High Courts23 Sept 2005Allowed
Ram Singhasan Thakur Vs The Union of India (UOI)
Allahabad High Court · AIR 2005 All 373 : (2006) 1 UPLBEC 1100
Defence of India Act, 1971 — Section 39Reformatory Schools Act, 1897 — Section 87
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 38 of 143
High Courts23 Sept 2005Dismissed
Komal Prakash, Formerly Additional Chief Judicial Magistrate Vs State of Uttar Pradesh and High Court of Judicature at Allahabad
Allahabad High Court · (2005) 6 AWC 6221
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 124(6), 235Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437
High Courts23 Sept 2005
In Re: Parasrampuria Trading and Finance Ltd.
Allahabad High Court · (2006) 131 CompCas 834 : (2006) 70 SCL 342
Companies Act, 1956 — Section 198, 209A, 211, 227, 269
High Courts23 Sept 2005Dismissed
Prem Kishore Mishra Vs State of U.P. and Another
Allahabad High Court · (2006) 5 AWC 5400
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 6
High Courts23 Sept 2005Allowed
Shanker Yadav (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0018
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2005
The State of U.P. Vs Ujiyare Lal, Surendra and Kripal Singh
Allahabad High Court · (2005) 09 AHC CK 0002
Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts22 Sept 2005
Mohd. Shakir Ali and Others Vs United India Insurance Co. Ltd.
Allahabad High Court · (2006) 1 ACC 709
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141
High Courts22 Sept 2005Allowed
Smt. Zahrun Nisa Vs State of U.P. and Gulam Khan
Allahabad High Court · (2005) 09 AHC CK 0293
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts22 Sept 2005Dismissed
Ayub Ahmad Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 247 : (2005) 99 RD 587 : (2005) 2 RD 587
Administration of Evacuee Property Act, 1950 — Section 28, 46Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
High Courts22 Sept 2005Allowed
U.P. Badminton Association Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2434
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 14, 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14, 15, 18, 18(1), 18(2)
High Courts22 Sept 2005Allowed
Ram Manohar Lohia Avadh University, Faizabad Vs Civil Judge, Junior Division, Sadar Faizabad and Others
Allahabad High Court · (2005) 09 AHC CK 0176
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 28, 28(3), 68, 69
High Courts22 Sept 2005Disposed Of
Raju Ram Kewat and Anr. Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 2005Allowed
Smt. Sunita Bhagat Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5860
Constitution of India, 1950 — Article 12Uttar Pradesh Intermediate Education (Amendment) Act, 1994 — Section 3(7)Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)
High Courts22 Sept 2005Dismissed
United India Insurance Company Ltd. Vs Mohd. Shakir Ali, Smt. Amirunnisha and Murari Mohan Singh
Allahabad High Court · (2005) 09 AHC CK 0106
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141
High Courts22 Sept 2005
P.K. Malik Vs State of U.P., Vice Chancellor University of Allahabad and Executive Council, University of Allahabad
Allahabad High Court · (2005) 6 AWC 5945 : (2005) 4 ESC 2404
Constitution of India, 1950 — Article 14
High Courts22 Sept 2005Dismissed
Commissioner of Income Tax Vs Daljeet Tyres
Allahabad High Court · (2006) 201 CTR 530 : (2006) 287 ITR 344 : (2006) 151 TAXMAN 171
Income Tax Act, 1961 — Section 143(3), 260A, 32A, 32A(2), 33
High Courts21 Sept 2005
Sajjan Murav alias Sahu alias Sajiwan Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 493
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts21 Sept 2005Partly Allowed
Surendra Singh Vs State of U.P.
Allahabad High Court · (2006) CriLJ 700
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts21 Sept 2005Allowed
Shri Arya Mahila Hitkarini Maha Parishad Vs Registrar, Banaras Hindu University
Allahabad High Court · AIR 2005 All 371
High Courts21 Sept 2005Dismissed
Narendra Singh Rana, IPS, Jt. Commissioner of Police (P and I) Vs State of U.P. and Others
Allahabad High Court · (2005) CriLJ 231
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13(1D)