High Courts05 Mar 2004
Sanjay alias Sanju Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 1 JCR 121
National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 105 of 127
High Courts05 Mar 2004
Rajeev Verma and Others Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 2956 : (2004) 2 DMC 76
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Dowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Mar 2004Dismissed
Sanjay alias Saju Vs Union of India (UOI) and Others
Allahabad High Court · (2004) CriLJ 3954 : (2004) 4 RCR(Criminal) 148
National Security Act, 1980 — Section 3(2)
High Courts05 Mar 2004Dismissed
Sheo Nath Singh (D) through L.Rs. Vs Union of India (UOI)
Allahabad High Court · (2004) 3 AWC 2830
Railway Protection Force Act, 1957 — Section 6Railway Protection Force Rules, 1987 — Rule 20
High Courts05 Mar 2004Dismissed
Sarva Hitkami Sahkari Avas Samiti Ltd. Vs State of Uttar Pradesh, Allahabad Development Authority and Collector/Special Land Acquisition Officer
Allahabad High Court · (2004) 5 AWC 4135
Land Acquisition Act, 1894 — Section 16, 17, 4, 48, 5A
High Courts05 Mar 2004Dismissed
Bhurey Singh Vs State of U.P.
Allahabad High Court · (2004) 03 AHC CK 0042
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts05 Mar 2004Dismissed
Sayyed Mohd. Rizwan and Others Vs Prescribed Authority under U.P. Act No. 22 of 1972 and Others
Allahabad High Court · (2004) 5 AWC 4481
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4, 4(1), 5, 9
High Courts05 Mar 2004Dismissed
Sarva Hitkarni Sahkari Avas Samiti Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4135
Land Acquisition Act, 1894 — Section 16, 17, 4, 48, 5A
High Courts05 Mar 2004Dismissed
Litil Kumar Verma Vs State of U.P. and Another
Allahabad High Court · (2004) 4 AWC 3415(2)
High Courts05 Mar 2004Dismissed
Indian Air Gases Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 2 ACR 1366
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 158, 158(2), 173, 173(2), 173(3)Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6
High Courts04 Mar 2004Dismissed
Achchan Lal and Ramji Lal Vs 2nd Additional District Judge, Moti Chand Jain, Ashok Kumar, Anil Kumar and Ajai Kumar
Allahabad High Court · (2005) 5 AWC 4634
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Mar 2004Allowed
Anjani Kumar Singh Vs State of U.P. and Another
Allahabad High Court · (2004) 5 AWC 4160
Allahabad High Court Rules, 1952 — Rule 2Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 16, 30
High Courts04 Mar 2004Allowed
Rajesh Kumar Vs Indian Institute of Technology and Others
Allahabad High Court · (2004) 5 AWC 4291
High Courts04 Mar 2004Dismissed
Suresh Chandra Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4189 : (2004) 2 UPLBEC 2095
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts04 Mar 2004Allowed
Laxmi Narain Jagdish Saran Kanya Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4435 : (2004) 2 UPLBEC 1812
Land Acquisition Act, 1894 — Section 18, 3, 4, 41, 48(1)
High Courts04 Mar 2004Dismissed
Mehmood Akhtar Vs Shri Sobran Singh Yadav and Others
Allahabad High Court · (2004) CriLJ 2980 : (2004) 3 LLJ 407 : (2004) 2 UPLBEC 1281
Contempt of Courts Act, 1971 — Section 12
High Courts04 Mar 2004Allowed
Babu Ali (D) through L.Rs. and Others Vs Dukkhi (D) and Others
Allahabad High Court · (2004) 2 AWC 1620 : (2004) 96 RD 530 : (2004) 1 RD 530
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 20, 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30
High Courts04 Mar 2004Allowed
Sheikh Khalikuzzama (D) through L.Rs. and Others Vs Sheikh Akhtaruzzama (D) and Others
Allahabad High Court · (2004) 2 AWC 1636
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts04 Mar 2004Allowed
Varanasi Development Authority Vs Ram Chander & Anr.
Allahabad High Court · (2004) 03 AHC CK 0171
Land Acquisition Act, 1894 — Section 18
High Courts04 Mar 2004Dismissed
State of U.P. and Ors. Vs Jagdish Prasad Sharma & Ors.
Allahabad High Court · (2004) 03 AHC CK 0170
Limitation Act, 1963 — Section 5