High Courts11 Nov 2005Allowed
Ram Das Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4583
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 21 of 143
High Courts11 Nov 2005Disposed Of
Jawahar Lal and Udai Narain Singh Vs Deputy Director of Education (Madhyamik) Vindhyachal Region and Others
Allahabad High Court · (2006) 5 AWC 4302 : (2006) 1 UPLBEC 252
High Courts11 Nov 2005Disposed Of
Naresh Chandra Bhargava and Another Vs Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2005) 11 AHC CK 0007
Companies Act, 1956 — Section 433, 434, 435, 436, 437Societies Registration Act, 1860 — Section 12D, 13B, 22, 23, 24
High Courts10 Nov 2005Dismissed
Raj Pal Singh Vs Richh Pal Singh and Others
Allahabad High Court · (2006) 2 AWC 1640
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, 115
High Courts10 Nov 2005Dismissed
Hari Om and Others Vs Gopal (D) by L.Rs.
Allahabad High Court · (2006) 2 AWC 1438 : (2007) 1 CivCC 189 : (2007) 5 RCR(Civil) 507
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts10 Nov 2005Allowed
Jatan Sirohi Vs State of U.P., Director, Jail Administration, District Magistrate and Superintendent, District Jail
Allahabad High Court · (2005) 11 AHC CK 0193
Penal Code, 1860 (IPC) — Section 307, 364, 396
High Courts10 Nov 2005
Dr. Rajendra Prasad, Dr. (Mrs.) Vedwati Prasad, Dr. Vijai Kumar Chopra and Dr. Jai Kishan Gupta Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4585 : (2006) 1 UPLBEC 656
High Courts10 Nov 2005Dismissed
Ashagar Ali Vs Administrator, Nagar Maha Palika, Mukhya Nagar Adhikari, Nagar Maha Palika and Project Officer/Pariyojana Adhikari, Nagar Samudaik Vikash Pariyojna, Nagar Maha Palika
Allahabad High Court · (2006) 1 UPLBEC 85
Constitution of India, 1950 — Article 14, 141, 142, 16, 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 106, 109
High Courts10 Nov 2005Dismissed
Director, Experimental Sugar Factory, National Sugar Institute Vs Presiding Officer, Central Government Industrial Tribunal cum Labour Court and Others
Allahabad High Court · (2006) 5 AWC 4717 : (2006) 108 FLR 660 : (2006) 1 UPLBEC 510
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts10 Nov 2005Disposed Of
Petrocarbon and Chemical Co. Vs Hindustan Febro and Industries Ltd.
Allahabad High Court · (2008) 141 CompCas 721
Companies Act, 1956 — Section 433(e), 434(1)(a)
High Courts10 Nov 2005Dismissed
Ram Kishore Dubey Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 5 AWC 4624 : (2006) 108 FLR 662
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 153.8
High Courts10 Nov 2005Allowed
Raj Kumar Maheshwari Vs State of U.P.and Others
Allahabad High Court · (2005) 11 AHC CK 0097
Constitution of India, 1950 — Article 226
High Courts10 Nov 2005Allowed
The Commissioner, Trade Tax Vs S/S Shyam Babu Gupta
Allahabad High Court · (2005) 11 AHC CK 0077
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 8C(2), 8C(7)Uttar Pradesh Trade Tax Rules, 1948 — Rule 6(1), 6(2), 6(4), 6(7)
High Courts10 Nov 2005Allowed
Committee of Management C.O.D. Salary Earners Cooperative Society Ltd. Vs Sub Divisional Magistrate Sadar, District Assistant Registrar Cooperative Societies and Gopalji Ram
Allahabad High Court · (2006) 2 AWC 1426 : (2006) 1 UPLBEC 685
Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 432, 441, 441C(2), 444C
High Courts10 Nov 2005Allowed
Mrs. Rabia Sultana Vs Vice Chancellor, Aligarh Muslim University, Registrar, Aligarh Muslim University, Principal, Dr. Z.A. Dental College, Aligarh Muslim University and Chairman, Conservative Department, Dr. Z.A. Dental College
Allahabad High Court · (2006) 2 AWC 1376 : (2006) 1 UPLBEC 158
High Courts09 Nov 2005
Surya Deo Tyagi Vs Chandradeo Tyagi and Others
Allahabad High Court · (2006) 2 AWC 1090 : (2006) 1 RD 217
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts09 Nov 2005
Kamta Prasad Tripathi and Sanjiv Kahol Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4306 : (2006) 108 FLR 387 : (2006) 1 UPLBEC 197
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts09 Nov 2005Allowed
Jabar Singh Vs IV Additional District and Sessions Judge and Others
Allahabad High Court · AIR 2006 All 43 : (2006) 100 RD 159
Limitation Act, 1963 — Article 127, 128
High Courts09 Nov 2005Dismissed
Hamidudin Vs State of U.P. and Director of Education
Allahabad High Court · (2006) 5 AWC 4514
Constitution of India, 1950 — Article 14
High Courts09 Nov 2005Dismissed
Ajay Kumar Sonkar Vs Uttar Pradesh Public Service Commission, Allahabad and others
Allahabad High Court · (2005) 11 AHC CK 0124