COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 91 of 125

High Courts10 Apr 2006Dismissed

Suresh and Others Vs The State of U.P. and Sri Charan Singh

Allahabad High Court · (2006) 9 ADJ 570 : (2006) CriLJ 4814

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 437(1), 437(4), 482Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts10 Apr 2006Dismissed

Central Bureau of Investigation Vs Shri Arun Kumar Kaushik and Others

Allahabad High Court · (2006) CriLJ 2947

Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 155, 156, 157Evidence Act, 1872 — Section 135, 136, 137, 138, 139Penal Code, 1860 (IPC) — Section 302, 307, 323, 34

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High Courts06 Apr 2006

Maqsood Husain Vs State of U.P.

Allahabad High Court · (2007) 1 ACR 307

Constitution of India, 1950 — Article 14, 166(2)Penal Code, 1860 (IPC) — Section 12B, 420, 468, 471, 511

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High Courts06 Apr 2006Dismissed

Sunil (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 9 ADJ 256

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)

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High Courts06 Apr 2006Dismissed

Rama Shankar Kushwaha Vs Bank of Baroda and Enquiry Officer/Senior Manager (D.I.O.), Bank of Baroda

Allahabad High Court · (2006) 7 AWC 6914 : (2006) 3 UPLBEC 2850

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468

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High Courts06 Apr 2006Dismissed

Babloo (In Jail) Vs State of Uttar Pradesh

Allahabad High Court · (2006) 04 AHC CK 0183

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376, 506Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts06 Apr 2006Dismissed

Mahesh Rai Yadav Vs The Board of Directors, Fatehpur Kshetriya Gramin Bank and M.P. Ranadey

Allahabad High Court · (2006) 7 AWC 6820

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156Explosives Act, 1884 — Section 5

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High Courts06 Apr 2006

Mangal Singh Vs State of Uttar Pradesh and Sri Devendra Singh

Allahabad High Court · (2006) 04 AHC CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 191(1), 319Penal Code, 1860 (IPC) — Section 307, 504

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High Courts06 Apr 2006Allowed

Udai Kumar Vs State of U.P. and Others

Allahabad High Court · (2006) 04 AHC CK 0084

Constitution of India, 1950 — Article 14, 16

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High Courts06 Apr 2006

Smt. Reena Raj Vs Chhatrapati Sahuji Maharaj University and Examination Controller, Chhatrapati Sahuji Maharaj University

Allahabad High Court · (2006) 7 AWC 6741

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High Courts05 Apr 2006Dismissed

Committee of Management, Bajpaiyee Kanya Inter College Vs State of U.P. and Chits, Ram Saran and Committee of Management, Bajpaiyee Kanya Inter College through its alleged Manager Ram Saran

Allahabad High Court · (2006) 3 AWC 2590

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25

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High Courts05 Apr 2006Dismissed

Kumari Priti, Sureshwari Tripathi and Rizu Mishra Vs Veer Bahadur Singh Purvanchal University and Principal, Pt. Deen Dayal Upadhyay Rajkiya Mahavidyalay

Allahabad High Court · (2006) 3 AWC 2563 : (2006) 2 UPLBEC 1626

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

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High Courts05 Apr 2006Partly Allowed

Rajesh and Pramod, Bhagwati and Vineet Vs State of U.P. and Chetan Sharma

Allahabad High Court · (2006) 9 ADJ 377

Criminal Procedure Code, 1973 (CrPC) — Section 147, 156, 156(3), 190, 190(1)(a)Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302Criminal Procedure Code, 1973 (CrPC) — Section 147, 156, 156(3), 190, 190(1)(a)

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High Courts05 Apr 2006Dismissed

Shiv Nath Vs Presiding Officer, Labour Court (1), Regional Manager, U.P. State Road Transport Corporation and Assistant Regional Manager, U.P. State Road Transport Corporation, Jhansi Division

Allahabad High Court · (2006) 7 AWC 6812

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 6(6), 66, 6F, 6NConstitution of India, 1950 — Article 226

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High Courts05 Apr 2006Allowed

Ata Ullaha and Others Vs State of U.P.

Allahabad High Court · (2006) 04 AHC CK 0177

Constitution of India, 1950 — Article 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 482, 57Penal Code, 1860 (IPC) — Section 147, 308, 323, 324, 338

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High Courts05 Apr 2006Allowed

Subharati K.K.B. Charitable Trust Vs Dr. Bhim Rao Ambedkar University

Allahabad High Court · (2006) 7 AWC 6903 : (2006) 3 UPLBEC 3020

Constitution of India, 1950 — Article 226, 32Indian Medical Council Act, 1956 — Section 10A, 19Constitution of India, 1950 — Article 226, 32

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High Courts05 Apr 2006Allowed

Rakesh Kumar Pandey Vs The State of Uttar Pradesh and Smt. Raman Pandey alleged wife of Late Shri Jayanti Prasad Pandey

Allahabad High Court · (2006) 7 AWC 6850 : (2006) 110 FLR 563

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage (Amendment) Act, 1956 — Section 11, 16, 16(3)Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Apr 2006Disposed Of