COURT ARCHIVE

Allahabad High Court judgments, 2003

2,544 judgments · page 121 of 128

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

Nirmal Chandra Tandon Vs Additional District Judge,Court No.3,Kanpur Nagar & Ors.

Allahabad High Court · (2003) 01 AHC CK 0113

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 16(5)(b), 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22

High Courts28 Jan 2003Allowed

Sahngoo Ram Arya Vs Secretary, Minor Irrigation Department and Rural Engineering Services and Others

Allahabad High Court · (2003) 1 AWC 830

Uttar Pradesh Service of Engineers (Minor Irrigation Department) (Amendment) Rules, 1995 — Rule 5(3)

High Courts28 Jan 2003Allowed

Irfan and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (2003) 01 AHC CK 0102

Penal Code, 1860 (IPC) — Section 363, 366

High Courts28 Jan 2003Allowed

Smt. Urmila Devi and Others Vs Nagar Nigam

Allahabad High Court · AIR 2003 All 158 : (2003) 3 AWC 2028 : (2003) 94 RD 661

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1, 115(2)

High Courts28 Jan 2003

Rajeev Agarwal and Others Vs Ramesh Pal Singh and Others

Allahabad High Court · (2003) 3 AWC 1740

Civil Procedure Code, 1908 (CPC) — Section 21

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

High Courts28 Jan 2003

Ram Chandra and Others Vs State of U.P.

Allahabad High Court · (2003) 2 ACR 1150

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts28 Jan 2003

New India Assurance Company Limited Vs Smt. Lallow and Others

Allahabad High Court · (2003) 2 ACC 363

Motor Vehicles Act, 1988 — Section 173

High Courts28 Jan 2003Allowed

Ram Khelawan and Another Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2352

Penal Code, 1860 (IPC) — Section 391, 395, 397

High Courts28 Jan 2003Dismissed

Commissioner of Trade Tax Vs General Industrial Corporation

Allahabad High Court · (2006) 143 STC 25

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3B, 4B

High Courts27 Jan 2003Partly Allowed

Lt. Col. (Retd.) Propkar Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2003) CriLJ 2734

Criminal Procedure Code, 1973 (CrPC) — Section 420, 482

High Courts27 Jan 2003Allowed

Dr. Vijay Laxmi Agarwal Vs Vice-Chancellor, M.J.P. Rohilkhand University and Others

Allahabad High Court · (2003) 2 AWC 1016 : (2003) 3 LLJ 477

Constitution of India, 1950 — Article 226

High Courts27 Jan 2003Dismissed

Rajendra Singh and Others Vs Brij Mohan Agarwal and Another

Allahabad High Court · AIR 2003 All 180 : (2003) 5 AWC 3857

Civil Procedure Code, 1908 (CPC) — Section 115