High Courts08 Sept 2006Dismissed
Deepak (In Jail) Vs State of U.P. and Chetan Singh
Allahabad High Court · (2006) 10 ADJ 61
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302, 324, 452, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 41 of 125
High Courts08 Sept 2006
Constable No. 126 Rajiv Chandra Kaushik Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 507 : (2007) 1 AWC 573
Constitution of India, 1950 — Article 14, 226
High Courts08 Sept 2006Dismissed
Prem Chandra Dubey Vs State of U.P. and Others
Allahabad High Court · (2007) 1 AWC 810
Constitution of India, 1950 — Article 226
High Courts08 Sept 2006
Commissioner of Wealth Tax, Kanpur Vs Smt. Prem Lata Kanudia
Allahabad High Court · (2006) 09 AHC CK 0050
Wealth Tax Act, 1957 — Section 16, 27(1), 5(1)(iv)
High Courts08 Sept 2006Dismissed
Smt. Kamlesh Bhardwaj and Azad Alam alias Pappu Vs State of U.P. and Satya Pal Singh Sharma
Allahabad High Court · (2007) 5 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 210, 244Penal Code, 1860 (IPC) — Section 34, 420, 506
High Courts08 Sept 2006Disposed Of
In Re: Late Ghan Shyam Das Soni
Allahabad High Court · (2006) 09 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 63, 64, 65Penal Code, 1860 (IPC) — Section 498A
High Courts08 Sept 2006Dismissed
Onkar Nath Singh Vs Presiding Officer, Labour Court and U.P. State Textile Corporation, Suti Mill
Allahabad High Court · (2007) 1 AWC 539 : (2007) 112 FLR 1203
Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11A
High Courts07 Sept 2006Dismissed
Kalua Vs Assistant Director of Consolidation and Others
Allahabad High Court · (2006) 10 ADJ 194 : (2007) 2 AWC 1246
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts07 Sept 2006Allowed
Ramapati Prasad Vs U.P. Jal Nigam and Others
Allahabad High Court · (2007) 5 AWC 5090
Constitution of India, 1950 — Article 311
High Courts07 Sept 2006Dismissed
Jai Pratap Singh, Tej Pratap Singh and Chandresh Pratap Singh and Ramesh Chandra Singh Vs Board of Revenue and Others
Allahabad High Court · (2006) 10 ADJ 196 : (2006) 2 RD 769
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 81, 86
High Courts07 Sept 2006Dismissed
Sundar Lal Vs State of U.P.
Allahabad High Court · (2007) 3 ACR 2449
Criminal Procedure Code, 1973 (CrPC) — Section 437(6)
High Courts07 Sept 2006
Vikas Sharma Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0237
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 302
High Courts07 Sept 2006
Sir Shadi Lal Enterprises Ltd. Vs Commissioner of Income Tax, Meerut
Allahabad High Court · (2006) 09 AHC CK 0234
Income Tax Act, 1961 — Section 256(1), 43B, 43B(6)
High Courts07 Sept 2006Disposed Of
Kisan Sahkari Chini Mills Ltd. Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 7347
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(2), 15, 15(2), 15(3)
High Courts07 Sept 2006
Shakambhari Colonizers (P) Ltd.Meerut Vs Cantonment Board,Meerut
Allahabad High Court · (2006) 09 AHC CK 0149
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1
High Courts07 Sept 2006
Udai Kant Tiwari Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 252 : (2007) 6 AWC 6249 : (2007) 2 UPLBEC 63
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts07 Sept 2006Allowed
Arjun Pandey Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 7 ADJ 703 : (2006) 7 AWC 6661
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 55, 61Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11, 11(2), 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33C
High Courts07 Sept 2006Allowed
Ganga Sagar, Lala, Jaber and Sunita Vs State of Uttar Pradesh and Roop Rekha
Allahabad High Court · (2006) 09 AHC CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A, 506
High Courts07 Sept 2006Dismissed
The Commissioner, Trade Tax Vs Kunji Lal Ram Swarup, Galla Vyapari
Allahabad High Court · (2006) 09 AHC CK 0066
Uttar Pradesh Trade Tax Act, 1948 — Section 11