COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 25 of 125

High Courts17 Oct 2006

Chandan Vs State of U.P. and Another

Allahabad High Court · (2007) 2 ACR 2326

Constitution of India, 1950 — Article 14, 141, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157(1), 173Penal Code, 1860 (IPC) — Section 406, 420

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High Courts17 Oct 2006Allowed

Kant Raji Devi Vs State of U.P.and Others

Allahabad High Court · (2006) 10 AHC CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts17 Oct 2006

Rupendra Nath Sharma and Ors. Vs Tarakh Nath Sharma & Ors.

Allahabad High Court · (2006) 10 AHC CK 0097

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts17 Oct 2006Allowed

Dushyant Singh Vs Sri Ram Prakash Sharma and Others

Allahabad High Court · (2006) 10 ADJ 603

Civil Procedure Code, 1908 (CPC) — Section 10Penal Code, 1860 (IPC) — Section 302Trade Unions Act, 1926 — Section 21A, 8

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High Courts17 Oct 2006Allowed

Abdul Hamid Vs State of U.P. and Secretary, Adult Education, Non-formal Education, U.P. Government

Allahabad High Court · (2006) 10 ADJ 350

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High Courts17 Oct 2006

Mohammad Ali Vs District Judge and Others

Allahabad High Court · (2007) 5 AWC 5373

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High Courts17 Oct 2006

Malkhan Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 10 AHC CK 0034

Constitution of India, 1950 — Article 142, 226, 32Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts16 Oct 2006

Moti Lal Padampat Udyog Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2006) 10 AHC CK 0224

Income Tax Act, 1961 — Section 256, 41

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High Courts16 Oct 2006

Shaukat Rana Vs State of U.P. and Another

Allahabad High Court · (2007) 2 ACR 1652

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 302

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High Courts16 Oct 2006Disposed Of

Dinesh Chandra Agrawal and Others Vs State of U.P.and Others

Allahabad High Court · (2006) 10 AHC CK 0125

Constitution of India, 1950 — Article 14

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High Courts16 Oct 2006Partly Allowed

Shiv Pujan Vs Deputy Director of Consolidation, Siddharth Nagar and Others

Allahabad High Court · (2006) 10 AHC CK 0117

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts16 Oct 2006Dismissed

Committee of Management, Shaheed Bhagat Singh Inter College Vs State of U.P.

Allahabad High Court · (2006) 10 AHC CK 0092

Constitution of India, 1950 — Article 16

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High Courts16 Oct 2006

Angad Yadava Vs Election Commission of India

Allahabad High Court · (2006) 10 ADJ 140 : AIR 2007 All 72

Constitution of India, 1950 — Article 324, 329Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 100, 302, 303, 304

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High Courts16 Oct 2006Allowed

Smt. Budhan Devi and Others Vs IVth Addl. District Judge, Jaunpur and Another

Allahabad High Court · (2007) 5 AWC 5369

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High Courts16 Oct 2006Disposed Of

Smt. Chanchal Katyal Vs Commissioner of Income Tax

Allahabad High Court · (2007) 207 CTR 154 : (2008) 298 ITR 182

Income Tax Act, 1961 — Section 143, 256, 36

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High Courts16 Oct 2006Allowed

Ram Lal Gupta Vs Civil Judge and Others

Allahabad High Court · AIR 2007 All 54 : (2007) 5 AWC 5372 : (2007) 3 CivCC 87 : (2007) 5 RCR(Civil) 457

Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts13 Oct 2006

Smt. Vimla Devi and Another Vs State of U.P. and Another

Allahabad High Court · (2007) 1 ACR 21 : (2007) 5 RCR(Criminal) 560

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 304B, 498A

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High Courts13 Oct 2006Allowed

S.P. Builders and Others Vs Chairperson, Debts Recovery Appellate Tribunal and Presiding Officer, Debts Recovery Tribunal

Allahabad High Court · AIR 2007 All 77 : (2007) 137 CompCas 292

Constitution of India, 1950 — Article 226, 227, 323A, 323BCriminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts13 Oct 2006Dismissed

Kamal Kumari Singh (Smt.) Vs State of U.P. and Others

Allahabad High Court · (2006) 10 ADJ 399 : (2007) 3 AWC 2841

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 17, 19

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High Courts13 Oct 2006Allowed

Aun Mohammad Naqvi alias Siddan and Mst. Saida Bano Vs State of U.P. and S.M. Raseed

Allahabad High Court · (2006) 10 AHC CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 500

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