High Courts06 Nov 2006Dismissed
Avon Elastomers (India) Vs The Commissioner of Trade Tax
Allahabad High Court · (2008) 16 VST 510
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2(i)
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 20 of 125
High Courts06 Nov 2006Dismissed
Sardar Jasvir Singh and Sardar Ranjit Singh Vs State of Uttar Pradesh and Ayyaz Ali Khan
Allahabad High Court · (2006) 10 ADJ 414 : (2008) 1 BC 30 : (2007) 3 CivCC 534 : (2007) CriLJ 2538 : (2007) 3 RCR(Civil) 595 : (2007) 3 RCR(Criminal) 709
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 9
High Courts06 Nov 2006Allowed
Anil Kumar and Jaiveer Singh Vs The State of Uttar Pradesh
Allahabad High Court · (2006) 10 ADJ 366 : (2007) 5 AWC 5278
Constitution of India, 1950 — Article 226
High Courts06 Nov 2006Allowed
Sarjoo Prasad Gupta @ Lukhi Vs Addl. District & Sessions Judge,Kanpur Nagar & Ors.
Allahabad High Court · (2006) 11 AHC CK 0165
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts06 Nov 2006Allowed
Ibrahim Ansari Vs Pramod Kumar Gupta & Ors.
Allahabad High Court · (2006) 11 AHC CK 0136
High Courts06 Nov 2006Allowed
Committee of Management, Shri Bhagwan Mahabir Mahavidyalaya, Pawa Nagar, Fazilnagar, Kushinagar through its Manager Sri Ashok Kumar Jain and another Vs Vice-Chancellor, Deen Dayal Upudhyaya Gorakhpur University, Gorakhpur and another
Allahabad High Court · (2006) 11 AHC CK 0129
High Courts06 Nov 2006
Sukhdeo Vs The Collector, The Assistant Collector Ist Class/Tahsildar, Gaon Sabha Amlikaur
Allahabad High Court · (2007) 5 AWC 5107 : (2007) 102 RD 83
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 195, 198
High Courts06 Nov 2006Allowed
Shri Chandra Bhushan Singh Vs District Basic Education Officer, Committee of Management, Adarsh Junior High School
Allahabad High Court · (2006) 10 ADJ 283 : (2007) 5 AWC 5275
Constitution of India, 1950 — Article 226
High Courts06 Nov 2006Allowed
Provincial Cooperative Union/U.P. Cooperative Union and District Assistant Registrar, Cooperative Societies, Chairman, District Committee of Federal Authority (P.C.U.) Vs Presiding Officer, Labour Court and Chandrabali Singh
Allahabad High Court · (2006) 7 AWC 7372
Uttar Pradesh Co-operative Societies Act, 1965 — Section 70Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts06 Nov 2006Allowed
Dharam Prakash Gupta (D) by L.Rs. Vs Addl. District Judge and Others
Allahabad High Court · (2007) 5 AWC 4998
Evidence Act, 1872 — Section 101, 102General (Civil) Rules, 1997 — Rule 538Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30
High Courts06 Nov 2006Allowed
Shresth Shiksha Sanstha Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 7343
Constitution of India, 1950 — Article 252National Capital Region Planning Board Act, 1985 — Section 2, 3, 5
High Courts06 Nov 2006Allowed
Kumari Shabnoor Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1719
Contract Act, 1872 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 120B, 363, 366, 504, 506
High Courts06 Nov 2006Dismissed
Manoj Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1780
Hindu Marriage Act, 1955 — Section 11, 17, 5, 7Penal Code, 1860 (IPC) — Section 494, 495, 498
High Courts06 Nov 2006Dismissed
Raman Kirpal Vs State of U.P. and Others
Allahabad High Court · (2007) 1 AWC 259
Criminal Procedure Code, 1973 (CrPC) — Section 243, 311, 313, 315, 482Penal Code, 1860 (IPC) — Section 500, 501
High Courts03 Nov 2006
Ghanshyam Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 1145
Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts03 Nov 2006Dismissed
Smt. Shail Agrawal Vs State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 587 : AIR 2007 All 55
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 80Constitution of India, 1950 — Article 226, 227
High Courts03 Nov 2006
Ram Kumar Agrahari Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 3001
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Nov 2006Dismissed
Ram Milan Pandey Vs State of U.P
Allahabad High Court · (2007) 3 ACR 3003
Penal Code, 1860 (IPC) — Section 304
High Courts03 Nov 2006
Puchchi Mishra Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2992
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts03 Nov 2006Dismissed
Sukhpal, Madan Gopal and Suresh Vs State of U.P. and Daya Shanker Kaushik
Allahabad High Court · (2006) 11 AHC CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 210, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A