COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 45 of 117

High Courts22 Aug 2003Dismissed

Mewalal and Ors.(Legal Representatives of deceased petitioner Bal Govind) Vs Deputy Director of Consolidation & Ors.

Allahabad High Court · (2003) 08 AHC CK 0114

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

High Courts22 Aug 2003Dismissed

Ram Achal (D.) through L. Rs. Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 6 AWC 4943

Agra Tenancy Act, 1926 — Section 24, 25Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 9A(2)

High Courts22 Aug 2003Dismissed

Prem Maha Vidyalaya Association Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) 6 AWC 5114

Constitution of India, 1950 — Article 226Uttar Pradesh Technical Education Act, 1962 — Section 22D

High Courts21 Aug 2003Allowed

Naazim Hussain Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5020

High Courts21 Aug 2003Dismissed

Prachi Leathers (P.) Ltd. and Another Vs U.P.P.C.L. and Others

Allahabad High Court · (2003) 6 AWC 5665

Constitution of India, 1950 — Article 226Electricity (Supply) Regulations, 1984 — Rule 23(2)Electricity Act, 1910 — Section 22, 22B

High Courts21 Aug 2003Dismissed

Hum Veer Singh Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4900

Constitution of India, 1950 — Article 14Education Service Rules, 1992 — Rule 5, 54

High Courts21 Aug 2003Dismissed

Shanta Bai Vs Life Insurance Corporation of India and Others

Allahabad High Court · (2004) 2 ACC 791 : (2004) 1 ACC 153 : (2004) ACJ 1614

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45

High Courts21 Aug 2003Allowed

Commissioner, Sales Tax Vs Gulati and Co.

Allahabad High Court · (2005) 140 STC 179

High Courts21 Aug 2003Allowed

Sanjiv Fabrics Vs Commissioner of Sales Tax

Allahabad High Court · (2004) 137 STC 563

Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 8, 8(6)Central Sales Tax Act, 1956 — Section 10, 10A

High Courts21 Aug 2003Dismissed

Sant Prakash Singh and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (2003) 08 AHC CK 0116

High Courts21 Aug 2003Allowed

State of U.P. and Another Vs Dr. Sukhmal Jain and Others

Allahabad High Court · (2003) 6 AWC 4966

Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A, 6N

High Courts21 Aug 2003Dismissed

Shanta Bai alias Basanta Devi Vs L.I.C. of India and Others

Allahabad High Court · (2003) 6 AWC 5682

Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45

High Courts21 Aug 2003

Smt. Farhana and Another Vs Ateeque Khan

Allahabad High Court · (2003) 3 ACR 2561

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3), 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5

High Courts19 Aug 2003

Piari and Others Vs State of U.P.

Allahabad High Court · (2004) 1 ACR 266

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts19 Aug 2003

Ram Kishun alias Janardan Tiwari (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2551

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 299, 304, 323

High Courts19 Aug 2003Dismissed

Seth Pal Singh Vs State

Allahabad High Court · (2004) 1 ACR 785

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts19 Aug 2003Dismissed

Uma Kant Singh Vs District Inspector of Schools

Allahabad High Court · (2003) 6 AWC 4970

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101, 102, 103, 104, 105

High Courts19 Aug 2003

Nagar Mahapalika, Varanasi and Another Vs Uttar Pradesh Public Services Tribunal No. II and Others

Allahabad High Court · (2003) 6 AWC 5125

Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)Uttar Pradesh Nagar Mahapalika Sewa Niyamawali, 1962 — Rule 31, 8, 9

High Courts19 Aug 2003Allowed

Pawan Kumar Tiwari Vs High Court of Judicature at Allahabad and Others

Allahabad High Court · (2003) 6 AWC 5116

Constitution of India, 1950 — Article 16, 226Uttar Pradesh Public Service Act, 1993 — Section 3

High Courts19 Aug 2003Allowed

Mindhai Lal and Others Vs State of U.P.

Allahabad High Court · (2004) 1 ACR 791

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 34