High Courts13 Apr 2005Allowed
Chinta Mani Vs Vice Chancellor, Deen Dayal Upadhyaya Gorakhpur University and Others
Allahabad High Court · (2005) 5 AWC 5118 : (2005) 3 ESC 2053
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 100 of 143
High Courts13 Apr 2005Allowed
State of U.P. Vs Smt. Gaya Kunwari and Others
Allahabad High Court · (2005) 4 AWC 3880 : (2005) 99 RD 247 : (2005) 2 RD 247 : (2005) 2 UPLBEC 1409
Hindu Marriage Act, 1955 — Section 10, 29(2), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts13 Apr 2005Dismissed
Mahajan Vanaspati Pvt. Ltd. Vs Trade Tax Tribunal and Commissioner of Trade Tax
Allahabad High Court · (2005) 6 ALD 819
Uttar Pradesh Trade Tax Act, 1948 — Section 11(7), 22, 22
High Courts13 Apr 2005Dismissed
Rameshwar Nath Pathak, Raghunath Pathak and Ganga Sagar Vs State of U.P., Dashrath Kishore Singh, Daljeet Singh and Balendra Bahadur Singh
Allahabad High Court · (2005) 2 ACR 2159
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 146(1), 482
High Courts13 Apr 2005Allowed
Syed Shabbir Hasan @ Maseeh Abbas, Syed Mutaba Husain Musvi, Dr. S.A. Musvi @ Pappu, Smt. Kiswar and Smt. Simmi Vs State of Uttar Pradesh and Inteshar Ahmad
Allahabad High Court · (2005) 04 AHC CK 0115
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts13 Apr 2005Allowed
Chintra Mani Vs The Vice Chancellor Deen Dayal Upadhyaya Gorakhpur University, Examination Controller Deen Dayal Upadhyaya Gorakhpur University and Principal, Shiv Harsh Kishan P.G. College (D.D.U. Gorakhpur University)
Allahabad High Court · (2005) 5 AWC 5118 : (2005) 3 ESC 2053
High Courts13 Apr 2005Dismissed
Mohd. Aslam Vs District Magistrate and Assistant Director, Information and Public Relation Department
Allahabad High Court · (2005) 6 AWC 5806
Constitution of India, 1950 — Article 226
High Courts13 Apr 2005
Union of India (UOI) Vs Smt. Harnandi Devi (D.) through L.Rs. and Another
Allahabad High Court · AIR 2005 All 266 : (2005) 3 AWC 2560
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 11A
High Courts13 Apr 2005Dismissed
Om Nath and Baij Nath Vs Additional Commissioner, Azamgarh Region and Others
Allahabad High Court · (2006) 1 AWC 204 : (2005) 99 RD 600 : (2005) 2 RD 600
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C, 122C(3), 122C(4), 122C(6), 122C(7)
High Courts13 Apr 2005
Rameshwar Nath Pahak and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ACR 2159
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482
High Courts13 Apr 2005Dismissed
Brijesh Kumar Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 5605
Army Act, 1950 — Section 191, 46, 47Army Rules, 1954 — Rule 22(1)Constitution of India, 1950 — Article 226
High Courts13 Apr 2005
Syed Shabbir Hasan alias Maseeh Abbas and Others Vs State of U.P. and Anr
Allahabad High Court · (2005) 2 ACR 2043
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts12 Apr 2005
Abdul Qayyum alias Shakeel Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 71
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 52, 53, 54
High Courts12 Apr 2005
Commissioner of Income Tax Vs Bithal Das Modi
Allahabad High Court · (2006) 154 TAXMAN 145
Income Tax Act, 1961 — Section 144, 147, 148, 256, 64
High Courts12 Apr 2005Dismissed
Ex. Sepoy Digvijay Singh 2793142A Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 5702 : (2005) 3 ESC 1991
Army Rules, 1954 — Rule 13(3)Pension Regulations for Army, 1961 — Regulation 173, 53
High Courts12 Apr 2005Allowed
Rajesh Kumar Shukla Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3731 : (2005) 3 ESC 1971
High Courts12 Apr 2005Allowed
State of U.P. Vs Jagdish Murav, Ganga Murav, Udaibhan Pandey and Ram Sahai Pandey
Allahabad High Court · (2005) 04 AHC CK 0223
Penal Code, 1860 (IPC) — Section 307, 34
High Courts12 Apr 2005Disposed Of
Kamil, Akil, Sajit, Intjar and Babu Vs State of U.P. and Sona
Allahabad High Court · (2005) 04 AHC CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 420, 467, 471Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts12 Apr 2005Allowed
Ram Bahadur Verma Vs Union of India (UOI) and Central Administrative Tribunal, Allahabad Bench
Allahabad High Court · (2005) 3 AWC 2851 : (2005) 3 ESC 1705 : (2006) 1 UPLBEC 1030
Constitution of India, 1950 — Article 226
High Courts12 Apr 2005Disposed Of
Hukum Singh and Thakuri (In Jail) Vs State
Allahabad High Court · (2005) CriLJ 3486 : (2007) 2 UPLBEC 36
Penal Code, 1860 (IPC) — Section 302, 303, 304, 324, 34