COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 51 of 143

High Courts29 Aug 2005

Jay Prakash Vs State of U.P.

Allahabad High Court · (2005) CriLJ 235

Constitution of India, 1950 — Article 14, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 106, 24, 25, 26, 27

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High Courts29 Aug 2005Dismissed

Madhan Mohan Srivastava Vs State of Uttar Pradesh

Allahabad High Court · (2005) 6 AWC 6082

Constitution of India, 1950 — Article 311, 311(1)General Clauses Act, 1897 — Section 16Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 17, 17A, 18, 19A, 20

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High Courts29 Aug 2005Allowed

Vidhyadhar Jain and Anr. Vs District Judge,Mainpuri & Anr.

Allahabad High Court · (2005) 08 AHC CK 0140

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

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High Courts29 Aug 2005Dismissed

Smt. Vidyawati, Raj Kumar and Ram Kumar Vs State of U.P. and Ram Bilas alias Ram Niwas

Allahabad High Court · (2005) 08 AHC CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471

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High Courts29 Aug 2005Allowed

Kamal Krishna Vs State of U.P., Tajendra Kumar @ Kaka, Ashwani and Surendra Kumar

Allahabad High Court · (2005) 08 AHC CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 307, 452, 504, 506

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High Courts29 Aug 2005

Devendra Kumar Mishra Vs Ramendra Kumar and Others

Allahabad High Court · AIR 2006 All 82

Civil Procedure (Uttar Pradesh Amendment) Act, 2003 — Section 115, 115(1)Civil Procedure Code, 1908 (CPC) — Section 92, 96

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High Courts25 Aug 2005Dismissed

Karore Singh Vs Sri Bhagwan Singh Recovery Officer, U.P. Cooperative Societies

Allahabad High Court · (2005) 08 AHC CK 0237

Contempt of Courts Act, 1971 — Section 20

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High Courts25 Aug 2005Dismissed

Sudarsh Awasthi Vs Election Commission of India and Others

Allahabad High Court · AIR 2006 All 111 : (2005) 6 AWC 6349

Constitution of India, 1950 — Article 168, 172, 172(2), 226, 361Representation of the People Act, 1951 — Section 156, 156(1)

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High Courts25 Aug 2005Dismissed

Chunnilal Vs Smt. Laxmi Devi

Allahabad High Court · (2005) 08 AHC CK 0185

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts25 Aug 2005Allowed

Sarvendra Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6116 : (2006) 108 FLR 62

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High Courts25 Aug 2005Allowed

Atul Awasthi (Master) Vs Ist Additional District Judge,Allahabad

Allahabad High Court · (2005) 08 AHC CK 0137

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 3(1)

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High Courts25 Aug 2005Dismissed

Ram Pal Singh Yadav Vs State of U.P. and others

Allahabad High Court · (2005) 08 AHC CK 0130

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High Courts25 Aug 2005Allowed

Pramod Prakash Vs IIIrd Addl. District Judge,Meerut & Ors.

Allahabad High Court · (2005) 08 AHC CK 0129

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

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High Courts25 Aug 2005Dismissed

Raja Ram Vs The State of U.P. and Others

Allahabad High Court · (2005) 08 AHC CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 200, 202, 202(1)

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High Courts25 Aug 2005

Madan Tiwari Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 6042

Constitution of India, 1950 — Article 226, 32

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High Courts24 Aug 2005Dismissed

U.P. State Food and Essential Commodities Corpn. Limited and Another Vs Raj Narain Tripathi

Allahabad High Court · (2005) 6 AWC 6346

Constitution of India, 1950 — Article 14, 16

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High Courts24 Aug 2005

Santosh Kumar Upadhyay Vs District Magistrate and Others

Allahabad High Court · (2006) 1 ACR 73

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 120B, 14, 302, 427

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High Courts24 Aug 2005Allowed

Mohd. Sayeed Vs Rent Control and Eviction Officer/Addl. City Magistrate Vth and Another

Allahabad High Court · (2006) 1 AWC 264

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 14, 18, 2A

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High Courts24 Aug 2005Disposed Of

Monnet Sugar Limited Vs Union of India (UOI) and Others

Allahabad High Court · AIR 2006 All 200

Companies Act, 1956 — Section 391Constitution of India, 1950 — Article 136, 14, 141, 143, 19Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 11B(1), 11B(2)

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High Courts24 Aug 2005Disposed Of

Veer Pratap Singh and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (2005) 08 AHC CK 0150

Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 440, 441

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