High Courts10 Feb 2003Dismissed
Khem Chand No. 14501374 Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 2 UPLBEC 1072
Army Act, 1950 — Section 70Evidence Act, 1872 — Section 133, 3, 30Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 107 of 117
High Courts10 Feb 2003Allowed
General Manager, Eastern Railway and Others Vs Central Administrative Tribunal and Another
Allahabad High Court · (2003) 2 AWC 1110
High Courts10 Feb 2003Dismissed
R.B.S. Chauhan Vs Reserve Bank of India and Others
Allahabad High Court · (2003) 2 AWC 1007 : (2003) 97 FLR 359 : (2003) 2 LLJ 634 : (2003) 3 UPLBEC 2543
Reserve Bank of India (Staff) Regulations, 1948 — Regulation 26(1)
High Courts10 Feb 2003Dismissed
Azizul Hasan Vs Director General of Police (Training) and Others
Allahabad High Court · (2003) 2 AWC 1373
High Courts10 Feb 2003
Sir Shadi Lal Sugar and General Mills Vs Commissioner of Income Tax
Allahabad High Court · (2003) 132 TAXMAN 106
Income Tax Act, 1961 — Section 256, 37
High Courts10 Feb 2003Dismissed
Vijai Kumar Mishra Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3429
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Feb 2003Disposed Of
State of U.P. and others Vs Illiyas and another
Allahabad High Court · (2003) 02 AHC CK 0080
Land Acquisition Act, 1894 — Section 23, 23(1A), 4
High Courts07 Feb 2003Allowed
Girraj Stone Crusher Private Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 131 STC 523
Constitution of India, 1950 — Article 14Uttar Pradesh Trade Tax Act, 1948 — Section 28A, 8C(3), 8C(3A)
High Courts07 Feb 2003Allowed
U.P. Udyog Vyapar Pratinidhi Mandal and Others Vs State of U.P. and Others
Allahabad High Court · AIR 2003 All 230 : (2003) 2 AWC 1011 : (2004) 96 RD 196 : (2003) 1 UPLBEC 718
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 123, 142, 143, 144, 145Uttar Pradesh Municipalities Act, 1916 — Section 294
High Courts07 Feb 2003Allowed
Raj Kumar Chaddha Vs XVIIth Additional District Judge and Others
Allahabad High Court · (2003) 2 AWC 861
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts07 Feb 2003
Hari Kishan Vs Pravin Kumar Garg and Others
Allahabad High Court · (2003) 2 AWC 1177
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts07 Feb 2003Dismissed
Smt. Kalawati Devi Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1997 : (2003) 94 RD 432 : (2003) 1 UPLBEC 894
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(1), 14BUttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(1)
High Courts07 Feb 2003
Kailash Motors Vs Presiding Officer, Labour Court (I) and Others
Allahabad High Court · (2003) 6 AWC 5573 : (2003) 3 UPLBEC 2407
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10(1), 2, 3
High Courts07 Feb 2003
Javed Ahmad (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1821
Arms Act, 1959 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 52, 57Penal Code, 1860 (IPC) — Section 395, 399, 402
High Courts06 Feb 2003
Prem Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1207
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 302, 307, 34
High Courts05 Feb 2003
Maddoo Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2133
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts05 Feb 2003Partly Allowed
Pramod Kumar Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2718
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Feb 2003Dismissed
Moti Lal Vs District Magistrate and Another
Allahabad High Court · (2003) 5 AWC 3849 : (2003) 1 UPLBEC 736
Penal Code, 1860 (IPC) — Section 21Uttar Pradesh Panchayat Raj Act, 1947 — Section 28, 95(1)
High Courts05 Feb 2003Dismissed
Power Measurement Ltd. Vs U.P. Power Corporation Ltd. and Others
Allahabad High Court · (2003) 2 AWC 1642(2)
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226
High Courts05 Feb 2003Dismissed
Subhash Chandra Kesarwani Vs Assistant Registrar, Firms, Societies and Chits and Another
Allahabad High Court · AIR 2003 All 254
Partnership Act, 1932 — Section 42, 63