High Courts24 Dec 2005Allowed
Anil Kumar Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0102
Penal Code, 1860 (IPC) — Section 394, 397
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,573 judgments · page 1 of 129
High Courts23 Dec 2005
Mohammad Shakir and Chaudhary Aleem (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 435
High Courts23 Dec 2005
Sheo Prasad Gaur (In Jail) Vs The State
Allahabad High Court · (2005) 12 AHC CK 0231
Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Dec 2005Dismissed
Kailash Nath Shukla Vs The Regional Assistant Director (Basic) VII Region, District Basic Education Officer, Basic Shiksha Parishad and Basic Shiksha Parishad
Allahabad High Court · (2005) 12 AHC CK 0223
Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 10, 14, 15, 16, 17Uttar Pradesh Basic Education Act, 1972 — Section 13(1), 9
High Courts23 Dec 2005Allowed
Vaibhav Singh Vs The State of U.P., Deputy Inspector of Police (Establishment) and Superintendent of Police
Allahabad High Court · (2006) 5 AWC 5303 : (2006) 2 UPLBEC 1807
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 4, 5, 5(1), 8
High Courts23 Dec 2005
Santpal and Budhpal and Sureshpal Vs State
Allahabad High Court · (2005) 12 AHC CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 304, 307, 323
High Courts23 Dec 2005Dismissed
Budhi Ram (D) through L. Rs. and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 3 AWC 2740
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11A, 9, 9A, 9A(2)
High Courts23 Dec 2005Dismissed
State of U.P. Vs Ram Parikshan Tiwari, Ramayan, Ram Belas and Kaushal
Allahabad High Court · (2005) 12 AHC CK 0196
Penal Code, 1860 (IPC) — Section 302, 34, 379, 399, 402Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts23 Dec 2005
Asadulla and Ishratulla (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0194
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Dec 2005Dismissed
Sushil Singh A/O Uday Nath Singh Vs Shree Parbhu Narain Yadav and Others
Allahabad High Court · AIR 2006 All 187
Arms Act, 1959 — Section 26, 27Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1, 151Contract Act, 1872 — Section 19A
High Courts23 Dec 2005
Surya Deo Mishra Vs The State of U.P. and The Chief Engineer
Allahabad High Court · (2006) 5 AWC 5306 : (2006) 2 LLJ 583 : (2006) 1 UPLBEC 399
Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226
High Courts23 Dec 2005
The State of U.P. Vs Ramesh Kumar, Rajendra Kumar, Smt. Kamla and Smt. Rani
Allahabad High Court · (2005) 12 AHC CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Dec 2005Allowed
Bishun Dayal, Jagdish, Ram Autar and Lal Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 307
High Courts23 Dec 2005Dismissed
Buddhi Ram and Ram Kishun Vs U.P. Sanchalak and Others
Allahabad High Court · (2006) 3 AWC 2740
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 9, 9A, 9A(2)
High Courts23 Dec 2005Allowed
Smt. Kasturi Devi and Ghanshyam Das Vs Prahlad Singh and State of Uttar Pradesh
Allahabad High Court · (2005) 12 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)
High Courts23 Dec 2005
Ram Nayan (On Interim Bail) Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0068
Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts23 Dec 2005
Dukhi and Ram Achal, Ram Kumar and Jagdamba (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2005) 12 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts23 Dec 2005Dismissed
The State of U.P. Vs Nanku Patel, Hira Lal and Baura @ Ramakant
Allahabad High Court · (2005) 12 AHC CK 0057
Penal Code, 1860 (IPC) — Section 307, 396
High Courts23 Dec 2005Dismissed
In Re: Shri Prem Manohar
Allahabad High Court · (2005) 12 AHC CK 0046
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts23 Dec 2005Dismissed
State of U.P. Vs Ram Sewak, Ram Swarup, Kamta and Madan
Allahabad High Court · (2005) 2 UPLBEC 2056
Criminal Procedure Code, 1973 (CrPC) — Section 107