High Courts01 May 2006
Saima Vs The State of U.P.
Allahabad High Court · (2007) 1 DMC 407
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 304B, 307, 498A
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 82 of 125
High Courts01 May 2006
Satpal (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0107
Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34
High Courts01 May 2006Dismissed
Raj Kumar Singh Gaur Vs State of U.P.
Allahabad High Court · (2006) 05 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209A
High Courts01 May 2006
Shri Durga Bhagwati Industries and Others Vs Om Prakash Lohia and Others
Allahabad High Court · (2006) 9 ADJ 402 : (2006) 4 AWC 3434 : (2006) 4 RCR(Civil) 193 : (2006) 2 RCR(Rent) 313 : (2006) 3 UPLBEC 2888
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27, Order 41 Rule 27(1), 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 21, 21(1), 22, 34
High Courts01 May 2006Dismissed
Committee of Management Vs State of U.P. and Another
Allahabad High Court · (2006) 4 AWC 3240 : (2008) 2 UPLBEC 109
High Courts01 May 2006
Jitendra Kumar and Another Vs Krishna Dutt Sharma and Another
Allahabad High Court · AIR 2006 All 257 : (2006) 4 AWC 3379 : (2006) 2 RD 97
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 41
High Courts01 May 2006Dismissed
Deo Raj Yadav Vs State Bank of India, Union of India (UOI)
Allahabad High Court · (2006) 6 AWC 6507 : (2006) 110 FLR 387 : (2006) 3 LLJ 683 : (2006) 3 UPLBEC 2232
State Bank of India Act, 1955 — Section 50State Bank of India Employees Pension Fund Rules, 1955 — Rule 22, 25, 7, 8
High Courts28 Apr 2006
Manvendra Singh alias Sonu Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 3 ACR 2553
National Security Act, 1980 — Section 3(2)
High Courts28 Apr 2006Allowed
Laxmi Narain and Others Vs Brij Bhushan (D.) by L.Rs. and Others
Allahabad High Court · (2006) 9 ADJ 744 : AIR 2006 All 317 : (2006) 4 AWC 3197
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 11Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Evidence Act, 1872 — Section 13, 40, 41, 42, 43
High Courts28 Apr 2006Dismissed
Syed Shahid Husain and Another Vs Mushahid Ali
Allahabad High Court · (2006) 4 AWC 3388
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts28 Apr 2006Dismissed
Jagdish and Others Vs Dinesh Chandra Garg and Another
Allahabad High Court · (2006) 9 ADJ 591 : (2006) 3 AWC 3038
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18
High Courts28 Apr 2006Dismissed
State Leprosy Medical Employees Association Vs State of Uttar Pradesh
Allahabad High Court · (2006) 9 ADJ 93 : (2006) 6 AWC 6308 : (2006) 3 UPLBEC 2123
Constitution of India, 1950 — Article 14, 16, 229, 39
High Courts28 Apr 2006Disposed Of
Dambar Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 04 AHC CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts28 Apr 2006Dismissed
Dr. Subhash Manchanad Vs State of U.P. and Usha Rani
Allahabad High Court · (2006) 9 ADJ 208
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306, 330, 342
High Courts28 Apr 2006Dismissed
Shri Varshney Sabha Prayag (Registration No. 1025/1.9.1990) Vs Smt. Muni Varshney and Sri Gyanendra Kumar Varshney
Allahabad High Court · (2006) 04 AHC CK 0216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 19(1) , 31Societies Registration Act, 1860 — Section 5, 6
High Courts28 Apr 2006Allowed
Mool Chand and Others Vs State of U.P. and Town Area Committee
Allahabad High Court · (2006) 6 AWC 5926
High Courts28 Apr 2006Dismissed
Mohd. Ishaque and Hakim Ali Vs The State of Uttar Pradesh
Allahabad High Court · (2006) 3 AWC 2564 : (2006) 1 RD 790
Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132
High Courts28 Apr 2006Dismissed
Hari Shanker Rai Vs State of U.P.
Allahabad High Court · (2006) 4 AWC 3522
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 16A(7), 25, 4(1)
High Courts28 Apr 2006Dismissed
Bhajan Lal and Others Vs State of U.P. and Smt. Sushila
Allahabad High Court · (2006) 4 RCR(Criminal) 580
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts28 Apr 2006Allowed
Dhankari Investments Ltd. Vs The Official Liquidator and Registrar of Companies
Allahabad High Court · (2006) 132 CompCas 749 : (2006) 6 CompLJ 519 : (2006) 72 SCL 191
Companies (Amendment) Act, 1967 — Section 307, 308(2)Companies Act, 1948 — Section 307Companies Act, 1956 — Section 226, 256(2), 391, 466, 485(1)