High Courts05 Dec 2003Allowed
Shri Niwas Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 706 : (2004) 96 RD 153
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 7 of 128
High Courts05 Dec 2003Dismissed
Pramila Sharma and Ors. Vs District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (2003) 12 AHC CK 0107
Limitation Act, 1963 — Section 5
High Courts05 Dec 2003Dismissed
Wazahat Ullah Vs Marween Hector & Anr.
Allahabad High Court · (2003) 12 AHC CK 0085
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21(1), 2A
High Courts05 Dec 2003Dismissed
Radhey Shyam Gupta and Others Vs First Addl. Civil Judge
Allahabad High Court · AIR 2004 All 183 : (2004) 1 AWC 234 : (2004) 3 BC 328
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92Constitution of India, 1950 — Article 226
High Courts05 Dec 2003Dismissed
Prabhu Lal Vs District Basic Education Officer, Director of Basic Education, State of U.P. and Junior High School
Allahabad High Court · (2003) 12 AHC CK 0003
Constitution of India, 1950 — Article 14, 16, 162, 21, 226Evidence Act, 1872 — Section 114, 35, 45Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 29
High Courts04 Dec 2003Dismissed
Harzeet Singh Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1516
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376
High Courts04 Dec 2003Dismissed
Madan Lal Vs Radhey Shyam
Allahabad High Court · (2005) 1 ARC 611
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts04 Dec 2003Dismissed
Kanta and Another Vs Assistant Director of Consolidation and Others
Allahabad High Court · (2004) 2 AWC 1254 : (2004) 96 RD 255 : (2004) 1 RD 255
Constitution of India, 1950 — Article 136, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A
High Courts04 Dec 2003Allowed
Jalal Uddin Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 242
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Higher Education (Group A) Service Rules, 1985 — Rule 16, 16(1)
High Courts04 Dec 2003Dismissed
Amar Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 694 : (2003) 95 RD 562 : (2004) 1 UPLBEC 712
High Courts04 Dec 2003Allowed
Dadhibal and Others Vs Board of Revenue and Others
Allahabad High Court · (2004) 96 RD 309 : (2004) 1 RD 309
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3), 52(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A
High Courts04 Dec 2003Dismissed
Amar Bahadur Singh Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 698 : (2004) 96 RD 179 : (2004) 1 RD 179
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts04 Dec 2003Dismissed
Ram Adhar Vs U.P. Public Service Tribunal and Others
Allahabad High Court · (2004) 1 AWC 705
Constitution of India, 1950 — Article 226
High Courts04 Dec 2003Dismissed
Ravindra Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1513
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 354
High Courts03 Dec 2003Dismissed
New Okhla Industrial Development Authority Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2004) 2 AWC 1259
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts03 Dec 2003Dismissed
Dr. D.K. Agrawal Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 638 : (2004) 2 UPLBEC 1773
Uttar Pradesh Medical Colleges Teachers Services Rules, 1990 — Rule 9
High Courts03 Dec 2003Allowed
Om Prakash Gupta and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 93 ECC 164 : (2004) 178 ELT 150
Kar Vivad Samadhan (Removal of Difficulities) Act, 1998 — Section 88, 90(1), 97(1)
High Courts03 Dec 2003Dismissed
Sarjoo Ram Vs U.P. Co-operative Institutional Service Board and Another
Allahabad High Court · (2004) 1 AWC 830 : (2004) 1 UPLBEC 761
Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts03 Dec 2003Allowed
Chand Mohammad Vs State
Allahabad High Court · (2003) 12 AHC CK 0113
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 167, 68A
High Courts03 Dec 2003Allowed
Sanskrit Pathshala,Yaqubpur Vs State of U.P.
Allahabad High Court · (2003) 12 AHC CK 0112
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)