High Courts25 Jul 2005Dismissed
Commr. of C. Ex. Vs Vijay Silk House
Allahabad High Court · (2009) 15 STR 482
Customs Act, 1962 — Section 47
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 66 of 143
High Courts25 Jul 2005Dismissed
Mahesh Chandra Gautam Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5247
High Courts25 Jul 2005Allowed
Vijay Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 717 : (2005) 107 FLR 120
High Courts25 Jul 2005Dismissed
Brahma Devi and Ors. Vs Kali Charan Gupta & Ors.
Allahabad High Court · (2005) 07 AHC CK 0113
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20(4), 30
High Courts25 Jul 2005Allowed
Zakir Hussain Constable No. 901310895, Central Reserve Police Force Vs The Commandant, Central Reserve Police Force
Allahabad High Court · (2005) 6 AWC 5256
Central Reserve Police Force Act, 1949 — Section 9Central Reserve Police Force Rules, 1955 — Rule 27(6)
High Courts23 Jul 2005
United India Insurance Company Ltd. Vs Sudha Devi and Others
Allahabad High Court · (2007) 1 ACC 768
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts23 Jul 2005Disposed Of
Shiv Devi Vs State of Uttar Pradesh and Ramvyas Vishawakarma
Allahabad High Court · (2005) 4 AWC 3186 : (2005) 99 RD 321 : (2005) 2 RD 321
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts23 Jul 2005Disposed Of
Harish Kumar Chhabra Vs D.M.,Muzaffar Nagar & Ors.
Allahabad High Court · (2005) 07 AHC CK 0143
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 2(1)(f), 31, 33
High Courts23 Jul 2005Allowed
Rajeev Agarwal Vs State of U.P.
Allahabad High Court · (2005) 07 AHC CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts23 Jul 2005
Mahendra Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6170
Constitution of India, 1950 — Article 14, 16
High Courts22 Jul 2005Allowed
Hamdard (Wakf) Laboratories Vs Union of India (UOI)
Allahabad High Court · (2005) 128 ECR 495 : (2005) 188 ELT 476
Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2), 11BBConstitution of India, 1950 — Article 226
High Courts22 Jul 2005Allowed
Sharad Kumar Vs State of U.P. and Krishna Kumar Khatri
Allahabad High Court · (2005) 07 AHC CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts22 Jul 2005Partly Allowed
Deepak Kumar Shukla Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2748
High Courts22 Jul 2005Dismissed
Prem Shanker Srivastava and Others Vs IVth A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3176
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 32(2)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Jul 2005Disposed Of
Nand Kishore Tyagi Vs IInd A.D.J.Bijnore & Ors.
Allahabad High Court · (2005) 07 AHC CK 0117
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Jul 2005
Sarvesh Kumar Mishra Vs State of U.P. and Baijnath Tiwari, S.D.I. Shiksha Vibhag
Allahabad High Court · (2005) 07 AHC CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 197Penal Code, 1860 (IPC) — Section 323, 342, 500, 504, 506
High Courts22 Jul 2005Dismissed
Wasi Ahmad Vs IInd A.D.J. and Another
Allahabad High Court · (2005) 4 AWC 3738
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 24, 24(1), 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 20
High Courts22 Jul 2005Allowed
Smt. Shahjahan Begum and Another Vs XIth A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3859
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts21 Jul 2005
Irshad Ahmad alias Shekhu Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2791
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2), 50, 57, 8
High Courts21 Jul 2005Dismissed
Dido Ram Vs Ist A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3741
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 17, 20Provincial Small Cause Courts Act, 1887 — Section 15, 16