High Courts15 Apr 2003Dismissed
Devendra Singh Yadav and Others Vs District Magistrate and Others
Allahabad High Court · (2003) 5 AWC 4399
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 86 of 117
High Courts10 Apr 2003
Ajmal Khan (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2087
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 304B
High Courts10 Apr 2003
Indra Mani Pandey Vs State of U.P. and Others
Allahabad High Court · (2003) 3 ACR 2350
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 323, 504, 506
High Courts10 Apr 2003Dismissed
Ajay Kumar Shakya and Another Vs Kanti Devi and Another
Allahabad High Court · (2003) 2 ACC 649 : (2004) ACJ 1010 : (2003) 5 AWC 4405 : (2004) 2 RCR(Civil) 374
Motor Vehicles Act, 1988 — Section 173
High Courts10 Apr 2003Dismissed
R.B. Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 6 AWC 5272
Constitution of India, 1950 — Article 14, 15, 16, 161(1), 161(3)
High Courts10 Apr 2003Dismissed
Chiraguddin Vs Hajimuddin alias Rafiuddin and Others
Allahabad High Court · (2003) CriLJ 4106
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts10 Apr 2003Dismissed
Dr. Lakhte Mustaffa Kazmi Vs State of U.P. and Another
Allahabad High Court · (2003) 5 AWC 4411 : (2003) 2 UPLBEC 1351
Civil Procedure Code, 1908 (CPC) — Section 35AConstitution of India, 1950 — Article 226, 227
High Courts10 Apr 2003Allowed
Suresh Chandra Sharma Vs Presiding Officer, Labour Court, IV and Others
Allahabad High Court · (2003) 3 AWC 2316 : (2003) 97 FLR 898 : (2003) 2 UPLBEC 1119
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10A
High Courts10 Apr 2003
Rajesh Kumar Pandey Vs Zila Panchayat and Others
Allahabad High Court · (2003) 3 AWC 2430
Constitution of India, 1950 — Article 14
High Courts10 Apr 2003Dismissed
Jitendra Kumar Gupta Vs U.P. Power Corporation Ltd. and Others
Allahabad High Court · (2003) 3 AWC 2399 : (2003) 2 UPLBEC 1559
Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Dismissed
Roshan Packed Movers Vs Indian Oil Corporation Ltd. and Another
Allahabad High Court · (2003) 3 AWC 2468
Arbitration and Conciliation Act, 1996 — Section 8, 9Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts10 Apr 2003Dismissed
Pranjal Bishnoi Vs U.P. Technical University and Others
Allahabad High Court · (2003) 3 AWC 2424
Constitution of India, 1950 — Article 141
High Courts10 Apr 2003
Aqua Zawwar Ali Khan Vs Controller, Shia Central Board of Wakf
Allahabad High Court · (2003) 4 AWC 3323
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 55, 76
High Courts10 Apr 2003Dismissed
Abhay Kumar Srivastava Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) CriLJ 4102 : (2003) 4 RCR(Criminal) 611
National Security Act, 1980 — Section 3(2)
High Courts10 Apr 2003Dismissed
Moti Lal Vs Bharat Electronics Limited (Government of India, Enterprise) and Another
Allahabad High Court · (2003) 2 UPLBEC 1620
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(K)Industrial Employment (Standing Orders) Act, 1946 — Section 12, 13A
High Courts10 Apr 2003Dismissed
Akhilesh Kumar Mishra Vs Vice Chancellor and Another
Allahabad High Court · (2003) 5 AWC 4377
Constitution of India, 1950 — Article 19Uttar Pradesh State Universities Act, 1973 — Section 13
High Courts10 Apr 2003
Mahabir Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2157
Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 2003
State of U.P Vs Chiraguddin and Others
Allahabad High Court · (2003) 3 ACR 2183
Criminal Procedure Code, 1973 (CrPC) — Section 378, 87, 88Penal Code, 1860 (IPC) — Section 109, 114, 120B, 201, 302
High Courts10 Apr 2003
Vinay Kumar Sahu Vs State of U.P. and Others
Allahabad High Court · (2003) 2 ACR 1746
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1932 — Section 7National Security Act, 1980 — Section 12, 3(2)
High Courts09 Apr 2003Dismissed
Mangoo and Others Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2229
Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300