High Courts19 Sept 2005Dismissed
State of U.P. Vs Dulare, Bablu alias Basant, Siyaram and Santosh
Allahabad High Court · (2005) 09 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 40 of 143
High Courts17 Sept 2005Dismissed
Ram Gopal and Anr. Vs Pooran Chand Kanodia
Allahabad High Court · (2005) 09 AHC CK 0164
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A
High Courts16 Sept 2005
State of U.P. Vs Derogha and Others
Allahabad High Court · (2005) CriLJ 4547
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Sept 2005
Dr. Rajendra B. Lal and Prof. A.K.A. Lawrence Vs The State of Uttar Pradesh and Atul Singh
Allahabad High Court · (2005) CriLJ 250
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 419, 420
High Courts16 Sept 2005Dismissed
Smt. Vidyawati Mishra Vs Union of India (UOI), Central Administrative Tribunal, Allahabad Bench and Smt. Saroj Mishra
Allahabad High Court · (2005) 6 AWC 5961
Constitution of India, 1950 — Article 16
High Courts16 Sept 2005Dismissed
Mahabali Vs Central Administrative Tribunal and Others
Allahabad High Court · (2005) 107 FLR 1211
Evidence Act, 1872 — Section 108
High Courts16 Sept 2005
State of U.P. Vs Daroga
Allahabad High Court · (2005) CriLJ 4547
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Sept 2005
Sohrab Ahmad Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0303
Criminal Procedure Code, 1973 (CrPC) — Section 313, 446, 482Penal Code, 1860 (IPC) — Section 307, 324, 506
High Courts15 Sept 2005Allowed
Kishan Lal and Navin Kumar Jain Vs State of Uttar Pradesh and O.P. Ratoori, Assistant Commissioner, Sales Tax
Allahabad High Court · (2005) CriLJ 227 : (2006) 2 RCR(Criminal) 39
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 205, 317, 451Penal Code, 1860 (IPC) — Section 120B, 332, 353, 419, 420
High Courts15 Sept 2005Dismissed
Smt. Rita Rani Vs Smt. Tanu Chauhan and Smt. Harvansh Kaur Beri, alleged widow of Late Sri Surendra Kumar Beri
Allahabad High Court · (2006) 1 AWC 109 : (2005) 99 RD 670 : (2005) 2 RD 670
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts15 Sept 2005
Dataram, Rishipal and Sonpal (In Jail) Vs State
Allahabad High Court · (2005) 09 AHC CK 0291
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts15 Sept 2005Allowed
Munna Lal Singh, Manager, Committee of Management Janta Inter. College and Mahendra Pratap Singh, President, Committee of Management, Janta Inter. College Vs The State of Uttar Pradesh and Others
Allahabad High Court · (2005) 6 AWC 5958
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts15 Sept 2005Dismissed
Om Prakash Vs A.D.J./Fast Track Court and Others
Allahabad High Court · (2006) 1 AWC 126
Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25
High Courts15 Sept 2005Dismissed
Ikram (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0135
Penal Code, 1860 (IPC) — Section 307
High Courts15 Sept 2005Dismissed
Gayadin Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0116
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 307, 34
High Courts15 Sept 2005Dismissed
Darshan Lal Vs A.D.J./Fast Track Court and Others
Allahabad High Court · (2006) 1 AWC 122
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Sept 2005Dismissed
Munaizir Husain Vs State of Uttar Pradesh
Allahabad High Court · (2005) 09 AHC CK 0078
Penal Code, 1860 (IPC) — Section 409
High Courts15 Sept 2005Allowed
Jai Shanker Tripathi Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6973
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101
High Courts15 Sept 2005Allowed
Indrasen Singh Vs Commissioner, Gorakhpur Division, District Magistrate, Station Officer Incharge and State of U.P.
Allahabad High Court · (2006) 1 AWC 987
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 120B
High Courts15 Sept 2005Allowed
Aley Haider Vs Deputy Commissioner, Customs, ICD, Union of India (UOI)
Allahabad High Court · (2006) 199 ELT 787
Constitution of India, 1950 — Article 226Customs House Agents Licensing Regulations, 1984 — Regulation 10, 10(1), 4, 5, 6