High Courts24 May 2006Disposed Of
M.K. Soap Industries and Others Vs Ghaziabad Urban Co-operative Bank Ltd.
Allahabad High Court · (2006) 4 AWC 3321
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 72 of 125
High Courts24 May 2006Dismissed
Balbeer Lodh Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 3410
Penal Code, 1860 (IPC) — Section 366, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3, 5
High Courts24 May 2006Disposed Of
Praveen Kant Uppadhyay Vs State of U.P.
Allahabad High Court · (2006) 7 AWC 7237
Constitution of India, 1950 — Article 12, 226, 309Sports College, Lucknow (Teaching and Allied Staff) Service Rules, 1981 — Rule 8Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16H
High Courts24 May 2006Dismissed
Venus Sugar Limited Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 3112
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 108
High Courts24 May 2006
Pradeep Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2006) 3 ACR 2919
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 395
High Courts24 May 2006
Mata Prasad and Another Vs Addl. Session Judge (F.T.C.-Vth) and Others
Allahabad High Court · (2007) 1 ACR 764 : (2006) 2 RD 209
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts24 May 2006Dismissed
Suresh Chandra Shukla, Tilak Chandra and Hari Singh Vs State of U.P. and Sri J. Ram, District Manager/Addl. District Development Officer, U.P. Finance and Development Corporation Limited
Allahabad High Court · (2006) 05 AHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 162, 173(8)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts24 May 2006Disposed Of
Sandeep Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2006) CriLJ 3316
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302
High Courts23 May 2006Dismissed
Union of India and Another Vs Shashank Goswami and Another
Allahabad High Court · (2006) 05 AHC CK 0286
Constitution of India, 1950 — Article 226, 227
High Courts23 May 2006Dismissed
Ram Chandra Vs XVth Additional District Judge and Others
Allahabad High Court · (2006) 05 AHC CK 0281
Constitution of India, 1950 — Article 226
High Courts23 May 2006Dismissed
Rajendra Kumar Sharma Vs State of Uttar Pradesh
Allahabad High Court · (2006) CriLJ 3767 : (2007) 5 RCR(Criminal) 159
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts23 May 2006Dismissed
Munni Ram Vs State of U.P. and Nanhe Lal
Allahabad High Court · (2006) 7 AWC 7235
Uttar Pradesh Subordinate Excise Service Rules, 1992 — Rule 5, 5(1), 5(3)
High Courts23 May 2006Dismissed
Radhey Shyam and Others Vs State of U.P. and Sri Kamalakant Sharma
Allahabad High Court · (2006) 05 AHC CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 156(3), 173(2)Penal Code, 1860 (IPC) — Section 147, 148, 323, 395, 397
High Courts23 May 2006Dismissed
Shri Shri Krishna Singh Vs U.P. Public Services Tribunal I and Others
Allahabad High Court · (2006) 6 AWC 6026
Constitution of India, 1950 — Article 226Financial Hand Book Rules — Rule 53(2)Penal Code, 1860 (IPC) — Section 409
High Courts23 May 2006Dismissed
TVC Skyshop Limited and Vinod Aggarwal Vs Union of India (UOI)
Allahabad High Court · (2006) 05 AHC CK 0236
Central Excises and Salt Act, 1944 — Section 14, 14(3)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 May 2006
Nand Lal Vs State of U.P. and Another
Allahabad High Court · (2006) 2 ACR 2312
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 2(1), 7
High Courts23 May 2006Allowed
Dr. (Smt.) Meera Tripathi Vs State of Uttar Pradesh and U.P. Public Service Commission
Allahabad High Court · (2006) 7 AWC 7261
Constitution of India, 1950 — Article 14, 226Police Service (Cadre) Rules, 1954 — Rule 8(1)Police Service (Probation) Rules, 1954 — Rule 10
High Courts23 May 2006Allowed
Satya Pal Singh Vs State of U.P., District Inspector of Schools, Finance and Accounts Officer and Committee of Management, Sherwani Inter College
Allahabad High Court · (2006) 6 AWC 5726 : (2006) 3 UPLBEC 2137
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 39
High Courts23 May 2006Allowed
Jai Bharat Trading Co. and Ors. Vs Krishi Utpadan Mandi Samiti,Etah & Ors.
Allahabad High Court · (2006) 05 AHC CK 0170
High Courts23 May 2006Allowed
Shravan Kumar Dwivedi and Others Vs Director, Scert, Lucknowand Others
Allahabad High Court · (2006) 05 AHC CK 0163
Constitution of India, 1950 — Article 14