High Courts14 May 2003Dismissed
Avinash Singh Vs Commissioner and Others
Allahabad High Court · (2003) 4 AWC 3012
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 72 of 117
High Courts14 May 2003Dismissed
City Scans and Research Institute Vs Chairman, National Small Industries Corporation Ltd. and another
Allahabad High Court · (2003) 05 AHC CK 0158
Constitution of India, 1950 — Article 226
High Courts14 May 2003Allowed
Sushil Kumar Yadav Vs Additional District Magistrate &Ors.
Allahabad High Court · (2003) 05 AHC CK 0153
Uttar Pradesh Control of Goondas Act, 1970 — Section 3(1)
High Courts14 May 2003
Commissioner of Income Tax Vs Auto Sales
Allahabad High Court · (2003) 132 TAXMAN 891
High Courts14 May 2003
Hamant Kumar Agrahari and Another Vs Smt. Lakshmi Devi and Another
Allahabad High Court · (2003) 5 AWC 3560
Evidence Act, 1872 — Section 65, 66Hindu Marriage Act, 1955 — Section 13, 27Parsi Marriage and Divorce Act, 1936 — Section 42
High Courts14 May 2003Dismissed
Anjuman Falah Zamaitul Quraishi and Another Vs State of U.P. and Another
Allahabad High Court · (2003) 5 AWC 4340
Constitution of India, 1950 — Article 14
High Courts14 May 2003
Tribhuwan Nath Tripathi Vs State of U.P. and Another
Allahabad High Court · (2003) 2 ACR 1898
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190
High Courts13 May 2003
Commissioner of Income Tax Vs K.M. Sinha and Bros.
Allahabad High Court · (2003) 132 TAXMAN 90
High Courts13 May 2003Dismissed
Commissioner, Trade Tax Vs Parikh Gramodyog Sansthan
Allahabad High Court · (2005) 140 STC 262
Uttar Pradesh Trade Tax Act, 1948 — Section 10B, 35
High Courts13 May 2003Dismissed
Pranjal Bishnoi Vs U.P. Technical University and Others
Allahabad High Court · (2003) 4 AWC 2967
Constitution of India, 1950 — Article 226
High Courts13 May 2003Dismissed
New Indian Assurance Co. Ltd. Vs Smt. Sunita and Others
Allahabad High Court · (2003) 3 ACC 197 : (2003) 4 AWC 2706
Motor Vehicles Act, 1988 — Section 149(2)
High Courts13 May 2003
Khan Carpets Vs Commissioner of Income Tax
Allahabad High Court · (2004) 187 CTR 668 : (2003) 262 ITR 325 : (2003) 132 TAXMAN 23
Income Tax Act, 1961 — Section 40A(2)
High Courts13 May 2003Dismissed
Sushil Kumar Jain; State of U.P. Vs State of U.P.; Rakesh Kumar Bisaria & Anr.
Allahabad High Court · (2003) 05 AHC CK 0146
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2003Allowed
Hari Krishan Chander Whora Vs Additional Labour Commissioner (Industrial Relations) Appellate Authority and Others
Allahabad High Court · (2003) 5 AWC 4044 : (2003) 3 LLJ 358
Payment of Gratuity (Amendment) Act, 1984 — Section 6Payment of Gratuity Act, 1972 — Section 3, 4
High Courts13 May 2003Dismissed
New India Assurance Co. Ltd. Vs Smt. Usha Devi and Others
Allahabad High Court · (2003) 3 ACC 172 : (2004) ACJ 1927 : (2003) 4 AWC 2965
Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts13 May 2003
New India Assurance Co. Ltd. Vs Usha Devi and Others
Allahabad High Court · (2005) 2 ACC 328
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173
High Courts13 May 2003Allowed
Atul Singh Vs State of U.P.
Allahabad High Court · (2004) CriLJ 111
Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2003Allowed
Ram Chandra Vs 5th Addl. District Judge and Others
Allahabad High Court · (2003) 5 AWC 3926
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(5), Order 31 Rule 2, 151, 152Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 143(1), 143(1A), 167, 168A(1)
High Courts13 May 2003Dismissed
Himalaya Ayurvedic Medical College and Another Vs Chancellor, S.S.M. University and Others
Allahabad High Court · (2003) 6 AWC 4800
Uttar Pradesh State Universities Act, 1973 — Section 37, 37(8), 37(9)
High Courts12 May 2003Allowed
Saurabh Jain and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4321 : (2003) 2 UPLBEC 1563
Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2, 34