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Allahabad High Court judgments, 2003

2,544 judgments · page 125 of 128

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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)
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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
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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
Read judgment
High Courts14 Jan 2003Dismissed

U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal (I) and Another

Allahabad High Court · (2003) 1 AWC 533 : (2003) 96 FLR 707 : (2003) 2 UPLBEC 1378

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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High Courts14 Jan 2003Allowed

Achchan Miyan Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 2021

Constitution of India, 1950 — Article 14, 16
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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)
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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
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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
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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
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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
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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
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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
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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)
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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
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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
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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
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High Courts10 Jan 2003Dismissed

Bashisth Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 5 AWC 3906 : (2003) 94 RD 215

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9
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High Courts10 Jan 2003

Santosh Kumar Khare Vs Govind Ballabh Pant Social Sciences Institute and Another

Allahabad High Court · (2003) 5 AWC 3899

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High Courts10 Jan 2003Dismissed

Sujeet Kumar Singh and Others Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 5 AWC 3895

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High Courts09 Jan 2003

Sunil Kumar Vs State of U.P. and Another

Allahabad High Court · (2003) 1 ACR 817

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173
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