High Courts22 Sept 2006
Ramveer Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 580
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 34 of 125
High Courts22 Sept 2006Dismissed
U.P. State Road Transport Corporation Vs Swami Nath
Allahabad High Court · (2007) 1 AWC 609
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts22 Sept 2006Dismissed
Rajesh Kumar Jaiswal Vs Registrar General, High Court and Others
Allahabad High Court · (2006) 7 AWC 7568
Constitution of India, 1950 — Article 229
High Courts22 Sept 2006Allowed
Commissioner of Wealth Tax Vs B. M. Kanodia (HUF)
Allahabad High Court · (2006) 09 AHC CK 0023
Wealth Tax Act, 1957 — Section 5(1)(iv)
High Courts22 Sept 2006
Virendra Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 827
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts21 Sept 2006
Manish Kumar Rai Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1133
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 307Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
High Courts21 Sept 2006
Commissioner of Income Tax (Central) Vs Sadi Ram Ganga Prasad (HUF)
Allahabad High Court · (2006) 09 AHC CK 0314
Income Tax Act, 1961 — Section 256(1)
High Courts21 Sept 2006Allowed
Commissioner of Income Tax and Another Vs Ram Kishan Gupta
Allahabad High Court · (2006) 09 AHC CK 0309
Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5
High Courts21 Sept 2006Allowed
Bali Ram Vs Chief Engineer, Irrigation Department, Superintending Engineer, Irrigation Karya Mandal-II and Executive Engineer, Irrigation Department
Allahabad High Court · (2006) 09 AHC CK 0285
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 15, 20
High Courts21 Sept 2006
Brij Mohan Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1262
Constitution of India, 1950 — Article 227
High Courts21 Sept 2006Dismissed
Brij Nandan Nagainch and Priya Nagaich Vs State of U.P. and Brijesh Kumar
Allahabad High Court · (2006) 09 AHC CK 0235
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 307, 319, 362, 377Evidence Act, 1872 — Section 3, 7, 8
High Courts21 Sept 2006Allowed
Ramveer Singh and Others Vs GAIL India Limited and Manager (Human Resource) GAIL India Limited
Allahabad High Court · (2006) 7 AWC 7600
Constitution of India, 1950 — Article 14, 16, 226, 309Contract Act, 1872 — Section 23
High Courts21 Sept 2006Dismissed
Brij Nandan Nagaich and Another Vs State of U.P. and Another
Allahabad High Court · (2007) CriLJ 378
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 362, 377, 386Evidence Act, 1872 — Section 3, 7, 8
High Courts21 Sept 2006Partly Allowed
Sudhir Singh Vs State of U.P., Ministry of Nagar Vikas Anubhag and Others
Allahabad High Court · (2006) 3 UPLBEC 2719
Constitution of India, 1950 — Article 14, 226, 227, 32
High Courts21 Sept 2006Dismissed
Kisanotthan Co-Operative Housing Society Ltd., Lucknow Vs O.P.Srivastava
Allahabad High Court · (2006) 09 AHC CK 0175
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts21 Sept 2006Disposed Of
Union of India and others, etc. etc. Vs Mohd. Yasin Ansari (No. 299/567-K-Ex-Sepoy) and others, etc.
Allahabad High Court · (2006) 09 AHC CK 0160
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47
High Courts21 Sept 2006Dismissed
Ram Gopal and Anr. Vs Kewal Prasad & Ors.
Allahabad High Court · (2006) 09 AHC CK 0159
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7(aa)
High Courts21 Sept 2006Allowed
Rajwati Vs State of U.P.
Allahabad High Court · (2006) 10 ADJ 539
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 397, 401
High Courts21 Sept 2006Dismissed
Dr. Dharm Nath Singh Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 7564 : (2006) 111 FLR 882
Constitution of India, 1950 — Article 14, 16
High Courts21 Sept 2006Allowed
Commissioner of Income Tax, Kanpur Vs Ram Pratap Gupta
Allahabad High Court · (2006) 09 AHC CK 0087
Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5