COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 102 of 127

High Courts15 Mar 2004Allowed

Sanjeev Nath Bhaskar and Another Vs State of U.P. and Another

Allahabad High Court · (2005) CriLJ 187

Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 52, 53Penal Code, 1860 (IPC) — Section 379

High Courts15 Mar 2004Dismissed

Raghubir Singh and Another Vs Agra Cantonment Sahkari Awas Samiti Ltd.

Allahabad High Court · (2004) 5 AWC 4283 : (2004) 97 RD 139

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5

High Courts15 Mar 2004Dismissed

Kripa Shanker and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4144

Constitution of India, 1950 — Article 226Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 15, 7A

High Courts15 Mar 2004

Nazaruddin and Another (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1882

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts15 Mar 2004Dismissed

Ram Jeewan and Others Vs Secretary, U.P. Awas and Vikas Parishad and Others

Allahabad High Court · (2004) 5 AWC 4173

Urban Planning and Development Act, 1973 — Section 3Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 11A, 18, 28, 32

High Courts13 Mar 2004Disposed Of

Ashok Kumar and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (2004) 03 AHC CK 0142

High Courts12 Mar 2004Dismissed

Narayan Singh Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4263 : (2006) 3 UPLBEC 2668

Land Acquisition Act, 1894 — Section 17, 17(1), 4, 6

High Courts12 Mar 2004Dismissed

Ashok Chandra Srivastava Vs Master Ashish Kumar and Others

Allahabad High Court · (2004) 5 AWC 4265

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226

High Courts12 Mar 2004Dismissed

Kripa Shankar Bajpai Vs Central (Union) Government of India and Others

Allahabad High Court · (2004) 5 AWC 4250

Constitution of India, 1950 — Article 12, 226Working Journalists (Industrial Disputes) Act, 1955 — Section 3Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13AA, 13DD, 16A

High Courts12 Mar 2004Allowed

Shiv Murat Lal and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4299

Constitution of India, 1950 — Article 300A

High Courts12 Mar 2004Dismissed

National Insurance Co. Ltd. Vs Seeta Devi and Others

Allahabad High Court · (2006) 2 ACC 285

Motor Vehicles Act, 1988 — Section 173

High Courts12 Mar 2004Dismissed

Sunder Lal Verma Vs Ranvir Rana

Allahabad High Court · (2005) 1 ARC 174

Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1, Order 8 Rule 10, 9(1)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 151

High Courts12 Mar 2004Disposed Off

Chhotey Lal Vs Addl. (Upper) Collector and Others

Allahabad High Court · (2004) 3 AWC 2649

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(1), 122B(4F), 132

High Courts12 Mar 2004Dismissed

State of U.P. Vs Rajendra Yadav and Others

Allahabad High Court · (2004) CriLJ 4479

Penal Code, 1860 (IPC) — Section 300

High Courts12 Mar 2004Dismissed

Maria Plasto Pack (P) Ltd. Vs Managing Director, U.P. Financial Corporation and Others

Allahabad High Court · AIR 2004 All 310 : (2004) 2 UPLBEC 1851

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

High Courts12 Mar 2004Disposed Of

Madhu Sudan and Others Vs Cane Commissioner and Others

Allahabad High Court · AIR 2004 All 304

Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 17, 17(1), 9Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 45, 60Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 17, 17(1), 9

High Courts12 Mar 2004Allowed

Param Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 5 AWC 4147 : (2004) 2 UPLBEC 1781

Land Acquisition Act, 1894 — Section 18

High Courts12 Mar 2004Disposed Of

Ashok Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2506

High Courts12 Mar 2004Allowed

Gas Authority of India Ltd. and Others Vs Sarvodaya Glass Industries

Allahabad High Court · (2004) 2 ARBLR 127 : (2004) 3 AWC 2185

Arbitration and Conciliation Act, 1996 — Section 9

High Courts12 Mar 2004Allowed

Ajai Kumar and Ors. Vs VIIth Additional District Judge,Kanpur Nagar & Ors.

Allahabad High Court · (2004) 03 AHC CK 0153

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20