COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 47 of 125

High Courts29 Aug 2006Dismissed

Vinod Kumar (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 08 AHC CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts29 Aug 2006Dismissed

Bantu Bediya Vs State of U.P.

Allahabad High Court · (2006) 7 ADJ 713

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 300, 302, 364, 376

High Courts29 Aug 2006Dismissed

Hawkins Cookers Limited Vs The Commissioner of Trade Tax

Allahabad High Court · (2007) 8 VST 760

Uttar Pradesh Sales Tax Act, 1948 — Section 4AUttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts29 Aug 2006

Rahul Kumar Yadav Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 594

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8

High Courts29 Aug 2006Dismissed

Udai Pratap Singh Vs State of Uttar Pradesh, Basic Shiksha Adhikari and Regional Deputy Director of Education

Allahabad High Court · (2006) 7 AWC 7712

High Courts29 Aug 2006

Nand Lal and Others Vs State of U.P. and Others

Allahabad High Court · (2007) 1 AWC 161

Constitution of India, 1950 — Article 226

High Courts29 Aug 2006

Deepak Mitra Vs Indian Press (P.) Ltd. and Others

Allahabad High Court · (2006) 7 ADJ 643 : (2006) 4 AWC 3826

High Courts29 Aug 2006Allowed

Mohit Kumar Vs Commissioner, Jhansi Division and Others

Allahabad High Court · (2006) 4 AWC 3817 : (2006) 2 RD 534

Stamp Act, 1899 — Section 33, 56

High Courts29 Aug 2006Allowed

Kedar Nath Singh Vs Inspector General of Police, Deputy Inspector General of Police, Superintendent of Police and State of U.P.

Allahabad High Court · (2006) 10 ADJ 489 : (2007) 6 AWC 6219

Constitution of India, 1950 — Article 226

High Courts29 Aug 2006

Commissioner of Income Tax Vs Agra Construction Corpn.

Allahabad High Court · (2006) 08 AHC CK 0004

Income Tax Act, 1961 — Section 256(1), 80I

High Courts28 Aug 2006Allowed

Kamal Corporation Vs Commissioner, Trade Tax

Allahabad High Court · (2009) 20 VST 157

Uttar Pradesh Sales Tax Act, 1948 — Section 9(3)(b)Uttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts28 Aug 2006

Commissioner of Income Tax Vs Sir Shadi Lal Enterprises Ltd.

Allahabad High Court · (2006) 08 AHC CK 0312

Income Tax Act, 1961 — Section 256(1)

High Courts28 Aug 2006Dismissed

Prem Narain Nigam Vs The State of U.P.

Allahabad High Court · (2006) 7 ADJ 228

Constitution of India, 1950 — Article 21, 226, 32, 38, 39Criminal Procedure Code, 1973 (CrPC) — Section 191, 192, 193Limitation Act, 1963 — Section 5

High Courts28 Aug 2006Allowed

Sri Abhai Jauhari Vs Managing Director, U.P. State Sugar Corporation Limited, Executive Director, Unit: Chatampur Sugar Co. Ltd. (a Subsidiary of U.P. State Sugar Corporation Ltd.) and Enquiry Officer, Director (Yantrik), U.P. State Sugar Corporation Limited, Bipin Khand

Allahabad High Court · (2006) 7 ADJ 731 : (2006) 7 AWC 6643

Industrial Disputes Act, 1947 — Section 11A

High Courts28 Aug 2006Allowed

Anil Kumar Vs State of U.P.

Allahabad High Court · (2006) 7 ADJ 709 : (2007) CriLJ 200

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 120B, 392, 411

High Courts28 Aug 2006Dismissed

Chandra Prakash Agrawal Vs Assistant Commissioner of Income Tax and Others

Allahabad High Court · (2006) 206 CTR 505 : (2006) 287 ITR 172

Income Tax Act, 1922 — Section 22(4), 37Income Tax Act, 1961 — Section 113, 129, 132, 132(1), 132(14)

High Courts28 Aug 2006Allowed

U.P. State Road Transport Corporation Vs Smt. Meena Kumari Dixit and Presiding Officer, Labour Court (I)

Allahabad High Court · (2006) 10 ADJ 16 : (2007) 5 AWC 4637 : (2007) 112 FLR 513

Industrial Disputes Act, 1947 — Section 11, 11A

High Courts28 Aug 2006Dismissed

Vinay Kumar and Others Vs The State of U.P. and Neelesh Kumar

Allahabad High Court · (2006) 08 AHC CK 0214

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 157(2), 173, 173(2), 173(7)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Police Regulations, 1948 — Regulation 104, 105, 106

High Courts28 Aug 2006Allowed

Pramod Kumar and Others Vs State of U.P. and Smt. Meena

Allahabad High Court · (2006) 2 DMC 653 : (2006) 1 UPLBEC 49

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A

High Courts28 Aug 2006Dismissed

Devendra Kumar Gupta, Prakash Lal Arora and Baldev Raj Arora Vs State of U.P.

Allahabad High Court · (2006) 7 ADJ 623

Constitution of India, 1950 — Article 226, 246General Clauses Act, 1897 — Section 3Insurance Act, 1938 — Section 2, 33