High Courts15 Dec 2005
Mohan Singh Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 437Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 5 of 143
High Courts15 Dec 2005Dismissed
Prem Kumar Singh and Others Vs The State of U.P. and The Regional Transport Officer/The Taxation Officer
Allahabad High Court · (2006) 3 AWC 2727
Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 6
High Courts15 Dec 2005
Kanodia and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2006) 201 CTR 442 : (2006) 281 ITR 255 : (2006) 154 TAXMAN 393
Contract Act, 1872 — Section 73Criminal Procedure Code, 1973 (CrPC) — Section 145(2)Factories Act, 1948 — Section 2
High Courts15 Dec 2005Allowed
Lal Singh Rajput Vs The State of U.P. and The District Magistrate
Allahabad High Court · (2005) 12 AHC CK 0181
High Courts15 Dec 2005Allowed
Savitri Devi Vs The Commissioner, Azamgarh Division, Sub-Divisional Magistrate, Smt. Narmada and Smt. Saroj
Allahabad High Court · (2006) 1 AWC 29
High Courts15 Dec 2005
Rajeev Kumar and Hem Raj Singh Vs The State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 34
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 22Constitution of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts15 Dec 2005Dismissed
Rajesh Gupta and Santosh Gupta Vs State of U.P. and Sudama Gupta
Allahabad High Court · (2006) 2 RCR(Criminal) 641
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 342, 498A, 506
High Courts15 Dec 2005Allowed
Achhaibar and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2006) 1 AWC 397 : (2006) 1 RD 205
Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3B, 6Uttar Pradesh Tenancy Act, 1939 — Section 23, 33
High Courts15 Dec 2005Allowed
Durga Chand, Kripa Shanker Chand and Satya Narain Chand (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts15 Dec 2005Dismissed
Hafizuddin Vs Additional District Judge (Court No. 1) (Appellate Authority under Payment of Wages Act) and Union of India (UOI)
Allahabad High Court · (2006) 109 FLR 877 : (2006) 3 LLJ 276 : (2006) 2 RCR(Civil) 642
Contract Act, 1872 — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 193, 195(1)Easements Act, 1882 — Section 2, 25, 26
High Courts15 Dec 2005
Abhilakh Singh and Sripal Singh Sons Mulayam Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2006) CriLJ 1419
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325, 34, 506
High Courts15 Dec 2005Allowed
Rajendra Nath Misra Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6687
Constitution of India, 1950 — Article 14, 16, 226, 320Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 75
High Courts14 Dec 2005Allowed
Raghuram Grah Pvt. Ltd. Vs Income Tax Officer VI(2), Commissioner of Income Tax, Additional Commissioner, Income Tax, Range 6 and Branch Manager, Union Bank of India
Allahabad High Court · (2006) 201 CTR 268 : (2006) 281 ITR 147
Civil Procedure Code, 1908 (CPC) — Section 94BIncome Tax Act, 1961 — Section 132(1), 132(1A), 132(8), 132A, 142(1)
High Courts14 Dec 2005Allowed
State of U.P. Vs Amar Singh
Allahabad High Court · (2006) CriLJ 1041
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts14 Dec 2005Dismissed
Saira Begum Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0158
Income Tax Act, 1961 — Section 14, 15, 16, 18Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 14
High Courts14 Dec 2005Allowed
Jagatguru Shankaracharya, Jyotish Peethadheeshwar, Swami Vasudevanand Saraswati Disciple of Swami Shantanand Saraswati Vs A.D.J., Special Judge and Another
Allahabad High Court · (2006) 1 AWC 654
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 151, 9Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11, 3, 4
High Courts14 Dec 2005
Committee of Management, Handia Post Graduate College and Dr. Deo Raj Singh Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4927
Constitution of India, 1950 — Article 213, 213(2), 348Defence (General) Regulations, 1939 — Regulation 2AEmergency Powers (Defence) Act, 1939 — Section 11(3)
High Courts14 Dec 2005Allowed
Bhagwan Prasad Agrawal Vs Commissioner of Income Tax and Another
Allahabad High Court · (2006) 282 ITR 189 : (2006) 152 TAXMAN 472
Income Tax Act, 1961 — Section 132, 132B, 143, 226, 237
High Courts14 Dec 2005Allowed
Mangla Prasad Mishra Vs D.I.O.S.,Jaunpur & Ors.
Allahabad High Court · (2005) 12 AHC CK 0123
High Courts14 Dec 2005Dismissed
Nirdesh Kumar Dixit and Others Vs Antonia Mario @ Sonia Gandhi, Member of Parliament and Others
Allahabad High Court · (2005) 12 AHC CK 0122
Constitution of India, 1950 — Article 226