High Courts10 May 2005Dismissed
Laxmi Transport Co. and Others Vs Chief Operation Manager and Another
Allahabad High Court · (2005) 3 ESC 1685
Constitution of India, 1950 — Article 136, 14, 16, 226, 32
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 88 of 143
High Courts10 May 2005Dismissed
Mannu @ Ayyub Vs State of U.P.
Allahabad High Court · (2005) CriLJ 3469
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts10 May 2005Disposed Of
Sampurnand Sanskrit University Vs State of U.P., Director, State Council of Educational Research and Training (S.C.E.R.T.), National Council for Teacher Education and Union of India (UOI)
Allahabad High Court · (2005) 6 AWC 6123 : (2005) 4 ESC 2412
All India Council for Technical Education Act, 1987 — Section 10, 2(a)Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(2), 14(3), 15
High Courts10 May 2005Dismissed
Narendra Kumar and Others Vs State of Uttar Pradesh, The Director General, Medical Education and Training, The Principal, Moti Lal Nehru Medical College and Superintendent of Chief Medical Officer Swaroop Rani Nehru Hospital
Allahabad High Court · (2005) 5 AWC 5079 : (2006) 106 FLR 502 : (2005) 2 UPLBEC 1727
High Courts10 May 2005Dismissed
Om Prakash Ojha Vs State of U.P., U.P. State Road Transport Corporation
Allahabad High Court · (2005) 6 AWC 5634 : (2005) 2 UPLBEC 1724
High Courts10 May 2005Partly Allowed
Himma, Radhey and Laxami Narain Vs State of U.P.
Allahabad High Court · (2005) CriLJ 4200
Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 34, 436
High Courts10 May 2005Partly Allowed
State of U.P. Vs Mahesh and Others
Allahabad High Court · (2005) 05 AHC CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 320
High Courts10 May 2005Dismissed
State of U.P. Vs Cheda and Others
Allahabad High Court · (2005) 3 ALT(Cri) 21
High Courts10 May 2005
Shri Abdul Majid Vs Commissioner of Income Tax
Allahabad High Court · (2005) 199 CTR 364 : (2006) 281 ITR 366
Income Tax Act, 1922 — Section 31, 34Income Tax Act, 1961 — Section 138(8), 139, 139(8), 143(3), 147
High Courts10 May 2005Dismissed
Scientific Instrument Co. Ltd., Shri Bijoyandra Narain Sinha and Smt. Mridula Sinha Vs Bank of India, The Chairperson, Debts Recovery Appellate Tribunal, The Presiding Officer, Debt Recovery Tribunal and Awas Real Estate Pvt. Ltd.
Allahabad High Court · (2005) 3 AWC 2832 : (2006) 1 BC 261
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3Companies Act, 1956 — Section 17, 18, 19, 19(18), 19(22)Constitution of India, 1950 — Article 226, 227
High Courts10 May 2005
Habib Ahmad Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2830
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304I, 307
High Courts10 May 2005
Habeeb Ahmad Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2830
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 307
High Courts09 May 2005Dismissed
The Regional Manager-I, Regional Office, State Bank of India Vs Sri Dayal Singh and Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court
Allahabad High Court · (2005) 6 AWC 5310
Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts09 May 2005Dismissed
Girja Shanker and Sri Prakash alias Babban (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2309
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 171
High Courts09 May 2005Allowed
Ram Swarup, Yad Ram, Nawab Singh alias Nabba and Chheda Lal (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 05 AHC CK 0204
Penal Code, 1860 (IPC) — Section 396, 399, 402
High Courts09 May 2005Allowed
Om Shanker Srivastava Vs District Magistrate and Special Land Acquisition Officer
Allahabad High Court · (2005) 5 AWC 5139 : (2005) 3 ESC 2055
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Penal Code, 1860 (IPC) — Section 120B, 218, 419, 420, 467Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts09 May 2005Dismissed
Majhola Distillery and Chemical Works Vs Labour Court, State of U.P. and Surendra Pal Singh
Allahabad High Court · (2005) 5 AWC 4996 : (2005) 106 FLR 420
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 3, 6N
High Courts09 May 2005Dismissed
Bharat Rice Mills Vs The Commissioner of Income Tax
Allahabad High Court · (2006) 200 CTR 481 : (2005) 278 ITR 599 : (2005) 148 TAXMAN 145
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(1), 34, 34(1)Income Tax Act, 1961 — Section 139, 147, 148, 148(2), 148(3)
High Courts09 May 2005Allowed
The State of U.P. Vs Jalal Ahmad alias Ashraf Jalal
Allahabad High Court · (2005) CriLJ 3482
Penal Code, 1860 (IPC) — Section 363, 366, 376