COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 77 of 143

High Courts21 Jun 2005Allowed

Smt. Shanti Devi Vs City Magistrate/Rent Control and Eviction Officer and Another

Allahabad High Court · (2005) 4 AWC 3331

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 21(1), 3, 3(1)

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High Courts21 Jun 2005Allowed

Manohar Lal Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3297

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226

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High Courts17 Jun 2005Allowed

Subodh Kumar Bhatt Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5658

Allahabad High Court Rules, 1952 — Rule 1Constitution of India, 1950 — Article 226

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High Courts13 Jun 2005Allowed

Anju Nagar Vs Chairman Counseling Board - C.P.M.T.-2004/Mahanideshak Chikitsa Shiksha Evam Prashikshan, Chairman C.P.M.T.-2004/Vice Chancellor Chaudhary Charan Singh University, Shri Satya Kant Tiwari and Shri Pradip Khariya

Allahabad High Court · (2005) 4 AWC 3868

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High Courts13 Jun 2005

Dilip Oil Co. Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3381

Uttar Pradesh Scheduled Commodities Distribution (Amendment) Order, 2004 — Section 28(1)

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High Courts10 Jun 2005Disposed Of

Dua Supplies and Traders Vs The Indian Oil Corporation Ltd. Service of the Summons to be effected upon its Chief Divisional Manager and R.C. Dua Partner of Dua Supplies and Traders

Allahabad High Court · (2006) 2 AWC 1126

Arbitration and Conciliation Act, 1996 — Section 21, 36, 37A, 69, 9Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts10 Jun 2005Dismissed

Banwari Lal and Others Vs Prescribed Officer, Labour Court and G.E.C. Alstom Ltd.

Allahabad High Court · (2005) 6 AWC 5693 : (2006) 106 FLR 848

Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 6N

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High Courts09 Jun 2005Dismissed

Devendra Kumar Bajpai Vs Superintendent, Jail Bijnore and U.P. State

Allahabad High Court · (2005) 06 AHC CK 0009

Constitution of India, 1950 — Article 141, 226, 311(2)Penal Code, 1860 (IPC) — Section 307, 323Probation of Offenders Act, 1958 — Section 12, 3, 4

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High Courts09 Jun 2005Dismissed

Subhash Chandra Miglani Vs Nagar Palika Parishad and Another

Allahabad High Court · (2005) 6 AWC 5776

Constitution of India, 1950 — Article 226

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High Courts08 Jun 2005Allowed

Govind Nagar Sugar Ltd. Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3322

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High Courts08 Jun 2005Allowed

Govind Nagar Sugar Limited Vs State of Uttar Pradesh and Sahkari Ganna Vikash Samiti

Allahabad High Court · (2005) 4 AWC 3322

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High Courts08 Jun 2005Allowed

Indian Oil Corporation Ltd. (Marketing Division), Deputy General Manager (Operation), Indian Oil Corporation Ltd. and Senior Depot Manager, Indian Oil Corporation Ltd. Vs Assistant Labour Commissioner (Central) A.T.I., Presiding Officer Central Government Industrial Tribunal and Mr. Ashok Kumar Mehra

Allahabad High Court · (2005) 3 ESC 1832 : (2006) 106 FLR 972

Constitution of India, 1950 — Article 341Industrial Disputes Act, 1947 — Section 29

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High Courts08 Jun 2005Allowed

Surendra Kumar Sharma and Ashok Kumar Bhardwaj Vs The State of Uttar Pradesh, The Registrar, Firms, Societies and Chits, The Deputy Registrar, Firms, Societies and Chits and Shri Shiv Mohan Kunjroo, Alleged Secretary, Victoria High School Association, Ghatiya Azam Khan

Allahabad High Court · (2005) 4 AWC 3370 : (2005) 3 ESC 2095

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 4

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High Courts07 Jun 2005

Murari Singh Sisodia Vs State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1114

Uttar Pradesh General Clauses Act, 1904 — Section 21

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High Courts07 Jun 2005Dismissed

Ram Chandra Vs Ramesh Chandra

Allahabad High Court · (2005) 06 AHC CK 0016

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High Courts07 Jun 2005Dismissed

Munni Lal Vs Girja Shankar

Allahabad High Court · (2005) 06 AHC CK 0015

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High Courts07 Jun 2005

Murari Shah Sisodia Vs The State of U.P. and Others

Allahabad High Court · (2006) 2 AWC 1114 : (2005) 3 ESC 1605

Uttar Pradesh General Clauses Act, 1904 — Section 21

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High Courts03 Jun 2005Dismissed

Smt. Jaya Mishra Vs State of U.P.

Allahabad High Court · (2005) 06 AHC CK 0023

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts03 Jun 2005Dismissed

Mukesh, Heera Lal and Guddu Vs State of U.P. and Others

Allahabad High Court · (2005) 06 AHC CK 0022

Constitution of India, 1950 — Article 19, 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 17, 170, 172, 172(3)Evidence Act, 1872 — Section 145, 161

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High Courts03 Jun 2005Dismissed

Brahm Dutt Tripathi Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5636 : (2005) 4 ESC 2327 : (2005) 2 UPLBEC 1713

Uttar Pradesh Secondary Education Service Rules, 1998 — Rule 12Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 12, 15, 2(1)Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9, 9(1)

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