COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 53 of 143

High Courts23 Aug 2005Allowed

Chandra Mohan Pandey Vs District Inspector of Schools, Committee of Management, Mahant Triveni Parvat Inter College and State of U.P.

Allahabad High Court · (2005) 6 AWC 6029

Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1), 18Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1999 — Section 3Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33E

High Courts23 Aug 2005Dismissed

Harendra Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6161

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(6)

High Courts23 Aug 2005

Sanju alias Sanjeev Kumar Vs State of U.P. and Another

Allahabad High Court · (2005) 3 ACR 3194

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 201, 302, 364

High Courts23 Aug 2005Dismissed

U.P. Avas Evam Vikas Parishad Vs Jagdish Prasad and Others

Allahabad High Court · (2006) 2 AWC 1334

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 23(2), 28, 28A, 34

High Courts23 Aug 2005Allowed

Vijay Kumar Upadhayay Vs State of U.P. and Deepak alias Prashant Tomar

Allahabad High Court · (2005) 08 AHC CK 0019

Penal Code, 1860 (IPC) — Section 376

High Courts23 Aug 2005Allowed

Dushyant Kumar Vs State of U.P. and Others

Allahabad High Court · (2007) 1 ACC 157 : (2007) ACJ 2637 : AIR 2006 All 109

Constitution of India, 1950 — Article 300AMotor Vehicles Act, 1988 — Section 146(2)

High Courts22 Aug 2005Allowed

In Re: Juggilal Kamlapat Holding Ltd., J.K. Investment Ltd. and Kanpur Investments Ltd.

Allahabad High Court · (2006) 132 CompCas 237 : (2006) 71 SCL 149

Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391, 394, 97

High Courts22 Aug 2005

Naim and Another Vs State of U.P.

Allahabad High Court · (2005) 3 ACR 3031

Arms Act, 1959 — Section 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 34, 354, 452

High Courts22 Aug 2005Dismissed

Shakuntla Devi Vs State of U.P. and U.P. Secondary Education Services Selection Board

Allahabad High Court · (2005) 6 AWC 6359

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1

High Courts22 Aug 2005Allowed

Regional Joint Director of Education and Others Vs Smt. Raju V. John and Another

Allahabad High Court · (2005) 4 ESC 2323

Constitution of India, 1950 — Article 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(4), 16F, 16FF, 16FF(3)

High Courts22 Aug 2005Dismissed

Rajeev Kumar Khanna Vs Chief Manager (Karmik) Union Bank of India and Others

Allahabad High Court · (2005) 6 AWC 6109 : (2005) 107 FLR 891

High Courts22 Aug 2005Dismissed

Hamiduddin Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 6187

High Courts22 Aug 2005Allowed

Sudama Tiwari Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 451Explosive Substances Act, 1908 — Section 4, 5

High Courts22 Aug 2005Dismissed

Sachin Kumar, Sanjeev Singh and Manoj Kumar Sharma Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 6078

Constitution of India, 1950 — Article 14, 16, 235, 309Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 10, 11, 12, 13, 14

High Courts22 Aug 2005Disposed Of

Ram lal Vs State of Uttar Pradesh and others

Allahabad High Court · (2005) 08 AHC CK 0153

High Courts22 Aug 2005Allowed

Sundar Devi Vs IIIrd A.D.J.,Fatehpur & Ors.

Allahabad High Court · (2005) 08 AHC CK 0146

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 25

High Courts22 Aug 2005

Naim and Rafiq (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0100

Arms Act, 1959 — Section 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 34, 354, 452

High Courts22 Aug 2005Allowed

Shri Kant Arya Vs New Victoria Mills Unit of National Textiles Corporation (U.P.) Limited

Allahabad High Court · (2005) 6 AWC 5949 : (2005) 107 FLR 1091

High Courts22 Aug 2005Allowed

Magghu Prasad Tiwari and Kripa Shanker Dwivedi Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 6 AWC 6071

High Courts22 Aug 2005Dismissed

Avneet Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 1 BC 158

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1), 141(2)