High Courts23 Oct 2003Dismissed
State of U.P. Vs Kalu
Allahabad High Court · (2004) 1 AWC 276
Land Acquisition Act, 1894 — Section 18, 23, 4
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 21 of 117
High Courts23 Oct 2003
State of U.P. Vs Suraj Singh Yadav and Another
Allahabad High Court · (2004) CriLJ 2132
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302
High Courts23 Oct 2003Allowed
Sankat Mochan Prasad Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1383
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts22 Oct 2003Allowed
J.M. Bakshi and Company Vs Commissioner of Sales Tax
Allahabad High Court · (2007) 6 VST 702
Uttar Pradesh Sales Tax Act, 1948 — Section 28A
High Courts22 Oct 2003Allowed
U.P. State Road Transport Corporation Vs District Judge and Others
Allahabad High Court · (2004) 1 AWC 643 : (2004) 1 LLJ 930
Payment of Wages Act, 1936 — Section 10, 15
High Courts22 Oct 2003Dismissed
Committee of Management, Rohan Singh Shiksha Sansthan Junior High School Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 248
Constitution of India, 1950 — Article 226
High Courts22 Oct 2003Dismissed
Anupam Sushil Garg Vs Commissioner of Income Tax and Another
Allahabad High Court · (2003) 185 CTR 505 : (2004) 265 ITR 474
Income Tax Act, 1961 — Section 254(2)
High Courts22 Oct 2003Dismissed
Commissioner, Sales Tax Vs Ajanta Dairy
Allahabad High Court · (2006) 143 STC 244
High Courts22 Oct 2003Dismissed
Jawahar Singh Vs Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2004) 1 AWC 658 : (2004) 1 UPLBEC 521
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Oct 2003Allowed
C.K. Tyagi Vs State of U.P.
Allahabad High Court · (2004) 1 AWC 288
Land Acquisition Act, 1894 — Section 12(2), 18, 23, 28, 4
High Courts22 Oct 2003Allowed
Kanhai Lal Vs State of U.P.& Ors.
Allahabad High Court · (2003) 10 AHC CK 0107
High Courts22 Oct 2003Dismissed
Mohd. Israr Khan Vs Sardar Milkiyat Singh
Allahabad High Court · (2003) 10 AHC CK 0106
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts22 Oct 2003Allowed
Bhagwannu Vs State of U.P.
Allahabad High Court · (2003) 10 AHC CK 0094
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts22 Oct 2003Allowed
Nathoo Vs State of U.P.
Allahabad High Court · (2003) 10 AHC CK 0091
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts22 Oct 2003Allowed
Roshan Vs State of U.P.
Allahabad High Court · (2003) 10 AHC CK 0085
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(2), 23, 57
High Courts22 Oct 2003Dismissed
Ashok Kumar Nayak Vs State of U.P. and Another
Allahabad High Court · (2004) 1 AWC 249 : (2004) 1 UPLBEC 119
High Courts22 Oct 2003
Raghuwar Dayal Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 897
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366(1)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 376
High Courts22 Oct 2003
Bachchu Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 1020
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366(1)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 300, 302, 307, 34
High Courts21 Oct 2003Dismissed
Munesh alias Sheru Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 491
Penal Code, 1860 (IPC) — Section 302, 376
High Courts21 Oct 2003Allowed
Hashmat Ali Kodhi Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1306
Penal Code, 1860 (IPC) — Section 201, 302, 377