COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 57 of 143

High Courts11 Aug 2005Disposed Of

Umesh Chand, Gyan Chand and Ramesh Vs Sub-Divisional Officer, Department of Forest and State of U.P.

Allahabad High Court · (2006) 1 AWC 435 : (2005) 99 RD 378 : (2005) 2 RD 378

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 4, Order 20 Rule 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts11 Aug 2005Allowed

Samsuddin (In Jail) Vs State

Allahabad High Court · (2005) 08 AHC CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts11 Aug 2005Dismissed

Committee of Management, Rashtriya Junior High School (Society) Vs Asstt. Registrar, Firms, Societies and Chits and Others

Allahabad High Court · (2006) 1 AWC 593

Societies Registration Act, 1860 — Section 25(1), 3A, 4

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High Courts11 Aug 2005Dismissed

Committee of Management Baba Vishwa Swaroop Madhyamik Vidyalaya, Registered Society and Baba Vishwa Swaroop Vs State of Uttar Pradesh

Allahabad High Court · (2005) 6 AWC 5243

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High Courts11 Aug 2005Dismissed

Manoj Kumar Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0200

Penal Code, 1860 (IPC) — Section 377

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High Courts11 Aug 2005Allowed

Prem Krishna Srivastava Vs State of U.P., Director (Administration) Office of the Director General, Medical and Health and Chief Medical Superintendent, T.B. Sapru Hospital

Allahabad High Court · (2006) 1 AWC 55 : (2005) 107 FLR 746

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High Courts11 Aug 2005Disposed Of

Veer Singh Vs State of U.P.

Allahabad High Court · (2005) 08 AHC CK 0191

Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts11 Aug 2005Disposed Of

Rajendra Prasad Singh Vs State of U.P. and Sushil Kumar Singh

Allahabad High Court · (2005) 08 AHC CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 323, 324, 504

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High Courts11 Aug 2005Allowed

Meharwan Vs The Collector, The Tehsildar, Tehsildar Sikandara and The Gaon Sabha

Allahabad High Court · (2006) 1 AWC 509 : (2005) 99 RD 427 : (2005) 2 RD 427

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1), 122B(2), 9

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High Courts11 Aug 2005Dismissed

Ram Babu Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 6115 : (2006) 107 FLR 806

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High Courts11 Aug 2005Dismissed

Rashtriya Junior High School (Society) Babhaniyaon Vs Assistant Registrar,Firms,Societies and Chits,Varanasi and Ors.

Allahabad High Court · (2005) 08 AHC CK 0154

Societies Registration Act, 1860 — Section 25, 3

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High Courts11 Aug 2005Allowed

Kali Charan and Ors. Vs Addl. Collector,Aligarh & Ors.

Allahabad High Court · (2005) 08 AHC CK 0135

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 120B, 195, 209

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High Courts11 Aug 2005Allowed

Bal Govind and Ors. Vs State Election Commissioner (Panchayat),U.P.,Lucknow

Allahabad High Court · (2005) 08 AHC CK 0122

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High Courts11 Aug 2005Allowed

Rashtriya Chemicals and Fertilizer Limited Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 5932

Constitution of India, 1950 — Article 12, 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10A, 19(1)Industrial Disputes Act, 1947 — Section 2, 25B, 25F

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High Courts11 Aug 2005Dismissed