COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 60 of 117

High Courts10 Jul 2003Dismissed

Ratan Singh alias Ratan Lal Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 4567 : (2003) 95 RD 583

Legal Services Authorities Act, 1987 — Section 19(5), 20(2), 21(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)

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High Courts10 Jul 2003Dismissed

Janpad Auto Rickshaw Chalak Sangh and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5406 : (2003) 3 UPLBEC 2302

Uttar Pradesh Municipalities Act, 1916 — Section 132, 298, 44(3)

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High Courts10 Jul 2003

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

Allahabad High Court · (2003) 3 ACR 2646

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 324

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High Courts10 Jul 2003Dismissed

Naresh Chandra and Others Vs Meerut Development Authority and Another

Allahabad High Court · (2003) 6 AWC 5408

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

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High Courts10 Jul 2003Allowed

Buddhu through L. Rs. and Others Vs Board of Revenue and Others

Allahabad High Court · (2003) 6 AWC 4709

Uttar Pradesh Tenancy Act, 1939 — Section 33Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19, 229B, 331

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High Courts09 Jul 2003

Raju Vs District Magistrate and Others

Allahabad High Court · (2003) 3 ACR 2302

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 384

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High Courts09 Jul 2003Allowed

CN 141 C.P. Kaushlesh Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2003) 6 AWC 5461 : (2003) 3 UPLBEC 2038

Uttar Pradesh Police Regulations, 1948 — Regulation 525

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High Courts09 Jul 2003Allowed

Nagar Palika Ahreora Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (2004) 2 AWC 1371

Constitution of India, 1950 — Article 162, 226, 309Evidence Act, 1872 — Section 114, 35, 45

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High Courts09 Jul 2003Dismissed

Divisional Railway Manager, Northern Railway and Another Vs Central Government Industrial Tribunal-cum-Labour Court and Another

Allahabad High Court · (2003) 3 UPLBEC 2310

Constitution of India, 1950 — Article 226

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High Courts09 Jul 2003Allowed

Kaushlesh Singh and others Vs State of U.P. and another

Allahabad High Court · (2003) 07 AHC CK 0144

Uttar Pradesh Police Regulations, 1948 — Regulation 525

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High Courts09 Jul 2003Dismissed

Prem Jeet and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (2003) 07 AHC CK 0117

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High Courts09 Jul 2003Dismissed

Dinesh Prasad Vs Kapil Dev, Director, Social Welfare and Others

Allahabad High Court · (2003) 3 AWC 2591

Contempt of Courts Act, 1971 — Section 12, 2

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High Courts09 Jul 2003Dismissed

Madhuban Apparels Pvt. Ltd. and Another Vs The Recovery Officer, Debt Recovery Tribunal and Others

Allahabad High Court · (2003) 6 AWC 5391 : (2003) 3 BC 433 : (2003) 95 RD 527

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Constitution of India, 1950 — Article 226

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High Courts09 Jul 2003

Ram Kumar Yadav (D) through L.Rs. and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4819

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High Courts09 Jul 2003Dismissed

Deewan Singh Vs The Deputy Director of Agriculture (Extension) and Others

Allahabad High Court · (2005) 3 ESC 2206

Andhra Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 12

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High Courts09 Jul 2003Dismissed

Harpal Sharma Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4822 : (2003) 3 UPLBEC 1977

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(2), 122AUttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 2Uttar Pradesh Primary Agricultural Cooperative Credit Societies Centralized Service Rules, 1976 — Rule 2, 3

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High Courts09 Jul 2003