High Courts18 May 2006Dismissed
Nizamuddin (in Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0132
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 75 of 125
High Courts18 May 2006Allowed
Employees State Insurance Corporation Vs Lallan (Ins. No. 21/1138932)
Allahabad High Court · (2006) 4 ACC 157 : (2007) ACJ 280 : (2006) 4 AWC 3329 : (2006) 110 FLR 322 : (2006) 3 LLJ 595
Employees State Insurance Act, 1948 — Section 2(15)A(2), 2(15)B, 4, 54A, 54A(2)
High Courts18 May 2006Dismissed
Bhurey Sharma (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319
High Courts18 May 2006Dismissed
Raghunath Prasad Yadav Vs District Inspector of Schools, Account Officer in the Office of District Inspector of Schools, Committee of Management, Bapu Inter College and Sohrat Alam Ansari
Allahabad High Court · (2006) 6 AWC 6326
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)
High Courts18 May 2006Dismissed
Rameshwar Vs The State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 May 2006Dismissed
Tej Pal Vs State of U.P. and Union of India (UOI)
Allahabad High Court · (2006) 05 AHC CK 0052
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 307, 379, 511
High Courts18 May 2006
Gaffar Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 3256
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts18 May 2006
Israr Ahmad Vs Devanand and Others
Allahabad High Court · (2006) 9 ADJ 550 : (2006) 3 AWC 2983
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts17 May 2006
Dhruv Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2388
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts17 May 2006Dismissed
Dharam Singh Vs Kairaj Singh and Others
Allahabad High Court · (2006) 4 AWC 3218
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 9 Rule 13
High Courts17 May 2006Allowed
Pankaj Mishra and Smt. Ansuiya Devi Vs State of U.P. and Smt. Jaya Mishra
Allahabad High Court · (2006) CriLJ 3766 : (2007) 5 RCR(Criminal) 232
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts17 May 2006Dismissed
Commissioner, Cus. and C. Ex. Vs J.S. Gupta and Sons
Allahabad High Court · (2006) 201 ELT 174
Central Excises and Salt Act, 1944 — Section 35G(1)
High Courts17 May 2006Disposed Of
Amar Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0227
High Courts17 May 2006Dismissed
Shakeel Ahmad (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts17 May 2006Disposed Of
Class IV Employees Association,High Court of Judicature through its Secretary Manbodh Yadav,Allahabad and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2006) 05 AHC CK 0145
High Courts17 May 2006Dismissed
Pawan (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0114
High Courts17 May 2006Dismissed
Sushil (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2006) 05 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts17 May 2006Dismissed
Amit Beri and Hardaya Narain Beri Vs Smt. Sheetal Beri
Allahabad High Court · AIR 2006 All 267 : (2006) 4 AWC 3332 : (2006) 4 CivCC 167 : (2006) 4 RCR(Civil) 338
Guardians and Wards Act, 1890 — Section 10, 12, 15, 17, 17(3)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts17 May 2006Allowed
Jai Durga Enterprises Vs State of U.P. and Indo Automobiles
Allahabad High Court · (2007) 1 BC 184 : (2007) 2 CivCC 98 : (2006) CriLJ 3312 : (2006) 4 RCR(Criminal) 420
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 87
High Courts17 May 2006Dismissed
Smt. Raj Rani and Others Vs Nazir Hasan and Another
Allahabad High Court · (2006) 4 AWC 3205
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 21, 21(1), 22, 8