COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 70 of 117

High Courts20 May 2003Dismissed

Tahir Hussain Vs Committee of Management, District Co-operative Bank Ltd. and Another

Allahabad High Court · (2003) 6 AWC 5518

Constitution of India, 1950 — Article 19, 38(1), 43Industrial Disputes Act, 1947 — Section 25F

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High Courts20 May 2003Allowed

Nandan Singh (D) through L. Rs. and Others Vs Jagat Narain Singh

Allahabad High Court · (2003) 5 AWC 4134

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Specific Relief Act, 1963 — Section 16, 19, 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A

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High Courts20 May 2003

Virendra Singh and Others Vs Addl. Sessions Judge and Others

Allahabad High Court · (2003) 3 ACR 2040 : (2003) 94 RD 121

Criminal Procedure Code, 1973 (CrPC) — Section 125, 133, 138, 145, 200

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High Courts19 May 2003

Brij Kishore (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2429

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376

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High Courts19 May 2003

Faqeer Mohammad (In Jail) Vs Deputy Secretary, Home and Confidential Section and Others

Allahabad High Court · (2004) 1 ACR 844

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3(1)

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High Courts19 May 2003Dismissed

Syed Mahfooj Hussain Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 3928 : (2003) 95 RD 28

Constitution of India, 1950 — Article 14, 226, 227Stamp Act, 1899 — Section 26, 56(1), 56(1A)

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High Courts19 May 2003Dismissed

Syed Mahfooz Hussain Vs State of U.P. and Others

Allahabad High Court · AIR 2004 All 299

Stamp Act, 1899 — Section 56(1A)

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High Courts19 May 2003Allowed

Sumer Kumar Agarwal Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2953

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 397, 401

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High Courts19 May 2003Dismissed

Williard India Ltd. Vs Union of India (UOI) and Another

Allahabad High Court · (2003) 6 AWC 5367

Constitution of India, 1950 — Article 226, 32Debts Recovery Rules, 2003 — Rule 6(1)Financial Institutions Act, 1993 — Section 19

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High Courts19 May 2003

Om Prakash Gupta Vs State of U.P. and others

Allahabad High Court · (2003) 05 AHC CK 0131

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 21Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280, 281

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High Courts19 May 2003Dismissed

Willard India Limited Vs Union of India (UOI) and Another

Allahabad High Court · (2003) 3 BC 497 : (2003) 2 UPLBEC 1760

Constitution of India, 1950 — Article 226Debts Recovery Tribunal (Procedure) (Amendment) Rules, 2003 — Rule 6, 6(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts19 May 2003Dismissed

Abdul Wasi Vs Bhairamdeen alias Bacchi and Others

Allahabad High Court · (2003) 3 ACC 307 : (2004) ACJ 885 : (2003) 4 AWC 2711

Central Motor Vehicles Rules, 1989 — Rule 55Motor Vehicles Act, 1988 — Section 166, 168, 2(30)Central Motor Vehicles Rules, 1989 — Rule 55

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High Courts19 May 2003Dismissed

Udai Pratap Singh Vs Smt. Mridula Raghuvanshi

Allahabad High Court · (2003) 4 AWC 3325

Guardians and Wards Act, 1890 — Section 10, 17Hindu Minority and Guardianship Act, 1956 — Section 13

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High Courts19 May 2003Dismissed

Ehtesham Ullah Khan Vs Central Administrative Tribunal and Others

Allahabad High Court · (2003) 2 UPLBEC 1602

Evidence Act, 1872 — Section 114, 35

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High Courts19 May 2003Dismissed

Lakshmi Narain Gupta Vs Smt. Shanti Nigam

Allahabad High Court · (2003) 6 AWC 5325

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts19 May 2003Dismissed

Fatima Society and Another Vs Government of India, Ministry of Defence and Another

Allahabad High Court · (2003) 6 AWC 5580

Cantonments Land Administration Rules, 1937 — Rule 28Constitution of India, 1950 — Article 226, 30Specific Relief Act, 1963 — Section 27

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High Courts19 May 2003

Shanker Lal Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACR 2416

Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1), 200, 397Penal Code, 1860 (IPC) — Section 120B, 147, 149, 201, 302

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High Courts19 May 2003Dismissed

United India Insurance Co. Ltd. Vs Nagar Nigam

Allahabad High Court · (2003) 6 AWC 5534

Uttar Pradesh Nagar Nigam Act, 1959 — Section 541, 544

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High Courts18 May 2003Disposed Of

Garlon Polyfab Industries Limited, Kanpur and others Vs State Bank of India and others

Allahabad High Court · (2003) 05 AHC CK 0143

Constitution of India, 1950 — Article 14, 16Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(9), 2(zd)

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High Courts17 May 2003Dismissed

U.P. State Sugar Corporation Ltd. Vs Special Judge (EC. Act)/Additional District Judge and Others

Allahabad High Court · (2003) 3 UPLBEC 2042

Advocates Act, 1961 — Section 16Allahabad High Court Rules, 1952 — Rule 15(1), 15(2)Constitution of India, 1950 — Article 225, 226

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