High Courts17 Sept 2003Allowed
Smt. Angoori Devi Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3450
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 34 of 117
High Courts17 Sept 2003Allowed
Basu Deo (Dead) and Ors. Vs State
Allahabad High Court · (2003) 09 AHC CK 0162
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts17 Sept 2003Dismissed
Habib Ahmad Vs IVth Additional District Judge and Others
Allahabad High Court · (2004) 2 AWC 1683
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16
High Courts17 Sept 2003Dismissed
K.S. Kashyap Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 4 AWC 3385 : (2004) 1 UPLBEC 55
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14
High Courts17 Sept 2003Allowed
Syed Nazir Abbas Naqvi Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4996 : (2004) 1 UPLBEC 90
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts16 Sept 2003Allowed
Sophia Girls School Vs Cantonment Board and Another
Allahabad High Court · (2003) 6 AWC 4986 : (2003) 3 UPLBEC 2642
Cantonments Act, 1924 — Section 94, 94A, 99(2)Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Dismissed
Surendra Prasad Misra Vs Engineer-in-Chief, Irrigation Department and Others
Allahabad High Court · (2004) 2 UPLBEC 1479
Constitution of India, 1950 — Article 14, 21, 226, 311
High Courts16 Sept 2003Disposed Of
Ram Narain Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1036
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts16 Sept 2003Disposed Of
Commissioner of Income Tax Vs Kishore Chand Shivcharan Lal
Allahabad High Court · (2004) 266 ITR 37 : (2004) 138 TAXMAN 256
Income Tax Act, 1961 — Section 37
High Courts16 Sept 2003Dismissed
Om Prakash Mann Vs Director of Education (Basic) and Others
Allahabad High Court · (2003) 4 AWC 3442 : (2004) 1 UPLBEC 187
High Courts16 Sept 2003Allowed
Harold William Vs Xth Additional District Judge and Others
Allahabad High Court · (2004) 1 AWC 132
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4)
High Courts16 Sept 2003Dismissed
Smt. Urmila Trivedi Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1009
Motor Vehicles Act, 1988 — Section 68(3)
High Courts16 Sept 2003Dismissed
Ram Niwas Tiwari Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3377
Police Act, 1861 — Section 7
High Courts16 Sept 2003Allowed
Wasit Ali and three Ors. Vs State of U.P.
Allahabad High Court · (2003) 09 AHC CK 0160
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Sept 2003Dismissed
Arvind Kumar Awasthi and Others Vs State Bank of India and Others
Allahabad High Court · (2003) 6 AWC 5655 : (2004) 1 LLJ 332 : (2004) 1 UPLBEC 69
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 7
High Courts16 Sept 2003Dismissed
Vijay Kumar Vs Zonal Manager (N), Food Corporation of India Limited and Others
Allahabad High Court · (2003) 6 AWC 5167 : (2004) 1 UPLBEC 190 : (2004) 1 UPLBEC 19
Food Corporation of India Staff Regulations, 1971 — Regulation 22(3), 22(4)
High Courts16 Sept 2003
U.P. State Industrial Development Corporation Vs Bhim Singh and Others
Allahabad High Court · (2003) 6 AWC 5745 : (2003) 3 UPLBEC 2750
Land Acquisition Act, 1894 — Section 1(1), 23, 24, 4(1), 51
High Courts15 Sept 2003
Anoop Kumar Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 2731
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts15 Sept 2003
Manjula Kumar Vs Chancellor, Rohilkhand University and Others
Allahabad High Court · (2003) 5 AWC 4447
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts15 Sept 2003Allowed
Jain Brass Rolling Mills and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (2006) 143 STC 429
Uttar Pradesh Sales Tax Act, 1948 — Section 10, 11, 21(4)