COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 74 of 117

High Courts09 May 2003

Nina Nagpal Vs Judicial Magistrate-I and Another

Allahabad High Court · (2003) 2 ACR 1900

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 406, 415, 420

High Courts09 May 2003

Smt. Shakuntala Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACR 2286

Criminal Procedure Code, 1973 (CrPC) — Section 197

High Courts08 May 2003

Sunil Singh (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2702

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts08 May 2003Dismissed

Ram Gopal Tripathi Vs Sarvajeet Herbert and Others

Allahabad High Court · (2003) 5 AWC 3910

Constitution of India, 1950 — Article 19(1), 25(1)

High Courts08 May 2003Dismissed

Nand Auto Hire Purchase (P.) Ltd. Vs Regional Transport Officer and Others

Allahabad High Court · (2003) 5 AWC 3960

Central Motor Vehicles Rules, 1989 — Rule 55Motor Vehicles Act, 1988 — Section 51, 51(1), 51(5)

High Courts08 May 2003Dismissed

Sheo Kumar and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2887

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2), 394Penal Code, 1860 (IPC) — Section 302, 34

High Courts08 May 2003Allowed

Santoo and Others Vs Jagannath and Others

Allahabad High Court · AIR 2004 All 131 : (2004) 2 CivCC 4

Specific Relief Act, 1963 — Section 38Transfer of Property Act, 1882 — Section 54

High Courts08 May 2003Dismissed

R.N. Singh Vs Prof. Y.C. Simhadri, Vice-Chancellor, B.H.U and Another

Allahabad High Court · (2003) 5 AWC 4174

Contempt of Courts Act, 1971 — Section 12, 2

High Courts08 May 2003Allowed

Ajay Kumar Vs Addl. District Judge/Special Judge, (E.C. Act) and Others

Allahabad High Court · (2003) 3 ARBLR 563

Arbitration Act, 1940 — Section 20

High Courts08 May 2003Allowed

Santu (D.) through L.Rs. Vs Jagannath and Others

Allahabad High Court · (2003) 5 AWC 4029

High Courts08 May 2003

Garlon Polyfab Industries Ltd. and Others Vs State Bank of India and Another

Allahabad High Court · (2003) 5 AWC 4291 : (2003) 3 BC 626 : (2003) 2 UPLBEC 1785

Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(9), 2

High Courts08 May 2003Dismissed

Babboo Khan Vs District Judge and Others

Allahabad High Court · (2003) 5 AWC 4522

Constitution of India, 1950 — Article 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 43, 49, 87A(3), 92

High Courts08 May 2003

Babu Ram and Another Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2788

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 149, 302, 324, 325, 326

High Courts07 May 2003

Ram Bharosey Lal and Others Vs Girish Chand Gupta and Others

Allahabad High Court · (2003) 5 AWC 4138

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 7, Order 16 Rule 1Evidence Act, 1872 — Section 45, 47, 73, 74, 78Penal Code, 1860 (IPC) — Section 293, 323, 427

High Courts07 May 2003Dismissed

Jeet Lal Vs The Labour Court-V and Another

Allahabad High Court · (2003) 3 UPLBEC 2300

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2)

High Courts07 May 2003Partly Allowed

District Cooperative Sugar Cane Supply Societies Ltd. Vs State of U.P., The Presiding Officer, Labour Court and Ved Prakash Sharma

Allahabad High Court · (2005) 6 AWC 5866 : (2006) 107 FLR 749

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts07 May 2003Allowed

Vidya Sagar Sharma Vs District Inspector of Schools II and Another

Allahabad High Court · (2003) 6 AWC 4725

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 101

High Courts07 May 2003Disposed Of

Smt. Kala Kumari Vs Ram Bhawan Anand

Allahabad High Court · AIR 2004 All 54 : (2003) 5 AWC 4207 : (2004) 2 CivCC 477 : (2004) 2 DMC 516 : (2004) 2 RCR(Civil) 791

Hindu Marriage Act, 1955 — Section 13(1)

High Courts07 May 2003

Baldev Raj Vs Prof. G.K. Mehta Vice-Chancellor, University of Allahabad

Allahabad High Court · (2003) 2 UPLBEC 1615

Constitution of India, 1950 — Article 226, 227

High Courts07 May 2003Allowed

Mohd. Rafiq (in Jail) Vs State of U.P. and Others

Allahabad High Court · (2004) CriLJ 1546

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)