High Courts23 Aug 2006Allowed
Hubraji, Bhola Nath Pandey, Kailash Nath Pandey and Yogendra Nath Pandey Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 RD 586
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 50 of 125
High Courts23 Aug 2006Allowed
Phool Chand Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1643
Constitution of India, 1950 — Article 226
High Courts23 Aug 2006Dismissed
Anil Kumar Jaiswal Vs The State and Ashoka Kumar Bhargawa
Allahabad High Court · (2007) 3 BC 240
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 142
High Courts23 Aug 2006Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 664 : (2006) 7 AWC 6994
Employees State Insurance Act, 1948 — Section 88, 91A
High Courts23 Aug 2006Dismissed
Anil Kumar Jaiswal Vs State and Another
Allahabad High Court · (2006) 7 ADJ 707 : (2007) CriLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 142
High Courts23 Aug 2006Dismissed
Rajiv Kumar Srivastava and Others Vs State of U.P. and Devi Prasad Srivastava
Allahabad High Court · (2007) ACJ 469
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 379
High Courts23 Aug 2006Allowed
Saleem Vs State of U.P.
Allahabad High Court · (2006) 08 AHC CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts23 Aug 2006Dismissed
Mohd. Yusuf and Anr. Vs Addl. District Judge,Etah & Ors.
Allahabad High Court · (2006) 08 AHC CK 0170
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts23 Aug 2006Dismissed
Sanjeev Kumar Jain Vs The State of U.P. and Station House Officer Shri Mata Prasad Salaniya
Allahabad High Court · (2006) 08 AHC CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 392, 407, 420, 467
High Courts23 Aug 2006Dismissed
Smt. Rafiqunnisa and Others Vs Abdul Waheed and Others
Allahabad High Court · (2007) 1 AWC 174
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts23 Aug 2006
Raj Bahadur Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 08 AHC CK 0101
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Aug 2006
Raghunandan alias Bade Mali and Others Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 600
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
High Courts23 Aug 2006
Commissioner of Wealth Tax, Meerut Vs Kundan Singh
Allahabad High Court · (2006) 08 AHC CK 0074
Wealth Tax Act, 1957 — Section 27(1), 5, 5(1), 5(1)(xxxii)
High Courts23 Aug 2006
Iqbal Hussain Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 384 : (2007) 1 AWC 396
Constitution of India, 1950 — Article 51A
High Courts23 Aug 2006Partly Allowed
Commissioner of Wealth Tax, Meerut Vs Shyam Lal
Allahabad High Court · (2006) 08 AHC CK 0046
Wealth Tax Act, 1957 — Section 27A, 7(1)
High Courts23 Aug 2006Dismissed
Mohd. Ibrahim alias Munna Vs Mohd. Ahmed
Allahabad High Court · (2007) 1 AWC 368
Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A, 54
High Courts22 Aug 2006Allowed
Virendra Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 7483
High Courts22 Aug 2006Dismissed
Municipal Board Vs The Cess Appellate Authority Known as Appellate Committee and The Uttar Pradesh Water Pollution Prevention and Control Board
Allahabad High Court · (2006) 08 AHC CK 0293
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2, 3
High Courts22 Aug 2006Dismissed
Abhineet Mani Tripathi Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3599
Uttar Pradesh Excise Act, 1910 — Section 11(1), 11(2)
High Courts22 Aug 2006Allowed
Ikbal Singh Chawala Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 7733
Constitution of India, 1950 — Article 21, 226