High Courts14 Nov 2003Dismissed
Smt. Khursheeda Begum and Others Vs Additional District Judge and Others
Allahabad High Court · (2004) 1 AWC 851
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 30
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 14 of 117
High Courts14 Nov 2003Dismissed
Om Prakash Vs Sunil Kumar and Others
Allahabad High Court · (2004) 1 AWC 838
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts14 Nov 2003Allowed
Ram Bahori and Another Vs Gaon Sabha and Others
Allahabad High Court · (2005) 3 AWC 2112 : (2005) 2 AWC 2112 : (2005) 98 RD 656
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4), 229BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts14 Nov 2003
State of U.P. and Others Vs Deep Chandra and Others
Allahabad High Court · (2004) 1 AWC 858 : (2004) 2 LLJ 727 : (2004) 1 UPLBEC 816
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts14 Nov 2003Dismissed
Har Swarup alias Hari Prasad Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 461
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 498A
High Courts14 Nov 2003Dismissed
Arvind Chaudhary Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 337
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Nov 2003
Shailendra Kumar Ojha and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 415
Constitution of India, 1950 — Article 12, 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts13 Nov 2003Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1127
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 409
High Courts13 Nov 2003Dismissed
Kedari Lal and Others Vs Board of Revenue and Others
Allahabad High Court · (2004) 2 AWC 1158 : (2004) 96 RD 336 : (2004) 1 RD 336
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
High Courts13 Nov 2003Allowed
Smt. Gaya Pati Vs Ayodhya
Allahabad High Court · (2004) 2 AWC 1360
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts13 Nov 2003Dismissed
Ganga Ram Vs Judge, Small Causes Court and Others
Allahabad High Court · (2004) 1 AWC 463
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts13 Nov 2003Dismissed
Brahma Deo Tiwari Vs Alok Tandon, District Magistrate
Allahabad High Court · (2004) 1 AWC 543 : (2004) CriLJ 2411 : (2004) 1 UPLBEC 444
Contempt of Courts Act, 1971 — Section 12, 2
High Courts13 Nov 2003Dismissed
Riaz Uddin Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 857
Uttar Pradesh Intermediate Education Act, 1921 — Section 16AA
High Courts13 Nov 2003Allowed
Raghubar Singh Vs State of U.P.
Allahabad High Court · (2004) CriLJ 1866
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 324
High Courts13 Nov 2003Allowed
Krishi Utpadan Mandi Samiti Vs IIIrd Additional Munsif and Another
Allahabad High Court · (2004) 1 AWC 509 : (2004) 1 UPLBEC 806
Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17
High Courts13 Nov 2003Allowed
Smt. Leela Gupta Vs State of U.P. and Others
Allahabad High Court · (2004) 3 ACC 247 : (2004) 1 AWC 529
Land Acquisition Act, 1894 — Section 11, 17, 17(3A)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 20
High Courts13 Nov 2003Dismissed
Yeshpal Chaudhari Vs Director of Education, (Higher Education) U.P. at Allahabad and Others
Allahabad High Court · (2004) 1 AWC 411 : (2004) 1 UPLBEC 918 : (2004) 1 UPLBEC 91
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12
High Courts13 Nov 2003Dismissed
Abdul Rafiq Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · (2004) 2 UPLBEC 1533
Allahabad High Court Rules, 1952 — Rule 2
High Courts13 Nov 2003Dismissed
Ram Singh Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 687
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F), 132