High Courts18 Mar 2004Dismissed
Basudeo Lal Srivastava (D) through L.Rs. Vs Punjab National Bank
Allahabad High Court · (2004) 2 AWC 1871
Civil Procedure Code, 1908 (CPC) — Section 100Employment of Children Act, 1938 — Section 2, 3(3)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 100 of 127
High Courts18 Mar 2004Dismissed
Ravindra Pal Mishra Vs The Etah District Co-operative Bank Ltd.
Allahabad High Court · (2004) 5 AWC 4534
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 226
High Courts18 Mar 2004Dismissed
Sri Shiv Lal Pal Vs District Magistrate and Others
Allahabad High Court · (2004) 5 AWC 3999 : (2004) 96 RD 572
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126, 126(1)
High Courts18 Mar 2004
Misri Lal and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2186
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Mar 2004Dismissed
Brijesh Kumar Shukla and Awadhesh Bahadur Singh Vs State of U.P.
Allahabad High Court · (2004) 5 AWC 4795
Uttar Pradesh Judicial Service Rules, 2003 — Rule 10
High Courts17 Mar 2004Allowed
Kalloo and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4900
High Courts17 Mar 2004Allowed
Madan Mohan Singh Vs Nagar Palika, Bijnor and Others
Allahabad High Court · (2004) 5 AWC 4555
High Courts17 Mar 2004Dismissed
U.P. State Sugar Corporation Ltd. Vs Presiding Officer of Labour Court and Another
Allahabad High Court · (2004) 5 AWC 4266
Constitution of India, 1950 — Article 226
High Courts17 Mar 2004Allowed
Sansthapak Mandal, Govind Ballabh Pant Degree College Vs The Assistant Registrar, Firm, Societies and Chits, Gorakhpur Region and Others
Allahabad High Court · (2004) 5 AWC 4669
Uttar Pradesh Societies Registration Act, 1860 — Section 12, 12(2), 12A, 12B, 12C
High Courts17 Mar 2004Allowed
Ganga Ram and Another Vs Mahip Narain Singh and Others
Allahabad High Court · (2004) 2 ACC 551 : (2005) ACJ 1225 : (2004) 5 AWC 4014 : (2004) 4 RCR(Civil) 332
High Courts17 Mar 2004Dismissed
Lav Nigam Vs Chairman and Managing Director, ITI Limited and Others
Allahabad High Court · (2004) 5 AWC 4682
High Courts17 Mar 2004Dismissed
Dhanpat Rai Verma Vs Tax Recovery Officer and Another
Allahabad High Court · (2004) 268 ITR 215
High Courts17 Mar 2004Allowed
R.K. Mittal Vs State of U.P. and Another
Allahabad High Court · (2004) 3 AWC 1917
Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 159
High Courts17 Mar 2004Partly Allowed
Subhash Chandra and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 2 UPLBEC 1150
Allahabad High Court Rules, 1952 — Rule 4Constitution of India, 1950 — Article 14, 16, 233(2)Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 15, 3(2)
High Courts17 Mar 2004Allowed
Sansthapak Mandal, G.B. Pant Degree College and Another Vs Assistant Registrar, Firm, Societies and Chits and Others
Allahabad High Court · (2004) 5 AWC 4669
Uttar Pradesh Societies Registration Act, 1860 — Section 12, 12(2), 12A, 12B, 12C
High Courts17 Mar 2004Allowed
Shah Mohammad Vs Incharge District Judge and Others
Allahabad High Court · (2005) 1 ARC 417
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 89Consumer Protection Act, 1986 — Section 13(1), 13(2)
High Courts16 Mar 2004Dismissed
Har Charan Sharma Vs Nagar Panchayat and Others
Allahabad High Court · (2004) 5 AWC 4267
Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 298, 299
High Courts16 Mar 2004Dismissed
Saeed Vs District Magistrate and Others
Allahabad High Court · (2004) 2 ACR 1757
Arms Act, 1959 — Section 25, 27National Security Act, 1980 — Section 3(2)
High Courts16 Mar 2004Dismissed
Longshri Vs S.S.P. and Others
Allahabad High Court · (2004) 5 AWC 4146
Penal Code, 1860 (IPC) — Section 392
High Courts16 Mar 2004Dismissed
Ram Chandra Tiwari Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 5 AWC 4714
Army Act, 1950 — Section 116(1), 130, 144, 144(1), 164(2)Army Rules, 1954 — Rule 123, 129, 13(3), 23, 23(3)