High Courts21 Mar 2006Dismissed
Rajesh Kumar Nishad Vs Nagar Nigam and Nagar Ayukta, Nagar Nigam
Allahabad High Court · (2006) 7 AWC 6969 : (2006) 110 FLR 951
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 98 of 125
High Courts20 Mar 2006Dismissed
Shitla Prasad Yadav and Another Vs Faridan and Others
Allahabad High Court · (2006) 4 AWC 3223
High Courts20 Mar 2006Dismissed
District Inspector of Schools, Accounts Officer and Committee of Management, S.S.V. Inter College Vs Naresh Chandra Verma
Allahabad High Court · (2006) 7 AWC 6966
Constitution of India, 1950 — Article 16, 335Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18
High Courts20 Mar 2006Allowed
Mawana Sugars Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 2 AWC 1941
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(2), 15, 15(1), 15(2)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22
High Courts20 Mar 2006Dismissed
Ram Swaroop Ghosi Vs IInd Addl. District Judge,Agra & Ors.
Allahabad High Court · (2006) 03 AHC CK 0119
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts20 Mar 2006Allowed
Mehndi Hasan Vs Deputy Director of Consolidation, Mohd. Rais, Smt. Maslain and Ram Naresh Singh
Allahabad High Court · (2006) 3 AWC 2770 : (2006) 100 RD 686 : (2006) 1 RD 686
High Courts20 Mar 2006Allowed
Ved Prakash Vs State of U.P. and Others
Allahabad High Court · (2006) 9 ADJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Mar 2006
Jagdish Vs State of U.P.
Allahabad High Court · (2006) 2 ACR 2101
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts11 Mar 2006Allowed
Harish Chandra Vs Commissioner,Moradabad Region,Moradabad & Ors.
Allahabad High Court · (2006) 03 AHC CK 0115
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts10 Mar 2006Allowed
Ramesh Kumar Upadhyaya Vs State of U.P. and Others
Allahabad High Court · (2006) CriLJ 2247
Penal Code, 1860 (IPC) — Section 216, 364, 364AArms Act, 1959 — Section 25(1)1A, 26, 35Constitution of India, 1950 — Article 22(5)
High Courts10 Mar 2006Dismissed
Raju and Mukesh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167(2)Penal Code, 1860 (IPC) — Section 342, 366A, 376, 506
High Courts10 Mar 2006Dismissed
Charan Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 5916 : (2006) 2 UPLBEC 1980
Constitution of India, 1950 — Article 14, 141, 226Industrial Disputes Act, 1947 — Section 11A, 20, 23Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1)
High Courts10 Mar 2006Dismissed
Mohammad Ayyub (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0170
High Courts10 Mar 2006Dismissed
Sri Satish Chand Kakkar and Others Vs VII Additional District Judge and Others
Allahabad High Court · (2006) 9 ADJ 269 : (2006) 2 AWC 1961
High Courts10 Mar 2006Dismissed
Committee of Management, Gangadin Ram Kumar Inter College Vs Deputy Director of Education, Vth Region and Others
Allahabad High Court · (2006) 4 AWC 3731 : (2006) 3 UPLBEC 2862
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)Uttar Pradesh Municipalities Act, 1916 — Section 9
High Courts10 Mar 2006Dismissed
Abhimanyu Singh @ Dampal Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Mar 2006Allowed
Mohammad Umar, Pappu @ (sic)ik and Guddu @ Amir Hasan Vs State of U.P. and Gulam Navi
Allahabad High Court · (2006) CriLJ 2263
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 203Penal Code, 1860 (IPC) — Section 323, 364, 452, 504, 506
High Courts10 Mar 2006Allowed
Committee of Management, Gangadin Ram Kumar Inter College, Ramgarh Barwan, District Jaunpur others Vs Deputy Director of Education, Vth Region, Varanasi and others
Allahabad High Court · (2006) 03 AHC CK 0151
High Courts10 Mar 2006Dismissed
Bechan Ram Vs State of U.P.and Others
Allahabad High Court · (2006) 03 AHC CK 0139
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2, 3(b), 16G
High Courts10 Mar 2006Allowed
Deoki Devi Vs DDC,Agra & Ors.
Allahabad High Court · (2006) 03 AHC CK 0126