High Courts19 Sept 2006
Commissioner of Income Tax Vs Shadiram Ganga Prasad Charitable Trust
Allahabad High Court · (2007) 165 TAXMAN 462
Income Tax Act, 1961 — Section 11, 12A, 256(1)
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 36 of 125
High Courts19 Sept 2006Allowed
Pushpa Devi and Another Vs Vijay Kumar and Others
Allahabad High Court · (2007) 1 AWC 612
High Courts19 Sept 2006Allowed
Fakharuddin Vs State of U.P.and Another
Allahabad High Court · (2006) 09 AHC CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts19 Sept 2006Allowed
Amit Anand Singh Vs Vice-Chancellor, Banaras Hindu University, Examination Controller, Banaras Hindu University and Banaras Hindu University
Allahabad High Court · (2006) 7 AWC 7755
High Courts19 Sept 2006
Khadag Bahadur Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 560
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 2006Dismissed
Lokesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6616
Constitution of India, 1950 — Article 14, 16
High Courts19 Sept 2006Dismissed
Siya Ram Sharma Vs Smt. Kumari Devi
Allahabad High Court · (2007) 2 AWC 1249 : (2007) 4 RCR(Criminal) 16
Constitution of India, 1950 — Article 226
High Courts19 Sept 2006Allowed
Commissioner of Income Tax, Kanpur Vs Smt. Chanchal Katyal
Allahabad High Court · (2006) 09 AHC CK 0013
Income Tax Act, 1961 — Section 148, 171(1)(c), 256(1), 271(1)(c), 36(1)(iii)
High Courts18 Sept 2006
Santosh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 559
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts18 Sept 2006
Awdhesh Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 562
Criminal Procedure Code, 1973 (CrPC) — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts18 Sept 2006
Smt. Sideshwari Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 582
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304, 316, 498A
High Courts18 Sept 2006Allowed
Rajesh Kumar Vs State of U.P.
Allahabad High Court · (2007) 2 AWC 1186
High Courts18 Sept 2006Allowed
Ishaq Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 935
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 397
High Courts18 Sept 2006Allowed
Hazi Mohd. Harun Vs State of U.P. and Others
Allahabad High Court · (2006) 09 AHC CK 0223
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 482, 82, 83Evidence Act, 1872 — Section 145
High Courts18 Sept 2006Dismissed
Satya Prakash Singh alias Teepu Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 67
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 2006
Brijesh alias Brijendra alias Babla Vs State of U.P. and Another
Allahabad High Court · (2007) 1 ACR 849
Criminal Procedure Code, 1973 (CrPC) — Section 151, 482Penal Code, 1860 (IPC) — Section 307, 506
High Courts18 Sept 2006Dismissed
Bakridi and Others Vs Incharge District Judge and Others
Allahabad High Court · (2006) 09 AHC CK 0076
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A
High Courts18 Sept 2006Allowed
Sheo Nath Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 1 AWC 967 : (2006) 2 RD 765
Limitation Act, 1963 — Section 5
High Courts18 Sept 2006
Kumari Hena Farheen Vs State of U.P. and The Principal, St. Anthony Convent Girls Intermediate College
Allahabad High Court · (2006) 7 AWC 7705
Constitution of India, 1950 — Article 14, 30