High Courts14 Sept 2006
Bharat Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 477
Arms Act, 1959 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 38 of 125
High Courts14 Sept 2006
Chandra Bhushan Sharma Vs State of Uttar Pradesh
Allahabad High Court · (2006) 7 AWC 7676
High Courts14 Sept 2006
Shamsher Singh Vs Bindhyavasini Singh and Others
Allahabad High Court · (2007) 2 AWC 1342
High Courts14 Sept 2006Allowed
Raja Ram Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 10 ADJ 288 : (2007) 1 AWC 964
High Courts14 Sept 2006Allowed
Pragya Traders Vs The Commissioner of Trade Tax
Allahabad High Court · (2006) 09 AHC CK 0211
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts14 Sept 2006Allowed
Kumari Sarita Devi Vs Ram Babu alias Ram Prakash under alleged Guardianship of Anand Kumar Tiwari and Civil Judge, Senior Division, Additional District Judge
Allahabad High Court · (2006) 09 AHC CK 0196
Constitution of India, 1950 — Article 227
High Courts14 Sept 2006Allowed
Hari Shankar Prasad Vs State of U.P. and others
Allahabad High Court · (2006) 09 AHC CK 0188
Uttar Pradesh Group D Employees Service Rules, 1985 — Rule 19, 21
High Courts14 Sept 2006Allowed
Ram Lal Vs Nagar Palika, Pihani, District Hardoi
Allahabad High Court · (2006) 09 AHC CK 0162
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts14 Sept 2006Allowed
Ram Lal Vs Nagar Palika,Hardoi
Allahabad High Court · (2006) 09 AHC CK 0151
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts14 Sept 2006
Devendra Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 513
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 309, 350Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Sept 2006Dismissed
Tilak Singh Yadav and Others Vs State of Uttar Pradesh
Allahabad High Court · (2006) 09 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
High Courts14 Sept 2006Disposed Of
Shambhoo Nath, Chhotey Lal and Phool Chandra Vs The Commissioner, Vindhyachal Region and Land Management Committee
Allahabad High Court · (2007) 1 ADJ 247 : (2007) 5 AWC 4984
Constitution of India, 1950 — Article 226
High Courts14 Sept 2006Dismissed
Ram Prasad Kushwaha Vs Vice-Chancellor, Bundelkhand University and Others
Allahabad High Court · (2007) 7 AWC 6859
High Courts14 Sept 2006
Munendra alias Chandra Pal Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 479
Penal Code, 1860 (IPC) — Section 302, 504, 506
High Courts14 Sept 2006
Yahiya Khan and Another Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 804
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308
High Courts13 Sept 2006
Bhaskar Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 505
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 302, 307
High Courts13 Sept 2006Dismissed
Srinath Mishra Vs Mukhya Nagar Adhikari, Nagar Nigam and Another
Allahabad High Court · (2007) 2 AWC 1398 : (2006) 111 FLR 1066
Industrial Disputes Act, 1947 — Section 33C
High Courts13 Sept 2006
Kukku Balmiki alias Member Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 805
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 332, 34, 353, 506
High Courts13 Sept 2006
Dinesh Kumar Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 1118 : (2006) 100 RD 266 : (2006) 1 RD 266
Penal Code, 1860 (IPC) — Section 302, 324, 504
High Courts13 Sept 2006Dismissed
Ram Autar alias Sri Sri Autar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 2 AWC 1269 : (2006) 2 RD 716
Constitution of India, 1950 — Article 226