COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 138 of 143

High Courts18 Jan 2005

Dr. R.K. Sharma and Another Vs State of U.P. and Another

Allahabad High Court · (2005) 1 ACR 665

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397(2), 482Penal Code, 1860 (IPC) — Section 167, 466, 469, 471, 499

High Courts18 Jan 2005Dismissed

Sheo Kumar Vs Board of Revenue U.P. and Others

Allahabad High Court · (2005) 3 AWC 2444 : (2005) 98 RD 705 : (2005) 1 RD 705

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

High Courts18 Jan 2005Dismissed

Sobren Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2005) CriLJ 2028 : (2005) 4 RCR(Criminal) 643

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156(3), 321, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts18 Jan 2005Disposed Of

Seema Bajpai Vs Hero Bajpai & Anr.

Allahabad High Court · (2005) 01 AHC CK 0112

Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 13, 24

High Courts18 Jan 2005Dismissed

Jagmohan Malhotra Vs Jai Kumar Mishra and Others

Allahabad High Court · (2005) 1 ARC 561 : (2005) 2 AWC 1812

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

High Courts18 Jan 2005Allowed

Mool Chandra and Others Vs State of U.P.

Allahabad High Court · (2005) CriLJ 2013

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138, 138(1), 252

High Courts18 Jan 2005Dismissed

Bachanu Yadav and Others Vs State of U.P.

Allahabad High Court · (2005) 01 AHC CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 302

High Courts18 Jan 2005Allowed

Dr. R.K. Sharma, Medical Officer, NTPC and Sh. A.K. Atrea, Sr. Manager Vs The State of U.P. and Sh. F.S. Chauhan

Allahabad High Court · (2005) 1 ACR 665

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 397(2), 482Penal Code, 1860 (IPC) — Section 167, 466, 467, 469, 471

High Courts18 Jan 2005

R.K. Arya Cold Storage and General Mills Vs Commissioner of Income Tax

Allahabad High Court · (2006) 200 CTR 536 : (2005) 148 TAXMAN 467

Income Tax Act, 1961 — Section 256, 32A

High Courts18 Jan 2005

Commissioner of Income Tax Vs Raman Iron Foundry and Steel Rolling Mills

Allahabad High Court · (2007) 291 ITR 434

Income Tax Act, 1961 — Section 10, 2, 256, 28

High Courts17 Jan 2005

Commissioner of Wealth Tax Vs Rakesh Mohan

Allahabad High Court · (2007) 289 ITR 308 : (2006) 155 TAXMAN 419

Trusts Act, 1882 — Section 6

High Courts17 Jan 2005Allowed

Commissioner of Wealth Tax Vs Smt. Kiran Devi

Allahabad High Court · (2005) 277 ITR 344 : (2005) 147 TAXMAN 40

Motor Vehicles Act, 1939 — Section 58, 59, 60Wealth Tax Act, 1957 — Section 2, 27(1)

High Courts17 Jan 2005Allowed

Prem Kumar Singh Vs State of U.P.& Ors.

Allahabad High Court · (2005) 01 AHC CK 0108

Uttar Pradesh Police Regulations, 1948 — Regulation 508, 511, 513Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 20

High Courts17 Jan 2005Disposed Of

Kafeel Ahmad Vs Satvindra Kaur

Allahabad High Court · (2005) 01 AHC CK 0080

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

High Courts17 Jan 2005Allowed

Smt. Shanti Devi Vs Motor Accident Claims Tribunal/Special Judge (S.C./S.T. Act) and Others

Allahabad High Court · (2005) 2 AWC 1528

High Courts17 Jan 2005Dismissed

Sridharlal Srivastava Vs Shiv Prakash Verma and Others

Allahabad High Court · (2006) 2 AWC 1238

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

High Courts13 Jan 2005Allowed

Magnanimous Trade and Finance Limited Vs U.P. Alloys Private Limited

Allahabad High Court · (2005) 01 AHC CK 0145

Companies (Court) Rules, 1959 — Rule 24, 96Companies Act, 1956 — Section 433, 434, 434(1)

High Courts13 Jan 2005Dismissed

Mohd. Ayub Vs District Inspector of Schools and Others

Allahabad High Court · (2005) 1 UPLBEC 763

Constitution of India, 1950 — Article 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(4), 16EE, 16F, 16F(1), 16F(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10, 11, 12, 13, 14

High Courts13 Jan 2005Dismissed

Sitaram and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (2005) 01 AHC CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 173, 397

High Courts13 Jan 2005Allowed

U.P. State Road Transport Corporation and Another Vs Prem Ballabh Joshi and Another

Allahabad High Court · (2005) 5 AWC 4567 : (2005) 2 ESC 989