High Courts02 Sept 2005Disposed Of
Ram Veer Sharma (In Jail) Vs The State of Uttar Pradesh
Allahabad High Court · (2005) 09 AHC CK 0254
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 48 of 143
High Courts02 Sept 2005Allowed
The Commissioner, Trade Tax Vs S/S Satya Narayan Anil Kumar
Allahabad High Court · (2005) 09 AHC CK 0253
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286, 286(1), 286(1)(b)Uttar Pradesh Trade Tax Act, 1948 — Section 21
High Courts02 Sept 2005Allowed
Prem Chand Tiwari Vs State of U.P.
Allahabad High Court · (2005) 6 AWC 6189 : (2005) 107 FLR 760
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409
High Courts02 Sept 2005
Haji Shahid Akhlakh Vs State of U.P., Secretary, Nagar Vikas Anubhag, Government of U.P., Director, Local Bodies, Government of U.P. and Commissioner, Meerut Division
Allahabad High Court · (2006) 1 AWC 200 : (2006) 1 UPLBEC 155
Constitution of India, 1950 — Article 20(1)Uttar Pradesh Municipal Corporation Act, 1959 — Section 25A
High Courts02 Sept 2005Dismissed
Brijesh Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0224
Penal Code, 1860 (IPC) — Section 406, 41, 411, 420
High Courts02 Sept 2005Dismissed
No. 871181334 Ex. Ct. Sheo Govind Singh Vs Inspector General of Police, CS, CRPF and The Principal, C.R.P.F.
Allahabad High Court · (2005) 6 AWC 6032
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 226, 300Penal Code, 1860 (IPC) — Section 147, 148, 149, 279, 324
High Courts02 Sept 2005Dismissed
Ram Babu Babelay Vs Smt. Sandhya
Allahabad High Court · AIR 2006 All 12 : (2006) 1 AWC 183
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 23Penal Code, 1860 (IPC) — Section 494
High Courts02 Sept 2005Dismissed
Shiv Ganesh and Ram Krishna and Ashok Kumar Vs State of U.P., IInd Additional District Judge and Prescribed Authority
Allahabad High Court · AIR 2005 All 412 : (2005) 99 RD 515 : (2005) 2 RD 515
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Uttar pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 19(2)
High Courts02 Sept 2005Allowed
Ram Kishore Vs IInd Additional District Judge,Mirzapur & Ors.
Allahabad High Court · (2005) 09 AHC CK 0165
Provincial Small Cause Courts Act, 1887 — Section 23, 25
High Courts02 Sept 2005Dismissed
Ram Baran Vs Board of Revenue and Others
Allahabad High Court · (2005) 09 AHC CK 0159
Hindu Minority and Guardianship Act, 1956 — Section 8(3)
High Courts02 Sept 2005Allowed
Gulab Chandra and Ors. Vs Addl. Commissioner (Judicial/First) Varanasi & Ors.
Allahabad High Court · (2005) 09 AHC CK 0158
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, 114
High Courts02 Sept 2005Dismissed
Manoj and Anand Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0141
Penal Code, 1860 (IPC) — Section 364A
High Courts02 Sept 2005Dismissed
Rajeev Kumar Singh Vs State of U.P. and Gulab Rai
Allahabad High Court · (2005) CriLJ 248 : (2006) 2 RCR(Criminal) 41
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 162, 173(2)Penal Code, 1860 (IPC) — Section 147, 323, 427, 435, 504
High Courts02 Sept 2005Allowed
Devendra Kumar and Bheem Sen Vs State of U.P. and Rakesh Gupta
Allahabad High Court · (2005) 09 AHC CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 114, 116, 151
High Courts02 Sept 2005
Gauri Shanker Shukla (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 09 AHC CK 0110
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 307
High Courts02 Sept 2005Allowed
Smt. Fahmida Shoeb Vs Kanhaiya Lal and Another
Allahabad High Court · (2006) 1 AWC 127
High Courts02 Sept 2005Dismissed
Commissioner of Trade Tax Vs Sagir Khan and Zahir Khan
Allahabad High Court · (2007) 9 VST 560
Constitution of India, 1950 — Article 19, 301Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts02 Sept 2005
Harish Babu (In Jail) Vs C.B.I. S.P.E.
Allahabad High Court · (2005) 09 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts02 Sept 2005Allowed
The Commissioner, Trade Tax Vs S/S. Krishna Trading Company
Allahabad High Court · (2005) 09 AHC CK 0057
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286, 286(1), 286(1)(6)Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts02 Sept 2005
Arun Kumar Vs Smt. Indra
Allahabad High Court · AIR 2005 All 406 : (2006) 1 AWC 290
Hindu Marriage Act, 1955 — Section 13, 27Penal Code, 1860 (IPC) — Section 274, 276, 307, 313, 498Criminal Procedure Code, 1973 (CrPC) — Section 156, 82, 83