COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 98 of 117

High Courts10 Mar 2003Allowed

Latoori Singh Vs Chairman, Aligarh Gramin Bank

Allahabad High Court · (2004) 1 LLJ 103 : (2003) 2 UPLBEC 1267

Aligarh Gramin Bank (Officers and Employees) Service Regulations, 2000 — Regulation 43Regional Rural Banks Act, 1976 — Section 30

High Courts10 Mar 2003Allowed

U.P. Technical University Vs Kumar Gandharva and Others

Allahabad High Court · (2003) 5 AWC 3707

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Technical University Act, 2000 — Section 6Uttar Pradesh Technical University Ordinances — Ordinance 3

High Courts07 Mar 2003

Sri Krishna Singh (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2075

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

High Courts07 Mar 2003Dismissed

Vipul Agarwal Vs Atul Kanodia and Co.

Allahabad High Court · AIR 2003 All 280 : (2003) 3 ARBLR 242 : (2003) 3 AWC 1897

Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 13(5), 16

High Courts07 Mar 2003Dismissed

Smt. Bhoori Vs Additional Sub-Divisional Magistrate/Election Tribunal and Others

Allahabad High Court · (2003) 2 AWC 849 : (2003) 2 UPLBEC 1384 : (2003) 2 UPLBEC 1035

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C

High Courts07 Mar 2003Dismissed

Girish Chandra Sonkar Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 1893

Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 5

High Courts07 Mar 2003Allowed

Hotel Taj Ganges and Another Vs State of U.P. and Others

Allahabad High Court · AIR 2003 All 304

Constitution of India, 1950 — Article 265Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 2, 3(7), 4B

High Courts07 Mar 2003Allowed

Krishna Mangal Singh Vs District Magistrate and Others

Allahabad High Court · (2003) 3 AWC 2043

National Security Act, 1980 — Section 3(2)

High Courts06 Mar 2003

Gaya Din and Others Vs State

Allahabad High Court · (2003) 2 ACR 1488

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

High Courts06 Mar 2003Allowed

Manish Misra Vs State of U.P.

Allahabad High Court · (2003) CriLJ 4085 : (2004) 2 RCR(Criminal) 33

Criminal Procedure Code, 1973 (CrPC) — Section 229Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

High Courts06 Mar 2003Dismissed

Brij Mohan Vs Central Administrative Tribunal and Others

Allahabad High Court · (2003) 3 AWC 1977

Constitution of India, 1950 — Article 226(2)

High Courts06 Mar 2003Disposed Of

Brijendra Prakash Kulshreshtha Vs Director of Education and Others

Allahabad High Court · (2003) 3 AWC 1873(2)

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21

High Courts06 Mar 2003Dismissed

Prahlad Kumar and Another Vs Anand Swapoop and Others

Allahabad High Court · (2003) 03 AHC CK 0096

Civil Procedure Code, 1908 (CPC) — Section 115, 152, 153

High Courts06 Mar 2003Dismissed

Jagannath Vs Lala Ram and Another

Allahabad High Court · (2003) 2 AWC 1669

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts06 Mar 2003Dismissed

Umesh Kumar Vs Smt. Kiran Devi

Allahabad High Court · (2003) 2 AWC 1593 : (2003) 2 DMC 4

Hindu Marriage Act, 1955 — Section 24

High Courts06 Mar 2003Dismissed

Ram Pyare Mishra Vs State of U.P. and Others

Allahabad High Court · (2003) 2 AWC 1453

Constitution of India, 1950 — Article 226

High Courts06 Mar 2003

Commissioner of Income Tax Vs Shan Elahi

Allahabad High Court · (2003) 132 TAXMAN 89

Income Tax Act, 1961 — Section 154, 155, 256

High Courts06 Mar 2003Allowed

Titu Singh Vs District Magistrate/Collector and Others

Allahabad High Court · (2003) 5 AWC 3479 : (2003) 2 UPLBEC 1283

Uttar Pradesh Municipalities Act, 1916 — Section 173AUttar Pradesh Town Areas Act, 1914 — Section 21

High Courts05 Mar 2003Dismissed

Harpal Singh Malik Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 3824

Constitution of India, 1950 — Article 226

High Courts05 Mar 2003

Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.

Allahabad High Court · (2003) 132 TAXMAN 88

Income Tax Act, 1961 — Section 256