High Courts08 May 2006Dismissed
Shyam Behari Singh Yadav Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 336, 435, 504
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 79 of 125
High Courts08 May 2006Dismissed
Lal Veer and Others Vs Harswaroop, Smt. Shila, Sunil Kumar and Muqaddar
Allahabad High Court · (2006) 3 ARC 3034 : (2006) 3 AWC 3034 : (2006) 2 RD 113
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 May 2006Dismissed
Gopal Singh and Others Vs State of U.P. and Smt. Meenakshi Devi
Allahabad High Court · (2006) 05 AHC CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 462, 88Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts08 May 2006Dismissed
Laxmi Devi Vs State of U.P., Rajesh and Santosh and Smt. Sumitra
Allahabad High Court · (2006) 9 ADJ 265
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 323, 354, 363, 452, 504
High Courts08 May 2006Allowed
Shakuntala Singh Vs State of U.P.and Others
Allahabad High Court · (2006) 05 AHC CK 0162
High Courts08 May 2006
Bata India Ltd. Vs V Addl. Sessions Judge and Others
Allahabad High Court · (2006) 05 AHC CK 0139
High Courts08 May 2006
Pawan Kumar and Another Vs Additional Commissioner (Judicial) and Others
Allahabad High Court · (2006) 4 AWC 3217 : (2006) 2 RD 125
Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts08 May 2006
V.K. Jaiswal Vs General Manager (Administration) U.P. Sahkari Gram Vikas Bank Ltd. and Others
Allahabad High Court · (2006) 4 AWC 3678
Constitution of India, 1950 — Article 14
High Courts08 May 2006Allowed
R.S. Negi Vs Vishnu Sahai Verma and Another
Allahabad High Court · (2006) 3 AWC 2891
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 111
High Courts05 May 2006Dismissed
Ajai Kumar Kashyap Vs District and Sessions Judge and Others
Allahabad High Court · (2006) CriLJ 2954
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 50, 8Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 2, 77, 79
High Courts05 May 2006Allowed
Azeem Vs State of U.P. and Saddiq
Allahabad High Court · (2006) CriLJ 2956
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 408Penal Code, 1860 (IPC) — Section 302, 307, 504
High Courts05 May 2006Disposed Of
Committee of Management, Kshetriya Viksit Simiti Vs State of U.P. and Others
Allahabad High Court · (2006) 7 ADJ 174 : (2006) 3 AWC 3028
Societies Registration Act, 1860 — Section 25(1), 25(2), 4
High Courts05 May 2006Dismissed
Bhaiya Ajeet Singh Vs State of U.P. and Nagar Palika Parishad
Allahabad High Court · (2006) 4 AWC 3242 : (2006) 2 RD 86
Constitution of India, 1950 — Article 226, 300AUttar Pradesh Land Revenue Act, 1901 — Section 44, 45Uttar Pradesh Municipalities Act, 1916 — Section 3, 4, 8
High Courts05 May 2006Dismissed
Mohammad Anwar Khan Vs Harish Chandra & Ors.
Allahabad High Court · (2006) 05 AHC CK 0151
High Courts05 May 2006Dismissed
Chanika Prasad Vs Union of India & Ors.
Allahabad High Court · (2006) 05 AHC CK 0147
High Courts05 May 2006Dismissed
Mohd. Anwar Khan Vs Harish Chandra and Others
Allahabad High Court · (2006) 4 AWC 3222
Allahabad High Court Rules, 1952 — Rule 4
High Courts05 May 2006
Smt. Poonam Rani Vs Dr. Naresh Chandra Secretary of Committee of Management (Post Graduate) College, R.V.S. Yadav, Vitt Niyantrak, Directorate of Higher Education, Mumtaz Arshi, Schetriya Adhikari, Uchch Shiksha (Higher Education) and Om Prakash Srivastava, Director of Education (Higher Education)
Allahabad High Court · (2006) 4 AWC 3548 : (2006) 4 AWC 3528
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31C
High Courts04 May 2006Allowed
Haseen Ahmad Khan and Another Vs State of U.P. and Others
Allahabad High Court · (2007) 2 AWC 1658
High Courts04 May 2006
Sunil alias Suman Pasi Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 373
Penal Code, 1860 (IPC) — Section 304, 324
High Courts04 May 2006Dismissed
Smt. Shahnaz Vs Judge Small Causes Court and Others
Allahabad High Court · (2006) 3 AWC 3036
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106