COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 54 of 143

High Courts22 Aug 2005Allowed

Acharya Narad Muni Trigunayat Vs District Inspector of Schools and Others

Allahabad High Court · (2005) 6 AWC 5563 : (2006) 1 UPLBEC 140

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 3Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16G, 16G(5), 16G(6)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10

High Courts21 Aug 2005Allowed

Abdul Rehman Vs Vth Addl. Distt.Judge,Fatehpur & Ors.

Allahabad High Court · (2005) 08 AHC CK 0120

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1963 — Article 134

High Courts18 Aug 2005

State of U.P. Vs Kedar Bharti and Kumar Bharti and Others

Allahabad High Court · (2005) 08 AHC CK 0257

Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323

High Courts18 Aug 2005Dismissed

State of U.P. Vs Ramesh, Jagpal and Annu Singh

Allahabad High Court · (2005) 08 AHC CK 0232

Penal Code, 1860 (IPC) — Section 302, 34, 394

High Courts18 Aug 2005Disposed Of

M/s. Azeel International Pvt. Ltd Vs M/s. United India Insurance Co. Ltd

Allahabad High Court · (2005) 08 AHC CK 0152

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

High Courts18 Aug 2005Dismissed

Ram Leela Committee,Baghpur,Pargana Akbarpur,Kanpur Dehat Vs Ghan Shyam Das,SDM Akbarpur,Kanpur Dehat & Ors.

Allahabad High Court · (2005) 08 AHC CK 0123

High Courts18 Aug 2005Allowed

The Board of Directors, Allahabad Agricultural Institute and The Allahabad Agricultural Institute Vs The Industrial Tribunal, The Secretary, Government of Uttar Pradesh Labour Department, The Deputy Labour Commissioner and Sanjay Singh

Allahabad High Court · (2007) 3 UPLBEC 109

Industrial Disputes Act, 1947 — Section 4K, 6H

High Courts18 Aug 2005Dismissed

Dr. Dushyat Kumar Saxena Vs State of U.P., Director of Education, Higher Secondary, District Inspector of Schools and Committee of Management

Allahabad High Court · (2005) 6 AWC 6085

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(5), 16G(8)

High Courts18 Aug 2005Allowed

Smt. Kesari Devi Vs State of U.P., Commissioner, Allahabad Division, Collector/Distt. Magistrate and Chief Development Officer/Mukhya Adhikari

Allahabad High Court · (2005) 4 AWC 3563 : (2005) 3 ESC 2209

Allahabad High Court Rules, 1952 — Rule 5ACivil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 4 Rule 1, Order 6 Rule 15, Order 7 Rule 11Constitution of India, 1950 — Article 14, 19(6), 21, 226, 227

High Courts18 Aug 2005Dismissed

Meerut Development Authority Vs Surendra Kumar (Contractor) and Sri J.R. Jain retired Superintending Engineer Public Works Department, Arbitrator

Allahabad High Court · (2006) 1 AWC 298

Arbitration Act, 1940 — Section 37(3)

High Courts18 Aug 2005Allowed

State Bank of India Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 1 AWC 299 : (2006) 107 FLR 898 : (2006) 1 LLJ 625

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 33C(2)

High Courts18 Aug 2005Dismissed

Dr. Bishambhar Dayal Gupta Vs The Visitor/President of India, Aligarh Muslim University, Government of India Ministry of Human Resources Development (Department of Education), The Aligarh Muslim University

Allahabad High Court · (2006) 1 AWC 608

Aligarh Muslim University Act, 1920 — Section 13(6), 36, 36A, 36BChartered Accountants Act, 1949 — Section 21, 21(1), 21(2), 21(3), 21(4)Constitution of India, 1950 — Article 226, 51A

High Courts18 Aug 2005Dismissed

State of U.P. Vs Sripal and Mukhtiarey

Allahabad High Court · (2005) 08 AHC CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 396

High Courts18 Aug 2005Dismissed

Shri Narain Saxena Vs Principal Secretary (Tax and Registration), U.P. Government and Others

Allahabad High Court · (2005) 4 ESC 2431

High Courts17 Aug 2005Dismissed

Shramdeep Apartments Avas Samiti Vs Navin Kumar Garg

Allahabad High Court · (2006) 2 AWC 1324

High Courts17 Aug 2005Dismissed

Sadiq Ali alias Sadaq Ali and Gulfam Vs Smt. Murti Devi and Others

Allahabad High Court · (2006) 1 AWC 343 : (2006) 1 CivCC 657 : (2006) 1 RCR(Civil) 232

Constitution of India, 1950 — Article 227

High Courts17 Aug 2005

State of U.P. Vs Bashisht Rai and Others

Allahabad High Court · (2005) 08 AHC CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 6Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts17 Aug 2005Dismissed

Jamshed alias Pappu Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0167

Penal Code, 1860 (IPC) — Section 376

High Courts17 Aug 2005Dismissed

Nanak Chandra, Pad Accounts Clerk Vs Sri Vinay Kumar Srivastava, Managing Director, U.P. Rajya Khad Evam Avashak Vastu Nigam Limited

Allahabad High Court · (2006) 1 AWC 99

High Courts17 Aug 2005Dismissed

Abhinav Chaturvedi Vs Mangalik Chemicals and The State of Uttar Pradesh

Allahabad High Court · (2006) 1 ALD(Cri) 25 : (2006) 1 BC 112 : (2006) 1 CivCC 653 : (2005) CriLJ 4561 : (2006) 1 RCR(Criminal) 630

Negotiable Instruments Act, 1881 (NI) — Section 138, 142