COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 88 of 125

High Courts19 Apr 2006Dismissed

The National Projects Construction Corporation Ltd. (Now known as Rastriya Pariyojana Nirman Nigam Ltd.) Vs B.B. Verma, Civil Engineers and Contractors and Shri K.N. Taneja, Sole Arbitrator

Allahabad High Court · (2006) 3 AWC 2175

Arbitration Act, 1940 — Section 14, 14(2), 17, 17, 30Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Article 119, 14, 5

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High Courts19 Apr 2006Allowed

Ravindra Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 9 ADJ 352 : (2006) CriLJ 3325 : (2006) 2 DMC 20

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3)Penal Code, 1860 (IPC) — Section 323, 406, 498A, 504, 506Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3)

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High Courts19 Apr 2006Dismissed

Inda Singh Vs Chau MaL

Allahabad High Court · (2006) 04 AHC CK 0160

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High Courts19 Apr 2006

Committee of Management, Shri Shaligram Sharma (P.G.) Smarak College and Pradeep Tiyagi Vs State of U.P.

Allahabad High Court · (2006) 3 AWC 2215 : (2006) 2 UPLBEC 1565

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High Courts19 Apr 2006Allowed

Smt. Manbhawati Dubey, Ram Narayan Dubey and Manoj Kumar Dubey Vs State of U.P. and Smt. Soni

Allahabad High Court · (2006) 2 DMC 600

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482, 82, 83Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts19 Apr 2006

Ali Ahamad Ansari Vs District Inspector of Schools and Others

Allahabad High Court · (2006) 9 ADJ 391 : (2006) 6 AWC 6312

Uttar Pradesh Intermediate Education Act, 1921 — Section 16(G)(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31, 32, 36, 38, 40

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High Courts19 Apr 2006

Dilip Lahariya Vs State of U.P. and Others

Allahabad High Court · (2006) 2 ACR 2198

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504

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High Courts19 Apr 2006

Rakesh Kumar Vs Superintendent of Jail and Others

Allahabad High Court · (2007) 1 ACR 750

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 506

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High Courts18 Apr 2006Dismissed

Dhirendra Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 6335 : (2001) 2 UPLBEC 1111

Constitution of India, 1950 — Article 14, 16

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High Courts18 Apr 2006Allowed

Amirullah Khan Vs State of U.P. and Others

Allahabad High Court · (2006) 9 ADJ 709 : (2007) 1 AWC 994

Constitution of India, 1950 — Article 14, 21, 311, 313, 371

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High Courts18 Apr 2006Disposed Of

State of U.P. and Another Vs Kaushal Hari Narain and Others

Allahabad High Court · (2006) 7 ADJ 343 : (2006) 4 AWC 3701

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High Courts18 Apr 2006Dismissed

Suresh Prasad Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 9 ADJ 705 : (2006) 4 AWC 3718 : (2006) 110 FLR 103

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High Courts18 Apr 2006Allowed

Hans Raj Vs State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 6525 : (2006) 110 FLR 639 : (2007) 3 UPLBEC 2073

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High Courts18 Apr 2006Dismissed

Pankaj Kumar Vs Prathama Bank

Allahabad High Court · (2006) 9 ADJ 612 : (2006) 6 AWC 6465 : (2006) 2 UPLBEC 1960

Constitution of India, 1950 — Article 14, 16

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High Courts18 Apr 2006Dismissed

Smt. Sushma Shukla Vs Joint Director of Education, Kanpur Region and Others

Allahabad High Court · (2006) 6 AWC 6305

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33D

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High Courts18 Apr 2006Dismissed

Shivaji Vs State of U.P. and Zila Karyakram Adhikari

Allahabad High Court · (2006) 6 AWC 6538

Constitution of India, 1950 — Article 14, 16

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High Courts18 Apr 2006

A.S.K. Sircar Vs Joyee Cynthia Prabhakar and Others Joyee Cynthia Prabhakar and Another Vs Aruna Seetal and Others

Allahabad High Court · (2006) 04 AHC CK 0112

Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 59, 63

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High Courts18 Apr 2006Dismissed

Ramesh Prasad Patel Vs Union of India (UOI)

Allahabad High Court · (2006) 6 AWC 6475 : (2006) 3 UPLBEC 2855

Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 12

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High Courts18 Apr 2006

Ajay Garg Vs Union of India (UOI), Director, Central Bureau of Investigation, C.B.I. Headquarter and State of U.P.

Allahabad High Court · (2006) 9 ADJ 447

Constitution of India, 1950 — Article 20(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 220(1), 221(1), 221(2), 300, 488General Clauses Act, 1897 — Section 26

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High Courts17 Apr 2006Dismissed

R.S. Metal Products Vs The Commissioner of Trade Tax

Allahabad High Court · (2006) 04 AHC CK 0222

Uttar Pradesh Trade Tax Act, 1948 — Section 22, 8Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(8)

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