High Courts10 Nov 2003Allowed
Habib Ahmad Vs Vth Additional District Judge and Others
Allahabad High Court · (2004) 1 AWC 540
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 16 of 117
High Courts10 Nov 2003Allowed
Zair Vs The District Magistrate and Others
Allahabad High Court · (2004) CriLJ 116
National Security Act, 1980 — Section 3
High Courts10 Nov 2003Allowed
Devendra Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 936 : (2004) 1 RD 110
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33E
High Courts10 Nov 2003Dismissed
Ram Prasad and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 5 AWC 4520
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts07 Nov 2003
Chiranju and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 176
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts07 Nov 2003
Laxmi Singh and Others Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1447
Penal Code, 1860 (IPC) — Section 106, 141, 147, 148, 149
High Courts07 Nov 2003Allowed
Ahjad and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 170
Penal Code, 1860 (IPC) — Section 302, 303, 307, 34
High Courts07 Nov 2003Dismissed
Ram Narain (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 608
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 120B, 302
High Courts07 Nov 2003Dismissed
Vinod Kumar Makhija and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 336 : (2004) 1 UPLBEC 87 : (2004) 1 UPLBEC 8
High Courts07 Nov 2003Allowed
Deo Saran Rai Vs Maha Narain Misra and Another
Allahabad High Court · (2004) 1 AWC 33
Provincial Insolvency Act, 1920 — Section 6, 6(1), 75, 9
High Courts07 Nov 2003Disposed Of
Jagan Nath and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2003) 11 AHC CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts07 Nov 2003Allowed
Ram Pyari and Anr. Vs State of U.P.
Allahabad High Court · (2003) 11 AHC CK 0106
Penal Code, 1860 (IPC) — Section 304B, 498
High Courts07 Nov 2003Dismissed
Madan Lal Bhatia Vs Municipal Board
Allahabad High Court · (2004) 1 AWC 39 : (2004) 1 UPLBEC 130
Easements Act, 1882 — Section 60Uttar Pradesh Municipalities Act, 1916 — Section 60, 60(1)
High Courts07 Nov 2003
Duncans Industries Ltd. and Another Vs Union of India (UOI)
Allahabad High Court · AIR 2004 All 144
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 115
High Courts07 Nov 2003
Bhikam Singh and Others Vs State
Allahabad High Court · (2004) CriLJ 2120
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 300, 32
High Courts07 Nov 2003Allowed
Ram Das Batham Vs U.P. Sahkari Gram Vikas Bank Ltd. and Others
Allahabad High Court · (2003) 6 AWC 5756
Employees Service Regulations, 1975 — Regulation 102, 2Employees Service Rules, 1976 — Rule 18, 4, 81(1)
High Courts06 Nov 2003Allowed
Surendra Kumar Agarwal Vs Engineer-in-Chief, P.W.D. and Another
Allahabad High Court · (2004) 1 AWC 412
High Courts06 Nov 2003Dismissed
Praveen Kumar Singh Vs Vice Chancellor, Banaras Hindu University and Others
Allahabad High Court · (2004) 1 AWC 338
High Courts06 Nov 2003Allowed
Ganga Dhar Pandey Vs Inspector General of Registration and Others
Allahabad High Court · (2004) 1 AWC 327 : (2004) 1 UPLBEC 452
High Courts06 Nov 2003Dismissed
Prestige Paints Vs CC and CE and Another
Allahabad High Court · (2004) 91 ECC 306 : (2004) 173 ELT 6
Central Excises and Salt Act, 1944 — Section 33