High Courts07 Aug 2003Allowed
Radhey Lal Vs The State of U.P. and Another
Allahabad High Court · (2004) CriLJ 975 : (2004) 2 RCR(Criminal) 527
Criminal Procedure Code, 1973 (CrPC) — Section 386
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 49 of 117
High Courts07 Aug 2003Dismissed
Kedar Nath Misra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3369
Constitution of India, 1950 — Article 226Uttar Pradesh Stamp Rules, 1952 — Rule 151A
High Courts07 Aug 2003
Murari Lal Vs State of U.P. and others
Allahabad High Court · (2003) 08 AHC CK 0090
Constitution of India, 1950 — Article 46
High Courts07 Aug 2003Dismissed
Union of India (UOI) and Others Vs Central Administrative Tribunal and Another
Allahabad High Court · (2003) 4 AWC 3363
High Courts07 Aug 2003
Radhey Lal Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 2664
Criminal Procedure Code, 1973 (CrPC) — Section 381, 384, 385, 386, 394Penal Code, 1860 (IPC) — Section 406, 419, 420, 468
High Courts06 Aug 2003Dismissed
Kanchan Lal and Others Vs Board of Revenue, U.P. and Others
Allahabad High Court · (2003) 6 AWC 5705
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90Constitution of India, 1950 — Article 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts06 Aug 2003Dismissed
Mohd. Mustafa Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4894
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 20, 20(3), 21(2), 52
High Courts06 Aug 2003Allowed
Neel Kamal Pandey Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4654
High Courts06 Aug 2003Dismissed
Amar Nath Vs D.I.O.S. and Another
Allahabad High Court · (2003) 6 AWC 4661
Constitution of India, 1950 — Article 226
High Courts06 Aug 2003
Dhaneshwar and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2003) 6 AWC 4664 : (2003) 95 RD 372
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts06 Aug 2003Dismissed
Vinod Bihari Sharma Vs Director General, P.R.D. and Another
Allahabad High Court · (2003) 6 AWC 4881
Constitution of India, 1950 — Article 16
High Courts06 Aug 2003Allowed
Smt. Premwati Vs Chief Revenue Officer and Others
Allahabad High Court · (2003) 6 AWC 4676
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48, 52, 8A, 9A(2)
High Courts06 Aug 2003Allowed
Raj Kumari Devi and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4843
Constitution of India, 1950 — Article 309Lekhpals Service Rules, 1958 — Rule 8
High Courts06 Aug 2003Dismissed
Laxmi Kant Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4666 : (2003) 95 RD 374
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1)
High Courts06 Aug 2003Disposed Of
Ajay Singh (In Jail) Vs State of U.P. and Another
Allahabad High Court · (2003) 4 AWC 3340
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 2, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Aug 2003Allowed
Dr. (Smt.) Brij Lata Arora and Another Vs Regional Inspectress of Girls Schools, I Region and Others
Allahabad High Court · (2003) 4 AWC 3307
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts06 Aug 2003Disposed Of
Ghaziabad Development Authority and Another Vs Union of India (UOI) and Another
Allahabad High Court · (2003) 4 AWC 3078(2)
Constitution of India, 1950 — Article 20, 21, 226Consumer Protection Act, 1986 — Section 27
High Courts06 Aug 2003Disposed Of
Dhaneshwar and others Vs Deputy Director of Consolidation and others
Allahabad High Court · (2003) 08 AHC CK 0108
Constitution of India, 1950 — Article 226
High Courts06 Aug 2003Disposed Of
Bachcha Prasad Vs State of U.P.& Anr.
Allahabad High Court · (2003) 08 AHC CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 437, 482
High Courts06 Aug 2003Disposed Of
Mohd.Idrish Khan Vs State of U.P.and Others
Allahabad High Court · (2003) 08 AHC CK 0104
Constitution of India, 1950 — Article 309