High Courts12 Nov 2003Dismissed
State of U.P. Vs Ravindra Kumar Gupta
Allahabad High Court · (2004) 1 ACR 164
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 302, 306
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 15 of 117
High Courts12 Nov 2003Dismissed
Arun Kumar Singh and Others Vs District Judge and Others
Allahabad High Court · (2005) 1 ARC 597 : (2005) 2 AWC 1574
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151, 47Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 8
High Courts12 Nov 2003Allowed
Lalla alias Raj Kumar Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396
High Courts12 Nov 2003Dismissed
Sadanand Singh Vs Chief of the Army Staff and Others
Allahabad High Court · (2004) 2 AWC 1362
Army Act, 1950 — Section 63Army Rules, 1954 — Rule 121
High Courts12 Nov 2003Dismissed
Ram Adhar Singh Vs Prassidh Narayan Dubey and Another
Allahabad High Court · (2004) 1 AWC 688
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 7 Rule 7Evidence Act, 1872 — Section 45, 47
High Courts12 Nov 2003Allowed
State of U.P. and Others Vs Bhagwant Singh and Another
Allahabad High Court · (2004) 1 AWC 503 : (2004) 1 UPLBEC 455
Constitution of India, 1950 — Article 14, 16
High Courts12 Nov 2003Dismissed
Mukhtar Ahsan Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 428 : (2004) 1 UPLBEC 811
Constitution of India, 1950 — Article 226
High Courts12 Nov 2003Dismissed
Panna Lal Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 544
Constitution of India, 1950 — Article 14, 309
High Courts12 Nov 2003Dismissed
R.K. Kulshrestha Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 323 : (2004) 102 FLR 514 : (2004) 1 UPLBEC 919
Consumer Protection Act, 1986 — Section 10, 24BUttar Pradesh Consumer Protection Rules, 1987 — Rule 9Uttar Pradesh General Clauses Act, 1904 — Section 16
High Courts12 Nov 2003
Commissioner of Income Tax Vs Naveen Silk Stores
Allahabad High Court · (2004) 140 TAXMAN 85
Income Tax Act, 1961 — Section 187, 256Partnership Act, 1932 — Section 42
High Courts11 Nov 2003Dismissed
Vijay Kumar Vs State of U.P.
Allahabad High Court · (2003) 11 AHC CK 0129
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts11 Nov 2003Allowed
Mani Ram Vs State of U.P.
Allahabad High Court · (2003) 11 AHC CK 0126
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 376
High Courts11 Nov 2003
Kripa Shanker Singh and Another Vs Bansidhar and Others
Allahabad High Court · (2004) 4 AWC 3103
Motor Vehicles Act, 1939 — Section 96(1)Motor Vehicles Act, 1988 — Section 149(1)
High Courts11 Nov 2003Allowed
Puran Singh Vs Board of Revenue and Others
Allahabad High Court · (2004) 1 AWC 853 : (2004) 96 RD 98
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts10 Nov 2003Dismissed
Sabir Hussain Vs Allahtala Owner Waqf Alal Aulad and Another
Allahabad High Court · (2005) 1 ARC 273
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 108, 111, 112, 113
High Courts10 Nov 2003Disposed Of
Nagendra Kumar Tripathi Vs Chief of Army Staff and Others
Allahabad High Court · (2004) 1 AWC 842
Army Act, 1950 — Section 26Army Rules, 1954 — Rule 14
High Courts10 Nov 2003Allowed
Ajay Jauhari Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 940
High Courts10 Nov 2003Dismissed
Basic Shiksha Adhikari,Mathura Vs Additional District Judge,Mathura & Ors.
Allahabad High Court · (2003) 11 AHC CK 0108
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)