High Courts04 Jul 2006Allowed
Ram Murti Singh Vs State of U.P. and others
Allahabad High Court · (2006) 07 AHC CK 0129
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 69 of 125
High Courts04 Jul 2006Dismissed
Vijay Pal Singh and Smt. Vimala Devi Vs State of U.P.
Allahabad High Court · (2008) 105 RD 542
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Jul 2006Allowed
Ashok Kumar Vs The State of U.P. and The Collector/District Excise Officer
Allahabad High Court · (2006) 4 AWC 3682
Uttar Pradesh Excise Act, 1910 — Section 11(2), 38A
High Courts04 Jul 2006Allowed
Jogendra Singh and Others Vs State of Uttar Pradesh and Sri R.K. Singh
Allahabad High Court · (2007) 116 ECC 53 : (2007) ECR 53
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(3), 161, 176(1), 196Customs Act, 1962 — Section 108, 114(1), 132, 135, 135(1)
High Courts03 Jul 2006Allowed
Dr. Amar Bahadur Singh Vs Secretary, Madhyamic Shiksha Parishad and Others
Allahabad High Court · (2006) 7 AWC 6602
Constitution of India, 1950 — Article 14
High Courts03 Jul 2006Allowed
Mohd. Sohrab Khan Vs The Aligarh Muslim University and Shri Merajuddin Ahmad
Allahabad High Court · (2006) 6 AWC 6470
High Courts03 Jul 2006Dismissed
Jagdeo and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 4 AWC 4216 : (2006) 2 RD 216
Civil Procedure Code, 1908 (CPC) — Section 11United Provinces Land Revenue Act, 1901 — Section 32United Provinces Tenancy (Amendment) Act, 1947 — Section 27
High Courts30 Jun 2006
Ashok Prakashan (Regd.) and Another Vs Sunil Kumar and Others
Allahabad High Court · AIR 2006 All 284 : (2006) 3 AWC 2573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4, 10Copyright Act, 1957 — Section 48Evidence Act, 1872 — Section 65, 74
High Courts23 Jun 2006
In Re: Secretary, Hight Court Bar Association
Allahabad High Court · (2006) 3 AWC 2608 : (2006) 2 UPLBEC 1991
Allahabad High Court Rules, 1952 — Rule 4Constitution of India, 1950 — Article 225, 233, 234, 235, 236
High Courts23 Jun 2006Allowed
Sudarsha Avasthi Vs State of U.P. and Others
Allahabad High Court · (2007) 1 AWC 736
Constitution of India, 1950 — Article 21, 226Contract Act, 1872 — Section 23, 24, 47Motor Vehicles Act, 1988 — Section 100, 109, 117, 122, 127
High Courts16 Jun 2006Allowed
Om Prakash Singh Vs Deputy Director of Education (Madhyamik), Azamgarh Region, District Inspector of Schools, Committee of Management, D.A.V. Inter College and Amar Nath Mishra
Allahabad High Court · (2006) 7 AWC 7297
Constitution of India, 1950 — Article 141, 142, 16, 16(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11(4), 18, 33A, 33A(1), 33A(2)
High Courts16 Jun 2006
Inder Setia Vs Central Excise Department, Union of India (UOI) and State of U.P.
Allahabad High Court · (2008) 224 ELT 385
Central Excises and Salt Act, 1944 — Section 13, 14, 4, 4A, 9Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts07 Jun 2006Dismissed
Union of India (UOI) and Others Vs Shivji Mishra and Others
Allahabad High Court · (2007) 1 AWC 238
Constitution of India, 1950 — Article 226
High Courts29 May 2006
Sukhveer Singh Vs State of U.P.
Allahabad High Court · (2006) CriLJ 4816
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)
High Courts26 May 2006
Neeraj Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2792
Penal Code, 1860 (IPC) — Section 302, 364, 394, 411
High Courts26 May 2006
Iftiquar Ahmad Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 3036
Penal Code, 1860 (IPC) — Section 302
High Courts26 May 2006Dismissed
Lajja Ram Lalam (since deceased) represented by Smt. Chandramukhi and Others Vs Kanhai Chandra and Others
Allahabad High Court · (2006) 4 AWC 3229 : (2006) 4 CivCC 8
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17, 17(1), 17(2)
High Courts26 May 2006Dismissed
Budhraj Singh, Jai Bahadur Singh and Chhote Singh alias Malkhan Singh Vs State of Uttar Pradesh
Allahabad High Court · (2006) 05 AHC CK 0272
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts26 May 2006Dismissed
Mirza Qazim Raza Beg and Others Vs IVth A.D.J. and Another
Allahabad High Court · (2006) 3 AWC 3107
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 23 Rule 1