CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2003

2,544 judgments · page 2 of 128

High Courts19 Dec 2003Dismissed

Ravindra Nath Bharti Vs Bank of Baroda and Others

Allahabad High Court · (2004) 5 AWC 4329

Bank of Baroda (Officers) Service Regulations, 1979 — Regulation 2, 23, 23(5)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 226
Read judgment
High Courts18 Dec 2003Allowed

Mohammad Ishrat Vs State of U.P. and Another

Allahabad High Court · (2004) 2 AWC 1232

New Okhla Industrial Development Authority Service Regulations, 1981 — Regulation 16(1)Uttar Pradesh Absorption of Government Servants in Public Undertakings Rules, 1984 — Rule 5, 5(1)
Read judgment
High Courts16 Dec 2003Dismissed

S.R. Kashyap Vs Canara Bank and Others

Allahabad High Court · (2004) 2 AWC 1692 : (2004) 3 LLJ 340 : (2004) 1 UPLBEC 581

Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 3(1), 34Constitution of India, 1950 — Article 226, 32
Read judgment