High Courts17 Jan 2003Dismissed
Vijai Singh and Another Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 3461 : (2004) 1 RCR(Criminal) 280
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 124 of 128
High Courts17 Jan 2003Disposed Of
In Re: Shitla Prasad Mishra, Advocate and Others
Allahabad High Court · (2003) 3 RCR(Criminal) 529 : (2003) 1 UPLBEC 726
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts17 Jan 2003Allowed
Ramesh Kumar Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 536
Army Act, 1950 — Section 39Constitution of India, 1950 — Article 226
High Courts17 Jan 2003
Management of State Bank of Bikaner and Jaipur Vs Santosh Kumar Mishra and Another
Allahabad High Court · (2003) 96 FLR 885 : (2003) 3 LLJ 607
Industrial Disputes Act, 1947 — Section 2, 25G, 25HIndustrial Disputes Act, 1947 — Section 2, 25G, 25HIndustrial Disputes Act, 1947 — Section 2, 25G, 25H
High Courts17 Jan 2003Dismissed
Suggi and Others Vs Civil Judge (Junior Division) and Others
Allahabad High Court · (2003) CriLJ 3164 : (2003) 3 RCR(Criminal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 202
High Courts17 Jan 2003
Alakh Ram Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 894
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 41, 42, 42(1)
High Courts16 Jan 2003Allowed
Dr. Gaur Hari Singhania (Individual) Vs Commissioner of Wealth-tax
Allahabad High Court · (2004) 187 CTR 346 : (2003) 263 ITR 8
Wealth Tax Act, 1957 — Section 17
High Courts16 Jan 2003Dismissed
Dr. Sabhajeet Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 795
High Courts16 Jan 2003Dismissed
Paresh Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 787
Uttar Pradesh Transport Service Rules, 1990 — Rule 5, 5(1)
High Courts16 Jan 2003Allowed
Nagar Nigam Vs Smt. Uma Mishra and Another
Allahabad High Court · (2003) 2 AWC 1324 : (2003) 1 UPLBEC 686
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 100Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 571, 571(1)
High Courts16 Jan 2003Allowed
Prakash Chandra Purwar Vs Secretary (Agriculture) and Another
Allahabad High Court · (2003) 1 AWC 544 : (2003) 96 FLR 646
Constitution of India, 1950 — Article 14
High Courts16 Jan 2003Dismissed
Commissioner of Income Tax Vs Jayana Cold Storage and Ice Factory
Allahabad High Court · (2003) 260 ITR 430
Income Tax Act, 1961 — Section 154, 32, 43(1)
High Courts16 Jan 2003Dismissed
Smt. Gangotri Devi Vs State Election Commission, Panchayat and Local Self and Others
Allahabad High Court · (2003) 1 AWC 526
Constitution of India, 1950 — Article 226Uttar Pradesh Zila Panchayats (Election of Adhyaksh and Up-Adhyaksh and Settlement of Election Disputes) Rules, 1994 — Rule 33
High Courts16 Jan 2003Allowed
Dr. Sushil Rastogi Vs Director of Investigations, Income Tax Department and Others
Allahabad High Court · (2003) 182 CTR 194 : (2003) 260 ITR 249
Income Tax Act, 1961 — Section 132, 132(1)
High Courts16 Jan 2003Allowed
Rampur Distillery and Chemical Co. Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 790
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