COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 23 of 143

High Courts08 Nov 2005Allowed

Mrs. Slama Aijaz Vs The State of U.P., The Chief Judicial Magistrate, The Station House Officer and The Regional Transport Officer

Allahabad High Court · (2005) 11 AHC CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 183, 41, 451Penal Code, 1860 (IPC) — Section 392, 411, 412

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High Courts08 Nov 2005

Shri Virendra Pratap Gupta Vs The Regional Manager, U.P. State Food and Essential Commodities Corporation Ltd.

Allahabad High Court · (2006) 2 AWC 1517

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High Courts08 Nov 2005

Rameshwar Singh and Another Vs Ramesh Chandra and Others

Allahabad High Court · (2006) 2 AWC 1094

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 14, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 24, 24(2)

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High Courts08 Nov 2005Dismissed

Kamla Devi Balika Uchchattar Madhyamik Vidyalaya Vs Chhetriya Sachiv Madhyamik Shiksha Parishad

Allahabad High Court · (2006) 5 AWC 4749 : (2006) 1 UPLBEC 196

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High Courts07 Nov 2005Dismissed

Subedar Pathak Vs General Manager and others

Allahabad High Court · (2005) 11 AHC CK 0125

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High Courts07 Nov 2005Allowed

Suman Bhatnagar (Smt.) Vs State of U.P. and others

Allahabad High Court · (2005) 11 AHC CK 0093

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33C

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High Courts07 Nov 2005Dismissed

Anjani Kumar Singh Vs State of U.P.& Ors.

Allahabad High Court · (2005) 11 AHC CK 0090

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High Courts07 Nov 2005Allowed

Sri Krishna Tiwari and Shri Arya Mahila Hitkarini Mahaparishad Lahurabir through its life member Sri Krishna Tiwari Vs Regional Joint Director of Education, Varanasi Region and Others

Allahabad High Court · (2006) 2 AWC 1305 : (2006) 1 UPLBEC 66

Societies Registration Act, 1860 — Section 25(1), 25(2)

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High Courts07 Nov 2005Dismissed

Gulzar Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4755

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308

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High Courts28 Oct 2005Dismissed

Shyamdhar Mishra Vs State of U.P., The Joint Director of Education, Allahabad Region, The District Inspector of Schools and The Committee of Management, S.R.P. National Inter College

Allahabad High Court · (2006) 2 AWC 1415 : (2006) 108 FLR 760 : (2006) 1 UPLBEC 662

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High Courts28 Oct 2005Allowed

The Commissioner, Trade Tax Vs Singhal Brothers

Allahabad High Court · (2009) 234 ELT 61

Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 3A(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8)

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High Courts28 Oct 2005Dismissed

Ram Nath and Others Vs State of U.P.

Allahabad High Court · (2005) 10 AHC CK 0173

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts28 Oct 2005Allowed

Naseem Ahmad Vs State of U.P.

Allahabad High Court · (2006) 108 FLR 262

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High Courts28 Oct 2005Disposed Of

Union of India (UOI) and Others Vs Dukkhi Lal and Another

Allahabad High Court · (2006) 2 AWC 1311

Constitution of India, 1950 — Article 12, 14, 15, 309Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 25G, 25H

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High Courts28 Oct 2005Dismissed

Commissioner of Income Tax Vs Radla Machinery Exports

Allahabad High Court · (2006) 155 TAXMAN 131

Income Tax Act, 1961 — Section 256, 31, 32, 32A

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High Courts28 Oct 2005Disposed Of

Melvin Powell Vanaspati and Engineering Industries Ltd. Vs Oswal Chemicals and Fertilizers Ltd.

Allahabad High Court · (2006) 134 CompCas 574 : (2007) 75 SCL 257

Companies (Court) Rules, 1959 — Rule 24, 9Companies Act, 1956 — Section 433, 434, 434(1), 439

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High Courts28 Oct 2005Allowed

Naseem Ahmed Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4517

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High Courts28 Oct 2005Disposed Of

CWT Vs Chhotey Lal

Allahabad High Court · (2006) 155 TAXMAN 133

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High Courts28 Oct 2005Allowed

Indrajeet Ram and others Vs State of U.P. and others

Allahabad High Court · (2005) 10 AHC CK 0124

Uttar Pradesh Group D Employees Service Rules, 1985 — Rule 23

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High Courts28 Oct 2005Allowed

Bishan Lal Vs Deputy Director of Consolidation & Ors.

Allahabad High Court · (2005) 10 AHC CK 0121

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 209, 210, 229B

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