High Courts13 Sept 2005Allowed
Smt. Sampatti Devi Vs State of Uttar Pradesh and Others
Allahabad High Court · (2005) 6 AWC 5875 : (2005) 107 FLR 903
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 42 of 143
High Courts13 Sept 2005
Bir Bahadur Singh and Rama Shankar Singh (In Jail) Vs The State of Uttar Pradesh
Allahabad High Court · (2005) 09 AHC CK 0062
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 404Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3, 3(1)
High Courts13 Sept 2005Dismissed
Raju and Vinod (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0032
Penal Code, 1860 (IPC) — Section 34, 364A
High Courts13 Sept 2005Dismissed
Godrej Industries Limited Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 359
Land Acquisition Act, 1894 — Section 11, 12, 17(3A), 17(4), 18
High Courts12 Sept 2005
Dilshad Vs State of U.P. and Smt. Hajra Begum
Allahabad High Court · AIR 2005 All 403 : (2005) CriLJ 228 : (2006) 1 DMC 461 : (2006) 1 RCR(Civil) 179
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 25(3), 482
High Courts12 Sept 2005Dismissed
Sangam Eent Nirmata Samiti and Pratap Eent Udyog Vs Zila Panchayat, Commissioner, Allahabad Mandal and State of Uttar Pradesh
Allahabad High Court · (2006) 1 AWC 482
Constitution of India, 1950 — Article 110, 110(2), 199(2), 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 239(2), 239(2)(E)
High Courts12 Sept 2005Allowed
Smt. Sureshwati Vs State of U.P., N.S.R. Farms Pvt. Limited and Additional District Magistrate, (Land Acquisition Officer)
Allahabad High Court · (2006) 1 AWC 74
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Evidence Act, 1872 — Section 90, 90(1), 90A, 90A(1), 90A(2)Land Acquisition Act, 1894 — Section 11, 30, 4(1), 54
High Courts12 Sept 2005Allowed
Vijay Sahagal Vs State of U.P. and Gulab Singh ''Sub-Inspector''
Allahabad High Court · (2005) 09 AHC CK 0236
Penal Code, 1860 (IPC) — Section 466, 473, 489B, 489C
High Courts12 Sept 2005
Babu Lal Thakur Vs State of U.P. and Another
Allahabad High Court · (2005) 3 ACR 3040
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 42(2), 43
High Courts12 Sept 2005Allowed
The Commissioner, Trade Tax Vs S/S Khurja Tin Factory
Allahabad High Court · (2005) 09 AHC CK 0216
Central Sales Tax Act, 1956 — Section 8(5)General Clauses Act, 1897 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8)
High Courts12 Sept 2005Dismissed
Dina Nath Rai and Committee of Management, Sarvodya Kishan Inter College Vs State of Uttar Pradesh and Others
Allahabad High Court · (2005) 6 AWC 5870
High Courts12 Sept 2005Dismissed
Mohan Singh Bais Vs State of U.P., The Joint Secretary, U.P. Administration and Nagar Maha Palika
Allahabad High Court · (2005) 09 AHC CK 0202
Constitution of India, 1950 — Article 14, 16, 311
High Courts12 Sept 2005Dismissed
Man Singh (Dead) By Lrs. Vs State of U.P.and Others
Allahabad High Court · (2005) 09 AHC CK 0177
Forest Act, 1927 — Section 45, 52
High Courts12 Sept 2005Dismissed
Mother Teresa Convent English School Vs Anil Kumar, I.A.S.
Allahabad High Court · (2005) 09 AHC CK 0167
Contempt of Courts Act, 1971 — Section 20
High Courts12 Sept 2005Dismissed
Central Printers Cooperative Society Ltd., New Delhi Vs Registrar, Cooperative Societies, U.P., Lucknow and Others
Allahabad High Court · (2005) 09 AHC CK 0160
Arbitration and Conciliation Act, 1996 — Section 34(3), 34(3), 35, 36, 37Limitation Act, 1963 — Section 29(2), 5Multi-State Cooperative Societies Act, 2002 — Section 126(6), 84(5)
High Courts12 Sept 2005
Smt. Bindu Devi and Sonu under guardianship of his natural mother Smt. Bindu Devi Vs Ist Additional District Judge and Shri Mahendra Prasad
Allahabad High Court · (2006) 1 AWC 249
Hindu Marriage Act, 1955 — Section 24, 26
High Courts12 Sept 2005Dismissed
Oriental Insurance Co. Ltd. Vs Motor Accidents Claims Tribunal/Seventh Additional District Judge and Others
Allahabad High Court · (2006) ACJ 2468
Constitution of India, 1950 — Article 12, 226, 227Motor Vehicles Act, 1988 — Section 165(1), 166, 166(1), 168Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2005Allowed
New Kanpur Flour Mills Pvt. Ltd. Vs State of Uttar Pradesh and Collector
Allahabad High Court · (2006) 1 AWC 101
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 18(2)
High Courts11 Sept 2005Disposed Of
Kunwar Pal Singh Vs D.D.C.,Bulandshahr & Ors.
Allahabad High Court · (2005) 09 AHC CK 0161
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts09 Sept 2005
Mahesh Nai Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 60
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 55, 57, 8