COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 51 of 125

High Courts22 Aug 2006Dismissed

Abhineet Mani Tripathi Vs The State of U.P. and Others

Allahabad High Court · (2006) 08 AHC CK 0275

Uttar Pradesh Excise (Settlement of License for Retail Sale of Foreign liquor) (Excluding Beer and Wine) Rules, 2002 — Rule 18(1)Uttar Pradesh Excise Act, 1910 — Section 11(1), 11(2)

Read judgment

High Courts22 Aug 2006Dismissed

Aditya Narain and Ajay Kumar Gupta Vs Manoj Kumar Jaiswal, Shiv Gopal Jaiswal and Ghanshyam Jaiswal and Smt. Seema Jaiswal

Allahabad High Court · (2006) 7 ADJ 204 : (2007) 1 AWC 313

Arbitration Act, 1940 — Section 14, 14(2), 16, 17, 3Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts22 Aug 2006Dismissed

Udai Narain Rai, Abhai Narain Rai, Suresh Chandra Rai and Ramesh Chandra Rai Vs Deputy Director Consolidation and Others

Allahabad High Court · (2007) 1 AWC 550

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 117

Read judgment

High Courts22 Aug 2006Dismissed

Ghaziabad Urban Cooperative Bank Ltd. Vs Union of India (UOI)

Allahabad High Court · (2006) 08 AHC CK 0238

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 44AB, 80P

Read judgment

High Courts22 Aug 2006

Ram Asare Vs Gyan Babu and Others

Allahabad High Court · (2006) 4 AWC 3822

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts22 Aug 2006

Commissioner of Income Tax (Central) Vs Shervani Charitable Trust

Allahabad High Court · (2007) 164 TAXMAN 268

Income Tax Act, 1961 — Section 13(l)(c), 256(1)

Read judgment

High Courts22 Aug 2006Dismissed

Shardanand Tiwari Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 6613 : (2006) 3 UPLBEC 2715

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101, 102, 103

Read judgment

High Courts22 Aug 2006Dismissed

Brijesh alias Rajesh Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 525

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts22 Aug 2006Dismissed

Vinod Kumar Vs State of U.P.& Ors.

Allahabad High Court · (2006) 08 AHC CK 0168

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 9

Read judgment

High Courts22 Aug 2006

Brij Bala Vs District Judge and Genda Lal Nishad

Allahabad High Court · (2006) 08 AHC CK 0103

Read judgment

High Courts22 Aug 2006Dismissed

Dinesh Kumar Vs Additional District Judge, Additional Judge, Small Cause Court, Smt. Krishna Rani and Raisuddin

Allahabad High Court · (2006) 7 ADJ 366 : (2007) 1 AWC 459

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts22 Aug 2006

Commissioner of Income Tax, Agra Vs Niryat International

Allahabad High Court · (2006) 08 AHC CK 0066

Income Tax Act, 1961 — Section 256(1), 35B

Read judgment

High Courts22 Aug 2006Dismissed

Ghaziabad Urban Co-Operative Bank Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 287 ITR 473

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 44AB, 80P

Read judgment

High Courts22 Aug 2006

Anupam Misra Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 7458

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(2), 3(5), 3(7)

Read judgment

High Courts22 Aug 2006Allowed