High Courts30 Jan 2003
State of U.P. Vs Shyam Sunder and Others
Allahabad High Court · (2003) 2 ACR 1849
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 110 of 117
High Courts30 Jan 2003Dismissed
Behari Vs State
Allahabad High Court · (2003) CriLJ 2705
Penal Code, 1860 (IPC) — Section 300
High Courts29 Jan 2003Allowed
Atique Ahmad Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 3431
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts29 Jan 2003Allowed
Syed Vequar Ahmad Vs State of U.P. and Others
Allahabad High Court · (2003) 2 AWC 915 : (2003) 1 UPLBEC 677
High Courts29 Jan 2003Dismissed
Brij Mohan Singh Vs Regional Joint Director of Education,Moradabad and Others
Allahabad High Court · (2003) 01 AHC CK 0118
High Courts29 Jan 2003Disposed Of
Sheetal Prasad Vs ADDL.District Judge, Meerut and others
Allahabad High Court · (2003) 01 AHC CK 0097
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts29 Jan 2003Allowed
Miss Sunita Sharma and Another Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 2 AWC 1172
Constitution of India, 1950 — Article 14, 16
High Courts29 Jan 2003Dismissed
Daya Ram Chaudhari Vs A.K. Ravi, Civil Judge (SD) and Another
Allahabad High Court · (2003) 2 AWC 1176 : (2003) 94 RD 371 : (2003) 2 UPLBEC 1130
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 28(12), 28(4B)
High Courts29 Jan 2003Allowed
Ram Jeet Yadav Vs Transport Commissioner and Others
Allahabad High Court · (2003) 2 AWC 1160
Motor Vehicles Act, 1988 — Section 88Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 6
High Courts29 Jan 2003
Darshan Yadav Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 994
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 326, 34
High Courts28 Jan 2003
Naresh Pandey (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 797
Criminal Procedure Code, 1973 (CrPC) — Section 464Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 50, 57
High Courts28 Jan 2003
Ram Chandra and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1092
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Jan 2003Allowed
Yashwant Singh Vs District Basic Shiksha Adhikari and Others
Allahabad High Court · (2003) 5 AWC 3873 : (2003) 1 UPLBEC 764
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15
High Courts28 Jan 2003Dismissed
Raja Ram Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1736(2) : (1996) 3 UPLBEC 1814
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 10, 4
High Courts28 Jan 2003Allowed
Chhedi Ram (D) and Another Vs Om Prakash Srivastava
Allahabad High Court · (2003) 2 AWC 1612
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts28 Jan 2003Dismissed
Dr. Rahat Azim Vs Joint Director of Education and Others
Allahabad High Court · (2003) 2 AWC 1383
Allahabad High Court Rules, 1952 — Rule 7
High Courts28 Jan 2003Dismissed
United India Insurance Co. Ltd. Vs Ramashray Chauhan and Another
Allahabad High Court · (2003) 2 ACC 333 : (2003) 2 AWC 1158
Motor Vehicles Act, 1988 — Section 166, 173
High Courts28 Jan 2003Allowed
Naresh Pandey Vs State of U.P.
Allahabad High Court · (2003) 90 ECC 92 : (2003) 3 RCR(Criminal) 537
Criminal Procedure Code, 1973 (CrPC) — Section 464Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 50, 57Criminal Procedure Code, 1973 (CrPC) — Section 464
High Courts28 Jan 2003Dismissed
Inder Singh and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3434
Penal Code, 1860 (IPC) — Section 395, 397
High Courts28 Jan 2003Allowed
Kameshwar Bhagwati Prasad Tiwari Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3450
Penal Code, 1860 (IPC) — Section 394, 397