High Courts05 Dec 2005Allowed
Smt. Mahraji and Ram Dular Vs The Deputy Director of Consolidation, Sheobaran and Smt. Mohra
Allahabad High Court · (2006) 2 AWC 1199 : (2006) 100 RD 157 : (2006) 1 RD 157
Evidence Act, 1872 — Section 50
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 10 of 143
High Courts05 Dec 2005Allowed
Rajender Kumar Sharma Vs IInd A.D.J. and Others
Allahabad High Court · (2006) 1 AWC 389
Transfer of Property Act, 1882 — Section 109, 20(2)
High Courts05 Dec 2005
Mahadeo Vs State of U.P., Ravindra, Ram Bharat alias Bharat Yadav and Arun Kumar Singh, Proprietor Singh Vastrayalaya
Allahabad High Court · (2006) CriLJ 1424
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190
High Courts04 Dec 2005Dismissed
Arun Kumar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2005) 12 AHC CK 0135
High Courts03 Dec 2005Dismissed
Sidh Nath Pandey Vs Labour Court, Kanpur and another
Allahabad High Court · (2005) 12 AHC CK 0110
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts02 Dec 2005
Pappu alias Jitendra Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 790
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 43, 44, 50, 57Penal Code, 1860 (IPC) — Section 412
High Courts02 Dec 2005Dismissed
Chandra Shekhar Vs Sri J.P. Rajpoot, District Basic Education Officer, Sri I.P. Sharma, Secretary, Basic Shiksha Parishad and Sri J.S. Deepak, Secretary, Basic Education
Allahabad High Court · (2006) 9 ADJ 502
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 15, 19, 19(1), 19(2), 2Contempt of Courts Rules, 1980 — Rule 5
High Courts02 Dec 2005Dismissed
Shanti Prasad Singh Vs The Joint Director of Education, Allahabad Region and Others
Allahabad High Court · (2006) 3 AWC 2712
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(1), 16EE, 16G, 16G(1), 16G(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 10, 3, 4, 55Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 10, 11, 11(1), 11(2), 14
High Courts02 Dec 2005Allowed
Rahat Ali, Qais Mohad and Ladley Vs The State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts02 Dec 2005
Surendra Pal and Others Vs State of Uttar Pradesh
Allahabad High Court · (2005) 12 AHC CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts02 Dec 2005Allowed
Radhey Shyam Yadav Vs State of U.P., Assistant Regional Transport Officer and Station Officer
Allahabad High Court · (2005) 12 AHC CK 0202
Motor Vehicles Act, 1988 — Section 192A, 207, 207(2), 66, 66(1)Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 18
High Courts02 Dec 2005
Shahadat Ali, Nadir Mian and Bhurwa Vs State
Allahabad High Court · (2005) 12 AHC CK 0193
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts02 Dec 2005Dismissed
Lallan Jee Pandey and Shio Narain Thakur Vs State of U.P. and Others
Allahabad High Court · (2006) 6 AWC 6513
High Courts02 Dec 2005
State of U.P. Vs Sri Mahipal Singh Rana
Allahabad High Court · (2006) 1 UPLBEC 465
Advocates Act, 1961 — Section 30, 34, 34(1), 38, 49Allahabad High Court Rules, 1952 — Rule 11, 4Constitution of India, 1950 — Article 129, 142, 145, 215, 235
High Courts02 Dec 2005Dismissed
State of U.P. Vs Durga Yadav and Others
Allahabad High Court · (2005) 12 AHC CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 395, 396, 397
High Courts02 Dec 2005Dismissed
Manvendra Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4533 : (2006) 1 UPLBEC 434
Uttar Pradesh Intermediate Education Act, 1921 — Section 21B, 21C, 21D, 33, 33AUttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1993 — Section 11, 13, 16, 16(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1998 — Section 18
High Courts02 Dec 2005Disposed Of
Jagannath Prasad Kushwaha Vs District Judge, Unnao and Others
Allahabad High Court · (2005) 12 AHC CK 0121
Hindu Marriage Act, 1955 — Section 13, 24, 28A
High Courts02 Dec 2005Allowed
State of U.P. Vs Sri Mahipal Singh Rana, Advocate, Etah
Allahabad High Court · (2005) 12 AHC CK 0109
Allahabad High Court Rules, 1952 — Chapter 30VE, 4Contempt of Courts Act, 1971 — Section 15(1), 15(2), 2(c), 20
High Courts02 Dec 2005Allowed
Sandeep Kumar Singh Vs State of U.P.and Others
Allahabad High Court · (2005) 12 AHC CK 0101
High Courts02 Dec 2005Dismissed
Committee of Management of Janta Inter College and Mast Ram Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 1 AWC 129