High Courts09 Apr 2003Dismissed
Rajesh Kumar Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2003) 2 UPLBEC 1884
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 87 of 117
High Courts09 Apr 2003Allowed
Yogendra Singh Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1609
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts09 Apr 2003Allowed
Qazi Hifzur Rahman Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4305 : (2003) 2 UPLBEC 1420
Constitution of India, 1950 — Article 226Uttar Pradesh Municipal Board Services (Inquiry, Punishment and Termination of Services) Rules, 1960 — Rule 5, 5(2), 5(3), 5(4)
High Courts09 Apr 2003Allowed
Ram Swarup Vs Collector and Others
Allahabad High Court · (2003) 4 AWC 2673 : (2003) 95 RD 320
Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 15A(3)
High Courts09 Apr 2003Disposed Of
Anirudha Vs District Magistrate and Others
Allahabad High Court · (2003) 3 AWC 2404 : (2003) 94 RD 603
Constitution of India, 1950 — Article 14
High Courts09 Apr 2003Dismissed
U.P. State Road Transport Corporation Vs Smt. Madhu Sharma and Others
Allahabad High Court · (2003) 3 ACC 717 : (2003) 4 AWC 2620
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts09 Apr 2003Dismissed
State of U.P. and Another Vs Lal Mohammad alias Lallan
Allahabad High Court · (2003) 4 AWC 3322
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Uttar Pradesh Motor Accidents Claims Tribunal Rules, 1967 — Rule 217
High Courts09 Apr 2003Dismissed
Hamdard (Waqf) Laboratories Vs Deputy Labour Commissioner, Government of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4204 : (2003) 97 FLR 1053 : (2003) 2 UPLBEC 1567
Industrial Disputes Act, 1947 — Section 33(1)(5)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts09 Apr 2003Dismissed
Hamdard (Waqf) Laboratories Vs Deputy Labour Commissioner and Others
Allahabad High Court · (2003) 5 AWC 4204
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 33, 6H
High Courts09 Apr 2003Dismissed
Sosan Laviniya and Another Vs Union of India and Another
Allahabad High Court · (2003) 5 AWC 4070
Constitution of India, 1950 — Article 136, 14, 16Limitation Act, 1963 — Section 5
High Courts09 Apr 2003Dismissed
Brij Mohan Verma Vs State Public Service Tribunal and Others
Allahabad High Court · (2003) 5 AWC 3934
High Courts09 Apr 2003
Lal Mohammad and Others (in Jail) Vs State
Allahabad High Court · (2003) 3 ACR 2499
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts08 Apr 2003
Satish Singh (in Jail) Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 2 ACR 1438
National Security Act, 1980 — Section 3(2)
High Courts08 Apr 2003Dismissed
Usha Kumari (Smt.) Vs District Magistrate and Others
Allahabad High Court · (2003) 5 AWC 3510 : (2003) 94 RD 582 : (2003) 2 UPLBEC 1102
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts08 Apr 2003Allowed
Kumari Manglesh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2311
Penal Code, 1860 (IPC) — Section 363, 366
High Courts08 Apr 2003Dismissed
Cownpore Engineering Stores Vs CEGAT and Another
Allahabad High Court · (2003) 2 LLJ 341
Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 20
High Courts08 Apr 2003Allowed
Ajai Kumar Vs State of U.P.
Allahabad High Court · (2003) 04 AHC CK 0159
High Courts08 Apr 2003Allowed
Shakil Ahmad and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2004) CriLJ 91
Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2003
Shiv Bali and Another Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1856
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts08 Apr 2003Dismissed
Siya Nand Tyagi Vs Addl. District Judge, Court No. 3 and Another
Allahabad High Court · (2003) 5 AWC 4031 : (2003) 95 RD 534
Advocates Act, 1961 — Section 29, 32, 33, 55Civil Procedure Code, 1908 (CPC) — Section 2(15)Constitution of India, 1950 — Article 226