High Courts22 Nov 2005Dismissed
Deepak Kumar and Others Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4745
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 16 of 143
High Courts22 Nov 2005Dismissed
Insan Ali Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 1227 : (2006) 100 RD 194 : (2006) 1 RD 194
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 41, 9Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201
High Courts22 Nov 2005Dismissed
Smt. Uma Devi Vs State of U.P. and Others
Allahabad High Court · (2005) 11 AHC CK 0044
Constitution of India, 1950 — Article 226
High Courts22 Nov 2005Dismissed
Brij Lal Yadav Vs Indian Oil Corporation Ltd.
Allahabad High Court · (2006) 2 AWC 1623
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 148, 149, 294, 302, 467Representation of the People Act, 1951 — Section 8(3)
High Courts22 Nov 2005
Union of India (UOI) and General Manager, North Central Railway Vs Central Administrative Tribunal, Additional Bench and Subhash Chandra Saxena
Allahabad High Court · (2006) 2 AWC 1559 : (2006) 1 UPLBEC 225
Administrative Tribunals Act, 1985 — Section 20Constitution of India, 1950 — Article 226, 227
High Courts22 Nov 2005Allowed
Kripa Shankar Dwivedi and Others Vs U.P. State Electricity Board and, Electricity Distribution Division
Allahabad High Court · (2006) 5 AWC 4579 : (2006) 2 LLJ 687
High Courts22 Nov 2005Dismissed
Anoop Singh, Buddhi Prakash Vishwakarma, Shalesh Kumar Srivastava and Nirangaj Lal Vs District Collector/District Magistrate and Others
Allahabad High Court · (2006) 9 ADJ 414 : (2006) 6 AWC 6509
High Courts22 Nov 2005Dismissed
Committee of Management, Mubarakpur Inter College and Mohd. Imran Vs Regional Deputy Director of Education (Secondary), Azamgarh Region and Others
Allahabad High Court · (2005) 11 AHC CK 0025
Allahabad High Court Rules, 1952 — Rule 5
High Courts22 Nov 2005Allowed
Smt. Savitri Devi Vs State of U.P., Gayatri and Mukesh Kumar
Allahabad High Court · (2005) 11 AHC CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 210
High Courts22 Nov 2005Allowed
Alok Awasthi and Prem Chandra Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4970
General (Civil) Rules, 1957 — Rule 29, 9
High Courts21 Nov 2005
Bipin Prakash Vs High Court of Judicature
Allahabad High Court · (2006) 5 AWC 5230
Constitution of India, 1950 — Article 14, 16
High Courts21 Nov 2005Allowed
Nathuram, Genda Lal, Surendra alias Sindu and Naresh Baboo Vs The State of U.P.
Allahabad High Court · (2005) 11 AHC CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 342
High Courts21 Nov 2005Dismissed
Ravindra Pal Singh Vs Housing Commissioner/Registrar, U.P. Avas Evam Vikas Parishad and Others
Allahabad High Court · (2006) 2 AWC 1571
Constitution of India, 1950 — Article 12, 226
High Courts21 Nov 2005Dismissed
Rohit Kumar Vs Mukhya Nagar Adhikari, Kanpur Nagar Nigam, Up-Nagar Adhikan (Karmik), Kanpur Nagar Nigam and Senior Nagar Swasthya Adhikari, Kanpur Nagar Nigam
Allahabad High Court · (2006) 5 AWC 4912 : (2006) 1 UPLBEC 55
Constitution of India, 1950 — Article 136, 226, 32Uttar Pradesh Municipal Board Services (Inquiry, Punishment and Termination of Services) Rules, 1960 — Rule 6, 9
High Courts21 Nov 2005Dismissed
Suresh Chandra, Ram Shankar and Dev Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4544
Constitution of India, 1950 — Article 226
High Courts21 Nov 2005Dismissed
Satendra Kumar Rai and Others Vs The Chairman, U.P. Power Corporation, Chairman, U.P. Power Service Commission, The Executive Engineer, Electricity Transmission (Erection Unit), U.P. Power Corporation Ltd. and Chief Engineer, U.P. Power Corporation Ltd.
Allahabad High Court · (2006) 1 UPLBEC 118
Constitution of India, 1950 — Article 14, 16, 226, 309, 39(8)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts21 Nov 2005
Ajay Kumar Tripathi Vs Hindustan Aeronautics Ltd.
Allahabad High Court · (2006) 5 AWC 4921 : (2006) 108 FLR 960
Constitution of India, 1950 — Article 12
High Courts21 Nov 2005Allowed
Brijesh Kumar Tripathi Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4507
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 11, 16, 3, 3(2), 7
High Courts21 Nov 2005Allowed
Takdeer Singh Vs Commissioner, Jhansi Division, District Magistrate and State of U.P.
Allahabad High Court · (2005) 11 AHC CK 0146
Arms Rules, 1962 — Rule 51
High Courts21 Nov 2005Dismissed
Rahul Maheshwari Vs Rashmi Maheshwari
Allahabad High Court · (2005) 11 AHC CK 0143