High Courts26 Oct 2005Allowed
Manjeet Singh Vs District Inspector of Schools, Finance and Account Officer, State of Uttar Pradesh and Principal, National Inter College
Allahabad High Court · (2005) 10 AHC CK 0150
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 25 of 143
High Courts26 Oct 2005
Mohammad Ahmad Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0149
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 Oct 2005Dismissed
Panney alias Pratap Narain Shukla and Dhanney alias Prabhu Narain Shukla Vs State of U.P.
Allahabad High Court · (2006) CriLJ 693
Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 2005Dismissed
Aar Bee Enterprises Vs Gyan Security Press Limited
Allahabad High Court · (2006) 133 CompCas 25
Civil Procedure Code, 1908 (CPC) — Section 34Companies Act, 1956 — Section 433, 434(1)
High Courts26 Oct 2005Dismissed
Munna Yadav and Others Vs State of U.P. and Tri Bhuwan Gaur
Allahabad High Court · (2005) 10 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2)Penal Code, 1860 (IPC) — Section 147, 279, 323, 34, 392Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 3(1)(X)
High Courts26 Oct 2005
Ashok Kumar Chaturvedi Vs Union of India (UOI) and Others
Allahabad High Court · AIR 2006 All 40
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts26 Oct 2005Dismissed
Murari Lal Pandey Vs The District Judge and Others
Allahabad High Court · (2006) 5 AWC 4763 : (2006) 108 FLR 1057
Constitution of India, 1950 — Article 16(1)Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 12
High Courts26 Oct 2005Allowed
Komal (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0060
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 2005Dismissed
Aar Bee Enterprises (P.) Ltd. Vs Gyan Security Press Ltd.
Allahabad High Court · (2007) 74 SCL 219
Civil Procedure Code, 1908 (CPC) — Section 34COMPANIES ACT, 1956 — Section 433, 434
High Courts26 Oct 2005Dismissed
Sangam Lal and Smt. Shyam Kali Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0018
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Oct 2005Allowed
Khalid Noor Khan Vs IIIrd A.D.J. and Another
Allahabad High Court · (2006) 2 AWC 1098
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21
High Courts25 Oct 2005Allowed
The Regional Manager, State Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Sri Krishna Kumar Srivastava
Allahabad High Court · (2006) 1 AWC 805
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts25 Oct 2005Allowed
Babu Ram Vs Union of India & Ors.
Allahabad High Court · (2005) 10 AHC CK 0122
High Courts25 Oct 2005Allowed
Islam and Anr. Vs D.D.C.,Azamgarh & Ors.
Allahabad High Court · (2005) 10 AHC CK 0120
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts25 Oct 2005Disposed Of
Suraj Din and Ors. Vs Joint Director of Consolidation,Allahabad & Ors.
Allahabad High Court · (2005) 10 AHC CK 0109
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
High Courts25 Oct 2005Allowed
Ravindra Singh Vs Regional Higher Education Officer and Principal, Arya Kanya Pathshala Post Graduate College
Allahabad High Court · (2006) 1 AWC 988
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(2), 3(5)
High Courts25 Oct 2005Allowed
No. 2788858-(P) Ex Receuit Babu Ram of Maratha Light Infantry Centre Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 5 AWC 4923
Constitution of India, 1950 — Article 21, 41
High Courts25 Oct 2005Dismissed
Surendra Pal Singh Vs Chander Parkash and Others
Allahabad High Court · AIR 2006 All 59 : (2006) 1 AWC 938 : (2006) 2 CivCC 528 : (2006) 1 RD 166
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
High Courts25 Oct 2005Dismissed
Udai Bahadur Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(5)
High Courts25 Oct 2005
S. Majumdar (D.) through L.Rs. Vs A.D.J. and Another
Allahabad High Court · (2006) 2 AWC 1096
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21