High Courts04 Jul 2005Allowed
Suresh Singh Yadav Vs State of U.P.
Allahabad High Court · (2005) CriLJ 4543
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 76 of 143
High Courts04 Jul 2005Dismissed
Jagardeo and Others Vs Mohan Lal and Another
Allahabad High Court · (2005) 4 AWC 3319 : (2005) 99 RD 279 : (2005) 2 RD 279
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 11
High Courts04 Jul 2005Dismissed
Mangroo Ram Vs District Judge and Another
Allahabad High Court · (2005) 4 AWC 3317
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts04 Jul 2005Allowed
Smt. Janki Bai Vs District Judge and Another
Allahabad High Court · (2005) 3 AWC 2754
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A)
High Courts04 Jul 2005Allowed
Commissioner of Trade Tax Vs Nervy Lock Company
Allahabad High Court · (2007) 8 VST 683
Central Sales Tax Act, 1956 — Section 8, 9
High Courts01 Jul 2005Partly Allowed
Munni Lal Vs Smt. Vimla Devi
Allahabad High Court · (2005) 4 AWC 3227
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts01 Jul 2005Allowed
Rajendra Kumar Karanwal Vs Smt. Kamlesh Garg and Others
Allahabad High Court · (2005) 4 AWC 3858
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Jul 2005Dismissed
Smt. Ram Devi, Smt. Shobha Gupta and Smt. Usha Devi Vs Director Bal Vikas Seva Avem Pustahar, Bal Vikas Pariyojna Adhikari and State of U.P.
Allahabad High Court · (2005) 6 AWC 5762
High Courts29 Jun 2005
Kusum Industries (P) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2006) 202 CTR 608 : (2008) 296 ITR 242
Income Tax Act, 1961 — Section 131, 147, 148, 256(2)
High Courts28 Jun 2005Allowed
Nitin Agnihotri Vs State of U.P.
Allahabad High Court · (2005) 06 AHC CK 0017
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 366
High Courts28 Jun 2005Dismissed
Virendra Kumar Chopra Vs Ram Narain and Others
Allahabad High Court · (2005) 4 AWC 3191
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts27 Jun 2005Disposed Of
Ashwani Kumar Shukla and Others Vs Hon''ble Kuladhapati, Narendra Dev University of Agriculture and Technology and Others
Allahabad High Court · (2005) 3 ESC 2129
University Grants Commission Act, 1956 — Section 26, 5Uttar Pradesh Agricultural University Act, 1958 — Section 2, 2(3), 23, 28, 29Uttar Pradesh State Universities Act, 1973 — Section 49, 50, 50(4), 51, 52
High Courts26 Jun 2005Partly Allowed
Union of India through General Manager,North Eastern Railway,Gorakhpur and Anr. Vs Presiding Officer,Industrial Tribunal-cum-Labour Court,Sarvodaya Nagar,Kanpur & Anr.
Allahabad High Court · (2005) 06 AHC CK 0019
High Courts26 Jun 2005Allowed
Smt. Shaheen Ara Begum Vs VIIth A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3734
General Clauses Act, 1897 — Section 6Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 2(1), 2(3), 21
High Courts24 Jun 2005Allowed
Union of India (UOI) Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Mohd. Fahim
Allahabad High Court · (2005) 6 AWC 5781 : (2006) 107 FLR 182
Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 15(3), 19Constitution of India, 1950 — Article 14, 16, 226, 227Industrial Disputes (Amendment) Act, 1971 — Section 11A
High Courts22 Jun 2005Dismissed
D.K.Shukla and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2005) 06 AHC CK 0020
High Courts22 Jun 2005Dismissed
D.K. Shukla Vs State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 5725 : (2005) 3 ESC 2073
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 41Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 37(1), 37(2), 37(3)
High Courts21 Jun 2005Dismissed
Ramji Gupta Vs A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3299
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts21 Jun 2005Allowed
Rajendra Kumar Rastogi Vs Yogeshwar Prasad and Others
Allahabad High Court · (2005) 4 AWC 3225
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 20, 20(4), 25
High Courts21 Jun 2005Dismissed
Smt. Omwati and Others Vs District Judge and Others
Allahabad High Court · (2005) 4 AWC 3239
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 19, 30