High Courts04 May 2006Dismissed
Parmanand Agrawal Vs Arvind Kumar Gupta
Allahabad High Court · (2006) 3 AWC 3110 : (2006) 2 RD 185
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 80 of 125
High Courts04 May 2006
Bechchu Lal Vs IXth Additional District Judge, Civil Judge/Prescribed Authority (Rent) and Baij Nath
Allahabad High Court · (2006) 4 AWC 3467
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 21, 3
High Courts04 May 2006Dismissed
Bechu Pandey (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0213
Penal Code, 1860 (IPC) — Section 302, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts04 May 2006Dismissed
Uma Shankar Pandey (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0172
Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 May 2006Dismissed
Chandra Pal (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2006) 05 AHC CK 0136
Penal Code, 1860 (IPC) — Section 302
High Courts04 May 2006Dismissed
Prem Vs The State of Uttar Pradesh
Allahabad High Court · (2006) 05 AHC CK 0135
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 May 2006Dismissed
Jitendra alias Jeetu (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 393, 506
High Courts04 May 2006Dismissed
Sunil @ Suman Pasi Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0126
Penal Code, 1860 (IPC) — Section 304, 324
High Courts04 May 2006Dismissed
Kailash Yadav (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0124
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts04 May 2006Dismissed
Jamil Ahmad Vs State of U.P. and Another
Allahabad High Court · (2006) CriLJ 3337
Constitution of India, 1950 — Article 236Criminal Procedure Code, 1973 (CrPC) — Section 407Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 29, 36, 36A
High Courts04 May 2006Dismissed
Saurabh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0091
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 May 2006Allowed
Ghanshyam Yadav Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 110 FLR 84 : (2006) 3 LLJ 732
Limitation Act, 1963 — Section 5
High Courts04 May 2006Dismissed
Irshad (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 210, 302, 376
High Courts04 May 2006Allowed
Ranju Chaturvedi Vs State of U.P.
Allahabad High Court · (2006) 3 ACC 873
Motor Vehicles Act, 1988 — Section 190(2), 196, 207, 207(1)
High Courts04 May 2006Dismissed
Baitullah, Pradhan, Gram Panchayat Vs State of U.P., District Magistrate, Sri Ajay Pratap Singh, Block Development Officer and Sri Anil Singh, Member of Legislative Assembly (M.L.A.) from Naugarh Constituency
Allahabad High Court · (2006) 05 AHC CK 0018
High Courts03 May 2006Allowed
Ved Prakash Vs State of U.P. and Nagar Panchayat
Allahabad High Court · (2006) 3 AWC 3027 : (2006) 2 RD 105
Stamp Act, 1899 — Section 33, 33(4), 33(5), 38, 40
High Courts03 May 2006Dismissed
Hari Shyam Srivastava Vs State of U.P. and Others
Allahabad High Court · (2006) 05 AHC CK 0186
High Courts03 May 2006Dismissed
Om Prakas Asati Vs State of Uttar Pradesh, Managing Director, Uttar Pradesh Jal Nigam and Chairman, U.P. Jal Nigam
Allahabad High Court · (2006) 4 AWC 3461
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12
High Courts03 May 2006Dismissed
Dr. Kiran Shanker Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 6 AWC 5999 : (2006) 3 UPLBEC 2893
Allahabad University Act, 2005 — Section 29(2), 45(2)Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 354
High Courts03 May 2006Disposed Of
Raghevendra Agarwal and Another Vs Poonam Gupta and Another
Allahabad High Court · (2006) 05 AHC CK 0160
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)