High Courts28 Apr 2005Allowed
Smt. Shanti Devi and Others Vs Prescribed Authority and Another
Allahabad High Court · (2005) 3 AWC 2083 : (2005) 2 AWC 2083
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 94 of 143
High Courts28 Apr 2005Allowed
U.P. Jal Nigam Karmchari Mahasangh and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5590 : (2005) 3 ESC 2060
Constitution of India, 1950 — Article 14, 16, 162, 309Uttar Pradesh Jal Nigam Ministerial Establishment Services Rules, 1981 — Rule 4Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 15, 15(1), 46, 4A(2), 9
High Courts28 Apr 2005Allowed
Dubri Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 4 AWC 3140 : (2005) 99 RD 53 : (2005) 2 RD 53
North Western Provinces Tenancy Act, 1901 — Section 24
High Courts28 Apr 2005Disposed Of
Committee of Management, Adarsh Intermediate College and Raj Nath Rai, Manager of Committee of Management, Adarsh Intermediate College Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4979
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts28 Apr 2005Allowed
Pushpa Pandey Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5715 : (2005) 3 ESC 1984
High Courts28 Apr 2005Dismissed
The State of U.P. Vs Ram Sanehi and Ram Vilas
Allahabad High Court · (2005) 2 ALT(Cri) 32
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304, 307, 34
High Courts28 Apr 2005Dismissed
Jahiruddin, Aniruddin, Nizamuddin, Sajia and Kamrunisha Vs State of U.P. and Abdul Hakim
Allahabad High Court · (2005) 04 AHC CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 414, 498A, 506
High Courts28 Apr 2005Dismissed
Rayees Vs State of U.P.& Ors.
Allahabad High Court · (2005) 04 AHC CK 0139
National Security Act, 1980 — Section 3(2)
High Courts28 Apr 2005Dismissed
Manish Vs State of U.P.
Allahabad High Court · (2005) 3 ALT(Cri) 5
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 376Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts28 Apr 2005Dismissed
Sukhai Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4901 : (2005) 106 FLR 1154
High Courts28 Apr 2005
State of U.P. Vs Asharam and Others
Allahabad High Court · (2005) 04 AHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
High Courts28 Apr 2005Dismissed
Shyama Prasad Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 5082 : (2005) 107 FLR 343
High Courts28 Apr 2005Dismissed
Jahiruddin and Others Vs State of U.P. and Another
Allahabad High Court · (2005) 2 ACR 1984
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 161, 323, 414, 498A, 506
High Courts27 Apr 2005Allowed
Girija Shanker Soni Vs District Judge
Allahabad High Court · (2005) 5 AWC 5050
High Courts27 Apr 2005
Commissioner of Income Tax Vs Asha Family Trust
Allahabad High Court · (2005) 148 TAXMAN 578
Income Tax Act, 1961 — Section 143, 161, 246, 256, 32
High Courts27 Apr 2005Dismissed
State of U.P. Vs Hari Ram and District Judge
Allahabad High Court · (2005) 04 AHC CK 0206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 81, Order 27 Rule 1, 79, 80, 80(2)Constitution of India, 1950 — Article 136, 142, 154, 226, 232Estate Duty Act, 1953 — Section 53
High Courts27 Apr 2005Allowed
Raj Kapoor Sharma Vs State of Uttar Pradesh and Others
Allahabad High Court · (2005) 4 AWC 3727
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts27 Apr 2005Dismissed
Kumar Stone Works Partner Inder Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2177
Forest (Conservation) Act, 1980 — Section 2(1)Forest Act, 1927 — Section 2(4), 20, 4, 41, 41(2)Uttar Pradesh (Transport of Timber and other Forest Produce) Rules, 1978 — Rule 15, 3, 4, 4(1), 5
High Courts27 Apr 2005Dismissed
District Committee Centra of Indian Trade Unions Vs Industrial Tribunal II and L.M.L. (Scooter Unit)
Allahabad High Court · (2005) 5 AWC 4963 : (2006) 106 FLR 80
Constitution of India, 1950 — Article 226
High Courts27 Apr 2005Allowed
Dharmendra Singh Vs State of U.P.
Allahabad High Court · (2005) 5 AWC 4953 : (2005) 2 ESC 1435
Penal Code, 1860 (IPC) — Section 498APenal Code, 1860 (IPC) — Section 498APenal Code, 1860 (IPC) — Section 498A