High Courts18 Jul 2005Dismissed
A.H.S. Projects Pvt. Ltd. Vs State of U.P. and Others
Allahabad High Court · AIR 2005 All 299 : (2005) 4 ESC 2460
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 69 of 143
High Courts18 Jul 2005Allowed
Bhanwar Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6090 : (2005) 107 FLR 751
High Courts18 Jul 2005Allowed
Udai Kumar Verma Vs State of U.P.
Allahabad High Court · (2005) 4 AWC 3172
Constitution of India, 1950 — Article 226
High Courts18 Jul 2005Dismissed
Krishna Dutt Mishra and Maroof Ali and others Vs State of U.P. and others
Allahabad High Court · (2005) 07 AHC CK 0146
Uttar Pradesh Panchayat Raj (Reservation and Allotment of Seats and Offices) Rules, 1994 — Rule 4, 5Uttar Pradesh Panchayat Raj Act, 1947 — Section 11A, 12(5)
High Courts18 Jul 2005Allowed
Kailash Wati Vs Addl. District Judge Budaun & Ors.
Allahabad High Court · (2005) 07 AHC CK 0127
Provincial Small Cause Courts Act, 1887 — Section 15, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts18 Jul 2005Allowed
Mithlesh Kumar @ Munna and Anr. Vs III Addl. District Judge,Bijnor & Ors.
Allahabad High Court · (2005) 07 AHC CK 0124
Provincial Small Cause Courts Act, 1887 — Section 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts18 Jul 2005Allowed
U.P. State Road Transport Corporation Vs The State of U.P., The Presiding Officer, Labour Court and Makil Ahmad
Allahabad High Court · (2005) 4 AWC 3862(3) : (2006) 106 FLR 831 : (2005) 1 UPLBEC 992
High Courts18 Jul 2005Dismissed
Shri Bal Kishan Agrawal, Glass Industries Limited Vs Union of India (UOI) and Others
Allahabad High Court · AIR 2005 All 361 : (2005) 3 ARBLR 489 : (2005) 4 AWC 3862
Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 16, 17, 21, 36, 5
High Courts18 Jul 2005
Virendra Prasad Dubey Vs The Senior Divisional Security Commissioner/R.P.F. Northern Railway, The Additional Chief Security Commissioner/Railway Protection Force/Northern Railway, The Chief Security Commissioner/Railway Protection Force and The Union of India (UOI)
Allahabad High Court · (2005) 6 AWC 5198 : (2005) 107 FLR 529
Railway Protection Force Rules, 1987 — Rule 148, 153, 61
High Courts15 Jul 2005Allowed
Om Kesh Rai Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6328
High Courts15 Jul 2005Allowed
Smt. Begum and Rukhsana Vs State of U.P. and Mohd. Haneef
Allahabad High Court · (2005) 07 AHC CK 0156
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Jul 2005Allowed
Lakhan Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 3 ESC 2085
Army Rules, 1954 — Rule 13(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts15 Jul 2005Dismissed
Baitullah, Pradhan, Gram Panchayat Vs State of U.P., District Magistrate, Sri Ajay Pratap Singh, Block Development Officer and Sri Anil Singh, Member of Legislative Assembly (M.L.A.)
Allahabad High Court · (2005) 4 AWC 3863 : (2005) 99 RD 293 : (2005) 2 RD 293 : (2006) 3 UPLBEC 2229
Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 — Rule 3(2)
High Courts15 Jul 2005
Commissioner of Income Tax Vs Shanta Prasad Resham Singh
Allahabad High Court · (2007) 158 TAXMAN 90
Income Tax Act, 1961 — Section 206C, 256, 44AC
High Courts15 Jul 2005Dismissed
Durga Devi Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6180
High Courts15 Jul 2005Dismissed
Commissioner of Trade Tax Vs Sadi Ram Ganga Prasad
Allahabad High Court · (2007) 8 VST 145
Uttar Pradesh Trade Tax Act, 1948 — Section 4B(2)
High Courts14 Jul 2005Dismissed
Bihari Vs The State of U.P. and The Land Management Committee
Allahabad High Court · (2005) 4 AWC 3742 : (2005) 2 RD 375
Uttar Pradesh Panchayat Raj Act, 1947 — Section 28C, 28C(1), 28C(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 198(1), 198(4), 198(6)
High Courts14 Jul 2005
Vinod Kishore Dixit Vs State of U.P. and Another
Allahabad High Court · (2005) 3 ACR 2478
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Family Courts Act, 1984 — Section 14, 15, 16Hindu Marriage (Amendment) Act, 1956 — Section 9
High Courts14 Jul 2005Allowed
Kanpur Electric Supply Company Vs Presiding Officer, Labour Court-IV and Smt. Geeta Shukla
Allahabad High Court · (2005) 6 AWC 5967 : (2005) 107 FLR 889
High Courts14 Jul 2005Dismissed
Prem Kumar Joshi posted as full term member and Chhatra Pal Singh Sisodia Vs State of U.P.
Allahabad High Court · (2005) 3 AWC 2871 : (2005) 3 ESC 2123
Constitution of India, 1950 — Article 142Consumer Protection Act, 1986 — Section 10Consumer Protection Rules, 1987 — Rule 10, 10(4), 3(5), 6(5), 9