High Courts27 Feb 2004Dismissed
State of U.P. and Another Vs Buddha Prakash alias Buddhi Singh
Allahabad High Court · (2004) 2 AWC 1822
Land Acquisition Act, 1894 — Section 18, 23, 4
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 108 of 127
High Courts27 Feb 2004Dismissed
Smt. Kiran Devi and Another Vs Ashok Kumar and Others
Allahabad High Court · (2004) 3 AWC 1942 : (2004) 1 RD 466
Hindu Marriage Act, 1955 — Section 11, 16, 5, 5(1)Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1991 — Section 171
High Courts27 Feb 2004
Ahsan and Anr. Vs State of U.P.
Allahabad High Court · (2004) 02 AHC CK 0085
Penal Code, 1860 (IPC) — Section 302, 394
High Courts27 Feb 2004
Mangal Singh and Ors. Vs Deputy Director of Consolidation,Bulandshahr & Ors.
Allahabad High Court · (2004) 02 AHC CK 0083
Constitution of India, 1950 — Article 226
High Courts27 Feb 2004Allowed
State of U.P. Vs Prakash Narain Katju (D) through L.Rs. and Others
Allahabad High Court · (2004) 2 AWC 1527 : (2005) 98 RD 31 : (2005) 1 RD 31
Land Acquisition Act, 1894 — Section 18, 30Uttar Pradesh Tenancy Act, 1939 — Section 206, 3(23)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 17
High Courts27 Feb 2004
Ram Naresh and Others Vs Assistant Director of Consolidation and Others
Allahabad High Court · (2004) 3 AWC 2186
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts27 Feb 2004Dismissed
Ravindra Pratap Yadav alias Mahajan Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2076
Constitution of India, 1950 — Article 14, 226
High Courts27 Feb 2004
Arjun Ravi Das Vs Secretary, Minor Irrigation Department and Rural Engineering Service and Others
Allahabad High Court · (2004) 2 UPLBEC 1248
Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 4, 7, 8
High Courts27 Feb 2004
Ahsan and Rais Ahmad (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 02 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 394, 397Police Act, 1861 — Section 34
High Courts27 Feb 2004Dismissed
Rajeshwar Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2005) 98 RD 768 : (2005) 1 RD 768
Constitution of India, 1950 — Article 226United Provinces Panchayat Raj Act, 1947 — Section 13, 14, 15, 16, 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(1), 122A, 122C, 122C(2), 122C(3)
High Courts27 Feb 2004Dismissed
Ashok Vs Additional District Judge and Others
Allahabad High Court · (2004) 5 AWC 4443 : (2004) 5 AWC 4440
Uttar Pradesh Panchayat Raj (Election of Members, Pradhans and Up-Pradhans) Rules, 1994 — Rule 4, 49, 5, 63Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 12C(6), 12C(7), 4(3)
High Courts27 Feb 2004Partly Allowed
Devendra Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 2007
Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
High Courts26 Feb 2004Allowed
Chandan Singh Vs Chairman, Uttar Pradesh State Handloom Corporation Ltd. and Others
Allahabad High Court · (2004) 5 AWC 4422
High Courts26 Feb 2004Allowed
Sajjad Hussain and Others Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1830
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts26 Feb 2004Partly Allowed
Committee of Management, Indian Girls Inter College Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4428
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 21
High Courts26 Feb 2004
Jasuwa and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 02 AHC CK 0219
Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302
High Courts26 Feb 2004Dismissed
Gajadhar Singh and Another Vs Bank of Baroda and Others
Allahabad High Court · (2004) 4 AWC 3097
Allahabad High Court Rules, 1952 — Rule 4Constitution of India, 1950 — Article 226
High Courts26 Feb 2004Disposed Of
Union of India (UOI) and Others Vs Ravi Kumar Batra and Another
Allahabad High Court · (2004) 2 AWC 1412 : (2004) 2 UPLBEC 1207
Administrative Tribunals Act, 1985 — Section 19
High Courts26 Feb 2004Disposed Of
State of U.P. and Others Vs Shiv Prakash and Others
Allahabad High Court · (2004) 2 AWC 1823
High Courts26 Feb 2004Dismissed
Brijesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1639 : (2004) 2 UPLBEC 1870
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5