COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 86 of 125

High Courts25 Apr 2006Allowed

Trilochan Rice and Alloy Mills Ltd., Trilochan Mahadeo Vs State of U.P., U.P. Power Corporation Ltd., Purvanchal Zone, Auction Committee, U.P. Power Corporation Ltd., Purvanchal Zone and Executive Engineer, U.P. Power Corporation Ltd.

Allahabad High Court · (2006) 6 AWC 5694

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High Courts25 Apr 2006Dismissed

Mohd. Vakil Khan Vs State of Uttar Pradesh, Director General, Medical Health and Family Welfare and Chief Medical Officer

Allahabad High Court · (2006) 9 ADJ 625 : (2006) 7 AWC 7211 : (2006) 110 FLR 438

Constitution of India, 1950 — Article 14, 311

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High Courts25 Apr 2006Dismissed

Basant Lal Vs The Joint Director of Consolidation, The Consolidation Officer and Mahadeo

Allahabad High Court · (2006) 9 ADJ 212 : (2006) 100 RD 749 : (2006) 1 RD 749

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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High Courts25 Apr 2006Dismissed

Syed Zafar Ali and Another Vs Saeed Ahmad alias Dhungi and Others

Allahabad High Court · AIR 2006 All 300 : (2006) 3 AWC 3114 : (2006) 2 RD 187

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4

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High Courts25 Apr 2006Allowed

Om Prakash and Others Vs Sri Kunwar Pal and Another

Allahabad High Court · (2006) 9 ADJ 632 : (2006) 3 AWC 2550 : (2006) 2 RD 134

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(1), Order 5 Rule 5, Order 9 Rule 8, Order 9 Rule 9Limitation Act, 1963 — Article 122, 123, 137

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High Courts25 Apr 2006

Employees State Insurance Corporation Vs Asgar Abbas Rizvi

Allahabad High Court · (2006) 4 ACC 337

Employees State Insurance Act, 1948 — Section 82

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High Courts24 Apr 2006Dismissed

New India Assurance Co. Ltd. Vs Krishna Murari and Another

Allahabad High Court · (2007) ACJ 791

Motor Vehicles Act, 1988 — Section 140, 149, 166, 168, 174Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts24 Apr 2006Disposed Of

Smt. Rama Devi Vs The State of Uttar Pradesh and Others

Allahabad High Court · (2006) 9 ADJ 557

Constitution of India, 1950 — Article 21, 226, 32

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High Courts24 Apr 2006Allowed

Parshuram Vs Deputy Director of Consolidation, Prem Chand, Shiv Bihari and Lal Babu

Allahabad High Court · (2006) 3 AWC 3024 : (2006) 1 RD 746

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42, 42(2), 48, 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111, 65(1A)

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High Courts24 Apr 2006Dismissed

Suresh Ram Vs State of U.P. and Regional Manager, U.P.S.R.T.C.

Allahabad High Court · (2006) 6 AWC 6090

Constitution of India, 1950 — Article 226Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 12, 19, 25

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High Courts24 Apr 2006Dismissed

Ziya-ul-Uloom Higher Secondary School Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2006) 3 AWC 2843 : (2006) 1 RD 775

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21, 4Uttar Pradesh Land Revenue Act, 1901 — Section 119, 131, 132Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 195, 197, 198, 3(22)

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High Courts24 Apr 2006Allowed

Laxman and Ors. Vs First Addl. District Judge,Varanasi & Ors.

Allahabad High Court · (2006) 04 AHC CK 0162

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High Courts24 Apr 2006Allowed

Maina Devi (Smt.) Vs State Election Commission and others

Allahabad High Court · (2006) 04 AHC CK 0161

Uttar Pradesh Zila Panchayats (Election of Adhyaksh and Up-Adhyaksh and Settlement of Election Disputes) Rules, 1994 — Rule 21

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High Courts24 Apr 2006Allowed

Shiv Pratap Singh Vs Director of Agriculture & Anr.

Allahabad High Court · (2006) 04 AHC CK 0144

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High Courts24 Apr 2006

Rajveer, Satyaveer and Rampal Vs Sub Divisional Magistrate and Others

Allahabad High Court · (2006) 3 AWC 2557 : (2006) 1 RD 787

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High Courts24 Apr 2006Dismissed

Committee of Management Sri Swami Krishnanand Intermediate College and Manoj Kumar Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 9 ADJ 594 : (2006) 3 AWC 2848 : (2006) 2 UPLBEC 1562

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts24 Apr 2006Dismissed

Vinod Kumar Yadav and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 3 UPLBEC 2801

Penal Code, 1860 (IPC) — Section 109, 120B, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Vigilance Establishment Act, 1965 — Section 2(2), 2(3), 3, 4, 4(1)

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High Courts24 Apr 2006Allowed