COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 89 of 125

High Courts17 Apr 2006Allowed

Akeel Khan Vs State of Uttar Pradesh and Tehsildar/Recovery Officer

Allahabad High Court · (2006) 3 AWC 2818

Constitution of India, 1950 — Article 226Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12, 12(2)Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Apr 2006Allowed

Abid Manzoor Vs The New India Assurance Company Ltd. and Senior Divisional Manager, The New Assurance Company Ltd.

Allahabad High Court · (2006) 7 AWC 6844 : (2006) 110 FLR 505 : (2006) 3 UPLBEC 2590

Read judgment

High Courts17 Apr 2006Dismissed

Awadh Nath Upadhyay (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0188

Read judgment

High Courts17 Apr 2006Dismissed

Jai Prakash Singh Vs Registrar, Veer Bahadur Singh, Purvanchal University, Tilak Dhari College and Rashtriya Post Graduate College

Allahabad High Court · (2006) 7 AWC 6864

Read judgment

High Courts17 Apr 2006Dismissed

Sri Gaya Prasad Dubey, Lecturer in Sanskrit Vs Director of Education (Higher) and Others

Allahabad High Court · (2006) 3 AWC 2808 : (2006) 2 UPLBEC 1257

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(3)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(3)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(3)

Read judgment

High Courts17 Apr 2006Dismissed

Ali Jan Vs 2Nd Additional District Judge and Others

Allahabad High Court · (2006) 04 AHC CK 0150

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts17 Apr 2006Allowed

Amar Pal Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 04 AHC CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 396

Read judgment

High Courts17 Apr 2006Allowed

Suraj Lal Jaiswal Vs The State of Uttar Pradesh and Smt. Kamla Jaiswal

Allahabad High Court · (2006) CriLJ 3323 : (2006) 2 DMC 1 : (2006) 4 RCR(Criminal) 424

Criminal Procedure Code, 1973 (CrPC) — Section 125, 173(2), 198(1), 2, 200Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 494

Read judgment

High Courts17 Apr 2006Allowed

Mahendra Patel Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302, 504, 506

Read judgment

High Courts17 Apr 2006

Uzair Ahmad and Sama Khatoon Vs State of U.P. and Others

Allahabad High Court · (2006) 2 UPLBEC 1624

Read judgment

High Courts17 Apr 2006Allowed

Sangam Lal Sonar Vs The Commissioner of Sales Tax

Allahabad High Court · (2006) 04 AHC CK 0092

Uttar Pradesh Trade Tax Act, 1948 — Section 10, 9Uttar Pradesh Trade Tax Rules, 1948 — Rule 75

Read judgment

High Courts17 Apr 2006Dismissed

Kailash Pati Pathak Vs The District Inspector of Schools and Others

Allahabad High Court · (2006) 7 AWC 6815 : (2006) 3 UPLBEC 3017

Uttar Pradesh Intermediate Education Act, 1921 — Section 16(E), 18Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1), 18, 18(1), 18(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(E), 18

Read judgment

High Courts17 Apr 2006Allowed

Rohtan Singh Vs State of U.P. and City Magistrate Agra, Officer-Incharge Arms

Allahabad High Court · (2006) 04 AHC CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 420, 468, 471

Read judgment

High Courts17 Apr 2006Allowed

Anwar Hussain Vs Nagar Swasthya Adhikari, Agra Nagar Palika and Another

Allahabad High Court · (2006) 18 CriminalCC 713 : (2006) 4 RCR(Criminal) 145

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7

Read judgment

High Courts13 Apr 2006Dismissed

Dhannu Lal Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 7278 : (2006) 7 AWC 7199

Constitution of India, 1950 — Article 226

Read judgment

High Courts13 Apr 2006Dismissed

United India Insurance Company Ltd. Vs Smt. Nazini Begum and Others

Allahabad High Court · (2007) 78 AWC 2488 : (2007) 3 AWC 2488

Motor Vehicles Act, 1988 — Section 149, 170, 173

Read judgment

High Courts13 Apr 2006Partly Allowed

Sri Ram and Others Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0223

Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts13 Apr 2006Dismissed

Branch Manager, Oriental Insurance Co. Ltd. Vs Ram Babu and Sri Satya Narayan Gupta

Allahabad High Court · (2006) 4 ACC 137 : (2007) ACJ 1406 : (2006) 3 AWC 2803

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 14 Rule 2, Order 16 Rule 2, Order 16 Rule 21Limitation Act, 1963 — Article 137Motor Vehicles Act, 1939 — Section 110, 110A

Read judgment

High Courts13 Apr 2006Dismissed

J.K. Agrawal Vs State of U.P. and Raja Prasad Pandey

Allahabad High Court · (2006) 04 AHC CK 0189

Penal Code, 1860 (IPC) — Section 120B, 302Penal Code, 1860 (IPC) — Section 120B, 302Penal Code, 1860 (IPC) — Section 120B, 302

Read judgment

High Courts13 Apr 2006Dismissed

State of U.P. Vs Rama Shanker Kushwaha and Others

Allahabad High Court · (2006) 9 ADJ 7 : (2006) 3 RCR(Criminal) 496

Criminal Procedure Code, 1973 (CrPC) — Section 313

Read judgment