COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 70 of 143

High Courts14 Jul 2005Dismissed

Smt. Sukhraji Devi Vs Babu Ram Kanaujia and Others

Allahabad High Court · (2005) 4 AWC 3862 : (2005) 4 AWC 3862 : (2005) 99 RD 329 : (2005) 2 RD 329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 2, 94Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 110, 40, 41, 42, 43

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High Courts14 Jul 2005Dismissed

Vinod Kishore Vs State of U.P. and Another

Allahabad High Court · (2006) 1 ALT(Cri) 25 : (2005) 2 DMC 556

Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 389, 390Family Courts Act, 1984 — Section 14, 15, 16Hindu Marriage (Amendment) Act, 1956 — Section 9

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High Courts14 Jul 2005Dismissed

Atul Traders Vs Income Tax Officer

Allahabad High Court · (2006) 200 CTR 71 : (2006) 282 ITR 536 : (2006) 152 TAXMAN 129

Income Tax Act, 1961 — Section 148, 149, 150, 153, 153(3)

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High Courts13 Jul 2005Dismissed

Subedar Ghan Shyam KC (JC-629427K) Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 6 AWC 5193

Army Act, 1950 — Section 91Army Rules, 1954 — Rule 193

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High Courts13 Jul 2005

Mangu and Others Vs VIIIth Addl. District and Sessions Judge and Others

Allahabad High Court · (2005) 4 AWC 3669 : (2005) 99 RD 472 : (2005) 2 RD 472

Civil Procedure Code, 1908 (CPC) — Section 148, 151Partition Act, 1893 — Section 4, 4(1), 4(2)

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High Courts13 Jul 2005Allowed

Shiv Shanker Srivastava Vs The State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5286

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High Courts13 Jul 2005Dismissed

Shitala Prasad Singh Vs Union of India (UOI)

Allahabad High Court · (2005) 07 AHC CK 0204

Army Act, 1950 — Section 164(2), 69, 70Penal Code, 1860 (IPC) — Section 100, 304

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High Courts13 Jul 2005Dismissed

Kripal Singh Vs State of U.P., The Additional Commissioner, Kanpur Region and Land Management Committee

Allahabad High Court · (2006) 1 AWC 205 : (2005) 99 RD 597 : (2005) 2 RD 597

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 132, 195, 198

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High Courts13 Jul 2005Dismissed

Mohammad Enteshamul Hasan Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5322

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High Courts13 Jul 2005Dismissed

Ganeshi Lal Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 5277

Constitution of India, 1950 — Article 226

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High Courts13 Jul 2005Dismissed

Shambhoo Lal Srivastava and Ors. Vs District Judge,Kushi Nagar & Ors.

Allahabad High Court · (2005) 07 AHC CK 0144

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High Courts13 Jul 2005Allowed

Vishnu Deo Tripathi Vs Basic Shiksha Adhikari, Unnao and Another

Allahabad High Court · (2005) 07 AHC CK 0130

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 3(2)

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High Courts13 Jul 2005Dismissed

Mohd. Ehteshamul Hasan Vs State of U.P.& Ors.

Allahabad High Court · (2005) 07 AHC CK 0126

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High Courts13 Jul 2005Allowed

Rajani Pandey Vs The Chief of the Army Staff and Others

Allahabad High Court · (2005) 4 AWC 3448

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High Courts13 Jul 2005Allowed

Chandra Mohan Vs XIV Addl. District Judge and Others

Allahabad High Court · AIR 2005 All 365 : (2005) 4 AWC 3863

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91

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High Courts13 Jul 2005Dismissed

Shambhoo Lal Srivastava, Uphar Adarsh Sinha, Mukul Gaur and Avadhesh Kumar Mishra Vs District Judge and Others

Allahabad High Court · (2005) 6 AWC 5283

General (Civil) Rules, 1957 — Rule 269Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(6)

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High Courts13 Jul 2005Dismissed

Subhash Yadava alias Pappu and Another Vs Estate Officer and Another

Allahabad High Court · (2006) 1 AWC 62

Cantonments Act, 1924 — Section 187Cantonments Land Administration Rules, 1937 — Rule 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5A, 5A(2)

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High Courts12 Jul 2005