High Courts21 Aug 2006
Maharaj Yadav Vs State of U.P.
Allahabad High Court · (2006) 7 ADJ 192 : (2007) 1 AWC 826
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 52 of 125
High Courts21 Aug 2006Dismissed
Gopal Rawat Vs State of U.P. and Atul Bagla, General Manager (Finance) J.K. Cement Limited Company
Allahabad High Court · (2006) 08 AHC CK 0204
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 188, 200, 245, 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420
High Courts21 Aug 2006Dismissed
Shekhar Srivastava (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 08 AHC CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts21 Aug 2006Dismissed
Santosh Sharma (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2006) 08 AHC CK 0194
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 498A
High Courts21 Aug 2006Dismissed
Rama Kant Shukla and Ors. Vs Paras Ram & Ors.
Allahabad High Court · (2006) 08 AHC CK 0169
Allahabad High Court Rules, 1952 — Chapter 7 Rule 4
High Courts21 Aug 2006Disposed Of
Poonam Gupta Vs 4th Addl District Judge, Rampur and Others
Allahabad High Court · (2006) 08 AHC CK 0164
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(1)(b)
High Courts21 Aug 2006Dismissed
Vijay Kumar Ojha (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 08 AHC CK 0142
Penal Code, 1860 (IPC) — Section 302
High Courts21 Aug 2006Dismissed
Pappu alias Durgpal Verma Vs State of U.P
Allahabad High Court · (2006) 08 AHC CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts21 Aug 2006Dismissed
Lukman Khan (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 08 AHC CK 0130
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts21 Aug 2006Dismissed
Rewa Chandra Vs District Judge and Others
Allahabad High Court · (2007) 1 AWC 379
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 116, 93
High Courts21 Aug 2006
Commissioner of Income Tax Vs Pancham Dass Jain
Allahabad High Court · (2006) 205 CTR 444 : (2006) 156 TAXMAN 507
Income Tax Act, 1961 — Section 144B(1), 256(1), 68
High Courts21 Aug 2006Allowed
Vishnu Gopal and Others Vs Prem Dutt Gautam
Allahabad High Court · (2007) 1 AWC 383
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Aug 2006
Alok Pandey alias Goldi (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 7710
Penal Code, 1860 (IPC) — Section 302, 504
High Courts21 Aug 2006Dismissed
Nafees alias Laddan and Others Vs Smt. Sardari Begum and Others
Allahabad High Court · (2007) 1 AWC 146
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts21 Aug 2006
Balbir Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 621
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 2006Disposed Of
Ramesh Chandra Pandey Vs Central Bank of India
Allahabad High Court · (2006) 111 FLR 507
High Courts19 Aug 2006Allowed
Aniruddh Rai Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 4104 : (2006) 111 FLR 716
Constitution of India, 1950 — Article 226, 227, 309
High Courts19 Aug 2006Allowed
Committee of Management, Nehru Adarsh Intermediate College Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 7592
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6Uttar Pradesh Intermediate Education Act, 1921 — Section 16D
High Courts19 Aug 2006Dismissed
Nirmalesh Kumar Tewari Vs State Public Service Tribunal and Others
Allahabad High Court · (2006) 7 ADJ 611 : (2006) 7 AWC 7730
Constitution of India, 1950 — Article 226, 227, 309, 311
High Courts19 Aug 2006Dismissed
Akhilesh Mishra and Others Vs State of U.P. and Another
Allahabad High Court · (2008) 6 AWC 5432
Constitution of India, 1950 — Article 14, 16, 21, 226, 309Uttar Pradesh Homoeopathic Medical Service Rules, 1990 — Rule 8Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 59