High Courts25 Nov 2005Dismissed
Committee of Management and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2005) 11 AHC CK 0088
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 14 of 143
High Courts25 Nov 2005Dismissed
Mohd. Mahfooz Alam Vs Aligarh Muslim University
Allahabad High Court · (2006) 2 AWC 1621 : (2006) 1 UPLBEC 507
Constitution of India, 1950 — Article 226
High Courts25 Nov 2005Dismissed
Billar Vs State of U.P. and Ram Senhi Rajkwar
Allahabad High Court · (2006) CriLJ 1415
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts25 Nov 2005
Rahul Singhal Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 435
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts25 Nov 2005Dismissed
Union of India (UOI) and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 201 CTR 527 : (2006) 285 ITR 362
High Courts25 Nov 2005Dismissed
Murari Lal Vs Raj Kumar and Others
Allahabad High Court · (2006) 2 AWC 1521
Hindu Succession Act, 1956 — Section 23Transfer of Property Act, 1882 — Section 44
High Courts24 Nov 2005Allowed
Abdul Gafoor Vs UPSRTC
Allahabad High Court · (2006) 5 AWC 5187 : (2006) 108 FLR 642
Constitution of India, 1950 — Article 226
High Courts24 Nov 2005Allowed
Anil Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 11 AHC CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 397
High Courts24 Nov 2005
Sri Tapeshwari Prasad Vs VIth Addl. Distt. Judge and Others
Allahabad High Court · (2006) 2 AWC 1630
Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 9
High Courts24 Nov 2005Allowed
Rakesh Sutli Bhandar Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 11 AHC CK 0164
Constitution of India, 1950 — Article 132, 133, 136, 137, 226Uttar Pradesh Trade Tax Act, 1948 — Section 11, 29A, 29A(1), 29A(2), 29A(3)
High Courts24 Nov 2005Dismissed
Ajit Mehrotra Vs Shyam Narain Mehrotra (D.) through L.Rs. and Others
Allahabad High Court · (2006) 74 AWC 2736 : (2006) 3 AWC 2736
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Contract Act, 1872 — Section 16, 16(2), 16(3), 17, 18
High Courts24 Nov 2005Allowed
Qamar Alam and Another Vs 2nd A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1232
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts24 Nov 2005
Mahavir Paints and Adhesives Pvt. Ltd. Vs Commissioner Trade Tax
Allahabad High Court · (2005) 11 AHC CK 0024
Constitution of India, 1950 — Article 30Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15C(1), 15C(2), 4A, 4A(1)
High Courts24 Nov 2005
Harilal Yadav Vs Ghanshyam Shukla and Another
Allahabad High Court · (2006) 2 CivCC 435
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 99Constitution of India, 1950 — Article 226
High Courts24 Nov 2005Dismissed
Babu Singh and Others Vs State
Allahabad High Court · (2005) 11 AHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts23 Nov 2005Dismissed
Lalit Kumar Jauhari (D) through L.Rs. and Others Vs A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1603
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 2, 47
High Courts23 Nov 2005Allowed
Ilakedar Vs State of U.P. and Shri Darshan Singh
Allahabad High Court · (2005) 11 AHC CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 302, 307, 504
High Courts23 Nov 2005Dismissed
Akhtar and Others Vs District Judge and Others
Allahabad High Court · (2006) 2 AWC 1489 : (2006) 2 RCR(Civil) 488
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Waqf Act, 1995 — Section 3, 6, 83(2), 85
High Courts23 Nov 2005Dismissed
Ram Kishan and Others Vs Trilok Chand and Others
Allahabad High Court · (2006) 2 AWC 1494 : (2006) 1 UPLBEC 432
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Nov 2005Dismissed
Gulam Murtaza Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4722 : (2006) 108 FLR 652
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A, 2K, 33C