High Courts14 Aug 2003Dismissed
Daroga alias Ram Asrey and Others Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 883
Criminal Procedure Code, 1973 (CrPC) — Section 161, 394Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 47 of 117
High Courts14 Aug 2003Allowed
Nagar Palika Parishad and Another Vs Commissioner, Moradabad Commissionary and Another
Allahabad High Court · (2003) 6 AWC 4852 : (2003) 3 UPLBEC 2630
Uttar Pradesh Municipal Board Services (Inquiry, Punishment and Termination of Services) Rules, 1960 — Rule 4Uttar Pradesh Municipal Servants (Appeal) Rules, 1967 — Rule 3
High Courts13 Aug 2003
Mohd. Anees alias Guddu (in Jail) Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2659 : (2004) 1 RCR(Criminal) 499
National Security Act, 1980 — Section 8
High Courts13 Aug 2003Dismissed
Kumari Sujata Sinha Vs Allahabad Development Authority
Allahabad High Court · (2003) 6 AWC 4949
High Courts13 Aug 2003Allowed
Mohd. Hashim Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2003) 6 AWC 4621
Motor Vehicles Act, 1988 — Section 66, 66(1)
High Courts13 Aug 2003Allowed
Managing Director, U.P. Co-operative Bank Ltd. and Another Vs Chairman, U.P. State Minorities Commission and Others
Allahabad High Court · (2003) 6 AWC 5122
Uttar Pradesh Commission for Minorities Act, 1994 — Section 9
High Courts13 Aug 2003Allowed
Ram Pyare Tripathi Vs District Inspector of Schools and Another
Allahabad High Court · (2004) 101 FLR 331
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts13 Aug 2003Allowed
Mohd. Akhtar Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 1560
Constitution of India, 1950 — Article 21Police Act, 1861 — Section 46
High Courts13 Aug 2003Dismissed
Agra City Real Estate Development Organisation Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3342 : (2003) 95 RD 322 : (2003) 3 UPLBEC 2201 : (2003) 3 UPLBEC 2101
Stamp Act, 1899 — Article 23, 3, 47A, 47A(1)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 5
High Courts13 Aug 2003
Sandeep Singh (in Jail) Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2657
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts11 Aug 2003Dismissed
Krishna Mohan Prasad Saxena Vs Mahesh Chandra Verma and Another
Allahabad High Court · (2003) 6 AWC 5135
Contempt of Courts Act, 1971 — Section 12
High Courts11 Aug 2003
Shree Nath Misra Vs The State Bank of India and Others
Allahabad High Court · (2003) 3 UPLBEC 2785
Constitution of India, 1950 — Article 226
High Courts11 Aug 2003Allowed
Jyoti alias Jannat and Another Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 45 : (2003) 4 AWC 2844
Constitution of India, 1950 — Article 21Majority Act, 1875 — Section 3Penal Code, 1860 (IPC) — Section 363, 366
High Courts11 Aug 2003Allowed
Smt. Rajodevi and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2080
High Courts11 Aug 2003Allowed
Smt. Basanti Devi and Others Vs IXth A.D.J. and Others
Allahabad High Court · (2003) 4 AWC 3365
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts11 Aug 2003Dismissed
Darbari Lal Vs State of U.P. and Another
Allahabad High Court · (2003) 4 AWC 3354 : (2003) 3 UPLBEC 2106
High Courts11 Aug 2003
Shree Nath Mishra Vs State Bank of India and Others
Allahabad High Court · (2004) 2 LLJ 851
Constitution of India, 1950 — Article 226
High Courts11 Aug 2003
Zarina Khatoon and Another Vs Chief Judicial Magistrate and Another
Allahabad High Court · (2003) 3 ACR 2661
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 182, 201, 218, 302, 307
High Courts11 Aug 2003
Mahmood Ahmad alias Jhhabbu Khan and Others Vs State
Allahabad High Court · (2003) 3 ACR 2649
Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 386, 482
High Courts11 Aug 2003Allowed
Mumtaz Begum Vs District Judge and Another
Allahabad High Court · (2003) 6 AWC 4850
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)