High Courts04 Oct 2005Dismissed
Santosh Kumar Srivastava alias K.D. Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0192
Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 32 of 143
High Courts04 Oct 2005Allowed
Dr. Naresh Agarwal Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 4 AWC 3745 : (2005) 4 ESC 2489
Aligarh Muslim University (Amendment) Act, 1965 — Section 23, 23(2), 23(3), 28, 29Aligarh Muslim University (Amendment) Act, 1981 — Section 2(1), 23, 5(2)Aligarh Muslim University Act, 1920 — Section 13, 14, 15, 16, 17
High Courts04 Oct 2005Allowed
Mohd. Arif Vs IIIrd A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1075
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts04 Oct 2005Dismissed
Pramod Kumar Singh Vs State of U.P. and Secretary, Public Service Commission Uttar Pradesh
Allahabad High Court · (2006) 5 AWC 4627 : (2006) 1 UPLBEC 152
High Courts04 Oct 2005Dismissed
Narendra Kumar Sahu (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0147
Penal Code, 1860 (IPC) — Section 406, 418, 420, 506
High Courts04 Oct 2005Dismissed
Maulana Mohd.Janhagir Alam Qasmi Vs Mohatmim Dar-Ul-Mobelleghin & Anr.
Allahabad High Court · (2005) 10 AHC CK 0113
Constitution of India, 1950 — Article 12, 226
High Courts04 Oct 2005Dismissed
Shiv Kant Mishra Vs State of U.P.& Ors.
Allahabad High Court · (2005) 10 AHC CK 0102
Constitution of India, 1950 — Article 226
High Courts04 Oct 2005
Deepak Sharma Vs State of U.P.
Allahabad High Court · (2005) 4 AWC 3806 : (2005) 4 ESC 2333
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226, 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172
High Courts04 Oct 2005
Rajpal and Sanjiv Vs State of U.P. and Satyawan
Allahabad High Court · (2005) 10 AHC CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 324, 34, 506
High Courts04 Oct 2005Allowed
Shanti Swaroop Goel Vs State of U.P. and Another
Allahabad High Court · (2006) 2 AWC 1229
High Courts04 Oct 2005Dismissed
Pappu and Subhash (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 323, 34, 342, 354, 376
High Courts04 Oct 2005Dismissed
Rakesh Narain Dixit Vs IIIrd A.D.J. and Others
Allahabad High Court · (2006) 2 AWC 1077
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7CUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts04 Oct 2005
Nawal Kishore Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 400
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts04 Oct 2005
Devendra Kumar Singh Vs State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 6235
Uttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 1983 — Regulation 5, 7(3)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1), 12(2), 12(3), 12(4)
High Courts04 Oct 2005Dismissed
Shyam Prasad Mishra and Another Vs Vijay Pratap Singh and Another
Allahabad High Court · AIR 2006 All 56 : (2006) 2 AWC 1235 : (2006) 100 RD 42 : (2006) 1 RD 42
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 7 Rule 11, 96
High Courts04 Oct 2005Dismissed
Laxmi Kant Saxena Vs Krishi Nirdeshak U.P., UP Krishi Nirdeshak (Head Quarter), U.P. Administration Vibhag and U.P. Krishi Nirdeshak Bhoomi Sarkashan, Bareilley Mandal
Allahabad High Court · (2005) 10 AHC CK 0016
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 15, 3(1), 3(2)
High Courts04 Oct 2005Dismissed
Aman alias Pappu Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 79
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts04 Oct 2005Dismissed
Amir Ahmad Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 78
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50, 8
High Courts04 Oct 2005Dismissed
Moti Lal Sahu Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 66
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts04 Oct 2005Dismissed
Hari Saran Shanker Srivastava Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 2006 All 39 : (2006) 1 AWC 923
Succession Act, 1925 — Section 88Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12