COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 42 of 125

High Courts07 Sept 2006Dismissed

Mufees Vs State of Uttar Pradesh and KM. Anam (Minor, under the guardianship of her mother Smt. Zeenal)

Allahabad High Court · (2007) 1 DMC 22 : (2007) 5 RCR(Civil) 55 : (2007) 1 RCR(Criminal) 603

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

High Courts07 Sept 2006Dismissed

Sarju Barai and Others Vs Surendra Nath Tiwari

Allahabad High Court · (2006) 7 ADJ 195 : (2007) 1 AWC 893

High Courts07 Sept 2006Dismissed

Nanha alias Radha Kant and Another Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 446

Arms Act, 1959 — Section 25, 5Criminal Procedure Code, 1973 (CrPC) — Section 110Explosives Act, 1884 — Section 4, 5

High Courts07 Sept 2006Partly Allowed

Jagdish and Others Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 878

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 325, 34

High Courts06 Sept 2006Allowed

Kailash Prakash Vs District and Session Judge and Others

Allahabad High Court · (2006) 09 AHC CK 0277

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 504

High Courts06 Sept 2006Dismissed

P.K. Kaushik and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 7 AWC 7686

Constitution of India, 1950 — Article 309

High Courts06 Sept 2006Dismissed

Mohan Babu Vs Prakash Chand and Others

Allahabad High Court · (2007) 1 AWC 799

Constitution of India, 1950 — Article 226

High Courts06 Sept 2006Allowed

Shri Deepak Kumar and Smt. Nirmala Vs State of Uttar Pradesh and Shri Rajbir Singh

Allahabad High Court · (2007) 2 BC 622 : (2007) 2 CivCC 467 : (2007) 2 RCR(Civil) 259 : (2007) 2 RCR(Criminal) 146 : (2006) 1 UPLBEC 509

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

High Courts06 Sept 2006Dismissed

Arvind Kumar Vs The State of U.P., 23rd BN P.A.C. and 11th BN P.A.C.

Allahabad High Court · (2006) 7 ADJ 241 : (2006) 7 AWC 6634

Criminal Procedure Code, 1973 (CrPC) — Section 182Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 341

High Courts06 Sept 2006Dismissed

Shri Nirbhay Mehrotra Vs State of U.P.

Allahabad High Court · (2006) 7 AWC 7594 : (2006) 111 FLR 367

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts06 Sept 2006Dismissed

Jai Prakash alias Pintoo Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 595

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 307

High Courts06 Sept 2006Disposed Of

Indradev Vs State of U.P.& Ors.

Allahabad High Court · (2006) 09 AHC CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397

High Courts06 Sept 2006

Devendra Kumar @ Chintu Vs State of U.P. and Sri Samu

Allahabad High Court · (2006) 7 ADJ 113

Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 2Penal Code, 1860 (IPC) — Section 376

High Courts06 Sept 2006Allowed

Iftikhar Husain and Smt. Kulsum Bibi Vs Joint Director of Consolidation and Others

Allahabad High Court · (2006) 10 ADJ 70 : (2007) 1 AWC 814

High Courts06 Sept 2006Dismissed

Bunti Dayal Vs State of U.P. and Atal Ram Chaturvedi

Allahabad High Court · (2006) 09 AHC CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 302

High Courts06 Sept 2006

Ausaf Ahmad Abbasi and Another Vs State of U.P. and Others

Allahabad High Court · (2007) 1 ACR 610

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 498A, 504, 506

High Courts06 Sept 2006

Ram Babu Vs State of U.P.and Another

Allahabad High Court · (2007) 1 ACR 608

Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14Penal Code, 1860 (IPC) — Section 302

High Courts06 Sept 2006Dismissed

Zila Basic Shiksha Adhikari and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 1 AWC 320

High Courts06 Sept 2006Dismissed

Indra Pal Singh and Others Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 874

Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

High Courts06 Sept 2006Allowed

Kamla Vs Dy. Director of Consolidation, Rama Shanker, Shiv Shanker and Pawaroo

Allahabad High Court · (2007) 2 AWC 1257

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9