High Courts26 May 2006Dismissed
Ramji Das and Another Vs Rajendra Mohan Mathur and Another
Allahabad High Court · (2006) 3 AWC 2596
Air Force Act, 1950 — Section 2Army Act, 1950 — Section 2(1)
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 71 of 125
High Courts25 May 2006
Rajveer Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2660
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 418, 420, 467, 468
High Courts25 May 2006
Smt. Jagannathiya Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2600 : (2007) 2 CivCC 280 : (2007) 5 RCR(Civil) 571
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 2A(2)Constitution of India, 1950 — Article 227
High Courts25 May 2006
Shyam Lal Gupta Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2592
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Municipalities Act, 1916 — Section 211, 318
High Courts25 May 2006Disposed Of
Committee of Management, Brij Ratan Sunder Kanya Inter College and Ambrish Arya, Manager Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 5947
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(CC), 16(CCC), 16A, 16D(3), 16D(4)
High Courts25 May 2006Allowed
Darpan Sharan (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0232
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 377, 506
High Courts25 May 2006Dismissed
Dilip Chandra Verma (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0176
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 May 2006Dismissed
Prakash Chandra Agarwal Vs Addl.District Judge, Lucknow and Others
Allahabad High Court · (2006) 05 AHC CK 0154
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 34(1)(f)
High Courts25 May 2006Allowed
Kona Banerjee Vs Union of India & Ors.
Allahabad High Court · (2006) 05 AHC CK 0149
High Courts25 May 2006Dismissed
Prakash Chandra Agarwal Vs Addl District Judge, Lucknow and Others
Allahabad High Court · (2006) 05 AHC CK 0142
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 34(1)(f)
High Courts25 May 2006Dismissed
Sabha Sunder, Ram Narayan and Surya Narayan Vs Dy. Director of Consolidation, Ramanand, Shiva Nand and State of U.P.
Allahabad High Court · (2006) 4 AWC 3207 : (2006) 2 RD 81
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52(1), 9AUttar Pradesh Land Revenue Act, 1901 — Section 33, 39
High Courts25 May 2006Dismissed
Smt. Nattho Devi Kashyap (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0104
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 326, 498A
High Courts25 May 2006Dismissed
Omvir (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 34, 365, 366, 376
High Courts25 May 2006Allowed
Radhey Shyam Agarwal Vs Addl. Distt. and Sessions Judge and Another
Allahabad High Court · (2006) 7 ADJ 87 : (2006) 4 AWC 4156
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts25 May 2006Allowed
Abdul Qadir Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0065
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts25 May 2006Dismissed
Rakesh Nijhawan (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0033
Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts25 May 2006Dismissed
Smt. Kiran Sharma (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0029
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 May 2006
Badre Aalam Vs State of U.P. and Others
Allahabad High Court · (2006) 05 AHC CK 0026
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 May 2006Allowed
Commissioner of Trade Tax Vs Adarsh Gramodyog Prasthan
Allahabad High Court · (2009) 20 VST 612
High Courts24 May 2006Dismissed
Ranveer Singh Mahle and Others Vs State of U.P.
Allahabad High Court · (2006) 6 AWC 6161
Constitution of India, 1950 — Article 14, 16, 226, 39Financial Hand Book Rules — Rule 110, 111, 112, 113, 114Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulation 13, 3(1), 4, 7