High Courts15 Sept 2003Dismissed
Devi Prasad and Others Vs Mahant Goswami Tribhuwanpuri
Allahabad High Court · (2004) 1 AWC 111
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 35 of 117
High Courts15 Sept 2003Dismissed
Miss Chanchal Mehra Vs National Council of Educational Research and Training and Another
Allahabad High Court · (2003) 4 AWC 3455 : (2004) 1 UPLBEC 639
Constitution of India, 1950 — Article 14
High Courts15 Sept 2003Allowed
Mohd. Shamim Khan Vs State of U.P.& Anr.
Allahabad High Court · (2003) 09 AHC CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts15 Sept 2003Dismissed
Siya Ram Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1029 : (2004) 102 FLR 31 : (2004) 2 LLJ 844
Apprentices Act, 1961 — Section 2, 4Constitution of India, 1950 — Article 226
High Courts15 Sept 2003Dismissed
Punjab National Bank Vs IIIrd Additional District Judge/Judge for Small Causes and Others
Allahabad High Court · (2004) 2 AWC 1031
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 22 Rule 4Constitution of India, 1950 — Article 141Provincial Small Cause Courts Act, 1887 — Section 25
High Courts15 Sept 2003Allowed
Ghan Shyam alias Subhash and Another Vs State of U.P.
Allahabad High Court · (2004) CriLJ 967 : (2004) 1 RCR(Criminal) 427
Criminal Procedure Code, 1973 (CrPC) — Section 216, 222Penal Code, 1860 (IPC) — Section 300, 306
High Courts15 Sept 2003Allowed
Aslam Vs State of U.P.
Allahabad High Court · (2004) CriLJ 979 : (2004) 2 RCR(Criminal) 584
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts15 Sept 2003Dismissed
Mohd. Zirgham Ansari Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 973
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts15 Sept 2003Allowed
Satya Prakash Vs State of U.P. and Another
Allahabad High Court · (2004) 1 ACR 301
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Sept 2003Dismissed
State of U.P. Vs Raghubir alias Munnu and Others
Allahabad High Court · (2004) 2 ACR 1103
Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts15 Sept 2003
Manjula Kumar (Dr.) (Smt.) Vs Chancellor, Mahatma Jyotiba Pholey, Rohilkhand University and Others
Allahabad High Court · (2004) 1 UPLBEC 50
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts15 Sept 2003Dismissed
State of U.P. Vs Vir Sen
Allahabad High Court · (2004) 2 ACR 1105
Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 18, 19(3)
High Courts14 Sept 2003Allowed
United Steel Industries Vs CEGAT
Allahabad High Court · (2004) 168 ELT 439
Central Excises and Salt Act, 1944 — Section 35F
High Courts12 Sept 2003
Ippan and Others Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 2739
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397
High Courts12 Sept 2003Dismissed
Vipul Agarwal Vs Atul Kanodia and Co.
Allahabad High Court · (2003) 6 AWC 5754
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code Amendment Act, 1976 — Section 5, 51Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 40, Order 21 Rule 41
High Courts12 Sept 2003Dismissed
Ram Nagar Allottees Association and Others Vs Lucknow Development Authority
Allahabad High Court · (2004) 2 AWC 1770
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Disposed Of
Alok Kumar Dixit Vs District Inspector of Schools and Another
Allahabad High Court · (2003) 6 AWC 5087 : (2004) 1 UPLBEC 192
High Courts12 Sept 2003Allowed
Dinesh Kumar Agarwal Vs XIIth Additional District Judge and Others
Allahabad High Court · (2004) 2 AWC 1034
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts12 Sept 2003Dismissed
Indra Dhanush Vs State Election Commission
Allahabad High Court · (2003) 09 AHC CK 0241
Constitution of India, 1950 — Article 226
High Courts12 Sept 2003Dismissed
Suresh Singh (in Jail) Vs State
Allahabad High Court · (2004) CriLJ 2113
Penal Code, 1860 (IPC) — Section 300