COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 28 of 117

High Courts30 Sept 2003Allowed

Sukhan and Another Vs Deputy Director Consolidation and Others

Allahabad High Court · (2004) 1 AWC 149

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229B

High Courts30 Sept 2003

Commissioner of Income Tax Vs Major B.K. Kaul

Allahabad High Court · (2004) 265 ITR 345 : (2004) 136 TAXMAN 411

Income Tax Act, 1961 — Section 64(1)

High Courts30 Sept 2003Dismissed

Brijesh Kumar Yadav Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5164

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 54A

High Courts30 Sept 2003Dismissed

Mukut Singh and Others Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1436

Penal Code, 1860 (IPC) — Section 323, 34, 506Probation of Offenders Act, 1958 — Section 4, 5

High Courts29 Sept 2003Dismissed

Virendra Kumar Singh Vs State of U.P.

Allahabad High Court · (2004) CriLJ 2665

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 300

High Courts29 Sept 2003Dismissed

Malvika Shekhar Vs Director, Higher Education and Others

Allahabad High Court · (2004) 1 AWC 321

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12

High Courts29 Sept 2003Dismissed

P.N. Tiwari and Others Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 185 CTR 1 : (2004) 265 ITR 224

Income Tax Act, 1961 — Section 17(2), 295, 296Income Tax Rules, 1962 — Rule 3Constitution of India, 1950 — Article 14

High Courts29 Sept 2003Dismissed

Mehndi Hussain Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another

Allahabad High Court · (2003) 3 UPLBEC 2814

High Courts29 Sept 2003Disposed Of

Raghav Prasad Pathak Vs Commissioner/Administrator, Sharda Sahayak, Command Area and Development Project, Lucknow and Others

Allahabad High Court · (2003) 09 AHC CK 0150

High Courts29 Sept 2003Allowed

State of U.P. and Others Vs U.P. Madhyamik Shiksha Parishad Shramik Sangh and Others

Allahabad High Court · (2004) 1 AWC 159 : (2004) 1 UPLBEC 77

Constitution of India, 1950 — Article 14, 16, 38

High Courts29 Sept 2003Allowed

Kaptan Vs State of U.P.

Allahabad High Court · (2004) CriLJ 1556

Penal Code, 1860 (IPC) — Section 302, 364

High Courts29 Sept 2003Allowed

Caryaire Equipments India Ltd. Vs Ministry of Finance

Allahabad High Court · (2005) 99 ECC 626 : (2005) 179 ELT 522

Central Excises and Salt Act, 1944 — Section 35LConstitution of India, 1950 — Article 136, 226

High Courts29 Sept 2003Dismissed

Krishna Devi (Smt.) Vs District Magistrate and Others

Allahabad High Court · (2003) 6 AWC 5740 : (2003) 95 RD 569 : (2003) 3 UPLBEC 2622

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

High Courts29 Sept 2003Dismissed

Anoop Kumar Saxena Vs Central Bank of India and Others

Allahabad High Court · (2003) 6 AWC 5161 : (2004) 1 UPLBEC 52

Constitution of India, 1950 — Article 12

High Courts29 Sept 2003Dismissed

Krishna Devi (Smt.) Vs Government of U.P. and Others

Allahabad High Court · (2004) 96 RD 125 : (2004) 1 RD 12 : (2003) 3 UPLBEC 2825

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

High Courts29 Sept 2003

P.N. Tiwari Vs Union of India

Allahabad High Court · (2003) 133 TAXMAN 482

Constitution of India, 1950 — Article 14, 19, 246Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6CIncome Tax Act, 1961 — Section 15, 16, 17, 2, 295

High Courts29 Sept 2003Allowed

Vikram Singh Vs District Assistant Registrar, Co-operative Societies and Others

Allahabad High Court · (2004) 1 UPLBEC 451 : (2004) 1 UPLBEC 45

High Courts26 Sept 2003Dismissed

Abdul Kayyum and Others Vs State of U.P.

Allahabad High Court · (2004) 1 ACR 780

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 401Penal Code, 1860 (IPC) — Section 147, 149, 304, 320, 323

High Courts26 Sept 2003Dismissed

Moti Lal and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5718 : (2004) 96 RD 3

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 9 Rule 13, 151Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

High Courts26 Sept 2003

State of U.P. Vs Sattar Khan and Others

Allahabad High Court · (2004) 1 ACR 1033

Penal Code, 1860 (IPC) — Section 302, 34