High Courts05 Sept 2003Dismissed
Sanjay Kumar Saxena Vs Circle Development Officer (Personal Department), State Bank of India and Others
Allahabad High Court · (2004) 1 UPLBEC 622
Allahabad High Court Rules, 1952 — Rule 2
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 39 of 117
High Courts05 Sept 2003Dismissed
Bhup Singh Gaur and Another Vs D.I.O.S. and Another
Allahabad High Court · (2004) 5 AWC 4828
High Courts05 Sept 2003Dismissed
Dharam Prakash Vs Director of Agriculture, U.P. and Others
Allahabad High Court · (2003) 6 AWC 5036
Constitution of India, 1950 — Article 226
High Courts05 Sept 2003
Surya Nath Yadav Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2729
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 200, 482
High Courts05 Sept 2003Dismissed
Fanina R. Pandey Vs District Magistrate and Others
Allahabad High Court · (2003) 6 AWC 5018
Constitution of India, 1950 — Article 226
High Courts05 Sept 2003
State of U.P. Vs Darshan Singh and Others
Allahabad High Court · (2003) 3 ACR 2742
Penal Code, 1860 (IPC) — Section 149, 201, 302, 307
High Courts04 Sept 2003
Commissioner of Income Tax Vs Jahanganj Cold Storage
Allahabad High Court · (2004) 136 TAXMAN 321
Income Tax Act, 1961 — Section 256, 80J
High Courts04 Sept 2003Dismissed
R.P.N. Tewari Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3192
Constitution of India, 1950 — Article 226
High Courts04 Sept 2003Allowed
Sevendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3066
High Courts04 Sept 2003Disposed Of
Gajraj Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 125 : (2003) 95 RD 575
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1), 21(2), 48
High Courts04 Sept 2003Dismissed
Kaushal Kishore Shukla and Ors. Vs Xth Additional District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (2003) 09 AHC CK 0180
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(7)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)(b)
High Courts04 Sept 2003Allowed
Jagdish Prasad and Others Vs Collector, Kheri and Another
Allahabad High Court · (2003) 09 AHC CK 0177
High Courts04 Sept 2003Dismissed
Krishna Kumar Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3187 : (2003) 2 UPLBEC 1118
Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Excise Act, 1910 — Section 24, 41Uttar Pradesh Settlement of Licences for Retail Sale of Country Liquor Rules, 2002 — Rule 4
High Courts04 Sept 2003Dismissed
Harish Chandra Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3190
Constitution of India, 1950 — Article 226
High Courts04 Sept 2003Allowed
Ramdeo and Others Vs Consolidation Commissioner and Others
Allahabad High Court · (2004) 1 AWC 115
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts04 Sept 2003Allowed
Indian Motor Transport Co. (P.) Ltd. Vs Prescribed Authority/J.S.C.C. and Others
Allahabad High Court · (2003) 4 AWC 3076
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 23
High Courts04 Sept 2003Allowed
Yesh Karan Singh Vs D.I.O.S. and Another
Allahabad High Court · (2003) 4 AWC 3070
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B
High Courts04 Sept 2003Dismissed
Satyendra Srivastava Vs Special Judge (SC/ST Act)/Additional District Judge and Another
Allahabad High Court · (2003) 5 AWC 4591
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18
High Courts04 Sept 2003Allowed
Gopi Nath Sharma Vs Manager, R.B.I. and Others
Allahabad High Court · (2003) 5 AWC 4588
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F, 25G, 7
High Courts03 Sept 2003Allowed
Ram Anek and Others Vs Smt. Raj Pati and Others
Allahabad High Court · (2004) 2 AWC 1685
Civil Procedure Code, 1908 (CPC) — Section 100, 96