High Courts01 Dec 2005
Sri Sankatha Prasad Vs The District Judge, The Prescribed Authority/Additional Civil Judge, Chhotey Lal Pal and Sri Raghubir Prasad
Allahabad High Court · (2006) 1 AWC 520
Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 12 of 143
High Courts01 Dec 2005Dismissed
Sri Pancham Singh and Others Vs The IIIrd Additional District Judge, Munsif Fatehabad/Prescribed Authority Under U.P. Act No. 13 of 1972 and Pandit Rama Shanker Mishra Trust
Allahabad High Court · (2006) 1 AWC 521
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts30 Nov 2005Allowed
Jagveer Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 5 AWC 4974
Central Industrial Security Force (Amendment) Rules, 2003 — Rule 26(4)Central Industrial Security Force Rules, 1969 — Rule 19Penal Code, 1860 (IPC) — Section 323, 324, 325, 504, 506
High Courts30 Nov 2005
Shail Vs Manoj Kumar Yadav, D.I.G. and The Family Court
Allahabad High Court · (2005) 11 AHC CK 0213
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 12, 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Nov 2005Allowed
Gopi Chand Vs A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1231
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 5
High Courts30 Nov 2005Allowed
Kamlesh Singh (In Jail) Vs State
Allahabad High Court · (2006) CriLJ 1048
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts30 Nov 2005Allowed
Gaya Prasad Panchal Vs The State of U.P., Uttar Pradesh Control Board, Mahila Avm Bal Vikas Vibhag and The Member Secretary, Uttar Pradesh Control Board, Mahila Avm Bal Vikas Vibhag
Allahabad High Court · (2006) 5 AWC 4459
Prashasnik Board Ke Karmchariyon Ki Seva Niyamavali, 1977 — Rule 27Uttar Pradesh Mahila Sanstha Thatha Bal Sanstha (Niyantran) Adhiniyam, 1956 — Section 14Uttar Pradesh Mahila Sanstha Thatha Bal Sanstha (Niyantran) Niyamavali — Rule 15
High Courts30 Nov 2005Dismissed
Digvijay Singh Vs U.P. Sahkari Sansthagat Sewa Mandal, Zila Sahkari Bank Ltd. and Zila Sahkari Bank Ltd. and Board of Directors
Allahabad High Court · (2006) 2 AWC 1501
High Courts30 Nov 2005Dismissed
Chandra Kishore Dikshit Vs Late Shri Shambhu Dayal Shastri
Allahabad High Court · AIR 2006 All 86 : (2006) 2 RCR(Civil) 492
Limitation Act, 1963 — Article 137, 181, 2Limitation Rules, 1963 — Rule 39, 7Succession Act, 1925 — Section 2, 276, 278, 278(1), 298
High Courts30 Nov 2005Disposed Off
In Re: J.K. Satoh Agricultural Machines Ltd.
Allahabad High Court · (2007) 138 CompCas 955 : (2006) 5 CompLJ 102
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64Companies Act, 1956 — Section 441, 454, 481, 530, 531Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18
High Courts30 Nov 2005Allowed
Haider Abbas Vs Additional District Judge and Others
Allahabad High Court · (2005) 11 AHC CK 0104
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30
High Courts30 Nov 2005Disposed Of
Ram Charitar and Ors. Vs Deputy Director of Consolidation,Basti & Ors.
Allahabad High Court · (2005) 11 AHC CK 0101
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts30 Nov 2005Allowed
Pradeep Kumar Vidyarthi Vs State of U.P. and Neeraj Chopra
Allahabad High Court · (2007) 1 BC 415 : (2006) 2 CivCC 763 : (2006) 2 RCR(Criminal) 583
Negotiable Instruments Act, 1881 (NI) — Section 138, 3
High Courts30 Nov 2005Dismissed
Nasiruddin Vs Zameel Ahmad Ansari and Another
Allahabad High Court · (2006) 5 AWC 4532
High Courts29 Nov 2005Dismissed
Mahesh Prasad Gupta Vs Northern Railway Primary Co-operative Bank Ltd. and Others
Allahabad High Court · (2006) 108 FLR 962
Constitution of India, 1950 — Article 226
High Courts29 Nov 2005Dismissed
U.P. State Road Transport Corporation Vs Manjoor Ahmad through Sri Ram Bodh Mishra and Presiding Officer, Labour Court 4
Allahabad High Court · (2006) 5 AWC 4604 : (2006) 1 UPLBEC 649
Evidence Act, 1872 — Section 114IIIUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 6E, 6E(2), 6N
High Courts29 Nov 2005Dismissed
Committee of Management of Bijnor Inter College and Javed Aftab Siddique Vs Director of Education (Madhyamik) and Others
Allahabad High Court · (2006) 5 AWC 5185 : (2006) 1 UPLBEC 513
High Courts29 Nov 2005
Diptee Singh Vs The IInd Addl. District Judge, Sri Dhruva Kumar and Smt. Satyawati
Allahabad High Court · (2005) 11 AHC CK 0156
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts29 Nov 2005Dismissed
In Re: Secure Industries Ltd.
Allahabad High Court · AIR 2007 All 559 : (2008) 82 SCL 286
Companies Act, 1956 — Section 434(1)
High Courts29 Nov 2005Dismissed
Rakesh Kumar Srivastava Vs Manager Dugh Utpadak Sahkari Sangh Ltd., State of Uttar Pradesh
Allahabad High Court · (2006) 2 AWC 1230
Constitution of India, 1950 — Article 12