High Courts26 Sept 2005Allowed
Nagendra Pratap Singh Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0277
Arms Act, 1959 — Section 17Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 37 of 143
High Courts26 Sept 2005
Zila Panchayat Vs State Public Services Tribunal and Others
Allahabad High Court · (2006) 1 AWC 1048
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Public Service Tribunal (Procedure) Rules, 1992 — Rule 15
High Courts26 Sept 2005
New India Assurance Co. Ltd. Vs Monu @ Nitin and Others
Allahabad High Court · (2006) 1 ACC 71
Motor Vehicles Act, 1988 — Section 170
High Courts26 Sept 2005Allowed
The State of Uttar Pradesh and The Collector Vs Raza Buland Sugar Company Limited, Shri Man Singh, Cane Inspector (Formerly Receiver of Raza Buland Sugar Factory) and The State Bank of India
Allahabad High Court · AIR 2006 All 61 : (2006) 2 AWC 1360
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299Specific Relief Act, 1963 — Section 34
High Courts26 Sept 2005Allowed
Union of India (UOI), North Central Railway, The Additional Chief Security Commissioner, Railway Protection Force, North Central Railway and The Senior Divisional Security Commissioner, Railway Protection Force, North Central Railway Vs Virendra Prasad Dubey
Allahabad High Court · (2005) 6 AWC 5848 : (2006) 108 FLR 69 : (2006) 2 JCR 40
Railway Protection Force Rules, 1987 — Rule 148.2, 84
High Courts26 Sept 2005
Anil Kumar Pathak and Ashok Kumar Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 1 AWC 694
Constitution of India, 1950 — Article 21
High Courts25 Sept 2005Partly Allowed
Qamaruddin Sabri Vs U.P.Sunni Central Waqf Board & Ors.
Allahabad High Court · (2005) 09 AHC CK 0166
High Courts24 Sept 2005Allowed
P.R. Transport Agency Vs Union of India (UOI)
Allahabad High Court · AIR 2006 All 23 : (2006) 1 AWC 504
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 47 Rule 1, 20Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 28
High Courts24 Sept 2005Allowed
P.R. Transport Agency Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 1 AWC 504
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 16(1), 20Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 28
High Courts24 Sept 2005Disposed Of
Ganga Prasad Vs Hanif Opticians & Ors.
Allahabad High Court · (2005) 09 AHC CK 0149
Constitution of India, 1950 — Article 226
High Courts24 Sept 2005Allowed
The Commissioner, Trade Tax Vs Vinod Trading Co.
Allahabad High Court · (2005) 09 AHC CK 0114
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts23 Sept 2005Dismissed
Committee of Management, Panchayat Inter College Vs Bechu Singh and Others
Allahabad High Court · (2005) 6 AWC 5846
Suits Valuation Act, 1887 — Section 11Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)
High Courts23 Sept 2005Dismissed
Nazim Husain and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 2 AWC 1322 : (2005) 99 RD 698 : (2005) 2 RD 698
High Courts23 Sept 2005Dismissed
Raza Husain Khan Vs State of U.P.and Others
Allahabad High Court · (2005) 09 AHC CK 0174
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 3, 103, 104, 105, 106
High Courts23 Sept 2005
Bhuj Veer Singh Vs Preetam Singh and Others
Allahabad High Court · (2005) 09 AHC CK 0144
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts23 Sept 2005Allowed
Regional Manager, Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Sri Churamani Singh
Allahabad High Court · (2005) 6 AWC 5964 : (2005) 107 FLR 756 : (2006) 1 LLJ 882
Industrial Disputes Act, 1947 — Section 10
High Courts23 Sept 2005
Om Prakash (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0119
Arms Act, 1959 — Section 25, 27, 30, 4
High Courts23 Sept 2005Dismissed
The Commissioner, Trade Tax Vs Durga Form Product Ltd.
Allahabad High Court · (2005) 6 AWC 6248
Income Tax Act, 1961 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138Uttar Pradesh Trade Tax Act, 1948 — Section 4
High Courts23 Sept 2005Dismissed
Committee of Management, Bal Shiksha Mandir Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2006) 1 AWC 501
Constitution of India, 1950 — Article 226