High Courts23 Nov 2005Dismissed
Jamal Akhtar @ Babu Khan Vs State of U.P.
Allahabad High Court · (2005) 11 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 15 of 143
High Courts23 Nov 2005Dismissed
Nagar Palika Dadri Vs Trilok Chand & Ors.
Allahabad High Court · (2005) 11 AHC CK 0085
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Nov 2005Allowed
Mehar Jahan Begum and Ors. Vs Special Judge (E.C.Act) Etah & Ors.
Allahabad High Court · (2005) 11 AHC CK 0084
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a), 20(4), 30, 30(1), 30(2)
High Courts23 Nov 2005Dismissed
Sunil Kumar Shukla Vs Central Govt. Industrial Tribunal-cum-Labour Court, Chairman, Pratapgarh Kshetriya Gramin Bank (Sponsored by Bank of Baroda) and Union of India (UOI)
Allahabad High Court · (2006) 5 AWC 5182 : (2006) 108 FLR 390 : (2006) 1 UPLBEC 233
Industrial Disputes Act, 1947 — Section 10, 11A, 2(OO), 25F, 25H
High Courts23 Nov 2005Allowed
Vijay Shanker Tripathi Vs State Public Services Tribunal and Others
Allahabad High Court · (2006) 5 AWC 4769
Constitution of India, 1950 — Article 309, 311, 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 6
High Courts23 Nov 2005Allowed
Sunita Patel Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1429
Conduct of Elections Rules, 1961 — Rule 64, 66Constitution of India, 1950 — Article 226, 243K, 243ORepresentation of the People Act, 1951 — Section 66
High Courts23 Nov 2005
Ram Briksh Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2452 : (2006) 1 UPLBEC 406
Constitution of India, 1950 — Article 226Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 17, 20, 3, 3(1), 4
High Courts23 Nov 2005Dismissed
Budhwa, Ramesh, Mahipal, Moti and Satish Vs State of U.P. and Others
Allahabad High Court · (2006) CriLJ 1037 : (2006) 2 RCR(Criminal) 585
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 138, 482
High Courts22 Nov 2005
Dilip Kumar Singh Vs Bharat Sanchar Nigam Ltd.
Allahabad High Court · (2006) 5 AWC 4712 : (2006) 1 UPLBEC 230
Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts22 Nov 2005Allowed
The British India Corporation Ltd., Cawnpore Woollen Mills Branch Vs Sri D.R. Dogra and The Executive Director, The British India Corporation Ltd.
Allahabad High Court · (2006) 2 AWC 1511 : (2006) 109 FLR 460
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 20A, 25GSpecific Relief Act, 1877 — Section 21
High Courts22 Nov 2005Dismissed
Iqramul Haque Vs Mohd. Sabir and Others
Allahabad High Court · (2006) 5 AWC 4501 : (2006) 1 UPLBEC 412
High Courts22 Nov 2005Dismissed
Devdutt Singh Vs The Labour Court, The Executive Engineer-III (Maintenance), U.P. Jal Nigam and The Managing Director, U.P. Jal Nigam
Allahabad High Court · (2006) 5 AWC 4714 : (2006) 108 FLR 350 : (2006) 1 UPLBEC 82
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Nov 2005Allowed
In Re: Scheme of Arrangement (Restructuring of Debts) The Simbhaoli Sugar Mills Ltd.
Allahabad High Court · (2006) 5 CompLJ 113
Companies Act, 1956 — Section 391, 392
High Courts22 Nov 2005Dismissed
Ikramul Haq Vs Mohammad Sabir and Others
Allahabad High Court · (2005) 11 AHC CK 0157
High Courts22 Nov 2005Allowed
Shri Kishore and Another Vs Roop Kishore
Allahabad High Court · AIR 2006 All 103 : (2006) 2 AWC 1486 : (2006) 100 RD 400 : (2006) 1 RD 400
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Evidence Act, 1872 — Section 103
High Courts22 Nov 2005Disposed Of
Ram Lal Vs Secretary, Board of High School and Intermediate Education, U.P., Allahabad and Others
Allahabad High Court · (2005) 11 AHC CK 0098
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
High Courts22 Nov 2005Dismissed
Rajesh Kumar and others Vs Union of India and others
Allahabad High Court · (2005) 11 AHC CK 0091
High Courts22 Nov 2005Disposed Of
Rajveer Singh Vs State of U.P.through Principal Secretary (Home) Lucknow & Ors.
Allahabad High Court · (2005) 11 AHC CK 0087
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Nov 2005Allowed
Ram Kishan Vs State of U.P.
Allahabad High Court · (2006) CriLJ 1775 : (2006) 3 RCR(Criminal) 431
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
High Courts22 Nov 2005Allowed
Dr. (Smt.) Sushila Gupta, Officiating Principal of Sri Dosar Vaish Balika Inter College Vs The Joint Director of Education, Kanpur Region and Others
Allahabad High Court · (2006) 2 AWC 1561
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16A, 16D(3), 16GUttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 13A