High Courts22 Sept 2003Dismissed
Jai Prakash Vs District Magistrate and Others
Allahabad High Court · (2003) 6 AWC 5092
Kshetra Samiti Conduct Rules, 1962 — Rule 9Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15, 28
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 33 of 117
High Courts22 Sept 2003
Smt. Indubala Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 3001 : (2004) 2 RCR(Criminal) 148
Criminal Procedure Code, 1973 (CrPC) — Section 178, 198A, 468, 468(2), 482Penal Code, 1860 (IPC) — Section 147, 304B, 323, 353, 498A
High Courts19 Sept 2003Dismissed
State of U.P. Vs Surendra Singh and Another
Allahabad High Court · (2004) 2 ACR 1276
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts19 Sept 2003Allowed
Hazari Lal Vs Ist Additional District Judge and Others
Allahabad High Court · (2004) 2 AWC 1774
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts19 Sept 2003Dismissed
Kodu Singh and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 1348
Penal Code, 1860 (IPC) — Section 149, 302
High Courts19 Sept 2003Dismissed
Mini Truck Union, Fatehabad, District Agra and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5193
Constitution of India, 1950 — Article 226
High Courts19 Sept 2003Dismissed
Union of India (UOI) and Others Vs Ram Murti and Others
Allahabad High Court · (2003) 4 AWC 3409 : (2004) 1 LLJ 669
Payment of Wages Act, 1936 — Section 17
High Courts19 Sept 2003Dismissed
Tushar Kumar Shah Vs District Judge, Kanpur Nagar and others
Allahabad High Court · (2003) 09 AHC CK 0163
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18
High Courts19 Sept 2003Dismissed
Sudha Singh and Others Vs State Transport Appellate Tribunal and Another
Allahabad High Court · (2004) 2 AWC 1676
Motor Vehicles Act, 1988 — Section 89Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 91(3), 91(6)
High Courts19 Sept 2003Allowed
Chhatrapal Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5635 : (2003) 3 UPLBEC 2634
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15(1), 15(2), 15(3)
High Courts19 Sept 2003Dismissed
Shubham Bhushan Vs St. Mary''s Convent Inter College
Allahabad High Court · (2003) 6 AWC 4990
Constitution of India, 1950 — Article 12, 226, 32Law Commission Act, 1965 — Section 3(1)Supreme Court Act, 1981 — Section 31
High Courts19 Sept 2003Dismissed
Commissioner, Sales Tax Vs Central Finance Accounts and Budget Organisation
Allahabad High Court · (2008) 11 VST 665
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts19 Sept 2003Allowed
Madhya Bharat Transport Carrier Vs Commissioner of Trade Tax
Allahabad High Court · (2006) 143 STC 493
Constitution of India, 1950 — Article 19, 19(1), 301Uttar Pradesh Trade Tax Act, 1948 — Section 11, 13A(6), 28A(1), 28BUttar Pradesh Trade Tax Rules, 1948 — Rule 28B, 87, 87(3)
High Courts18 Sept 2003Allowed
State of U.P. Vs Budh Ram
Allahabad High Court · (2004) 1 ACR 300
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts18 Sept 2003Dismissed
State of U.P. Vs Doodh Nath Rai.
Allahabad High Court · (2004) 1 ACR 774
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts18 Sept 2003Allowed
Umesh Chandra Trivedi Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 6 AWC 5722
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 6
High Courts18 Sept 2003Dismissed
Jaswant Lal Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1680 : (2004) 3 UPLBEC 2294
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 45(3)Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 24, 75
High Courts18 Sept 2003
Commissioner of Income Tax Vs U.P. Paschimi Kshetriya Vikas Nigam Ltd.
Allahabad High Court · (2004) 188 CTR 40 : (2003) 264 ITR 273
Income Tax Act, 1961 — Section 32A
High Courts18 Sept 2003
Jit and Pal X-Rays (P) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2003) 132 TAXMAN 62
Income Tax Act, 1961 — Section 256, 32A
High Courts18 Sept 2003Dismissed
State of U.P. Vs Battu alias Jaishri Ram and Others
Allahabad High Court · (2004) 1 ACR 800
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323