High Courts24 Oct 2005Allowed
Darshan Singh and Har Govind Singh Vs State of Uttar Pradesh
Allahabad High Court · (2005) 10 AHC CK 0195
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 26 of 143
High Courts24 Oct 2005Dismissed
Umesh Chandra Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 5 AWC 4519
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Constitution of India, 1950 — Article 124(6), 21, 235Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts24 Oct 2005Allowed
Dhaja Ram Vs VIth Additional District Judge and Others
Allahabad High Court · (2005) 10 AHC CK 0175
High Courts24 Oct 2005
Noida Toll Bridge Co. Ltd. Vs Secured Creditors of Noida Toll Bridge Co. Ltd.
Allahabad High Court · (2007) 79 SCL 565
Companies Act, 1956 — Section 391(1), 394
High Courts24 Oct 2005Allowed
Dr. Jaikishan Prasad Khandelwal (D) through L.Rs. Vs VIIth A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1316
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts24 Oct 2005
Sri Shiv Shankar Awasthi Vs Additional District Judge (Special Judge), Judge, Small Causes Court and Anand Chandra Man Singh
Allahabad High Court · (2006) 1 AWC 810
Evidence Act, 1872 — Section 91, 92Provincial Small Cause Courts Act, 1887 — Section 25
High Courts24 Oct 2005Dismissed
Ram Bahadur, Hazari Lal and Rajendra Singh Vs 3rd Additional District Judge and Others
Allahabad High Court · (2006) 1 AWC 802
Transfer of Property Act, 1882 — Section 106(4)
High Courts24 Oct 2005Allowed
Rais Ahmad Vs The Commissioner, Allahabad Division, Additional Collector and Sub Registrar I
Allahabad High Court · (2006) 2 AWC 1496 : (2006) 1 RD 167
Stamp Act, 1899 — Section 47A, 47A(1), 47A(2), 47A(3), 47A(4)Stamp Rules — Rule 340, 340(3), 341, 346, 347
High Courts24 Oct 2005Allowed
Sudhir Kumar Agrawal Vs Lal Naubat Ram Agrawal
Allahabad High Court · (2006) 1 AWC 1051
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 8 Rule 1
High Courts24 Oct 2005Allowed
Krishna Kumar Gupta Vs State of U.P.& Ors.
Allahabad High Court · (2005) 10 AHC CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts24 Oct 2005Allowed
Shahjor Vs Deputy Director of Consolidation & Ors.
Allahabad High Court · (2005) 10 AHC CK 0107
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts24 Oct 2005Dismissed
Vijay Kumar Mitra Vs District Supply Officer/Delegated Authority and Others
Allahabad High Court · (2006) 1 AWC 833
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(a)
High Courts24 Oct 2005
Dr. Jai Kishan Prasad Khandelwal Vs VIIth Additional District Judge, Dau Dayal and Chandra Bhan
Allahabad High Court · (2006) 2 AWC 1316
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts24 Oct 2005Allowed
Hari Ram Jangre Vs Nazir Khan and IV Additional District Judge
Allahabad High Court · (2006) 2 AWC 1099
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(j)
High Courts24 Oct 2005Allowed
Santosh Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6978
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 2(1), 32
High Courts24 Oct 2005Dismissed
Smt. Premlata Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4320
Constitution of India, 1950 — Article 226
High Courts24 Oct 2005Allowed
The Commissioner, Trade Tax Vs Orai Oil Came Pvt. Ltd.
Allahabad High Court · (2005) 10 AHC CK 0038
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)(1), 4A, 4B
High Courts24 Oct 2005
Shiv Shanker Awasthi (D.) through L.Rs. Vs A.D.J./Special Judge and Others
Allahabad High Court · (2006) 1 AWC 810
Evidence Act, 1872 — Section 91, 92Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts24 Oct 2005Dismissed
Surendra Kumar Dwivedi, Mahendra Kumar Dwivedi, Devendra Kumar Dwivedi and Smt. Ram Dulari Vs The Vth Additional District Judge, The Judge Small Causes (Munsif VIIth) and Bhani Ram
Allahabad High Court · (2006) 2 AWC 1318
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts21 Oct 2005
The Commissioner of Income Tax Vs Dr. (Miss) Chandra Kanta Rohatgi
Allahabad High Court · (2006) 200 CTR 35
Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 12, 12A, 155(5), 22, 256(1)Registration Act, 1908 — Section 17, 17(1), 49