COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 78 of 143

High Courts31 May 2005Allowed

The District Judge and The Hon''ble High Court of Judicature Vs Sri Anurag Kumar, Deepak Nigam, Narendra Kumar Khare and Sri Tarun Pratap Yadav

Allahabad High Court · (2006) 5 AWC 4682 : (2005) 2 ESC 1509

Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 14, 14(3), 15

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High Courts31 May 2005Disposed Of

District Judge,Bhaghpat and Anr. Vs Anurag Kumar & Ors.

Allahabad High Court · (2005) 05 AHC CK 0159

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High Courts30 May 2005Dismissed

Abdul Salam Vs Mohd.Yasean

Allahabad High Court · (2005) 05 AHC CK 0141

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High Courts27 May 2005

State of U.P. Vs Mahtab Singh and Another

Allahabad High Court · (2005) 3 ACR 2297

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 May 2005

P.D. Tandon Vs Military Estate Officer and Others

Allahabad High Court · (2005) 4 AWC 3514

Cantonments Act, 1924 — Section 181Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 11, 92Constitution of India, 1950 — Article 226

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High Courts27 May 2005Dismissed

Shanker Dayal Tripathi Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3285 : (2005) 3 ESC 2109

Constitution of India, 1950 — Article 226

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High Courts27 May 2005Allowed

Swaraj Kumar Vs Arvind Kumar

Allahabad High Court · (2005) 4 AWC 3387

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)

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High Courts27 May 2005Dismissed

Ram Sajan Shukla Vs State of U.P.

Allahabad High Court · (2005) 4 AWC 3232 : (2005) 2 UPLBEC 1708

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 401

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High Courts27 May 2005Dismissed

Royal Society of Educational Academy and Rama Dental College Hospital and Research Centre Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 5812

Constitution of India, 1950 — Article 226

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High Courts27 May 2005Disposed Of

Vijai Bahadur Rai Vs State of U.P.

Allahabad High Court · (2005) 4 AWC 3147

Constitution of India, 1950 — Article 254General Clauses Act, 1897 — Section 8(1)Uttar Pradesh Fundamental (Amendment) Rules, 2002 — Rule 56A

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High Courts27 May 2005Dismissed

State of U.P. Vs Virendra Singh Kurmi, Bachchi Lal and Ashwani Kumar

Allahabad High Court · (2005) 05 AHC CK 0230

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts27 May 2005Dismissed

Padam Singh Vs Chief Secretary, The Indian Institute of Bankers and Deputy Secretary Examination, The Indian Institute of Bankers

Allahabad High Court · (2005) 6 AWC 5661

Constitution of India, 1950 — Article 12, 13(2), 226

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High Courts27 May 2005Dismissed

Gyanendra Kumar Tiwari Vs Defence Minister, Appellate Committee on Pension, Chief Controller of Defence Account (Pension) and O.I.C. Records, Army Medical Corporation

Allahabad High Court · (2006) 5 AWC 4651

Army Rules, 1954 — Rule 13(3)Pension Regulations (Revised Addition) Rules — Rule 173, 5, 7

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High Courts27 May 2005Allowed

Ajai Pal Singh Chandel Vs State of U.P. and Another

Allahabad High Court · (2005) 6 AWC 5617 : (2005) 3 ESC 1968

Constitution of India, 1950 — Article 311, 311(2)

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High Courts27 May 2005Allowed

Syed Maujood Ahmed Vs State of U.P. and Rajendra Prasad Gupta, Junior Engineer (Mechanical) National Highway Division No. 1, Public Works Department

Allahabad High Court · (2005) 05 AHC CK 0201

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 406, 409

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High Courts27 May 2005Allowed

State of U.P. Vs Mahtab Singh and Jaipal Singh

Allahabad High Court · (2005) 05 AHC CK 0193

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 May 2005Partly Allowed

State of U.P. Vs Bharathu and Others

Allahabad High Court · (2005) 05 AHC CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29

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High Courts27 May 2005Dismissed