COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 34 of 143

High Courts30 Sept 2005

Dharam Deo Yadav (In Jail) Vs State of Uttar Pradesh

Allahabad High Court · (2005) 09 AHC CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2), 312, 313, 354(3)Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 366

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High Courts30 Sept 2005

Dhanna @ Dharmendra and Bittu @ Sudhir (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 1 ACR 92

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 313, 37, 43Evidence Act, 1872 — Section 27

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High Courts30 Sept 2005Allowed

Raj Kumar Jaiswal Vs Punjab National Bank and Branch Manager, Punjab National Bank, U.P. Stock Exchange Branch

Allahabad High Court · (2005) 6 AWC 6214

Constitution of India, 1950 — Article 12, 14, 16, 16(1)Uttar Pradesh High School and Intermediate Colleges (Reserve Pool Teachers) Ordinance, 1978 — Ordinance 10, Ordinance 22

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High Courts30 Sept 2005

Unied India Insurance Co. Ltd. Vs Manju Devi and Others

Allahabad High Court · (2006) 1 ACC 575

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High Courts30 Sept 2005

Virendra Kumar and Jai Narain (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 1 DMC 226

Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 222(1), 313, 464Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 117, 201, 302, 306

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High Courts30 Sept 2005

Mohd. Bilal Vs State of U.P. and Chand Muyan

Allahabad High Court · (2005) 09 AHC CK 0044

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 11, 2Penal Code, 1860 (IPC) — Section 307, 377, 511

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High Courts30 Sept 2005

Ahmed Ashraf Zilani Vs Principal Secretary Nagar Vikas, U.P. Government and Director of Local Bodies

Allahabad High Court · (2006) 5 AWC 4295

Uttar Pradesh Palika (Centralised) Service (Amendment) Rules, 1971 — Rule 21(A)Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 12, 19, 2, 20, 20(2)

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High Courts30 Sept 2005

Commissioner of Income Tax Vs Radla Machinery Export

Allahabad High Court · (2006) 283 ITR 185

Income Tax Act, 1961 — Section 256(1), 32, 32A

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High Courts30 Sept 2005Allowed

Khursheed and Rafiq Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 394

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High Courts30 Sept 2005

Bijli Cotton Mills Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 09 AHC CK 0012

Central Sales Tax Act, 1956 — Section 8Companies Act, 1956 — Section 617Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3, 3A, 3F, 3G(1)

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High Courts30 Sept 2005Partly Allowed

Dhanna alias Dharmendra and Another Vs State of U.P.

Allahabad High Court · (2006) 1 ACR 92

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 313, 37, 43Evidence Act, 1872 — Section 2, 27

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High Courts29 Sept 2005Allowed

Milan Anandan Vs States of U.P.

Allahabad High Court · (2005) 09 AHC CK 0328

Constitution of India, 1950 — Article 21, 226, 227Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 154

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High Courts29 Sept 2005

Dev Verma Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4377

Constitution of India, 1950 — Article 311, 311(2)

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High Courts29 Sept 2005

Razia Begam Vs State of U.P. and Station Officer, Police Station Uttaraw

Allahabad High Court · (2005) 09 AHC CK 0311

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts29 Sept 2005

Jagdish Prasad and Another Vs Gokaran Nath Srivastava

Allahabad High Court · (2006) 1 AWC 980 : (2006) 1 RD 89

Allahabad High Court Rules, 1952 — Rule 4, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 47 Rule 1, Order 7 Rule 11, 151

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High Courts29 Sept 2005Dismissed

Jagdish (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 2 RD 181

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 364

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High Courts29 Sept 2005

Pradeep Kumar Vs State of Uttar Pradesh

Allahabad High Court · (2005) 09 AHC CK 0279

Criminal Procedure Code, 1973 (CrPC) — Section 437(6)Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts29 Sept 2005Dismissed

Ashok Yadav Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0223

Penal Code, 1860 (IPC) — Section 307, 364A

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High Courts29 Sept 2005Dismissed

Ved Vyas Pandey (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0220

Penal Code, 1860 (IPC) — Section 120B, 406, 409, 419, 420

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High Courts29 Sept 2005Allowed

Ishwar Chand alias Pappu Bhatnagar Vs The State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0214

Penal Code, 1860 (IPC) — Section 302, 304, 34

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