Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33B

Read judgment

High Courts21 Nov 2005Dismissed

S.S. Tariq and Others Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4598 : (2006) 1 UPLBEC 669

Uttar Pradesh State Electricity Board (Operating Staff) Services Regulations, 1995 — Regulation 38(2)

Read judgment

High Courts21 Nov 2005

Vidya Bal Mandali Vs Commissioner of Income Tax

Allahabad High Court · (2006) 202 CTR 164 : (2006) 282 ITR 415 : (2006) 155 TAXMAN 183

Income Tax Act, 1961 — Section 12AA, 80G, 80G(5)Income Tax Rules, 1962 — Rule 11AA

Read judgment

High Courts18 Nov 2005Dismissed

Ram Prasad Yadav Vs Uttar Pradesh State Sugar Corporation

Allahabad High Court · (2006) 5 AWC 5237 : (2006) 1 UPLBEC 813

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379, 406

Read judgment

High Courts18 Nov 2005

Raj Kumar Vs State of U.P.

Allahabad High Court · (2005) 11 AHC CK 0225

Penal Code, 1860 (IPC) — Section 302, 376

Read judgment

High Courts18 Nov 2005

Suresh Chandra and Prem Chandra Verma Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 5176

Constitution of India, 1950 — Article 309, 348Companies Act, 1956 — Section 617

Read judgment

High Courts18 Nov 2005Dismissed

Manjoor Ansari Vs State of U.P. Road Transport Corporation and Others

Allahabad High Court · (2006) 5 AWC 4545

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Nov 2005Dismissed

Zeba Khalil and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (2005) 11 AHC CK 0197

Contempt of Courts Act, 1971 — Section 2, 2CCriminal Procedure Code, 1973 (CrPC) — Section 340Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts18 Nov 2005Allowed

Hari Shankar Pandey Vs U.P. Power Corporation Ltd. and Executive Engineer Electricity Distribution Division (I)

Allahabad High Court · (2006) 2 AWC 1422

Constitution of India, 1950 — Article 309

Read judgment

High Courts18 Nov 2005Dismissed

Yogendra Singh (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 11 AHC CK 0174

Penal Code, 1860 (IPC) — Section 109, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)

Read judgment

High Courts18 Nov 2005

Prem Nath Sonkar alias Varun Vs State of U.P.

Allahabad High Court · (2005) 11 AHC CK 0167

Arms Act, 1959 — Section 25, 27, 5, 7Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts18 Nov 2005Allowed

Ram Darash Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1417 : (2006) 3 UPLBEC 2127

Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 34Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 61, 62, 63, 64, 65

Read judgment

High Courts18 Nov 2005Dismissed

State of U.P. Vs Satyendra alias Durga, Indra Deo and Dev Nath

Allahabad High Court · (2005) 11 AHC CK 0129

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 302, 323, 34, 341Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

Read judgment

High Courts18 Nov 2005Allowed

Mohd. Saleem @ Bablu and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (2005) 11 AHC CK 0106

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

Read judgment

High Courts18 Nov 2005Disposed Of

Mohd. Islam and Anr. Vs Board of Revenue & Ors.

Allahabad High Court · (2005) 11 AHC CK 0102

Transfer of Property Act, 1882 — Section 54

Read judgment