High Courts09 May 2006
Rajesh Pandey and Others Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 240
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 78 of 125
High Courts09 May 2006Disposed Of
Shri Ajay Kumar Vs State of U.P., Smt. Poornita Day and Pratik (BETU)
Allahabad High Court · (2006) 05 AHC CK 0252
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 May 2006Disposed Of
Ahsan (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 316, 452, 504
High Courts09 May 2006Disposed Of
Ram Deo, Kali Charan and Kripa Shanker Vs State of Uttar Pradesh
Allahabad High Court · (2006) 9 ADJ 564 : (2006) CriLJ 3328
Constitution of India, 1950 — Article 161
High Courts09 May 2006Dismissed
Ram Bahal (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0222
Arms Act, 1959 — Section 25, 27, 3, 4Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts09 May 2006Allowed
Shri Rajendra Kumar Sharma Vs The State of Uttar Pradesh and Shri B.P. Singh, Deputy Excise Commissioner (Distribution)/Inquiry Officer
Allahabad High Court · (2006) 05 AHC CK 0179
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 11, 7Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts09 May 2006Dismissed
Jan Mohammad and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 3 AWC 2982 : (2006) 2 RD 15
High Courts09 May 2006Dismissed
Kanhaiya Lal (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0173
Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2006Dismissed
Bhoora Vs Shabbir Shah and another
Allahabad High Court · (2006) 05 AHC CK 0156
High Courts09 May 2006Dismissed
Rajendra alias Rajjo (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0134
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts09 May 2006Dismissed
Shiv Sahai Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0075
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 May 2006
Rajendra Singh Chauhan Vs The State of U.P. and Others
Allahabad High Court · (2007) 1 AWC 436
Constitution of India, 1950 — Article 226Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 12, 13, 14, 15, 20Uttar Pradesh Excise Act, 1910 — Section 11, 11(2)
High Courts09 May 2006
Smt. Sudama and Others Vs State of U.P., Superintendent of Police, Station House Officer and Rekha Devi
Allahabad High Court · (2006) 05 AHC CK 0061
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 41, 437(3), 438, 438(1), 438(2)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 May 2006Dismissed
Muzazir Husain (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0047
High Courts09 May 2006
Nizamuddin Vs Union of India (UOI)
Allahabad High Court · (2006) 3 ACR 3260
Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27A, 29, 67, 8
High Courts09 May 2006Dismissed
Suresh Chandra Sachdeva Vs Smt. Nirmala Gupta
Allahabad High Court · (2006) 3 AWC 2894
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 May 2006
Daya Shanker (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0271
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts08 May 2006Allowed
Sri Krishan Dass Goel Vs State of Uttar Pradesh and Collector and Director of Pension
Allahabad High Court · (2006) 6 AWC 5951
Constitution of India, 1950 — Article 309, 311, 311(1), 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 4(2)
High Courts08 May 2006Dismissed
Pappi @ Prem Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0250
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts08 May 2006Dismissed
Subhash Chandra Upadhyaya Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3195 : (2006) 110 FLR 94
Constitution of India, 1950 — Article 226, 227