High Courts08 Dec 2005
Sameer Ispat Vs CESTAT
Allahabad High Court · (2006) 194 ELT 26
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 8 of 143
High Courts08 Dec 2005Dismissed
Pradeep Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6838
High Courts08 Dec 2005Dismissed
Dr. Radhey Shyam Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 371 : (2006) 1 UPLBEC 428
Constitution of India, 1950 — Article 14, 226Uttar Pradesh State Universities Act, 1973 — Section 50(C), 52(C)
High Courts07 Dec 2005Dismissed
State of U.P. Vs Amin Uddin and Zulfiqar Uddin
Allahabad High Court · (2005) 12 AHC CK 0206
Penal Code, 1860 (IPC) — Section 307, 34
High Courts07 Dec 2005Dismissed
Ram Chandra Vs Kalyan Singh and Others
Allahabad High Court · AIR 2006 All 184 : (2006) 1 RD 720
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 8
High Courts07 Dec 2005Dismissed
State of U.P. Vs Anil and Jagpal
Allahabad High Court · (2005) 12 AHC CK 0178
Penal Code, 1860 (IPC) — Section 302
High Courts07 Dec 2005Dismissed
Smt. Saroj Gupta and Rama Shankar Gupta Vs State of U.P. and Ram Ratan Gupta
Allahabad High Court · (2006) CriLJ 1045
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 205, 244Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471Succession Act, 1925 — Section 306
High Courts07 Dec 2005Dismissed
Smt. Sunita Bhadooria Vs State of Uttar Pradesh
Allahabad High Court · (2006) 5 AWC 4394 : (2006) 1 UPLBEC 754
Constitution of India, 1950 — Article 14, 142, 16, 226, 39Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Act, 1974 — Section 2
High Courts07 Dec 2005Dismissed
Madan Prasad Srivastava @ Jitendra Singh Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0130
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(vii)(a), 21, 37, 8
High Courts07 Dec 2005Dismissed
Jyoti Prakash Tripathi Vs State of U.P. and Committee of Management, Adarsh Junior High School
Allahabad High Court · (2005) 12 AHC CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts07 Dec 2005
Babu Singh, Khem Karan and Chob Singh and Laik Singh Vs State of U.P.
Allahabad High Court · (2005) 12 AHC CK 0087
Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
High Courts07 Dec 2005Allowed
Kamlesh Kumar Sharma Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2006) 7 AWC 6749 : (2006) 2 UPLBEC 1583
Defence of India Rules, 1962 — Rule 81AIndustrial Disputes Act, 1947 — Section 25F, 25G, 25H, 33CLimitation Act, 1963 — Article 137
High Courts07 Dec 2005Allowed
Nisar Ahmad Vs Registrar/Inspector Arabi, Farsi Madarsas and Others
Allahabad High Court · (2006) 3 AWC 2720 : (2006) 1 UPLBEC 577
High Courts07 Dec 2005
Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Allahabad High Court · (2008) 296 ITR 501
High Courts07 Dec 2005Dismissed
K. Prasad Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 5223 : (2006) 2 UPLBEC 1368
Constitution of India, 1950 — Article 12, 14, 16, 16(1)
High Courts06 Dec 2005Allowed
Jai Nand (D.) through L.Rs. and Others Vs Surya Dev
Allahabad High Court · (2006) 2 AWC 1207
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 92Limitation Act, 1963 — Article 126, 44, 6, 6(1)
High Courts06 Dec 2005Dismissed
Anil Kumar Vs Smt. Kusum Kanaujiya
Allahabad High Court · (2006) 1 AWC 142
High Courts06 Dec 2005
Ram Kishun, Siddh Gopal, Smt. Mithania and Ram Sanehi Vs State of U.P., Station House Officer, Police Station Pailani and Ram Kishore
Allahabad High Court · (2006) 1 DMC 420
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 397, 482Penal Code, 1860 (IPC) — Section 304B, 34, 366A, 372, 376
High Courts06 Dec 2005Allowed
Sardar Awartar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2006) CriLJ 715
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 200, 202, 203Penal Code, 1860 (IPC) — Section 323, 406, 420, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)