High Courts19 Oct 2006Dismissed
Jagannath (Prajapati), Compulsorily Retired Additional District and Sessions Judge Vs Hon''ble Allahabad High Court and State of U.P.
Allahabad High Court · (2007) 112 FLR 601
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 24 of 125
High Courts19 Oct 2006Dismissed
Goa Carbon Limited Vs The Commissioner of Trade Tax
Allahabad High Court · (2006) 10 AHC CK 0154
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 286, 366Sales of Goods Act, 1930 — Section 4
High Courts19 Oct 2006Dismissed
Ananya Agra Refrigeration Vs Commissioner, Trade Tax
Allahabad High Court · (2006) 10 AHC CK 0147
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3A(1)(d)
High Courts19 Oct 2006Allowed
Vinod Kumar Gupta Vs Commissioner of Trade Tax
Allahabad High Court · (2006) 10 AHC CK 0079
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts19 Oct 2006Dismissed
Prem Chand Azad, Addl. District Judge Vs The Hon''ble Chief Justice, High Court of Judicature at Allahabad
Allahabad High Court · (2006) 10 ADJ 328
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 307
High Courts19 Oct 2006Allowed
J.C. Seth Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 119 : (2006) 7 AWC 7077 : (2007) 112 FLR 126
High Courts19 Oct 2006
Ram Bhajan Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1651
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3)Penal Code, 1860 (IPC) — Section 395
High Courts19 Oct 2006Dismissed
The Commissioner, Trade Tax Vs S/S Pratap Engineering Works
Allahabad High Court · (2006) 10 AHC CK 0020
Central Sales Tax Act, 1956 — Section 2
High Courts19 Oct 2006Allowed
S.Q. Ahmad Zaidi, through his Mukhtar-e-Aam, Shri Mohammad Husain Zaidi Vs The District Judge, The Collector, The Controller, Shia Central Board of Waqfs and Shia Central Board of Waqfs
Allahabad High Court · (2006) 10 AHC CK 0019
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 49A, 57A
High Courts19 Oct 2006Dismissed
Mohid Rawat Vs Aligarh Muslim University and Others
Allahabad High Court · (2007) 6 AWC 6216
High Courts19 Oct 2006Allowed
Smt. Ishrat Vs State of U.P. and Chief Judicial Magistrate
Allahabad High Court · (2007) 1 ADJ 508 : (2007) 5 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 2, 200Penal Code, 1860 (IPC) — Section 323, 354, 376, 452, 504
High Courts18 Oct 2006Dismissed
Jitendra Singh @ Jatan Sirohi, through his and Smt. Reena Sirohi Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 315
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 302, 307, 364, 396
High Courts18 Oct 2006Partly Allowed
Universal Subscription Agency Pvt. Ltd. Vs The Joint Commissioner of Income Tax, Special Ranger
Allahabad High Court · (2007) 207 CTR 62 : (2007) 293 ITR 244
Constitution of India, 1950 — Article 226Income Tax Act, 1981 — Section 80O
High Courts18 Oct 2006Dismissed
Manraj Vs Laxmi Narain
Allahabad High Court · (2006) 10 AHC CK 0128
Allahabad High Court Rules, 1952 — Chapter 6 Rule 15
High Courts18 Oct 2006Allowed
Prasun Kumar Deb [Justice (Retired)] Vs Virendra Singh and others
Allahabad High Court · (2006) 10 AHC CK 0101
Allahabad High Court Rules, 1952 — Chapter 8, Chapter 9, 10, 5Constitution of India, 1950 — Article 215Uttar Pradesh Judicial Officers Protection Act, 1950 — Section 1, 1(1), 1(2)
High Courts18 Oct 2006Dismissed
Virendra Kumar Pant Vs Joint Director of Education, Kumayun Mandal and Principal, Government Inter College
Allahabad High Court · (2007) 2 AWC 1808
Constitution of India, 1950 — Article 14, 16
High Courts18 Oct 2006Allowed
Ramesh Chandra Saboo Vs The Collector and Others
Allahabad High Court · (2006) 10 ADJ 404 : (2007) 6 AWC 6189 : (2006) 2 RD 858
High Courts17 Oct 2006Dismissed
Chandan Vs State of Uttar Pradesh and Manoj Kumar
Allahabad High Court · (2007) 2 ACR 2326
Constitution of India, 1950 — Article 14, 141, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 190Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 Oct 2006Allowed
Smt. Sony Shukla Vs State of U.P. and Others
Allahabad High Court · (2007) 3 ACR 2461
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3)Penal Code, 1860 (IPC) — Section 325
High Courts17 Oct 2006Allowed
Waqf Madarsa and Yateem Khana No. 959 through Mohd. Ikhtisas Uddin Ajmali and Mohd. Ikhtisas Uddin Vs Controller, U.P. Sunni Central Board of Waqf, U.P. Sunni Central Board of Waqfs and State of U.P.
Allahabad High Court · (2006) 10 AHC CK 0179
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 57A