High Courts06 Oct 2005
Udai Narain Singh Vs The State of U.P.
Allahabad High Court · (2006) 2 AWC 1399 : (2005) 99 RD 757 : (2005) 2 RD 757
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Land Revenue Act, 1901 — Section 4(8)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 31 of 143
High Courts06 Oct 2005Dismissed
Jagat Bihari Lal Saxena Vs State of U.P. and Jagdishwar Titus
Allahabad High Court · (2005) 10 AHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(1), 173(3), 173(8)Penal Code, 1860 (IPC) — Section 201, 301(2), 302, 364
High Courts05 Oct 2005
Sanjay Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 378
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts05 Oct 2005Dismissed
Chandulal Keshwani and Others Vs Balwant Singh and Others
Allahabad High Court · AIR 2006 All 47 : (2006) 1 AWC 848 : (2006) 1 RD 245
Transfer of Property Act, 1882 — Section 67, 70, 81, 91, 94
High Courts05 Oct 2005Dismissed
Mahendra Singh (In Jail) Vs The State of Uttar Pradesh
Allahabad High Court · (2005) 10 AHC CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 109, 114, 302, 394, 397
High Courts05 Oct 2005Dismissed
Sonu @ Sonu Sharma (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 34, 342, 365, 366, 376
High Courts05 Oct 2005Dismissed
Anees Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0168
Penal Code, 1860 (IPC) — Section 364
High Courts05 Oct 2005Dismissed
Hari Ram Yadav Vs State of U.P. and The District Development Officer
Allahabad High Court · (2006) 5 AWC 4248
Constitution of India, 1950 — Article 14, 145(4), 15, 15(4), 16(1)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Ors. Backward Classes) (Amendment) Act, 1998 — Section 6(3)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(2), 3(3), 3(4)
High Courts05 Oct 2005
Amarunisa and Others Vs Mohammad Aslam and Others
Allahabad High Court · (2006) 1 ACC 134
High Courts05 Oct 2005Allowed
Shri Niwas Budhaulia and Others Vs The Secretary, Regional Transport Authority, The Regional Transport Authority and The State of U.P.
Allahabad High Court · (2006) 1 AWC 930
Constitution of India, 1950 — Article 13, 265Motor Vehicles Act, 1939 — Section 57(8)Motor Vehicles Act, 1988 — Section 80(3)
High Courts05 Oct 2005Dismissed
Chandra Bhal Kushwaha (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0135
Penal Code, 1860 (IPC) — Section 120B, 204, 218, 409, 420
High Courts05 Oct 2005Allowed
Liyakat Goojar Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0101
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts05 Oct 2005
Gaurav Ji Pathak Vs IInd Additional Judicial Magistrate,Bansi,Siddharthnagar
Allahabad High Court · (2005) 10 AHC CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(b)
High Courts05 Oct 2005
Sajjan Kumar, Manager, Dr. Rajendra Prasad Kanya Inter College Vs Sri C.L. Verma District Inspector of Schools and Smt. Mithilesh Agarwal
Allahabad High Court · AIR 2006 All 36 : (2006) 2 AWC 1083 : (2006) 1 JCR 431
Civil Procedure Code, 1908 (CPC) — Section 139Notaries Act, 1952 — Section 34(6), 8(1)
High Courts05 Oct 2005Allowed
Krishna Awtar Agarwal Vs Allahabad Bank and General Manager (P.A.) Allahabad Bank
Allahabad High Court · (2005) 6 AWC 6324 : (2006) 1 LLJ 963
Allahabad Bank Employees (Pension) Regulations, 1995 — Regulation 3(9)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19
High Courts05 Oct 2005Dismissed
Tradexpan (India) Private Limited Vs Chairman-cum-Chief Executive Officer, Greater Noida Development Authority
Allahabad High Court · (2005) 6 AWC 6282
Contract Act, 1872 — Section 13, 14
High Courts05 Oct 2005Dismissed
Bhagat Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 125, 203Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 364, 498A, 506
High Courts05 Oct 2005Dismissed
Shiv Mangal Yadav Vs State of Uttar Pradesh
Allahabad High Court · (2005) 10 AHC CK 0024
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts04 Oct 2005
Niyaz Ahmad Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 85
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 23, 50, 8
High Courts04 Oct 2005
Kausher Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 407
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50