High Courts08 Sept 2005Dismissed
Smt. Seema Verma Vs Amit Kumar Verma
Allahabad High Court · (2006) 1 AWC 269
Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 13, 7Hindu Marriage Act, 1955 — Section 12, 13, 17, 24, 7
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 45 of 143
High Courts08 Sept 2005Allowed
Sunil Kumar Bansal and Others Vs State of U.P. and Hari Prasad Agrawal
Allahabad High Court · (2006) 1 DMC 222
Criminal Procedure Code, 1973 (CrPC) — Section 161, 177Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts08 Sept 2005Allowed
Nathimal alias Nathi Lal Vs P.K. Sharma and Others
Allahabad High Court · AIR 2006 All 53 : (2006) 1 AWC 983 : (2005) 99 RD 805 : (2005) 2 RD 805
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, 151
High Courts08 Sept 2005Dismissed
Mohd. Sameem Vs State of U.P. and Smt. Khursida Bano
Allahabad High Court · (2005) 2 DMC 837
Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 389, 390
High Courts07 Sept 2005Dismissed
Balwant Vidyapeeth Rural Institute Vs Shri Devraj Singh
Allahabad High Court · (2005) 09 AHC CK 0301
Contempt of Courts Act, 1971 — Section 20
High Courts07 Sept 2005Allowed
Mukhtar Ahmad Vs Sirajul Haq and Others
Allahabad High Court · (2006) 9 ADJ 354 : (2006) 3 AWC 2182 : (2006) 2 RD 103
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, 115, 115(1), 115(3)Hindu Marriage Act, 1955 — Section 24
High Courts07 Sept 2005Dismissed
Radhey Shyam Singh IInd Vs Director of Education, Joint Director of Education, District Inspector of Schools and Committee of Management/Prabandh Sanchalak Chhatrapati Shivaji Inter College
Allahabad High Court · (2005) 6 AWC 5880
Constitution of India, 1950 — Article 16Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(7)
High Courts07 Sept 2005
Vinod Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0263
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts07 Sept 2005Allowed
Dr. C.B. Tripathi, Professor and Head of the Department of Forencic Medicine Institure Medical Science, Banars Hindu University Vs State of U.P. and Vishwanath Shukla
Allahabad High Court · (2005) 09 AHC CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 195(4), 340, 340(1), 340(2)Penal Code, 1860 (IPC) — Section 193
High Courts07 Sept 2005Allowed
Jagdish Prasad Tewari and Another Vs Nyayalaya, Niyukti Pradhikari, Labour Tribunal Officer and Others
Allahabad High Court · (2005) 09 AHC CK 0178
Payment of Wages Act, 1936 — Section 14(1), 15(3)
High Courts07 Sept 2005Dismissed
Vipin Kumar Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6356
Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 14, 2, 7(1), 9, 9(2)Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 14, 15, 3, 3(2)
High Courts07 Sept 2005
Indrajit Mallah Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0100
Arms Act, 1959 — Section 24, 25, 26, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 366, 401Evidence Act, 1872 — Section 27, 8, 9
High Courts07 Sept 2005
State Bank of India Vs Sapna Scooters Industries P. Ltd. and Others
Allahabad High Court · (2007) 138 CompCas 557 : (2008) 81 SCL 475
Companies Act, 1956 — Section 446, 555(1), 555(7)(b)
High Courts07 Sept 2005
Chhidda (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307
High Courts07 Sept 2005
Simbholi Sugar Mills Limited Vs Union of India (UOI)
Allahabad High Court · (2005) 09 AHC CK 0046
Central Excise Rules, 1944 — Rule 10, 10(1), 10A, 12, 12ACentral Excises and Salt Act, 1944 — Section 11A, 35A, 38ACustoms, Central Excises and Salt and Central Boards of Revenue (Amendment) Act, 1978 — Section 21
High Courts07 Sept 2005Allowed
Committee of Management, Beni Singh Vaidic Vidyawati Inter College, Permanand Swaroop Mishra and Badam Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5953 : (2006) 107 FLR 905
National Council for Teacher Education Act, 1993 — Section 14Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 9Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 105
High Courts07 Sept 2005Allowed
Braham Pal Singh Vs Disciplinary Authority/Senior Manager (P), Union Bank of India and Others
Allahabad High Court · (2005) 6 AWC 6207 : (2005) 107 FLR 882 : (2006) 1 LLJ 762 : (2006) 1 UPLBEC 256
Industrial Disputes Act, 1947 — Section 11A
High Courts06 Sept 2005Dismissed
Post Master General Vs District Judge
Allahabad High Court · AIR 2006 All 1 : (2006) 1 AWC 282
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts06 Sept 2005Dismissed
Paras Nath Yadav Vs Sri Ramendra Tripathi Zila Adhikari and Sri Mahendra Pratap Singh Up-Ziladhikari
Allahabad High Court · (2005) 09 AHC CK 0315
Contempt of Courts Act, 1971 — Section 20
High Courts06 Sept 2005Allowed
Dr. Pradeep Kumar and Another Vs 7th A.D.J. and Others
Allahabad High Court · (2006) 1 AWC 267
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22