High Courts24 Jan 2003
Khairati Vs Divisional Commissioner and Others
Allahabad High Court · AIR 2003 All 238 : (2003) 1 AWC 775 : (2003) 94 RD 243
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 35, 58, 77
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 112 of 117
High Courts24 Jan 2003Allowed
Veerpal @ Virendra Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 2731
National Security Act, 1980 — Section 3(2)
High Courts24 Jan 2003Allowed
Radhey Shyam Vs Kamla Shanker and Others
Allahabad High Court · (2003) 5 AWC 3868 : (2003) 94 RD 227
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 9, 9(A)
High Courts24 Jan 2003
Ram Lal and Others Vs State
Allahabad High Court · (2003) 2 ACR 1147
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Jan 2003Dismissed
Union of India (UOI) and Another Vs Girja Shanker and Others
Allahabad High Court · (2003) 1 AWC 791 : (2003) 96 FLR 1094
Constitution of India, 1950 — Article 311(2)
High Courts23 Jan 2003Allowed
Shambhoo Nath Gupta Vs District Assistant Registrar, Co-operative Societies and Others
Allahabad High Court · (2003) 2 AWC 1161 : (2003) 1 UPLBEC 690
Fundamental Rules — Rule 56(3)Sahkari Sangrah Kosh Niyamavali, 1982 — Rule 18
High Courts22 Jan 2003
Ram Vishal Vs Executive Engineer and Another
Allahabad High Court · (2003) 1 AWC 843
High Courts22 Jan 2003Dismissed
Madan Mohan Gupta Vs Ranni and Another
Allahabad High Court · (2003) 2 ACC 331
High Courts22 Jan 2003Dismissed
Sarojani Pandey (Smt.) Vs State of U.P. and Others
Allahabad High Court · (2003) 2 UPLBEC 1129
High Courts22 Jan 2003Allowed
Shubhra Chaturvedi (Dr.) (Km.) Vs Director of Education (Higher Education) and Others
Allahabad High Court · (2003) 5 AWC 3871 : (2003) 1 UPLBEC 680
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 13(3)
High Courts22 Jan 2003Dismissed
Sarojani Pandey Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3806
High Courts22 Jan 2003
Man Singh Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 917 : (2004) 1 RCR(Criminal) 61
Criminal Procedure Code, 1973 (CrPC) — Section 381, 384, 385, 386Penal Code, 1860 (IPC) — Section 297, 304A, 338, 427
High Courts21 Jan 2003
Shiv Mangal and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1011
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts21 Jan 2003Dismissed
Jalan Service Station Vs District Magistrate/District Supply Officer and Others
Allahabad High Court · (2003) 5 AWC 3867
Constitution of India, 1950 — Article 226
High Courts21 Jan 2003Dismissed
Singer India Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3733 : (2003) 97 FLR 690 : (2003) 2 UPLBEC 1058
Industrial Disputes Act, 1947 — Section 2, 25FMinimum Wages Act, 1948 — Section 20Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6H, 6H(1), 6N
High Courts21 Jan 2003Allowed
Man Singh Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3927
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts21 Jan 2003Allowed
Maluyi and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2003) 5 AWC 3893
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 42A, 48(1), 48(3)
High Courts20 Jan 2003
Ashok Vs State of U.P. and Another
Allahabad High Court · (2003) 2 ACR 1161
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 494
High Courts20 Jan 2003
Krishna Mohan @ Krishna Kumar Srivastava Vs Motor Accident Tribunal and Others
Allahabad High Court · (2003) 2 ACC 361
High Courts20 Jan 2003Partly Allowed
Pran Singh Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2721
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 58Penal Code, 1860 (IPC) — Section 300, 302