2007) 1 ACR 989
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts19 Dec 2006
Saudan Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1253
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 380, 411
High Courts19 Dec 2006Dismissed
Ramesh Chandra Tiwari, Manager (Elect), Committee of Management, Bhakt Batsal Inter College Vs Sri Raghunandan Lal Sharma, Ex-Principal, Bhakt Batsal Inter College and State of U.P.
Allahabad High Court · (2006) 12 AHC CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts19 Dec 2006Allowed
Jujhar Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 115 : (2007) 4 BC 190 : (2007) 102 RD 321 : (2007) 2 UPLBEC 1571
COMPANIES ACT, 1956 — Section 19, 442, 446, 529A, 537Constitution of India, 1950 — Article 226, 246, 254Essential Commodities Act, 1955 — Section 1, 3
High Courts19 Dec 2006Allowed
Varanasi Vidyut Karamchari Sabha Vs The Industrial Tribunal I and Varanasi Electric Supply Undertaking
Allahabad High Court · (2007) 3 ADJ 453
Coking Coal Mines (Nationalisation) Act, 1972 — Section 9
High Courts19 Dec 2006Allowed
Mohan Steel Limited Vs Commissioner, Trade Tax and Another
Allahabad High Court · (2007) 10 VST 792
Uttar Pradesh Trade Tax Act, 1948 — Section 21(2)
High Courts19 Dec 2006Allowed
Hazari Lal and Others Vs Brahma Nand
Allahabad High Court · (2007) 1 ADJ 457 : (2007) 1 AWC 921 : (2007) 102 RD 422
High Courts19 Dec 2006Dismissed
Rahul Kesharwani (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 12 AHC CK 0045
Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 2006
Smt. Santosh Poonia Vs State of U.P. and Another
Allahabad High Court · (2007) 2 ACR 1775
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482
High Courts19 Dec 2006Disposed Of
Parikshat Vs State of U.P. and Siya Devi @ Siya Rani and wife of Malkhan
Allahabad High Court · (2007) 1 ADJ 523 : (2007) 1 DMC 798
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114