High Courts26 May 2003Dismissed
Bhola Nath Singh Kushwaha Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 5 AWC 4054
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 65 of 117
High Courts23 May 2003Allowed
Hasnain Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 1 ACR 499
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 308, 323, 504, 506
High Courts23 May 2003Dismissed
Nazra Vs State of U.P. and Another
Allahabad High Court · (2003) 6 AWC 5541
Uttar Pradesh Fundamental Rules, 1987 — Rule 56
High Courts23 May 2003Allowed
Bhagwati Prasad and Others Vs Addl. Collector/Addl. District Magistrate (Admn.)
Allahabad High Court · (2003) 6 AWC 5567 : (2003) 95 RD 278
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 14(1), 145, 146, 15AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts23 May 2003Allowed
Agra Public School Vs U.P. Avas Evam Vikas Parishad and Others
Allahabad High Court · (2003) 6 AWC 5566 : (2003) 3 UPLBEC 2373
High Courts23 May 2003
U.P. State Electricity Board and Another Vs Labour Court (IV) and Another
Allahabad High Court · (2003) 3 UPLBEC 2365
High Courts23 May 2003Allowed
Jagmohan alias Munna Vs Commissioner and Others
Allahabad High Court · (2003) 6 AWC 5326
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 333
High Courts23 May 2003Allowed
Rupendra Singh Vs Chief Engineer, Hydro Electric, U.P. Power Corporation Ltd. and Others
Allahabad High Court · (2003) 3 UPLBEC 2298
Constitution of India, 1950 — Article 12
High Courts23 May 2003Dismissed
Yogendra Nath Tripathi and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 4718
Constitution of India, 1950 — Article 16(1), 226
High Courts23 May 2003
Nuboard Manufacturing Co. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4143
Penal Code, 1860 (IPC) — Section 293, 323, 427Uttar Pradesh Industrial Disputes Act, 1947 — Section 33(2), 4K, 6E(2), 6E(3)
High Courts23 May 2003Dismissed
Saurashtra Chemicals Vs Commissioner of Sales Tax
Allahabad High Court · (2006) 143 STC 368
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(4), 11(8)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(7)
High Courts23 May 2003Disposed Of
Shashi Kant Pandey Vs Executive Engineer, Anusandhan Avam Niyojan, Jal Sansadhan Prakhand and Another
Allahabad High Court · (2003) 2 UPLBEC 1738
High Courts23 May 2003Dismissed
Jamal Ahmad Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5294
Constitution of India, 1950 — Article 136, 161, 226
High Courts23 May 2003
Javed Iqbal Vs Supdt., Central Jail and Others
Allahabad High Court · (2003) 2 ACR 1695
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts23 May 2003Dismissed
Prabhash Chandra Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 3 UPLBEC 2348
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 219
High Courts23 May 2003Dismissed
Ram Kishore Vs District Magistrate and Others
Allahabad High Court · (2003) 6 AWC 4835 : (2003) 95 RD 440
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts23 May 2003Allowed
U.P. State Electricity Board Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2003) 5 AWC 3538
Industrial Disputes (Central) Rules, 1957 — Rule 10(B), 12(8), 12(9), 60Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 33, 5C(1), 6N
High Courts23 May 2003Dismissed
Smt. Wafia Khatoon Vs Assistant Custodian General (E.P.) and Others
Allahabad High Court · (2003) 6 AWC 4798
Administration of Evacuee Property Act, 1950 — Section 10, 27Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48A
High Courts23 May 2003Allowed
Girish Chandra Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5563
Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts23 May 2003Allowed
Allahabad Bank Vs Presiding Officer, Central Government Industrial Tribunal and Another
Allahabad High Court · (2003) 3 LLJ 1147 : (2003) 3 UPLBEC 2362
Industrial Disputes Act, 1947 — Section 11A