High Courts12 May 2003Dismissed
Amod Kumar and Another Vs Umadhar Dwivedi, District Magistrate
Allahabad High Court · (2003) 5 AWC 4023
Contempt of Courts Act, 1971 — Section 12, 2
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 73 of 117
High Courts12 May 2003Dismissed
Mushtaq Ahmed Vs Molvi Hafizur Rahman & Ors.
Allahabad High Court · (2003) 05 AHC CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 437(5)
High Courts12 May 2003
Commissioner of Income Tax Vs Mahendra Kumar
Allahabad High Court · (2003) 132 TAXMAN 888
High Courts12 May 2003Allowed
Smt. Urmila Devi Vs Divisional Manager, L.I.C. of India
Allahabad High Court · (2003) 6 AWC 5559
Constitution of India, 1950 — Article 14
High Courts09 May 2003Dismissed
Dr. J.K. Barthakur and Others Vs Ghaziabad Development Authority
Allahabad High Court · (2003) 6 AWC 5564
High Courts09 May 2003
Mittra Sen Yadav Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2419
Criminal Procedure Code, 1973 (CrPC) — Section 340, 401, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts09 May 2003Dismissed
Sechan Prasad Vs Regional Manager, L.I.C. of India and Others
Allahabad High Court · (2003) 5 AWC 3912
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts09 May 2003Allowed
Baboo Lal Goyal Vs Commissioner, Sales Tax
Allahabad High Court · (2006) 143 STC 358
High Courts09 May 2003Dismissed
M.G. Contractor and Another Vs Commissioner, Jhansi Mandal and Others Mohd. Saleem Vs Additional Commissioner (Administration) and Others Jwala Prasad Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4009 : (2003) 95 RD 36 : (2003) 2 UPLBEC 1524
Stamp Act, 1899 — Article 35(b), 2(14)
High Courts09 May 2003Dismissed
Mahesh Singh Vs Indra Pal Singh (Dr.) and Others
Allahabad High Court · (2003) 3 UPLBEC 2290
High Courts09 May 2003Disposed Of
Commissioner of Wealth-tax Vs Kapoor Chand
Allahabad High Court · (2004) 266 ITR 496
Wealth Tax Act, 1957 — Section 7Wealth Tax Rules, 1957 — Rule 1BB
High Courts09 May 2003Dismissed
Smt. Pyari Devi Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 70 : (2003) 5 AWC 3945 : (2004) 96 RD 279
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 141, 225, 226Forest (Conservation) Act, 1980 — Section 2
High Courts09 May 2003Allowed
Avadhesh Kumar Rastogi Vs State of U.P.and Others
Allahabad High Court · (2003) 05 AHC CK 0134
High Courts09 May 2003Allowed
Badan Singh Vs Election Commissioner and Others
Allahabad High Court · (2003) 4 AWC 2898
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts09 May 2003Allowed
Bandoo Bedia and Others etc. Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 4627
National Security Act, 1980 — Section 3
High Courts09 May 2003
Raj Pal Singh and Another Vs State of U.P. and Another
Allahabad High Court · (2003) 3 ACR 2181
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts09 May 2003
Naziruddin and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2313
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 May 2003Allowed
Nishith Chandra Tiwari Vs Uttar Pradesh Sahkari Gramya Vikas Bank Ltd. and Others
Allahabad High Court · (2003) 5 AWC 4006 : (2004) 2 LLJ 529