COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 28 of 143

High Courts20 Oct 2005

Chandra Shekhar and Others Vs The State of Uttar Pradesh, Rajeev Kumar Sharma and Smt. Arti Sharma

Allahabad High Court · (2005) 10 AHC CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 205, 317Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts20 Oct 2005Allowed

Ashok Kumar Yadav Vs State of U.P. and Commissioner, Azamgarh Division

Allahabad High Court · (2006) 5 AWC 4741 : (2006) 108 FLR 541 : (2006) 1 UPLBEC 223

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 16, 3, 7, 8, 9(2)

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High Courts20 Oct 2005Allowed

The Commissioner, Trade Tax Vs S/S Deva Metal Powder Pvt. Ltd.

Allahabad High Court · (2005) 10 AHC CK 0045

Central Sales Tax Act, 1956 — Section 9Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22, 7(3)

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High Courts20 Oct 2005

United India Insurance Company Ltd. Vs Rundhawati and Others

Allahabad High Court · (2006) 1 ACC 127

Motor Accidents Claims Tribunal Act — Section 170

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High Courts20 Oct 2005Dismissed

Union of India (UOI) Vs Sarita alias Shanti Devi

Allahabad High Court · (2006) 3 ACC 596 : (2007) ACJ 985

Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123, 124A, 153, 156

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High Courts20 Oct 2005Dismissed

Vijay Singh Vs U.P. State Road Transport Corporation

Allahabad High Court · (2005) 6 AWC 6301

Constitution of India, 1950 — Article 309Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 37, 6, 7

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High Courts20 Oct 2005Allowed

Jai Pal Gupta Vs Kali Charan and Others

Allahabad High Court · (2006) 1 AWC 963

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 4, Order 15 Rule 5 , Order 8 Rule 1AConstitution of India, 1950 — Article 215, 227Limitation Act, 1963 — Section 5

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High Courts20 Oct 2005Dismissed

Shri Th. Brashbhanji Maharaj Virajman Mandir and Others Vs Smt. Kampuri, Smt. Mahadevi alias Hulaso and Jagan Nath

Allahabad High Court · AIR 2006 All 34 : (2006) 1 AWC 914 : (2005) 99 RD 840 : (2005) 2 RD 840

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3(1), 4

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High Courts19 Oct 2005Allowed

Debashish Ghosh and Another Vs Bank of Baroda and Others

Allahabad High Court · (2006) 7 AWC 6975

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High Courts19 Oct 2005Allowed

The Commissioner, Trade Tax Vs Shaiwal Chemicals

Allahabad High Court · (2005) 10 AHC CK 0170

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 14, 15, 3, 4Uttar Pradesh Trade Tax Rules, 1948 — Rule 25A

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High Courts19 Oct 2005Dismissed

Ram Dhani Vs State of U.P., District Inspector of Schools, Account Officer Office of the District Inspector of Schools and Committee of Management, Janta Inter College

Allahabad High Court · (2006) 5 AWC 4511

Constitution of India, 1950 — Article 14

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High Courts19 Oct 2005Allowed

Arun Kumar Singh Vs State of U.P.

Allahabad High Court · (2006) 1 AWC 1055

Penal Code, 1860 (IPC) — Section 307, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts19 Oct 2005Allowed

Yogesh Mowar Vs U.P. Jal Nigam, Lucknow and others Opposite parties

Allahabad High Court · (2005) 10 AHC CK 0104

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High Courts19 Oct 2005Dismissed

Laxmi Transport Company Vs State of U.P. and Others

Allahabad High Court · AIR 2006 All 42 : (2006) 1 AWC 916

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High Courts19 Oct 2005

Sudha Agnihotri Vs Motor Accident Claims Tribunal/Additional District Judge, Court-4 and Others

Allahabad High Court · (2006) 1 ACC 11

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High Courts19 Oct 2005

Prithvi Nath Mishra and Sarvajeet Yadav Vs State of U.P.

Allahabad High Court · (2005) 10 AHC CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 212, 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts18 Oct 2005Allowed

In Re: Surya Commercial Ltd. In Re: Nidhi Commercial Enterprises Ltd.

Allahabad High Court · (2007) 137 CompCas 325 : (2008) 87 SCL 169

Companies Act, 1956 — Section 391, 392(2), 394

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High Courts18 Oct 2005Dismissed

Smt. Savitri Devi Vs The State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4641

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High Courts18 Oct 2005Dismissed

Khush Deep Gupta Vs New Okhla Industrial Development Authority and State of Uttar Pradesh

Allahabad High Court · (2005) 10 AHC CK 0187

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226, 32

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High Courts18 Oct 2005

Northern Coalfield Limited Vs Chairman and Managing Director, U.P. Power Corporation Limited and Managing Director, Poorvanchal Vidyut Vitran Nigam Limited

Allahabad High Court · (2006) 2 AWC 1642

Electricity (Supply) Act, 1948 — Section 46, 49, 57, 57AElectricity Act, 1910 — Section 22BUttar Pradesh Electricity Reforms Act, 1999 — Section 13(3), 15, 2, 24, 24(3)

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