COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 50 of 143

High Courts31 Aug 2005Partly Allowed

U.P. State Road Transport Corporation Vs Smt. Rani Srivastava, Uma Srivastava through her mother and natural guardian Smt. Rani Srivastava and Smt. Shail Bala Srivastava

Allahabad High Court · (2006) 1 ACC 252 : (2006) ACJ 1864 : (2006) 2 AWC 1658

Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 304A

High Courts31 Aug 2005Dismissed

Vimal @ Nanhkoo Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0101

Penal Code, 1860 (IPC) — Section 363, 366

High Courts30 Aug 2005Allowed

Naubat, Dhan Prakash, Om Prakash and Kallu Vs Deputy Director of Consolidation, Satish Pal Singh, Anek Pal Singh and Smt. Shakuntla Devi

Allahabad High Court · (2006) 1 AWC 458 : (2005) 99 RD 527 : (2005) 2 RD 527

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201

High Courts30 Aug 2005Disposed Of

M.K. Gandhi and Others Vs Director of Education (Secondary) and Others

Allahabad High Court · (2005) 4 ESC 2265

Constitution of India, 1950 — Article 12, 14, 21, 21A, 226Contract Act, 1872 — Section 23

High Courts30 Aug 2005Allowed

Santosh Kumar Vs Controller of Examination, University of Allahabad and Deputy Registrar Examination, University of Allahabad

Allahabad High Court · (2005) 6 AWC 6196

Allahabad University Ordinances — Ordinance 1.3

High Courts30 Aug 2005

Reena Verma Vs Addl. District and Sessions Judge and Others

Allahabad High Court · (2005) 3 ACR 3038

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 50(4), 8

High Courts30 Aug 2005Allowed

The State of U.P. Vs Lakhan Lal Saxena

Allahabad High Court · (2005) 08 AHC CK 0179

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 409

High Courts30 Aug 2005Dismissed

The Commissioner, Trade Tax Vs Jamuna Prakash Jaiswal

Allahabad High Court · (2008) 13 VST 403

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3A, 3AAA, 3D, 3F

High Courts30 Aug 2005Dismissed

Ashoke Khan Vs Abdul Karim

Allahabad High Court · (2005) 08 AHC CK 0124

Consumer Protection Act, 1986 — Section 2(1)(g)Contract Act, 1872 — Section 226

High Courts30 Aug 2005Dismissed

Upendra Singh Vs The State of Uttar Pradesh and Others

Allahabad High Court · (2005) 08 AHC CK 0097

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 7

High Courts30 Aug 2005Dismissed

The State of U.P. Vs Idress and Sayeed and Bundu

Allahabad High Court · (2005) 08 AHC CK 0094

Penal Code, 1860 (IPC) — Section 307, 34

High Courts30 Aug 2005Dismissed

Suresh Ram Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6228

Constitution of India, 1950 — Article 12

High Courts30 Aug 2005

Anil Arora and Others Vs Arora Aluminium and Allied Works (P) Ltd. and Others

Allahabad High Court · (2006) 132 CompCas 221

Companies Act, 1956 — Section 433, 439(4)Limitation Act, 1963 — Section 5

High Courts30 Aug 2005

State of U.P. Vs Mala Singh and Gur Deo Singh

Allahabad High Court · (2005) 08 AHC CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts30 Aug 2005Dismissed

Khajan Singh Vs Brijendra Singh

Allahabad High Court · (2006) 1 AWC 119

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226

High Courts30 Aug 2005Allowed

Phool Mohammad Vs State of U.P., Kamlesh Mishra, Altaf Hussain and Asidullah

Allahabad High Court · (2005) 08 AHC CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482

High Courts30 Aug 2005Dismissed

The Associate Cement Companies Limited Vs Commissioner of Trade Tax

Allahabad High Court · (2005) 08 AHC CK 0018

Uttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts30 Aug 2005Dismissed

Pan Kumari Vs Board of Revenue and Others

Allahabad High Court · (2006) 1 AWC 448 : (2005) 99 RD 529 : (2005) 2 RD 529

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47, 9Limitation Act, 1963 — Article 137, 27Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9

High Courts29 Aug 2005Dismissed

The U.P. Stock Exchange Association Ltd. Vs Vegepro Foods and Feeds Ltd.

Allahabad High Court · (2006) 131 CompCas 385

Companies Act, 1956 — Section 433(1), 434(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16(1), 22(1), 22(5), 3

High Courts29 Aug 2005

B.D. Agarwal and Company Vs Commissioner of Sales Tax

Allahabad High Court · (2006) 147 STC 104