High Courts12 May 2005
Oriental Insurance Company Ltd. Vs Neelam Devi and Others
Allahabad High Court · (2005) 4 ACC 79
Contract Act, 1872 — Section 23
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 87 of 143
High Courts11 May 2005Allowed
Triveni Engineering and Industries Limited Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 736
Constitution of India, 1950 — Article 1, 162, 2, 245, 246Uttar Pradesh Reorganisation Act, 2000 — Section 2(1), 3, 4, 60, 86Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 1(2), 12, 14, 15, 15(3)
High Courts11 May 2005Disposed Of
Maharaji Educational Trust Vs Union of India (UOI)
Allahabad High Court · (2005) 5 AWC 4985
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 10A, 10A(2), 10A(3), 10A(4), 19AIndian Medical Council Rules, 1957 — Rule 29(2)
High Courts11 May 2005Allowed
Dr. (Mrs.) Rajni Tripathi Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4998
Uttar Pradesh State Universities Act, 1973 — Section 68, 69
High Courts11 May 2005Dismissed
Abhishek Jain Vs State of U.P.
Allahabad High Court · (2005) 05 AHC CK 0208
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 420, 424, 467, 468Uttar Pradesh Trade Tax Act, 1948 — Section 28, 5, 7(3)
High Courts11 May 2005Disposed Of
Ram Kishan Vs Shiv Ram and The New India Assurance Co. Ltd.
Allahabad High Court · (2005) 3 AWC 2187 : (2006) 2 CivCC 510
Motor Vehicles Act, 1988 — Section 173
High Courts11 May 2005Dismissed
Dwarika Prasad Pandey, Manager, Junior High School, Known as Shri Chandra Shekhar Azad Poorv Madhyamik Vidyalay Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4890 : (2005) 2 ESC 1529
Constitution of India, 1950 — Article 21, 21A, 226, 29, 30
High Courts11 May 2005Dismissed
Indian Overseas Bank Vs S.P. Tripathi and Central Government Industrial Tribunal cum Labour Court
Allahabad High Court · (2005) 6 AWC 6158 : (2005) 107 FLR 268 : (2006) 1 LLJ 630
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A
High Courts11 May 2005Dismissed
Constable CP No. 111 Kanshi Ram and Constable CP No. 2136 Feroze Khan Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3335 : (2006) 106 FLR 312
Constitution of India, 1950 — Article 309Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 8(4)
High Courts11 May 2005Dismissed
Shakumbhari Sugar and Allied Industries Ltd. Vs Deputy Labour Commissioner, Vinai Kumar Tyagi and State of U.P.
Allahabad High Court · (2005) 6 AWC 5691 : (2005) 106 FLR 673
Industrial Disputes Act, 1947 — Section 6H(I)
High Courts11 May 2005Allowed
Ravindra Nath Mishra Vs District Inspector of Schools and Joint Director (Treasury and Pension) Varanasi Division
Allahabad High Court · (2005) 4 AWC 3394
Constitution of India, 1950 — Article 21
High Courts11 May 2005Allowed
Balveer Singh Yadav Vs State of U.P.
Allahabad High Court · (2005) 6 AWC 5292
Uttar Pradesh Municipalities Act, 1916 — Section 128, 296
High Courts10 May 2005
Himma and Others Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2617
Penal Code, 1860 (IPC) — Section 302, 304, 34, 436
High Courts10 May 2005
Commissioner of Income Tax Vs Nem Kumar Jain
Allahabad High Court · (2006) 202 CTR 328 : (2006) 151 TAXMAN 187
Income Tax Act, 1961 — Section 132, 132(4), 139, 143(3), 256(2)
High Courts10 May 2005
Mannu alias Ayyub Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 2185
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts10 May 2005
Arun Kumar Jain H.U.F. Vs Sri Hari Wire and Wire Products Private Limited
Allahabad High Court · (2005) 05 AHC CK 0293
Companies (Court) Rules, 1959 — Rule 113, 24Companies Act, 1956 — Section 433, 434, 434(1), 449
High Courts10 May 2005
Commissioner of Income Tax Vs Amrit Banaspati Co.
Allahabad High Court · (2006) 284 ITR 484 : (2005) 149 TAXMAN 185
Companies (Profits) Surtax Act, 1964 — Section 7A(4), 7BIncome Tax Act, 1961 — Section 211, 214, 214(1), 273
High Courts10 May 2005Allowed
Commissioner of Income Tax Vs Amrit Banaspati Co. Ltd.
Allahabad High Court · (2006) 203 CTR 565
Companies (Profits) Surtax Act, 1964 — Section 273, 7A(4), 7A(5), 7BIncome Tax Act, 1961 — Section 214, 214(1), 256(1)
High Courts10 May 2005Dismissed
Arun Maini Vs New Okhla Industrial Development Authority
Allahabad High Court · (2005) 3 AWC 2193 : (2005) 2 AWC 2193
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14Specific Relief Act, 1963 — Section 6
High Courts10 May 2005Dismissed
Chairman, Uttar Pradesh Jal Nigam and Executive Engineer, Tritiya Shakha U.P. Jal Nigam Vs State of U.P. and Radhey Shyam Gautam, Junior Engineer, U.P. Jal Nigam
Allahabad High Court · (2005) 5 AWC 5126 : (2005) 2 UPLBEC 2011
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 37, 97Uttar Pradesh Water Supply and Sewerage Regulations, 1975 — Regulation 31