High Courts21 Apr 2006
Balram Singh Vs Sub-Divisional Officer and Others
Allahabad High Court · (2006) 9 ADJ 218 : (2006) 4 AWC 3367
Allahabad High Court Rules, 1952 — Rule 12
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 87 of 125
High Courts21 Apr 2006Dismissed
Satish (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 04 AHC CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts21 Apr 2006Dismissed
Upendra Mani Tripathi Vs Shrimati Chandra Sheela, Civil Judge (Senior Division)
Allahabad High Court · (2006) 04 AHC CK 0140
Arbitration Act, 1940 — Section 34Contempt of Courts Act, 1971 — Section 2Arbitration Act, 1940 — Section 34
High Courts21 Apr 2006Dismissed
Sheesh Ram and Sharda Nand Pandey (In Jail) Vs The State and S.G. Singh, Inspector-Incharge R.P.F.
Allahabad High Court · (2006) 04 AHC CK 0097
Constitution of India, 1950 — Article 21, 21(1), 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3)(7), 50(1)Railway Property (Unlawful Possession) Act, 1966 — Section 2(1), 3
High Courts21 Apr 2006
The Commissioner of Income Tax Vs U.P. State Food and Essential Commodities Corporation Ltd.
Allahabad High Court · (2006) 9 ADJ 586 : (2006) 206 CTR 380 : (2006) 285 ITR 152
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(3), 139(9), 143, 143(2)
High Courts21 Apr 2006Allowed
Smt. Sheela Devi Vs Swarup Narain Bijoria, Junior Engineer
Allahabad High Court · (2006) 2 DMC 35
High Courts21 Apr 2006Dismissed
Gore Lal and Chhote Lal Vs State of U.P. and Smt. Raniya alleged widow of Shiv Darshan
Allahabad High Court · (2006) 04 AHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts20 Apr 2006Dismissed
Oriental Insurance Company Limited Vs Ravindra Sharma and Another
Allahabad High Court · (2007) 2 ACC 176
Motor Vehicles Act, 1988 — Section 173(1)Penal Code, 1860 (IPC) — Section 279, 338
High Courts20 Apr 2006Dismissed
Rajesh Sharma Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6520 : (2006) 2 UPLBEC 1872
Constitution of India, 1950 — Article 226
High Courts20 Apr 2006Dismissed
Prabha Shanker Shukla Vs Shri Kant Tiwari, Smt. Bhanu Tiwari, Rajesh Singh and The New India Assurance Company Limited
Allahabad High Court · (2007) 2 ACC 853 : (2008) ACJ 1133 : (2006) 2 AWC 1855
Central Motor Vehicles Rules, 1989 — Rule 141Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 96
High Courts20 Apr 2006Dismissed
Sachin Sharma (In Jail) Vs State of U.P. and Om Prakash
Allahabad High Court · (2006) 04 AHC CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52, 53Penal Code, 1860 (IPC) — Section 302, 376
High Courts20 Apr 2006Allowed
Lalit Kumar Vs Neel Kantheshwar and Others
Allahabad High Court · (2006) 04 AHC CK 0151
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)
High Courts20 Apr 2006Dismissed
Committee of Management Sumitra Seva Sansthan Vs Up-Ziladhikari/Prescribed Authority Societies Registration Act, Assistant Registrar Firms Societies, Chits and Fund and Committee of Management Sumitra Seva Sansthan
Allahabad High Court · (2006) 4 AWC 3444 : (2006) 2 UPLBEC 1879
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts20 Apr 2006Dismissed
Committee of Management, Janta Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2560
Constitution of India, 1950 — Article 226
High Courts20 Apr 2006
Dillan Vs State of U.P. and Others
Allahabad High Court · (2007) 1 ACR 747
Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2)
High Courts19 Apr 2006Allowed
Badloo Ram and Another Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6544
Constitution of India, 1950 — Article 12, 226Uttar Pradesh Regularization of Daily Wages Appointments on Group D Posts Rules, 2001 — Rule 3, 4, 5
High Courts19 Apr 2006Dismissed
Devesh Kumar Saxena Vs State of U.P.
Allahabad High Court · (2006) 9 ADJ 418 : (2006) 3 AWC 3019
Constitution of India, 1950 — Article 14, 16(1), 16(4), 226
High Courts19 Apr 2006Allowed
Maa Vaishno Coal Depot Vs The Commissioner of Trade Tax
Allahabad High Court · (2006) 9 ADJ 301
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 9
High Courts19 Apr 2006Allowed
Ram Naval Vs The Board of Revenue and Others
Allahabad High Court · (2006) 9 ADJ 441 : (2006) 3 AWC 2868
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts19 Apr 2006Disposed Of
D.K. Singh Vs U.P. Jal Nigam and Others
Allahabad High Court · (2006) 04 AHC CK 0217
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4