COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 25 of 117

High Courts13 Oct 2003Allowed

Ratan Lal Poddar Vs Vth Additional District Judge and Others

Allahabad High Court · (2004) 1 AWC 779

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(9)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 28, 8(2), 9(3)

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High Courts13 Oct 2003Dismissed

Shri Kishun Khetan (D.) through L.Rs. Vs Vth Additional District Judge and Others

Allahabad High Court · (2004) 1 AWC 167

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts13 Oct 2003Dismissed

State of U.P. Vs Ramesh and Another

Allahabad High Court · (2004) 2 ACR 1317

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High Courts13 Oct 2003Allowed

Deepak Soni Vs 8th Additional District Judge and Others

Allahabad High Court · (2003) 6 AWC 5073

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High Courts10 Oct 2003Allowed

Rakesh Kumar Srivastava Vs State of U.P.

Allahabad High Court · (2004) 1 ACR 905

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468

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High Courts10 Oct 2003Disposed Of

Tika Ram Yadav and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5245 : (2004) 1 UPLBEC 247

Constitution of India, 1950 — Article 226Uttar Pradesh Municipal Corporation Act, 1959 — Section 115, 438, 541

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High Courts10 Oct 2003Allowed

Smt. Prakashwati Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5224

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21A, 21D

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High Courts10 Oct 2003Dismissed

Vinod Kumar Vs Presiding Officer, Labour Court and Regional Manager, U.P. State Road Transport Corporation Agra Region

Allahabad High Court · (2006) 107 FLR 525

Industrial Disputes (Central) Rules, 1957 — Rule 10B, 12, 60Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 33, 4K, 5C(1)

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High Courts10 Oct 2003Allowed

Chief Engineer and Others Vs Pancham Ram and Others

Allahabad High Court · (2004) 1 AWC 81

Constitution of India, 1950 — Article 14

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High Courts10 Oct 2003Dismissed

Vinod Kumar Verma and Others Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 1 AWC 783

Regional Rural Banks Act, 1976 — Section 17

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High Courts10 Oct 2003Allowed

Smt. Kavita Agarwal and Another Vs Director of Income Tax (Investigation) and Others

Allahabad High Court · (2003) 185 CTR 129 : (2003) 264 ITR 472

Income Tax Act, 1961 — Section 132, 132(1)

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High Courts10 Oct 2003Allowed

Ahibaran Singh Kushwaha Vs District Inspector of Schools and Others

Allahabad High Court · (2004) 1 AWC 257 : (2004) 1 UPLBEC 180

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High Courts10 Oct 2003Allowed

Smt. Gainda Kali Devi and Another Vs District Judge and Others

Allahabad High Court · (2004) 1 AWC 247 : (2004) 96 RD 19 : (2004) 1 RD 19

Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A

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High Courts09 Oct 2003Dismissed

Muzaffar Khan and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 1 ACR 772

Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111

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High Courts09 Oct 2003Dismissed

Hotel Hindustan International Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5235

Uttar Pradesh Excise (Wholesale and Retail Vend of Foreign Liquor) (VIIIth Amendment) Rules, 1994 — Rule 10Uttar Pradesh Excise Act, 1910 — Section 40, 77Uttar Pradesh Excise Manual — Rule 10(a)

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High Courts09 Oct 2003Allowed

Rajendra Singh Bhagor and Others Vs Chief of the Army Staff and Others

Allahabad High Court · (2003) 6 AWC 4908 : (2004) 1 UPLBEC 139

Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 14, 15, 16

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High Courts09 Oct 2003Dismissed

Smt. Kiran Lata Jauhari Vs Chief General Manager, State Bank of India and Others

Allahabad High Court · (2004) 1 AWC 96 : (2004) 1 UPLBEC 801

Constitution of India, 1950 — Article 14, 16, 21, 39

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High Courts09 Oct 2003Dismissed

Suresh Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2004) 1 AWC 64 : (2004) 1 UPLBEC 272

Uttar Pradesh Civil Service (Executive Branch) Rules, 1982 — Rule 14(4)Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 17Uttar Pradesh Subordinate Revenue Executive Service (Naib Tahsildars) Rules, 1944 — Rule 15, 16, 19

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High Courts09 Oct 2003Allowed

Ram Bihari Yadav Vs Managing Director, U.P. State Handloom Corporation Ltd. and Another

Allahabad High Court · (2003) 6 AWC 5232 : (2004) 1 UPLBEC 152

Uttar Pradesh State Handloom Corporation Ltd. (Officers and Staff) Service Rules, 1981 — Rule 63A

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High Courts09 Oct 2003

Ram Bodh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 1 AWC 876 : (2004) 96 RD 74

Oudh Rent Act, 1886 — Section 36, 37, 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172

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