High Courts19 May 2006Dismissed
R.N. Kapoor Vs State of U.P. and Central Bureau of Investigation
Allahabad High Court · (2006) 05 AHC CK 0190
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 74 of 125
High Courts19 May 2006Allowed
Udai Bhan Mishra Vs State of U.P.& Ors.
Allahabad High Court · (2006) 05 AHC CK 0143
High Courts19 May 2006Dismissed
Raj Kumar Sharma @ Raju (In Jail) Vs The State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0099
Penal Code, 1860 (IPC) — Section 302
High Courts19 May 2006Dismissed
Ajay @ Monu Vs State of U.P.
Allahabad High Court · (2006) CriLJ 3326 : (2006) 4 RCR(Criminal) 418
Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 22(5)Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2006
Rahmatullah and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2583
Constitution of India, 1950 — Article 226
High Courts19 May 2006
State of U.P. Vs Nanhku and Others
Allahabad High Court · (2006) 3 ACR 3248
Penal Code, 1860 (IPC) — Section 307, 34
High Courts19 May 2006
Kumari Qudsia Begum Vs Satya Marg Lodge Theosophical Society and Others
Allahabad High Court · (2006) 05 AHC CK 0020
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)
High Courts19 May 2006
Smt. Chhaya Khanna and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 3 ACR 3279 : (2007) 5 RCR(Criminal) 265
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 177, 178Penal Code, 1860 (IPC) — Section 120B, 298, 304, 418
High Courts19 May 2006
Gulzar Ahmad and Others Vs State of U.P. and Mohd. Mukeem Khan
Allahabad High Court · (2006) 05 AHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts18 May 2006
Ram Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 3 ACR 3169 : (2007) 103 RD 425
National Security Act, 1980 — Section 3(2)
High Courts18 May 2006Dismissed
Anand Prakash Agrawal Vs Cantonment Executive Officer, Cantonment Board and Others
Allahabad High Court · (2006) 9 ADJ 449 : (2006) 3 AWC 2864 : (2006) 3 AWC 2854
Cantonments Act, 1924 — Section 185, 274Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 215
High Courts18 May 2006Allowed
Shankar Lal Vs VIth Addl. District Judge, Judge Small Causes Court (Munsif) and Mahesh Narain
Allahabad High Court · (2006) 9 ADJ 568 : (2006) 4 AWC 3322
High Courts18 May 2006Dismissed
Veerpal Singh Vs Senior Superintendent of Police and Others
Allahabad High Court · (2006) 05 AHC CK 0207
All India Services (Conduct) Rules, 1968 — Rule 19Central Civil Services (Conduct) Rules, 1964 — Rule 21Constitution of India, 1950 — Article 21, 226, 25, 25(2)
High Courts18 May 2006Dismissed
Allah Rakha Vs State of U.P. and Sri Dinesh Chand Yadav
Allahabad High Court · (2006) 05 AHC CK 0204
High Courts18 May 2006Allowed
Smt. Anjana Kumar and Smt. Minakshi Saxena Vs State of U.P. and Committee of Management Christian Girls High School
Allahabad High Court · (2006) 4 AWC 3326
Constitution of India, 1950 — Article 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(4), 16F, 16FFUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 20
High Courts18 May 2006Allowed
Betawa River Board and Executive Engineer, Rajghat Bandh Paryavaran Bhu Arjan Prakhand Vs Gauri Shanker Chaturvedi
Allahabad High Court · (2006) 7 AWC 7285
Constitution of India, 1950 — Article 14
High Courts18 May 2006Disposed Of
Dau Dass and Ors. Vs Purshottam Das & Ors.
Allahabad High Court · (2006) 05 AHC CK 0169
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts18 May 2006Dismissed
State of U.P. and Ors. Vs Jagdish Singh Patni & Anr.
Allahabad High Court · (2006) 05 AHC CK 0166
High Courts18 May 2006Dismissed
Mithlesh Sharma Vs State of U.P.and Others
Allahabad High Court · (2006) 05 AHC CK 0164
Constitution of India, 1950 — Article 226
High Courts18 May 2006Dismissed
Bal Kishan Bansal Vs Pramit Bansal and Devki Nandan Bansal
Allahabad High Court · (2006) 9 ADJ 538 : AIR 2006 All 305 : (2007) 1 ARBLR 47 : (2006) 4 AWC 3509
Arbitration and Conciliation Act, 1996 — Section 34, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Section 9