COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 48 of 125

High Courts28 Aug 2006Dismissed

Bansal Buildcon (P.) Ltd. Vs Satya Narain Gupta and Another

Allahabad High Court · (2006) 4 AWC 3829 : (2006) 2 RD 779

Contract Act, 1872 — Section 4, 54Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 3, 4, 53A, 54

Read judgment

High Courts28 Aug 2006Dismissed

Chhannu Lal Maurya and Others Vs State of U.P. and Another

Allahabad High Court · (2007) 1 ACR 459

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193, 406, 420

Read judgment

High Courts28 Aug 2006Allowed

Anil Kumar (In Jail) Vs The State of U.P.

Allahabad High Court · (2006) 08 AHC CK 0014

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

Read judgment

High Courts28 Aug 2006Dismissed

Chhatrapal Singh Vs Suresh Kumar and Others

Allahabad High Court · (2006) 08 AHC CK 0009

Constitution of India, 1950 — Article 226

Read judgment

High Courts25 Aug 2006Allowed

Commissioner, Trade Tax Vs Agrawal Mandi Janta Ent Nirmata Association

Allahabad High Court · (2008) 16 VST 527

Uttar Pradesh Trade Tax Act, 1948 — Section 11

Read judgment

High Courts25 Aug 2006Allowed

Commissioner, Trade Tax Vs Shyamo Devi Industries

Allahabad High Court · (2008) 17 VST 404

Uttar Pradesh Trade Tax Act, 1948 — Section 21

Read judgment

High Courts25 Aug 2006Allowed

Jagdish Vs State of U.P. and Others

Allahabad High Court · (2007) 2 AWC 1638

Read judgment

High Courts25 Aug 2006

Mathura Prasad Sahaya and Others Vs State of U.P. and Anurudd Kumar Trivedi

Allahabad High Court · (2007) 5 RCR(Criminal) 788

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 157, 167, 169

Read judgment

High Courts25 Aug 2006Allowed

Nand Kishore Awasthi Vs A.D.J., Court No. 16 and Others

Allahabad High Court · (2007) 1 AWC 173

Constitution of India, 1950 — Article 226

Read judgment

High Courts25 Aug 2006Allowed

Mohd. Faruq Vs Nizamuddin & Anr.

Allahabad High Court · (2007) 1 RCR(Criminal) 645

Criminal Procedure Code, 1973 (CrPC) — Section 145

Read judgment

High Courts25 Aug 2006Allowed

Shanti Devi Vs Rajiv Kumar Telang & Ors.

Allahabad High Court · (2006) 08 AHC CK 0160

Read judgment

High Courts25 Aug 2006

Kshama Sahakari Avas Samiti Ltd. Vs State of U.P., Collector, Land Acquisition Officer and Agra Development Authority

Allahabad High Court · (2006) 7 ADJ 133 : (2007) 1 AWC 327

Constitution of India, 1950 — Article 14, 19, 226, 300ALand Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)

Read judgment

High Courts25 Aug 2006

Raj Kumar Singh Chandel and Others Vs State of U.P. and Smt. Roshan Devi

Allahabad High Court · (2006) 7 ADJ 531

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203Penal Code, 1860 (IPC) — Section 147, 323, 324, 395, 427

Read judgment

High Courts25 Aug 2006Dismissed

Ran Vijay Singh and Smt. Kamla Singh Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 111 FLR 458

Read judgment

High Courts25 Aug 2006Dismissed

Buddhu and Others Vs Deputy Director of Consolidation and Mohammad Anis

Allahabad High Court · (2006) 10 ADJ 657 : (2007) 1 AWC 800 : (2006) 2 RD 724

Read judgment

High Courts25 Aug 2006Dismissed

Smt. Pan Bai, Raja Ram and Raghubir, under the Guardianship of their Own Mother, Mst. Paan Bai Vs Board of Revenue and Others

Allahabad High Court · (2006) 08 AHC CK 0098

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 220B

Read judgment

High Courts25 Aug 2006Dismissed

Surendra Kumar Srivastava Vs State of U.P. and Committee of Management, Basent Theosophical Ucch Madhyamik Vidyalaya

Allahabad High Court · (2007) 6 AWC 6229

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B, 33E

Read judgment

High Courts24 Aug 2006

Bal Veer and Another Vs State of U.P. and Another

Allahabad High Court · (2007) 1 ACR 1034

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 147, 304, 323, 324, 325

Read judgment

High Courts24 Aug 2006Dismissed

Balveer and Radhey Shyam Vs State of U.P. and Dinesh

Allahabad High Court · (2006) 08 AHC CK 0302

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 147, 304, 323, 324, 325

Read judgment

High Courts24 Aug 2006Allowed

Bansh Narain Vs The Deputy Director of Consolidation, The Settlement Officer (Consolidation), The Consolidation Officer and Ram Charittar

Allahabad High Court · (2006) 7 ADJ 550 : (2007) 1 AWC 394 : (2006) 2 RD 478

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 21(1)

Read judgment