High Courts19 Jul 2006Dismissed
Nanku Lal Yadav Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 3303
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 64 of 125
High Courts19 Jul 2006Allowed
Shivendra Pal Vs State of U.P. and Another
Allahabad High Court · (2006) 4 AWC 3770
High Courts18 Jul 2006
Satish Kumar Bansal and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6568
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Government Servants (Determination of Seniority) Rules, 1991 — Rule 6, 7, 8Uttar Pradesh Subordinate Forest Service (Rangers, Deputy Rangers and Foresters) Rules, 1951 — Rule 5
High Courts18 Jul 2006
Dinesh Kumar Vs Asstt. Director of Consolidation and Others
Allahabad High Court · (2007) 1 AWC 277 : (2006) 2 RD 428
Civil Procedure Code, 1908 (CPC) — Section 35AConstitution of India, 1950 — Article 226
High Courts18 Jul 2006Allowed
Satya Vrat Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3771 : (2006) 2 RD 245
High Courts18 Jul 2006Dismissed
Shiv Prasad Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 4141
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(4C)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 341
High Courts18 Jul 2006Allowed
Pawan Kumar Pandey Vs State of U.P.
Allahabad High Court · (2006) 07 AHC CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts18 Jul 2006Dismissed
Praveen Kumar Sharma Vs District Basic Education Officer and Others
Allahabad High Court · (2006) 6 AWC 5628
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5)
High Courts18 Jul 2006Dismissed
Bramha Swaroop Vs State of U.P. and Others
Allahabad High Court · (2006) 2 RD 333
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts18 Jul 2006
Brahma Swaroop Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACC 205
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts17 Jul 2006
Honey Furnitures Vs Commissioner, Trade Tax
Allahabad High Court · (2008) 18 VST 70
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 9
High Courts17 Jul 2006Allowed
Shahabuddin alias Sabu Vs Mohd. Yameen Qureshi and Another
Allahabad High Court · (2006) 4 AWC 3685
Constitution of India, 1950 — Article 226
High Courts17 Jul 2006Dismissed
Ramesh Chandra Soni Vs Ramesh Chandra Soni and Others
Allahabad High Court · (2006) 4 AWC 3798
Constitution of India, 1950 — Article 226
High Courts17 Jul 2006
Krishna Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6522
General Clauses Act, 1897 — Section 19AUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(1), 18(2)
High Courts17 Jul 2006Dismissed
Laxmi Rattan Cotton Mills (A unit of N.T.C. (U.P.) Ltd.) Vs The Presiding Officer, Labour Court-IV and Others
Allahabad High Court · (2006) 6 AWC 6346 : (2006) 110 FLR 955
Constitution of India, 1950 — Article 226
High Courts17 Jul 2006
Jitendra Kumar Vs State of U.P. and Another
Allahabad High Court · (2007) 1 AWC 225
High Courts17 Jul 2006Allowed
Employees State Insurance Corporation Vs Mohammad Asfaq (Insurance No. 21/1715091)
Allahabad High Court · (2006) 7 ADJ 306 : (2007) 1 AWC 252 : (2007) 1 LLJ 45
Employees State Insurance Act, 1948 — Section 54, 54A
High Courts17 Jul 2006Dismissed
Kumari Shagufta Vs State of U.P. and Shamim Ahmad
Allahabad High Court · (2006) 7 ADJ 750
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 406
High Courts17 Jul 2006
Iqbal Ahamad and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 3805 : (2006) 2 RD 317
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132
High Courts17 Jul 2006Disposed Of
Raju Tyagi Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 3305
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 394, 411