High Courts21 Oct 2003
Chokha Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1311
Penal Code, 1860 (IPC) — Section 307, 324, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 22 of 117
High Courts21 Oct 2003Allowed
State of U.P. and Another Vs IInd A.D.J. and Others
Allahabad High Court · (2004) 1 AWC 220
Uttar Pradesh Stamp Rules, 1942 — Rule 340Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21(8)
High Courts21 Oct 2003Dismissed
Union of India (UOI) and Others Vs Rakesh Chandra Sharma and Others
Allahabad High Court · (2004) 1 AWC 653 : (2004) 3 LLJ 213
High Courts21 Oct 2003Dismissed
Smt. Ruchira Vinayak and Others Vs IInd Additional District Judge and Others
Allahabad High Court · (2004) 1 AWC 217
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3(1)Cantonments (House Accommodation) Act, 1923 — Section 10, 12, 3(1), 5, 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 20(2), 20(2)
High Courts21 Oct 2003Allowed
Vashisht Kumar Jaiswal Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 105 : (2005) 2 AWC 1779 : (2004) 1 CTLJ 545 : (2004) 97 RD 677
Constitution of India, 1950 — Article 14
High Courts21 Oct 2003Dismissed
Mohammad Matluk and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1265
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204Penal Code, 1860 (IPC) — Section 307, 506
High Courts20 Oct 2003
Jagannath and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5243
High Courts20 Oct 2003Allowed
Pancham Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4983 : (2003) 95 RD 712
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 144
High Courts20 Oct 2003Dismissed
Ram Kishore Sahu Vs Hindustan Aeronautics Ltd. and Another
Allahabad High Court · (2004) 2 UPLBEC 1550
Allahabad High Court Rules, 1952 — Rule 2
High Courts20 Oct 2003Dismissed
Kumar Paints and Mill Stores Vs Commissioner of Trade Tax
Allahabad High Court · (2004) 136 STC 161
Uttar Pradesh Trade Tax Act, 1948 — Section 2
High Courts20 Oct 2003Allowed
Ajay Kumar Shevdy Vs The Chief Security Commissioner, Railway Protection Face, Central Railway and Another
Allahabad High Court · (2004) 2 UPLBEC 1503
Constitution of India, 1950 — Article 14, 16, 226, 26
High Courts20 Oct 2003Allowed
Trijugi Nath Agrawal and Another Vs IIIrd Additional District Judge and Another
Allahabad High Court · (2004) 1 AWC 77
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Oct 2003Allowed
Chandra Kishore and Others Vs State of U.P.and Others
Allahabad High Court · (2003) 10 AHC CK 0121
Constitution of India, 1950 — Article 14, 16, 21, 45
High Courts20 Oct 2003Disposed Of
Bhagat Singh Vs State of U.P.& Ors.
Allahabad High Court · (2003) 10 AHC CK 0116
Arms Act, 1959 — Section 17
High Courts20 Oct 2003Disposed Of
Rishi Kesh Singh Vs State of U.P.and Others
Allahabad High Court · (2003) 10 AHC CK 0103
High Courts20 Oct 2003
U.P.State Road Transport Corporation,Etawah Vs Abdul Aziz & Ors.
Allahabad High Court · (2003) 10 AHC CK 0081
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts20 Oct 2003Allowed
Soni Photostat Centre Vs Basudev Gupta and Another
Allahabad High Court · (2004) 1 AWC 252 : (2004) 1 UPLBEC 252
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Shops and Commercial Establishments Act, 1962 — Section 32
High Courts20 Oct 2003Dismissed
U.P.S.R.T.C. Vs Mahendra Nath Tiwari and Others
Allahabad High Court · (2004) 1 AWC 662
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003
Banarasi Gupta Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 223
Lekhpals Service Rules, 1976 — Rule 8Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 14
High Courts20 Oct 2003Dismissed
State of U.P. Vs Ibne Hasan and Others
Allahabad High Court · (2004) 1 ACR 692
Penal Code, 1860 (IPC) — Section 307