High Courts23 Mar 2006Allowed
Avatar Singh Chhabra Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1666
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 97 of 125
High Courts23 Mar 2006Dismissed
Gaya Din and Others Vs Incharge Sessions and District Judge and Others
Allahabad High Court · (2006) 4 AWC 3705 : (2006) 2 RD 319
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Mar 2006Dismissed
Girraj Singh Vs Brijesh Goswami and Others
Allahabad High Court · (2006) 4 AWC 3527 : (2006) 2 RD 142
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts22 Mar 2006Dismissed
Asha Ram Misra and Others Vs The Joint Director of Consolidation and Radhe Shyam Misra
Allahabad High Court · (2006) 3 AWC 3002 : (2006) 100 RD 682 : (2006) 1 RD 682
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 42A, 48(3), 9
High Courts22 Mar 2006Dismissed
Constable 756 CP Charan Singh and Constable 193 CP Sahdev Singh Vs State of U.P. and Senior Superintendent of Police
Allahabad High Court · (2006) 6 AWC 6563
High Courts22 Mar 2006Allowed
Satish Industries Vs The Commissioner Trade Tax
Allahabad High Court · (2006) 03 AHC CK 0187
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22, 3A(1), 41(8)
High Courts22 Mar 2006Allowed
Sangeeta Vs Sanjai alias Babla
Allahabad High Court · (2006) 4 AWC 3344
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 26
High Courts22 Mar 2006Dismissed
Jag Mohan Singh Vs State of U.P. and others
Allahabad High Court · (2006) 03 AHC CK 0150
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(7)
High Courts22 Mar 2006Disposed Of
Kunta and Ors. Vs Asstt.Director of Consolidation & Ors.
Allahabad High Court · (2006) 03 AHC CK 0138
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts22 Mar 2006Disposed Of
Ram Adharey and Anr. Vs Mangal Prasad & Ors.
Allahabad High Court · (2006) 03 AHC CK 0131
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A
High Courts22 Mar 2006Allowed
Awadh Behari Singh Vs Munni Singh & Anr.
Allahabad High Court · (2006) 03 AHC CK 0122
High Courts22 Mar 2006Dismissed
Anwar Mohammad Khan Vs Sri Taj Mohammad Khan, Mohd. Imran Khan and Sri Firasat Husain
Allahabad High Court · (2006) 9 ADJ 98 : (2006) 3 AWC 2166
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22(1), 151Copyright Act, 1957 — Section 63Penal Code, 1860 (IPC) — Section 420, 485, 486, 487
High Courts21 Mar 2006Dismissed
U.P. Rajya Setu Nigam Karmchari Parishad Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6818
Constitution of India, 1950 — Article 226
High Courts21 Mar 2006Dismissed
Shekhar Bahuguna Vs XVIth Additional District Judge and Others
Allahabad High Court · (2006) 4 AWC 3341
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 80, 95Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2006Dismissed
Dr. Ram Pal Singh, Ex. Vice Chancellor, Chaudhary Charan Singh University Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0218
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 11, 80Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 12(12), 13(1), 14, 15(6), 5
High Courts21 Mar 2006Disposed Of
Jyoti Kumar Malviya Vs Indian Farmers Fertilizers Co-operative Limited, Phoolpur Project, Chief Manager (Finance and Accounts), Indian Farmers Fertilizers Co-operative Limited, Phoolpur Project, Managing Director (Appellate Authority), IFFCO Head Office and Dr. A.K. Pandey, Chief Medical Officer, Indian Farmers Fertilizers Co-operative Limited (IFFCO), Phoolpur Project
Allahabad High Court · (2006) 7 AWC 6717
Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 12, 14, 16, 226, 311Uttar Pradesh Co-operative Land Development Bank Act, 1964 — Section 30
High Courts21 Mar 2006Allowed
Sudarshan Yadav Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 9 ADJ 359 : (2006) 3 AWC 2770(1) : (2006) 100 RD 678 : (2006) 1 RD 678
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48
High Courts21 Mar 2006Dismissed
Gama Prasad Vs State of U.P. and Ram Sakhi
Allahabad High Court · (2006) 03 AHC CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts21 Mar 2006Allowed
Raj Pal Singh Vs The Collector, Executive Engineer, Investigating and Planning, Quality Control Division (World Bank) and The Deputy Labour Commissioner
Allahabad High Court · (2006) 9 ADJ 318 : (2006) 3 AWC 2900
High Courts21 Mar 2006Dismissed
Uttar Pradesh Rajya Setu Nigam Karmchari Parishad, Branch Varanasi Vs State of Uttar Pradesh, Uttar Pradesh State Setu Nigam Limited, Managing Director, Uttar Pradesh State Setu Nigam Limited and Executive Engineer, Uttar Pradesh State Setu Nigam Limited, Branch Varanasi
Allahabad High Court · (2006) 2 UPLBEC 1642
Constitution of India, 1950 — Article 226