High Courts01 Oct 2003Allowed
Anil Kumar Tiwari and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2003) 10 AHC CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 27 of 117
High Courts01 Oct 2003Dismissed
Chahan Singh Vs State of U.P. and Another
Allahabad High Court · (2004) 1 AWC 464
New Okhla Industrial Development Authority Service Regulations, 1981 — Regulation 2, 3
High Courts01 Oct 2003Allowed
Smt. Rabia and Others Vs Addl. District Judge and Others
Allahabad High Court · (2003) 4 AWC 3424
High Courts01 Oct 2003Allowed
State of U.P. and Another Vs Rajendra Prasad and Others
Allahabad High Court · (2004) 1 AWC 73 : (2004) 1 LLJ 980 : (2004) 1 UPLBEC 60
Constitution of India, 1950 — Article 38Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4, 8
High Courts01 Oct 2003Dismissed
Dr. Shiv Mangal Singh Rathore Vs Ram Jeevan Rathore
Allahabad High Court · (2004) 1 AWC 932
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts01 Oct 2003
Commissioner of Wealth Tax Vs Pramod Kumar
Allahabad High Court · (2005) 193 CTR 159
High Courts01 Oct 2003Dismissed
Shahid Akhtar Vs State of U.P. and Others
Allahabad High Court · (2004) 2 ACR 1252 : (2004) 2 RCR(Criminal) 95
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 156(3), 173(2), 173(8)Police Act, 1861 — Section 3
High Courts01 Oct 2003Dismissed
Ramesh Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 855
Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Oct 2003Dismissed
Ran Vijay Chand Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2648
Constitution of India, 1950 — Article 226
High Courts01 Oct 2003Dismissed
Subedar Singh and Another Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1266 : (2003) 95 RD 554
Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Oct 2003Allowed
Chandrika Prasad (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 751
Criminal Procedure Code, 1973 (CrPC) — Section 401(2)Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 14, 16, 7
High Courts30 Sept 2003Dismissed
K.M. Raizada Vs Nagar Ayukt, Nagar Nigam and Others
Allahabad High Court · (2003) 6 AWC 4899
High Courts30 Sept 2003Dismissed
Nanhakoo and Another Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1382
Penal Code, 1860 (IPC) — Section 323, 504, 506Probation of Offenders Act, 1958 — Section 4
High Courts30 Sept 2003
General Medical Stores Vs Commissioner of Income Tax
Allahabad High Court · (2004) 136 TAXMAN 412
Income Tax Act, 1961 — Section 143, 144, 264
High Courts30 Sept 2003Dismissed
Kuldeep Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 168
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003Dismissed
Amit Roy Vs Department of Atomic Energy and Others
Allahabad High Court · (2004) 1 AWC 309
Constitution of India, 1950 — Article 226
High Courts30 Sept 2003Dismissed
Mohd. Atique Ansari Vs State of U.P. and Others
Allahabad High Court · (2003) 09 AHC CK 0193
Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 85
High Courts30 Sept 2003Dismissed
Jagdish Saran and another Vs Anil Kumar Jain
Allahabad High Court · (2003) 09 AHC CK 0166
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts30 Sept 2003Dismissed
Rajeshwar Prasad Singh and Others Vs Director of Education (Secondary),U.P.Shiksha Samnya Anubhag-3,Allahabad and Others
Allahabad High Court · (2003) 09 AHC CK 0156