High Courts22 Jul 2003
Raj Kumar and Others (in Jail) Vs State
Allahabad High Court · (2003) 3 ACR 2593
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 55 of 117
High Courts22 Jul 2003
R.K. Verma Vs State of U.P. and Another
Allahabad High Court · (2003) 6 AWC 4813
Army Act, 1950 — Section 71Constitution of India, 1950 — Article 14, 16, 20, 20(2), 21Defence Service Army Regulations, 1987 — Regulation 16
High Courts22 Jul 2003Allowed
Smt. Benu Agrawal Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4454
Uttar Pradesh (Regulation of Building Operations) Regulations, 1960 — Regulation 5, 5(1), 5(2)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15(2A), 33
High Courts22 Jul 2003Allowed
Constable R. Velapandi Vs Union of India and Others
Allahabad High Court · (2003) 6 AWC 4747
Central Reserve Police Force Act, 1949 — Section 11
High Courts22 Jul 2003
U.P.State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4535
High Courts22 Jul 2003
Mahendra Singh Vs State
Allahabad High Court · (2003) 07 AHC CK 0109
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jul 2003
Satya Prakash Vs XII Addl. District Judge,Agra & Ors.
Allahabad High Court · (2003) 07 AHC CK 0107
High Courts22 Jul 2003Allowed
Chief of the Army Staff and Others Vs Daya Shanker Tiwari
Allahabad High Court · (2003) 4 AWC 2824
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 226Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 27 Rule 1, 79, 80
High Courts22 Jul 2003Allowed
Ugrasen Vs Ghaziabad Development Authority and Others
Allahabad High Court · (2003) 5 AWC 4498 : (2003) 3 UPLBEC 2049
Constitution of India, 1950 — Article 226Uttar Pradesh State Control Over Public Corporations Act, 1975 — Section 2(1)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 41(1), 41(3)
High Courts22 Jul 2003
Commissioner of Income Tax Vs Padampat Singhania
Allahabad High Court · (2004) 136 TAXMAN 200
Income Tax Act, 1961 — Section 2
High Courts22 Jul 2003Allowed
Bhagwant Prasad Arya Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 6 AWC 5409 : (2003) 3 UPLBEC 1956
Forest Act, 1927 — Section 18, 4, 8Penal Code, 1860 (IPC) — Section 379
High Courts21 Jul 2003Allowed
Jamuna Prasad Vs Incharge District Judge and Others
Allahabad High Court · (2003) 6 AWC 5397
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(5)
High Courts21 Jul 2003Allowed
Raja Ram Vs Inspector of Schools, and Others
Allahabad High Court · (2003) 5 AWC 4548
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 31
High Courts21 Jul 2003Dismissed
Kesarwani Zarda Bhandar Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5441
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2
High Courts21 Jul 2003
Ramesh Kumar Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 2 UPLBEC 1728
High Courts21 Jul 2003Dismissed
Ram Naresh Rai Vs Inspector General of Police and Others
Allahabad High Court · (2003) 5 AWC 4485
Constitution of India, 1950 — Article 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 5
High Courts21 Jul 2003Allowed
Life Insurance Corporation of India and Others Vs Srishti Vinayak Dwivedi
Allahabad High Court · (2003) 6 AWC 4751
High Courts21 Jul 2003Dismissed
Swaraj Ashram Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 2849 : (2004) 1 LLJ 80
Minimum Wages Act, 1948 — Section 2(1), 3Minimum Wages Act, 1948 — Section 2(1), 3Minimum Wages Act, 1948 — Section 2(1), 3
High Courts21 Jul 2003Dismissed
Suhag Kanch Udyog Vs State of U.P. and Another
Allahabad High Court · (2003) 4 AWC 2851(2)
Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 6J, 6J(2)
High Courts21 Jul 2003Dismissed
Keserwani Zarda Bhandar Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2254
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2