High Courts24 Aug 2005Allowed
Ram Saran Vs VIIIth Addl. District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (2005) 08 AHC CK 0136
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 23, 25
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 52 of 143
High Courts24 Aug 2005Dismissed
Vijay Kumar Vs Distt.Supply Officer/Delegated Authority & Ors.
Allahabad High Court · (2005) 08 AHC CK 0127
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3)
High Courts24 Aug 2005Allowed
State of U.P. Vs IVth Additional District Judge,Moradabad & Ors.
Allahabad High Court · (2005) 08 AHC CK 0126
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts24 Aug 2005Allowed
Ravindra Kumar Dubey Vs State of U.P.
Allahabad High Court · (2006) 1 AWC 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts24 Aug 2005Allowed
Committee of Management, Abdul Karim Khan Inter College Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 284
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts24 Aug 2005Dismissed
The Commissioner, Trade Tax Vs S/S Sharma Tourist Transport Bus Service
Allahabad High Court · (2005) 08 AHC CK 0057
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3A, 3AAA, 3D, 3F
High Courts24 Aug 2005
In Re: Rajinder Steels Ltd. (In Liquidation)
Allahabad High Court · (2007) 3 BC 643 : (2006) 132 CompCas 310
Companies Act, 1956 — Section 446Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts23 Aug 2005
U.P. State Road Transport Corporation Vs Resham Devi and Another
Allahabad High Court · (2006) 2 ACC 421
High Courts23 Aug 2005Allowed
Ram Kanth Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6336
Constitution of India, 1950 — Article 23Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 17GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 25, 31
High Courts23 Aug 2005
U.P. State Road Transport Corporation Vs Resam Devi and Another
Allahabad High Court · (2005) 4 ACC 98
High Courts23 Aug 2005Allowed
Vijay Singh Vs Rani Laxmi Bai Kshetriya Grameen Bank
Allahabad High Court · (2006) 1 AWC 199 : (2006) 107 FLR 748
High Courts23 Aug 2005Allowed
Sanju @ Sanjeev Kumar Vs State of U.P. and Shri Prem Raj
Allahabad High Court · (2005) 08 AHC CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts23 Aug 2005Allowed
Prem Kumar alias Munna Rai and Chunnu Rai Vs State of Uttar Pradesh and Dinesh Sharma
Allahabad High Court · (2005) 08 AHC CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 325, 504, 506
High Courts23 Aug 2005Dismissed
Vijendra Kumar Vs The Life Insurance Corporation of India and Zonal Manager, Life Insurance Corporation of India
Allahabad High Court · (2005) 6 AWC 6184
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 36, 39, 46, 46(2)
High Courts23 Aug 2005Allowed
A.Baines Vs Manager Adarsh Kanya Pathshala,Nainagarh,Nagra,Jhansi & Ors.
Allahabad High Court · (2005) 08 AHC CK 0141
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts23 Aug 2005
Kalamuddin Khan Vs State of U.P. and Another
Allahabad High Court · (2005) 08 AHC CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 302
High Courts23 Aug 2005Dismissed
Suresh Prasad Vs State of Uttar Pradesh and Superintendent of Balika Niketan Kendra Nidhariya Kalan
Allahabad High Court · (2005) 08 AHC CK 0080
High Courts23 Aug 2005
Sanjay Tiwari and Neelabh Dwivedi Vs Union of India (UOI), Department of Secondary and Higher Education, Government of India, University of Allahabad and The Director, U.G.A.T. 2005 University of Allahabad
Allahabad High Court · (2006) 1 AWC 460 : (2005) 4 ESC 2449
Allahabad University Act, 1921 — Section 2Constitution of India, 1950 — Article 245, 246, 3G(1)Uttar Pradesh State Universities Act, 1973 — Section 28(5), 49, 51, 51(1), 74
High Courts23 Aug 2005Dismissed
Smt. Kamlesh Devi Vs Cantonment Board and Another
Allahabad High Court · AIR 2006 All 69 : (2006) 1 AWC 107
Cantonments Act, 1924 — Section 185, 256, 274Constitution of India, 1950 — Article 226
High Courts23 Aug 2005
Suresh Chandra (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 408