High Courts17 May 2005Dismissed
Prem Shanker Gupta and Om Prakash Singhal Vs State of U.P. and The New Okhla Industrial Development Authority
Allahabad High Court · (2005) 05 AHC CK 0287
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 85 of 143
High Courts17 May 2005Dismissed
Ram Asrey Vs State of U.P. and Land Management Committee
Allahabad High Court · (2005) 3 AWC 2084 : (2005) 2 RD 61
High Courts17 May 2005Dismissed
Prem Shanker Gupta and Another Vs State of U.P. and Another
Allahabad High Court · (2005) 4 AWC 3345
Constitution of India, 1950 — Article 14
High Courts17 May 2005Allowed
Badan Singh Vs State of U.P.
Allahabad High Court · (2005) 3 ALT(Cri) 11
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 39, 39(1)Penal Code, 1860 (IPC) — Section 176, 302, 303, 304
High Courts17 May 2005Allowed
Govind Das alias Guddha Vs State of U.P.
Allahabad High Court · (2005) 05 AHC CK 0188
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 May 2005Allowed
Kedar Nath Yadav Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 47 : (2005) 6 AWC 5695 : (2005) 3 ESC 1955
Police Act, 1861 — Section 2, 46, 46(2), 46(3), 7Police Regulations — Regulation 492, 493, 496Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 17, 5(1), 5(2)
High Courts17 May 2005Allowed
Umesh Chandra Vs Joint Director of Consolidation, Settlement Officer Consolidation, Ram Khilauni and Smt. Kanta Devi
Allahabad High Court · (2005) 4 AWC 3391 : (2005) 99 RD 87 : (2005) 2 RD 87
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131, 134, 134(1), 134(2), 137
High Courts17 May 2005Allowed
Bramha Devi @ Birma Devi Vs IXth Additional Distt.Judge,Bulandshahr & Anr.
Allahabad High Court · (2005) 05 AHC CK 0152
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts17 May 2005Dismissed
Gauri Shankar and Ors. Vs Deputy Director of Consolidation,Allahabad & Ors.
Allahabad High Court · (2005) 05 AHC CK 0145
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts17 May 2005Dismissed
Gauri Shanker, Devi Shanker, Kamlesh Kumar and Smt. Krishnawati Devi through their power of Attorney holder Jai Shanker Tiwari Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 4 AWC 3259 : (2005) 99 RD 134 : (2005) 2 RD 134
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts17 May 2005Dismissed
Shakil and Others Vs Nashir Khan and Others
Allahabad High Court · (2005) 4 AWC 3228 : (2005) 99 RD 168 : (2005) 2 RD 168
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Land Revenue Act, 1901 — Section 220, 220(3), 34
High Courts16 May 2005
Mint Panchseel Colony Vs Commissioner of Income Tax
Allahabad High Court · (2005) 278 ITR 640
Income Tax Act, 1961 — Section 80HHC(2)
High Courts16 May 2005
Hari Prasad Gopi Krishna Jewellers (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ACR 2549
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 380, 395, 397, 457
High Courts16 May 2005Dismissed
Parashu Ram Singh Vs The State of U.P. and Shri Sunil Kumar Gupta, I.P.S., Senior Superintendent of Police
Allahabad High Court · (2005) 5 AWC 5129 : (2005) 107 FLR 283 : (2005) 2 UPLBEC 2008
Constitution of India, 1950 — Article 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17[1)
High Courts16 May 2005Disposed Of
Hari Prasad Gopi Krishna Jwellers Pvt. Limited Vs State of U.P. and Dhani Jwellers
Allahabad High Court · (2005) 3 ACR 2549
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 380, 395, 397, 457
High Courts16 May 2005Allowed
Ram Kripal and Smt. Bimla Devi Vs Smt. Manju Gupta
Allahabad High Court · AIR 2005 All 325 : (2005) 3 AWC 2076 : (2006) 1 RCR(Civil) 321
Criminal Procedure Code, 1973 (CrPC) — Section 100Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 10, 25, 47, 7
High Courts16 May 2005Disposed Of
Batulan Vs State of U.P.& Anr.
Allahabad High Court · (2005) 05 AHC CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts16 May 2005Dismissed
Smt. Sushma Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3358 : (2005) 2 ESC 1537
Constitution of India, 1950 — Article 15(3), 15(4), 16(4), 226, 330
High Courts16 May 2005Dismissed
Ravindra Kumar Vs State of U.P.
Allahabad High Court · (2005) 6 AWC 5775 : (2006) 107 FLR 341 : (2005) 1 UPLBEC 118
High Courts13 May 2005
Akhand Pratap Singh Vs Central Bureau of Investigation and Others
Allahabad High Court · (2006) 1 ACR 1042
Constitution of India, 1950 — Article 14, 19, 21, 254(1), 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 156, 177, 180, 197, 438Prevention of Corruption Act, 1988 — Section 13(1), 2