High Courts30 Oct 2003Dismissed
State of U.P. Vs Kishore Kumar Singh alias Babu Saheb and Another
Allahabad High Court · (2004) 1 ACR 892
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 20 of 117
High Courts30 Oct 2003Dismissed
Smt. Madhuri Vs Deputy Director of Consolidation and Another
Allahabad High Court · (2004) 1 AWC 251 : (2004) 96 RD 46 : (2004) 1 RD 46
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 12, 48
High Courts30 Oct 2003Dismissed
Anil Kumar Agarwal and Another Vs U.P. Stock Exchange Association Ltd. and Others
Allahabad High Court · (2004) 1 AWC 280 : (2004) 53 SCL 119
Constitution of India, 1950 — Article 226
High Courts29 Oct 2003Dismissed
State of U.P. Vs Firasat and Others
Allahabad High Court · (2004) 1 ACR 836
Penal Code, 1860 (IPC) — Section 148, 149, 302, 449
High Courts29 Oct 2003
Ashwani Dhingra Vs Chief Commissioner of Income Tax and Others
Allahabad High Court · (2005) 277 ITR 98 : (2004) 141 TAXMAN 651
Income Tax Act, 1961 — Section 148, 149, 150(1)
High Courts28 Oct 2003Disposed Of
Dr. H.P. Singh (D) through L.Rs. Vs Committee of Management, Balwant Vidyapeeth Rural Institute and Others
Allahabad High Court · (2004) 1 AWC 441
High Courts28 Oct 2003Dismissed
Suresh and Another Vs State of U.P.
Allahabad High Court · (2004) CriLJ 1883
Penal Code, 1860 (IPC) — Section 300
High Courts28 Oct 2003Allowed
Saroj Kumari Pandey Vs Chandra
Allahabad High Court · (2003) 10 AHC CK 0109
High Courts24 Oct 2003
State of U.P. Vs Military and Others
Allahabad High Court · (2004) 1 ACR 559
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts24 Oct 2003Dismissed
Ram Briksha Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 645
Constitution of India, 1950 — Article 226, 311, 311(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 149
High Courts24 Oct 2003Dismissed
Munna Lal Maurya Vs State of U.P.and Others
Allahabad High Court · (2003) 10 AHC CK 0119
Uttar Pradesh State Power Sector Reforms (Transfer of Distribution Undertakings) Scheme, 2003 — Para 8
High Courts24 Oct 2003Partly Allowed
Dawan Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 266 : (2004) 1 UPLBEC 177
Penal Code, 1860 (IPC) — Section 409
High Courts24 Oct 2003Dismissed
Babu Lal Vs Smt. Jamuna Devi and Others
Allahabad High Court · (2004) 1 AWC 214
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts24 Oct 2003
Girish Chandra Srivastava Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 310
Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 21, 27, 5, 8Uttar Pradesh Subordinate Excise (Amendment) Rules, 1983 — Rule 4, 5Uttar Pradesh Subordinate Excise (Amendment) Rules, 1992 — Rule 16, 17, 4, 5
High Courts23 Oct 2003Dismissed
State of U.P. Vs Nirhu and Another
Allahabad High Court · (2004) 1 ACR 496
Penal Code, 1860 (IPC) — Section 100, 101, 302, 34
High Courts23 Oct 2003Allowed
State of U.P. Vs Ram Sewak
Allahabad High Court · (2004) 1 ACR 841
Penal Code, 1860 (IPC) — Section 302
High Courts23 Oct 2003Dismissed
LCL Jewellery Ltd. and Others Vs Bank of Baroda and Others
Allahabad High Court · AIR 2004 All 138 : (2004) 4 BC 124 : (2004) 53 SCL 97
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts23 Oct 2003Disposed Of
Rajiv Bharadwaj Vs State of U.P.
Allahabad High Court · (2003) 10 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363
High Courts23 Oct 2003
ITC Limited Vs CC (Appeals) and CE and Others
Allahabad High Court · (2004) 91 ECC 333 : (2005) 184 ELT 347
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 129E, 35, 35F
High Courts23 Oct 2003Allowed
Phool Chand Vs State of U.P.
Allahabad High Court · (2004) CriLJ 1904
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 300, 364