High Courts08 Apr 2003
Prahlad Singh and Others Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2844
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 395
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 88 of 117
High Courts07 Apr 2003
Chheda and Another (in Jail) Vs State
Allahabad High Court · (2003) 3 ACR 2518
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 149, 302, 323, 34
High Courts07 Apr 2003Partly Allowed
Mahant Prasad Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2261
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11
High Courts07 Apr 2003Partly Allowed
Satya Narain and Another Vs State of U.P.
Allahabad High Court · (2003) 3 AWC 2423 : (2003) 2 UPLBEC 1414
Land Acquisition Act, 1894 — Section 48AUttar Pradesh Nagar Mahapalika Act, 1959 — Section 577
High Courts07 Apr 2003Allowed
State of U.P. and Others Vs State Public Services Tribunal and Another
Allahabad High Court · (2003) 3 AWC 2323 : (2004) 1 UPLBEC 127 : (2003) 2 UPLBEC 1123
Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 409
High Courts07 Apr 2003Dismissed
Manisha Palace Vs State of U.P. and Another
Allahabad High Court · (2003) 3 AWC 1697
High Courts07 Apr 2003Dismissed
Sanjay Gupta and Others Vs T.R. Joseph, Principal Secretary (Tax and Registration), U.P. Government and Others
Allahabad High Court · (2003) 3 AWC 2314 : (2003) 2 UPLBEC 1425
Contempt of Courts Act, 1971 — Section 12, 2
High Courts07 Apr 2003
Oriental Insurance Company Limited Vs Smt. Kusum Kali and Others
Allahabad High Court · (2003) 3 ACC 364 : (2003) 5 AWC 3985
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii), 173
High Courts07 Apr 2003Dismissed
Commissioner, Sales Tax Vs Unity Chains Nai Mandi
Allahabad High Court · (2006) 143 STC 351
Uttar Pradesh Sales Tax Act, 1948 — Section 15A, 15A(1), 15A(1)(1), 4B
High Courts06 Apr 2003Dismissed
Shivala Footpath Sangathan Sansthan and Ors. Vs District Magistrate Kanpur Nagar & Ors.
Allahabad High Court · (2003) 04 AHC CK 0170
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Allowed
Allahabad Wire Drawing Industries Private Limited and Another Vs Uttar Pradesh Small Industries Corporation Limited and Another
Allahabad High Court · (2004) 138 STC 164
Central Sales Tax Act, 1956 — Section 14, 15Uttar Pradesh Trade Tax Act, 1948 — Section 29, 4B(2), 8A, 8A(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 25B
High Courts04 Apr 2003Allowed
Smt. Shyam Sundari (D) through L.Rs. Vs District and Sessions Judge and Others
Allahabad High Court · (2003) 2 ACR 1610
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Apr 2003Allowed
Committee of Management, Shree Tilak Vidyalaya Inter College and Another Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 5 AWC 3506 : (2003) 2 UPLBEC 1330
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(8)
High Courts04 Apr 2003Dismissed
Ram Nagina Singh Vs U.P. Khadi Evam Gram Udyog Board and Others
Allahabad High Court · (2003) 3 AWC 2410
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Ravindra Singh Vs U.P. Madhyamik Shiksha Sewa Chayan Board and Others
Allahabad High Court · (2003) 3 AWC 1731(2)
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Kamlesh Rai Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2003) 4 AWC 2800 : (2003) 2 UPLBEC 1307
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4KUttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4K
High Courts04 Apr 2003Partly Allowed
Employer in relation to Management of Central Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2003) 3 AWC 1841 : (2003) 97 FLR 895 : (2003) 3 LLJ 176
Industrial Disputes Act, 1947 — Section 17B
High Courts04 Apr 2003Allowed
Raj Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1835 : (2003) 2 UPLBEC 1413
Constitution of India, 1950 — Article 226
High Courts04 Apr 2003Dismissed
Faqeer Bux and Others Vs Smt. Asmat Ara Begum and Another
Allahabad High Court · (2003) 4 AWC 3321
Stamp Act, 1899 — Section 2(5)
High Courts04 Apr 2003Disposed Of
Shia Central Board of Waqfs, U.P. and another Vs Syed Alam
Allahabad High Court · (2003) 04 AHC CK 0164
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 76