Allahabad High Court Judgments 2005 — Page 106

High Courts31 Mar 2005Disposed Of

In Re: Rohit Soaps and Detergents Private Limited In Re: Rahul Detergents Private Limited In Re: Singh Detergents Private Limited In Re: Kanpur Detergents and Chemicals Private Limited and In Re: Shri Mahadeo Soap Industries Private Limited

Allahabad High Court · (2005) 61 SCL 161

Companies (Court) Rules, 1959 — Rule 76Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts31 Mar 2005Disposed Of

Dr. Monica Kumar Vs Chaudhary Charan Singh University and Others

Allahabad High Court · (2005) 2 ESC 1201

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High Courts31 Mar 2005Disposed Of

Swadeshi Polytex Limited, Karamchari Kalyan Sangh Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 2 UPLBEC 1976

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 25

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High Courts31 Mar 2005Allowed

Shambhoo Nath Agrawal Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 313 : (2005) 3 AWC 2397

Constitution of India, 1950 — Article 226Uttar Pradesh Cinematograph Rules, 1951 — Rule 2, 3(1), 3(2), 4, 7Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts31 Mar 2005Dismissed

Sher Ali Vs State of U.P., Assistant Registrar, Firms Societies and Cheats Fund and Safiullah (so called Manager), Committee of Management, Maqtab Zya-Ul-Oloom

Allahabad High Court · (2005) 4 AWC 3684 : (2005) 3 ESC 1563 : (2005) 2 UPLBEC 1856

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 25, 25(1), 25(2)

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High Courts31 Mar 2005Dismissed

Ram Veer Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 5143 : (2005) 3 ESC 1913 : (2005) 2 UPLBEC 1434

Constitution of India, 1950 — Article 21, 226Uttar Pradesh High School and Intermediate Colleges (Reserve Pool Teachers) Ordinance, 1978 — Section 12Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 18

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High Courts31 Mar 2005Dismissed

Indra Deo Dube Vs The District Inspector of Schools, The Committee of Management of S.M. Inter College and The Principal, S.M. Inter College

Allahabad High Court · (2005) 6 AWC 5327 : (2005) 2 ESC 1407

Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)

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High Courts31 Mar 2005Allowed

Merino Exports Private Limited and Authorised Signatory Sri Prasan Lohia, Prasan Lohia and Centuary Laminating Co. Ltd. Vs Additional Commissioner, Meerut Division, Apar Pargana Adhikari and State of U.P.

Allahabad High Court · (2005) 98 RD 707 : (2005) 1 RD 707

Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10, 11, 12, 14, 14(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 143(2), 143(3)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 100, 135, 135(1)

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High Courts31 Mar 2005Allowed