High Courts03 May 2006Dismissed
Vir Singh and others Vs State of U.P. and others
Allahabad High Court · (2006) 05 AHC CK 0153
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 81 of 125
High Courts03 May 2006Allowed
Smt. Laxmi Devi Vs Kunwar Pal
Allahabad High Court · AIR 2006 All 281 : (2006) 3 AWC 3090 : (2006) 3 KLJ 792 : (2007) 5 RCR(Civil) 59
Guardians and Wards Act, 1890 — Section 25, 9(1)
High Courts03 May 2006Dismissed
Devanand Vs State of U.P. and Others
Allahabad High Court · (2006) 4 AWC 3219 : (2006) 110 FLR 389 : (2006) 3 UPLBEC 2235
Constitution of India, 1950 — Article 14, 16
High Courts03 May 2006Dismissed
Mahim Patram Private Ltd. and Shri Arvind Kapur Vs Union of India (UOI), State of U.P., Institutional Finance Department of Tax and Registration, The Commissioner of Trade Tax and The Assistant Commissioner, Trade Tax
Allahabad High Court · (2006) 05 AHC CK 0048
Central Sales Tax Act, 1956 — Section 14, 15, 2, 20, 3Uttar Pradesh Sales Tax Rules, 1948 — Rule 44BUttar Pradesh Trade Tax Act, 1948 — Section 30, 9
High Courts03 May 2006Dismissed
Jhuri and Others Vs Aldan William
Allahabad High Court · (2006) 3 AWC 2598 : (2006) 2 RD 331
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 11
High Courts02 May 2006Allowed
The Commissioner, Sales Tax Vs S/S Prag Ice and Oil Mills
Allahabad High Court · (2006) 05 AHC CK 0218
High Courts02 May 2006Dismissed
Rajesh Kumar Singh Vs The Union of India (UOI), Ministry of Khadi Evam Village Industries Commission, The Chairman/Chief Executive Officer, Khadi and Village Industries Commission and The Director Administration, Khadi and Village Industries Commission
Allahabad High Court · (2006) 6 AWC 5996 : (2006) 111 FLR 233
High Courts02 May 2006Dismissed
Ram Narain Sharma Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6541
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 25, 25(1), 4, 4(1)
High Courts02 May 2006Dismissed
Khacher Mal and Rakesh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0175
Penal Code, 1860 (IPC) — Section 201, 304B
High Courts02 May 2006Dismissed
Ali Afjal (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0174
High Courts02 May 2006Dismissed
Chandra Mohan Shukla Vs State of U.P. and Others
Allahabad High Court · (2006) 05 AHC CK 0141
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts02 May 2006Dismissed
State of U.P. Vs Maseet and Others
Allahabad High Court · (2006) 9 ADJ 663
High Courts02 May 2006Dismissed
Ram Nagina Das Chela (Disciple) Amla Das Vs Deputy Director of Consolidation and Haridas Chela (Disciple) Awadh Bihari
Allahabad High Court · (2006) 4 AWC 3469 : (2006) 2 RD 26
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(11)
High Courts02 May 2006Dismissed
Liladhar (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0062
High Courts02 May 2006Allowed
Mobin Vs State of U.P., Jamal and Shahid
Allahabad High Court · (2006) 05 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts02 May 2006Allowed
Abdul Mateem Vs Mehandi Hasan and Another
Allahabad High Court · (2006) 3 AWC 3101
Civil Procedure Code Amendment Act, 1999 — Section 16, 7Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5, 7
High Courts01 May 2006Allowed
Ram Kumar Gautam Vs State of U.P. and Others
Allahabad High Court · (2006) 05 AHC CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 325
High Courts01 May 2006Disposed Of
I.B.P. Company Limited (Business Group (Petroleum)), (Government of India Enterprises) Vs Rent Control and Eviction Officer (Additional District Magistrate, Civil Defence) and Lala Manohar Lal
Allahabad High Court · (2006) 4 AWC 3465
Civil Procedure Code, 1908 (CPC) — Section 10, 89Constitution of India, 1950 — Article 226, 227
High Courts01 May 2006Allowed
Radhey Shyam Dixit Vs The State of U.P.
Allahabad High Court · (2006) 7 AWC 7231 : (2006) 110 FLR 101
Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 9
High Courts01 May 2006Allowed
Anand Kumar Rai Vs Vice Chancellor, Banaras Hindu University and Others
Allahabad High Court · (2006) 4 AWC 3501 : (2006) 3 UPLBEC 2991