High Courts08 Sept 2003Dismissed
Upendra Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 2 LLJ 320
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 38 of 117
High Courts08 Sept 2003
Nagrath Chemicals Works (P) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2003) 185 CTR 15 : (2004) 265 ITR 401
Income Tax Act, 1961 — Section 147, 28Income Tax Act, 1961 — Section 147, 28Income Tax Act, 1961 — Section 147, 28
High Courts08 Sept 2003Allowed
Shri Sheel Chand and Others Vs Town Area Dataganj and Another
Allahabad High Court · (2003) 5 AWC 4594
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(1A)
High Courts08 Sept 2003Allowed
Radhey Shyam Vishwakarma Vs Chief Engineer (East Zone) Rural Engineering Service and Another
Allahabad High Court · (2003) 6 AWC 5186
High Courts05 Sept 2003Dismissed
Daleep Singh Vs Collector/District Magistrate and Others
Allahabad High Court · (2003) 6 AWC 5017
Constitution of India, 1950 — Article 226
High Courts05 Sept 2003Dismissed
Sri Ram Gupta Vs Assistant Collector, Trade Tex
Allahabad High Court · (2003) 6 AWC 5015
High Courts05 Sept 2003
Good Cause Association Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2931
Constitution of India, 1950 — Article 151, 154, 226
High Courts05 Sept 2003Dismissed
Rana Lal Virendra Vikram Narain Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 2 ACR 1544
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 167, 173, 210
High Courts05 Sept 2003Allowed
Ram Dular Yadav Vs District Inspector of Schools and Another
Allahabad High Court · (2003) 5 AWC 4586 : (2004) 1 UPLBEC 503
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 39(3)
High Courts05 Sept 2003Dismissed
Dinesh Prasad Vs Inspector General Registration and Another
Allahabad High Court · (2003) 6 AWC 5112 : (2004) 1 UPLBEC 43
Constitution of India, 1950 — Article 226Regularization of Ad hoc Appointments (Amendment) Rules, 1989 — Rule 4Regularization of Ad hoc Appointments Rules, 1979 — Rule 4
High Courts05 Sept 2003Allowed
Madhu Priya Singh Vs State of Uttar Pradesh
Allahabad High Court · (2003) 5 AWC 4584 : (2004) 2 DMC 294
Constitution of India, 1950 — Article 21, 226
High Courts05 Sept 2003Dismissed
Smt. Saraswati Devi Vs Jaisawal Oil Traders and Others
Allahabad High Court · (2004) 1 ACC 276 : (2003) 4 AWC 3446
Motor Vehicles Act, 1988 — Section 110D
High Courts05 Sept 2003Dismissed
Smt. Jamilun-Nisha Vs Ishhaq Ahmad alias Raju and Another
Allahabad High Court · (2003) 4 AWC 3222
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Sept 2003Dismissed
Rana Lal Virendra Vikram Narayan Singh Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 2382
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 362
High Courts05 Sept 2003Allowed
Daya Shankar Dixit Vs State of U.P.through Special Secretary,Lucknow & Ors.
Allahabad High Court · (2003) 09 AHC CK 0188
Uttar Pradesh Excise Act, 1910 — Section 59Uttar Pradesh Excise Rules, 1944 — Rule 179, 190
High Courts05 Sept 2003Disposed Of
Balbir Singh Vs State of U.P.
Allahabad High Court · (2003) 09 AHC CK 0174
Penal Code, 1860 (IPC) — Section 395, 397
High Courts05 Sept 2003Allowed
Durga Prasad and Anr. Vs State
Allahabad High Court · (2003) 09 AHC CK 0172
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts05 Sept 2003Allowed
Moradabad Chartered Accountants Association and Another Vs Central Board of Direct Taxes and Another
Allahabad High Court · (2004) 186 CTR 671 : (2003) 264 ITR 374
Income Tax Act, 1961 — Section 194C
High Courts05 Sept 2003Dismissed
Fertilizer Corporation of India Ltd. Vs Prabha Kirana Stores
Allahabad High Court · AIR 2004 All 82 : (2003) 6 AWC 5108
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 7
High Courts05 Sept 2003Allowed
Dhanesra and Others Vs Smt. Sabira
Allahabad High Court · (2004) 2 AWC 1686
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 11