High Courts24 Mar 2003Dismissed
Akhtari Begum and Others Vs Nasim Ahmad and Another
Allahabad High Court · (2003) 5 AWC 4242 : (2003) 95 RD 189
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 94 of 117
High Courts24 Mar 2003
Executive Engineer, Nirman Khand, Lok Nirman Vibhag and Another Vs Smt. Maharzia and Others
Allahabad High Court · (2003) 3 ACC 109
Motor Vehicles Act, 1988 — Section 173
High Courts24 Mar 2003Dismissed
National Insurance Co. Ltd. Vs Naresh Kumar and Others
Allahabad High Court · (2003) 2 ACC 374 : (2004) ACJ 1225 : (2003) 5 AWC 3515
Motor Vehicles Act, 1988 — Section 149(2), 149(5)
High Courts24 Mar 2003Dismissed
Sobran Singh Yadav Vs H.K. Lavania, District Magistrate and Another
Allahabad High Court · (2003) 2 ACR 1197
High Courts24 Mar 2003Allowed
Commissioner of Income Tax and Another Vs Ajai Singh and Another
Allahabad High Court · (2002) 3 UPLBEC 2772
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Allowed
Feru Vs Commissioner, Consolidation and Others
Allahabad High Court · (2003) 3 AWC 1987
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 19
High Courts24 Mar 2003Dismissed
Mrs. Maimuna Khatoon and Others Vs Shiv Kumar Tripathi
Allahabad High Court · (2003) 2 AWC 1687(2) : (2003) 95 RD 658
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, 115
High Courts24 Mar 2003Allowed
Seth Banarsi Dass (D.) through L.Rs. and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1967 : (2003) 94 RD 516
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(4), 4, 4A, 5(2), 5(4)
High Courts24 Mar 2003Dismissed
Surya Bhan Vs U.P.State Public Service Tribunal,Lucknow and Others
Allahabad High Court · (2003) 03 AHC CK 0129
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4(5)(6)
High Courts24 Mar 2003Dismissed
U.P. Power Corporation Ltd. and Others Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2003) 3 AWC 1995 : (2004) 101 FLR 1005
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6Q
High Courts24 Mar 2003Allowed
Binda Gupta and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 03 AHC CK 0106
Uttar Pradesh Agricultural Credit Act, 1973 — Section 2(c)(i)Uttar Pradesh Co-operative Societies Act, 1965 — Section 5(4)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 30, 4A, 5(2)(d)
High Courts24 Mar 2003Dismissed
Naresh Kumar Vs Amit Kumar and Others
Allahabad High Court · (2003) 03 AHC CK 0105
Motor Vehicles Act, 1988 — Section 149, 170
High Courts24 Mar 2003Dismissed
Sudhir Prakash Sharma Vs District Magistrate,Pilibhit & Ors.
Allahabad High Court · (2003) 03 AHC CK 0091
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Mar 2003Dismissed
Smt. Shashi Vs State Election Commission (Panchayat and Local Bodies) and Others
Allahabad High Court · (2003) 3 AWC 2144
Constitution of India, 1950 — Article 226
High Courts24 Mar 2003Allowed
Smt. Ghausiya Khan and Others Vs Smt. Aliya Begum and Others
Allahabad High Court · (2003) 2 AWC 1570
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 12 Rule 6, Order 15 Rule 1
High Courts24 Mar 2003Allowed
Makhan Singh Vs XIth Additional District Judge and Others
Allahabad High Court · AIR 2004 All 136 : (2003) 3 AWC 1908 : (2003) 95 RD 147
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13, Order 9 Rule 9
High Courts24 Mar 2003Dismissed
Bal Kishan and Others Vs VIth Additional District Judge and Others
Allahabad High Court · (2003) 3 AWC 2170
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2, Order 7 Rule 10
High Courts24 Mar 2003Allowed
Jautam alias Andhi and Another Vs State of U.P.
Allahabad High Court · (2003) CriLJ 4646
Penal Code, 1860 (IPC) — Section 300
High Courts22 Mar 2003Dismissed
U.P.Power Corporation Ltd.and Others Vs Presiding Officer, Labour Court, Bareilly and Others
Allahabad High Court · (2003) 03 AHC CK 0115
Industrial Disputes Act, 1947 — Section 33C
High Courts21 Mar 2003Allowed
Kamla Devi Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 4423
Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 13, 13(1), 13(3), 13(4)