High Courts05 May 2003Dismissed
Commissioner, Trade Tax Vs Rathi Ispat Ltd.
Allahabad High Court · (2004) 138 STC 470
Uttar Pradesh Trade Tax Act, 1948 — Section 4B(2), 4B(5)Uttar Pradesh Trade Tax Rules, 1948 — Rule 25B(1)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 76 of 117
High Courts05 May 2003Allowed
R.K. Saraswat Vs Chancellor, Dr. B.R. Ambedkar University, and Others
Allahabad High Court · (2003) 5 AWC 4149
Constitution of India, 1950 — Article 14, 226Uttar Pradesh State Universities Act, 1973 — Section 2(15), 2(18), 37, 49, 57
High Courts05 May 2003Allowed
Jamil Ahmad Khan Vs Commissioner and Others
Allahabad High Court · (2003) 5 AWC 3468
High Courts05 May 2003Dismissed
Darshan Devi Vs Usha Rani
Allahabad High Court · (2003) 05 AHC CK 0147
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts05 May 2003Allowed
Amrish Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4188
High Courts05 May 2003
Ram Briksh Prasad Vs Member-Secretary Regional Administrative Committee/Assistant General Manager/Regional Manager, U.P. Co-operative Bank Ltd. and Another
Allahabad High Court · (2003) 5 AWC 3989 : (2003) 2 UPLBEC 1527
Constitution of India, 1950 — Article 311
High Courts05 May 2003
Indrawati Devi and Others Vs Samrendra Tiwari and Others
Allahabad High Court · (2005) 1 ACC 433
Motor Vehicles Act, 1988 — Section 173
High Courts05 May 2003
Oriental Insurance Company Limited Vs Indrawati Devi and Others
Allahabad High Court · (2003) 2 ACC 608 : (2003) 5 AWC 3983
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii), 173
High Courts02 May 2003Dismissed
State of Uttar Pradesh and Others Vs Rosalia Minj Sohanta and Another
Allahabad High Court · (2003) 5 AWC 4239
Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education Act, 1972 — Section 19(1)
High Courts02 May 2003
Panchi Petha Store Vs Commissioner of Sales Tax
Allahabad High Court · (2006) 143 STC 325
Uttar Pradesh Sales Tax Act, 1948 — Section 10B, 21
High Courts02 May 2003
Ram Anuj Dubey Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1897
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
High Courts02 May 2003Dismissed
Usman Khan and R.C. Saxena Vs Sales Tax Officer and Others
Allahabad High Court · (2003) 5 AWC 3939
High Courts02 May 2003Dismissed
Dr. (Smt.) Sushila Devi Vs Director of Higher Education and Another
Allahabad High Court · (2003) 5 AWC 3971
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 13
High Courts02 May 2003
Kewal Ram Vs State of U.P. and Others
Allahabad High Court · (2003) 2 ACR 1693
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 82, 83
High Courts02 May 2003Allowed
Committee of Management of Dr. Sudama Prasad Bal Vidya Mandir, Kanya Inter College, Khirni Bagh, Shahjahanpur through, its Manager Dr. Brij Mohan Gup Vs District Inspector of Schools, Shahjahanpur and others
Allahabad High Court · (2003) 05 AHC CK 0165
Uttar Pradesh Intermediate Education Act, 1921 — Section 7AA
High Courts02 May 2003Dismissed
Kamrup Industrial Gases Limited Vs CEGAT and Others
Allahabad High Court · (2003) 89 ECC 370 : (2004) 172 ELT 454
Central Excises and Salt Act, 1944 — Section 35F
High Courts02 May 2003
Pankaj Industries Vs Custom,Excise and Gold (Control) Appellate Tribunal,New Delhi & Ors.
Allahabad High Court · (2003) 05 AHC CK 0133
Central Excises and Salt Act, 1944 — Section 35F
High Courts02 May 2003Dismissed
Mahendra Kumar Gupta Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 4 AWC 2708
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(8)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(8)
High Courts02 May 2003Dismissed
National Insurance Co. Ltd. Vs Chandan and Another
Allahabad High Court · (2003) 4 AWC 2961
Workmens Compensation Act, 1923 — Section 30(1)
High Courts02 May 2003Allowed
Zila Panchayat Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3978 : (2003) 94 RD 701 : (2003) 2 UPLBEC 1538
Constitution of India, 1950 — Article 14, 243(G)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 21, 32Uttar Pradesh Panchayat Raj Act, 1947 — Section 15