COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 52 of 117

High Courts01 Aug 2003Partly Allowed

Dilip Kumar Sharma and Another Vs Civil Judge (Senior Division) and Others

Allahabad High Court · AIR 2004 All 86 : (2003) 4 AWC 3291

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 3

High Courts01 Aug 2003Disposed Of

Jai Karan Singh Vs Principal Sri Singheshwari Inter College and Others

Allahabad High Court · (2003) 4 AWC 3256

High Courts01 Aug 2003Allowed

National Thermal Power Corporation Ltd. Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 3287 : (2003) 3 UPLBEC 2500

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts31 Jul 2003Dismissed

Smt. Shanti Devi Vs Principal, Smt. Sukhdevi Balika Uchchatar Madhyamik Vidyalaya and Others

Allahabad High Court · (2003) 6 AWC 4708

High Courts31 Jul 2003

Commissioner of Income Tax Vs Ram Kishore Raj Kishore

Allahabad High Court · (2004) 135 TAXMAN 511

Income Tax Act, 1961 — Section 263

High Courts31 Jul 2003Dismissed

Mala Vanaspati Store Vs Bharat Sanchar Nigam Ltd. and Others

Allahabad High Court · (2003) 6 AWC 4785

High Courts31 Jul 2003Allowed

Ghanshyam Singh Vs Commissioner,Agra Division,Agra & Anr.

Allahabad High Court · (2003) 07 AHC CK 0132

Arms Act, 1959 — Section 16

High Courts31 Jul 2003Dismissed

Bachchan Lal Paswan Vs General Manager (Northern Region), I.B.P.Co.Ltd.and Others

Allahabad High Court · (2003) 07 AHC CK 0123

Constitution of India, 1950 — Article 226

High Courts31 Jul 2003Dismissed

Shyam Sunder Shukla Vs U.P. Co-operative Bank Ltd. and Others

Allahabad High Court · (2004) 2 AWC 1025 : (2004) 1 AWC 1025

High Courts31 Jul 2003

Ved Prakash Tiwari and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 3092

Constitution of India, 1950 — Article 21Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8

High Courts30 Jul 2003Dismissed

U. P. Public School''s Society Vs State of U.P. and Another

Allahabad High Court · (2003) 5 AWC 4472

Constitution of India, 1950 — Article 14, 213(2)Uttar Pradesh Municipal Corporation (Amendment) Ordinance, 2002 — Section 172(1), 173, 177Uttar Pradesh Municipal Corporation Act, 1959 — Section 177

High Courts30 Jul 2003Allowed

Indian Glass Agency Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5486

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6F

High Courts30 Jul 2003Dismissed

U.P. Public School''s Society Vs State of Uttar Pradesh and Another

Allahabad High Court · (2003) 3 UPLBEC 2262

Constitution of India, 1950 — Article 14, 213(2)Uttar Pradesh Municipal Corporation Act, 1959 — Section 173, 177

High Courts30 Jul 2003Dismissed

Devendra Nath Misra Vs U.P. Cooperative Sugar Federation and Others

Allahabad High Court · (2003) 4 AWC 3305

High Courts30 Jul 2003Dismissed

Shree Balaji Coal Linkers Vs Bharat Sanchar Nigam Ltd. and Others

Allahabad High Court · AIR 2004 All 141 : (2003) 4 AWC 2845 : (2004) 1 CTLJ 582

Constitution of India, 1950 — Article 14, 226Constitution of India, 1950 — Article 14, 226Constitution of India, 1950 — Article 14, 226

High Courts30 Jul 2003Dismissed

Anshuman Singh Sisodia Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 3302

Constitution of India, 1950 — Article 226

High Courts30 Jul 2003Allowed

General Manager, Obra Thermal and Hydel Project and Another Vs Bhukhi Chand and Others

Allahabad High Court · (2003) 6 AWC 5482

Electricity (Supply) Act, 1948 — Section 79CElectricity Operating Staff Service Rules, 1955 — Rule 10, 13Uttar Pradesh State Electricity Board Regulations, 1972 — Regulation 10, 14

High Courts30 Jul 2003Allowed

Ram Das Vs U.P.Financial Corporation and Others

Allahabad High Court · (2003) 5 AWC 4514

Constitution of India, 1950 — Article 12, 14, 21, 226, 6Uttar Pradesh Financial Corporation Act, 1951 — Section 226, 25F, 68

High Courts30 Jul 2003

Ram Samujh and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2620

Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34

High Courts30 Jul 2003Dismissed

Devendra Nath Misra Vs U.P. Co-operative Sugar Federation and Others

Allahabad High Court · (2003) 6 AWC 5348

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N