High Courts04 Aug 2005Allowed
Nand Kishore Sahni Vs VIIth A.D.J.,Meerut & Anr.
Allahabad High Court · (2005) 08 AHC CK 0128
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 62 of 143
High Courts04 Aug 2005Dismissed
Kanhaiya Lal Khatri Vs The Commissioner, Varanasi Division and The District Magistrate/Administrator Nagarpalika
Allahabad High Court · (2005) 6 AWC 5556
Criminal Procedure Code, 1973 (CrPC) — Section 200Uttar Pradesh Municipal Board Services (Inquiry, Punishment and Termination of Services) Rules, 1960 — Rule 5Uttar pradesh Municipalities Servants Appeal Rules, 1957 — Rule 3
High Courts04 Aug 2005Dismissed
Ircon International Ltd. Vs Shri Baikunth Nath Dubey
Allahabad High Court · (2005) 6 AWC 6091
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2, 25(O), 25F, 25FFF(2), 25NUttar Pradesh Industrial Disputes (Amendment) Act, 1974 — Section 6(N)
High Courts04 Aug 2005
Sant Kumar, Smt. Uma Devi, Balendra and Gyanendra Vs State of U.P. and Mukesh Singh
Allahabad High Court · (2005) 08 AHC CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 205, 245Penal Code, 1860 (IPC) — Section 307, 323, 336, 452, 504
High Courts04 Aug 2005Allowed
Girish Chandra Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 711
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts04 Aug 2005Dismissed
Atee Mohammad, Akhtar and Hukum Chandra Vs State of U.P. and Shri Ved Vyas Tewari Inspector Incharge P.S. Sardhana (SARDHAN)
Allahabad High Court · (2005) 08 AHC CK 0028
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 307, 399, 402
High Courts03 Aug 2005Dismissed
R.P. Locks Company Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 08 AHC CK 0238
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 13A(6)
High Courts03 Aug 2005Disposed Of
Salil Srivastava and Others Vs Vice-Chancellor, Aligarh Muslim University and Others
Allahabad High Court · (2005) 6 AWC 6066
High Courts03 Aug 2005Dismissed
Ashok Kumar Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3674
Constitution of India, 1950 — Article 14, 16, 243GUttar Pradesh Panchayat Raj Act, 1947 — Section 125, 15, 25, 25(1), 25(12)
High Courts03 Aug 2005Disposed Of
Mentha and Allied Products (P) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 08 AHC CK 0164
Income Tax Act, 1961 — Section 154, 256(1), 70(1), 72, 80AB
High Courts03 Aug 2005Allowed
Commissioner of Income Tax Vs Mentha Allied Products (P) Ltd.
Allahabad High Court · (2005) 08 AHC CK 0158
Central Excises and Salt Act, 1944 — Section 36Customs Act, 1962 — Section 75(1)Income Tax Act, 1961 — Section 256(1), 28, 80HH, 80HHA, 80HHC
High Courts03 Aug 2005Allowed
Ram Charan Vs Special Judge/Addl. District Judge,Hamirpur & Ors.
Allahabad High Court · (2005) 08 AHC CK 0139
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts03 Aug 2005Allowed
Chiranji Lal Bhang Dealer Vs Commissioner of Sales Tax
Allahabad High Court · (2005) 08 AHC CK 0111
High Courts03 Aug 2005Allowed
Mahe Aalam Vs State of Uttar Pradesh
Allahabad High Court · (2005) CriLJ 4554 : (2006) 1 RCR(Criminal) 624
Criminal Procedure Code, 1973 (CrPC) — Section 229, 230, 232, 232(3), 233
High Courts01 Aug 2005Allowed
Executive Officer, Nagar Palika Parishad Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3871 : (2005) 2 RD 318
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 229B, 229C, 229D, 341
High Courts01 Aug 2005Allowed
Mahipal Singh Vs State of U.P.
Allahabad High Court · (2006) 1 AWC 375
Societies Registration Act, 1860 — Section 25(1), 4(1)
High Courts01 Aug 2005Dismissed
Ashtbhuja Pandey Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2005) 6 AWC 5203
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 11A
High Courts01 Aug 2005Allowed
Yamuna Prasad Rai Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 70 : (2006) 2 UPLBEC 1399
Constitution of India, 1950 — Article 111, 14, 16, 226, 311
High Courts01 Aug 2005Dismissed
Janak Singh Yadav and Others Vs State of U.P. Ministry of Irrigation, U.P. Govt. and Others
Allahabad High Court · AIR 2005 All 342 : (2005) 6 AWC 5221 : (2006) 3 RCR(Civil) 28 : (2006) 1 RCR(Civil) 40 : (2005) 2 RCR(Rent) 674
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 110, 40, 41, 43
High Courts01 Aug 2005Dismissed
Ex. Havildar Akbar Singh Vs Chief of the Army Staff, Commandant and Ex Officio Chief Records Officer, Artillery Records, Col. M.S. Ahluwalia Officer Commanding Troops and 175 Field Regiment
Allahabad High Court · (2005) 6 AWC 5567 : (2006) 1 RCR(Criminal) 483
Army Act, 1950 — Section 139, 164(2), 41(2), 63Army Rules, 1954 — Rule 115, 115(2), 116, 121(3), 129Constitution of India, 1950 — Article 226, 227, 32