COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 20 of 143

High Courts14 Nov 2005

Om Prakash Vs 10th Additional District and Sessions Judge and Others

Allahabad High Court · (2006) 2 AWC 1556

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 3, 30, 30(1), 30(4)

High Courts14 Nov 2005Allowed

Nanak Chand Narwani Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1428 : (2006) 1 RD 105

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 77, 78, 9

High Courts14 Nov 2005

Davendra Singh Vs Sukhrani and Others

Allahabad High Court · (2006) 2 ACC 11

High Courts14 Nov 2005Dismissed

Sarvesh Kumar Vs State of U.P. and Others

Allahabad High Court · (2005) 11 AHC CK 0004

Central Excises and Salt Act, 1944 — Section 11(1)Constitution of India, 1950 — Article 226

High Courts11 Nov 2005Dismissed

Smt. Prem Kumari and Another Vs Smt. Uma Devi and Another

Allahabad High Court · (2006) 2 AWC 1612

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 47Constitution of India, 1950 — Article 226

High Courts11 Nov 2005Allowed

Shamsher Yadav Vs Union of India (UOI) and Others

Allahabad High Court · (2006) CriLJ 708

Arms Act, 1959 — Section 25, 30National Security Act, 1980 — Section 10, 14, 3(3), 3(4), 3(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 34

High Courts11 Nov 2005Allowed

U.P. Rajya Sahakari Bhumi Vikas Bank Ltd. and Another Vs Labour Court and Another

Allahabad High Court · (2006) 5 AWC 4750

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N

High Courts11 Nov 2005Dismissed

Commissioner of Income Tax, Lucknow Vs Harbhajan Sarabjeet and Associates

Allahabad High Court · (2006) 151 TAXMAN 27

Income Tax Act, 1961 — Section 256, 36

High Courts11 Nov 2005Allowed

Smt. Sushila Verma Vs State of Uttar Pradesh, Commissioner/C.C.R.A. and Collector

Allahabad High Court · (2006) 2 AWC 1492 : (2006) 1 RD 173

Stamp Act, 1899 — Article 23, 33, 47AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

High Courts11 Nov 2005Allowed

Uttar Pradesh Rajya Sahakari Bhumi Vikas Bank Ltd. and Ram Singh Vs Labour Court and Ram Singh

Allahabad High Court · (2006) 108 FLR 393

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N

High Courts11 Nov 2005Dismissed

Khalid Nizami alias Sullu Vs State of U.P., Zila Panchayat (Zila Parishad) and Arvind Singh

Allahabad High Court · (2006) 2 AWC 1534 : (2006) 100 RD 121 : (2006) 1 RD 121

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4Constitution of India, 1950 — Article 226

High Courts11 Nov 2005Dismissed

Saheb Lal Kureel Vs Presiding Officer/Labour Court and U.P. State Electricity Board

Allahabad High Court · (2006) 5 AWC 4563 : (2006) 1 UPLBEC 377

Industrial Disputes (Central) Rules, 1957 — Rule 10, 11, 17, 18Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N

High Courts11 Nov 2005Allowed

The State of U.P. Vs Ghurey Lal

Allahabad High Court · (2005) 11 AHC CK 0127

Penal Code, 1860 (IPC) — Section 302, 307, 324

High Courts11 Nov 2005Disposed Of

Rajveer Singh Vs State of U.P. and others

Allahabad High Court · (2005) 11 AHC CK 0092

High Courts11 Nov 2005

State of U.P. Vs Swami Deen and Others

Allahabad High Court · (2005) 11 AHC CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 106, 134, 58Penal Code, 1860 (IPC) — Section 302

High Courts11 Nov 2005Allowed

Committee of Management, Jamia Arabia Matlaul Uloom Vs State of U.P. and Maulana Noorul Hasan

Allahabad High Court · (2006) 5 AWC 4743 : (2006) 1 UPLBEC 79

Uttar Pradesh Ashaskiya Arabi Tatha Farsi Madarson Ki Manyata Evan Sewa Niyamawali Rules, 1987 — Rule 35

High Courts11 Nov 2005Dismissed

Dinesh Kumar Verma Vs Smt. Suman Verma

Allahabad High Court · (2006) 2 AWC 1541 : (2006) 2 CivCC 351 : (2006) 1 DMC 176

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 24

High Courts11 Nov 2005Dismissed

Jay Shree Tyres and Rubber Products Vs Commissioner of Trade Tax

Allahabad High Court · (2009) 20 VST 31

Uttar Pradesh Trade Tax Act, 1948 — Section 9

High Courts11 Nov 2005

Gopal Ji Trivedi Vs State of U.P. and District Inspector of Schools

Allahabad High Court · (2006) 6 AWC 6126

Constitution of India, 1950 — Article 14, 30, 30(1)Industrial Disputes Act, 1947 — Section 10, 11A, 12, 33A, 9AUttar Pradesh Intermediate Education Act, 1921 — Section 9(4)

High Courts11 Nov 2005Dismissed

The State of U.P. Vs Har Swarup Sarswat

Allahabad High Court · (2005) 11 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 147, 182, 211, 304, 307