High Courts27 Feb 2003
Shyam Sunder Singh Vs J.R. Kalia and Others
Allahabad High Court · (2003) 2 ACR 1067
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 101 of 117
High Courts27 Feb 2003Allowed
Ram Ashray Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3771
Constitution of India, 1950 — Article 226
High Courts27 Feb 2003
Suresh Kumar Singh Chauhan and Others Vs State of U.P. and Another
Allahabad High Court · (2003) 5 AWC 3794
Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 20A(1), 20A(2)Uttar Pradesh Development Authority Centralised Service (Seventh Amendment) Rules, 2001 — Rule 20A(4), 20A(6)Uttar Pradesh Development Authority Centralised Service (Third Amendment) Rules, 1997 — Rule 20A, 20A(3), 3
High Courts27 Feb 2003Dismissed
Mahalaxmi Road Lines, Sitapur Vs U.P.Warehousing Corporation, Lucknow and Others
Allahabad High Court · (2003) 02 AHC CK 0086
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts27 Feb 2003Dismissed
Nasir Vs State of U.P.
Allahabad High Court · (2003) 02 AHC CK 0078
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Feb 2003Allowed
Satya Narayan Sheohare Vs State of U.P. and Others
Allahabad High Court · (2003) 2 AWC 1316
High Courts27 Feb 2003
Kumari Alka Rani Gupta Vs Director of Education (Higher) and Another
Allahabad High Court · (2003) 2 AWC 1364 : (2003) 2 UPLBEC 1152
Uttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 1983 — Regulation 5, 5(1), 7, 7(3)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 13(3)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3
High Courts27 Feb 2003
Mohd.Abdul and Others Vs District Judge, Ballia
Allahabad High Court · (2003) 5 AWC 3773
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4(1)
High Courts26 Feb 2003
Achal Singh alias Sheru (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1091
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 376
High Courts26 Feb 2003
Jagdish alias Kallu Vs State of U.P. and Others
Allahabad High Court · (2003) 2 ACR 1065
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52Penal Code, 1860 (IPC) — Section 326
High Courts26 Feb 2003Allowed
Union of India (UOI) and Others Vs Veerpal Singh Vaidwan and Another
Allahabad High Court · (2003) 5 AWC 3762
Central Civil Services (Pension) Rules, 1972 — Rule 48A(6)Financial Power Rules, 1978 — Rule 14
High Courts26 Feb 2003Allowed
Beni Prasad Vs State of U.P.
Allahabad High Court · (2003) 90 ECC 902
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B, 42, 50, 8
High Courts26 Feb 2003Dismissed
Basharat and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1523
Criminal Procedure Code, 1973 (CrPC) — Section 174(1), 313, 378Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts26 Feb 2003Allowed
Dinesh Kumar Shukla Vs State of U.P.
Allahabad High Court · (2003) 2 AWC 1298
Constitution of India, 1950 — Article 14
High Courts26 Feb 2003Dismissed
Raj Narain Gaur Vs Additional District Judge,XIII Lucknow & Ors.
Allahabad High Court · (2003) 02 AHC CK 0089
High Courts26 Feb 2003Disposed Of
Mohammad Abbas Siddiqui Vs District Magistrate, Meerut and others
Allahabad High Court · (2003) 02 AHC CK 0082
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 99
High Courts26 Feb 2003Disposed Of
Sobaran Singh Yadav Vs Regional Administrative Committee, Agra Mandal and Others
Allahabad High Court · (2003) 3 AWC 1867
High Courts26 Feb 2003Dismissed
Atul Kumar Gupta Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 3 AWC 1819
Constitution of India, 1950 — Article 14, 19(1)
High Courts26 Feb 2003Allowed
Prof. Y.N. Chaturvedi Vs State of U.P. and Another
Allahabad High Court · (2003) 5 AWC 3748
High Courts25 Feb 2003
Pratap (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1156
Penal Code, 1860 (IPC) — Section 302, 34