COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 29 of 117

High Courts26 Sept 2003Dismissed

Ram Sumer Vs Ist A.D.J. and Others

Allahabad High Court · (2003) 6 AWC 5208

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 14, 8

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High Courts26 Sept 2003Dismissed

State of U.P. Vs Qamar

Allahabad High Court · (2004) 2 ACR 1542

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304

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High Courts26 Sept 2003Allowed

Smt. Champa Devi Vs VIth Additional District Judge and Others

Allahabad High Court · (2003) 6 AWC 5738

Arbitration Act, 1940 — Section 21, 40

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High Courts26 Sept 2003Dismissed

Kuldip Singh and Another Vs The Principal Secretary, Social Welfare, U.P. Shashan and Others

Allahabad High Court · (2004) 1 UPLBEC 173

Constitution of India, 1950 — Article 226

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High Courts26 Sept 2003Allowed

State of U.P. Vs Bhagirath

Allahabad High Court · (2004) 1 ACR 545

Penal Code, 1860 (IPC) — Section 307

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High Courts26 Sept 2003Allowed

Anju Misra (Smt.) Vs General Manager, Kanpur Jal Sansthan

Allahabad High Court · (2004) 1 UPLBEC 201

Constitution of India, 1950 — Article 14, 16

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High Courts26 Sept 2003Dismissed

Ravindra Singh Rathore Vs District Inspector of Schools and Others

Allahabad High Court · (2004) 1 AWC 310

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

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High Courts26 Sept 2003Allowed

Smt. Dulari and Others Vs IVth Additional District Judge and Others

Allahabad High Court · (2004) 1 AWC 305

Provincial Small Cause Courts Act, 1887 — Section 23

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High Courts26 Sept 2003Allowed

Kedar Ram Vs Additional District Judge II and Others

Allahabad High Court · AIR 2004 All 197 : (2003) 6 AWC 5709

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 146

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High Courts26 Sept 2003Dismissed

Mazdoor Sangh, B.P.C.L. Vs Industrial Tribunal-I and Another

Allahabad High Court · (2004) 1 AWC 169 : (2003) 3 UPLBEC 2812

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(4)

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High Courts26 Sept 2003Allowed

International Hospital (P.) Ltd. Vs State of U.P. and Another

Allahabad High Court · (2004) 1 AWC 300

Uttar Pradesh Industrial Area Development Act, 1976 — Section 7

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High Courts26 Sept 2003Dismissed

Salim Ahmad Khan Vs XIIth A.D.J. and Others

Allahabad High Court · (2004) 1 AWC 308

Enemy Property Act, 1968 — Section 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts26 Sept 2003

Shyam Singh Vs Additional District Judge and Others

Allahabad High Court · (2004) 1 AWC 322

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts26 Sept 2003Dismissed

Shashi Bhushan Tiwari Vs Life Insurance Corporation of India and Another

Allahabad High Court · (2003) 4 AWC 3444

Constitution of India, 1950 — Article 226

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High Courts26 Sept 2003Allowed

Udal and Others Vs State of U.P.

Allahabad High Court · (2004) CriLJ 2969 : (2004) 2 UPLBEC 1775

Penal Code, 1860 (IPC) — Section 300

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High Courts26 Sept 2003

Commissioner of Income Tax Vs Vidya Ram Gupta

Allahabad High Court · (2004) 136 TAXMAN 325

Income Tax Act, 1961 — Section 16, 256

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High Courts26 Sept 2003Dismissed

Shiv Chandra Nigam Vs The District Magistrate/Collector and Others

Allahabad High Court · (2004) 1 UPLBEC 170

Constitution of India, 1950 — Article 226

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High Courts26 Sept 2003Dismissed

Smt. Leela Wati and Another Vs Ram Swaroop and Others

Allahabad High Court · (2003) 6 AWC 5184

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

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High Courts26 Sept 2003Allowed

Trust Shree Laxmi Narain Dev Vs IInd Additional District Judge and Others

Allahabad High Court · (2003) 6 AWC 5168

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

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High Courts26 Sept 2003Dismissed

Smt. Kusum Rani and Others Vs D.I.O.S. and Others

Allahabad High Court · (2003) 6 AWC 5098

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 2, 4, 5, 6

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