COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 102 of 117

High Courts25 Feb 2003Dismissed

Satish Chandra Srivastava and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 3697 : (2003) 2 UPLBEC 1105

Constitution of India, 1950 — Article 141Uttar Pradesh (Appointment of Assistant Prosecution Officer) Rules, 1974 — Rule 4Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5

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High Courts25 Feb 2003Dismissed

Shree Prakash Sharma and Others Vs Managing Director, U.P. Sahkari Gram Vikas Bank Ltd.

Allahabad High Court · (2003) 3 AWC 1866

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High Courts25 Feb 2003Allowed

Smt. Saubhagyawati Vs State of U.P. and Others

Allahabad High Court · (2003) 2 AWC 1689

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts25 Feb 2003Allowed

Ram Bhawan Yadav Vs State of U.P.& Ors.

Allahabad High Court · (2003) 02 AHC CK 0088

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High Courts25 Feb 2003Dismissed

Kedar Vs Additional Commissioner, U.P. Government and Others

Allahabad High Court · (2003) 2 AWC 866 : (2003) 94 RD 430

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11

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High Courts25 Feb 2003

State of U.P. Vs Class IV Employees Association, High Court of Judicature at Allahabad and Others

Allahabad High Court · (2004) 1 AWC 27

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 36, 40(3)

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High Courts25 Feb 2003Allowed

Babban alias Babbu Vs State of U.P. and Others

Allahabad High Court · (2003) CriLJ 2715 : (2003) 3 RCR(Criminal) 821

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts25 Feb 2003Allowed

Ajay Kumar Sinha Vs L.I.C. of India and Another

Allahabad High Court · (2003) 5 AWC 3761

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High Courts25 Feb 2003

Than Singh and Others Vs Kishore Kumar and Others

Allahabad High Court · (2003) 2 ACR 1118

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 323, 504

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High Courts25 Feb 2003

Fateh Singh and Others Vs State

Allahabad High Court · (2003) 2 ACR 1225

Penal Code, 1860 (IPC) — Section 149, 302, 34, 420

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High Courts25 Feb 2003Allowed

Inder Pal Singh Vs Vth Addl. District Judge and Others

Allahabad High Court · (2003) 5 AWC 4604 : (2003) 95 RD 297

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A, 5

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High Courts24 Feb 2003Partly Allowed

Sheo Chandra Singh Vs State of U.P.

Allahabad High Court · (2003) CriLJ 4087

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts24 Feb 2003Dismissed

Commissioner of Income Tax Vs Hind Lamps Ltd.

Allahabad High Court · (2003) 185 CTR 342

Income Tax Act, 1961 — Section 37(1), 40A(12), 40A(9)

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High Courts24 Feb 2003Allowed

Central Warehousing Corporation Vs Prabhu Narain Singh and Another

Allahabad High Court · AIR 2003 All 223 : (2003) 5 AWC 3766 : (2004) 1 CTLJ 400

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Contract Act, 1872 — Section 170

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High Courts24 Feb 2003Allowed

Pankaj Gas Cylinders Limited Vs State of U.P. and Another

Allahabad High Court · (2004) 136 STC 482

Uttar Pradesh Sales Tax Act, 1948 — Section 29A

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High Courts24 Feb 2003Allowed

Smt. Savitri Gupta Vs District Inspector of Schools and Others

Allahabad High Court · (2003) 5 AWC 3779

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 2, 46, 16F(1), 16FF(1)

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High Courts21 Feb 2003Allowed

Anil Kumar Dwivedi Vs Vice Chancellor, Deen Dayal Upadhyay Gorakhpur University and Others

Allahabad High Court · (2003) 5 AWC 3781

Uttar Pradesh State Universities Act, 1973 — Section 31, 31(1), 31(3), 31(7A)

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High Courts21 Feb 2003Dismissed

Oriental Insurance Co. Ltd. Vs Budhwati and Others

Allahabad High Court · (2005) ACJ 278

Motor Vehicles Act, 1988 — Section 149(2), 149(5)

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High Courts21 Feb 2003Allowed

Ram Sewak Coal Depot Vs Commissioner of Trade Tax

Allahabad High Court · (2004) 138 STC 16

Uttar Pradesh General Clauses Act, 1904 — Section 19AUttar Pradesh Trade Tax Act, 1948 — Section 10(5), 22Uttar Pradesh Trade Tax Rules, 1948 — Rule 68, 68(4)

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High Courts21 Feb 2003Dismissed

Tanuj Kumar Verma Vs Director, Defence Estate, Central Command and Others

Allahabad High Court · (2003) 5 AWC 3811 : (2003) 1 UPLBEC 729

Cantonments Fund Servants Rules, 1937 — Rule 5B(8)

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