High Courts12 Jul 2005Disposed Of
Raj Bahadur, Virendra Singh and Gajendra Singh Vs Commissioner, Agra Division, Zila Panchayat and Mani Ram Alias Manroop
Allahabad High Court · (2005) 4 AWC 3321
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 71 of 143
High Courts12 Jul 2005Disposed Of
State of U.P. Vs Radhey Shyam (Died) and Others
Allahabad High Court · (2005) 07 AHC CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302, 307, 34
High Courts12 Jul 2005Dismissed
State of U.P. Vs Ram Nandan and Others
Allahabad High Court · (2005) 07 AHC CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 2005Dismissed
State of U.P. Vs Pussa and Others
Allahabad High Court · (2005) 07 AHC CK 0159
Penal Code, 1860 (IPC) — Section 120B, 149, 302, 307, 395
High Courts12 Jul 2005Allowed
Ayodhya Singh Vs Oriental Bank of Commerce,New Delhi & Ors.
Allahabad High Court · (2005) 07 AHC CK 0145
High Courts12 Jul 2005Allowed
Baleshwar Nath Bhargava Vs Distt.Judge,Saharanpur & Ors.
Allahabad High Court · (2005) 07 AHC CK 0141
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18
High Courts12 Jul 2005Allowed
Tipul Chand(D) through Lrs. Vs IInd Addl. District Judge,Fatehpur & Ors.
Allahabad High Court · (2005) 07 AHC CK 0139
Provincial Small Cause Courts Act, 1887 — Section 17
High Courts12 Jul 2005Allowed
Chandrika Prasad Nishad Vs State of Up.and Others
Allahabad High Court · (2005) 07 AHC CK 0138
Constitution of India, 1950 — Article 20(3), 21, 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 10, 9
High Courts12 Jul 2005Allowed
Chandrika Prasad Nishad Vs State of U.P.and Others
Allahabad High Court · (2005) 07 AHC CK 0133
Constitution of India, 1950 — Article 20(3), 21, 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 10, 9
High Courts12 Jul 2005Allowed
Sudhir Kumar Singh Vs State of U.P.and Others
Allahabad High Court · (2005) 07 AHC CK 0125
Constitution of India, 1950 — Article 226
High Courts12 Jul 2005Dismissed
Smt. Geeta Tiwari Vs Kashinath and State of U.P.
Allahabad High Court · (2005) 07 AHC CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 197, 2, 401(4), 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts12 Jul 2005Dismissed
Jawahar Prasad Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3169
Constitution of India, 1950 — Article 226
High Courts12 Jul 2005
Ram Krishna Dhandhania and Another Vs Civil Judge (Sr. Division) and Others
Allahabad High Court · AIR 2005 All 291 : (2005) 3 AWC 2751 : (2005) 99 RD 356 : (2005) 2 RD 356
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 17 Rule 1, Order 7 Rule 11, 149Court Fees Act, 1870 — Section 12
High Courts11 Jul 2005
Kirpal Singh and Others Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2774
Penal Code, 1860 (IPC) — Section 149, 302, 307, 323, 34
High Courts11 Jul 2005
Commissioner of Income Tax Vs Bazpur Co-Operative Sugar Factory Ltd.
Allahabad High Court · (2005) 198 CTR 590 : (2006) 151 TAXMAN 167
Income Tax Act, 1961 — Section 143, 251, 256
High Courts11 Jul 2005Dismissed
Jai Bhagwan Dixit Vs State of U.P. and Another
Allahabad High Court · (2005) 6 AWC 6181
Constitution of India, 1950 — Article 311
High Courts11 Jul 2005Allowed
Deena Nath Arora and Others Vs The State of U.P. and Vijai Kumar Taneja
Allahabad High Court · (2005) 07 AHC CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 323
High Courts11 Jul 2005Allowed
Sanjib Dhawan Vs State of U.P. and Anand Prakash Gupta
Allahabad High Court · (2005) 4 AWC 3861
Uttar Pradesh Cinematograph Rules, 1951 — Rule 24(1), 3(1)
High Courts11 Jul 2005
In Re: Mirza Tanners Limited In Re: Leather Trends Private Limited
Allahabad High Court · (2005) 07 AHC CK 0201
Companies Act, 1956 — Section 391, 393, 394
High Courts11 Jul 2005Allowed
The Commissioner of Income Tax Vs Handloom Emporium
Allahabad High Court · (2005) 199 CTR 645 : (2006) 282 ITR 431 : (2005) 149 TAXMAN 224
Income Tax Act, 1961 — Section 132, 148, 256(2), 271(1)