High Courts05 Sept 2005Allowed
Sushil Kumar and Another Vs Om Prakash Shop Keeper and Others
Allahabad High Court · (2006) 1 AWC 45
Constitution of India, 1950 — Article 226Small Cause Courts (Amendment) Act, 1972 — Section 25
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 47 of 143
High Courts05 Sept 2005Dismissed
Shri Rajinder Kumar Mishra Vs Shrimati Richa
Allahabad High Court · AIR 2005 All 379 : (2006) 1 AWC 346 : (2005) 2 DMC 810
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 25, 26, 27, 9
High Courts05 Sept 2005Dismissed
State of U.P. Vs Luxmi Yadav and Others
Allahabad High Court · (2005) 09 AHC CK 0244
High Courts05 Sept 2005Dismissed
Raghuraj Singh Vs Smt. Ram Devi and Others
Allahabad High Court · (2006) 1 AWC 113 : (2005) 99 RD 602 : (2005) 2 RD 602
Hindu Succession Act, 1956 — Section 14(1), 14(2)Transfer of Property Act, 1882 — Section 43United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3, 3A(2), 6, 7, 8
High Courts05 Sept 2005
State of U.P. Vs Laljit and Others
Allahabad High Court · (2005) 3 ACR 3053
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 436
High Courts05 Sept 2005Allowed
Dr. Bhimrao Ambedkar Shiksha Samiti Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6104
Constitution of India, 1950 — Article 314Uttar Pradesh General Clauses Act, 1904 — Section 16Uttar Pradesh Intermediate Education Act, 1921 — Section 16(A)(5), 16G, 7AA, 7AB
High Courts05 Sept 2005Allowed
Ashok Kumar Singh Vs State of U.P. and others Opposite parties
Allahabad High Court · (2005) 09 AHC CK 0180
Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 83, 92Uttar Pradesh Rural Housing Board Act, 1983 — Section 12, 13, 61
High Courts05 Sept 2005Allowed
Akinchan Sharma and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (2005) 09 AHC CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts05 Sept 2005Allowed
Mukesh Kumar Pandey Vs District Inspector of Schools & Anr.
Allahabad High Court · (2005) 09 AHC CK 0153
High Courts05 Sept 2005Allowed
Krishan Chandra Vs VIIIth A.D.J.,Kanpur & Ors.
Allahabad High Court · (2005) 09 AHC CK 0148
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)
High Courts05 Sept 2005Dismissed
Dr. Krishna Chandra Dubey Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 6017
Constitution of India, 1950 — Article 226
High Courts05 Sept 2005Dismissed
State of U.P. Vs Indal Ram and Raj Deo
Allahabad High Court · (2005) 09 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 125, 164Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Sept 2005Dismissed
Lakhpat Singh (D) through L.Rs. Vs Smt. Yashoda Devi and Others
Allahabad High Court · (2006) 1 AWC 69
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 18(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 24(2), 24(3)
High Courts05 Sept 2005Dismissed
Sauquat Ali Vs Distt. Judge and Others
Allahabad High Court · (2006) 1 AWC 111
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)
High Courts05 Sept 2005
The State of U.P. Vs Harish Chandra and Daya Shanker
Allahabad High Court · (2005) 09 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 302
High Courts05 Sept 2005
Welfare Association of Self-Financed Institutes Vs State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 6199 : (2005) 1 UPLBEC 27
Constitution of India, 1950 — Article 19(6), 39(1)
High Courts05 Sept 2005Dismissed
Smt. Rameshwari Devi (D) through L.Rs. Vs D.J. and Others
Allahabad High Court · (2006) 1 AWC 488
High Courts03 Sept 2005Disposed Of
Aruna Patel Vs State of U.P.& Anr.
Allahabad High Court · (2005) 09 AHC CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 156(2)
High Courts02 Sept 2005Dismissed
Jaipal and Rishipal, Kali Charan and Hari Singh Vs State of U.P. and Rahees Pal
Allahabad High Court · (2005) 09 AHC CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 231Penal Code, 1860 (IPC) — Section 307, 34
High Courts02 Sept 2005Dismissed
Sanju alias Sanjeev Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0259
Penal Code, 1860 (IPC) — Section 376