COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 37 of 117

High Courts10 Sept 2003Partly Allowed

Laxmi Talkies and Others Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2003) 4 AWC 3117

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A, 29A(5)

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High Courts10 Sept 2003

Bal Kishan Vs IVth A.D.J. and Others

Allahabad High Court · (2003) 4 AWC 3183

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts10 Sept 2003Dismissed

Priya Kant Chaube Vs Vice Chancellor, Kashi Vidyapeeth and Others

Allahabad High Court · (2003) 4 AWC 3378

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2003Allowed

Manager, Saraswati Vidhya Mandir Senior Secondary School and Others Vs Madhukar Lal Nagar and Another

Allahabad High Court · (2003) 3 ARBLR 653 : (2003) 6 AWC 5007 : (2003) 3 UPLBEC 2577

Arbitration and Conciliation Act, 1996 — Section 16, 16(5), 34, 37

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High Courts10 Sept 2003Dismissed

Kailash Nath Chaturvedi Vs Additional District Judge (Court No. 12) and Others

Allahabad High Court · (2004) 2 AWC 1020

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

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High Courts10 Sept 2003

Gopi Krishna Mehrotra Vs Allahabad Bank and Others

Allahabad High Court · (2004) 1 UPLBEC 71

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High Courts10 Sept 2003Dismissed

State of U.P. Vs Balak Ram and Others

Allahabad High Court · (2004) CriLJ 1549

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 149, 307

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High Courts09 Sept 2003

Kunwar Narendra Narain Singh Vs Vishveshwar Mathur

Allahabad High Court · (2003) 3 ACR 2733

Contempt of Courts Act, 1971 — Section 19

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High Courts09 Sept 2003

Khushnuma and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 4446

Constitution of India, 1950 — Article 21

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High Courts09 Sept 2003Allowed

Gopal Prasad and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) 6 AWC 5080

Constitution of India, 1950 — Article 38, 41Uttar Pradesh Regularisation of Daily Wage Appointments on Group C Posts Rules, 1979 — Rule 3, 5

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High Courts09 Sept 2003Dismissed

Ram Prakash Dubey Vs District Inspector of Schools and Others

Allahabad High Court · (2003) 6 AWC 5652 : (2004) 1 UPLBEC 108

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High Courts09 Sept 2003Dismissed

Poonam Detergent Industries Vs Kanpur Trading Company Ltd.

Allahabad High Court · (2003) 6 AWC 5728 : (2004) 28 PTC 161

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29

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High Courts09 Sept 2003Allowed

Ram Bilas Singh Vs Ramakant Shukla and others

Allahabad High Court · (2003) 09 AHC CK 0176

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(3)

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High Courts09 Sept 2003

Dr. Ram Bilas Singh Vs Ramakant Shukla and Others

Allahabad High Court · (2003) 4 AWC 3111

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(3)

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High Courts09 Sept 2003Dismissed

Jahangir Raja William Singh Vs Co-operative Tribunal and Others

Allahabad High Court · (2004) 2 AWC 1019

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High Courts09 Sept 2003

U.P. Sunni Central Board of Waqf Vs Shakil Ahmad and Another

Allahabad High Court · (2004) 2 AWC 1768

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 83(5), 83(9)

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High Courts09 Sept 2003Dismissed

State of U.P. Vs Beni Din and Others

Allahabad High Court · (2004) 1 ACR 803

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts08 Sept 2003Dismissed

Vijay Shanker Singh Vs Civil Judge (Senior Division) and Others

Allahabad High Court · (2003) 09 AHC CK 0271

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High Courts08 Sept 2003Dismissed

Upendra Kumar Saxena and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5011 : (2004) 1 UPLBEC 112 : (2004) 1 UPLBEC 11

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High Courts08 Sept 2003Allowed

Niranjan Pal Dixit Vs District Basic Shiksha Adhikari and Others

Allahabad High Court · (2003) 4 AWC 3433 : (2004) 1 UPLBEC 633

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