COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 120 of 143

High Courts28 Feb 2005Allowed

U.P. Avas Evam Vikas Parishad and Others Vs IXth A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2582 : (2005) 2 UPLBEC 1322

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 7 Rule 11, Order 9 Rule 13, 80Constitution of India, 1950 — Article 226Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32, 88, 88(2)

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High Courts28 Feb 2005Dismissed

Smt. Khalida Begum Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2653 : (2005) 98 RD 480 : (2005) 1 RD 480

Constitution of India, 1950 — Article 226Panchayat Raj Act, 1947 — Section 5, 95(1)

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High Courts28 Feb 2005Disposed Of

Bahadur Singh Vs State of U.P., Her Narayan Singh, Manager, Punjab National Bank, Branch Suhag Nagar and Anil Bansal, Field Officer, Punjab National Bank

Allahabad High Court · (2005) 02 AHC CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts28 Feb 2005Allowed

State of U.P. and Another Vs IVth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 772 : (2005) 3 AWC 2148

Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 21(8), 22, 24

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High Courts28 Feb 2005Dismissed

Sadaphal Singh alias Angnu Singh Vs Hirday Narain Singh and Shyam Narain Singh

Allahabad High Court · (2005) 3 AWC 2967 : (2005) 98 RD 640 : (2005) 1 RD 640

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

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High Courts28 Feb 2005Dismissed

In re: Jogi Mishra and Rajdeo Kewat

Allahabad High Court · (2005) CriLJ 3216

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 27, 464(1)Penal Code, 1860 (IPC) — Section 302, 34

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High Courts28 Feb 2005Allowed

U.P. Avas Evam Vikas Parishad Vs Additional District Judge (9th), Addl. Civil Judge, Khera System Private Limited and Smt. Amarjeet Kaur

Allahabad High Court · (2005) 3 AWC 2582 : (2005) 2 ESC 1053 : (2005) 2 UPLBEC 1322

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High Courts28 Feb 2005Dismissed

Star Paper Mills Limited Vs The Labour Court, designated Presiding Officer and Sri S.P. Singh Verma

Allahabad High Court · (2005) 6 AWC 5382 : (2005) 105 FLR 479 : (2005) 2 UPLBEC 1754

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2

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High Courts28 Feb 2005Dismissed

Hanuman @ Mane Vs District Judge and Others

Allahabad High Court · (2005) 1 ARC 775 : (2005) 3 AWC 2150

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts28 Feb 2005Allowed

Ram Milan Singh Vs State of U.P. and Another

Allahabad High Court · (2005) 2 ESC 991

Uttar Pradesh Subordinates Revenue Executive (Naib Tahsildar) Rules, 1944 — Rule 28Uttar Pradesh Subordinates Revenue Executive (Naib Tahsildar) Rules, 1944 — Rule 28Uttar Pradesh Subordinates Revenue Executive (Naib Tahsildar) Rules, 1944 — Rule 28

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High Courts28 Feb 2005Dismissed

Surya Kant Ojha and Others Vs State of U.P. and The Principal of Moti Lal Nehru Medical College

Allahabad High Court · (2005) 5 AWC 4716 : (2005) 3 ESC 1739

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High Courts28 Feb 2005

Commissioner of Income Tax Vs Gurdass Ram and Co.

Allahabad High Court · (2005) 199 CTR 543 : (2005) 278 ITR 255 : (2006) 153 TAXMAN 59

Income Tax Act, 1961 — Section 256(2), 40

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High Courts28 Feb 2005Allowed

Kailash Bharti Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5630 : (2005) 99 RD 726

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High Courts25 Feb 2005

Commissioner of Income Tax Vs Ajmani Industries

Allahabad High Court · (2006) 153 TAXMAN 43

Income Tax Act, 1961 — Section 256, 80J

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High Courts25 Feb 2005

Babu Ram and Others Vs State of U.P. and Another

Allahabad High Court · (2005) 2 ACR 1140

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 406, 420, 467, 504, 506

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High Courts25 Feb 2005

Satroghan Singh Parmar and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 2 ACR 2183

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts25 Feb 2005Allowed

Smt. Riyaz Fatma Vs Special Judge/A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2208

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 2(2)

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High Courts25 Feb 2005

Baura Vs State of U.P. and Others

Allahabad High Court · (2005) 2 ACR 1406

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts25 Feb 2005Disposed Of

Commissioner of Income Tax Vs Smt. Sanjeeda Begum

Allahabad High Court · (2006) 154 TAXMAN 346

Income Tax Act, 1961 — Section 2, 256

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High Courts25 Feb 2005Dismissed

Dr. Bheem Rao Ambedkar Degree College Vs State of U.P. and Others

Allahabad High Court · (2005) 3 ESC 2162

Constitution of India, 1950 — Article 129, 13(2), 136, 14, 141Societies Registration Act, 1860 — Section 1, 12, 13, 13A, 13BTeachers Education Act, 1993 — Section 12, 13, 14, 18, 20

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