Allahabad High Court Judgments 2003

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2), 16GGUttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 10, 11(2), 14

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High Courts19 Dec 2003Allowed

Committee of Management, Sri Ram Model Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 2 AWC 1245 : (2004) 101 FLR 24

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)

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High Courts19 Dec 2003Allowed

Sandeep Kumar Vs Madhyamik Shiksha Parishad and Others

Allahabad High Court · (2004) 1 UPLBEC 1014

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 7

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High Courts19 Dec 2003Allowed

Devendra Singh Vs State of U.P. and Others

Allahabad High Court · (2004) 2 AWC 1152

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A

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High Courts19 Dec 2003Allowed

Jaskaran Vs State of U.P.& Ors.

Allahabad High Court · (2003) 12 AHC CK 0082

Uttar Pradesh Prisoners Release on Probation Act, 1938 — Form B

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High Courts19 Dec 2003Allowed

Ram Nath Vs State of U.P.& Ors.

Allahabad High Court · (2003) 12 AHC CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts19 Dec 2003Allowed

Sunil Kumar and Anr. Vs State

Allahabad High Court · (2003) 12 AHC CK 0070

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50

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High Courts19 Dec 2003Dismissed

Ram Sanehi Pandey Vs U.P. Rajya Vidyut Parishad and Others

Allahabad High Court · (2004) 2 AWC 1211

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2003Dismissed

Lalit Kumar Dixit and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4340 : (2004) 1 UPLBEC 754

Constitution of India, 1950 — Article 254Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8, 8(1)

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High Courts19 Dec 2003Allowed

Smt. Bijula Rai Vs District Panchayat Raj Adhikari and Others

Allahabad High Court · (2004) 96 RD 302 : (2004) 1 RD 302

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

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High Courts19 Dec 2003Dismissed

Dharmendra and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 2 ACR 1511

Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 202, 204Penal Code, 1860 (IPC) — Section 323, 452, 504, 506

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High Courts19 Dec 2003Dismissed

Ravindra Nath Bharti Vs Bank of Baroda and Others

Allahabad High Court · (2004) 5 AWC 4329

Bank of Baroda (Officers) Service Regulations, 1979 — Regulation 2, 23, 23(5)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 226

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High Courts18 Dec 2003Dismissed

Brij Lal Patel Vs U.P. State Agro Industrial Corporation and Another

Allahabad High Court · AIR 2004 All 178

Advocates Act, 1961 — Section 16, 49(1)

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Allahabad High Court judgments, 2003