High Courts23 Apr 2003Dismissed
Maharaj Singh Vs Union Government of India and Others
Allahabad High Court · (2003) 5 AWC 3477
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 82 of 117
High Courts23 Apr 2003Dismissed
Umesh Chandra Pathak Vs Chief Manager, SBI, Bareilly Zone and Others
Allahabad High Court · (2003) 97 FLR 1047 : (2003) 3 LLJ 84 : (2003) 2 UPLBEC 1824
Constitution of India, 1950 — Article 226
High Courts23 Apr 2003Dismissed
Mst. Karimunnisa (D.) through L.Rs. and Others Vs Abdul Alim
Allahabad High Court · (2003) 4 AWC 2655
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Apr 2003Dismissed
Gaon Sabha Shivrampur Vs Additional District Magistrate, Gyanpur District Bhadohi and Others
Allahabad High Court · (2003) 04 AHC CK 0150
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts23 Apr 2003Disposed Of
Yadavendra Pal Singh Vs Assistant Controller of Estate Duty and Another
Allahabad High Court · (2003) 263 ITR 60 : (2004) 139 TAXMAN 57
Estate Duty Act, 1953 — Section 58(3), 61, 64
High Courts23 Apr 2003Dismissed
Shri Shankar Transport Co. Vs Managing Director, U.P. Rajya Bhandaran Nigam and Others
Allahabad High Court · (2003) 3 AWC 2287
Constitution of India, 1950 — Article 14, 19(1)
High Courts23 Apr 2003Dismissed
Committee of Management, M.S.D.K and Another Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 5 AWC 4189
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Regulation 31
High Courts23 Apr 2003
Sandeep Kumar Singh Vs District Registrar
Allahabad High Court · (2003) 5 AWC 4388 : (2003) 3 UPLBEC 2097
High Courts23 Apr 2003
Ram Dayal Vs District Inspector of Schools
Allahabad High Court · (2003) 5 AWC 4315
Constitution of India, 1950 — Article 162, 309Evidence Act, 1872 — Section 45
High Courts23 Apr 2003
Mulaim Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2484
Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 2003Allowed
Asha Devi Pal Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3465
Constitution of India, 1950 — Article 14, 16
High Courts22 Apr 2003Dismissed
Jai Ram Prasad Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2003) 5 AWC 4397
Constitution of India, 1950 — Article 226
High Courts22 Apr 2003
Mahendra Prasad (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2149
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Apr 2003Dismissed
H.N. Srivastava Vs Food Corporation of India and Others
Allahabad High Court · (2003) 5 AWC 3485
Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32, 32A
High Courts22 Apr 2003
Smt. Geeta Devi Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2347
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts22 Apr 2003
Jag Prasad and Others Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2950
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 300, 308, 323, 325, 34
High Courts22 Apr 2003Disposed Of
Kumari Indu Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2003) CriLJ 4944
National Security Act, 1980 — Section 3, 8
High Courts22 Apr 2003Disposed Of
Soni Vs State of U.P. and Another
Allahabad High Court · (2003) 2 ACR 1603
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 6(2)Penal Code, 1860 (IPC) — Section 377, 506
High Courts22 Apr 2003Allowed
Vijendra Kumar Mali etc. Vs State of U.P.
Allahabad High Court · (2003) CriLJ 4619 : (2003) 4 RCR(Criminal) 812
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts22 Apr 2003Allowed
Shyam Lal Jaiswal Vs State of U.P.
Allahabad High Court · (2003) CriLJ 4618 : (2004) 1 RCR(Criminal) 916
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)