COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 83 of 125

High Courts28 Apr 2006Dismissed

Kumari Anjali Pipla Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 7196

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1)

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High Courts28 Apr 2006Dismissed

Vijai Pal and Rohtash Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0068

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts28 Apr 2006

Rambir Rana (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 9 ADJ 219

Criminal Procedure Code, 1973 (CrPC) — Section 313, 451, 452Penal Code, 1860 (IPC) — Section 34, 364A

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High Courts28 Apr 2006Dismissed

Sri Radhey Shyam Gautam Vs U.P. Public Services Tribunal, State of Uttar Pradesh, The Collector and Commissioner, Agra Division

Allahabad High Court · (2006) 9 ADJ 644 : (2006) 6 AWC 6284

Constitution of India, 1950 — Article 226, 227

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High Courts28 Apr 2006Dismissed

Captain Jagdish Chandra Varshney Vs Smt. Muni Varshney and Another

Allahabad High Court · AIR 2006 All 347 : (2006) 4 RCR(Civil) 394

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 19, 31Societies Registration Act, 1860 — Section 20, 5, 6

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High Courts28 Apr 2006Dismissed

In Re: Banaras Beads Ltd.

Allahabad High Court · (2006) 132 CompCas 548 : (2006) 6 CompLJ 342 : (2006) 72 SCL 178

Arbitration and Conciliation Act, 1996 — Section 34, 36, 9Companies Act, 1956 — Section 176, 391, 393, 394, 397

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High Courts28 Apr 2006Dismissed

Rais Ahmad Vs A.D.J./Special Judge and Others

Allahabad High Court · (2006) 3 AWC 3042

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 30(1)

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High Courts28 Apr 2006Allowed

Vishal Dubey (In Observation Home Jail) Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0031

Arms Act, 1959 — Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302, 364A, 380, 392, 395

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High Courts28 Apr 2006

Rayees Vs State of U.P. and Others

Allahabad High Court · (2006) 3 ACR 2556 : (2006) 4 RCR(Criminal) 838

National Security Act, 1980 — Section 3(2)

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High Courts28 Apr 2006Allowed

L.I.C. of India Vs Lala Raja Ram and Others

Allahabad High Court · (2006) 3 AWC 3010

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 151Presidency Towns Insolvency Act, 1909 — Section 13, 19(1), 92Provincial Insolvency Act, 1920 — Section 13(8), 14, 16, 17, 6

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High Courts28 Apr 2006Allowed

Life Insurance Corporation of India Vs Lala Raja Ram and Others

Allahabad High Court · (2006) 9 ADJ 729 : AIR 2006 All 338

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 151Presidency Towns Insolvency Act, 1909 — Section 13, 92Provincial Insolvency Act, 1920 — Section 13(8), 14, 14, 16, 16

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High Courts28 Apr 2006Dismissed