High Courts14 Jul 2003Allowed
Baidyanath Ayurved Bhawan (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5401
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2, 37, 9, 9(1), 9(2)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 58 of 117
High Courts14 Jul 2003Dismissed
Rajeev Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4697 : (2003) 2 UPLBEC 1754
High Courts14 Jul 2003Dismissed
Bhuwaneshwar Pandey Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2496
Uttar Pradesh Government Servant Jestata Niyamavali, 1991 — Rule 8(2)
High Courts14 Jul 2003Dismissed
U.S. Sinha (Dr.) Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2213
High Courts14 Jul 2003Allowed
Jaspal Timber Mart Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 11 VST 170
High Courts14 Jul 2003Dismissed
Avinash Chand Srivastava Vs Smt. Johra Chatterjee, Labour Commissioner and Another
Allahabad High Court · (2003) 6 AWC 4695
Contempt of Courts Act, 1971 — Section 12, 2
High Courts14 Jul 2003Disposed Of
Ashish Kumar Chaurasia Vs CEGAT and CC and CE
Allahabad High Court · (2003) 89 ECC 426 : (2003) ECR 537 : (2003) 158 ELT 151
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125E, 129A
High Courts14 Jul 2003Dismissed
Moti Lan and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 950
Criminal Procedure Code, 1973 (CrPC) — Section 296Evidence Act, 1872 — Section 135Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 307
High Courts14 Jul 2003Allowed
Union of India (UOI) and Others Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another
Allahabad High Court · (2003) 4 AWC 2842
Industrial Disputes Act, 1947 — Section 33C(2)Industrial Disputes Act, 1947 — Section 33C(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts14 Jul 2003
United India Insurance Co. Ltd. Vs Om Prakash and Another
Allahabad High Court · (2003) 3 ACC 615
Motor Vehicles Act, 1988 — Section 166(2), 173
High Courts14 Jul 2003
Narain and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2871
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts14 Jul 2003Allowed
U.P.State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4531
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4k, 6N
High Courts14 Jul 2003Dismissed
Committee of Management Ghaziabad Dugdha Utpadak Sahkari Sangh Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5513
Constitution of India, 1950 — Article 226
High Courts14 Jul 2003
Dr. Birendra Bahadur Singh Vs Assistant Registrar, Firms, Societies and Chits, Varanasi Region and Others
Allahabad High Court · (2003) 6 AWC 5399
Societies Registration Act, 1860 — Section 12(D), 13(D), 24(5), 25, 32
High Courts14 Jul 2003Dismissed
Prem Prakash Sharma Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2003) 5 AWC 4541
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts14 Jul 2003Dismissed
Deo Narain Misra Vs Director of Education, U.P. and Others
Allahabad High Court · (2003) 5 AWC 4538 : (2004) 1 UPLBEC 206
Constitution of India, 1950 — Article 226
High Courts13 Jul 2003Allowed
Smt. Mithlesh Jain Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4742
High Courts11 Jul 2003
Arvind Kumar Dhuria Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2310
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108
High Courts11 Jul 2003Allowed
Satendra Kumar Tripathi Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5508
Allahabad High Court Rules, 1952 — Rule 12Constitution of India, 1950 — Article 14
High Courts11 Jul 2003Dismissed
Rakesh Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226