COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 96 of 125

High Courts24 Mar 2006Disposed Of

Omkar Yadav Vs State of U.P.

Allahabad High Court · (2006) 03 AHC CK 0201

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 308

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High Courts24 Mar 2006Allowed

State of U.P. and Superintending Engineer, Public Works Department, State of U.P. Vs Suresh, Suresh Singh, Mithal Lal and Bachchu

Allahabad High Court · (2006) 7 AWC 6959 : (2006) 2 UPLBEC 1843

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High Courts24 Mar 2006Disposed Of

Vidya Vachaspati Tripathi Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) CriLJ 2593 : (2006) 4 RCR(Criminal) 370

Penal Code, 1860 (IPC) — Section 120B, 304, 392

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High Courts24 Mar 2006Dismissed

Vinit Panchori Vs State of U.P. and The General Manager, U.P. Transport Nigam

Allahabad High Court · (2006) 109 FLR 1099

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High Courts24 Mar 2006Allowed

Smt. Sudha Agarwal Vs VII Additional District Judge, III Additional Civil Judge and Narendra Kumar

Allahabad High Court · (2006) 2 AWC 1965

Transfer of Property Act, 1882 — Section 106, 106(4)

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High Courts24 Mar 2006Allowed

Shanti Lal Vs District Judge,Gorakhpur & Ors.

Allahabad High Court · (2006) 03 AHC CK 0146

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High Courts24 Mar 2006Allowed

Krishna Prasad Arora Vs 10Th Additional District Judge, Varanasi and Others

Allahabad High Court · (2006) 03 AHC CK 0133

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts24 Mar 2006Dismissed

D.N. Pandey and Jaishanker Singh Vs State of U.P. and Rakesh Chaturvedi

Allahabad High Court · (2006) 4 RCR(Criminal) 837

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482

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High Courts24 Mar 2006Dismissed

Naushad Ali Siddiqui and Others Vs State of U.P. and Smt. Saira Begam

Allahabad High Court · (2006) 03 AHC CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(2), 154(3), 155Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts24 Mar 2006

Roshan Lal Agarwal Vs State of U.P.

Allahabad High Court · (2006) 03 AHC CK 0058

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High Courts24 Mar 2006

Rajdhari Vs Smt. Ranjana Gupta and Sri Desh Raj Singh

Allahabad High Court · (2006) 2 AWC 1964

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High Courts24 Mar 2006Allowed

Smt. Leela Bhanott (Since deceased) Km. Kritika Bhanott and Others Vs Petrolube India and Others Petrolube India and Others Vs Km. Kritika Bhanott and Others

Allahabad High Court · (2006) 3 ACC 500 : (2007) ACJ 103 : (2006) 2 AWC 1840

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High Courts23 Mar 2006Allowed

Shri Kunj Behari Lal Vs U.P. Secondary Education Service Commission and Others

Allahabad High Court · (2006) 9 ADJ 229 : (2006) 4 AWC 3269

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 32Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9, 9(2)

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High Courts23 Mar 2006Dismissed

Ashok Kumar Anandani and Others Vs The State of U.P. and Others

Allahabad High Court · AIR 2006 All 246 : (2006) 3 AWC 2295 : (2006) 2 RD 77

Constitution of India, 1950 — Article 14, 19(1), 226Forest (Conservation) Act, 1980 — Section 2(1)Forest Act, 1927 — Section 2(1), 2(4)

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High Courts23 Mar 2006Dismissed

Sri Jalesh Bhatia, Smt. Neelam Bhatia and Chemtech (India) Vs The U.P. Financial Corporation Ltd., The Assistant Collector, IInd Grade (Sri R.P. Sharma), Sri O.P. Nagpal and Sri Ramesh Gupta

Allahabad High Court · (2006) 3 AWC 2480 : (2007) 1 BC 130 : (2006) 3 UPLBEC 2758

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts23 Mar 2006Allowed

Anita Srivastava Vs State of U.P.& Ors.

Allahabad High Court · (2006) 03 AHC CK 0130

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High Courts23 Mar 2006Dismissed

Employees State Insurance Corporation and Others Vs L.M.L. Ltd. and Another

Allahabad High Court · (2006) 2 AWC 1735 : (2006) 109 FLR 615 : (2006) 3 LLJ 33

Employees State Insurance Act, 1948 — Section 39(5), 45A, 45H, 75

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High Courts23 Mar 2006Dismissed

Pravesh Kumar Sachdeva Vs State of U.P. and Others

Allahabad High Court · (2006) 03 AHC CK 0072

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 17(4), Order 21 Rule 2, Order 21 Rule 4, Order 21 Rule 5Constitution of India, 1950 — Article 14, 226, 32Revenue Recovery Act, 1890 — Section 3

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High Courts23 Mar 2006Allowed

Committee of Management, Hari Shyam Khadi Gram Udyog Sewa Sabha, Committee of Management, Uttar Pradeshiya Balika Junior High School and Ramesh Chandra Mishra Vs State of U.P. and Others

Allahabad High Court · (2006) 3 UPLBEC 2774

Societies Registration Act, 1860 — Section 12A, 12D, 12D(1), 12D(2), 3

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High Courts23 Mar 2006Allowed

Gajraj Singh Vs The Union of India (UOI) and Sri K.P. Singh

Allahabad High Court · (2006) 9 ADJ 122 : (2006) 3 AWC 2915

Cantonments Act, 1924 — Section 255, 60, 61, 63, 84Civil Procedure Code Amendment Act, 1976 — Section 37Civil Procedure Code, 1908 (CPC) — Section 100, 55, 56, 57, 58

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