High Courts11 Jul 2003Dismissed
Parmanand and Another Vs The State
Allahabad High Court · (2004) CriLJ 968
Penal Code, 1860 (IPC) — Section 300, 34
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 59 of 117
High Courts11 Jul 2003
Collector Singh and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2450
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts11 Jul 2003Dismissed
General Manager, Panki Thermal Power Station and Another Vs Labour Commissioner and Another
Allahabad High Court · (2003) 6 AWC 5344 : (2003) 3 LLJ 1048 : (2003) 2 UPLBEC 1665
Uttar Pradesh Contract Labour (Regulation and Abolition) Rules, 1975 — Rule 25(2)
High Courts11 Jul 2003
Wig Brothers (Builders and Engineers) (P) Ltd. and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 6 AWC 5331 : (2003) 3 CompLJ 328
Research and Development Cess Act, 1986 — Section 2, 3, 3(2), 9(2)
High Courts11 Jul 2003Dismissed
Amar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5499 : (2003) 2 UPLBEC 1817
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 48, 5A, 6
High Courts11 Jul 2003
Gangadhar (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2586
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 482
High Courts11 Jul 2003Dismissed
Sheetala Prasad Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5457 : (2003) 3 UPLBEC 1987
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Homeopathic Medical Colleges (Acquisition and Misc. Provisions) Act, 1981 — Section 4(2), 6
High Courts11 Jul 2003Dismissed
Ram Singh Yadav Vs Commissioner/Director, Handloom and Technology Nideshalaya and Another
Allahabad High Court · (2003) 6 AWC 5329 : (2003) 3 UPLBEC 1966
High Courts11 Jul 2003
Ram Nath and Others Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2827
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts11 Jul 2003
Ram Bharosey (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2459
Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Jul 2003Dismissed
Maqbool alias Jhulan and Others Vs State
Allahabad High Court · (2003) 3 ACR 2580
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 342
High Courts10 Jul 2003
Durga Mani Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2578
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376, 511, 576
High Courts10 Jul 2003Dismissed
Mahendra Kumar Vs Executive Officer and Others
Allahabad High Court · (2003) 6 AWC 5387
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 34(1A), 70, 71, 74
High Courts10 Jul 2003Allowed
Munna Lal-II Vs High Court of Judicature and Others
Allahabad High Court · (2003) 6 AWC 5463
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 136, 14Penal Code, 1860 (IPC) — Section 302, 468
High Courts10 Jul 2003
Matloob Ahmad Khan Vs Smt. Krishna Devi and Others
Allahabad High Court · (2003) 6 AWC 5611
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1)
High Courts10 Jul 2003Allowed
Nanku Vs Janardan Prasad
Allahabad High Court · (2003) 3 ACC 437 : (2005) ACJ 136 : (2003) 6 AWC 5392
Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)
High Courts10 Jul 2003Dismissed
Maya Tripathi Vs Senior Divisional Manager, Life Insurance Corporation of India
Allahabad High Court · (2004) 3 ACC 105 : (2003) 6 AWC 5390
High Courts10 Jul 2003Dismissed
Manoj Singh and Others Vs Rent Control and Eviction Officer/City Magistrate, Unnao and Another
Allahabad High Court · (2003) 07 AHC CK 0139
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 18
High Courts10 Jul 2003Allowed
Takabul Jahan Vs Rizwan & Ors.
Allahabad High Court · (2003) 07 AHC CK 0128
Constitution of India, 1950 — Article 226
High Courts10 Jul 2003Dismissed
Image Advertising Vs Greater NOIDA Industrial Development Authority and Another
Allahabad High Court · (2003) 5 AWC 4487
Constitution of India, 1950 — Article 226