High Courts17 Apr 2003Allowed
State of U.P.and Another Vs Presiding Officer,Labour Court,Allahabad and Another
Allahabad High Court · (2003) 04 AHC CK 0143
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 85 of 117
High Courts17 Apr 2003Dismissed
K.M. Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2003) 184 CTR 42 : (2003) 262 ITR 70
Income Tax Act, 1961 — Section 32
High Courts17 Apr 2003Allowed
Sir Shadi Lal Enterprises Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 185 CTR 626 : (2003) 262 ITR 166
Income Tax Act, 1961 — Section 119, 206C, 44AC
High Courts17 Apr 2003
Nanhey Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 2 DMC 567
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts17 Apr 2003Allowed
Technology Parks Ltd. Vs Greater NOIDA Industrial Development Authority and Another
Allahabad High Court · (2003) 5 AWC 4419
Constitution of India, 1950 — Article 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(2)
High Courts17 Apr 2003
Azeem Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2167
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts17 Apr 2003
Anil Kumar Mishra Vs Smt. Veenu Mishra and Another
Allahabad High Court · (2003) 2 DMC 404
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts16 Apr 2003
T. George Joseph Vs Vijay Kumar Srivastava
Allahabad High Court · (2003) 5 AWC 4247
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 15, 17, 19
High Courts16 Apr 2003Allowed
Nand Kishore Vs Joint Director of Education, Allahabad Region and Others
Allahabad High Court · (2003) 5 AWC 3764 : (2003) 2 UPLBEC 1570
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 6(1)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1998 — Section 32
High Courts16 Apr 2003Dismissed
Ram Kishun Vs State Election Commissioner and Others
Allahabad High Court · (2003) 3 AWC 2271 : (2003) 2 UPLBEC 1340
Constitution of India, 1950 — Article 226, 243OUttar Pradesh Kshetra Panchayats (Election of Pramukh and Up-Pramukh and Settlement of Election Disputes) Rules, 1994 — Rule 26
High Courts16 Apr 2003Allowed
Rahul Tandon Vs Regional Manager, Allahabad Bank and Others
Allahabad High Court · (2003) 3 AWC 2539 : (2003) 2 UPLBEC 1172
High Courts16 Apr 2003Dismissed
Naresh Chandra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 2 UPLBEC 1163
Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulation 12(4)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 25A, 26X
High Courts16 Apr 2003Dismissed
Shivala Footpath Sangathan Sansthan and Others Vs District Magistrate and Others
Allahabad High Court · (2003) 5 AWC 4401
High Courts16 Apr 2003Dismissed
Smt. Saroj Bhardwaj Vs Naraindra Narain Mishra
Allahabad High Court · (2003) 6 AWC 5323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4, Order 43 Rule 1, Order 6 Rule 17, 104, 151
High Courts16 Apr 2003Allowed
Markwell Paper Plast Pvt. Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2004) 138 STC 616
Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(3)
High Courts16 Apr 2003Dismissed
Indrasan (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2324
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Apr 2003Allowed
Nand Kishore Vs Joint Director of Education
Allahabad High Court · (2003) 5 AWC 4048
Uttar Pradesh Intermediate Education Act, 1921 — Section 32Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14
High Courts15 Apr 2003Dismissed
Shyam Babu Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 3 AWC 2475
Constitution of India, 1950 — Article 226
High Courts15 Apr 2003Disposed Off
Smt. Anju Gautam and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2403
Majority Act, 1875 — Section 2, 3
High Courts15 Apr 2003Dismissed
Smt. Shital Devi Vs New India Assurance Co. Ltd. and Others
Allahabad High Court · (2003) 2 ACC 472 : (2004) ACJ 1070 : (2003) 3 AWC 2561 : (2004) 1 RCR(Civil) 72
Motor Vehicles Act, 1988 — Section 163A