COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 3 of 143

High Courts21 Dec 2005Dismissed

Ashok Kumar Agarwal and Sanjay Agarwal Vs State of U.P. and Luxmi Trader

Allahabad High Court · (2006) 4 BC 394 : (2006) 2 RCR(Criminal) 581

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts20 Dec 2005Allowed

Ali Sher Vs Mohd. Inam and Others

Allahabad High Court · (2006) 1 AWC 139 : (2006) 1 RD 152

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 97, Order 21 Rule 99, 151, 47Constitution of India, 1950 — Article 227

High Courts20 Dec 2005Dismissed

Jagdish Giri Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 395

Constitution of India, 1950 — Article 226

High Courts20 Dec 2005Dismissed

Smt. Jameela Begum and District Motor Operators Association Registered Office Vs State of U.P. Ministry of Transport, Transport Commissioner, The Regional Transport Authority

Allahabad High Court · (2006) 2 ACC 780 : AIR 2006 All 144

Constitution of India, 1950 — Article 13, 226Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 64A, 68F(1)

High Courts20 Dec 2005Dismissed

Madhuri Devi Vs Kamlakar Dubey & Ors.

Allahabad High Court · (2005) 12 AHC CK 0124

Civil Procedure Code, 1908 (CPC) — Section 17

High Courts20 Dec 2005Dismissed

State of Uttar Pradesh Vs Modana alias Madhuwa

Allahabad High Court · (2005) 12 AHC CK 0080

Penal Code, 1860 (IPC) — Section 302, 307, 354, 376, 511

High Courts20 Dec 2005Dismissed

The State of U.P. Vs Chotey Lal, Suraj Prasad and Muniya alias Gyan Prakash

Allahabad High Court · (2005) 12 AHC CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts20 Dec 2005Dismissed

State of U.P. Vs Dalel Singh, Ravendra Singh and Moti Singh

Allahabad High Court · (2005) 12 AHC CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 363, 366

High Courts20 Dec 2005Dismissed

Chhotey Lal Dixit (D) through L.Rs. Vs Ist A.D.J. and Others

Allahabad High Court · (2006) 74 AWC 2730 : (2006) 3 AWC 2730

Civil Procedure Code, 1908 (CPC) — Section 92Trusts Act, 1882 — Section 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 2(3), 21, 3

High Courts20 Dec 2005

Sanjeev Kumar Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 5 AWC 4341 : (2006) 1 UPLBEC 871

Constitution of India, 1950 — Article 14, 16Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 7A, 7AA, 7AB

High Courts19 Dec 2005

In Re:Nakshater Pal Singh, Advocate, Civil Court and Vijay Pal Singh, Advocate, Civil Court

Allahabad High Court · (2005) 12 AHC CK 0195

Contempt of Courts Act, 1971 — Section 10, 15(2), 2, 2(3), 2(3)Criminal Procedure Code, 1973 (CrPC) — Section 345, 480, 482, 484Penal Code, 1860 (IPC) — Section 175, 176, 178, 179, 180

High Courts19 Dec 2005

Akash Chaturvedi Vs State of U.P.

Allahabad High Court · (2006) 5 AWC 4405

Criminal Procedure Code, 1973 (CrPC) — Section 195Payment of Wages Act, 1936 — Section 3, 3(1), 3(2), 5, 6Uttar Pradesh Industrial Peace (Timely Payment of Wages) (Amendment) Act, 1987 — Section 3

High Courts19 Dec 2005Allowed

Bhagwan Parasnath Digambar Jain Temple (Sitapur) Vs State of U.P.& Anr.

Allahabad High Court · (2005) 12 AHC CK 0120

Criminal Procedure Code, 1973 (CrPC) — Section 451

High Courts19 Dec 2005Dismissed

Sri Thakur Ramlala Ji Maharaj Birajman Mandir Vs U.P. Avas Evam Vikas Parishad and Sri B.N. Yadav, Adhishashi Abhiyanta Nirman Khand 14, U.P. Avas Evam Vikas Parishad

Allahabad High Court · (2005) 12 AHC CK 0052

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 9

High Courts19 Dec 2005Dismissed

Munni Lal Vs Smt. Vimla Devi

Allahabad High Court · (2006) 1 AWC 513

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

High Courts19 Dec 2005Allowed

Naushad Ahmad and Others Vs State of U.P.

Allahabad High Court · AIR 2006 All 107 : (2006) 2 RCR(Civil) 711 : (2006) 1 RD 331

Stamp Act, 1899 — Section 33, 47A, 56(1A)

High Courts19 Dec 2005Dismissed

Rajesh Singh and Rakesh Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 361

Criminal Procedure Code, 1973 (CrPC) — Section 82

High Courts16 Dec 2005Dismissed

Ashok Kumar Vs D.I.G. C.R.P.F. and Others

Allahabad High Court · (2006) 5 AWC 5198

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27A, 34Penal Code, 1860 (IPC) — Section 294, 302, 323, 34, 341

High Courts16 Dec 2005

Commissioner of Income Tax Vs Shri B.L. Garg

Allahabad High Court · (2006) 202 CTR 145 : (2007) 289 ITR 218 : (2006) 155 TAXMAN 189

Income Tax Act, 1961 — Section 10, 10(16), 17, 17(2), 256(1)

High Courts16 Dec 2005

Mohd. Younus, Mohd. Haneef, Abdul Aziz and Alimuddin Vs State

Allahabad High Court · (2005) 12 AHC CK 0205

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 351, 353, 504, 506