COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 69 of 117

High Courts21 May 2003Allowed

Dr. Raghvendra Pratap Singh Vs Director of Higher Education

Allahabad High Court · (2003) 6 AWC 5549

Constitution of India, 1950 — Article 14, 19(1), 226, 32Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16, 31C

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High Courts21 May 2003Allowed

Jaglal and Others Vs Director, Horticulture and Others

Allahabad High Court · (2003) 5 AWC 4096

Constitution of India, 1950 — Article 14, 16, 348(3)Uttar Pradesh Regularization of Daily Wages Appointments on Group D Posts Rules, 2001 — Rule 3, 4, 4(1), 4(2), 4(2)

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High Courts21 May 2003

Faeem Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACR 2357

Constitution of India, 1950 — Article 22(5)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts21 May 2003Allowed

Jag Lal and Others Vs Director, Horticulture, U.P. Government and Others

Allahabad High Court · (2003) 3 UPLBEC 2528

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High Courts21 May 2003

Inam Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACR 2288

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 110National Security Act, 1980 — Section 3(2)

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High Courts21 May 2003Allowed

Triloki Nath Tandon Vs Allahabad Bank and Others

Allahabad High Court · (2003) 2 UPLBEC 1474

Allahabad Bank Employees (Pension) Regulations, 1993 — Regulation 3(3)

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High Courts21 May 2003

Raja Ram Jaiswal (in Jail) Vs State

Allahabad High Court · (2003) 3 ACR 2427

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts20 May 2003Dismissed

Committee of Management, Rashtriya Junior High School Vs Asstt. Registrar, Firms, Societies and Chits and Others

Allahabad High Court · (2003) 6 AWC 5633

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25A(1), 3A, 3B

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High Courts20 May 2003

Hari Ram and Others Vs Nagdu Yadav and Others

Allahabad High Court · (2003) 3 ACC 223

Motor Vehicles Act, 1988 — Section 149(5)

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High Courts20 May 2003Allowed

Committee of Management, Arya Balika Inter College Vs Director of Education (Secondary) and Others

Allahabad High Court · (2003) 6 AWC 5539

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High Courts20 May 2003Dismissed

Arvind Kumar Pipal and Others Vs Commissioner, Trade Tax and Others

Allahabad High Court · (2003) 5 AWC 3936

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High Courts20 May 2003Dismissed

S.P.N. Asthana Vs State of Uttar Pradesh and Another

Allahabad High Court · (2003) 5 AWC 4061

Constitution of India, 1950 — Article 226Kanpur Urban Area Development Act, 1945 — Section 48, 54, 5A, 9Land Acquisition Act, 1894 — Section 4 , 6

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High Courts20 May 2003Dismissed

Habib and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 2645

Constitution of India, 1950 — Article 226

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High Courts20 May 2003Dismissed

Ram Manohar Kapoor Vs Public Works Department and Others

Allahabad High Court · (2003) 4 AWC 2666

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High Courts20 May 2003Dismissed

Hari Ram and Others Vs Nagdoo Yadav and Others

Allahabad High Court · (2003) 4 AWC 2770

Motor Vehicles Act, 1988 — Section 149, 149(5), 96(4)Motor Vehicles Act, 1988 — Section 149, 149(5), 96(4)Motor Vehicles Act, 1988 — Section 149, 149(5), 96(4)

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High Courts20 May 2003Dismissed

Hari Dutt Sharma and Others Vs R.R. Zurur, Secretary Railway and Others

Allahabad High Court · (2003) 5 AWC 4021

Constitution of India, 1950 — Article 311(2)Contempt of Courts Act, 1971 — Section 12, 2

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High Courts20 May 2003Allowed

Durgesh Kumar Tiwari Vs Chief General Manager, S.B.I. and Others

Allahabad High Court · (2003) 5 AWC 4336

Constitution of India, 1950 — Article 12, 226

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High Courts20 May 2003

Santosh Kumar and Others Vs State of U.P. and Another

Allahabad High Court · (2003) 3 ACR 2361

Criminal Procedure Code, 1973 (CrPC) — Section 227Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 34, 498A, 506

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High Courts20 May 2003

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

Allahabad High Court · (2003) 3 ACR 2032

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 133Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

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High Courts20 May 2003

Bench Secretaries, Brotherhood High Court and Others Vs State of U.P. and Others State of U.P. Vs Hon''ble Chief Justice, High Court of Judicature at Allahabad and Another

Allahabad High Court · (2003) 3 UPLBEC 2138

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 11, 16, 18, 40, 41Constitution of India, 1950 — Article 226, 229(2)

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