High Courts12 Apr 2005Disposed Of
D.S.M. E.P.P. Surlon India Ltd. Vs U.P. State Industrial Development Corporation Ltd. and Regional Manager, U.P. Industrial Development Corporation Ltd.
Allahabad High Court · (2005) 3 AWC 2556
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 101 of 143
High Courts12 Apr 2005Allowed
Mohd. Vakil Vs Deen Dayal Upadhyay Gorakhpur University, Deen Dayal Upadhyay Gorakhpur University and Finance Officer, Deen Dayal Upadhyay University
Allahabad High Court · (2005) 5 AWC 5060 : (2005) 2 ESC 1464
Constitution of India, 1950 — Article 14, 226
High Courts12 Apr 2005Dismissed
Arun Kumar and Others Vs State of Uttar Pradesh, The Director General, Medical Education and Training, The Principal, Moti Lal Nehru Medical College and Superintendent of Chief Medical Officer, Swaroop Rani Nehru Hospital
Allahabad High Court · (2005) 5 AWC 4950 : (2005) 2 ESC 1498 : (2005) 2 UPLBEC 1423
Constitution of India, 1950 — Article 309
High Courts12 Apr 2005Allowed
Smt. Phula Devi and Others Vs State of Uttar Pradesh, Premod Kumar Tiwari, Ram Surat Pandey and Smt. Lalita Devi
Allahabad High Court · (2005) 04 AHC CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts12 Apr 2005Allowed
Vivek Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 3 AWC 2897 : (2005) 3 ESC 1790
Cantonments Act, 1934 — Section 108, 280Cantonments Land Administration Rules, 1937 — Rule 10, 12, 13, 14, 14(3)Constitution of India, 1950 — Article 21, 226, 254, 254(2), 47
High Courts12 Apr 2005Dismissed
Bihasu Yadav Vs Post Master, Mau Nath Bhanjan, Department of Posts of India and Branch Post Master
Allahabad High Court · AIR 2006 All 67 : (2006) 1 AWC 208 : (2006) 4 BC 532
Constitution of India, 1950 — Article 226Government Savings Banks Act, 1873 — Section 4, 4(1)
High Courts12 Apr 2005Dismissed
Smt. Shashi Goel Vs State of U.P. and Another
Allahabad High Court · (2005) 2 ACR 1646
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 468, 482Penal Code, 1860 (IPC) — Section 406, 408, 409
High Courts11 Apr 2005
Commissioner of Income Tax Vs Elitos S.P.A.
Allahabad High Court · (2005) 199 CTR 439 : (2008) 296 ITR 435 : (2005) 148 TAXMAN 108
Income Tax Act, 1961 — Section 256(1), 90
High Courts11 Apr 2005
Commissioner of Income Tax Vs Rattan Lal
Allahabad High Court · (2006) 204 CTR 589 : (2006) 284 ITR 162 : (2006) 153 TAXMAN 152
Income Tax Act, 1961 — Section 256(2), 293Land Acquisition Act, 1894 — Section 34
High Courts11 Apr 2005Dismissed
Vinod Kumar Vs Dina Nath Agrawal and Others
Allahabad High Court · (2005) 3 AWC 2463
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 17(2), 19, 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 27
High Courts11 Apr 2005Partly Allowed
Shitla Prasad Dube Vs State Public Services Tribunal, State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 5751 : (2005) 107 FLR 430
High Courts11 Apr 2005Dismissed
Kunj Bihari Vs Special Judicial Magistrate II, Dehradun and others
Allahabad High Court · (2005) 04 AHC CK 0150
Cantonments Act, 1924 — Section 116, 117, 259, 60, 63Control of National Highways (Land and Traffic) Act, 2002 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts11 Apr 2005
Smt. Manju Singh Vs Tara Chand alleged son of Ridhwa and Vijay Pal
Allahabad High Court · (2005) 99 RD 108
Criminal Procedure Code, 1973 (CrPC) — Section 362Penal Code, 1860 (IPC) — Section 307, 323, 324, 504
High Courts11 Apr 2005Allowed
Muradnavi and Others Vs State of U.P. and Sabbir Ali
Allahabad High Court · (2005) 2 DMC 191
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts11 Apr 2005
Rizwan and Sarafat alias Phool Vs State of Uttar Pradesh and Kipayatullah
Allahabad High Court · (2005) 04 AHC CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts11 Apr 2005
Commissioner of Income Tax Vs Kay Kay Family Trust
Allahabad High Court · (2005) 196 CTR 376 : (2005) 278 ITR 620 : (2006) 150 TAXMAN 439
Income Tax (Amendment) Act, 1998 — Section 246(1)Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 161
High Courts11 Apr 2005
The Commissioner of Income Tax Vs Mr. D. Playford
Allahabad High Court · (2005) 04 AHC CK 0103
Income Tax Act, 1961 — Section 256(1), 9, 9(1)Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 3, 6(6), 7(7)
High Courts11 Apr 2005Allowed
Upper Ganges Sugar and Industries Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2545
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Excise (Amendment) Act, 1920 — Section 28, 29, 4(2)Uttar Pradesh Excise Act, 1910 — Section 2(12), 2(14), 2(19), 2(6), 24
High Courts11 Apr 2005Dismissed
Bhagwana Singh and Naurang Vs State of U.P. and Gaon Sabha
Allahabad High Court · (2005) 4 AWC 3279
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122C(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115L, 115L(1), 115M, 115N(2)
High Courts11 Apr 2005Dismissed
Deo Sunder Sharma Vs IInd Additional City Magistrate/Rent Control and Eviction Officer and Another
Allahabad High Court · (2005) 2 AWC 2043
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16(1), 21