High Courts01 Dec 2003Allowed
Gauri Shankar Gupta Vs Anita Mishra and Another
Allahabad High Court · (2004) 1 AWC 5
Presidency Small Cause Courts Act, 1882 — Section 25, 3
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,544 judgments · page 9 of 128
High Courts01 Dec 2003Allowed
Virendra Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 6
Administrator Generals Act, 1963 — Section 51Constitution of India, 1950 — Article 226
High Courts01 Dec 2003Dismissed
Committee of Management of Madan Mohan Malviya Inter College and Another Vs U.P. Secondary Education Service Commission and Others
Allahabad High Court · (2004) 1 AWC 181 : (2004) 1 UPLBEC 20
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21
High Courts01 Dec 2003Dismissed
Basdeo Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 822 : (2004) 96 RD 612 : (2004) 1 RD 612
Land Acquisition Act, 1894 — Section 12A, 13A, 18, 23
High Courts01 Dec 2003Dismissed
Umesh Chandra Vs State of U.P.and others
Allahabad High Court · (2003) 12 AHC CK 0106
Provincial Small Cause Courts Act, 1887 — Section 18, 25
High Courts01 Dec 2003Dismissed
Ram Narayan Mathur Vs IXth Additional District Judge,Kanpur Nagar & Ors.
Allahabad High Court · (2003) 12 AHC CK 0089
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts01 Dec 2003Allowed
Jai Prakash Vs State of U.P.& Ors.
Allahabad High Court · (2003) 12 AHC CK 0084
High Courts01 Dec 2003Dismissed
Ram Bharosey Vs Pradeep Kumar and another
Allahabad High Court · (2003) 12 AHC CK 0076
High Courts01 Dec 2003Allowed
G.K. Rai and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 14
Uttar Pradesh State Universities Act, 1973 — Section 31A, 66A, 68, 8
High Courts01 Dec 2003Dismissed
Shanker Dayal Tripathi Vs Joint Director of Education, IVth Region and Others
Allahabad High Court · (2004) 1 AWC 198 : (2004) 2 UPLBEC 1214
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10(1)
High Courts01 Dec 2003Dismissed
Tarachand and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 2 AWC 1236
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 52, 52(1)
High Courts01 Dec 2003Dismissed
K.B. Hides Vs State of U.P. and Others
Allahabad High Court · (2005) 140 STC 205
Central Sales Tax Act, 1956 — Section 13(3), 13(4), 8(1), 8(2), 8(4)Constitution of India, 1950 — Article 14, 19(1)Uttar Pradesh Trade Tax (Amendment) Rules, 2001 — Rule 3A, 3B
High Courts28 Nov 2003Dismissed
State of U.P. Vs Ram Krishna alias Ram Kishan and Another
Allahabad High Court · (2004) 1 ACR 616
Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Nov 2003Partly Allowed
Ramadhar and Others Vs State
Allahabad High Court · (2004) CriLJ 2378
Penal Code, 1860 (IPC) — Section 300, 302, 304, 325, 34
High Courts28 Nov 2003
Commissioner, Sales Tax Vs Hari Oil and General Mills
Allahabad High Court · (2005) 139 STC 514
Central Sales Tax Act, 1956 — Section 10, 10A, 7
High Courts28 Nov 2003Dismissed
Jagdish (D.) through L.Rs. Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 1 AWC 453
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts28 Nov 2003Allowed
Baboo Vs IVth Addl. District Judge,Bareilly & Ors.
Allahabad High Court · (2003) 11 AHC CK 0121
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 20(2)(e), 25
High Courts28 Nov 2003Allowed
Dharma Dutt Tiwari Vs State of U.P.& Ors.
Allahabad High Court · (2003) 11 AHC CK 0115
National Security Act, 1980 — Section 3(2)
High Courts28 Nov 2003
New India Insurance Co.Ltd. Vs Munni Devi & Ors.
Allahabad High Court · (2003) 11 AHC CK 0089
Motor Vehicles Act, 1988 — Section 176
High Courts28 Nov 2003Allowed
State of U.P. Vs Hari Ram and Another
Allahabad High Court · (2004) CriLJ 1895
Penal Code, 1860 (IPC) — Section 300, 304, 323