COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 66 of 125

High Courts14 Jul 2006

Chandrakesh (In Jail) Vs State of Uttar Pradesh

Allahabad High Court · (2006) 07 AHC CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts14 Jul 2006Disposed Of

Mohd. Aslam Khan Vs State of U.P.

Allahabad High Court · (2006) 3 ACR 3324 : (2008) 1 UPLBEC 47

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 136, 193, 195, 197

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High Courts14 Jul 2006Dismissed

Rajesh Singh Vs Labour Court, State of Uttar Pradesh and Superintending Engineer, Irrigation Construction

Allahabad High Court · (2006) 7 ADJ 200 : (2006) 4 AWC 3661 : (2006) 111 FLR 89

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6P

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High Courts14 Jul 2006

Smt. Durgesh Sharma Vs State of U.P. and Rajesh Kumar Verma

Allahabad High Court · (2006) 07 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 362, 482

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High Courts14 Jul 2006Dismissed

Sarju Prasad Vs VIIIth Additional District Judge and Others

Allahabad High Court · (2007) 2 AWC 1068

Constitution of India, 1950 — Article 226

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High Courts13 Jul 2006Dismissed

Smt. Shamim Akhtar Vs Tajuddin and Others

Allahabad High Court · (2006) 4 AWC 3668 : (2006) 2 RD 433

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High Courts13 Jul 2006Allowed

Vijay Shanker Pandey Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 4 AWC 3760

Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16, 6

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High Courts12 Jul 2006Allowed

Shashi Kant Tiwari Vs Senior Superintendent of Police

Allahabad High Court · (2006) 4 AWC 3800

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)

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High Courts12 Jul 2006Dismissed

Maheshwari Prasad Mishra Vs Smt. Achala Khanna, Director State Education Research and Training Board

Allahabad High Court · (2006) 3 UPLBEC 2212

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19, 2

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High Courts12 Jul 2006Allowed

Youth Hostel Vs Presiding Officer, Labour Court and Smt. Anita Sharma

Allahabad High Court · (2006) 4 AWC 3655 : (2006) 111 FLR 33

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 2K, 4K, 6N

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High Courts12 Jul 2006Dismissed

Committee of Management, Adarsh Janta Uchchattar Madhyamik Vidyalaya, Shikohabad, District Firozabad and another Vs State of U.P. and others

Allahabad High Court · (2006) 07 AHC CK 0152

Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 5

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High Courts12 Jul 2006Allowed

Raj Kumar Shukla Vs State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 5938

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)

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High Courts11 Jul 2006

Ram Bilas Mahto Vs Union of India (UOI)

Allahabad High Court · (2006) 4 ACC 733 : (2007) ACJ 2484

Railway Claims Tribunal Act, 1987 — Section 23

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High Courts11 Jul 2006Allowed

Devi Prasad Mishra Vs State of U.P. and Others

Allahabad High Court · (2006) 4 AWC 3673

Uttar Pradesh Intermediate Education Act, 1921 — Section 16D, 16D(2), 18D

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High Courts11 Jul 2006Allowed

Huzbar Uddin Khan Vs Director General of Police, Inspector General of Police and Deputy Inspector General of Police, Moradabad Range

Allahabad High Court · (2006) 6 AWC 5737

Constitution of India, 1950 — Article 14, 19, 21, 226Discipline and Appeal Rules, 1955 — Rule 14, 4, 5, 5(1), 5(2)Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 14(1), 28, 29, 3

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High Courts11 Jul 2006