High Courts22 Jan 2003Dismissed
Madan Mohan Gupta Vs Ranni and Another
Allahabad High Court · (2003) 2 ACC 331
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 123 of 128
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
Shreekrishan Garg Vs Rajendra Singh & Ors.
Allahabad High Court · (2003) 01 AHC CK 0099
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
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
High Courts20 Jan 2003Allowed
Commissioner of Wealth Tax Vs Dr. Gaur Hari Singhania (HUF)
Allahabad High Court · (2004) 192 CTR 572
Wealth Tax Act, 1957 — Section 7Wealth Tax Rules, 1957 — Rule 1D
High Courts20 Jan 2003Dismissed
United India Insurance Co. Ltd. Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (2004) ACJ 865 : AIR 2003 All 245 : (2003) 2 AWC 1161(2)
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts20 Jan 2003
CWT Vs Dr. Gaur Hari Singhania (HUF)
Allahabad High Court · (2003) 132 TAXMAN 74
High Courts17 Jan 2003
Raj Kapoor alias Kapoora Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1129
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 82Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 2003Allowed
Suresh Chandra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3878
Constitution of India, 1950 — Article 14Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts17 Jan 2003
Madhusudan alias Nanha Shukla and Others Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 614
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1)Penal Code, 1860 (IPC) — Section 302