High Courts14 Dec 2005Allowed
Ram Raj Vs Board of Revenue & Ors.
Allahabad High Court · (2005) 12 AHC CK 0103
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 6 of 143
High Courts14 Dec 2005
The State of U.P. Vs Ram Charittar and Kishori Lal, Ram Kumar and Smt. Chandrawati
Allahabad High Court · (2005) 12 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts14 Dec 2005Allowed
Bhagwan Prasad Agarwal, Advocate Vs The Commissioner of Income Tax and The Income Tax Officer
Allahabad High Court · (2006) 201 CTR 335
Income Tax Act, 1961 — Section 132, 132(1), 132(4), 132(5), 132BIncome Tax Rules, 1962 — Rule 119A
High Courts14 Dec 2005Dismissed
Kanpur Electricity Supply Co. Ltd., U.P. State Electricity Board Vs The Presiding Officer, Labour Court IV and Sri Shamim Mirza
Allahabad High Court · (2006) 5 AWC 4941 : (2006) 1 UPLBEC 595
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 2, 5
High Courts14 Dec 2005Allowed
Road Transport Corporation Private Limited Vs Presiding Officer, Labour Court and S.P. Mukerjee
Allahabad High Court · (2006) 3 AWC 2725
Industrial Disputes Act, 1947 — Section 10Penal Code, 1860 (IPC) — Section 406, 420
High Courts14 Dec 2005Dismissed
State of Uttar Pradesh Vs Kundan alias Utkarsh and Anusheel alias Kunwar, Smt. Jagdamba Gaur and Sri Keshav Prasad Gaur
Allahabad High Court · (2006) 1 DMC 377
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts13 Dec 2005
Chandra Bhan and Parashu Ram Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2006) 1 RD 268
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 32 Rule 1, Order 32 Rule 13Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14, 16, 21, 226, 235
High Courts13 Dec 2005Dismissed
Smt. Sunita Kushwaha Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4231
Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 2, 22, 3, 3(1), 3(1)(2)
High Courts13 Dec 2005Allowed
Ram Chandra Yadav Vs Commissioner, Allahabad Division, District Magistrate and State of U.P.
Allahabad High Court · (2006) 3 RCR(Civil) 388 : (2006) 3 RCR(Criminal) 499
High Courts13 Dec 2005Dismissed
Laxmi Shanker and Others Vs Shyam Lal
Allahabad High Court · AIR 2006 All 171 : (2006) 3 AWC 2723
Evidence Act, 1872 — Section 73
High Courts13 Dec 2005Disposed Of
Gaon Sabha (Gram Panchayat) Village Sarsa,Tehsil Soraon,Allahabad Vs Board of Revenue,U.P. at Allahabad & Ors.
Allahabad High Court · (2005) 12 AHC CK 0136
High Courts13 Dec 2005Allowed
Kailash Narain Agnihotri Vs Distt.Judge,Kanpur City & Ors.
Allahabad High Court · (2005) 12 AHC CK 0105
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts13 Dec 2005Dismissed
Mitrasen Ashok Kumar and Others Vs Ram Niwas
Allahabad High Court · (2006) 1 AWC 391
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts13 Dec 2005Dismissed
Satya Prakash Tiwari alias Kallu and Others Vs Civil Judge (Junior Division) and Others
Allahabad High Court · (2006) 1 AWC 367
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A
High Courts13 Dec 2005Dismissed
Ghanshyam Rai Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4938 : (2006) 1 UPLBEC 1107
High Courts13 Dec 2005Allowed
Riajul Hasan Vs A.D.J. and Others
Allahabad High Court · (2006) 1 AWC 515
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts13 Dec 2005Allowed
Vindhyachal Vs Iqbal Ahmad and Others
Allahabad High Court · (2006) 1 AWC 393
High Courts13 Dec 2005Dismissed
The State of U.P. Vs Rajendra and Others
Allahabad High Court · (2005) 12 AHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Evidence Act, 1872 — Section 145, 32(1)
High Courts13 Dec 2005Allowed
Carbon Crafts Pvt. Ltd. Vs State of U.P. and The Deputy Commissioner (Assessment)-III Trade Tax
Allahabad High Court · (2007) 5 VST 197
Central Sales Tax Act, 1956 — Section 14, 14(1), 15Uttar Pradesh Sales Tax Act, 1948 — Section 3A(2A)Uttar Pradesh Tax on Entry of Goods Act, 2000 — Section 4(1)
High Courts12 Dec 2005Dismissed
Ravindra Singh Vs U.P. Madhyamik Shiksha Sewa Chayan Board and Others
Allahabad High Court · (2006) 5 AWC 4238
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 12(3)