COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 123 of 143

High Courts23 Feb 2005Allowed

Sri Shyam Sunder Shukla, Principal B.R. Inter Collage Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4894 : (2005) 3 ESC 2022

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 2001 — Section 10(1)

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High Courts23 Feb 2005Dismissed

Kalloo and Others, Raj Kumar (Smt.) and Others and O.P.S. Malik Vs Rent Control and Eviction Officer

Allahabad High Court · (2005) 1 ARC 713

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High Courts23 Feb 2005Allowed

Committee of Management, Adarsh Inter College Vs Joint Director of Education and Others

Allahabad High Court · (2005) 3 AWC 2650 : (2005) 2 ITR 1113 : (2005) 2 UPLBEC 2018

Constitution of India, 1950 — Article 226

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High Courts23 Feb 2005Allowed

Dharmendra alias Pappu Vs State of U.P.

Allahabad High Court · (2005) 02 AHC CK 0196

Criminal Procedure Code, 1973 (CrPC) — Section 421, 446, 446(2), 449

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High Courts23 Feb 2005Disposed Of

Shanti Devi and Mishri Vs Rajasva Parishad and Others

Allahabad High Court · (2005) 3 AWC 2667 : (2005) 98 RD 480 : (2005) 1 RD 480

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High Courts23 Feb 2005Allowed

Ajay Pratap Singh Vs Shri A.P. Verma, Chief Secretary, Government of U.P. and Others

Allahabad High Court · (2005) 02 AHC CK 0177

Contempt of Courts Act, 1971 — Section 12

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High Courts23 Feb 2005Allowed

Om Prakash and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1151 : (2005) 3 ESC 1897 : (2005) 98 RD 427

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(6), 229, 229B

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High Courts23 Feb 2005Allowed

Asharfi Vs Vishwanath @ Vishram and Gangaram

Allahabad High Court · (2005) 3 AWC 2643 : (2005) 1 RD 438

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 9

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High Courts23 Feb 2005Allowed

Smt. Shanti Vs State of U.P. and Others

Allahabad High Court · (2005) 2 ESC 1042

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 45Constitution of India, 1950 — Article 226

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High Courts23 Feb 2005Dismissed

Phoolwati (Smt.) and Others Vs VIIIth Additional District and Sessions Judge and Another

Allahabad High Court · (2005) 1 ARC 797 : (2005) 3 AWC 2160

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24, 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17

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High Courts23 Feb 2005Dismissed

Phoolwati and Others Vs VIIIth Addl. District and Sessions Judge and Another

Allahabad High Court · (2005) 3 AWC 2160

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17

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High Courts22 Feb 2005