High Courts02 May 2003Dismissed
State of U.P. and Others Vs Rosalia Minj Sohanta (Smt.) and Another
Allahabad High Court · (2003) 3 UPLBEC 2513
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 77 of 117
High Courts02 May 2003Dismissed
Swami Nath Tewari No. 2851811, Havildar (Now Naik Clerk) Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 5 AWC 4230 : (2003) 3 UPLBEC 2546
Army Act, 1950 — Section 120(1), 57Constitution of India, 1950 — Article 136, 14
High Courts02 May 2003Allowed
State of U.P. and Others Vs Vinod Kumar Chand and Others
Allahabad High Court · (2003) 5 AWC 3916
Constitution of India, 1950 — Article 14, 226
High Courts02 May 2003Allowed
Committee of Management, Nanak Chand Adarsh Inter College and Another Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 5 AWC 4233 : (2003) 2 UPLBEC 1398
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 7(1), 7(2), 8, 8(1), 8(2)
High Courts02 May 2003Dismissed
Anilesh Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3919 : (2003) 3 UPLBEC 2519
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts01 May 2003Dismissed
Swarn Kanti Vs Kush Verma, Commissioner
Allahabad High Court · (2003) 5 AWC 4227
Contempt of Courts Act, 1971 — Section 12
High Courts01 May 2003Dismissed
Dr. Shitla Prasad Nagendra Vs Prof. Ramesh Kumar Mishra, Vice-Chancellor, Gorakhpur University and Others
Allahabad High Court · (2003) 5 AWC 4024
Contempt of Courts Act, 1971 — Section 12, 2Insurance Act, 1938 — Section 38
High Courts01 May 2003Dismissed
U.P. State Electricity Board Vs Udai Narayan Lal Srivastava and Others
Allahabad High Court · (2003) 3 UPLBEC 2517
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts01 May 2003Allowed
Uttar Pradesh Power Corporation Ltd. and Another Vs Presiding Officer Labour Court and Another
Allahabad High Court · (2003) 5 AWC 4196
Industrial Disputes (Central) Rules, 1957 — Rule 12, 16
High Courts01 May 2003Dismissed
Uttar Pradesh State Electricity Board Vs Udai Narain Lal Srivastava and Others
Allahabad High Court · (2003) 5 AWC 3459
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(H)
High Courts01 May 2003Allowed
Raman Lal (D.) through L.Rs. Vs Smt. Champi (D.) through L.Rs. and Others
Allahabad High Court · AIR 2004 All 27 : (2003) 4 AWC 2638 : (2004) 3 RCR(Civil) 334
High Courts01 May 2003Dismissed
Bharat Tibbiya College Vs State of U.P. and Others
Allahabad High Court · (2003) 4 AWC 2887 : (2003) 3 UPLBEC 2358
Constitution of India, 1950 — Article 226
High Courts01 May 2003Dismissed
Radhey Shyam Vs District Judge and Others
Allahabad High Court · (2003) 4 AWC 2670
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12, 18
High Courts01 May 2003
Jaggu Vs Commissioner, Consolidation and Another
Allahabad High Court · (2003) 5 AWC 3966 : (2003) 3 UPLBEC 2279
Constitution of India, 1950 — Article 162, 309
High Courts01 May 2003
Shamim Akhtar Vs State of U.P. and Another
Allahabad High Court · (2003) 2 ACR 1942
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Apr 2003Dismissed
Brijendra Nath Upadhyaya Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 5 AWC 4201 : (2003) 95 RD 18
Constitution of India, 1950 — Article 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 14, 21, 23
High Courts30 Apr 2003Dismissed
Nawrangi Devi Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 5 AWC 4206
Constitution of India, 1950 — Article 226
High Courts30 Apr 2003
Triveni Engg. and Industries Ltd. Vs Cane Commissioner U.P. and Others
Allahabad High Court · (2003) 5 AWC 4400
Constitution of India, 1950 — Article 19(1)
High Courts30 Apr 2003Dismissed
Ram Nath and Another Vs Civil Judge, Muzaffarnagar and Others
Allahabad High Court · (2003) 5 AWC 4039 : (2003) 95 RD 243
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 90, Order 21 Rule 90(1), 47
High Courts30 Apr 2003
Ravindra Pratap Shahi Vs Secretary, Hon''ble Chief Minister and Others
Allahabad High Court · (2003) 5 AWC 3914
Constitution of India, 1950 — Article 14, 226