Allahabad High Court Judgments 2005 — Page 84

High Courts19 May 2005Dismissed

Dilip Kumar Vs Rakesh Kumar and Others

Allahabad High Court · (2005) 4 AWC 3399

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

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High Courts19 May 2005Dismissed

Ram Sahay Yadav Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5602 : (2005) 3 ESC 2026

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High Courts19 May 2005Dismissed

Farjanda and Others Vs Additional Commissioner (Judicial)-I Moradabad Mandal and Others

Allahabad High Court · (2005) 4 AWC 3530 : (2005) 99 RD 49 : (2005) 2 RD 49

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11, 13, 132, 133, 133(C)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 176, 176A(2)

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High Courts19 May 2005Dismissed

Mohd.Raza Khan Vs Anis Ahmad Khan and Another

Allahabad High Court · (2005) 05 AHC CK 0146

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227High Court Rules, 1952 — Chapter 8, 5

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High Courts19 May 2005Dismissed

U.P. State Road Transport Corporation Vs Dinesh Kumar

Allahabad High Court · (2005) 6 AWC 5706 : (2006) 106 FLR 669 : (2005) 2 UPLBEC 1695

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 6NUttar Pradesh State Road Transport Corporation Act, 1950 — Section 45

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High Courts19 May 2005

Committee of Management Janki Intermediate College Vs Lala Radhey Lal

Allahabad High Court · AIR 2005 All 275 : (2005) 5 AWC 5001

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5), 16A(7)

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High Courts19 May 2005

Sri Janki Higher Secondary School and Mukesh Kumar Shukla Vs Sri Radhey Lal and Assistant Registrar Firms, Societies and Chits

Allahabad High Court · (2005) 4 AWC 3356

Societies Registration Act, 1860 — Section 3A, 3A(4), 4, 4(1), 4(2)

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High Courts19 May 2005Allowed

Smt. Shakuntala Devi and Others Vs State of U.P.

Allahabad High Court · (2006) 1 DMC 268

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

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High Courts19 May 2005Dismissed

Chandeswar Prasad Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 5 AWC 4668

Constitution of India, 1950 — Article 141, 142, 226, 311, 311(2)Railway Protection Force Act, 1957 — Section 17Railway Protection Force Rules, 1987 — Rule 151, 153

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High Courts19 May 2005Dismissed

Vishal Properties (P) Ltd. Vs The State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5643 : (2005) 3 ESC 1690

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Industrial Area Development Act, 1976 — Section 10, 10(1), 3, 6, 8

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High Courts19 May 2005Dismissed

Zonal Chief Engineer, U.P. Jal Nigam, Executive Engineer, U.P. Jal Nigam and Superintending Engineer, U.P. Jal Nigam Vs Presiding Officer, Labour Court and Jayant Kumar Misra

Allahabad High Court · (2006) 5 AWC 5122 : (2005) 106 FLR 315

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N

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High Courts19 May 2005Allowed

Masroor Ali Vs Court of Incharge, District Judge/Addl. Dist. Judge and Others

Allahabad High Court · AIR 2005 All 334 : (2006) 1 AWC 893

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5Constitution of India, 1950 — Article 225Consumer Protection Act, 1986 — Section 13

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High Courts19 May 2005

Narain Automobiles Vs Commissioner of Income Tax

Allahabad High Court · (2006) 205 CTR 176 : (2005) 278 ITR 516 : (2005) 149 TAXMAN 241

Income Tax Act, 1961 — Section 185, 256(2)

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High Courts19 May 2005Disposed Of

Vijay Shankar Sharma and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5666 : (2005) 3 ESC 2253

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backwards Classes) Amendment Act, 2002 — Section 3(2)Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 11, 12, 20, 20(4), 77

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High Courts19 May 2005

Abdul Rashid and Another Vs Pyari Devi and Others

Allahabad High Court · (2005) 4 ACC 299

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts18 May 2005Dismissed

Constable 1518 Civil Police, Uma Shankar Shukla Vs Inspector General of Police, Deputy Inspector General of Police, Allahabad Range, Senior Superintendent of Police and Deputy Superintendent of Police/Presiding Officer

Allahabad High Court · (2005) 6 AWC 5752

Constitution of India, 1950 — Article 14, 21, 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1)Uttar Pradesh Police Regulations, 1948 — Regulation 381, 382

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High Courts18 May 2005Disposed Of

Raj Kumar Gupta Vs State of U.P.& Ors.

Allahabad High Court · (2005) 05 AHC CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 433A

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High Courts18 May 2005Allowed

Union of India (UOI) Vs M.A. Siddiqui and Others

Allahabad High Court · (2006) 1 AWC 729

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High Courts18 May 2005Dismissed

Virendra Singh Vs The Debt Recovery Tribunal and Others

Allahabad High Court · (2005) 4 BC 268

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 6 Rule 17, Order 8 Rule 6A, 115, 116AConstitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Rules — Rule 19, 60

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High Courts18 May 2005Allowed

Union of India (UOI) and Another Vs M.A. Siddiqui and Others

Allahabad High Court · (2006) 1 AWC 729

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Allahabad High Court judgments, 2005