COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 110 of 143

High Courts22 Mar 2005Dismissed

Strong Construction Vs State of U.P., Chief Engineer, Public Works Department, Superintendent Engineer, Public Works Department and Executive Engineer, Temporary Division (PMGSY), Public Works Department

Allahabad High Court · AIR 2005 All 224 : (2005) 2 AWC 2058 : (2005) 2 ESC 1385 : (2005) 98 RD 662 : (2005) 1 RD 662

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Article 12A, 35C, 40, 57, 2(17)

High Courts22 Mar 2005Allowed

Sitapati (Dead), Through Lr Vs 2Nd Addl.District Judge, Sultanpur and Others

Allahabad High Court · (2005) 03 AHC CK 0142

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Schedule 2, 331

High Courts22 Mar 2005Allowed

Mudit Verma and Others Vs Cooperative Tribunal and Another

Allahabad High Court · (2005) 03 AHC CK 0137

High Courts22 Mar 2005Disposed Of

Vikas Vs State of U.P.

Allahabad High Court · (2005) 2 DMC 110 : (2005) 99 RD 404

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

High Courts22 Mar 2005

The Commissioner of Income Tax Vs Chanda Radio

Allahabad High Court · (2006) 280 ITR 245

Income Tax Act, 1961 — Section 139(1), 139(2), 148, 183, 256(1)

High Courts22 Mar 2005Dismissed

Nazmi Imtiyaz and Others Vs Project Manager National Polio Surveillance Project and Surveillance Medical Officer National Polio Surveillance Project Azamgarh Unit

Allahabad High Court · (2005) 6 AWC 6154

Constitution of India, 1950 — Article 12, 226United Nations (Privileges and Immunities) Act, 1947 — Section 11, 3

High Courts22 Mar 2005

Smt. Ramdei (deceased) through L.Rs. Parikramadeen Yadav and Others Vs Smt. Rampati alias Rupa Devi and Another

Allahabad High Court · (2006) 1 AWC 767

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5(2), 6(1)

High Courts22 Mar 2005

Kaveri Rice Mills Vs Commissioner of Income Tax

Allahabad High Court · (2006) 157 TAXMAN 376

Income Tax Act, 1961 — Section 256

High Courts22 Mar 2005

CWT, Agra Vs Shri Bhagwan Agarwal and Sons

Allahabad High Court · (2006) 154 TAXMAN 265

High Courts21 Mar 2005

Anisun Nisha Azmi Vs D.I.O.S. and Others

Allahabad High Court · (2005) 5 AWC 5010

High Courts21 Mar 2005Allowed

Hridaya Shanker Mishra Vs State of U.P. and Appointing Authority/Deputy Distt. Magistrate

Allahabad High Court · (2006) 5 AWC 4656

Constitution of India, 1950 — Article 311Uttar Pradesh Lekhpal Service Rules, 1958 — Rule 5, 6, 7Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 78

High Courts21 Mar 2005Dismissed

Bank of Baroda Vs State of U.P. and Others

Allahabad High Court · (2005) 1 ARC 800 : (2005) 5 AWC 4833

Constitution of India, 1950 — Article 226

High Courts21 Mar 2005Disposed Of

Dr. Pradeep Kumar Vs Regional Ayurvedic/Unani Officer, Director, Ayurvedic and Unani Services and The State of U.P.

Allahabad High Court · (2005) 5 AWC 4751 : (2005) 2 ESC 1197 : (2005) 105 FLR 777 : (2005) 2 UPLBEC 1774 : (2005) 2 UPLBEC 1448

High Courts21 Mar 2005Disposed Of

Smt. Anisun Nisa Azmi Vs District Inspector of Schools, Zonal Higher Education Officer and State of U.P.

Allahabad High Court · (2005) 2 ESC 1470

High Courts21 Mar 2005

Udai Pratap Singh Vs State of U.P. and Committee of Management, Baba Gaya Das Technical Inter College

Allahabad High Court · (2005) 5 AWC 4860 : (2005) 3 ESC 1755

Constitution of India, 1950 — Article 14, 141, 142, 16, 16(1)Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 2

High Courts21 Mar 2005Allowed

Gyan Pratap Singh Vs The State of Uttar Pradesh and Others

Allahabad High Court · (2005) 2 AWC 1399 : (2005) 2 ESC 1199 : (2005) 98 RD 747 : (2005) 1 RD 747

Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 165, 165(4), 165(5)

High Courts21 Mar 2005Dismissed

Amod Prakash Gupta Vs Senior Divisional Manager, Life Insurance Corporation of India and Life Insurance Corporation

Allahabad High Court · (2005) 4 AWC 3249 : (2005) 2 UPLBEC 2111

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 16, 33(2)

High Courts18 Mar 2005Allowed

Lallu alias Chandrika Prasad and Others Vs Lakshmi Narain and Others

Allahabad High Court · (2006) 1 AWC 428

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 24, 24(1), 24(2)

High Courts18 Mar 2005Allowed

Smt. Ganeshi Devi and Another Vs IInd A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2982

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 4A

High Courts18 Mar 2005Allowed

Suneel Kapoor and Others Vs VIIIth A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2419

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22