High Courts09 Sept 2005Dismissed
Bijendra Tiwari Vs State of U.P.
Allahabad High Court · (2006) 1 DMC 354
Penal Code, 1860 (IPC) — Section 308, 498A
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 44 of 143
High Courts09 Sept 2005Dismissed
Excel Hi-Tech Pvt. Ltd. Vs State of U.P., The Commissioner of Trade Tax and The Assistant Commissioner (Assessment), Trade Tax
Allahabad High Court · (2005) 09 AHC CK 0061
Uttar Pradesh Trade Tax Act, 1948 — Section 15A, 18(1), 4A, 8(1), 8(1A)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41, 41(1), 41(2), 41(3), 43
High Courts09 Sept 2005Allowed
Samarjeet Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 3 AWC 2750 : (2005) 107 FLR 1075
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 4(1), 4(5), 5, 5(1)Uttar Pradesh State Public Services Tribunal (Amendment) Act, 2000 — Section 4(6)
High Courts09 Sept 2005
Suomoto action taken by the Court Vs ICICI Bank Ltd. and Others
Allahabad High Court · (2005) 09 AHC CK 0052
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 307, 364, 395
High Courts09 Sept 2005
Dharampal Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0036
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts09 Sept 2005Dismissed
Rijwan Husain (In Jail) Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 494
Penal Code, 1860 (IPC) — Section 406
High Courts09 Sept 2005Dismissed
Rijwan Hussain Vs State of U.P.
Allahabad High Court · (2006) 1 ACR 494
Penal Code, 1860 (IPC) — Section 406
High Courts09 Sept 2005Allowed
Nadeem (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376, 504, 506
High Courts09 Sept 2005
Sukkhi Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0001
Penal Code, 1860 (IPC) — Section 120B, 363, 366
High Courts08 Sept 2005Dismissed
K.N. Singh Vs The State of U.P. and High Court of Judicature at Allahabad
Allahabad High Court · (2005) 6 AWC 6000 : (2006) 2 SLJ 265
Constitution of India, 1950 — Article 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 27
High Courts08 Sept 2005Allowed
Prem Chandra Vs State of U.P. and Executive Engineer, Construction Division-2, Public Works Department
Allahabad High Court · (2005) 09 AHC CK 0290
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 23(1A), 23(2)
High Courts08 Sept 2005Dismissed
Triveni Sheet Glass Works Limited Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6006 : (2006) 108 FLR 655
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts08 Sept 2005
Munna Singh, Karan Singh and Kushal Pal Singh Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 3091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 43
High Courts08 Sept 2005
Munna Singh and Others Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 3091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts08 Sept 2005Allowed
Dr. Subash Chand Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4838
All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(1)Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1), 55, 55A, 55BConstitution of India, 1950 — Article 226, 309
High Courts08 Sept 2005Allowed
Rajendra Prasad Pandey Vs State of U.P.
Allahabad High Court · (2005) 3 ALT(Cri) 30
Penal Code, 1860 (IPC) — Section 109, 201, 302, 304B, 318
High Courts08 Sept 2005Dismissed
Om Prakash Vs District Inspector of School-II and Others
Allahabad High Court · (2005) 6 AWC 5877
Constitution of India, 1950 — Article 30Uttar Pradesh Fundamental Rules — Rule 14A, 14BUttar Pradesh Intermediate Education Act, 1921 — Section 16EE, 16EE(1)
High Courts08 Sept 2005Dismissed
Mohan Lal Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302
High Courts08 Sept 2005Allowed
Salma Aijaz Vs State of U.P.& Ors.
Allahabad High Court · (2005) 09 AHC CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 183, 451
High Courts08 Sept 2005Dismissed
SI/Exe-872320068 Ajit Singh, Sub Inspector (Central Industrial Security Force) (C.I.S.F.) Vs Inspector General, Central Industrial Security Force, Deputy Inspector General, Central Industrial Security Force and Commandant, C.I.S.F. Unit, A.T.P.P.
Allahabad High Court · (2005) 6 AWC 5991
Central Industrial Security Force Rules, 1969 — Rule 34Constitution of India, 1950 — Article 14, 226