COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 46 of 143

High Courts06 Sept 2005Allowed

Bhan Prakash Vs IVth Addl. D.J. and Others

Allahabad High Court · (2006) 1 AWC 253

Transfer of Property Act, 1882 — Section 105Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 16(9), 18(3), 41

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High Courts06 Sept 2005

Bhola Vs The District Inspector of Schools, Prabandh Sanchalak, Tulsi Das Inter College and Sri Om Prakash Dwivedi, District Inspector of Schools

Allahabad High Court · (2005) 6 AWC 5881

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2(2)

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High Courts06 Sept 2005Dismissed

Ashok Kumar Rai Vs Sri Pradeep Kumar at present posted as District Inspector of Schools

Allahabad High Court · (2005) 09 AHC CK 0261

Contempt of Courts Act, 1971 — Section 20

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High Courts06 Sept 2005Allowed

Rajesh Lal Srivastava Vs Banaras Hindu University

Allahabad High Court · (2005) 6 AWC 5890

Constitution of India, 1950 — Article 14, 16, 21

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High Courts06 Sept 2005Dismissed

A.N. Khare Vs Chairman, U.P. State Electricity Board, The Chief Accounts Officer, U.P. State Electricity Board, The Executive Engineer (Headquarters), Allahabad Electric Supply undertaking and The Dy. Chief Accounts Officer, U.P. State Electricity Board

Allahabad High Court · (2005) 6 AWC 5996 : (2005) 107 FLR 1096

Constitution of India, 1950 — Article 226

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High Courts06 Sept 2005Dismissed

Smt. Sadhana Srivastava Vs Sri Arvind Kumar Srivastava

Allahabad High Court · AIR 2006 All 7 : (2006) 1 AWC 177 : (2006) 1 CivCC 347 : (2005) 2 DMC 863 : (2006) 1 RCR(Civil) 107

Family Courts Act, 1984 — Section 19Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 13, 13(1), 23(2), 25, 9

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High Courts06 Sept 2005Dismissed

Triveni Glass Ltd. Vs Union of India (UOI)

Allahabad High Court · (2005) 09 AHC CK 0201

Central Excise Rules, 1944 — Rule 173E, 173Q, 53Central Excises and Salt Act, 1944 — Section 11A, 35B, 35FConstitution of India, 1950 — Article 14, 226

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High Courts06 Sept 2005Allowed

Janardan Kumar and Ors. Vs Kishori Lal & Ors.

Allahabad High Court · (2005) 09 AHC CK 0173

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b), 23, 24

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High Courts06 Sept 2005Allowed

Ram Karan Singh Vs IIIrd A.D.J.Deoria & Ors.

Allahabad High Court · (2005) 09 AHC CK 0151

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16

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High Courts06 Sept 2005Dismissed

Smt. Shyam Dulari Devi Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 388 : (2006) 1 AWC 378 : (2005) 99 RD 458 : (2005) 2 RD 458

Constitution of India, 1950 — Article 226, 243K, 243O, 329Representation of the People Act, 1950 — Section 18Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 43, 9(11), 9(6), 9(7)

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High Courts06 Sept 2005Dismissed

Smt. Sarla Singh and Others Vs Northern Railway Primary Cooperative Bank Ltd., U.P. Cooperative Institutional Service Board and State of U.P.

Allahabad High Court · (2005) 6 AWC 5851

Constitution of India, 1950 — Article 14, 32

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High Courts06 Sept 2005

Sri Shiv Kumar Vs The Managing Director, U.P. Financial Corporation

Allahabad High Court · (2005) 6 AWC 6012 : (2006) 1 UPLBEC 264

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High Courts06 Sept 2005Dismissed

Sushila Devi Vs The District Collector, The District Inspector of Schools IInd and The Head Mistress, Govt. Girls Higher Secondary School

Allahabad High Court · (2006) 5 AWC 4410 : (2006) 107 FLR 1084

Fundamental Rules — Rule 56Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 17

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High Courts06 Sept 2005Allowed

Umesh Chandra Sharma Vs The State of U.P., The Superintendent of Police (Karmik), U.P. Police Head Quarter and The Superintendent of Police, District Tehri Gadhwal

Allahabad High Court · (2006) 1 AWC 273

Uttar Pradesh Recruitment of Dependants of Government Servant Dying in Harness (Amendment) Rules, 1993 — Rule 5(1)Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5

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High Courts06 Sept 2005Dismissed

Mangee Ram Agarwal Vs Sri Shashi Kumar, Chairman-cum-Managing Director/Chairman, Coal India Board of Directors and Sri Virendra Kumar Singh, Chairman-cum-Managing Director, Northern Coal Fields Limited

Allahabad High Court · (2005) 09 AHC CK 0019

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High Courts05 Sept 2005Dismissed

Eldeco Housing and Industries Ltd. Vs Lucknow Docesan Trust Association and Another

Allahabad High Court · (2006) 2 AWC 1656 : (2006) 1 RCR(Civil) 361 : (2005) 99 RD 456 : (2005) 2 RD 456

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts05 Sept 2005Allowed

Rani Ramakant Vs The First Additional Civil Judge (SD)

Allahabad High Court · AIR 2006 All 5 : (2006) 2 ARBLR 452 : (2006) 1 AWC 271 : (2006) 1 CivCC 440 : (2006) 3 RCR(Civil) 231 : (2006) 3 RCR(Criminal) 231

Arbitration Act, 1940 — Section 30, 33, 41

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High Courts05 Sept 2005Dismissed