High Courts25 Apr 2003
Commissioner of Income Tax Vs Avinash Kumar Maheshwari
Allahabad High Court · (2003) 133 TAXMAN 402
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 81 of 117
High Courts25 Apr 2003
Commissioner of Income Tax Vs Jai Narain Binodi Lal
Allahabad High Court · (2003) 132 TAXMAN 91
Income Tax Act, 1961 — Section 143
High Courts24 Apr 2003
Jogi and Rajdeo (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2320
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Apr 2003
Sant Kumar Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2003) 2 UPLBEC 1496
Constitution of India, 1950 — Article 14, 226Police Regulations, 1948 — Regulation 486(1), 486(5), 486(6)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 10, 13, 4
High Courts24 Apr 2003Dismissed
D.C.M. Shriram Industries Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2508
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15(4)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22, 23
High Courts24 Apr 2003Allowed
Ayodhya Singh and Another Vs Board of Revenue and Others
Allahabad High Court · (2003) 4 AWC 2970 : (2003) 95 RD 117
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 41 Rule 21, Order 9 Rule 13, 151Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts24 Apr 2003Allowed
Balwant Singh Vs Raj Singh and Others
Allahabad High Court · (2003) 4 AWC 2658 : (2003) 94 RD 704
Specific Relief Act, 1963 — Section 34
High Courts24 Apr 2003Disposed Of
Saul Kumar Upadhyay Vs State of U.P. and others
Allahabad High Court · (2003) 04 AHC CK 0175
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Police Regulations, 1948 — Regulation 486(1), 486(5), 486(6)Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 10, 13, 4
High Courts24 Apr 2003Allowed
Jai Pal Singh Vs Commissioner,Food & Civil Supplies,U.P.Government,Lucknow & Ors.
Allahabad High Court · (2003) 04 AHC CK 0148
High Courts24 Apr 2003Allowed
Mahendra Kumar Vs Smt. Pushpawati (D.) through L.Rs.
Allahabad High Court · (2003) 4 AWC 3018
Transfer of Property Act, 1882 — Section 106
High Courts24 Apr 2003Disposed Of
Dr. K.P. Srivastava Vs Commissioner of Income Tax
Allahabad High Court · (2003) 262 ITR 299
Income Tax Act, 1961 — Section 256
High Courts24 Apr 2003
Dr. R.C. Chaudhary Vs Vice Chancellor, B.R. Ambedkar University and Others
Allahabad High Court · AIR 2004 All 95 : (2003) 3 AWC 2582
Constitution of India, 1950 — Article 226, 226(3)
High Courts24 Apr 2003Allowed
Sunil Kumar Vs Life Insurance Corporation and Others
Allahabad High Court · (2003) 5 AWC 4051
Constitution of India, 1950 — Article 342
High Courts24 Apr 2003Dismissed
Munkad Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 4649 : (2004) 1 RCR(Criminal) 72
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts24 Apr 2003
Sulochan Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2837
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Police Regulations, 1948 — Regulation 25, 32
High Courts24 Apr 2003
Rama Shanker and Others Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2819
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 394Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
High Courts24 Apr 2003
Daya Shankar Tewari and Others Vs District Magistrate
Allahabad High Court · (2003) 5 AWC 3466
High Courts24 Apr 2003
Salauddin alias Mannu (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1757
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 2003Allowed
Shar Ali Vs U.P.S.R.T.C. and Others
Allahabad High Court · (2003) 6 AWC 4801
Constitution of India, 1950 — Article 226, 311(2)
High Courts23 Apr 2003Allowed
Diwakar Rai and Another Vs Sub-divisional Officer and Others
Allahabad High Court · (2003) 5 AWC 4221 : (2003) 95 RD 84
Constitution of India, 1950 — Article 14