High Courts13 Oct 2006Dismissed
Smt. Ranju Vs State of U.P. and Others
Allahabad High Court · (2006) 10 AHC CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 304, 308
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 26 of 125
High Courts13 Oct 2006Dismissed
Pintoo and Prem Pal Vs State of U.P. and Sri Ramesh Chand
Allahabad High Court · (2006) 10 AHC CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 319Penal Code, 1860 (IPC) — Section 323, 324, 336, 452, 504
High Courts13 Oct 2006Disposed Of
Ram Kishore Pandey Vs State of U.P. and others
Allahabad High Court · (2006) 10 AHC CK 0138
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)
High Courts13 Oct 2006Dismissed
Ashok Kumar Vs State of U.P. and Om Prakash
Allahabad High Court · (2007) 5 RCR(Criminal) 677
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 210, 482Penal Code, 1860 (IPC) — Section 419, 467, 468
High Courts13 Oct 2006Allowed
S.P. Builders and Others Vs Chairman, Debt Recovery Appellate Tribunal and Others
Allahabad High Court · (2007) 1 AWC 14
Constitution of India, 1950 — Article 226, 227, 323A, 323BCriminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts13 Oct 2006Allowed
Rajeev Kumar Agarwal Vs V.K. Metal Works (Buffer Stockist) and Others
Allahabad High Court · (2006) 10 ADJ 248
High Courts13 Oct 2006Disposed Of
Shiv Narain Jaiswal and Others Vs State of U.P. and Abhay Pratap Singh
Allahabad High Court · (2006) 10 ADJ 101
Criminal Procedure Code, 1973 (CrPC) — Section 153, 154, 155, 156, 173Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 354Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3
High Courts13 Oct 2006Allowed
Diwari Lal and Others Vs State of U.P. Another
Allahabad High Court · (2007) 2 ACR 2323
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 302, 324, 504, 506
High Courts13 Oct 2006
Sangam Pasi Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2673
Criminal Procedure Code, 1973 (CrPC) — Section 215, 227, 228, 228A, 397(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 36AA, 50, 8
High Courts13 Oct 2006
Yogesh Kumar Gaur Vs State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 240
High Courts13 Oct 2006
LCL Jewellery Ltd. and Others Vs Debts Recovery Appellate Tribunal and Others
Allahabad High Court · (2007) 1 CompLJ 133
High Courts12 Oct 2006Dismissed
Ajay Kumar Chawla Vs Sewa Ram Chawla
Allahabad High Court · (2007) 5 AWC 5082
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Oct 2006Dismissed
Smt. Reena Jain Vs Commissioner of Income Tax, Circle-1, Meerut
Allahabad High Court · (2007) 160 TAXMAN 173
Income Tax Act, 1961 — Section 131, 147, 148, 246, 260A
High Courts12 Oct 2006Dismissed
Viswanath Prasad Bajpai (D) through L.Rs. and Another Vs Vth Addl. District Judge and Others
Allahabad High Court · (2007) 2 AWC 1337 : (2007) 102 RD 317
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 17
High Courts12 Oct 2006
Harpal Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 772 : (2007) 2 AWC 1247 : (2006) 2 RD 792
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4A(2)
High Courts12 Oct 2006
Bhopal Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 1644
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 380, 411
High Courts12 Oct 2006Allowed
Sri Jagannath Prasad Bajpai Vs District Inspector of School, Shree Chaturbhuj Shivji Anglo, Gujrati Higher Secondary School and State of U.P.
Allahabad High Court · (2006) 7 AWC 7598 : (2006) 111 FLR 1065
High Courts12 Oct 2006
Smt. Reena Jain Vs Commissioner of Income Tax
Allahabad High Court · (2007) 210 CTR 491
Income Tax Act, 1961 — Section 131, 147, 148, 246, 260A
High Courts12 Oct 2006Allowed
Nar Singh Das Agrawal Vs Chief Controlling Revenue Authority Board of Revenue, Additional District Magistrate/Collector, Stamps, State of U.P.
Allahabad High Court · (2007) 1 AWC 727 : (2006) 2 RD 763
Stamp Act, 1899 — Section 33, 47
High Courts12 Oct 2006Dismissed
Smt. Girja Devi Vs Additional District Judge, Court No. 1 and Others
Allahabad High Court · (2007) 1 AWC 1013
Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17