COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 75 of 143

High Courts06 Jul 2005Dismissed

Sri Bapu Lal Mansukh Lal Thakkar, Central Administrative Council, Radha Soami Satsang and Others Vs The Additional District Judge and Others

Allahabad High Court · (2005) 07 AHC CK 0084

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2(1), Order 7 Rule 11, Order 7 Rule 13, 50Constitution of India, 1950 — Article 12, 133, 133(1), 17, 19

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High Courts06 Jul 2005Dismissed

Kanpur Metal Products Private Limited Vs Saveena Enterprises Private Limited

Allahabad High Court · (2005) 07 AHC CK 0010

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 391, 391(1), 391(2), 393, 394

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High Courts05 Jul 2005Allowed

Chaman Lal Jain Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6178 : (2005) 3 ESC 2040

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7

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High Courts05 Jul 2005Dismissed

Dev Raj Singh Vs Fatehpur District Co-operative Bank Limited

Allahabad High Court · (2005) 6 AWC 5264 : (2006) 111 FLR 449

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 10A, 19, 19(2), 4K, 9A

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High Courts05 Jul 2005Dismissed

Chaudhary Chandan Singh Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 280 : (2005) 4 AWC 3862 : (2005) 4 ESC 2423

Environment (Protection) Act, 1986 — Section 3Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 77

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High Courts05 Jul 2005Disposed Of

Keshav Tripathi and Others Vs District Judge, Faizabad and Others

Allahabad High Court · (2005) 07 AHC CK 0137

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High Courts05 Jul 2005Dismissed

Gauri Shankar and Ors. Vs Deputy Director of Consolidation,Allahabad & Ors.

Allahabad High Court · (2005) 07 AHC CK 0112

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts05 Jul 2005

Commissioner of Income Tax Vs Himalaya Cutlery Works

Allahabad High Court · (2006) 201 CTR 167 : (2006) 287 ITR 505 : (2006) 287 ITR 485 : (2005) 149 TAXMAN 215

Income Tax Act, 1961 — Section 256(1), 28, 288(2), 80HHC, 80HHC(1)

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High Courts04 Jul 2005Dismissed

District Co-operative Federation Ltd. and Another Vs State of U.P. and Others

Allahabad High Court · (2006) ACJ 905 : (2005) 4 AWC 3219 : (2005) 3 CivCC 564

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 173, 284, 286, 386

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High Courts04 Jul 2005

Ram Krishna Mishra (D) through L.Rs. and Others Vs Prescribed Authority and Others

Allahabad High Court · (2005) 4 AWC 3434

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21, 25

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High Courts04 Jul 2005Dismissed

Natthu Ram Vs VIIth A.D.J. and Others

Allahabad High Court · (2005) 4 AWC 3858

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

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High Courts04 Jul 2005

Ram Krishna Mishra (D) though L.Rs. and Others Vs Prescribed Authority and Others

Allahabad High Court · (2005) 4 AWC 3434

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21, 25

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High Courts04 Jul 2005Dismissed

Fasiuddin and Another Vs XII A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2749

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)

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High Courts04 Jul 2005Dismissed

District Cooperative Federation Ltd. and T.N. Singh, Secretary, District Cooperative Federation Ltd. Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 286 : (2005) 4 AWC 3219

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Uttar Pradesh Land Revenue Act, 1901 — Section 173Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 275, 276, 277, 278, 280

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High Courts04 Jul 2005Dismissed