High Courts18 Mar 2005Dismissed
Arvind Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2440
Constitution of India, 1950 — Article 14, 226, 298Easements Act, 1882 — Section 60
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 112 of 143
High Courts18 Mar 2005
CWT, Agra Vs Smt. Shand Devi Agarwal
Allahabad High Court · (2005) 148 TAXMAN 612
High Courts17 Mar 2005
Commissioner of Income Tax (Central), Kanpur Vs J.K. Cotton Spg. and Wvg. Mills Ltd.
Allahabad High Court · (2006) 154 TAXMAN 142
Income Tax Act, 1961 — Section 154, 256
High Courts17 Mar 2005
Ravi alias Nitu Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 2252
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 55
High Courts17 Mar 2005Allowed
Smt. Archana Mishra Vs State of U.P.
Allahabad High Court · (2005) 105 FLR 902
High Courts17 Mar 2005Allowed
Doodhnath and Another Vs Deonandan represented by L.Rs. and Others
Allahabad High Court · AIR 2006 All 3 : (2005) 3 AWC 2557 : (2005) 99 RD 230 : (2005) 2 RD 230 : (2006) 3 UPLBEC 2521
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts17 Mar 2005Dismissed
Virendra Kumar Jain Vs A.C.M. Vth/R.C. and E.O. and Others
Allahabad High Court · (2005) 1 ARC 803 : (2005) 2 AWC 1415
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts17 Mar 2005Allowed
Arvind Kumar Dube Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2970
Forest Act, 1927 — Section 26, 52Wild Life (Protection) Act, 1972 — Section 29, 39, 50, 51
High Courts17 Mar 2005Allowed
Chabi Nath Vs State of U.P., Director, Urban Land Ceiling Government of Uttar Pradesh and Competent Authority, Urban Land Ceiling
Allahabad High Court · (2005) 2 AWC 1405
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 11Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts17 Mar 2005Allowed
Chhata Sugar Company Ltd. Vs The Presiding Officer, Labour Court and Sri Dori Lal
Allahabad High Court · (2005) 2 ESC 1302 : (2005) 105 FLR 476
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts17 Mar 2005Allowed
Committee of Management District Co-operative Bank Limited Vs State of UP and Others
Allahabad High Court · (2005) 4 AWC 348(2) : (2005) 2 ESC 1252
High Courts17 Mar 2005Dismissed
Managing Director, Uttar Pradesh Industrial Development Corporation Vs The Additional District Judge and Others
Allahabad High Court · (2005) 3 AWC 2976
Civil Procedure Code, 1908 (CPC) — Section 152, 153Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28A
High Courts17 Mar 2005
Modi Spinning and Weaving Mills Co. Ltd. and Another Vs Dr. Bharat Kumar Gupta
Allahabad High Court · (2005) 1 ARC 762
Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 6, 148, 151
High Courts17 Mar 2005Dismissed
Vijay Kumar Paliwal Vs Presiding Officer, Labour Court IV, Regional Manager, U.P.S.R.T.C. and Mandaliya Pradhan Prabandhak, U.P.S.R.T.C.
Allahabad High Court · (2005) 6 AWC 5622 : (2005) 106 FLR 504
Constitution of India, 1950 — Article 226
High Courts17 Mar 2005Dismissed
Managing Director, U.P. Industrial Development Corporation Vs A.D.J., XIIth Distt. and Others
Allahabad High Court · (2005) 3 AWC 2976
Civil Procedure Code, 1908 (CPC) — Section 152, 153Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28A
High Courts17 Mar 2005Allowed
Committee of Management, District Co-operative Bank Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3482
Constitution of India, 1950 — Article 226
High Courts17 Mar 2005Allowed
Chhata Sugar Co. Ltd. Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2005) 5 AWC 4756
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts16 Mar 2005Dismissed
Gyan Chand and Another Vs State and Another
Allahabad High Court · (2005) CriLJ 3228
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27A, 29, 35, 36A(1)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
High Courts16 Mar 2005Disposed Of
Anil Kumar Agrawal Vs State of U.P. and Others
Allahabad High Court · (2005) 03 AHC CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts16 Mar 2005Allowed
Kothari Contract Interiors Vs Trade Tax Officer
Allahabad High Court · (2007) 10 VST 60
Uttar Pradesh Trade Tax Act, 1948 — Section 10B, 21, 21(2), 22, 7D