High Courts15 Sept 2006
Abbas Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 507
Penal Code, 1860 (IPC) — Section 302, 506
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 37 of 125
High Courts15 Sept 2006Dismissed
Gajendra Kumar Pandey Vs State of U.P., The Director, Non Conventional Energy Development Agency and Pariyojna Adhikari, Non Conventional Energy Development Agency
Allahabad High Court · (2006) 10 ADJ 345 : (2007) 7 AWC 6846 : (2007) 112 FLR 678
Constitution of India, 1950 — Article 14, 16
High Courts15 Sept 2006
Guddu and Another Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 868
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts15 Sept 2006Dismissed
Kaneeza Khatoon Vs Shobarati and Others
Allahabad High Court · AIR 2007 All 28 : (2007) 2 AWC 1259
High Courts15 Sept 2006Dismissed
Ashok Kumar Agrawal Vs State of U.P. and Nirmal Chand Sethia Proprietor Up Luxmi
Allahabad High Court · (2006) 09 AHC CK 0270
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts15 Sept 2006Dismissed
Sunil, Mansharam, Rajkumari and Anil Vs The State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 778
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Sept 2006
Mustaq alias Mustafa Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 97 : (2006) 3 AWC 3146
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156(1), 157Electricity Act, 2003 — Section 135, 136, 137, 138, 139
High Courts15 Sept 2006Dismissed
Dinesh Kumar Dubey Vs Ganga Shankar Tiwari
Allahabad High Court · (2006) 4 AWC 4134
Civil Procedure Code, 1908 (CPC) — Section 17Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17
High Courts15 Sept 2006Disposed Of
Rama Shankar Vs Addl. Civil Judge (J.D.) and Others
Allahabad High Court · (2007) 1 AWC 319
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts15 Sept 2006Allowed
Jagannath Vs The Board of Revenue and Others
Allahabad High Court · (2006) 10 ADJ 145 : AIR 2007 All 26 : (2007) 1 AWC 732 : (2006) 2 RD 773
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts15 Sept 2006Disposed Of
Sandeep Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 726
Criminal Procedure Code, 1973 (CrPC) — Section 167, 41, 55, 82Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
High Courts15 Sept 2006Dismissed
Smt. Kalpana Agarwal and K.K. Agarwal Vs State of U.P. and Others
Allahabad High Court · (2006) 09 AHC CK 0192
Constitution of India, 1950 — Article 226
High Courts15 Sept 2006
Mahesh Chandra Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (2007) 1 ACR 925
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 323, 417, 498A, 506
High Courts15 Sept 2006
Ansar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 556
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts15 Sept 2006Allowed
Pradeep Kumar Vs State of U.P.
Allahabad High Court · (2006) 21 CriminalCC 880
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts15 Sept 2006Dismissed
Ali Hussain Vs State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 703 : (2006) 7 AWC 7559
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 11Constitution of India, 1950 — Article 14, 16, 226
High Courts15 Sept 2006
Seema Dubey Vs Principal Judge, Family Court and Others
Allahabad High Court · (2007) 1 DMC 79
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 13
High Courts15 Sept 2006Disposed Of
Ramesh and Another Vs State of U.P. and Others
Allahabad High Court · (2006) 09 AHC CK 0045
Constitution of India, 1950 — Article 215
High Courts15 Sept 2006Dismissed
Dinesh Kumar Vs Union of India (UOI) and Asstt. Security Officer, Railway Protection Force
Allahabad High Court · (2006) 7 ADJ 616
Constitution of India, 1950 — Article 226
High Courts15 Sept 2006
Mansur Ahmad, Kalim Ahmad and Rafiq Ahmad Vs State of U.P. and Maqbool Ahmad
Allahabad High Court · (2006) 10 ADJ 24
Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 217, 309, 311Penal Code, 1860 (IPC) — Section 302, 307, 34