COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 70 of 125

High Courts26 May 2006Dismissed

Govind Prasad Singh Vs U.P. State Public Services Tribunal, State of U.P.

Allahabad High Court · (2006) 6 AWC 6489

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(3), 157, 157(1), 159Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 11, 14(1)

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High Courts26 May 2006Dismissed

Smt. Anari Devi Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0262

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 109, 148, 302, 307, 34

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High Courts26 May 2006Dismissed

Dr. Varsha Gautam Vs State of U.P. and The Chief Medical Officer/Prescribed Authority

Allahabad High Court · (2006) 05 AHC CK 0256

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 195, 195(1), 340, 341Penal Code, 1860 (IPC) — Section 312, 419, 420, 467, 468

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High Courts26 May 2006Dismissed

In Re: Late Sri Kisun Lal

Allahabad High Court · (2006) 05 AHC CK 0249

Evidence (Amendment) Act, 1972 — Section 141, 142Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts26 May 2006Dismissed

Dr. Ashok Kumar Sonkar Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 7 AWC 7319 : (2006) 3 UPLBEC 2225

Public Service Commission Rules — Rule 37

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High Courts26 May 2006Dismissed

Dinesh Chandra Jain Vs Syndicate Bank, Executive Director, Syndicate Bank, Head Office, The General Manager (Personnel) Syndicate Bank, Head Office and Assistant General Manager, Industrial Relation Cell

Allahabad High Court · (2006) 6 AWC 6254 : (2007) 1 LLJ 119

Constitution of India, 1950 — Article 226, 227, 311Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 13(1), 16, 17, 24, 3(1)

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High Courts26 May 2006Dismissed

Shahru Sakib Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0226

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 186, 201, 302, 34, 364

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High Courts26 May 2006Allowed

Mangroo and Others Vs Ram Sumer and Others

Allahabad High Court · (2006) 3 AWC 3091 : (2006) 2 RD 119

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(2)

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High Courts26 May 2006Allowed

Ranjit Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 05 AHC CK 0214

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)Penal Code, 1860 (IPC) — Section 420, 467, 468, 504, 506

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High Courts26 May 2006Dismissed

Nawneet Kumar Trivedi @ Popat (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0181

Penal Code, 1860 (IPC) — Section 307, 506Railways Act, 1989 — Section 137

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High Courts26 May 2006Dismissed

Vineet Malik @ Teetu (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0133

Penal Code, 1860 (IPC) — Section 406, 420Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3

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High Courts26 May 2006Dismissed

Committee of Management, Mohammad Hasan Inter College and Dr. Abu Mohammad Vs State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 5729

Constitution of India, 1950 — Article 226, 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16B(3), 16C, 16CC

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High Courts26 May 2006Allowed

Raj Nath Ram Vs State of U.P., Inspector General of Registration and Deputy, Inspector General of Registration, Vindhya Chal Mandal

Allahabad High Court · (2006) 6 AWC 6111

Constitution of India, 1950 — Article 14, 16, 226, 309Uttar Pradesh Government Servants (Confirmation) Rules, 1991 — Rule 4(1), 5(3), 7

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High Courts26 May 2006

Vidya Prakash Pandey Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0093

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

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High Courts26 May 2006

Shree Satya Narain Tulsi Manas Mandir Vs Workman Compensation Commissioner/Authority under the Minimum Wages Act 1948/Additional Labour Commissioner, Inspector Minimum Wages Act/Labour Enforcement Officer and Yogeshwar Pandey, Darpan Manas Mandir Durga Kund

Allahabad High Court · (2006) 05 AHC CK 0079

Constitution of India, 1950 — Article 14, 21, 25, 26, 37Minimum Wages Act, 1948 — Section 2, 2(16), 22F, 26

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High Courts26 May 2006Dismissed

Bachan Singh @ Ramesh Singh (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 05 AHC CK 0076

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts26 May 2006Allowed

Rajendra Prasad Yadav Vs Deoria Kasaya Zila Sahakari Bank Ltd., Senior Manager (Administration), Kasaya Zila Sahakari Bank Ltd., Deputy Registrar, Sahkari Samitiya and Chairman, Kasaya Zila Sahakari Bank Ltd.

Allahabad High Court · (2007) 1 AWC 241

Uttar Pradesh Co-operative Societies Act, 1965 — Section 120(1), 68Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 95, 96

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High Courts26 May 2006