High Courts10 Mar 2006Allowed
Satish Chand Kakkar and Ors.,Ramesh Chand Kakkar and Ors. Vs VII Addl. District Judge & Ors.
Allahabad High Court · (2006) 03 AHC CK 0125
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 99 of 125
High Courts10 Mar 2006Dismissed
Shyamvir Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0094
Penal Code, 1860 (IPC) — Section 302, 307, 34, 504
High Courts10 Mar 2006Dismissed
Sanjay Kumar Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0086
High Courts10 Mar 2006Allowed
Lala Ram Autar Vs The IInd Additional District Judge, The Judge, Small Causes Court, Prabhu Dayal and Net Ram
Allahabad High Court · (2006) 2 AWC 1959
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 3(g)
High Courts10 Mar 2006Dismissed
Neetu alias Neetu Ram (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 504
High Courts10 Mar 2006Dismissed
Mohd. Sharfaraz Vs The Deputy Director (Administration), Rajya Krishi Utpadan Mandi Parishad, The Secretary, Krishi Utpadan Mandi Samiti and The State of U.P.
Allahabad High Court · (2006) 3 AWC 2879
Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulation 24, 24(1), 24(2)
High Courts10 Mar 2006Dismissed
Hans Raj Yadav (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0030
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2), 5
High Courts10 Mar 2006Dismissed
Mukesh Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 03 AHC CK 0008
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts09 Mar 2006Dismissed
Ram Dev Chaturvedi (In Jail) Vs State of U.P. and Union of India (UOI)
Allahabad High Court · (2006) 9 ADJ 15 : (2006) 4 RCR(Criminal) 144
National Security Act, 1980 — Section 3(2)
High Courts09 Mar 2006Dismissed
Bhagwana Singh and Others Vs Gaon Sabha Village Paijaniya
Allahabad High Court · (2006) 2 AWC 1684 : (2006) 100 RD 620 : (2006) 1 RD 620
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B, 122B(4D), 4
High Courts09 Mar 2006Allowed
Surjan Singh Chauhan Vs Joint Director of Education, IVth Region and Others
Allahabad High Court · (2006) 7 AWC 6954 : (2006) 2 UPLBEC 1255
High Courts09 Mar 2006Dismissed
Suresh Rai Vs Assistant Regional Manager, U.P. State Roadways Corporation and Regional Manager, U.P. State Roadways Corporation, Varanasi Region
Allahabad High Court · (2006) 109 FLR 1019
Penal Code, 1860 (IPC) — Section 427Uttar Pradesh State Roadways Transport Act — Section 45(2)
High Courts09 Mar 2006Dismissed
Bhanu Jaiswal and Vimal Kumar Goenka Vs State of U.P. and Others
Allahabad High Court · (2006) 03 AHC CK 0113
Cantonments Act, 1924 — Section 210, 210(1), 210(2), 210(4), 273(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 95Constitution of India, 1950 — Article 21, 226
High Courts09 Mar 2006Dismissed
Chhotey Lal Vs State of U.P. and Smt. Rati Basor
Allahabad High Court · (2006) CriLJ 2265
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 190(1), 2, 200Penal Code, 1860 (IPC) — Section 323, 376, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(10)(12)
High Courts09 Mar 2006
Smt. Tribeni Bai Vs Munsif and Others
Allahabad High Court · (2006) 2 AWC 1673 : (2006) 3 RCR(Civil) 345 : (2006) 2 RCR(Rent) 58
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116Hindu Succession Act, 1956 — Section 15, 16
High Courts09 Mar 2006Allowed
Smt. Suman Bai Nirmale Vs Ist Additional District Judge and Banaras Hindu University
Allahabad High Court · (2006) 7 AWC 6841
Companies Act, 1956 — Section 3Uttar Pradesh Basic Education Act, 1972 — Section 2, 2(1), 3
High Courts09 Mar 2006Dismissed
Allied Agencies Vs The Commissioner of Trade Tax
Allahabad High Court · (2006) 148 STC 551
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)
High Courts09 Mar 2006
Hanuman Prasad Ojha and Others Vs State of West Bengal and Others
Allahabad High Court · (2006) CriLJ 2597
Constitution of India, 1950 — Article 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 178, 179, 181Penal Code, 1860 (IPC) — Section 120B, 406, 420, 465, 467
High Courts09 Mar 2006Dismissed
The Commissioner, Trade Tax Vs S/S Raghunath Laxmi Narain
Allahabad High Court · (2006) 03 AHC CK 0073
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21
High Courts09 Mar 2006Dismissed
The Commissioner, Trade Tax Vs S/S Ovject De Art India
Allahabad High Court · (2006) 03 AHC CK 0067
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2, 3A, 3A(1), 3D