High Courts18 Oct 2005Dismissed
Krishi Utpadan Mandi Samiti Vs Bishan Dass, Pratap Singh and Bheem Singh and State of Uttar Pradesh
Allahabad High Court · (2006) 1 AWC 970
Land Acquisition Act, 1894 — Section 10, 11, 18, 23, 24
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 29 of 143
High Courts18 Oct 2005Dismissed
Kumari Nisha Srivastava Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 5 AWC 4264 : (2006) 1 UPLBEC 168
Constitution of India, 1950 — Article 226Indian Medical Council Rules, 1957 — Rule 4Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 11, 12, 12(1), 12(2), 12(3)
High Courts18 Oct 2005Dismissed
Lakhraj Vs Deputy Director of Consolidation, Assistant Settlement Officer, Consolidation, State of U.P. and Ram Asrey
Allahabad High Court · (2006) 1 AWC 912 : (2005) 99 RD 813 : (2005) 2 RD 813
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 12, 27, 52, 9
High Courts18 Oct 2005Dismissed
Ramesh Chandra Nagar and Others Vs The State of U.P. and Others
Allahabad High Court · (2005) 10 AHC CK 0039
Constitution of India, 1950 — Article 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts18 Oct 2005Allowed
Hari Mohan Agarwal Vs Divisional Commissioner, Agra Division and Others
Allahabad High Court · (2006) 1 AWC 1053
High Courts17 Oct 2005Dismissed
Gunna and Ram Milan Vs Presiding Officer, Labour Court, Kamla Nehru Memorial Hospital
Allahabad High Court · (2006) 1 AWC 928 : (2006) 108 FLR 385 : (2006) 1 UPLBEC 156
High Courts17 Oct 2005
Ram Briksha Singh Vs Deputy Director Consolidation, Settlement Officer Consolidation and Vijay Singh
Allahabad High Court · (2006) 2 AWC 1242 : (2005) 99 RD 787 : (2005) 2 RD 787
High Courts17 Oct 2005
Mohd Zuber and Gulam Jilani Vs State of U.P. and Brij Vir Singh, Sub Inspector
Allahabad High Court · (2005) 10 AHC CK 0172
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 195, 196, 196(1), 482Explosives Act, 1884 — Section 3, 4, 5
High Courts17 Oct 2005
Sanjay Kumar Srivastava Vs Principal Chief Conservator of Forest and Others
Allahabad High Court · (2006) 5 AWC 4308
Constitution of India, 1950 — Article 309, 348(3)Lower Subordinate Forests Service Rules, 1980 — Rule 14, 15Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 3(3), 5, 6(4), 6(5)
High Courts17 Oct 2005
Ajit Ram Vs District Inspector of Schools, Joint Director of Education, Azamgarh Region, State of U.P.
Allahabad High Court · (2006) 5 AWC 4643 : (2006) 108 FLR 157
High Courts17 Oct 2005Disposed Of
Vijay Laxmi Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13, 7
High Courts17 Oct 2005Dismissed
Islam, Yaqoob, Smt. Kallo and Samsad Vs State of U.P. and Smt. Afsari
Allahabad High Court · (2005) 10 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401(1), 401(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts17 Oct 2005Dismissed
Auto Trading Company Vs Commissioner of Trade Tax
Allahabad High Court · (2005) 10 AHC CK 0069
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21
High Courts17 Oct 2005Dismissed
Smt. Kiran Devi and Smt. Chandra Devi Vs Kesarwani Zarda Bhandar and State of U.P.
Allahabad High Court · (2006) 5 AWC 4366 : (2006) 108 FLR 421 : (2006) 2 LLJ 409
Industrial Disputes Act, 1947 — Section 17A, 19, 19(3), 19(6), 23Uttar Pradesh Industrial Disputes Act, 1947 — Section 6A, 6C, 6H, 6H(1), 6H(2)
High Courts11 Oct 2005Disposed Of
Yogendra Nath Vs Board of Revenue & Ors.
Allahabad High Court · (2005) 10 AHC CK 0110
Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts08 Oct 2005Allowed
Raj Nath @ Muchchhoo Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts07 Oct 2005Allowed
Vijay Singh and Shailendra Pratap Awasthi Vs State of U.P. and U.P. Sachiv Khadya and Rasad Anubhag-1
Allahabad High Court · (2006) 2 AWC 1367
Constitution of India, 1950 — Article 14, 16, 39
High Courts07 Oct 2005Dismissed
Anil Kumar Srivastava and Others Vs Central Board of Secondary Education and Others
Allahabad High Court · (2006) 5 AWC 5397
Constitution of India, 1950 — Article 12, 16, 226Uttar Pradesh Intermediate Education Act, 1921 — Section 7A, 9(4)
High Courts07 Oct 2005
State of U.P. Vs Mohammad Mian, Ahmad Mian, Shamim Mian and Zamir Mian
Allahabad High Court · (2005) 10 AHC CK 0186
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Oct 2005
State of U.P. Vs Ram Chander, Madan Lal, Smt. Hoshiyari and Km. Mithlesh
Allahabad High Court · (2005) 10 AHC CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B