High Courts26 Mar 2003
Commissioner of Income Tax Vs Rampur Distillery and Chemical Co. Ltd.
Allahabad High Court · (2003) 131 TAXMAN 508
Income Tax Act, 1961 — Section 256, 37
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 93 of 117
High Courts26 Mar 2003
Sachchan Khan and Others Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1433
Penal Code, 1860 (IPC) — Section 148, 149, 201, 302
High Courts25 Mar 2003Dismissed
Rajesh Kumar Shah Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4398 : (2003) 2 UPLBEC 1180
Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4(5), 4(6)
High Courts25 Mar 2003Dismissed
Janki and Others Vs State
Allahabad High Court · (2004) CriLJ 2370
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts25 Mar 2003Partly Allowed
Paras and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1599
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Mar 2003Partly Allowed
Jagdish Chandra Gupta Vs Dr. Kumari Vimla Gupta
Allahabad High Court · AIR 2003 All 317 : (2003) 3 AWC 2133 : (2004) 1 RCR(Civil) 72
Guardians and Wards Act, 1890 — Section 10, 9, 9(3)
High Courts25 Mar 2003Allowed
Rajendra Kumar Kapoor Vs Principal Secretary, (Higher Education) and Others
Allahabad High Court · (2003) 3 AWC 2141 : (2003) 2 UPLBEC 1160
High Courts25 Mar 2003Allowed
Quality Steel Tubes Ltd. Vs The Nagar Mahapalika and Others
Allahabad High Court · AIR 2003 All 288 : (2003) 3 AWC 2176
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172(2)
High Courts25 Mar 2003Dismissed
Ram Pal Vs Civil Judge and Others
Allahabad High Court · (2003) 2 AWC 1687
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts25 Mar 2003Allowed
A.N. Verma Vs S.K. Chaturvedi, Managing Director, Bharat Pumps and Compressors and Others
Allahabad High Court · (2003) 3 AWC 2138 : (2003) 3 LLJ 701
Constitution of India, 1950 — Article 14
High Courts25 Mar 2003Allowed
Badri and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2003) 3 AWC 2041 : (2003) 94 RD 557
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
High Courts25 Mar 2003Dismissed
Anil Kumar Singh Vs Smt. Kanak Prabha Dutta and Others
Allahabad High Court · (2003) 2 BC 557 : (2003) CriLJ 4078
Criminal Procedure Code, 1973 (CrPC) — Section 244, 259Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 32, 63, 72
High Courts25 Mar 2003Allowed
Shailendra Kumar Vs Chief General Manager, Bharat Sanchar Nigam Ltd. and Others
Allahabad High Court · (2003) 2 AWC 1485
High Courts25 Mar 2003Dismissed
Bal Krishna Ojha Vs Commissioner and Others
Allahabad High Court · (2003) 3 AWC 2166
High Courts25 Mar 2003Allowed
Dr. Shrikant Vs Prof. Y.C. Simhadri, Vice-Chancellor, B.H.U. and Others
Allahabad High Court · (2003) 3 AWC 2172
High Courts25 Mar 2003Allowed
Rama Paper Mills Limited and Vam Organic Chemicals Limited Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 132 STC 8
Central Sales Tax Act, 1956 — Section 7Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 4B, 4B(2)
High Courts25 Mar 2003Allowed
Shiv Sevak Pandey Vs Vice-Chancellor, Allahabad University and Another
Allahabad High Court · (2003) 3 AWC 2145
Allahabad University Ordinances — Ordinance 1.2
High Courts25 Mar 2003Allowed
Rajesh Sewani and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (2003) CriLJ 4643 : (2004) 1 RCR(Criminal) 60
Criminal Procedure Code, 1973 (CrPC) — Section 190, 202(2)Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7
High Courts25 Mar 2003Dismissed
Surya Bhan Vs U.P. State Public Services Tribunal and Others
Allahabad High Court · (2003) 6 AWC 5366
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4(5), 4(6)
High Courts25 Mar 2003
Shanker Barasia Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 2 ACR 1415
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)