COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 68 of 125

High Courts07 Jul 2006Allowed

Smt. Tejendra Chawla Vs State of U.P. and Others

Allahabad High Court · (2006) 4 AWC 3765

Uttar Pradesh Intermediate Education Act, 1921 — Section 2Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3, 55, 56, 57, 58

High Courts06 Jul 2006Allowed

Basant Lal Vs State Public Services Tribunal and Others

Allahabad High Court · (2006) 7 AWC 7584 : (2006) 7 AWC 7581

Constitution of India, 1950 — Article 14

High Courts06 Jul 2006

Vidya Shanker Dinkar Vs State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 6447

High Courts06 Jul 2006Dismissed

Ved Singh Vs State of U.P.

Allahabad High Court · (2006) 07 AHC CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 161

High Courts06 Jul 2006Dismissed

Kundan Singh Rawat, Neelam alias Sunder Dei and Narendra alias Teetu Vs State of U.P.

Allahabad High Court · (2006) 07 AHC CK 0107

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 315Evidence Act, 1872 — Section 138, 145, 146, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts06 Jul 2006Dismissed

Employees State Insurance Corporation Vs Jamaluddin

Allahabad High Court · (2006) 4 ACC 206 : (2006) 4 AWC 4224 : (2006) 110 FLR 856 : (2007) 1 LLJ 70

Employees State Insurance Act, 1948 — Section 15B, 2(15A)

High Courts06 Jul 2006Dismissed

Employees'' State Insurance Corporation Vs Nawab Hussain

Allahabad High Court · (2007) 2 ACC 434 : (2007) ACJ 370

Employees State Insurance Act, 1948 — Section 54A

High Courts06 Jul 2006

Employees State Insurance Corporation Vs Parsu Ram

Allahabad High Court · (2007) 1 ACC 177

Employees State Insurance Act, 1948 — Section 54A

High Courts05 Jul 2006Dismissed

Sanjay Kumar Sharma Vs Central Board of Secondary Education and Smt. Shalini Kaul

Allahabad High Court · (2006) 7 ADJ 653 : (2006) 7 AWC 7279

Constitution of India, 1950 — Article 12, 226

High Courts05 Jul 2006Dismissed

Jai Narayan Singh Vs State of Uttar Pradesh, Home Secretary, The Senior Superintendent of Police (S.S.P.) and Station Officer (S.O.)

Allahabad High Court · (2006) 07 AHC CK 0197

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 147, 307, 323, 452, 504

High Courts05 Jul 2006Allowed

Anurag Narain Singh Vs Shri (Dr.) Narendra Kumar Singh Gaur and Others

Allahabad High Court · (2006) 1 UPLBEC 874

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1Conduct of Elections Rules, 1961 — Rule 3, 90, 94AConstitution of India, 1950 — Article 225

High Courts05 Jul 2006

Chaudhary Shankar Singh (Judicial) Vs State of U.P.

Allahabad High Court · (2006) 6 AWC 6472 : (2006) 110 FLR 858

Constitution of India, 1950 — Article 226Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 11

High Courts05 Jul 2006Dismissed

J.K. Singh and Others Vs Sri Ram Dayal

Allahabad High Court · (2006) CriLJ 4283 : (2007) 5 RCR(Criminal) 388

Contempt of Courts Act, 1971 — Section 12, 19

High Courts05 Jul 2006Dismissed

Sita Ram Vs Sri Dhar and Others

Allahabad High Court · (2007) 1 AWC 255 : (2007) 2 CivCC 250 : (2007) 5 RCR(Civil) 568 : (2006) 2 RD 704

Limitation Act, 1963 — Section 5

High Courts05 Jul 2006

Vijay Shanker Tewari Vs Food Cororation of India and Others

Allahabad High Court · (2006) 7 ADJ 150 : (2006) 7 AWC 7449

Constitution of India, 1950 — Article 14Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32, 32A, 58, 66

High Courts05 Jul 2006

Fahim Ahmad Vs State of U.P. and Others

Allahabad High Court · (2006) 07 AHC CK 0039

Constitution of India, 1950 — Article 226, 329Societies Registration Act, 1860 — Section 4

High Courts05 Jul 2006Dismissed

Ajeet Singh alias Muraha Vs State of Uttar Pradesh, Station House Officer and Hans Raj

Allahabad High Court · (2007) CriLJ 170 : (2007) 1 RCR(Criminal) 654 : (2006) 3 UPLBEC 2159

Civil Procedure Code, 1908 (CPC) — Section 80Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 14, 141, 143, 21, 22

High Courts04 Jul 2006Dismissed

Dharam Raj Singh Vs IXth A.D.J. and Others

Allahabad High Court · (2006) 4 AWC 3987

Constitution of India, 1950 — Article 226

High Courts04 Jul 2006Allowed

Ram Deo Singh Vs Ram Naresh

Allahabad High Court · (2006) 07 AHC CK 0143

High Courts04 Jul 2006Dismissed

Kishori Devi Vs Masi Charan

Allahabad High Court · (2006) 07 AHC CK 0141

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3