High Courts08 Jul 2005
Amar Nath Gupta and Another Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2470
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 74 of 143
High Courts08 Jul 2005
State of Uttar Pradesh Vs Brij Bihari and Bhoora
Allahabad High Court · (2005) 07 AHC CK 0017
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts08 Jul 2005Allowed
St. Mary''s School and Another Vs State of U.P. and Another
Allahabad High Court · (2005) 4 AWC 3311
Motor Vehicles Act, 1988 — Section 2, 2(11), 2(33)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 3Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 6, 6(1), 6(11), 6(3)
High Courts08 Jul 2005Dismissed
Devi and Others Vs State of U.P.
Allahabad High Court · (2005) 15 CriminalCC 981
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts07 Jul 2005Allowed
Chhako Devi Vs Director General, Medical Health and Family Welfare and Others
Allahabad High Court · (2006) 1 AWC 596
Constitution of India, 1950 — Article 14, 16, 17, 18, 19
High Courts07 Jul 2005Allowed
Smt. Chhakko Devi Vs Director General, Medical Health and Family Welfare, Chief Medical Officer, Deputy Chief Medical Superintendent and Medical Officer in-Charge, PT. Deen Dayal Upadhyaya Hospital
Allahabad High Court · (2006) 1 AWC 596
Constitution of India, 1950 — Article 14, 16, 23
High Courts07 Jul 2005Dismissed
Munish Kumar Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ESC 2207
Uttar Pradesh Panchayat Raj Act, 1947 — Section 9Uttar Pradesh Panchayat Raj Rules, 1994 — Rule 10, 11, 13, 14, 15
High Courts07 Jul 2005Allowed
Baldev Raj Vs Rakesh Kumar Mittal and Another
Allahabad High Court · (2005) 4 AWC 3189
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 225Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts07 Jul 2005Dismissed
Shanker Lal Vs Additional Commissioner (Administration), Varanasi Division and Others
Allahabad High Court · AIR 2005 All 294 : (2005) 4 AWC 3292
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 106
High Courts07 Jul 2005Dismissed
Amrish @ Chhunnu Vs State of U.P.
Allahabad High Court · (2005) 07 AHC CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 216
High Courts07 Jul 2005Dismissed
Ajai Kumar Singh Vs High Court of Judicature at Allahabad
Allahabad High Court · (2005) 6 AWC 5319 : (2006) 106 FLR 850
Constitution of India, 1950 — Article 16, 226Uttar Pradesh Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3)
High Courts07 Jul 2005Dismissed
Mohd. Ayub and Another Vs XIVth Additional District Judge and Others
Allahabad High Court · (2005) 3 ESC 2205
High Courts07 Jul 2005
Vidyarthi Advertisers Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ESC 2145
Uttar Pradesh Municipal Corporation Act, 1959 — Section 55
High Courts07 Jul 2005Dismissed
Jabir Vs Motor Accident Claims Tribunal District Judge and Others
Allahabad High Court · (2007) ACJ 885 : (2006) 1 AWC 480
Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 110D, 166, 173
High Courts06 Jul 2005Dismissed
Shyam Sunder Agrawal Vs Smt. Gyanwati Devi and Another
Allahabad High Court · (2005) 4 AWC 3858
Civil Procedure Code, 1908 (CPC) — Section 105(2), 97Constitution of India, 1950 — Article 226
High Courts06 Jul 2005Dismissed
Smt. Srikanti Nishad Vs State of U.P.
Allahabad High Court · AIR 2005 All 356 : (2005) 4 AWC 3863(3) : (2005) 4 AWC 3863 : (2005) 99 RD 206 : (2005) 2 RD 206
High Courts06 Jul 2005Allowed
Commissioner of Wealth Tax Vs Nidhipati Singhania
Allahabad High Court · (2006) 203 CTR 569 : (2006) 281 ITR 49
Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 7AWealth Tax Act, 1957 — Section 2, 27(1), 5, 5(1A)
High Courts06 Jul 2005Dismissed
State Vs Mohd.Shakeel & Ors.
Allahabad High Court · (2005) 07 AHC CK 0119
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 14, 15, 16
High Courts06 Jul 2005Allowed
Bhagwan Deen Verma Vs State of U.P. and Siya Rani
Allahabad High Court · (2005) 4 AWC 3281 : (2005) 3 ESC 2106 : (2005) 99 RD 213 : (2005) 2 RD 213
Constitution of India, 1950 — Article 226Panchayat Raj Rules, 1946 — Rule 256
High Courts06 Jul 2005Allowed
St. Mary''s School and Diocese of Varanasi Education Society Vs State of Uttar Pradesh and The Taxing Officer, Motor Vehicles Department
Allahabad High Court · AIR 2005 All 353 : (2005) 4 AWC 3311
Motor Vehicles Act, 1988 — Section 2, 2(11), 2(33)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 3Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 6, 6(1), 6(3), 8