COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 101 of 127

High Courts16 Mar 2004Disposed Of

Kanpur Electricity Supply Company and Another Vs Presiding Officer, Industrial Tribunal IIIrd and Others

Allahabad High Court · (2004) 3 AWC 2424 : (2004) 101 FLR 1179 : (2004) 2 UPLBEC 2097

Industrial Disputes Act, 1947 — Section 25HUttar Pradesh Industrial Disputes Act, 1947 — Section 6Q

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High Courts16 Mar 2004Disposed Of

Deo Kumar Verma and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4285 : (2004) 2 UPLBEC 1754

Constitution of India, 1950 — Article 226

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High Courts16 Mar 2004Allowed

Sharif Ahmad Vs Irshad

Allahabad High Court · (2004) 03 AHC CK 0143

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)

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High Courts16 Mar 2004Dismissed

Shyam Karan Ram Vs State of U.P. and Others

Allahabad High Court · (2004) 2 AWC 1847

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High Courts16 Mar 2004Dismissed

Arvind Kumar Sharma Vs District Inspector of Schools and Others

Allahabad High Court · (2004) 5 AWC 4184 : (2004) 101 FLR 631 : (2004) 2 UPLBEC 2088

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts16 Mar 2004Dismissed

Ram Shanker Pandey Vs State of U.P. and Others

Allahabad High Court · (2004) 2 UPLBEC 1866 : (2004) 2 UPLBEC 1266

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33F

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High Courts16 Mar 2004Allowed

Munshi Singh Vs The State

Allahabad High Court · (2004) CriLJ 2975

Evidence Act, 1872 — Section 114, 8Penal Code, 1860 (IPC) — Section 300

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High Courts16 Mar 2004Allowed

Raghu Raj Shukla and Others Vs IInd Additional District Judge and Others

Allahabad High Court · (2004) 4 AWC 3413 : (2005) 3 RCR(Civil) 194

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts16 Mar 2004Dismissed

Smt. Chandrawati Pathak and Others Vs Nagar Palika Parishad and Another

Allahabad High Court · (2004) 4 AWC 3602

Uttar Pradesh Municipalities Act, 1916 — Section 10AA(1), 10AA(3)

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High Courts16 Mar 2004Allowed

Babu Singh and Others Vs State of U.P. and Shiv Kumar Singh

Allahabad High Court · (2004) 03 AHC CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 151, 192Oaths Act, 1969 — Section 4Penal Code, 1860 (IPC) — Section 395, 397

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High Courts16 Mar 2004Allowed

Ram Muraut Yadav Vs Secretary, Home and Confidential and Others

Allahabad High Court · (2004) 2 ACR 1756

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 201, 302

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High Courts16 Mar 2004Dismissed

Kailash and Others Vs Rajiv Lochan and Another

Allahabad High Court · (2004) 5 AWC 4186

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High Courts16 Mar 2004Dismissed

Basant Kumar Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1901

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)

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High Courts16 Mar 2004

Vishambhar Nath Ravindra Kumar Vs Commissioner of Sales Tax

Allahabad High Court · (2007) 11 VST 29

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10Penal Code, 1860 (IPC) — Section 193, 196

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High Courts16 Mar 2004Allowed

Kamlesh Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 5098

Constitution of India, 1950 — Article 14, 16(4)Uttar Pradesh Subordinate Services Selection Commission Rules, 1988 — Rule 1, 8

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High Courts15 Mar 2004Allowed

Moradabad Development Authority Vs Hussain Bux

Allahabad High Court · (2004) 03 AHC CK 0167

Land Acquisition Act, 1894 — Section 18

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High Courts15 Mar 2004Allowed

Debi Saran and Anr. Vs Rent Control and Eviction Officer,Fatehpur & Ors.

Allahabad High Court · (2004) 03 AHC CK 0144

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16

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High Courts15 Mar 2004Allowed

Swastik Fragrances Vs Commissioner (Appeals) of Cus. and C. Ex.

Allahabad High Court · (2004) 115 ECR 622 : (2004) 169 ELT 257

Central Excises and Salt Act, 1944 — Section 4(1)Constitution of India, 1950 — Article 226

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High Courts15 Mar 2004Disposed Of

Uma Nath Singh Vs Rama Shankar Mishra and Others

Allahabad High Court · (2004) 2 UPLBEC 1119

Allahabad High Court Rules, 1952 — Rule 5Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3

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High Courts15 Mar 2004Dismissed

Plot Holders Association and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 2 AWC 1801

Land Acquisition Act, 1894 — Section 17, 4, 6

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