High Courts19 Dec 2006Dismissed
Gyan Prakash and Others Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 163 : (2007) 5 AWC 4535
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 3 of 143
High Courts18 Dec 2006Allowed
Smt. Khursheed Begum Vs Bashir Ahmad
Allahabad High Court · (2008) 5 AWC 5004
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts18 Dec 2006
Smt. Harpyari, Kedari Singh and Kaptan Singh Vs State of U.P. and Natthu Singh
Allahabad High Court · (2006) 12 AHC CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 210, 482Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts18 Dec 2006Dismissed
Sabir (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 12 AHC CK 0148
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364A, 404
High Courts18 Dec 2006Allowed
Syed Nafisul Hasan Zaidi and Another Vs Board of Revenue, U.P. and Others
Allahabad High Court · (2007) 7 AWC 7132
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 144, 209, 331A
High Courts18 Dec 2006Disposed Of
Islamuddin Vs Umesh Chandra Tiwari,D.M.,Sant Kabir Nagar & Anr.
Allahabad High Court · (2006) 12 AHC CK 0120
Constitution of India, 1950 — Article 225Contempt of Courts Act, 1971 — Section 12, 20Limitation Act, 1963 — Section 5
High Courts18 Dec 2006Allowed
Allahabad Development Authority Vs Lokayukta U.P. and another
Allahabad High Court · (2006) 12 AHC CK 0098
Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975 — Section 8(5)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 50
High Courts18 Dec 2006Dismissed
Munna alias Teerthraj Vs State of Uttar Pradesh
Allahabad High Court · (2006) 12 AHC CK 0093
Penal Code, 1860 (IPC) — Section 376
High Courts18 Dec 2006
Dr. D.C. Srivastava Vs Director of Income Tax (Investigation)
Allahabad High Court · (2007) 212 CTR 527
Income Tax Act, 1961 — Section 132(1)
High Courts18 Dec 2006Allowed
Suddhu and Gulab Vs The Union of India (UOI)
Allahabad High Court · (2007) 1 ADJ 441 : (2007) 5 AWC 4602 : (2007) 112 FLR 599
High Courts18 Dec 2006Dismissed
Susheel Iron Store Vs Addl. District Judge and Others
Allahabad High Court · (2007) 5 AWC 5137
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17(1), 49
High Courts18 Dec 2006Dismissed
Ranjan Vs State of U.P. and Hem Raj Mishra
Allahabad High Court · (2006) 12 AHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 34, 364
High Courts18 Dec 2006Allowed
Smt. Soni Devi Vs State of U.P. and Others
Allahabad High Court · (2006) 12 AHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts16 Dec 2006Partly Allowed
Ram Narain Gupta Vs State of U.P.& Anr.
Allahabad High Court · (2006) 12 AHC CK 0116
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts15 Dec 2006
Saeed Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 481
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 226, 356National Security Act, 1980 — Section 3(2)
High Courts15 Dec 2006Dismissed
Ramashray Vs State of U.P., Additional Session Judge and Devendra Pathak
Allahabad High Court · (2006) 12 AHC CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 245, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325
High Courts15 Dec 2006
Jagge and Another Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 980
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Dec 2006
In Re: Nakshatra Pal Singh, Advocate Civil Court and Vijay Pal Singh, Advocate Civil Court
Allahabad High Court · (2007) 1 ADJ 489
Contempt of Courts Act, 1971 — Section 10, 15Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 228
High Courts15 Dec 2006
Vikas Yadav and Others Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 983
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Dec 2006
Committee of Management, Shri Mohan Singh Inter College Vs State of U.P.
Allahabad High Court · (2007) 289 ITR 224
Constitution of India, 1950 — Article 154, 162, 164, 229, 41