High Courts29 Sept 2005
Ramesh Chandra Yadav Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 5 AWC 4645
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 3, 7
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 35 of 143
High Courts29 Sept 2005Allowed
Sri Vijendra Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 698
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2, 3, 4Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 11, 15
High Courts29 Sept 2005Dismissed
Prabhu Ahirwar and Devi Ahirwar (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0121
Penal Code, 1860 (IPC) — Section 306, 354, 506
High Courts29 Sept 2005Dismissed
Govind Singh Yadav Vs State of U.P.
Allahabad High Court · (2005) 99 RD 434
Criminal Procedure Code, 1973 (CrPC) — Section 147B, 162, 164, 311, 313Evidence Act, 1872 — Section 145, 165Penal Code, 1860 (IPC) — Section 302
High Courts29 Sept 2005Dismissed
Seema Mourya Vs State of U.P.
Allahabad High Court · (2005) 6 AWC 6281
Constitution of India, 1950 — Article 226
High Courts29 Sept 2005Allowed
Ashok Kumar Gupta Vs The District Inspector of Schools, The Committee of Management of Satasi Inter College
Allahabad High Court · (2006) 5 AWC 4648
High Courts29 Sept 2005Dismissed
Farookh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0093
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts29 Sept 2005Dismissed
Mangru (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0092
Penal Code, 1860 (IPC) — Section 307, 324
High Courts29 Sept 2005Dismissed
Shakeel Nai (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324
High Courts29 Sept 2005
Ram Kumar, Ram Kishore and Nanhey Vs The State of U.P. and Others
Allahabad High Court · (2005) 09 AHC CK 0071
Constitution of India, 1950 — Article 14, 15(4), 19(1), 226, 243GGeneral Clauses Act, 1897 — Section 3(26)Handlooms (Reservation of Articles for Production) Act, 1985 — Section 3(1)
High Courts29 Sept 2005Dismissed
Sachin Verma (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0065
Penal Code, 1860 (IPC) — Section 120B, 306, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts29 Sept 2005Disposed Of
Razia Begum Vs State of U.P. and Another
Allahabad High Court · (2006) 1 ACR 88
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498, 504, 506
High Courts28 Sept 2005Dismissed
Allahabad Development Authority and R.K. Singh Vs District Consumer Protection Forum and Ashok Kumar Gupta
Allahabad High Court · AIR 2006 All 71
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 24, 25, 25(1), 25(3), 27
High Courts28 Sept 2005Dismissed
Fahimuddin (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0310
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 342, 376
High Courts28 Sept 2005
Alam Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 3216
Constitution of India, 1950 — Article 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37, 50, 8
High Courts28 Sept 2005Allowed
Shri Surendra Kumar Vs State of U.P.
Allahabad High Court · (2005) 6 AWC 5842
Constitution of India, 1950 — Article 14, 16
High Courts28 Sept 2005Dismissed
Puran Singh @ Bankan (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 376
High Courts28 Sept 2005Dismissed
Hemraj Maurya (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0234
Penal Code, 1860 (IPC) — Section 406, 409, 68
High Courts28 Sept 2005Dismissed
Lalji Yadav (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0226
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts28 Sept 2005Dismissed
Hariom Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0207
Penal Code, 1860 (IPC) — Section 326, 498A, 504, 506