High Courts06 Nov 2003Disposed Of
Girish Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 508
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 17 of 117
High Courts06 Nov 2003Dismissed
Somai and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 325 : (2004) 96 RD 39
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
High Courts06 Nov 2003Dismissed
Dr. Neelam Atri Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 1 AWC 532 : (2004) 1 UPLBEC 631
High Courts05 Nov 2003
State of U.P. Vs Class IV Employees Association, High Court of Judicature at Allahabad and Others
Allahabad High Court · (2004) 1 AWC 27
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 36, 40, 40(3), 4A, 4BConstitution of India, 1950 — Article 14, 16, 21, 226, 229(2)
High Courts05 Nov 2003Dismissed
Oswal Agencies and Another Vs Recovery Officer, D.R.T. and Others
Allahabad High Court · (2004) 1 AWC 841 : (2004) 2 BC 395
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 31A
High Courts05 Nov 2003Dismissed
Brij Bhushan Vs District Judge and Others
Allahabad High Court · (2004) 1 AWC 502
Civil Procedure Code, 1908 (CPC) — Section 115(3)
High Courts05 Nov 2003Allowed
Ram Nagina Kisan Mahavidyalay Shiksha Samiti and Others Vs Bar Council of India
Allahabad High Court · (2004) 1 AWC 339 : (2004) 2 UPLBEC 1360
Bar Council of India Rules, 1975 — Rule 4(1)
High Courts05 Nov 2003Dismissed
State of U.P. Vs Shivnath Singh and Others
Allahabad High Court · (2004) 2 ACR 1198
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts05 Nov 2003Allowed
Shahabuddin alias Shahu (In Jail) Vs District Magistrate and Others
Allahabad High Court · (2004) 2 ACR 1455
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts04 Nov 2003Allowed
State of U.P Vs Sudhir
Allahabad High Court · (2004) 2 ACR 1707
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts04 Nov 2003Dismissed
Suresh Dubey Vs District Inspector of Schools and Others
Allahabad High Court · (2004) 1 AWC 732 : (2004) 2 UPLBEC 1876
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1)
High Courts04 Nov 2003Allowed
Mahaveer Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 855 : (2004) 96 RD 95 : (2004) 1 RD 95
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts04 Nov 2003Partly Allowed
Jagtendra Singh Jadon Vs District Inspector of Schools and Others
Allahabad High Court · (2004) 1 AWC 555
Constitution of India, 1950 — Article 14
High Courts04 Nov 2003Dismissed
Bengal Engineer Group and Centre Employees Union through its General Secretary Vs Registrar/Labour Commissioner, Trade Unions, Uttaranchal, Haidwani and another
Allahabad High Court · (2003) 11 AHC CK 0132
Constitution of India, 1950 — Article 226, 227Trade Unions Act, 1926 — Section 11, 4, 5
High Courts04 Nov 2003Dismissed
Nusrat Vs State of U.P.
Allahabad High Court · (2003) 11 AHC CK 0094
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts04 Nov 2003Dismissed
New Okhla Industrial Development Authority Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2004) 1 AWC 533 : (2004) 1 UPLBEC 849
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N, 6R
High Courts04 Nov 2003Allowed
Ratnakar Chaubey Vs Deputy Director of Education and Others
Allahabad High Court · (2004) 1 AWC 538 : (2004) 1 UPLBEC 446
Constitution of India, 1950 — Article 14
High Courts04 Nov 2003Dismissed
Riyaz Ahmad Khan Vs Committee of Management, Muslim Anglo Hindustani Inter College and Others
Allahabad High Court · (2004) 1 AWC 487
Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Regulation 3(1), 5, 6
High Courts04 Nov 2003Allowed
Umesh Kumar and Another Vs Chairman, U.P. Forest Corporation and Others
Allahabad High Court · (2004) 1 AWC 44
Constitution of India, 1950 — Article 14, 16
High Courts04 Nov 2003Allowed
Phool Chand and Another Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 48
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48