High Courts12 Sept 2006
Chhoti Bittee and Another Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 928
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 364, 368
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 40 of 125
High Courts12 Sept 2006
Sadhu Saran Yadav Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 53
Penal Code, 1860 (IPC) — Section 302, 323, 504, 506
High Courts12 Sept 2006Dismissed
Abdul Rashid Vs State of U.P., Vice Chairman, Moradabad Development Authority, Special Land Acquisition Officer and District Magistrate
Allahabad High Court · (2006) 7 ADJ 533
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 16, 17, 4, 48
High Courts12 Sept 2006
Jagat Narain Singh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 509
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts12 Sept 2006Dismissed
Raghuvir Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 869
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts11 Sept 2006
S.K. Awasthi Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 1135
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
High Courts11 Sept 2006Dismissed
Dr. Mohd. Sharif Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0283
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 294, 307, 506, 509
High Courts11 Sept 2006Dismissed
Ram Kishore and Smt. Angoori Devi Vs State of Uttar Pradesh and Ganga Mahesh
Allahabad High Court · (2006) 09 AHC CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 138, 165
High Courts11 Sept 2006Dismissed
Mohd. Usman Khan Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2448
High Courts11 Sept 2006Dismissed
Tulsi and Ram Autar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 7 ADJ 265 : (2007) 1 AWC 795 : (2006) 2 RD 721
Hindu Succession Act, 1956 — Section 14
High Courts11 Sept 2006Dismissed
Yogendra Kumar Jain (Y.K. Jain) Vs State of U.P., Managing Director, U.P. State Handloom Corporation Ltd. and Superintendent of Police, EOW, CB CID
Allahabad High Court · (2006) 7 ADJ 695 : (2007) CriLJ 198
Penal Code, 1860 (IPC) — Section 120B, 201, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13
High Courts11 Sept 2006Dismissed
S.K. Awasthi Vs The State of U.P. and Others
Allahabad High Court · (2007) CriLJ 382 : (2007) 5 RCR(Criminal) 786
Constitution of India, 1950 — Article 14, 21, 320Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts11 Sept 2006Disposed Of
Ramrati and Another Vs State of U.P.and Another
Allahabad High Court · (2006) 09 AHC CK 0169
Registration of Births and Deaths Act, 1969 — Section 13(3)
High Courts11 Sept 2006
Onkar Nath Tewari Vs Regional Joint Director of Education, 7th Region and Others
Allahabad High Court · (2006) 10 ADJ 379
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
High Courts11 Sept 2006Dismissed
Babu Ram Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 7 ADJ 504
Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(h)
High Courts11 Sept 2006Dismissed
Sri Om Hari Agarwal and Smt. Santosh Agarwal Vs State of U.P., Collector, Tahsildar and Pradeshiya Industrial and Investment Corporation of U.P. Limited (PICUP)
Allahabad High Court · (2006) 7 ADJ 390
Civil Procedure Code, 1908 (CPC) — Section 138Constitution of India, 1950 — Article 14, 21, 226Contract Act, 1872 — Section 128, 23
High Courts11 Sept 2006
Aman Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2450 : (2008) 105 RD 93
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302, 394, 412
High Courts11 Sept 2006
Ram Chandra Tiwari and Others Vs State of U.P. and Another
Allahabad High Court · (2007) 3 ACR 2447
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Sept 2006
Hira Lal Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 807
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Penal Code, 1860 (IPC) — Section 302, 328
High Courts08 Sept 2006Dismissed
Subash Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0267
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307