High Courts16 Dec 2003Allowed
State of U.P. Vs Irshad Ahmad and Another
Allahabad High Court · (2004) 2 AWC 1242
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 3 of 128
High Courts16 Dec 2003Dismissed
Bhagmal Saudagar Mal Vs Commissioner of Income Tax
Allahabad High Court · (2004) 188 CTR 431 : (2004) 267 ITR 637
Income Tax Act, 1961 — Section 183
High Courts16 Dec 2003Dismissed
J.N. Chaturvedi, Advocate, High Court Vs Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2004) 1 AWC 817 : (2004) 2 UPLBEC 1788
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 21, 24, 25
High Courts16 Dec 2003Partly Allowed
Raj Mani Tripathi Vs Joint Director of Education (Higher Education) and Another
Allahabad High Court · (2004) 2 UPLBEC 1210
High Courts16 Dec 2003Allowed
Durga Prasad (Dead) through LRs. and Anr. Vs Chameli Devi & Ors.
Allahabad High Court · (2003) 12 AHC CK 0108
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 2003Dismissed
Haidar Ali Khan Vs State of U.P.& Anr.
Allahabad High Court · (2003) 12 AHC CK 0103
Arms Act, 1959 — Section 17(3), 18Constitution of India, 1950 — Article 226
High Courts16 Dec 2003Allowed
Kumari Vs State of U.P.& Ors.
Allahabad High Court · (2003) 12 AHC CK 0075
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)
High Courts16 Dec 2003Allowed
Medical Superintendent, Mission Christian Hospital and Another Vs Workmen''s Compensation Commissioner/Prescribed Authority/Deputy Labour Commissioner and Another
Allahabad High Court · (2004) 2 AWC 1225
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3, 4
High Courts16 Dec 2003
Mrs. Chitra Dar Vs Allahabad University and Others
Allahabad High Court · (2004) 1 AWC 685 : (2004) 1 UPLBEC 709
Uttar Pradesh State Universities Act, 1973 — Section 31(8)
High Courts16 Dec 2003Allowed
Smt. Tripti Banerjee and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 715 : (2004) 1 UPLBEC 618
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 33CUttar Pradesh State Universities Act, 1973 — Section 60A
High Courts15 Dec 2003Dismissed
Ajay Prakash Dixit Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1171 : (2004) 96 RD 298 : (2004) 1 RD 298
High Courts15 Dec 2003Dismissed
Smt. Usha Devi Agrawal and Others Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 2388
Criminal Procedure Code, 1973 (CrPC) — Section 204
High Courts15 Dec 2003Allowed
Hazi Saleem Ahamad Vs Jai Prakash Goel
Allahabad High Court · (2003) 12 AHC CK 0101
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts15 Dec 2003Allowed
Jawahar Singh Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2413
Criminal Procedure Code, 1973 (CrPC) — Section 231(2), 311
High Courts15 Dec 2003Dismissed
Vijai and Others Vs State of U.P. and Another
Allahabad High Court · (2004) CriLJ 2963
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Penal Code, 1860 (IPC) — Section 147, 427, 435
High Courts15 Dec 2003Dismissed
Jay Pratap Singh @ J.P. Singh Vs State of U.P.
Allahabad High Court · (2003) 12 AHC CK 0036
Arms Act, 1959 — Section 18
High Courts15 Dec 2003Dismissed
Ram Singh Vs Board of Directorate, Allahabad Agricultural Institute and Others
Allahabad High Court · (2004) 1 AWC 834 : (2004) 1 UPLBEC 598
Constitution of India, 1950 — Article 226
High Courts15 Dec 2003
Harish Chandra Tewari Vs The State of U.P.
Allahabad High Court · (2004) 5 AWC 4653
Allahabad High Court Rules, 1952 — Rule 2Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 136, 14, 226, 311
High Courts15 Dec 2003Dismissed
Jai Pratap Singh alias J. P. Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4280
Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 226
High Courts15 Dec 2003Dismissed
Ajab Singh and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2680
Penal Code, 1860 (IPC) — Section 302, 323, 34