COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 46 of 117

High Courts19 Aug 2003Allowed

Committee of Management, Rashtriya Madhyamik Vidyalaya and Another Vs Joint Director of Education (Madhyamik), Vth Region and Others

Allahabad High Court · (2003) 3 UPLBEC 2175

Societies Registration Act, 1860 — Section 25(1)

High Courts19 Aug 2003Allowed

Committee of Management, Ram Chandra Singh Khatri Kanya Uchchattar Madhyamik Vidyalaya Morcha and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 1 UPLBEC 41

High Courts19 Aug 2003Dismissed

Shiv Bhagwan Tewari and Others Vs District Judge, Sitapur

Allahabad High Court · (2003) 08 AHC CK 0111

Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 12

High Courts19 Aug 2003Dismissed

Birendra Prasad Singh Vs State of U.P.and Others

Allahabad High Court · (2003) 08 AHC CK 0110

Constitution of India, 1950 — Article 226

High Courts19 Aug 2003Allowed

Chaudhary Charan Singh University Vs Astron Educational Samiti and Others

Allahabad High Court · (2003) 6 AWC 4927

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 30Uttar Pradesh General Clauses Act, 1904 — Section 23A

High Courts19 Aug 2003Dismissed

Mathura Prasad Vs Jail Superintendent and Another

Allahabad High Court · (2003) 6 AWC 5152

Constitution of India, 1950 — Article 14, 16, 21, 226, 311

High Courts19 Aug 2003Allowed

Ingersoll Rand Wadco Tools Ltd. Vs U.P. State Industrial Development Corporation and Another

Allahabad High Court · (2003) 6 AWC 4934

Companies Act, 1956 — Section 23Uttar Pradesh Urban Planning and Development Act, 1973 — Section 4, 5

High Courts18 Aug 2003Allowed

Managing Director, U.P. State Handloom Corporation and Another Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (2003) 6 AWC 4883

Constitution of India, 1950 — Article 226

High Courts18 Aug 2003Dismissed

Dilip Kumar Vs Executive Engineer,Vidyut Yantrik Shakha,Jal Nigam,U.P.Kanpur & Ors.

Allahabad High Court · (2003) 08 AHC CK 0101

High Courts18 Aug 2003Allowed

U.P. State Road Transport Corporation Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4877

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts18 Aug 2003Dismissed

Navyug Udyog (Plastics) (P.) Ltd. Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4874

Constitution of India, 1950 — Article 226

High Courts18 Aug 2003Dismissed

Suresh Chandra Belwal Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5703

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 12(11)(D), 13(2), 7

High Courts14 Aug 2003Allowed

Mohd. Shahid and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5288 : (2003) 6 AWC 5249

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21(1), 23

High Courts14 Aug 2003Dismissed

Atik Ahmad Vs Chandra Shekhar Azad University of Agriculture and Technology and Others

Allahabad High Court · (2003) 6 AWC 4891

High Courts14 Aug 2003Dismissed

Smt. Sunaina Singh Vs District Magistrate and Others

Allahabad High Court · (2003) 6 AWC 4898

High Courts14 Aug 2003Dismissed

Jairaj Singh and Another Vs Additional Collector (Administration)/Deputy Director of Consolidation

Allahabad High Court · (2003) 6 AWC 4960

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 3(2), 4, 8, 9Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 24, 24AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117A, 132

High Courts14 Aug 2003Allowed

Man Singh Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4888

High Courts14 Aug 2003Dismissed

Sahdev Prasad Vs State of U.P.and Others

Allahabad High Court · (2003) 08 AHC CK 0112

High Courts14 Aug 2003Dismissed

Sahadeo Prasad Vs Uttar Pradesh Rajya and Others

Allahabad High Court · (2003) 08 AHC CK 0109

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

High Courts14 Aug 2003Allowed

K.S.A. Samiti Ltd. Vs District Magistrate and Others

Allahabad High Court · (2003) 4 AWC 3353