COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 90 of 117

High Courts02 Apr 2003Allowed

U.P. State Electricity Board and Others Vs Presiding Officer, Industrial Tribunal and Others

Allahabad High Court · (2003) 3 AWC 1843

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 215, 226

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High Courts02 Apr 2003Dismissed

Dilbag Singh Vs Deputy Registrar, Cooperative Societies and Others

Allahabad High Court · (2003) 3 AWC 1699 : (2003) 2 UPLBEC 1132

Constitution of India, 1950 — Article 226

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High Courts02 Apr 2003Dismissed

Mohan Singh Vs D.D.C. and Others

Allahabad High Court · (2003) 3 AWC 2413

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)

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High Courts02 Apr 2003Allowed

Alim Ullah (in Jail) Vs State

Allahabad High Court · (2003) CriLJ 4110

Penal Code, 1860 (IPC) — Section 300

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High Courts02 Apr 2003

Ibrahim Adenda (in Jail) Vs Union of India (UOI)

Allahabad High Court · (2003) 2 ACR 1280

Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23

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High Courts02 Apr 2003

Bhagwat Prasad Vs Commissioner of Income Tax

Allahabad High Court · (2003) 130 TAXMAN 182

Income Tax Act, 1961 — Section 132, 132A, 133, 133A, 142

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High Courts01 Apr 2003Allowed

Sarwan Kumar Suri and Sons and Another Vs District Judge and Others

Allahabad High Court · (2003) 6 AWC 5317

Motor Vehicles Act, 1939 — Section 95(2)

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High Courts01 Apr 2003

Shailendra Kumar Shukla (Dr.) Vs State of U.P. and Another

Allahabad High Court · (2003) 5 AWC 3518 : (2003) 2 UPLBEC 1136

Uttar Pradesh State Medical Colleges Teachers Service Rules, 1990 — Rule 15

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High Courts01 Apr 2003Dismissed

Ghan Shyam Das Vs Union of India (UOI) and Another

Allahabad High Court · (2003) 2 AWC 1589

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts01 Apr 2003Allowed

U.P. State Road Transport Corporation, Kanpur Region Vs Babu Singh and Others

Allahabad High Court · (2003) 3 AWC 2433 : (2003) 97 FLR 1160

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(6)

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High Courts01 Apr 2003Dismissed

Basanti Devi and others Vs Addl.District Judge, Room No.Allahabad and others

Allahabad High Court · (2003) 04 AHC CK 0145

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

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High Courts01 Apr 2003Dismissed

Rajoo Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 1731

Constitution of India, 1950 — Article 226

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High Courts01 Apr 2003Dismissed

Dr. Arun Kumar Chand Vs District Magistrate and Others

Allahabad High Court · (2003) 3 AWC 2431

Constitution of India, 1950 — Article 226

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High Courts01 Apr 2003

Satya Prasad Misra (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 2 ACR 1650

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 324, 84

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High Courts31 Mar 2003

Ram Pher and Others Vs District and Sessions Judge and Others

Allahabad High Court · (2003) 2 ACR 1731

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts31 Mar 2003Allowed

Hindustan Aeronautics Ltd. Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 2032

Industrial Disputes Act, 1947 — Section 2, 39, 6H

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High Courts31 Mar 2003Dismissed

Bholu alias Danis Vs District Magistrate and Others

Allahabad High Court · (2003) CriLJ 4090

National Security Act, 1980 — Section 3

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High Courts31 Mar 2003Allowed

Ram Jai Shri Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 2536 : (2003) 94 RD 687 : (2003) 2 UPLBEC 1322

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 10, 5, 72

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High Courts31 Mar 2003Allowed

U.P. State Electricity Board Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (2003) 3 AWC 2572 : (2004) 101 FLR 869

Constitution of India, 1950 — Article 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(2A)

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High Courts31 Mar 2003Dismissed

Anil Kumar Dhawan Vs Prescribed Authority and Others

Allahabad High Court · (2003) 3 AWC 2285

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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