High Courts21 Mar 2003Allowed
Dhan Prasad and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) CriLJ 4127
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 95 of 117
High Courts21 Mar 2003Disposed Of
Raman Ispat (P.) Ltd. Vs U.P. Electricity Regulatory Commission and Others
Allahabad High Court · (2003) 2 AWC 1672
Uttar Pradesh Electricity Reforms Act, 1999 — Section 24
High Courts21 Mar 2003Partly Allowed
Mukesh Kumar Suri Vs Rajendra Kumar
Allahabad High Court · (2003) 2 AWC 1456
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 8 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts21 Mar 2003Dismissed
Naresh Chandra Jain Vs Smt. Sarla Misra
Allahabad High Court · (2003) 2 AWC 1586
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts21 Mar 2003Dismissed
Modipon Fibres Co. Vs U.P. Electricity Regulatory Commission and Others
Allahabad High Court · (2003) 2 AWC 1674
Uttar Pradesh Electricity Reforms Act, 1999 — Section 26, 34, 36
High Courts21 Mar 2003Dismissed
C.T.K. Madhu Vs Director General of Police, C.R.P.F. and Others
Allahabad High Court · (2003) 3 AWC 1700 : (2003) 2 UPLBEC 1177
Constitution of India, 1950 — Article 226
High Courts21 Mar 2003Allowed
Ganpat Lal Gupta and Others Vs Vth Additional District Judge and Others
Allahabad High Court · (2003) 3 AWC 2126 : (2003) 95 RD 286
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17
High Courts21 Mar 2003Dismissed
New India Assurance Co. Ltd. Vs Mohd. Aslam and Another
Allahabad High Court · (2003) 2 ACC 734 : (2003) 3 AWC 1982 : (2003) 97 FLR 683
Workmens Compensation Act, 1923 — Section 30, 4
High Courts21 Mar 2003Dismissed
Daud Ahmad and Another Vs Addl. Commissioner (Admn.) and Others
Allahabad High Court · (2003) 6 AWC 5308
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 40(3)
High Courts20 Mar 2003Dismissed
Brijesh Singh Vs District Magistrate and Others
Allahabad High Court · (2003) 3 AWC 2322 : (2003) 97 FLR 1064
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4(1)
High Courts20 Mar 2003Allowed
Anjana Kumari Patel and Another Vs Bal Vikas Pariyojna Adhikari and Others
Allahabad High Court · (2003) 3 AWC 1714
Constitution of India, 1950 — Article 226
High Courts20 Mar 2003Dismissed
Krishna Kumar Vs State of U.P. and Others
Allahabad High Court · (2003) 2 UPLBEC 1118
Constitution of India, 1950 — Article 226
High Courts20 Mar 2003
Mohd. Naseem (in Jail) Vs Superintendent, Central Jail and Others
Allahabad High Court · (2003) 2 ACR 1116
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 8
High Courts20 Mar 2003
Buddhu and Others Vs State
Allahabad High Court · (2003) 2 ACR 1405
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 308
High Courts16 Mar 2003Dismissed
Saeed Vs Distt.Magistrate,Kanpur Nagar & Ors.
Allahabad High Court · (2003) 03 AHC CK 0070
National Security Act, 1980 — Section 3(2)
High Courts13 Mar 2003Dismissed
Jhamman Yadav and Others (in Jail) Vs The State
Allahabad High Court · (2003) CriLJ 4122
Penal Code, 1860 (IPC) — Section 300, 34
High Courts13 Mar 2003Allowed
Shiv Singh and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 5 AWC 3738
Constitution of India, 1950 — Article 14
High Courts13 Mar 2003Dismissed
Imtiaz Khan alias Pappu Vs Principal Lal Bahadur Shastri Post-Graduate College and Others
Allahabad High Court · (2003) 5 AWC 3671
High Courts13 Mar 2003Dismissed
Raghu Raj Pratap Singh alias Raja Bhaiya Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2106
Constitution of India, 1950 — Article 105(1), 19(1), 194, 194(1), 194(2)
High Courts13 Mar 2003
Commissioner of Income Tax Vs Bazpur Co-operative Sugar Factory
Allahabad High Court · (2004) 186 CTR 573 : (2003) 262 ITR 45
Income Tax Act, 1961 — Section 37(2A)