High Courts21 Sept 2006Dismissed
Janki Prasad Vs Kashi Nath Mishra
Allahabad High Court · (2006) 7 ADJ 698 : (2007) 1 AWC 961
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 35 of 125
High Courts21 Sept 2006
Deen Mohammad Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 811
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts21 Sept 2006Allowed
Dr. Dinesh Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1793
High Courts21 Sept 2006
Bhagwant Singh Vs Prescribed Authority/Civil Judge (Senior Division) and Another
Allahabad High Court · (2007) 2 AWC 1282
Civil Procedure Code, 1908 (CPC) — Section 34, 35, 35A, 35B
High Courts21 Sept 2006Allowed
Asstt. Commissioner of Income Tax, Circle 3(1), Kanpur Vs Lakhan Lal Gupta
Allahabad High Court · (2006) 09 AHC CK 0022
Income Tax Act, 1961 — Section 260A
High Courts20 Sept 2006Allowed
Anwar Vs Distt. D.D.C. and Others
Allahabad High Court · (2007) 2 AWC 1797
Limitation Act, 1963 — Section 5
High Courts20 Sept 2006
Amar Nath Gupta Vs District Judge and Others
Allahabad High Court · (2006) 10 ADJ 98 : (2007) 2 AWC 1160
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151Constitution of India, 1950 — Article 226
High Courts20 Sept 2006Allowed
Om Veer Singh Vs State of U.P., Distt. Inspector of Schools, Committee of Management, Adarsh Lag Sama Inter College
Allahabad High Court · (2006) 10 ADJ 11
Constitution of India, 1950 — Article 14, 15, 16, 21, 226
High Courts20 Sept 2006
Damber Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1634
Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts20 Sept 2006
Rajesh Tiwari Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1120
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts20 Sept 2006Disposed Of
Gurinder Singh Sethi Vs State of U.P.
Allahabad High Court · (2006) 7 ADJ 604 : (2006) 7 AWC 6655
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts20 Sept 2006Dismissed
Adarsh Kumar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 591
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 498A, 504, 506
High Courts20 Sept 2006Allowed
Beena Mishra (Smt.) Vs U.P. Development Systems Corporation Ltd. and another
Allahabad High Court · (2006) 09 AHC CK 0190
High Courts20 Sept 2006Dismissed
Ram Chandra Vs Siya Ram and others
Allahabad High Court · (2006) 09 AHC CK 0167
Allahabad High Court Rules, 1952 — Chapter 12 Rule 4
High Courts20 Sept 2006
Commissioner of Income Tax Vs Meghdoot Village Products (P.) Ltd.
Allahabad High Court · (2007) 212 CTR 484
Income Tax Act, 1961 — Section 260A, 68
High Courts20 Sept 2006
Narendra Singh Gangwar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 847
Penal Code, 1860 (IPC) — Section 302, 328
High Courts20 Sept 2006
Arun Kumar alias Veeru Chaturvedi Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 394, 396, 411
High Courts20 Sept 2006Allowed
Lokman Singh Vs Deputy General Manager, Chairman/President, U.P.S.R.T.C.
Allahabad High Court · (2006) 7 AWC 6609
High Courts20 Sept 2006
Rameshwar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1131
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 302, 506
High Courts19 Sept 2006
Commissioner of Wealth Tax, Central, Kanpur Vs Sadiram Ganga Prasad (HUF)
Allahabad High Court · (2006) 09 AHC CK 0312
Wealth Tax Act, 1957 — Section 27(1)