High Courts18 Nov 2005Allowed
Chandra Pal Vs State of U.P.
Allahabad High Court · (2005) 11 AHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 439
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 18 of 143
High Courts18 Nov 2005Dismissed
Ashok Kumar Srivastava Vs U.P. Public Services Tribunal, State of U.P.
Allahabad High Court · (2006) 5 AWC 4591 : (2006) 1 UPLBEC 673
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409, 467, 468, 494
High Courts18 Nov 2005
Shahbuddin Vs State of U.P. and Smt. Shakeela
Allahabad High Court · (2006) 1 DMC 626
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 462, 482
High Courts18 Nov 2005
Indra Deo Narain Singh and Others Vs The State of U.P., The Board of Revenue, The Additional Collector and The Sub-Divisional Officer
Allahabad High Court · (2006) 5 AWC 4778 : (2006) 1 UPLBEC 487
Uttar Pradesh Collection Amins Services (IVth Amendment) Rules, 1984 — Rule 17, 18, 20, 20(3)Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 8
High Courts18 Nov 2005Allowed
Naresh Chandra Sharma Vs State of U.P.
Allahabad High Court · (2006) 3 AWC 2743
Constitution of India, 1950 — Article 166, 226
High Courts18 Nov 2005Dismissed
The State of U.P. Vs Ram Bilash, Ram Autar and Ram Bahadur
Allahabad High Court · (2005) 11 AHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 161, 302, 34Penal Code, 1860 (IPC) — Section 399, 402
High Courts17 Nov 2005
Suman Lata and Others Vs Madan Mohan Sonkar and Others
Allahabad High Court · (2007) 1 ACC 209
Motor Vehicles Act, 1980 — Section 170Motor Vehicles Act, 1988 — Section 173
High Courts17 Nov 2005Dismissed
Ajay Kumar Vs The Chief Managing Director, Bharat Sanchar Nigam Limited and Others
Allahabad High Court · (2006) 5 AWC 4715 : (2006) 1 UPLBEC 228
High Courts17 Nov 2005Dismissed
Major Jasbinder Singh Bala Vs IInd Additional District Judge and Others
Allahabad High Court · (2006) 2 AWC 1545
Allahabad High Court Rules, 1952 — Rule 6, 7, 8Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(3), 11, 2(2)Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 2005Dismissed
Tripurari Dutt Pandey Vs Dy. Chief Manager, U.P. State Road Transport Corporation and Others
Allahabad High Court · (2006) 7 AWC 7269
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 82
High Courts17 Nov 2005Allowed
Ram Prakash Mishra Vs The State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1441
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GGUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A, 33B, 33B(1), 33B(3)
High Courts17 Nov 2005Dismissed
Lakhmi Chandra Vs Prescribed Authority, Labour Court, Shri Varshneya Mahavidyalaya
Allahabad High Court · (2006) 2 AWC 1516 : (2006) 1 UPLBEC 836
Constitution of India, 1950 — Article 226
High Courts17 Nov 2005Dismissed
Shyam Sunder and Others Vs Ist Additional District Judge, Allied Chemicals and Pharmaceutical (P) Limited and Smt. Satya Gupta
Allahabad High Court · (2006) 2 AWC 1373 : (2005) 2 AWC 1373
Transfer of Property Act, 1882 — Section 105
High Courts17 Nov 2005Allowed
Gangwa and Beni Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 1435 : (2006) 100 RD 102 : (2006) 1 RD 102
High Courts17 Nov 2005Allowed
Shanti Devi and Ors. Vs VIIIth Additional Chief Metropolitian Magistrate Kanpur & Anr.
Allahabad High Court · (2005) 11 AHC CK 0117
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts17 Nov 2005Allowed
Habiba Khatoon and Anr. Vs XIth Addl. D.J.,Moradabad & Ors.
Allahabad High Court · (2005) 11 AHC CK 0116
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts17 Nov 2005Allowed
Ram Karpal Singh Vs Commissioner, Devi Paten Mandal, Gonda and Others
Allahabad High Court · (2005) 11 AHC CK 0103
Arms Act, 1959 — Section 17
High Courts17 Nov 2005Allowed
Virendra Singh Vs Commissioner, Allahabad Division, Sub-Divisional Magistrate and Gram Panchayat Udai Sarain
Allahabad High Court · (2006) 2 AWC 1540
High Courts17 Nov 2005
Dr. Vinay Kumar Vs The Director of Education (Higher), Committee of Management K.K. College and State of U.P.
Allahabad High Court · (2006) 3 JCR 537 : (2006) 1 UPLBEC 334
Constitution of India, 1950 — Article 141, 226, 31A(1), 329Uttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 1983 — Regulation 4, 5, 5(2), 6, 6(4)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 11, 12, 13, 14, 16
High Courts17 Nov 2005Dismissed
State of U.P. Vs Sukhbir and Others
Allahabad High Court · (2005) 11 AHC CK 0047
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 436