High Courts30 Oct 2006
Babloo Singh Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2989
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 23 of 125
High Courts28 Oct 2006Allowed
Har Prasad Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 412
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 395
High Courts28 Oct 2006
I.T.C. Limited Vs State of U.P.
Allahabad High Court · (2006) 10 AHC CK 0199
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts28 Oct 2006
Rastriya Inter College and Daya Shanker Pathak Vs State of U.P., Keshetriya Karyalaya, Madhyamik Shiksha Parishad and District Inspector of Schools
Allahabad High Court · AIR 2007 All 76
Limitation Act, 1963 — Section 4
High Courts28 Oct 2006Dismissed
Jag Jeevan Prasad Gupta Vs Labour Court and Basti Sugar Mill Company Limited
Allahabad High Court · (2007) 7 AWC 6857 : (2007) 112 FLR 358
High Courts27 Oct 2006Allowed
Soban and Others Vs The Board of Revenue and Others
Allahabad High Court · (2006) 10 ADJ 780 : (2007) 5 AWC 5386 : (2007) 102 RD 334
Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 15AUttar Pradesh Bhoodan Yagna Rules, 1953 — Rule 10
High Courts27 Oct 2006Dismissed
Luxmi Kant Vs Deputy Dpector of Consolidation and Others
Allahabad High Court · (2006) 10 AHC CK 0096
Limitation Act, 1963 — Section 5
High Courts27 Oct 2006Dismissed
Fauja Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 10 AHC CK 0095
Evidence Act, 1872 — Section 105, 106Penal Code, 1860 (IPC) — Section 100, 101, 147, 148, 149
High Courts26 Oct 2006
Commissioner of Income Tax Vs Sapna Traders
Allahabad High Court · (2006) 10 AHC CK 0226
Income Tax Act, 1961 — Section 256(1)
High Courts26 Oct 2006
Moti Lal Padampat Udyog Ltd. Vs The Commissioner of Income Tax
Allahabad High Court · (2007) 212 CTR 477 : (2007) 293 ITR 656
Income Tax Act, 1961 — Section 256
High Courts26 Oct 2006Dismissed
State of U.P. Vs Ram Kishun son Chokat, Lagni and Ram Ji
Allahabad High Court · (2006) 10 AHC CK 0211
Limitation Act, 1963 — Section 5
High Courts26 Oct 2006Dismissed
Gagan Gupta Vs State of U.P. and Badri Vishal Shukla
Allahabad High Court · (2006) 10 AHC CK 0205
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 64, 69Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 2006Allowed
State of U.P. Vs Prem Shankar Sharma and others
Allahabad High Court · (2006) 10 AHC CK 0100
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 3, 32
High Courts26 Oct 2006
Lok Bahadur and Others Vs State of U.P. and Others
Allahabad High Court · (2007) 3 ACR 2464
Penal Code, 1860 (IPC) — Section 323, 325, 34, 504
High Courts26 Oct 2006Dismissed
State of U.P. and Another Vs Ramkishun and Others
Allahabad High Court · (2006) 10 ADJ 354 : (2007) 7 AWC 6852
Limitation Act, 1963 — Section 5
High Courts21 Oct 2006Allowed
Raj Pal Vs Dy.Director of Consolidation,Bulandshahr & Ors.
Allahabad High Court · (2006) 10 AHC CK 0130
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 48
High Courts19 Oct 2006Dismissed
Union of India (UOI) Vs Laxmi Narain Sharma
Allahabad High Court · (2006) 10 AHC CK 0208
Air Force Act, 1950 — Section 20, 52, 54, 57, 73
High Courts19 Oct 2006Allowed
Smt. Vijaya Nigam Vs District Judge and Others
Allahabad High Court · (2006) 10 ADJ 76
Transfer of Property Act, 1882 — Section 106, 116
High Courts19 Oct 2006Disposed Of
Avnish Kumar and Another Vs State of U.P. and Others
Allahabad High Court · (2007) 3 ACR 2479
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Essential Commodities Act, 1955 — Section 6A
High Courts19 Oct 2006Dismissed
Moti Goel Vs State of Uttar Pradesh
Allahabad High Court · (2006) 10 AHC CK 0169
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 227, 482Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 468