High Courts31 Oct 2003Disposed Of
Khyali Ram Vs State of Uttaranchal through the Secretary, Revenue, Civil Line, Dehradun and others
Allahabad High Court · (2003) 10 AHC CK 0129
Constitution of India, 1950 — Article 16(1)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 19 of 117
High Courts31 Oct 2003Dismissed
Siraj Nasir and Ors. Vs Union of India & Ors.
Allahabad High Court · (2003) 10 AHC CK 0102
High Courts31 Oct 2003Allowed
Bandana Devi (Smt.) Vs State of U.P. through Secretary, Agriculture, Ministry of Agriculture, Lucknow and others
Allahabad High Court · (2003) 10 AHC CK 0098
High Courts31 Oct 2003Dismissed
Darshan Singh Rawat Vs State of Uttaranchal and another
Allahabad High Court · (2003) 10 AHC CK 0097
Constitution of India, 1950 — Article 226
High Courts31 Oct 2003Allowed
Aspat Ram Vs State of U.P.
Allahabad High Court · (2003) 10 AHC CK 0090
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts31 Oct 2003Dismissed
Ved Prakash Arya @ Ramjee and Another Vs Additional District Magistrate (Supply)/Rent Control and Eviction Officer, Varanasi and Others
Allahabad High Court · (2003) 10 AHC CK 0079
Transfer of Property Act, 1882 — Section 109Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(bb), 28, 30
High Courts31 Oct 2003Dismissed
Fida Husain Vs VIth Additional District Judge and Another
Allahabad High Court · (2004) 1 AWC 211
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Oct 2003Dismissed
Sunil Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 664 : (2004) 96 RD 13 : (2004) 1 UPLBEC 258
Constitution of India, 1950 — Article 243KUttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 13
High Courts31 Oct 2003
Ram Babu Gupta Vs Prescribed Authority/IXth A.C.M.M. and Another
Allahabad High Court · (2004) 1 AWC 656
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A, 2A(5)
High Courts31 Oct 2003Dismissed
Shitla Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 2 UPLBEC 1106
Uttar Pradesh Nyayik Sewa Niyamavali, 1951 — Rule 15, 19
High Courts31 Oct 2003Allowed
Rashid Ahmad Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1387
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Cement Control Order Rules, 1972 — Rule 3, 7(9)
High Courts31 Oct 2003
Karan Singh and Others Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 673 : (2001) 1 UPLBEC 128
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366(1)Penal Code, 1860 (IPC) — Section 302, 324, 34, 504
High Courts30 Oct 2003Partly Allowed
Union of India (UOI) Vs Satyawati and Others
Allahabad High Court · (2005) 3 ACC 889
Railways Act, 1989 — Section 127
High Courts30 Oct 2003Disposed Of
Mohammad Sharief Vs State of U.P. and Another
Allahabad High Court · (2004) 1 AWC 250
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226
High Courts30 Oct 2003Allowed
Bhuvan Vs State
Allahabad High Court · (2003) 10 AHC CK 0126
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts30 Oct 2003Disposed Of
Constable 20 C.P. Manoj Kumar Malik and others Vs Union of India and others
Allahabad High Court · (2003) 10 AHC CK 0123
Uttar Pradesh Reorganisation Act, 2000 — Section 73(1), 73(2), 73(3), 76, 77
High Courts30 Oct 2003Dismissed
Jag Mohan Pandey Vs U.P. Co-operative Tribunal and Others
Allahabad High Court · (2004) 1 AWC 440
Constitution of India, 1950 — Article 226
High Courts30 Oct 2003Dismissed
Prem Kumar Vs Mahendra Kumar Singh, D.I.O.S. and Others
Allahabad High Court · (2004) 1 AWC 262 : (2004) 1 UPLBEC 95
Contempt of Courts Act, 1971 — Section 12, 2
High Courts30 Oct 2003Allowed
Prima Impex International and one Another Vs Super House Leather Ltd.
Allahabad High Court · (2004) 1 AWC 927
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 9 Rule 13