COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 89 of 117

High Courts04 Apr 2003Dismissed

State of U.P. Vs New Central Jute Mills and Another

Allahabad High Court · (2003) 3 AWC 1775

Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(17), 3(9), 5, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 3

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High Courts04 Apr 2003Allowed

Mani Kant Gupta and Others Vs State of U.P. and Another

Allahabad High Court · (2003) 3 AWC 1728

Constitution of India, 1950 — Article 14, 16

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High Courts04 Apr 2003

Smt. Premo Devi and Others Vs Joint Director of Consolidation and Another

Allahabad High Court · (2003) 3 AWC 1780 : (2003) 94 RD 573

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A(2)

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High Courts04 Apr 2003Allowed

Ashwini Kumar Pandey Vs General Manager (Personnel), Punjab National Bank and Others

Allahabad High Court · (2003) 3 AWC 2304

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High Courts04 Apr 2003Dismissed

M.K. Jain and Others Vs State Transport Appellate Tribunal and Others

Allahabad High Court · AIR 2004 All 33

Motor Vehicles Act, 1988 — Section 100(3), 104, 2(38), 68(3), 69

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High Courts04 Apr 2003Dismissed

Gaon Shiksha Samiti and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 2466

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2003Dismissed

Sharda Devi (Smt.) Vs District Magistrate/Collector and Others

Allahabad High Court · (2003) 5 AWC 3505 : (2003) 97 FLR 849 : (2003) 2 UPLBEC 1134

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High Courts04 Apr 2003Dismissed

Ram Pal Singh Vs Inspector General of Registration and Others

Allahabad High Court · (2003) 3 AWC 2321

Constitution of India, 1950 — Article 226

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High Courts04 Apr 2003Allowed

Doodh Nath and Others Vs Additional District Magistrate and Others

Allahabad High Court · (2003) 6 AWC 4833 : (2003) 95 RD 304

Constitution of India, 1950 — Article 226Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 15A, 2Uttar Pradesh Land Revenue Act, 1901 — Section 14A

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High Courts04 Apr 2003

Pirthi and Another (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 2 ACR 1876

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 394Uttar Pradesh Police Regulations, 1948 — Regulation 115

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High Courts03 Apr 2003Dismissed