High Courts11 Dec 2003Dismissed
Smt. Bhoori Vs District Judge and Others
Allahabad High Court · (2004) 2 AWC 1258 : (2004) 4 RCR(Civil) 51
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 5 of 128
High Courts11 Dec 2003
National Handloom Development Corpn. Ltd. Vs Dy. Commissioner of Income Tax
Allahabad High Court · (2004) 136 TAXMAN 81
Income Tax Act, 1961 — Section 260A
High Courts10 Dec 2003Dismissed
Sivaya Gramodyog Sansthan Vs Commissioner of Sales Tax
Allahabad High Court · (2008) 11 VST 742
Uttar Pradesh Sales Tax Act, 1948 — Section 4, 4(b)
High Courts10 Dec 2003Dismissed
Gulabchand Vs State of U.P. and Another
Allahabad High Court · (2004) CriLJ 2672 : (2004) 3 RCR(Criminal) 678
Criminal Procedure Code, 1973 (CrPC) — Section 146, 397(2)
High Courts10 Dec 2003Dismissed
Dasrath Singh Vs Government of India and Others
Allahabad High Court · (2003) 12 AHC CK 0177
Allahabad High Court Rules, 1952 — Rule 2Army Rules, 1954 — Rule 13(3)(111)(iii)Constitution of India, 1950 — Article 226
High Courts10 Dec 2003Allowed
Kailash Nath Vs State of Uttar Pradesh and Another
Allahabad High Court · (2004) CriLJ 2129 : (2004) 3 RCR(Criminal) 175
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Dec 2003Allowed
Anuroop Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 2 AWC 1169 : (2004) 96 RD 279 : (2004) 1 RD 279
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)
High Courts10 Dec 2003Disposed Of
Hausila Prasad Vs Divisional Engineer and Another
Allahabad High Court · (2004) 2 AWC 1148
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 10(5)
High Courts10 Dec 2003Disposed Off
ITC Limited Vs Commissioner (Appeals), Cus. and C. Ex.
Allahabad High Court · (2003) 12 AHC CK 0141
High Courts10 Dec 2003Disposed Of
Ram Gopal Varshney and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 206 : (2004) 1 UPLBEC 845
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 16, 48
High Courts10 Dec 2003Allowed
Anglo-French Drug Co. (Eastern) Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2004) 3 LLJ 324 : (2004) 2 UPLBEC 1577
Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K
High Courts10 Dec 2003Dismissed
Hafiz Khan Vs Abdul Gafoor & Anr.
Allahabad High Court · (2003) 12 AHC CK 0104
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts10 Dec 2003Partly Allowed
Sunnai (Dead) Vs Deputy Director of Consolidation & Ors.
Allahabad High Court · (2003) 12 AHC CK 0102
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Tenancy Act, 1939 — Section 80Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(e)
High Courts10 Dec 2003Dismissed
Mahant Jai Narayan Das Vs Ram Kumar etc.
Allahabad High Court · (2003) 12 AHC CK 0096
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333
High Courts10 Dec 2003Dismissed
Vikramaditya Pandey Vs Committee of Management of Satashi Intermediate College,Rudrapur,District Deoria through its Manager & Ors.
Allahabad High Court · (2003) 12 AHC CK 0083
High Courts10 Dec 2003Dismissed
Daujee Vs Govind Prasad and Others
Allahabad High Court · (2003) 12 AHC CK 0069
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts10 Dec 2003Dismissed
Committee of Management, Shri Tilak Vidyalaya Inter College and Another Vs Regional Joint Director of Education and Others
Allahabad High Court · (2004) 1 AWC 229 : (2004) 1 UPLBEC 616
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts10 Dec 2003
Rajendra Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 736 : (2004) 1 UPLBEC 995
Constitution of India, 1950 — Article 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts10 Dec 2003Dismissed
Om Prakash Vs Hari Singh Yadav
Allahabad High Court · (2005) 1 ARC 301
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 23 Rule 3Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts10 Dec 2003Dismissed
Gulab Chand Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1113
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397