High Courts13 Dec 2006Dismissed
Radhey Shyam Sharma Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ADJ 281 : (2007) 5 AWC 4600
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,859 judgments · page 5 of 143
High Courts13 Dec 2006Dismissed
Jugendra (In Jail) Vs State of U.P. and Hem Ram
Allahabad High Court · (2006) 12 AHC CK 0180
Penal Code, 1860 (IPC) — Section 302
High Courts13 Dec 2006
Phool Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 1424
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(1), 2, 249, 256
High Courts13 Dec 2006Dismissed
Ashwani Kumar Srivastava and Others Vs Sri Atul Kumar Gupta
Allahabad High Court · (2006) 12 AHC CK 0109
High Courts13 Dec 2006Dismissed
Dr. S.K.C. Charan, Incharge Physio Department, Methodist Hospital Vs Sri Ashwin M. Singh, Assistant Director and Others
Allahabad High Court · (2007) 1 ADJ 391 : (2007) 5 AWC 4531
Constitution of India, 1950 — Article 12, 19, 226, 32Contract Act, 1872 — Section 23
High Courts13 Dec 2006Dismissed
The Oriental Insurance Co. Ltd. Vs Smt. Manthi Devi and Others
Allahabad High Court · (2007) 2 ACC 522 : (2007) 1 ADJ 294
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts13 Dec 2006Dismissed
Malik Mohammad and Others Vs State of U.P. and Smt. Anjum Jahan
Allahabad High Court · (2007) 1 ADJ 418
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts12 Dec 2006
Commissioner of Income Tax, Meerut Vs Janardhan Sahai Vishwanath
Allahabad High Court · (2006) 12 AHC CK 0205
Income Tax Act, 1961 — Section 139(1), 256(1), 271B, 44AB
High Courts12 Dec 2006Dismissed
Onkar Nath Vs Union of India (UOI) and Others
Allahabad High Court · (2007) 1 ADJ 175 : (2007) 2 AWC 1142
Arbitration and Conciliation Act, 1996 — Section 11Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 4, 5A, 5B
High Courts12 Dec 2006
Ram Kishore and Others Vs District Magistrate and Others
Allahabad High Court · (2007) 1 ADJ 474 : (2007) 2 AWC 1137
Uttar Pradesh Municipalities Act, 1916 — Section 34(1A)
High Courts12 Dec 2006
Pappu Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 971
Penal Code, 1860 (IPC) — Section 302
High Courts12 Dec 2006
Munendra alias Munna Lal Sharma Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 982
Penal Code, 1860 (IPC) — Section 302, 404
High Courts12 Dec 2006
Suresh Kumar Modi Vs State of U.P. and Sri Rati Ram Agrawal, Director, Status Mark Finvest Ltd.
Allahabad High Court · (2007) 1 ADJ 179 : (2007) 1 AWC 1020
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts12 Dec 2006
Jaidesh Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 967
Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 504
High Courts12 Dec 2006
Pratap Singh Vs State of U.P.
Allahabad High Court · (2007) 2 ACR 1412
Penal Code, 1860 (IPC) — Section 302, 304, 307, 308
High Courts12 Dec 2006Dismissed
Mohd. Akram Hussain and Another Vs Baijnath and Another
Allahabad High Court · (2007) 1 ADJ 100 : (2007) 2 AWC 1649
Evidence Act, 1872 — Section 73Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 41
High Courts12 Dec 2006Allowed
Deepak Kumar Vs State of U.P.
Allahabad High Court · (2007) 1 ADJ 330 : (2007) 2 ALD(Cri) 23 : (2007) 1 AWC 895
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 332, 353, 504, 506
High Courts12 Dec 2006Disposed Of
Union of India and Anr. Vs Vth Addl. District Judge,Gorakhpur & Anr.
Allahabad High Court · (2006) 12 AHC CK 0111
Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5
High Courts12 Dec 2006Disposed Of
Vishnu Kant Goswami Vs IInd Addl. District Judge,Allahabad & Ors.
Allahabad High Court · (2006) 12 AHC CK 0106
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts12 Dec 2006Dismissed
Arun Agarwal,State of U.P. Vs State of U.P.& Ors.,IIIrd Additional District Judge,Ghaziabad & Ors.
Allahabad High Court · (2006) 12 AHC CK 0097
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(g), 21(1)(g)