High Courts23 May 2006Dismissed
Ashok Kumar Gupta Vs IVth Addl. District Judge,Hardoi & Ors.
Allahabad High Court · (2006) 05 AHC CK 0150
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 73 of 125
High Courts23 May 2006Allowed
Alka Yadav Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3234 : (2006) 2 RD 92
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12BB, 12BC, 12C, 58
High Courts23 May 2006
Smt. Alka Rai and Ram Narain Rai Vs Union of India (UOI), Central Bureau of Investigation and State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0097
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(3), 173(4), 173(5)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts23 May 2006Allowed
Dr. Jinendra Kumar Jain Vs Additional District Judge and Others
Allahabad High Court · (2006) 05 AHC CK 0090
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts23 May 2006
Ram Briksha Prasad Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 5641
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Article 63, 24, 27, 33, 47AUttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7, 7(9), 8, 9
High Courts23 May 2006Allowed
Adhunik Food Products (Pvt.) Ltd. Vs Union of India (UOI) and The Commissioner of Central Excise
Allahabad High Court · (2006) 05 AHC CK 0049
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35
High Courts23 May 2006Dismissed
Rajendra Prasad Gupta Vs Km. Purrima Sharma and Others
Allahabad High Court · AIR 2006 All 270 : (2006) 4 AWC 3438
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 7Provincial Small Cause Courts Act, 1887 — Section 17
High Courts23 May 2006Dismissed
Shishu Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 3093 : (2006) 3 UPLBEC 2230
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)
High Courts23 May 2006Allowed
Bhagwan Das and Another Vs Rent Control and Eviction Officer/S.D.O. and Others
Allahabad High Court · (2006) 3 AWC 3087
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 16, 25, 25(2), 2AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)
High Courts22 May 2006Dismissed
Jitendra Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts22 May 2006Allowed
Dukhan Prasad Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 4 AWC 3210
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Pension) Rules, 1972 — Rule 69, 8, 9, 9(4), 9(5)Constitution of India, 1950 — Article 12, 226, 227
High Courts22 May 2006Dismissed
Ramesh Chandra and Rumal Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 5659
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 10(1), 2, 3, 9Uttar Pradesh Intermediate Education Act, 1921 — Section 7, 7(4), 7A
High Courts22 May 2006
Akhilesh Kumar Tripathi Vs Union of India (UOI), Chief General Manager, Tele-Communication, Superintendent Incharge and Central Administrative Tribunal, Additional Bench
Allahabad High Court · (2006) 3 AWC 3095 : (2006) 110 FLR 945
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16, 6
High Courts22 May 2006Allowed
Smt. Neelanjana Gupta, Smt. Sweta Gupta and Prashant Gupta Vs State of U.P. and Smt. Anjali Gupta
Allahabad High Court · (2006) 9 ADJ 669 : (2007) 1 DMC 841
Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 3A, 4
High Courts22 May 2006
Kamlesh Chand Vs Lallan Babu and Another
Allahabad High Court · (2006) 4 AWC 4171
Evidence Act, 1872 — Section 13
High Courts22 May 2006
Akhilesh Tiwari Vs State of Uttar Pradesh, Chief Medical Officer, Prabhari Chikitshadhikari, Additional Primary Health Centre and Hem Lata Devi
Allahabad High Court · (2006) 4 AWC 3324 : (2006) 110 FLR 497
High Courts19 May 2006
Bhola alias Karunesh and Another Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2657
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 May 2006Allowed
Suraj Bhan and Others Vs Director, Consolidation, U.P. and Others
Allahabad High Court · (2006) 3 AWC 2628 : (2006) 2 RD 226
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 23, 4, 4(1), 4(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 17
High Courts19 May 2006Dismissed
Vinay @ Matku (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts19 May 2006Dismissed
Sattu (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0208
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)