High Courts10 Jul 2006
Subhash Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 67 of 125
High Courts10 Jul 2006Dismissed
Ram Sunder Vs State of U.P.
Allahabad High Court · (2006) 6 AWC 5945 : (2006) 110 FLR 860
Constitution of India, 1950 — Article 226Uttar Pradesh Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986 — Order 19Uttar Pradesh Industrial Disputes Act, 1947 — Section 2P, 6N
High Courts10 Jul 2006Dismissed
G.P. Ceramics Pvt. Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2006) 07 AHC CK 0191
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4A, 4A(1), 4A(5)Uttar Pradesh Trade Tax Rules, 1948 — Rule 25, 25(1), 25(2)
High Courts10 Jul 2006Allowed
Swadeshi Cotton Mills a unit of National Textile Corporation (U.P.) Ltd. Vs Presiding Officer, Labour Court (IV), State of Uttar Pradesh and K.N. Dixit
Allahabad High Court · (2006) 6 AWC 6018
Constitution of India, 1950 — Article 32Uttar Pradesh Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 33CUttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 15, 22, 33A
High Courts10 Jul 2006Dismissed
Radico Khaitan Ltd. Vs The Commissioner of Income Tax, The Deputy Commissioner of Income Tax and The Assistant Commissioner of Income Tax Range-I
Allahabad High Court · (2007) 208 CTR 406 : (2007) 292 ITR 507
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 127, 127(1), 127(2)
High Courts10 Jul 2006Allowed
Amresh Kumar Chaudhary Vs Banaras Hindu University and others
Allahabad High Court · (2006) 07 AHC CK 0130
Banaras Hindu University Act, 1915 — Section 11, 18
High Courts10 Jul 2006Dismissed
Bhawan Chandra Mehra and Ors. Vs Ravindra Kumar & Ors.
Allahabad High Court · (2006) 07 AHC CK 0124
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Jul 2006Allowed
Prashant Shukla Vs The State of U.P., The Board of Trustees, National Degree College and Santosh Kumar Shukla
Allahabad High Court · (2006) 4 AWC 4213
Constitution of India, 1950 — Article 226
High Courts10 Jul 2006
Tasleem Vs The State of U.P.
Allahabad High Court · (2006) 07 AHC CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 323, 376, 376(2)
High Courts10 Jul 2006Dismissed
Pankaj Gupta Vs Presiding Officer, General Manager (Incharge Marketing) National Fertilizers Ltd. and Area Manager Incharge, National Fertilizers Ltd. (A Government of India Undertaking)
Allahabad High Court · (2006) 6 AWC 6014 : (2006) 3 LLJ 871
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts10 Jul 2006Allowed
Swadeshi Cotton Mills (Unit of National Textile Corporation (U.P.) Ltd. Vs The Presiding Officer, Kedar Nath Dixit and The Deputy Labour Commissioner Kanpur Region
Allahabad High Court · (2006) 07 AHC CK 0070
Constitution of India, 1950 — Article 32Payment of Wages Act, 1936 — Section 15Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 2, 22
High Courts10 Jul 2006Allowed
Prashant Shukla Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 4213
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3, 4
High Courts10 Jul 2006Allowed
Pastor, Central Methodist Church Vs Kailash Chand Saxena and Others
Allahabad High Court · (2006) 4 AWC 3773
Civil Procedure Code Amendment Act, 2002 — Section 16, 7Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 166, 168, 169
High Courts07 Jul 2006Disposed Of
National Winder Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal, Regional Provident Fund Commissioner, The Employees Provident Fund Organization and State of U.P.
Allahabad High Court · (2006) 07 AHC CK 0202
Advocates Act, 1961 — Section 37, 38, 48AAConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 128
High Courts07 Jul 2006Dismissed
Bhola Nath Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2007) 1 AWC 86 : (2006) 2 RD 238 : (1999) RD 325
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(1), 41, 48(3), 52, 52(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A
High Courts07 Jul 2006Dismissed
Ajab Singh and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 3667 : (2006) 2 RD 470
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210
High Courts07 Jul 2006Allowed
Dr. Vinay Samuel Arawattigi Vs The Principal Judge Family Court and Smt. Rashmi Dubey
Allahabad High Court · AIR 2007 All 13 : (2006) 4 AWC 3786 : (2006) 2 RD 439
Criminal Procedure Code, 1973 (CrPC) — Section 488Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 14, 25, 9, 9(1)
High Courts07 Jul 2006
Shri Daya Shankar Mishra Vs The District Inspector of Schools and The Committee of Management, Indira Gandhi Intermediate College
Allahabad High Court · (2006) 6 AWC 6457
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16(1), 16E(11), 16EE, 16G(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2, 9, 9(1)Uttar Pradesh Secondary Education Services Commission (Amendment) Act, 1998 — Section 9(4)
High Courts07 Jul 2006Dismissed
Anil Kumar Gupta Vs The Oriental Insurance Company Limited, Regional Manager, The Oriental Insurance Company Limited, Regional Office and Divisional Manager, The Oriental Insurance Company Limited, Divisional Office
Allahabad High Court · (2006) 111 FLR 237
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4), 16(4A)General Insurance Business (Nationalisation) Act, 1972 — Section 10, 10A, 11, 12, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33
High Courts07 Jul 2006Allowed
Anand Kumar Singh and Pranya Kumar Singh Vs State of U.P. and Committee of Management, Gangapur Inter College
Allahabad High Court · (2006) 6 AWC 6503
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10(1), 18, 18(2), 18(3), 18(8)Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 15