High Courts28 Nov 2003Dismissed
Mukesh Chand Verma Vs State of U.P. and Another
Allahabad High Court · (2004) 1 DMC 463
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 10 of 128
High Courts28 Nov 2003Dismissed
State of U.P. Vs Bhanu Pratap
Allahabad High Court · (2004) 2 ACR 1129
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Nov 2003Dismissed
Ravindra Nath Rai Vs The District Inspector of Schools and Others
Allahabad High Court · (2004) 1 UPLBEC 1011
Constitution of India, 1950 — Article 226
High Courts27 Nov 2003Allowed
Director, Motilal Nehru National Institute of Technology and Another Vs Anu Shri Shukla and Another
Allahabad High Court · (2004) 1 AWC 391 : (2004) 1 UPLBEC 438
High Courts27 Nov 2003Allowed
Dalbinder Singh Vs Teja Singh
Allahabad High Court · (2003) 11 AHC CK 0118
Uttar Pradesh Consolidation of Holdings Rules, 1954 — Chapter 14 Rule 246(4)
High Courts27 Nov 2003Allowed
Ram Devi Vs VIIIth A.D.J.,Jhansi & Ors.
Allahabad High Court · (2003) 11 AHC CK 0113
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts27 Nov 2003Allowed
Dashrath Yadav Vs State of U.P.& Ors.
Allahabad High Court · (2003) 11 AHC CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Nov 2003Dismissed
Dukh Haran Verma Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1147
Constitution of India, 1950 — Article 226
High Courts25 Nov 2003
United India Insurance Company Limited Vs Bitola Devi and Others
Allahabad High Court · (2005) 4 ACC 11
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts25 Nov 2003Partly Allowed
Jamil and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 322
Penal Code, 1860 (IPC) — Section 300, 301, 302, 304, 323
High Courts25 Nov 2003Allowed
Nusrat Abbas Vs U.P. Avas Evam Vikas Parishad and Others
Allahabad High Court · (2004) 2 AWC 1047
Uttar Pradesh Avas Evam Vikas Parishad Assistant Director (Horticulture) Service Regulations, 1999 — Regulation 7(3)Uttar Pradesh Avas Evam Vikas Parishad Assistant Horticulture Inspector and Horticulture Inspector Service Regulations, 1999 — Regulation 3(10), 3(11)
High Courts25 Nov 2003Dismissed
R.K. Gupta Vs Member Secretary, National Council for Teachers Education, (N.C.T.E.) and Another
Allahabad High Court · (2004) 1 UPLBEC 1016
Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14
High Courts25 Nov 2003Dismissed
Paramount Bio-Tech Industries Ltd. Vs Union of India (UOI)
Allahabad High Court · (2004) 120 CompCas 18 : (2004) 2 CompLJ 446 : (2004) 49 SCL 77
Companies (Amendment) Act, 2000 — Section 292ASecurities and Exchange Board of India (Collective Investment Schemes) Regulations, 1999 — Regulation 12, 5Securities and Exchange Board of India Act, 1992 — Section 11(2), 11A, 11AA, 12, 12(1B)
High Courts25 Nov 2003Allowed
Mathura Vrindavan Development Authority and Others Vs State Public Services Tribunal and Others
Allahabad High Court · (2004) 1 UPLBEC 766
High Courts25 Nov 2003Dismissed
Chhedi Lal Singh Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2004) 1 AWC 442 : (2004) 2 UPLBEC 1873
Constitution of India, 1950 — Article 14
High Courts25 Nov 2003Dismissed
Ram Adhar and Another Vs State
Allahabad High Court · (2004) CriLJ 1869
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts25 Nov 2003Dismissed
Sudhakar Rai Vs Superintending Engineer, 34th Finance, P.W.D. and Others
Allahabad High Court · (2004) 1 AWC 595 : (2004) 1 UPLBEC 404
Constitution of India, 1950 — Article 226Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 3(2)
High Courts25 Nov 2003
U.P. State Electricity Board Vs Vijai Tripathi and Another
Allahabad High Court · (2005) 104 FLR 413
Electricity (Supply) Act, 1948 — Section 5
High Courts25 Nov 2003Dismissed
Parvinder and Others Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 407
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 138, 27
High Courts25 Nov 2003Allowed
Chhotey (D) and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2384 : (2004) 3 RCR(Criminal) 119
Penal Code, 1860 (IPC) — Section 399, 402