COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 65 of 143

High Courts27 Jul 2005Allowed

Vidyawati Devi and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3445

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 33

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High Courts27 Jul 2005Allowed

Awadhesh, Krishnanand, Surendra and Iftikhar alias Buddhu Vs The State

Allahabad High Court · (2005) 07 AHC CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts27 Jul 2005Dismissed

Rishipal Vs State of Uttar Pradesh

Allahabad High Court · (2005) 99 RD 455 : (2005) 2 RD 455

Penal Code, 1860 (IPC) — Section 376

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High Courts27 Jul 2005

Motor and General Sales Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2006) 203 CTR 195 : (2008) 296 ITR 516 : (2005) 149 TAXMAN 611

Income Tax Act, 1961 — Section 2(45), 256(1), 28, 29, 30

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High Courts27 Jul 2005Dismissed

Sada Nand Bairagi and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5573 : (2005) 99 RD 437 : (2005) 2 RD 432

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Jul 2005Allowed

Committee of Management, Saraswati Laghu Madhyamik Vidyalaya Vs Yaduraj Singh and Others

Allahabad High Court · (2005) 4 AWC 3858

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High Courts26 Jul 2005

State of U.P. and Others Vs State Public Services Tribunal and Others

Allahabad High Court · (2005) 106 FLR 1010

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High Courts26 Jul 2005Allowed

Tufani Prasad and Others Vs The State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3859

Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 14(6)

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High Courts26 Jul 2005Dismissed

Krishna Kumar and Tikaram alias Gantha (In Jail) Vs State of Uttar Pradesh

Allahabad High Court · (2005) 07 AHC CK 0216

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 506

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High Courts26 Jul 2005Dismissed

Sanjai Vs State of U.P.

Allahabad High Court · (2005) 07 AHC CK 0193

Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(2), 313, 354(3)Evidence Act, 1872 — Section 27, 3, 30Penal Code, 1860 (IPC) — Section 201, 302, 376, 376(2)(G)

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High Courts26 Jul 2005Dismissed

Radhey Shyam Rai Vs State of U.P.& Ors.

Allahabad High Court · (2005) 07 AHC CK 0114

Constitution of India, 1950 — Article 12, 226

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High Courts26 Jul 2005Allowed

Farrukhabad Gramin Bank Vs Additional Commissioner of Income Tax and Another

Allahabad High Court · (2005) 197 CTR 366 : (2005) 277 ITR 320 : (2005) 148 TAXMAN 38

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 117(1), 120, 120(5), 143(1), 143(3)Regional Rural Banks Act, 1976 — Section 3

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High Courts26 Jul 2005Allowed

Committee of Management Sarswati Laghu Madhyamik Vidyalaya and Sarswati Intermediate College Vs Yaduraj Singh and Others

Allahabad High Court · (2005) 4 AWC 3858N

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High Courts26 Jul 2005Dismissed

Mohd. Arif Qureshi Vs Mirza Glass Works and Others

Allahabad High Court · (2005) 6 AWC 5245 : (2005) 107 FLR 129

Civil Procedure Code, 1908 (CPC) — Section 15(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts26 Jul 2005Allowed

Kamla Nehru Memorial Hospital Vs Presiding Officer, Labour Court and Sri Raghunath Singh

Allahabad High Court · (2005) 6 AWC 5272 : (2005) 107 FLR 277

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2, 31, 6N, 6Q

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High Courts26 Jul 2005

Shiv Kumar Akela, Sri S.S. Rathore and Smt. Sadhna Upadhyaya Vs The Registrar, Societies Firms and Chits and Others

Allahabad High Court · (2005) 3 AWC 2864

Advocates Act, 1961 — Section 34, 34(1), 38, 48AAdvocates Rules, 1961 — Rule 16Constitution of India, 1950 — Article 12, 145, 19(1), 226, 32

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High Courts26 Jul 2005

Sanjay Vs State of U.P.

Allahabad High Court · (2005) 3 ACR 2662

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 366Evidence Act, 1872 — Section 27, 30Penal Code, 1860 (IPC) — Section 201, 302, 376(2)(G)

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High Courts26 Jul 2005

Syed Mohd. Mamnoon and Others Vs Committee of Management, Fazal-ur Rahman Islamia Inter College and District Inspector of Schools

Allahabad High Court · (2005) 6 AWC 5185

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16FFUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 17(92)

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High Courts26 Jul 2005

Ram Murti Tripathi Vs State Public Service Tribunal, State of U.P.

Allahabad High Court · (2006) 108 FLR 539

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High Courts25 Jul 2005Dismissed

Allahabad College of Engineering and Management Vs His Excellency, The Chancellor, M.J.P. Rohilkhand University and Others

Allahabad High Court · (2005) 4 ESC 2298

Constitution of India, 1950 — Article 226, 245(1), 32, 41University Grants Commission Act, 1956 — Section 22Uttar Pradesh State Universities Act, 1973 — Section 19, 2, 21, 25, 3

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