High Courts13 Mar 2003Disposed Of
Asharam and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2003) 2 AWC 1594
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 96 of 117
High Courts13 Mar 2003Dismissed
T.C. Misra Vs Chancellor, C.S. Azad University of Agriculture and Technology and Others
Allahabad High Court · (2003) 3 AWC 1814
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Allowed
Akeela Khatoon Vs State of U.P.and Others
Allahabad High Court · (2003) 03 AHC CK 0130
High Courts13 Mar 2003Disposed Of
Asha Ram and Anr. Vs Deputy Director of Consolidation,Baghpat & Ors.
Allahabad High Court · (2003) 03 AHC CK 0124
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20
High Courts13 Mar 2003Dismissed
Rama Shankar Pandey Vs Director General (Admn.) Medical Health and Others
Allahabad High Court · (2003) 3 AWC 2383
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Dismissed
Alok Nayyar Vs State of U.P.
Allahabad High Court · (2003) 03 AHC CK 0090
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts13 Mar 2003Allowed
Regional Director, Central Region and Others Vs Arvind Kumar and Others
Allahabad High Court · (2003) 3 AWC 1784
High Courts13 Mar 2003Dismissed
Smt. Maya Devi Vs Thakur Narendra Singh and Another
Allahabad High Court · (2003) 2 AWC 1670
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26, 27
High Courts13 Mar 2003Dismissed
Pramila and Others Vs Secretary, Medical Education, U.P. Government and Others
Allahabad High Court · (2003) 3 AWC 2143 : (2003) 2 UPLBEC 1179
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003
Commissioner of Income Tax Vs BAZPUR CO-OPERATIVE SUGAR FACTORY
Allahabad High Court · (2003) 129 TAXMAN 672
Income Tax Act, 1961 — Section 256, 30, 31, 32, 33
High Courts12 Mar 2003
Surjan Singh (in Jail) Vs State
Allahabad High Court · (2003) 3 ACR 2283
Penal Code, 1860 (IPC) — Section 375, 376
High Courts12 Mar 2003Dismissed
Rukunuddin Khan Vs Controller, U.P. Sunni Central Board of Waqfs and Others
Allahabad High Court · (2003) 3 AWC 1711
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 19(2), 48
High Courts12 Mar 2003Disposed Of
Ram Saran and Others Vs Board of Revenue and Others
Allahabad High Court · (2003) 3 AWC 1701 : (2004) 97 RD 127
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts12 Mar 2003Disposed Of
Suneeta through her husband Tulsi Vs State of U.P.& Ors.
Allahabad High Court · (2003) 03 AHC CK 0098
Constitution of India, 1950 — Article 226
High Courts12 Mar 2003Dismissed
Raja Ram Chaudhary Vs Satya Narain Gupta and Others
Allahabad High Court · (2003) 3 AWC 1709
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts12 Mar 2003
Nahar Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1232
Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts12 Mar 2003
Commissioner, Sales Tax Vs Sterling Machine Tools
Allahabad High Court · (2004) 138 STC 661
High Courts11 Mar 2003
Basant Singh and Another Vs State of U.P.
Allahabad High Court · (2003) 3 ACR 2081
Penal Code, 1860 (IPC) — Section 302, 34, 506
High Courts11 Mar 2003Dismissed
Krishna and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 4620
Penal Code, 1860 (IPC) — Section 300
High Courts11 Mar 2003Disposed Of
Surendra Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2169
Constitution of India, 1950 — Article 226