High Courts17 May 2006
Anil Sonkar Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2506
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 76 of 125
High Courts17 May 2006
Smt. Rajdulari Gupta and Another Vs State of U.P. and Others
Allahabad High Court · (2006) 3 ACR 3479
Constitution of India, 1950 — Article 215Penal Code, 1860 (IPC) — Section 406, 420
High Courts17 May 2006
Shreepal and Others Vs State of U.P. and Another
Allahabad High Court · (2006) 3 ACR 2916
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202Penal Code, 1860 (IPC) — Section 323, 324, 394, 504, 506
High Courts16 May 2006
Rakesh Arora Vs State of U.P.
Allahabad High Court · (2006) 3 ACR 2656
Evidence Act, 1872 — Section 113A, 113B
High Courts16 May 2006Allowed
Munna Ram Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 3032 : (2006) 110 FLR 499
High Courts16 May 2006Dismissed
General Manager, U.P. State Sugar Corporation Ltd. (Now U.P. State Sugar and Cane Development Corporation Ltd.) Vs Smt. Khatoon Begum through Sri Amar Nath Arun
Allahabad High Court · (2006) 3 ACC 784 : (2007) ACJ 633 : (2006) 3 AWC 2518 : (2006) 110 FLR 318
Workmens Compensation Act, 1923 — Section 10, 4A, 4A(3)
High Courts16 May 2006
Bhuleliya and Others Vs Additional Collector (Land/Revenue)/Deputy Director of Consolidation and Raj Kishore
Allahabad High Court · (2006) 3 AWC 3109 : (2006) 2 RD 118
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52, 52(1), 52(2), 52A, 52A(1)
High Courts16 May 2006
Umesh Chand, Gyan Chand and Ramesh Vs Sub-Divisional Officer, Department of Forest and State of U.P.
Allahabad High Court · (2006) 9 ADJ 573 : (2006) 4 AWC 3519 : (2006) 1 RD 847
High Courts16 May 2006Allowed
Committee of Management, Inter College and Vijai Narain Tiwari Vs Joint Director of Education, 5th Region and Others
Allahabad High Court · (2006) 6 AWC 5813
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 16A(7)
High Courts15 May 2006Dismissed
Sudhir Kumar Saraswat, Smt. Kamlesh Sharma and Kumari Neeru Vs State of U.P. and Smt. Neetu Saraswat
Allahabad High Court · (2006) 05 AHC CK 0198
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts15 May 2006Disposed Of
Sunaihri Devi Vs Radha & Anr.
Allahabad High Court · (2006) 05 AHC CK 0168
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16
High Courts15 May 2006Dismissed
Sri Jagan Nath Vs State of U.P. and Narain Prasad Verma
Allahabad High Court · (2006) 9 ADJ 272
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 120
High Courts15 May 2006Allowed
Babu Singh Vs State of U.P., Commissioner (Food and Civil Supply), Regional Food Controller, Bareilly Region and Deputy Regional Marketing Officer
Allahabad High Court · (2006) 05 AHC CK 0081
Constitution of India, 1950 — Article 361
High Courts15 May 2006Allowed
Subhash Chandra Tripathi Vs District Inspector of Schools, Finance and Accounts Officer and Committee of Management of Shri Guru Narain Khatri Inter College
Allahabad High Court · (2006) 6 AWC 5713 : (2006) 2 UPLBEC 1945
Constitution of India, 1950 — Article 16Uttar Pradesh Intermediate Education Act, 1921 — Section 16(2), 16F(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33, 33B
High Courts15 May 2006
Rich Capital and Financial Services Ltd. Vs Lakshmi Chand Agarwal (decd.) by L.Rs.
Allahabad High Court · (2006) 9 ADJ 507 : (2006) 4 AWC 3272 : (2006) 2 RD 174
Provincial Small Cause Courts Act, 1887 — Section 25Succession Act, 1925 — Section 12, 13, 213, 57
High Courts15 May 2006Allowed
Surya Prakash Gupta Vs Commissioner of Income Tax, Allahabad
Allahabad High Court · (2006) 05 AHC CK 0037
Income Tax Act, 1961 — Section 264
High Courts15 May 2006Allowed
Mohd. Aslam Vs Om Prakash Dwivedi
Allahabad High Court · (2006) 3 AWC 3159
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 2(1), 2(2), 21(1A), 24(2)
High Courts12 May 2006Allowed
Smt. Rita Lal Vs Addl. Principal Judge, Family Court and Another
Allahabad High Court · (2006) 7 ADJ 59 : (2006) 4 AWC 4147
Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 24
High Courts12 May 2006Dismissed
Mushtaq Ahmed Vs Molvi Hafizur Rahman, Rafiullah Khan, Abdul Mannan and State of U.P.
Allahabad High Court · (2006) 9 ADJ 554
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 204, 406, 409, 420
High Courts12 May 2006Dismissed
Ram Prasad Rasik Vs State of U.P. and Viraj Maheshwari
Allahabad High Court · (2006) 9 ADJ 590 : (2007) 2 BC 356
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138