High Courts16 Nov 2005Dismissed
Ramesh Chandra Agarwal Vs Om Prakash Agarwal and Others
Allahabad High Court · (2006) 2 AWC 1481 : (2006) 2 CivCC 70
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 19 of 143
High Courts16 Nov 2005Dismissed
Chhotey Badri Prasad Vs State of U.P. and Another
Allahabad High Court · (2006) CriLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Nov 2005Allowed
Vijay Kumar Vs District Judge and Others
Allahabad High Court · (2006) 2 AWC 1433
High Courts16 Nov 2005Dismissed
Bhuri Singh Kashyap Vs General Manager/Appellate Authority, Kanara Bank, Deputy General Manager, Kanara Bank Disciplinary Action Cell and Branch Manager, Kanara Bank, Kailora Branch
Allahabad High Court · (2006) 5 AWC 4760 : (2006) 1 UPLBEC 857
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2A, 33C
High Courts16 Nov 2005Dismissed
Chhotey Vs State of U.P. and Ram Snehi Rajkwar
Allahabad High Court · (2006) CriLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302
High Courts16 Nov 2005Allowed
National Textiles Corporation (U.P.) Ltd. Vs Presiding Officer, Labour Court, IV and Shri G.S. Pandey
Allahabad High Court · (2006) 2 AWC 1618
Industrial Disputes Act, 1947 — Section 12, 33, 36A, 4K
High Courts16 Nov 2005Disposed Of
Sanjay Kumar Sharma Vs State of U.P.& Ors.
Allahabad High Court · (2005) 11 AHC CK 0121
High Courts16 Nov 2005Disposed Of
Pan Kunwar Vs Deputy Director of Consolidation & Ors.
Allahabad High Court · (2005) 11 AHC CK 0100
High Courts16 Nov 2005Dismissed
Chhotey Vs State of U.P.& Anr.
Allahabad High Court · (2005) 11 AHC CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
High Courts16 Nov 2005Dismissed
Arvind Singh adopted son of Late Rukmani Vs VIth Additional District Judge and Sri Virendra
Allahabad High Court · (2006) 2 AWC 1410 : (2006) 100 RD 128 : (2006) 1 RD 128
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4
High Courts16 Nov 2005Allowed
Jitendra Kumar and Others Vs State of Uttar Pradesh and Deputy Cane Commissioner, East Region.
Allahabad High Court · (2006) 5 AWC 4746
Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 5(5)
High Courts16 Nov 2005
Smt. Raphia Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1226 : (2006) 1 RD 192
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 148A, 148A(1), 148A(5)
High Courts14 Nov 2005
State of U.P. Vs Krishna Pal alias Baba and Others
Allahabad High Court · (2005) 11 AHC CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Nov 2005Dismissed
Satyendra Kumar Gaur Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 5221 : (2006) 2 UPLBEC 1366
Uttar Pradesh Subordinate Education Sub Deputy Inspector of Schools Service Rules, 1992 — Rule 5, 8, 8(1)
High Courts14 Nov 2005Allowed
The Commissioner, Trade Tax Vs Jagdamba Agencies
Allahabad High Court · (2006) 148 STC 524
Uttar Pradesh Trade Tax Act, 1948 — Section 10A, 10B, 11, 21, 22
High Courts14 Nov 2005
Smt. Asha Devi Vs State of U.P. and Others
Allahabad High Court · (2006) 1 ACR 448
Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Nov 2005Dismissed
Vijay Kumar and Krishna Kumar Vs IInd Additional District Judge and Others
Allahabad High Court · (2006) 1 AWC 934
High Courts14 Nov 2005Dismissed
Vijai Kumar and Another Vs IInd A.D.J. and Others
Allahabad High Court · (2006) 1 AWC 934
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 16
High Courts14 Nov 2005Allowed
Ram Kumar Dubey Vs Presiding Officer, Labour Court Vth and Elgin Mills Company Limited
Allahabad High Court · (2006) 5 AWC 4622 : (2006) 108 FLR 1213
Penal Code, 1860 (IPC) — Section 395, 397
High Courts14 Nov 2005Dismissed
Shankar Lal Vs Assistant General Manager, Bank of Baroda, Regional Office, Deputy General Manager, Bank of Baroda, Zonal Office and Sri Balak Ram, Senior Manager, Bank of Baroda, Civil Lines Branch
Allahabad High Court · (2006) 5 AWC 4752
Constitution of India, 1950 — Article 226