COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 86 of 143

High Courts13 May 2005

B.M. Vyas and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 3 ACR 2498

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 34, 406, 415, 418, 420

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High Courts13 May 2005Dismissed

Sudhir and Satendra Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0245

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 366, 378Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts13 May 2005Allowed

Kishan pal @ Kishan Lal and Shiv Shahai Vs State of U.P.

Allahabad High Court · (2005) 3 ACR 2586

Criminal Procedure Code, 1973 (CrPC) — Section 449

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High Courts13 May 2005Dismissed

Lakhi Chand Ram Kumar Vs State of U.P., Commissioner of Trade Tax and Trade Tax Officer

Allahabad High Court · (2005) 05 AHC CK 0108

Central Sales Tax Act, 1956 — Section 14, 15Uttar Pradesh Sales Tax Act, 1948 — Section 28A(1)Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 8C, 8C(3), 8C(3A)

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High Courts13 May 2005

Angrej Singh Vs State of U.P. and Prathma Bank, Branch-Bilaspur

Allahabad High Court · (2005) 5 AWC 5084

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 7

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High Courts13 May 2005Allowed

Shri B.M. Vyas And Others Vs State of U.P., Chief Judicial Magistrate, Additional Session Judge and Shri Ashok Tandon

Allahabad High Court · (2005) 3 ACR 2498

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 34, 406, 415, 418, 420

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High Courts13 May 2005Dismissed

Pratap Singh Vs State of U.P.

Allahabad High Court · (2006) 1 AWC 758

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

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High Courts13 May 2005Dismissed

Thermal Contractors Asscn. Vs Dir. Rajya Vidyut Utpadan Nigam Ltd.

Allahabad High Court · (2006) 205 CTR 384 : (2006) 4 STR 18

Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 67, 68Service Tax Rules, 1994 — Rule 2(1), 6

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High Courts13 May 2005

Kishan Pal alias Kishan Lal and Another Vs State of U.P.

Allahabad High Court · (2005) 3 ACR 2586

Criminal Procedure Code, 1973 (CrPC) — Section 449

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High Courts12 May 2005Allowed

Auto Centre Vs State of Uttar Pradesh and Others

Allahabad High Court · (2006) 204 CTR 142 : (2005) 278 ITR 291 : (2005) 148 TAXMAN 573

Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5

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High Courts12 May 2005Dismissed

Ram Chander Jaiswal Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 755 : (2005) 3 ESC 2016

Constitution of India, 1950 — Article 226, 309Uttar Pradesh Consolidation Department, Ministerial and Drawing Staff Services Rules, 1980 — Rule 21, 4, 5, 5(A)(8)

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High Courts12 May 2005Allowed

Munna Lal Gupta Chairman, Nagar Panchayat Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2818 : (2005) 3 ESC 1662

Constitution of India, 1950 — Article 21, 226, 227, 311, 32Uttar Pradesh Municipalities (Amendment) Act, 2001 — Section 87AUttar Pradesh Municipalities Act, 1916 — Section 40(3), 48, 48(2), 482A, 50

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High Courts12 May 2005Disposed Of

Sri Prakash Sharma Vs State of U.P., J.P. Singh UP-Zila Adhikari/S.D.M. and Jawaher Sharma

Allahabad High Court · (2005) 05 AHC CK 0256

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(8), 146(1), 482

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High Courts12 May 2005Dismissed

Sri Aman Singh and Others Vs State of U.P., Managing Director U.P. State Road Transport Corporation, General Manager (Karmik) U.P. State Road Transport Corporation and Regional Manager, UPSRTC

Allahabad High Court · (2005) 05 AHC CK 0203

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 14, 6

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High Courts12 May 2005Allowed

Basudeo Prasad and Ors. Vs Prescribed Authority & Ors.

Allahabad High Court · (2005) 05 AHC CK 0157

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

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High Courts12 May 2005Allowed

Ramashanker Pandey Vs State of U.P.and Others

Allahabad High Court · (2005) 05 AHC CK 0155

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High Courts12 May 2005Allowed

Mahraji and Anr. Vs Dy.Director of Consolidation,Jaunpur & Ors.

Allahabad High Court · (2005) 05 AHC CK 0153

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High Courts12 May 2005Allowed

Rita Lal Vs Addl. Principal Judge,Family Court,Lucknow & Anr.

Allahabad High Court · (2005) 05 AHC CK 0133

Hindu Marriage Act, 1955 — Section 19, 24

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High Courts12 May 2005Allowed

Gupteswar Tiwari Vs Joint Director of Education and Others

Allahabad High Court · (2005) 4 AWC 3893

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 14

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High Courts12 May 2005Dismissed

Ram Chandra Jaiswal Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 755

Constitution of India, 1950 — Article 226, 309Uttar Pradesh Consolidation Department, Ministerial and Drawing Staff Services Rules, 1980 — Rule 21, 4, 5(8)

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