Constitution of India, 1950 — Article 21Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 29

Read judgment

High Courts23 Aug 2003

Genda alias Goverdhan and Others Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 3002

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 395, 396, 397, 399

Read judgment

High Courts23 Aug 2003Disposed Of

Commissioner of Income Tax Vs Simbholi Sugar Mills Ltd.

Allahabad High Court · (2004) 136 TAXMAN 415

Read judgment

High Courts23 Aug 2003Dismissed

Indrasan Singh Vs S.P. and Others

Allahabad High Court · (2003) 08 AHC CK 0150

Majority Act, 1875 — Section 3Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 15

Read judgment

High Courts23 Aug 2003Allowed

Girja Shanker Vs State of U.P.and Others

Allahabad High Court · (2003) 08 AHC CK 0092

Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5

Read judgment

High Courts23 Aug 2003Dismissed

Krishna Rice Mill and Others Vs Recovery Officer, Debt Recovery Tribunal and Another

Allahabad High Court · AIR 2004 All 57 : (2003) 6 AWC 5685 : (2003) 6 AWC 5172 : (2004) 3 BC 124 : (2004) 96 RD 356

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22

Read judgment

High Courts23 Aug 2003Allowed

Rafiuddin Vs 2nd Additional District Judge and Another

Allahabad High Court · (2003) 6 AWC 4870

Read judgment

High Courts23 Aug 2003Dismissed

Commissioner, Trade Tax Vs Bajaj Steel and Industries

Allahabad High Court · (2004) 138 STC 600

Central Sales Tax Act, 1956 — Section 14Uttar Pradesh Trade Tax Act, 1948 — Section 13(2), 13A(1), 13A(4), 3A, 3A(1)Uttar Pradesh Trade Tax Rules, 1948 — Rule 84A

Read judgment

High Courts23 Aug 2003

Surya Nath (in Jail) Vs State

Allahabad High Court · (2003) 3 ACR 2636

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 324

Read judgment

High Courts22 Aug 2003

Ashok (in Jail) Vs State

Allahabad High Court · (2003) 3 ACR 2554

Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401Penal Code, 1860 (IPC) — Section 376, 376(1), 452

Read judgment

High Courts22 Aug 2003

Lallan Khan (in Jail) Vs State

Allahabad High Court · (2003) 3 ACR 2566

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 34, 427, 429, 436

Read judgment

High Courts22 Aug 2003Dismissed

Bal Govind (D) through L. Rs. Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 6 AWC 4868 : (2003) 95 RD 249

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

Read judgment

High Courts22 Aug 2003Dismissed

Committee of Management of Hina Shiksha Niketan Shree Saiyed Asghar Hussain Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5700

Constitution of India, 1950 — Article 226, 309Uttar Pradesh Land Laws (Amendment) Act, 1975 — Section 198Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)

Read judgment

High Courts22 Aug 2003Dismissed

Devidayal Aluminium Pvt. Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (2006) 143 STC 199

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax Act, 1956 — Section 8(2A)Uttar Pradesh Sales Tax Act, 1948 — Section 30, 7, 8, 8(1), 8(4)

Read judgment