High Courts09 Dec 2003Dismissed
Commissioner, Sales Tax Vs Laxmi Leather Cloth Industries Pvt. Ltd.
Allahabad High Court · (2008) 11 VST 79
Uttar Pradesh Sales Tax Act, 1948 — Section 11
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 6 of 128
High Courts09 Dec 2003Dismissed
Syed Mazhar Hussain Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1265 : (2004) 96 RD 211
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229D
High Courts09 Dec 2003Dismissed
Narain Das Vs State
Allahabad High Court · (2003) 12 AHC CK 0114
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts09 Dec 2003Disposed Of
Ummeda Vs State of U.P.
Allahabad High Court · (2003) 12 AHC CK 0111
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts09 Dec 2003Dismissed
Randhir Singh Vs Hardas
Allahabad High Court · (2003) 12 AHC CK 0110
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229B
High Courts09 Dec 2003Dismissed
Anand Kumar Vs Tulsi Ram
Allahabad High Court · (2003) 12 AHC CK 0088
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts08 Dec 2003Dismissed
Kiran Traders Vs Judge Small Cause Court and Others
Allahabad High Court · (2005) 1 ARC 246
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts08 Dec 2003Allowed
Madan Gopal Mittal Vs Managing Committee, D.A.V. College and Others
Allahabad High Court · (2004) 1 AWC 231
High Courts08 Dec 2003Dismissed
Om Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 233
Land Acquisition Act, 1894 — Section 3, 4(1)
High Courts08 Dec 2003Allowed
Govind Singh Vs State of U.P.
Allahabad High Court · (2003) 12 AHC CK 0115
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts08 Dec 2003Dismissed
Rati Ram Vs Up-Ziladhikari
Allahabad High Court · (2003) 12 AHC CK 0077
High Courts08 Dec 2003Allowed
Aryan Institute of Management and Computer Studies Vs Vice Chancellor, Dr. B.R. Ambedkar University (Formerly Agra University) and Another
Allahabad High Court · (2004) 2 AWC 1688 : (2004) 2 UPLBEC 1603
High Courts08 Dec 2003Allowed
Devi Deen Verma Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1150
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts08 Dec 2003Allowed
Sunil Kumar Mishra Vs Regional Selection Committee and Others
Allahabad High Court · (2004) 1 AWC 620 : (2004) 2 UPLBEC 1520
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 2(1), 33B, 33CUttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 11, 14
High Courts05 Dec 2003Dismissed
Udai and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 641 : (2004) 2 UPLBEC 1775
Constitution of India, 1950 — Article 226
High Courts05 Dec 2003Dismissed
D.S. Bishnoi Vs State Bank of India and Others
Allahabad High Court · (2004) 1 AWC 640 : (2004) 2 LLJ 543
High Courts05 Dec 2003Allowed
K.B. Thakur Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 1 AWC 636 : (2004) 1 UPLBEC 847
High Courts05 Dec 2003Dismissed
Shyam Babu Vaishya and Co. and Another Vs Assistant Commissioner, Trade Tax and Others
Allahabad High Court · (2005) 139 STC 397
Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(2), 30, 9
High Courts05 Dec 2003Dismissed
Ram Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 696 : (2004) 1 UPLBEC 609