COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 7 of 143

High Courts12 Dec 2005Allowed

Naresh, Shri Roop Chand and Ashok Kumar Vs State of U.P., District Inspector of Schools and Authorise Controller of the Chaudhiry Baldeo Singh, Uchchtar Madhyamik Vidyalaya

Allahabad High Court · (2006) 5 AWC 4338

Uttar Pradesh District Boards Primary Education Act, 1926 — Section 2, 3, 6

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High Courts12 Dec 2005Allowed

Savitri Devi Rohtagi Vs Vth Additional Distt.& Sessions Judge,Kanpur Nagar & Ors.

Allahabad High Court · (2005) 12 AHC CK 0106

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(9), 21

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High Courts12 Dec 2005Allowed

Mohd. Firoz Vs District Judge,Aligarh & Ors.

Allahabad High Court · (2005) 12 AHC CK 0104

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts09 Dec 2005

Commissioner of Income Tax-II, Lucknow Vs Sahara Airlines Ltd.

Allahabad High Court · (2006) 152 TAXMAN 646

Income Tax Act, 1961 — Section 192, 193, 194, 194A, 194B

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High Courts09 Dec 2005Allowed

The State of U.P. Vs Ram Pal and Ram Saran

Allahabad High Court · (2005) 12 AHC CK 0220

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 302, 34

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High Courts09 Dec 2005Dismissed

Laxman and Others Vs State of U.P. and Smt. Sunita

Allahabad High Court · (2006) 2 DMC 442

Criminal Procedure Code, 1973 (CrPC) — Section 153(3), 156(3), 161, 205, 205(2)Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts09 Dec 2005Dismissed

Khaman Singh Vs State of U.P. and U.P. Secondary Education Services Selection Board

Allahabad High Court · (2006) 4 AWC 3403

Constitution of India, 1950 — Article 14, 16

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High Courts09 Dec 2005Allowed

Rajoo Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 12 AHC CK 0191

Penal Code, 1860 (IPC) — Section 379, 392, 504

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High Courts09 Dec 2005

The State of U.P. Vs Ayodhya Singh and Others

Allahabad High Court · (2005) 12 AHC CK 0147

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts09 Dec 2005Allowed

Shah Alam Vs Central Administrative Tribunal, Allahabad Bench and Others

Allahabad High Court · (2006) 5 AWC 4235

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High Courts09 Dec 2005

Wahida Rehman Vs Union of India (UOI) and State of U.P.

Allahabad High Court · (2006) 1 AWC 362

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 7, 9

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High Courts09 Dec 2005Dismissed

Bina Pandey Vs State of U.P.

Allahabad High Court · (2006) 5 AWC 5226

Constitution of India, 1950 — Article 14

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High Courts08 Dec 2005Allowed

Raj Plastic Agencies Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 12 AHC CK 0214

Constitution of India, 1950 — Article 132, 133, 136, 137, 226Uttar Pradesh Trade Tax Act, 1948 — Section 11, 29A(1), 29A(2), 29A(3), 29A(5)

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High Courts08 Dec 2005Dismissed

Ramesh Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4225

Constitution of India, 1950 — Article 16

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High Courts08 Dec 2005Dismissed

Radhey Shyam (In Jail) Vs State

Allahabad High Court · (2005) 12 AHC CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 34

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High Courts08 Dec 2005Allowed

Subharati K.K.B. Charitable Trust Vs State of U.P. and Others

Allahabad High Court · (2006) 3 UPLBEC 2978

Indian Medical Council Act, 1956 — Section 10AUttar Pradesh State Universities Act, 1973 — Section 21, 37, 37(2), 7

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High Courts08 Dec 2005Allowed

Pratap Narain (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 12 AHC CK 0163

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 436

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High Courts08 Dec 2005Allowed

Ram Bahadur Verma Vs Ram Piyaray Verma and others

Allahabad High Court · (2005) 12 AHC CK 0138

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 14, 15, 7, 9

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High Courts08 Dec 2005Allowed

Har Gyan Singh Vs State of U.P.

Allahabad High Court · (2005) 12 AHC CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 307, 504, 506

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High Courts08 Dec 2005

Dharmendra Singh and Others Vs The State of U.P., Director General, Medical and Health Services and Director, Medical and Health Services

Allahabad High Court · (2006) 1 AWC 31

Pharmacy Service Rules, 1998 — Rule 15Uttar Pradesh Pharmacist (Allopathic) Service Rules, 1980 — Rule 15

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