High Courts02 Jul 2003
Commissioner of Income Tax Vs Narain Sugar Industries
Allahabad High Court · (2004) 136 TAXMAN 414
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 63 of 117
High Courts02 Jul 2003Allowed
Durja and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2349
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts02 Jul 2003Allowed
Nirmal Pandey Vs District Magistrate and Others
Allahabad High Court · (2004) CriLJ 1548 : (2004) 2 RCR(Criminal) 303
National Security Act, 1980 — Section 3(2)
High Courts02 Jul 2003Allowed
Ramesh and Others Vs The State
Allahabad High Court · (2004) CriLJ 1877
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302
High Courts02 Jul 2003Dismissed
Shiv Shanker Pal Vs Gorakhpur Mandal Vikas Nigam Ltd.
Allahabad High Court · (2003) 4 AWC 2884 : (2003) 3 UPLBEC 2271
Constitution of India, 1950 — Article 12, 226
High Courts02 Jul 2003
Vivek Mehrotra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2626
Criminal Procedure Code, 1973 (CrPC) — Section 125, 245(2), 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts02 Jul 2003
New India Assurance Co. Ltd. Vs Mrs. Kanak Garg and Others
Allahabad High Court · (2004) 2 ACC 360
Motor Vehicles Act, 1988 — Section 170
High Courts01 Jul 2003Dismissed
Oriental Insurance Co. Ltd. Vs Pushpa and Others
Allahabad High Court · (2003) 3 ACC 417 : (2005) ACJ 578 : (2003) 5 AWC 4519
General Clauses Act, 1897 — Section 13Motor Vehicles Act, 1988 — Section 147, 147(1), 149(2), 170, 173
High Courts01 Jul 2003Allowed
Shaukat Ali Vs Allahabad Development Authority and Another
Allahabad High Court · (2003) 4 AWC 2939 : (2003) 2 UPLBEC 1573
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 2A, 5Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15(2A), 2, 33, 35, 36
High Courts01 Jul 2003Dismissed
Dr. Prabhu Nath Prasad Gupta Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 3010
Constitution of India, 1950 — Article 226
High Courts01 Jul 2003Dismissed
Aloo Arhati Association and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4109
Constitution of India, 1950 — Article 14, 19(1), 19(6), 21Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 7(2)
High Courts30 Jun 2003Dismissed
Dharam Chand and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2322
Constitution of India, 1950 — Article 226
High Courts25 Jun 2003
Mishri Lal and Another Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2795
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 456, 457
High Courts25 Jun 2003
Udai Raj (D) and Another Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2948
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 366, 376
High Courts20 Jun 2003Dismissed
Animesh Jain Vs Home Secretary and Another
Allahabad High Court · (2004) 1 ACR 294
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 226, 300Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 2003Dismissed
Naib Tahsil Sadar Vyas Narain Umrao Vs State of U.P. and Others
Allahabad High Court · (2004) 2 ACR 1369
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155(2), 156(1), 228
High Courts19 Jun 2003Dismissed
Brij Raj Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 2901
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 29
High Courts18 Jun 2003Disposed Of
Indrapal Singh @ Bachchan Singh and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2003) 06 AHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 82
High Courts18 Jun 2003Dismissed
Shiv Kumar Umrao Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 2899 : (2003) 3 UPLBEC 2499
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 29
High Courts11 Jun 2003Dismissed
Hanumant Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · (2004) 1 ACR 284
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 228, 240, 482Penal Code, 1860 (IPC) — Section 395