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Allahabad High Court judgments, 2006

2,487 judgments · page 65 of 125

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High Courts17 Jul 2006

Employees State Insurance Corporation Vs Mohd. Asfaq

Allahabad High Court · (2007) 1 ACC 584 : (2006) 110 FLR 1210

Employees State Insurance Act, 1948 — Section 54A
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High Courts14 Jul 2006Dismissed

City Montessori School Vs State of U.P. and Others

Allahabad High Court · (2007) 2 AWC 1072

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 36, 4, 41, 42Societies Registration Act, 1860 — Section 4
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High Courts14 Jul 2006Dismissed

Sarju Prasad Vs 8th Additional District Judge and Others

Allahabad High Court · (2007) 2 AWC 1068

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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High Courts14 Jul 2006Dismissed

Akhlaq, Jamil and Imtiyaz (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 07 AHC CK 0203

Penal Code, 1860 (IPC) — Section 302, 34, 376, 394
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High Courts14 Jul 2006Dismissed

Sagari Leathers (P) Ltd. Vs Presiding Officer, Industrial Tribunal and Others

Allahabad High Court · (2006) 6 AWC 6008 : (2006) 110 FLR 1043 : (2006) 3 UPLBEC 2192

Industrial Disputes Act, 1947 — Section 2, 6N
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High Courts14 Jul 2006Dismissed

Dharam Pal (D) through L.Rs. Vs Addl. Commissioner (Judicial) Allahabad Division and Others

Allahabad High Court · (2006) 4 AWC 4203 : (2006) 2 RD 236

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High Courts14 Jul 2006Allowed

State of Uttar Pradesh Vs Mahavir Singh, Rajvir Singh, Ranvir Singh and Sher Singh

Allahabad High Court · (2006) 07 AHC CK 0176

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 120B, 182, 211, 302
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High Courts14 Jul 2006Dismissed

Chandra Kishore and Another Vs Ram Babu and Another

Allahabad High Court · (2006) 4 AWC 3669

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High Courts14 Jul 2006Allowed

Madhya Pradesh State Vs District Judge, Dinesh Chandra and Mahesh Chandra and Raja Krishna Singh

Allahabad High Court · (2006) 4 AWC 4205

Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 291, 362, 363, 7, 7(2)
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High Courts14 Jul 2006Dismissed

Jhinge (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 7 ADJ 411

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 394
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High Courts14 Jul 2006Allowed

Uttar Pradesh State Road Transport Corpn. Ltd. Vs Rajendra Prasad and The Presiding Officer

Allahabad High Court · (2006) 07 AHC CK 0153

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High Courts14 Jul 2006Disposed Of

Roshan Lal and Ors. Vs Addl. Commissioner (Judicial),Allahabad & Ors.

Allahabad High Court · (2006) 07 AHC CK 0146

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High Courts14 Jul 2006Dismissed

Sami Ullah Khan Vs Amjadi Begum & Ors.

Allahabad High Court · (2006) 07 AHC CK 0137

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), 100
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High Courts14 Jul 2006Allowed

Balram Singh Vs State of U.P.and Others

Allahabad High Court · (2006) 07 AHC CK 0118

Arms Act, 1959 — Section 17(3)
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High Courts14 Jul 2006Allowed

U.P.S.R.T. Corpn. Ltd. Vs Rajendra Prasad and Another

Allahabad High Court · (2006) 4 AWC 3810

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High Courts14 Jul 2006Dismissed

Karhal Education Society, Sheo Nath Dubey and Narayan Singh Dubey Vs The Assistant Registrar, Firm Societies and Chits and Others

Allahabad High Court · (2006) 4 AWC 3975 : (2006) 3 UPLBEC 2217

Societies Registration Act, 1860 — Section 25, 25(1), 3A, 4, 4(1)
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High Courts14 Jul 2006Allowed

Shailendra and Others Vs The Chief Controlling Revenue Authority/Commissioner, Agra Division, Deputy Commissioner (Stamps), Agra Division and The State of U.P.

Allahabad High Court · (2006) 7 ADJ 263 : (2006) 4 AWC 3665 : (2006) 2 RD 476

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High Courts14 Jul 2006Dismissed

U.P. Sunni Central Waqf Board Vs State of U.P. and Others

Allahabad High Court · (2007) 1 AWC 440 : (2006) 2 RD 434

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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High Courts14 Jul 2006Dismissed

Om Sharma Vs Rajesh Kumar Srivastava and Others

Allahabad High Court · (2006) CriLJ 4288 : (2006) 3 UPLBEC 2214

Contempt of Courts Act, 1971 — Section 12, 19Penal Code, 1860 (IPC) — Section 420
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High Courts14 Jul 2006Allowed

Raghuraj Pratap Singh and Others Vs Assistant Commissioner of Income Tax

Allahabad High Court · (2009) 222 CTR 153 : (2009) 179 TAXMAN 73

Income Tax Act, 1961 — Section 158BC
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