High Courts16 Dec 2005Allowed
Shashi Kant Gupta Vs State of U.P.
Allahabad High Court · (2006) FAJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 7, 7(1)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 4 of 143
High Courts16 Dec 2005Dismissed
Pankaj Garg Vs State of U.P., Excise Department, The Additional Excise Commissioner, (Licensing and Industrial Development), The Collector and The District Excise Officer
Allahabad High Court · (2005) 12 AHC CK 0188
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 482, 483, 484, 485Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 8, 8(7), 8(8)
High Courts16 Dec 2005Dismissed
Hari Nandan Vs Ramjeet, Mohan, Anrup and Chaurangi
Allahabad High Court · (2005) 12 AHC CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 504
High Courts16 Dec 2005Dismissed
State of U.P. Vs Rajpal
Allahabad High Court · (2005) 12 AHC CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 91Penal Code, 1860 (IPC) — Section 302
High Courts16 Dec 2005Dismissed
Panchayat Raj Inter College Vs State of U.P. and Others
Allahabad High Court · (2005) 12 AHC CK 0168
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 29AA, 29B, 29C, 29C(1), 29C(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 117(2), 117(6), 19Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 24A
High Courts16 Dec 2005Partly Allowed
Ram Narain Gupta Vs State of U.P. and Another
Allahabad High Court · (2006) FAJ 222
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A), 7
High Courts16 Dec 2005Allowed
Mishri Lal and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 5 AWC 4403
Constitution of India, 1950 — Article 226
High Courts16 Dec 2005Dismissed
Sanghram Singh and others Vs State of U.P. and others Opposite parties
Allahabad High Court · (2005) 12 AHC CK 0108
High Courts16 Dec 2005Allowed
The Commissioner, Trade Tax Vs The Cooperative Co. Ltd.
Allahabad High Court · (2007) 5 VST 78
Contract Act, 1872 — Section 74Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts16 Dec 2005
The Commissioner, Sales Tax Vs S/S Modi Industries Ltd.
Allahabad High Court · (2005) 12 AHC CK 0084
Central Sales Tax Act, 1956 — Section 2Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8)
High Courts16 Dec 2005Allowed
S.R. Cannery Vs The Commissioner, Trade Tax
Allahabad High Court · (2007) 10 VST 23
Central Sales Tax Act, 1956 — Section 8(2A)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts16 Dec 2005
Kamla Kant Pandey Vs State of U.P. and Others
Allahabad High Court · AIR 2006 All 92 : (2006) 2 AWC 1503
Civil Procedure Code, 1908 (CPC) — Section 34Forest Act, 1927 — Section 4, 5Interest Act, 1978 — Section 3
High Courts16 Dec 2005Allowed
Dr. Ravi Shankar Pandey Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 5 AWC 4610
Uttar Pradesh State Universities Act, 1973 — Section 21, 31, 31(4), 31(5), 31(6)
High Courts16 Dec 2005Dismissed
Chandra Prakash Gupta Vs Nideshak (Kshetriya Gramin Bank) Bharat Sarkar, Nideshak Mandal/Adhyaksh Kisan Gramin Bank
Allahabad High Court · (2006) 5 AWC 5205 : (2006) 1 UPLBEC 763
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts16 Dec 2005
Sunder Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts16 Dec 2005Dismissed
The State of U.P. Vs Atabul and Others
Allahabad High Court · (2005) 12 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 107, 133, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts16 Dec 2005
Commissioner of Income Tax Vs Sagar Mal Shambhoo Nath
Allahabad High Court · (2006) 203 CTR 167 : (2008) 296 ITR 447 : (2006) 152 TAXMAN 411
Income Tax Act, 1922 — Section 23, 23(5), 25(1), 25(4), 26Income Tax Act, 1961 — Section 143, 144, 159(3), 159(6), 170Partnership Act, 1932 — Section 23, 26, 3, 30, 31
High Courts16 Dec 2005Dismissed
Dr. Virendra Kumar Singh Vs Vice Chancellor, Mahatama Jyotiba Phule, Rohilkhand University, Principal of Upadhi Degree College, District Magistrate, Controller of Upadhi Degree College and Kumari Ruchi Chandra
Allahabad High Court · (2006) 5 AWC 4890
Constitution of India, 1950 — Article 14, 16
High Courts16 Dec 2005Dismissed
The Commissioner, Trade Tax Vs Satya Narain Singh and Co.
Allahabad High Court · (2005) 12 AHC CK 0009
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts15 Dec 2005Dismissed
Santosh Kumar Agrawal Vs VIIth A.D.J. and Another
Allahabad High Court · (2006) 1 AWC 131
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 16, 17, 2A