High Courts16 Jan 2003Allowed
Rampur Distillery and Chemical Co. Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 790
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 114 of 117
High Courts16 Jan 2003Dismissed
Ramesh Deo Pandey Vs State of U.P.
Allahabad High Court · (2004) CriLJ 98
Penal Code, 1860 (IPC) — Section 306
High Courts16 Jan 2003Dismissed
Janardan Chaturvedi Vs Chancellor, Chandra Shekhar Azad University of Agriculture and Technology and Others
Allahabad High Court · (2003) 5 AWC 3905
Uttar Pradesh Agricultural University Act, 1958 — Section 2, 23
High Courts16 Jan 2003Dismissed
Ram Sewak Goyal and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3889
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68Motor Vehicles Act, 1988 — Section 211, 217(2), 95, 96, 96(2)
High Courts15 Jan 2003Allowed
Incan Employees Welfare Association Vs Incan Group of Companies
Allahabad High Court · (2003) 3 BC 407 : (2006) 129 CompCas 962 : (2003) 43 SCL 130
Companies Act, 1956 — Section 186, 433, 434, 443, 443(2)Reserve Bank of India Act, 1934 — Section 45QA(2)
High Courts14 Jan 2003Allowed
Kwality Motors and Components (P.) Ltd. Vs Dy. Labour Commissioner, Meerut and Another
Allahabad High Court · (2003) 5 AWC 3859
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 62Industrial Disputes Act, 1947 — Section 2, 2(21), 25C, 7
High Courts14 Jan 2003Dismissed
Mohar Singh Vs Joint Commissioner (S.I.B.), Trade Tax Headquarters and Others
Allahabad High Court · (2003) 5 AWC 3881
Constitution of India, 1950 — Article 226, 311(2)
High Courts14 Jan 2003Dismissed
Santosh Kumar Vs State of U.P. and Others
Allahabad High Court · (2003) 1 UPLBEC 768
Constitution of India, 1950 — Article 226
High Courts14 Jan 2003Dismissed
Mahesh Chandra Sharma Vs Director General of Police and Others
Allahabad High Court · (2003) 1 AWC 797
Constitution of India, 1950 — Article 226
High Courts14 Jan 2003
Smt. Chitra Pandey Vs Shyam Vishal Pandey and Another
Allahabad High Court · (2003) CriLJ 2712 : (2003) 2 DMC 701 : (2003) 3 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts14 Jan 2003Allowed
Kwality Moters and Components Pvt. Ltd. Vs Deputy Labour Commissioner and Another
Allahabad High Court · (2003) 96 FLR 923 : (2003) 1 UPLBEC 776
Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3
High Courts14 Jan 2003Dismissed
U.P. State Electricity Board and Another Vs Natwar Singh and Another
Allahabad High Court · (2003) 5 AWC 3902
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N, 6P, 6Q
High Courts14 Jan 2003Dismissed
Chandra Bhan Pratap Singh Vs Executive Engineer, Tube-Well Division and Others
Allahabad High Court · (2003) 5 AWC 3884
Constitution of India, 1950 — Article 226
High Courts13 Jan 2003
Sidh Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 825
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325
High Courts13 Jan 2003Dismissed
Deoneria Cold Storage and Ice Factory Vs Commissioner of Income Tax and Another
Allahabad High Court · (2003) 184 CTR 39 : (2003) 260 ITR 315 : (2003) 128 TAXMAN 7
Finance (No. 2) Act, 1998 — Section 88Post Office Act, 1898 — Section 3
High Courts10 Jan 2003Dismissed
U.P. State Electricity Board and Another Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2003) 5 AWC 3885
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 5Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts10 Jan 2003Dismissed
Inder Narayan Vs Kishori Saran Gupta and Another
Allahabad High Court · (2003) 1 AWC 837
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts10 Jan 2003Allowed
Diploma Engineers Association and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 541
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3
High Courts10 Jan 2003Dismissed
Lavkush Singh Vs State of U.P.
Allahabad High Court · (2003) 01 AHC CK 0087
Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 2003Dismissed
Smt. Bhanmati Vs State of U.P. and Another
Allahabad High Court · (2003) 1 AWC 784
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2