High Courts17 Feb 2005Allowed
In Re: Viniyoga Clothex Ltd.
Allahabad High Court · (2005) 02 AHC CK 0141
Companies Act, 1956 — Section 454Passports Act, 1967 — Section 10
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 126 of 143
High Courts17 Feb 2005Allowed
Conservator of Forest and Regional Director, Chief Conservator of Forest, Principal Chief Conservator of Forest and State of U.P. Vs Pankaj Kumar Srivastava
Allahabad High Court · (2005) 3 AWC 2429 : (2005) 2 ESC 1289
Constitution of India, 1950 — Article 309
High Courts17 Feb 2005Allowed
Ram Kumar Dubey Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0089
High Courts17 Feb 2005Dismissed
Union of India (UOI) and Others Vs Ram Kripal Singh and Others
Allahabad High Court · (2005) 5 AWC 4719 : (2005) 2 ESC 960 : (2005) 2 UPLBEC 1971
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)Constitution of India, 1950 — Article 226
High Courts17 Feb 2005
Viniyoga Clothex Ltd. (In Liquidation) Vs Vinay Bagla
Allahabad High Court · (2005) CriLJ 2339
Companies Act, 1956 — Section 454, 454(3)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85Passports Act, 1967 — Section 10, 10(3), 10(6)
High Courts16 Feb 2005Allowed
In Re: Km. Mona Singh In the Matter of the Goods of Late Brij Raj Singh
Allahabad High Court · (2005) 02 AHC CK 0270
Allahabad High Court Rules, 1952 — Rule 26, 8, 9
High Courts16 Feb 2005Dismissed
Shree Kishan Vs Addl. District and Sessions Judge and Others
Allahabad High Court · (2005) 3 AWC 2172
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts16 Feb 2005Dismissed
Dinesh Chandra Jain Vs Civil Judge, Junior Division and Others
Allahabad High Court · (2005) 3 AWC 2577
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts16 Feb 2005Dismissed
Jagdamba Mani Tripathi Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1391 : (2005) 2 ESC 999 : (2005) 2 UPLBEC 1955
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(1)Constitution of India, 1950 — Article 226
High Courts16 Feb 2005Disposed Of
Provisional Medical Service''s Association and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ESC 975
High Courts16 Feb 2005Dismissed
Umesh Chandra Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ESC 1035
Constitution of India, 1950 — Article 226, 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts16 Feb 2005Allowed
Devendra Kumar Arora and Smt. Sheela Devi Vs Additional District Judge, Prakash and Smt. Ataro Devi
Allahabad High Court · (2005) 3 AWC 2437
Constitution of India, 1950 — Article 226
High Courts16 Feb 2005Disposed Of
Brij Mohan Aggarwal, Advocate Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ACR 1141
High Courts16 Feb 2005Allowed
Gopal Krishna Shukla Vs State of U.P. and Others
Allahabad High Court · (2005) 02 AHC CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 146(1)
High Courts16 Feb 2005Allowed
Shri Ranjan Prasad Verma, Kamla Shankar Maurya and Smt. Asha Devi Vs The District Inspector of Schools, The Committee of Management, Ishwar Saran Intermediate College
Allahabad High Court · (2005) 6 AWC 5392 : (2005) 2 ESC 1023 : (2005) 106 FLR 1145
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101
High Courts16 Feb 2005
Committee of Management, Kisan Degree College and Others Vs Chaudhary Charan Singh University and Others
Allahabad High Court · (2005) 2 ESC 1418
Uttar Pradesh State Universities Act, 1973 — Section 2(13)
High Courts16 Feb 2005Dismissed
Mata Prasad Jaiswal Vs Ashish Kumar Shah and Others
Allahabad High Court · (2005) 1 ARC 784 : (2005) 3 AWC 2157
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18
High Courts16 Feb 2005Dismissed
Umesh Chandra Vs State of U.P. and Senior Superintendent of Police
Allahabad High Court · (2005) 6 AWC 5397 : (2005) 2 UPLBEC 1893
Constitution of India, 1950 — Article 226, 311, 311[2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts16 Feb 2005Dismissed
Kishan (Shree) Vs Additional District and Sessions Judge and Others
Allahabad High Court · (2005) 1 ARC 742 : (2005) 3 AWC 2172
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts16 Feb 2005
State of U.P. and Another Vs U.P. State Public Services Tribunal and Another
Allahabad High Court · (2005) 6 AWC 5709
Constitution of India, 1950 — Article 351A