COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 107 of 127

High Courts01 Mar 2004Allowed

Simal Chand Jain (Dead) by LRs. Vs Central Government Industrial Tribunal and Another

Allahabad High Court · (2004) 5 AWC 4094 : (2004) 102 FLR 258 : (2005) 1 LLJ 28

Industrial Disputes Act, 1947 — Section 10(1), 7APenal Code, 1860 (IPC) — Section 409

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High Courts01 Mar 2004Dismissed

Prem Singh Vs District Magistrate/District Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 2 AWC 1541 : (2004) 96 RD 427

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A(2), 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 197

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High Courts01 Mar 2004Allowed

Rajendra Kumar Gupta Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2189 : (2004) 2 UPLBEC 1116

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A(1A)

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High Courts01 Mar 2004Allowed

Laxmi Narayan and Others Vs Nagar Palika Shamli and Others

Allahabad High Court · (2004) 2 AWC 1438 : (2004) 96 RD 438 : (2004) 1 RD 438 : (2004) 2 UPLBEC 1820

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 23, 23(1A), 23(2)

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High Courts01 Mar 2004Dismissed

Krishna Chandra Chaurasiya Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 2 AWC 1409 : (2004) 2 UPLBEC 1784

Border Security Force Act, 1968 — Section 23, 48

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High Courts01 Mar 2004Dismissed

State of U.P. and Others Vs Mohd. Nahid and Others

Allahabad High Court · (2004) 2 AWC 1804

Land Acquisition Act, 1894 — Section 50Limitation Act, 1963 — Section 5

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High Courts01 Mar 2004Dismissed

Yamin and Others Vs Mohammad Shafiq

Allahabad High Court · AIR 2004 All 388 : (2004) 5 AWC 4300 : (2005) 1 RCR(Civil) 596

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(15)Registration Act, 1908 — Section 17(2), 89(4)

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High Courts01 Mar 2004Allowed

Jamuna Das and Others (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1217

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts01 Mar 2004

Som Das Vs State of Uttar Pradesh

Allahabad High Court · (2004) CriLJ 3570

Penal Code, 1860 (IPC) — Section 354

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High Courts01 Mar 2004Dismissed

Ramesh Singh Vs Chairman, U. P. State Road Transport Corporation and Others

Allahabad High Court · (2004) 5 AWC 4271

Constitution of India, 1950 — Article 226

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High Courts01 Mar 2004

Bishan Swaroop (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 3 ACR 2165

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 386Penal Code, 1860 (IPC) — Section 406, 440Uttar Pradesh First Offenders Probation Act, 1938 — Section 4

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High Courts01 Mar 2004Disposed Of