High Courts25 Feb 2005Dismissed
Gulam Mohammad through Power of Attorney Holder Mohd. Irfan Vs Chuttan and Others
Allahabad High Court · (2005) 3 AWC 2593
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 121 of 143
High Courts25 Feb 2005Disposed Of
Gulnar Begum (Smt.) and Others Vs District Judge and Others
Allahabad High Court · (2005) 1 ARC 836 : (2005) 3 AWC 2115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 99, 151, 36, 47Constitution of India, 1950 — Article 226, 227Uttar Pradesh Wakf Board Act, 1960 — Section 14, 9A
High Courts25 Feb 2005Dismissed
Baboo Lal Vs Smt. Shiv Kumari and Another
Allahabad High Court · (2005) 1 ARC 789 : (2005) 3 AWC 2146
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(3), 3
High Courts25 Feb 2005Allowed
Syndet (India) Private Limited Vs Presiding Officer, Industrial Tribunal (III) and Others
Allahabad High Court · (2005) 2 ESC 1239 : (2005) 105 FLR 393
Industrial Disputes (Central) Rules, 1957 — Rule 12(4)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6A
High Courts25 Feb 2005Allowed
Hemant Singh Vs Adhyaksha, Zila Panchayat Etah and Others
Allahabad High Court · (2005) 5 AWC 4910 : (2005) 2 ESC 1243 : (2005) 105 FLR 498
Industrial Disputes Act, 1947 — Section 17B
High Courts25 Feb 2005Allowed
Kaushal Kishore and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 3023
Penal Code, 1860 (IPC) — Section 396
High Courts25 Feb 2005Allowed
In Re: Civil Misc Impleadment Application No.(Nil) of 2004—Rajendra Prasad Dixit—In: Smt.Ghanshyam Kunwar and Others Vs Mahanth Prem Pujari and Others
Allahabad High Court · (2005) 02 AHC CK 0144
Charitable and Religious Trusts Act, 1920 — Section 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115
High Courts25 Feb 2005Disposed Of
Krishna Devi and Another Vs District Judge Rae Bareli and Others
Allahabad High Court · (2005) 02 AHC CK 0143
Specific Relief Act, 1963 — Section 37, 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 13, 14, 16, 18
High Courts25 Feb 2005Disposed Of
Ramgarh Chini Mills Sitapur : Kamlapur Sugar Factories Ltd. Vs State of U.P.& Ors.
Allahabad High Court · (2005) 02 AHC CK 0140
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22
High Courts25 Feb 2005Allowed
Mohammad Jamil Khan Vs V Addl.District Judge, Unnao and Others
Allahabad High Court · (2005) 02 AHC CK 0130
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21(1)(a), 3(a), 3(g), 34(4)
High Courts25 Feb 2005Dismissed
Smt. Pushpa @ Pooja @ Bhawna Vs State of U.P., District Judge and Shiv Kumar Gautam
Allahabad High Court · AIR 2005 All 187 : (2005) 3 AWC 2587
Civil Procedure (Uttar Pradesh Amendment) Act, 2003 — Section 115Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code Amendment Act, 1999 — Section 115
High Courts25 Feb 2005Partly Allowed
Lakhan and Chaukhey (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0106
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts25 Feb 2005Allowed
Umesh @ Ummi Ahirwar (In Jail) Vs State of U.P.
Allahabad High Court · (2005) CriLJ 3043
Penal Code, 1860 (IPC) — Section 304
High Courts25 Feb 2005Dismissed
Smt. Krishna Pathak Vs Vinod Shankar Tiwari
Allahabad High Court · (2005) 3 AWC 2601 : (2005) 2 ESC 1116
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151
High Courts25 Feb 2005
Baboo Ram and Others Vs State of U.P. and Shiv Shanker
Allahabad High Court · (2005) 02 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 406, 420, 467, 504, 506
High Courts25 Feb 2005
Shree Talkies Vs Labour Court and Another
Allahabad High Court · (2005) 2 ESC 1075
Industrial Disputes (Central) Rules, 1957 — Rule 12(1), 12(9), 16, 16(2), 22Industrial Disputes Act, 1947 — Section 17BLimitation Act, 1963 — Article 123, 10, 12, 14, 16
High Courts25 Feb 2005Dismissed
Lalman, Kehri and Karan Vs State
Allahabad High Court · (2005) 02 AHC CK 0080
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Feb 2005Allowed
Iqbal Ahamad, Mohammad Ahamad, Khuresheed Ahamad and Mahboob Alam Vs Deputy Director of Consolidation, Gaon Sabha Dhighara and State of U.P.
Allahabad High Court · (2005) 3 AWC 2423
Constitution of India, 1950 — Article 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11A, 3(2), 52, 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 19
High Courts25 Feb 2005Dismissed
Kaushalya Kanya Inter College and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1383 : (2005) 2 ESC 1008 : (2005) 2 UPLBEC 1896
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(4)(5), 16A, 16B, 16C, 16D
High Courts25 Feb 2005Allowed
Riyaj Fatma (Smt.) Vs Special Judge/Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 850 : (2005) 3 AWC 2208
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 2(2)