High Courts06 Dec 2005Allowed
Samal Chand Tiwari Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4991
Constitution of India, 1950 — Article 16, 21Criminal Procedure Code, 1973 (CrPC) — Section 133
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 9 of 143
High Courts06 Dec 2005Allowed
In Re: Km. Mona Singh In Re: Late Brij Raj Singh
Allahabad High Court · (2005) 12 AHC CK 0186
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153Succession Act, 1925 — Section 268, 300, 57
High Courts06 Dec 2005Allowed
U.P. State Road Transport Corporation Vs State of U.P., Presiding Officer, Labour Court and Baijnath Prasad
Allahabad High Court · (2006) 1 AWC 134
Constitution of India, 1950 — Article 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 3Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 4K
High Courts06 Dec 2005Allowed
U.P.S.R.T. Corporation Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 134
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 3, 4K
High Courts06 Dec 2005Dismissed
The Club Orient Resorts a Unit of Orient Orchards Pvt. Ltd. Vs State of U.P., The Excise Commissioner, The Collector and The District Excise Officer
Allahabad High Court · (2006) 1 AWC 646
Companies Act, 1956 — Section 20, 31, 41Uttar Pradesh Permit for Possession of Foreign Liquor by Club Rules, 1980 — Rule 2
High Courts06 Dec 2005Dismissed
In Re: Begum Shanti Tufail Ahmad Khan an application for grant of probate of the property and credit of executor In Re: Jalauddin
Allahabad High Court · AIR 2006 All 75
Civil Procedure Code, 1908 (CPC) — Section 48Limitation (Amendment) Act, 1901 — Article 181Limitation Act, 1963 — Article 137, 4, 5
High Courts06 Dec 2005Allowed
Bhupendra Kumar Misra Vs Managing Director, U.P. Financial Corporation and Assistant General Manager/Inquiry Officer U.P. Financial Corporation
Allahabad High Court · (2006) 5 AWC 4328
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11Uttar Pradesh Financial Corporation (Staff) Regulations, 1961 — Regulation 26
High Courts06 Dec 2005Dismissed
Awadhesh Kumar Tewari Vs State of U.P. and Others
Allahabad High Court · (2006) 74 AWC 2719 : (2006) 3 AWC 2719 : (2006) 100 RD 455 : (2006) 1 RD 455
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 9 Rule 13
High Courts06 Dec 2005Allowed
Smt. Usha Sahrawat Vs Yashpal Singh, Advocate
Allahabad High Court · (2005) 12 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 499, 500, 95
High Courts06 Dec 2005Dismissed
Mohd. Ali S.I. (M) Vs State of U.P., Deputy Inspector General of Police (Estb.) and Senior Superintendent of Police
Allahabad High Court · (2005) 12 AHC CK 0027
Uttar Pradesh Fire Services Act, 1944 — Section 6, 7, 8Uttar Pradesh Police Regulations, 1948 — Regulation 525Uttar Pradesh Provincial Armed Constabulary Rules — Rule 5
High Courts06 Dec 2005Dismissed
Shekhar Shukla Vs State of U.P.
Allahabad High Court · (2006) 5 AWC 4892 : (2006) 1 UPLBEC 580
Constitution of India, 1950 — Article 14, 16
High Courts06 Dec 2005Allowed
Kunwar Herash Saran Saxena Vs State of U.P. and Chief Medical Officer
Allahabad High Court · (2006) 5 AWC 5192
Adhinasth Karyalaya Lipik Vargiya Karmcharivarg (Seedhi Bharti) Niyamavali, 1985 — Rule 9
High Courts05 Dec 2005Allowed
Anil Kumar Dixit Vs Smt. Maya Tripathi and Another
Allahabad High Court · (2006) 1 AWC 649
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16
High Courts05 Dec 2005Allowed
Krishna Mohan Verma Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 6746 : (2006) 2 UPLBEC 1828
Constitution of India, 1950 — Article 21
High Courts05 Dec 2005Allowed
Kishan Narain Agarwal Vs VIIIth ADJ,Bareilly & Ors.
Allahabad High Court · (2005) 12 AHC CK 0133
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts05 Dec 2005Disposed Of
Vishnu Pratap Singh @ Ramesh Tomar @ Damru Vs State of U.P.& Anr.
Allahabad High Court · (2005) 12 AHC CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Dec 2005Dismissed
Shiv Charitra Tiwari Vs State of U.P.& Anr.
Allahabad High Court · (2005) 12 AHC CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 384, 498A, 504, 506
High Courts05 Dec 2005Dismissed
Mawana Sugar Limited Vs State of Uttar Pradesh, Nagar Palika Parishad and Executive Officer, Nagar Palika Parishad
Allahabad High Court · (2006) 2 AWC 1215
Constitution of India, 1950 — Article 13, 14, 19(1), 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 12, 13(10), 13(2), 13(4), 17Uttar Pradesh Municipalities Act, 1916 — Section 131, 132, 133, 134, 135
High Courts05 Dec 2005
Harish Khurana Vs Prem Kumar and Satish Kumar
Allahabad High Court · (2005) 12 AHC CK 0091
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts05 Dec 2005Dismissed
District Basic Education Officer and Another Vs Dhananjai Kumar Shukla and Another
Allahabad High Court · (2006) 5 AWC 4237
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5