High Courts22 Apr 2003Disposed Of
Commissioner of Income Tax Vs Opal Construction
Allahabad High Court · (2003) 262 ITR 674 : (2004) 136 TAXMAN 628
Income Tax Act, 1961 — Section 32, 43(3)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 83 of 117
High Courts22 Apr 2003Dismissed
Asta Bhuja Dubey Vs State of Uttar Pradesh and others
Allahabad High Court · (2003) 04 AHC CK 0147
High Courts22 Apr 2003Allowed
Smt. Shiv Patti Devi Vs District Magistrate and Others
Allahabad High Court · (2003) 3 AWC 2458
High Courts22 Apr 2003Dismissed
Dr. Subhash Chandra Agarwal Vs Vice Chancellor, Chhatrapati Shahuji Maharaj University and Another
Allahabad High Court · (2003) 3 AWC 2375
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts22 Apr 2003Dismissed
Smt. Mahendri Chhabra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2556 : (2003) 2 UPLBEC 1361
General Clauses Act, 1897 — Section 16, 21Uttar Pradesh Municipalities Act, 1916 — Section 9
High Courts22 Apr 2003Dismissed
Commissioner of Income Tax Vs Benares State Bank Ltd.
Allahabad High Court · (2003) 264 ITR 12
Companies (Profits) Surtax Act, 1964 — Section 2(5)Companies (Profits) Surtax Act, 1964 — Section 2(5)Companies (Profits) Surtax Act, 1964 — Section 2(5)
High Courts22 Apr 2003
U.P. Biri Evam Patta Udyog Samiti and Others Vs U.P. Forest Corporation and Another
Allahabad High Court · AIR 2004 All 21 : (2003) 3 AWC 2476
Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972 — Section 4, 5Uttar Pradesh Tendu Patta (Vyapar Viniyaman) Niyamawali, 1972 — Rule 3, 8, 9
High Courts22 Apr 2003Allowed
State Bank of India Vs Firm Jamuna Prasad Jaiswal and Sons
Allahabad High Court · AIR 2003 All 337 : (2003) 4 AWC 2809 : (2003) 3 BC 388 : (2004) 1 CivCC 119 : (2003) 2 UPLBEC 1366
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Contract Act, 1872 — Section 17
High Courts22 Apr 2003
Lala Ram and Others (in Jail) Vs State
Allahabad High Court · (2003) CriLJ 4631
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts22 Apr 2003Dismissed
Aparbal Yadav and Another Vs Deputy Director of Consolidation
Allahabad High Court · (2003) 5 AWC 4309 : (2003) 95 RD 44
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11A, 12, 52, 6
High Courts22 Apr 2003Dismissed
Pramod Kumar Misra Vs Executive Council, University of Allahabad and Others
Allahabad High Court · (2003) 6 AWC 5521
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 18, 21
High Courts22 Apr 2003
Chhotey Lal Pandey Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2043
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts21 Apr 2003
Hamid Pahalwan and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2404
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts21 Apr 2003Dismissed
Hari Singh Vs Governor, U.P. (Registrar General) and Others
Allahabad High Court · (2003) 2 UPLBEC 1456
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 41, 42Specific Relief Act, 1963 — Section 42
High Courts21 Apr 2003Dismissed
U.P. State Road Transport Corporation Vs Rajeev Kumar Chaturvedi and Another
Allahabad High Court · (2003) 5 AWC 4391
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts21 Apr 2003Allowed
Ajay Kumar Vs District Magistrate, Sultanpur and Others
Allahabad High Court · (2003) 04 AHC CK 0165
Uttar Pradesh Municipalities Act, 1916 — Section 34(1A)
High Courts21 Apr 2003Allowed
Subhash Chandra Solanki Vs Motor Accident Claims Tribunal/IIIrd A.D.J. and Others
Allahabad High Court · (2003) 5 AWC 4195
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts18 Apr 2003Dismissed
Sushila Tyagi Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4402
Constitution of India, 1950 — Article 226, 309
High Courts18 Apr 2003Dismissed
Anand Kumar Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2003) 2 DMC 70
Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts18 Apr 2003Dismissed
Jageshwar Prasad Tiwari Vs Uttar Pradesh Roadways Transport Corporation, Regional Chief Manager Middle Zone (Mandalya Pradhan Prabandhak, M. Zone) and Others
Allahabad High Court · (2003) 3 UPLBEC 2159
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 136, 14, 226Railway Protection Force Rules, 1987 — Rule 153