High Courts15 Dec 2003
Dan Behari Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1577
Penal Code, 1860 (IPC) — Section 300, 301, 302, 304, 307
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 4 of 128
High Courts15 Dec 2003Dismissed
Dasharath Singh and Another Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1566
Evidence Act, 1872 — Section 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 20, 64, 69Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts15 Dec 2003Dismissed
Jagdish Chand and Sons Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (2004) 188 CTR 231 : (2004) 266 ITR 165
Income Tax Act, 1961 — Section 260A, 260A(1)
High Courts12 Dec 2003Allowed
Jag Narayan Sharma Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2985
Penal Code, 1860 (IPC) — Section 300
High Courts12 Dec 2003Dismissed
State of U.P. Vs Ramgarh Farms Ltd.
Allahabad High Court · (2004) 2 AWC 1199
Forest Act, 1927 — Section 20, 4, 4(1), 6Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts12 Dec 2003Dismissed
Shiv Din Sharma Vs Indian Council of Agricultural Research and Others
Allahabad High Court · (2004) 102 FLR 304
Constitution of India, 1950 — Article 226
High Courts12 Dec 2003Disposed Of
Amar Nath and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1698 : (2004) 56 SCL 529
Allahabad High Court Rules, 1952 — Rule 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(O)
High Courts12 Dec 2003Allowed
Chaklesh Sarswat Vs General Manager, U.P. State Road Transport Corporation and Others
Allahabad High Court · (2004) 2 AWC 1742
High Courts12 Dec 2003Disposed Of
Banaras Hindu University Vs Arya Vidya Sabha Kashi
Allahabad High Court · (2004) 1 AWC 719 : (2004) 2 UPLBEC 1593
Banaras Hindu University Act, 1915 — Section 15, 18(1), 2
High Courts12 Dec 2003Disposed Of
Pradeep Dutta Vs State of U.P.& Ors.
Allahabad High Court · (2003) 12 AHC CK 0073
Constitution of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts12 Dec 2003Allowed
Hind Lamps Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ESC 526
Banking Regulation Act, 1949 — Section 45Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18
High Courts12 Dec 2003Dismissed
Smt. Suman Verma and Others Vs Special Secretary, Nagar Vikash Anubhag-6, Government of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1247 : (2002) 1 UPLBEC 787
Uttar Pradesh Municipalities Act, 1916 — Section 34(1B), 71
High Courts12 Dec 2003Dismissed
Sanjay Khetan Vs Commissioner of Income Tax and Others
Allahabad High Court · (2004) 188 CTR 361 : (2004) 266 ITR 453
Constitution of India, 1950 — Article 226Finance Act, 1992 — Section 245IIncome Tax Act, 1961 — Rule 68B
High Courts11 Dec 2003Disposed Of
Umesh Baijal and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 2 AWC 1757 : (2004) 2 UPLBEC 1235
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 48
High Courts11 Dec 2003Dismissed
Pushpak Jyoti Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 547
Constitution of India, 1950 — Article 14, 16, 16(2)
High Courts11 Dec 2003Dismissed
Committee of Management, Kisan Vidya Mandir College and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 708 : (2004) 1 UPLBEC 600
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts11 Dec 2003Dismissed
Kanhaiya Lal and Anr. Vs Board of Directors,UPSRTC,through its Managing Director,Lucknow & Anr.
Allahabad High Court · (2003) 12 AHC CK 0109
Constitution of India, 1950 — Article 226
High Courts11 Dec 2003Allowed
National Handloom Development Corporation Ltd. Vs Deputy Commissioner of Income Tax
Allahabad High Court · (2004) 188 CTR 195 : (2004) 266 ITR 647
High Courts11 Dec 2003
Anupam Dubey Vs Sachiv, U.P. Basic Shiksha Parishad and Another
Allahabad High Court · (2004) 2 UPLBEC 1743
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts11 Dec 2003
Smt. Rita Devi Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 825
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 2(a)(iii)