Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B, 209, 210Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D

Read judgment

High Courts24 Sept 2003Allowed

Raebareli Flour Mills Pvt. Ltd. Vs State of U.P. and Others

Allahabad High Court · (2003) 09 AHC CK 0270

Uttar Pradesh Trade Tax Act, 1948 — Section 4A

Read judgment

High Courts24 Sept 2003Dismissed

Manendra Nath Rai and Another Vs Virendra Bhatia and Others

Allahabad High Court · AIR 2004 All 133

Constitution of India, 1950 — Article 165, 165(1), 217, 217(1)

Read judgment

High Courts24 Sept 2003Dismissed

Indra Gyan Shukla Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 4 AWC 3429

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Sept 2003Allowed

Aneeta Bhatnagar Jain Vs State of U.P.

Allahabad High Court · (2003) 10 CriminalCC 320 : (2004) 3 RCR(Criminal) 574

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 350, 482

Read judgment

High Courts24 Sept 2003Dismissed

Banke Lal Vs Jagwant

Allahabad High Court · (2003) 09 AHC CK 0164

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22

Read judgment

High Courts24 Sept 2003Dismissed

Bansidhar Vs XIIth Additional District Judge and Others

Allahabad High Court · (2004) 2 AWC 1016

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

Read judgment

High Courts24 Sept 2003Dismissed

Raj Kumar Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 6 AWC 5103 : (2004) 1 UPLBEC 196

Border Security Force Act, 1968 — Section 23Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324

Read judgment

High Courts24 Sept 2003Dismissed

Krishna Kumar Vinod Kumar and Others Vs State of U.P. and Another

Allahabad High Court · (2005) 1 BC 181

Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts24 Sept 2003Allowed

Bhaggu Prasad Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 3930

Police Act, 1861 — Section 7Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 2(2), 4, 9

Read judgment

High Courts24 Sept 2003Dismissed

Saroj Devi Pandey and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 1 ACR 671

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

Read judgment

High Courts24 Sept 2003Dismissed

Ashok Kumar Vs Senior Superintendent of Police and Others

Allahabad High Court · (2003) 3 UPLBEC 2836

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)

Read judgment

High Courts24 Sept 2003Allowed

Mohd. Tahir Vs State of U.P.

Allahabad High Court · (2004) 1 ACR 232

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts24 Sept 2003Allowed

Smt. Aneeta Bhatnagar Jain Vs State of U.P. and Another

Allahabad High Court · (2004) 1 ACR 228

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 350, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20

Read judgment

High Courts24 Sept 2003Allowed

Gajendra Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5212

Uttar Pradesh Public Services Act, 1993 — Section 3, 32

Read judgment

High Courts24 Sept 2003Allowed

Smt. Chhaya William and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 1 ACR 796

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 204(1), 482Penal Code, 1860 (IPC) — Section 120B, 380, 454

Read judgment