High Courts28 Sept 2005Dismissed
Hari Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 306, 376
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 36 of 143
High Courts28 Sept 2005Dismissed
Hakim Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0124
Penal Code, 1860 (IPC) — Section 147, 148, 149, 326, 341Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts28 Sept 2005Dismissed
Sheo Pratap Singh alias Chhotu Singh (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2005) 09 AHC CK 0123
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 353
High Courts28 Sept 2005Dismissed
Dhanpal (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0108
Penal Code, 1860 (IPC) — Section 364
High Courts28 Sept 2005Dismissed
Jayprakash Pramod Kumar and Others Vs U.P. Raj Krishi Utpadan Mandi Parishad
Allahabad High Court · (2006) 2 AWC 1404 : (2005) 99 RD 775 : (2005) 2 RD 775
Forest Act, 1927 — Section 2, 2(4), 2(7), 4AUttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 8
High Courts28 Sept 2005Dismissed
Jagrathi Vs The Deputy Director of Consolidation, Sri Brhma Nand Deputy Director Consolidation and Allah Tala Bahetnam Dewan Ashraf Khan
Allahabad High Court · (2006) 1 AWC 845 : (2005) 99 RD 690 : (2005) 2 RD 690
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)
High Courts28 Sept 2005Allowed
Committee of Management Yogananand Ram Narain Vaidic Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5927
Uttar Pradesh Secondary Education Service Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 8
High Courts28 Sept 2005
Safi Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 50
High Courts28 Sept 2005Allowed
Committee of Management and Yogendra Pal Sharma Vs State of U.P. and Others
Allahabad High Court · (2006) 107 FLR 804
Uttar Pradesh Secondary Education Services Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 8
High Courts27 Sept 2005Dismissed
Subedar Pathak Vs General Manager (Personnel), Union Bank of India, Disciplinary Authority, Union Bank of India, Deputy General Manager, Union Bank of India and Deputy General Manager, Union Bank of India
Allahabad High Court · (2006) 5 AWC 4387 : (2005) 107 FLR 1080 : (2006) 2 LLJ 275 : (2006) 1 UPLBEC 368
Constitution of India, 1950 — Article 226
High Courts27 Sept 2005Dismissed
Krishna Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0252
Penal Code, 1860 (IPC) — Section 377
High Courts27 Sept 2005
Vijai Pal alias Vijai Singh Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 3217
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 364A, 411
High Courts27 Sept 2005Dismissed
Nand Lal Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0204
Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364
High Courts27 Sept 2005Dismissed
Govind Ram Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0198
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151Penal Code, 1860 (IPC) — Section 376, 506
High Courts27 Sept 2005Dismissed
Rakesh Kumar Bansal and Others Vs Smt. Beena Bansal and D/o Shri J.K. Jain
Allahabad High Court · (2005) 09 AHC CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts27 Sept 2005Allowed
Krishna Mohan Misra and Others Vs State of U.P.and Others
Allahabad High Court · (2005) 09 AHC CK 0175
Constitution of India, 1950 — Article 14, 16
High Courts27 Sept 2005Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0170
High Courts27 Sept 2005Dismissed
Shakeel (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0041
Penal Code, 1860 (IPC) — Section 120B, 408, 420, 465, 467
High Courts27 Sept 2005
Purshottam Das Jaiswal Vs State of U.P. and Another
Allahabad High Court · (2005) 3 ACR 3231
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 — Rule 76(12)
High Courts27 Sept 2005
Choon Choon Pahalwan, Ghulam Jafer, Mohd. Jafer and Mukhtyar Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0003
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307