High Courts23 May 2003Dismissed
Abdul Rahman Ansari Vs Collector and Another
Allahabad High Court · (2003) 3 UPLBEC 2370
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 67 of 117
High Courts23 May 2003Allowed
Azmat Ullah Vs Chief Judicial Magistrate and Others
Allahabad High Court · (2003) 5 AWC 3529 : (2003) 95 RD 140
Uttar Pradesh Municipalities Act, 1916 — Section 178, 180, 180(2)Uttar Pradesh Nagar Palika Act, 1916 — Section 318
High Courts23 May 2003Dismissed
Gauri Shanker Vs Onkar Nath Mishra, Addl. Registrar (Admn.) Co-op. Societies and Others
Allahabad High Court · (2003) 5 AWC 4019
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 2
High Courts23 May 2003
National Insurance Company Vs Hari Prakash and Others
Allahabad High Court · (2003) 3 ACC 333 : (2003) 6 AWC 5546
Motor Vehicles Act, 1988 — Section 170, 173
High Courts23 May 2003Dismissed
Mool Chand Vs Third Addl. District Judge
Allahabad High Court · (2003) 6 AWC 5561
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 8 Rule 10Constitution of India, 1950 — Article 226
High Courts23 May 2003Dismissed
Ghaziabad Development Authority Vs Subodh Builders (P.) Ltd. and Another
Allahabad High Court · (2003) 6 AWC 5557
Arbitration and Conciliation Act, 1996 — Section 12, 13, 34Constitution of India, 1950 — Article 226, 227
High Courts23 May 2003
U.P. Forest Corporation Vs ITAT
Allahabad High Court · (2004) 135 TAXMAN 558
Constitution of India, 1950 — Article 136, 137, 145, 226, 227Income Tax Act, 1961 — Section 10, 11, 143, 148, 20
High Courts23 May 2003Dismissed
Kunj Behari Lal Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2004) 2 UPLBEC 1488
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 3
High Courts23 May 2003Allowed
B.K. Usha Education Society Vs Deputy Registrar, Firms, Societie and Others
Allahabad High Court · (2003) 6 AWC 5385
Societies Registration Act, 1860 — Section 25, 9
High Courts23 May 2003Allowed
Jilajeet Vs Panch Lal and Others
Allahabad High Court · (2003) 6 AWC 5369 : (2003) 95 RD 127
Limitation Act, 1963 — Section 14, 29(2), 5Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 3Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(6)
High Courts23 May 2003
Sunil Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 UPLBEC 2341
Uttar Pradesh Municipalities Act, 1916 — Section 74
High Courts23 May 2003
Ashok Chaturvedi and Others Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 2686
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 304A
High Courts23 May 2003Allowed
State of U.P. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2003) 6 AWC 5364
Constitution of India, 1950 — Article 311Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F
High Courts23 May 2003
Jitendra Singh and Another (in Jail) Vs State
Allahabad High Court · (2003) 3 ACR 2431
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts23 May 2003Allowed
Ranbir Singh Malik Vs Inspector General of Police, Intelligence Department
Allahabad High Court · (2003) 6 AWC 5544
Constitution of India, 1950 — Article 14, 16
High Courts22 May 2003Dismissed
Raj Net Chauhan Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 6 AWC 5576
Constitution of India, 1950 — Article 226
High Courts22 May 2003
Balbeer Vs District Magistrate and Others
Allahabad High Court · (2003) 3 ACR 2364
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(2), 8
High Courts22 May 2003
Raj Kumar Singh Vs Indian Oil Corporation and Others
Allahabad High Court · (2003) 3 ACC 238 : (2003) 5 AWC 3932
Arbitration Act, 1940 — Section 9
High Courts22 May 2003
Suresh (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2466
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 134, 6Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 May 2003Dismissed
Singh and Others Vs State of U.P. and Others
Allahabad High Court · AIR 2003 All 375
Constitution of India, 1950 — Article 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 27