High Courts29 Apr 2003Partly Allowed
Nagar Panchayat, Sadabad, District Mathura Vs Presiding Officer, Labour Court, Agra and others
Allahabad High Court · (2003) 04 AHC CK 0174
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 79 of 117
High Courts29 Apr 2003Allowed
Brijeshwar Prasad Singh Vs Addl.Commissioner (Judicial), Faizabad Division, Faizabad and Others
Allahabad High Court · (2003) 04 AHC CK 0151
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(1)
High Courts29 Apr 2003Allowed
Damber Singh Vs Mukhya Vikas Adhikari and Another
Allahabad High Court · (2003) 4 AWC 2668 : (2003) 95 RD 171
High Courts29 Apr 2003Allowed
Prempal and Others Vs Prabhari Nideshak, U.P. Ganna Shodh Parishad and Others
Allahabad High Court · (2003) 5 AWC 3526
Constitution of India, 1950 — Article 12, 226
High Courts29 Apr 2003
Nagar Panchayata Vs Presiding Officer, Labour Court
Allahabad High Court · (2003) 5 AWC 4047
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts29 Apr 2003Dismissed
Rajput Brothers Vs Labour Court U.P. and Another
Allahabad High Court · (2003) 6 AWC 4698
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003
Sudhir Kumar Verma (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2378
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Police Regulations, 1948 — Regulation 115
High Courts29 Apr 2003Allowed
Commissioner of Sales Tax Vs Indian Wood Products Co. Ltd.
Allahabad High Court · (2008) 11 VST 599
Central Sales Tax Act, 1956 — Section 9
High Courts29 Apr 2003Allowed
Uttar Pradesh State Electricity Board and Another Vs Presiding Officer Labour Court IV, and Another
Allahabad High Court · (2003) 5 AWC 4216 : (2003) 5 AWC 4211
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 4K, 6N
High Courts29 Apr 2003Dismissed
Commissioner of Sales Tax Vs Indian Turpentine and Resin Co.
Allahabad High Court · (2007) 7 VST 521
Central Sales Tax Act, 1956 — Section 8(3)(b)Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts28 Apr 2003Dismissed
Pankaj Swami Vs Vice Chancellor, Ch. Charan Singh University and Others
Allahabad High Court · (2003) 5 AWC 3464
High Courts28 Apr 2003Allowed
Agilent Technologies India Pvt. Ltd. Vs Commissioner Trade Tax
Allahabad High Court · (2004) 138 STC 693
Uttar Pradesh Trade Tax Act, 1948 — Section 3(A)
High Courts28 Apr 2003Dismissed
U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal-I and Another
Allahabad High Court · (2003) 4 AWC 2661
Industrial Disputes Act, 1947 — Section 10A
High Courts28 Apr 2003Allowed
Hari Raj Singh Vs State of U.P.& Ors.
Allahabad High Court · (2003) 04 AHC CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts28 Apr 2003Allowed
Anurag Kumar Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 3 AWC 2542
High Courts28 Apr 2003
Col. Shiv Mohan Kunzroo and Others Vs Dy. Secretary, U.P. Shasan and Others
Allahabad High Court · (2003) 3 AWC 2545
Allahabad High Court Rules, 1952 — Rule 2(1)Constitution of India, 1950 — Article 226
High Courts28 Apr 2003Dismissed
Smt. Shaily Bansal Vs Zonal Manager, L.I.C. of India and Others
Allahabad High Court · (2003) 5 AWC 3521
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 5Life Insurance Corporation Act, 1956 — Section 49
High Courts28 Apr 2003Dismissed
Tribhuwan Mittal Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 5 AWC 3532
Constitution of India, 1950 — Article 14, 19(1)Drugs and Cosmetics Act, 1940 — Section 18Drugs and Cosmetics Rules, 1945 — Rule 59(1), 59(4)
High Courts28 Apr 2003Allowed
Madhav Prasad Goenka Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ARC 620 : (2005) 3 AWC 2113
Constitution of India, 1950 — Article 14
High Courts28 Apr 2003Dismissed
Parsadi Vs State of U.P.
Allahabad High Court · (2004) CriLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 58Penal Code, 1860 (IPC) — Section 300, 302, 307