High Courts26 Feb 2004Dismissed
Deen Dayal Vs Smt. Bhagwan Dai and Others
Allahabad High Court · (2004) 2 AWC 1805
Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 109 of 127
High Courts26 Feb 2004Dismissed
Angoori Devi Vs Pooran Singh and Others
Allahabad High Court · AIR 2004 All 273 : (2004) 2 AWC 1312 : (2004) 96 RD 424 : (2004) 1 RD 424 : (2004) 2 UPLBEC 1847
High Courts26 Feb 2004Allowed
Rafiq Husain Vs Union of India (UOI) and Another
Allahabad High Court · (2004) 2 AWC 1310
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16
High Courts26 Feb 2004Allowed
Krishi Utpadan Mandi Samiti Vs Khushi Ram and Others
Allahabad High Court · (2004) 2 AWC 1305 : (2004) 96 RD 451 : (2004) 1 RD 451 : (2004) 2 UPLBEC 1804
Land Acquisition Act, 1894 — Section 18, 23
High Courts26 Feb 2004Allowed
Anand Prakash Jauhari Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2004) 2 AWC 1315 : (2004) 102 FLR 554
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 61(1), 62
High Courts26 Feb 2004Dismissed
Vipin Kumar Gupta Vs Branch Manager, Union Bank of India and Others
Allahabad High Court · AIR 2004 All 319 : (2004) 4 BC 524 : (2006) 131 CompCas 498 : (2004) 97 RD 324
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts26 Feb 2004Allowed
Universal Rubber Mills and Sri Suresh Tandon Vs Sri Pyare Lal and The Labour Court
Allahabad High Court · (2004) 02 AHC CK 0041
Industrial Disputes (Central) Rules, 1957 — Rule 10, 16, 16(2)Industrial Disputes Act, 1947 — Section 2, 4K
High Courts25 Feb 2004Allowed
Bhagwan Deen Tiwari and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4451
Constitution of India, 1950 — Article 162, 300ALand Acquisition Act, 1894 — Section 23(1A), 23(2), 4
High Courts25 Feb 2004Allowed
Awadh Narain and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4452
Constitution of India, 1950 — Article 19(1), 300ALand Acquisition Act, 1894 — Section 4, 6
High Courts25 Feb 2004Dismissed
Shyam Behari Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 5 AWC 4486 : (2004) 96 RD 373
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 19, 21, 23, 48
High Courts25 Feb 2004Allowed
Audhyogik Gases (P.) Ltd. Vs Union of India (UOI) and Another
Allahabad High Court · (2004) 2 AWC 1811
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 91, 92
High Courts25 Feb 2004Dismissed
Pardeshi and Others Vs Additional Commissioner (Judicial/First) and Others
Allahabad High Court · (2004) 2 AWC 1537 : (2004) 96 RD 422
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(4), 333
High Courts25 Feb 2004Dismissed
Rifakat Ali and Another Vs Shyam Sunder and Others
Allahabad High Court · AIR 2004 All 262 : (2004) 2 AWC 1536 : (2005) 2 CivCC 20 : (2005) 1 RCR(Civil) 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 22 Rule 12
High Courts24 Feb 2004Dismissed
Shanti Devi and Another Vs Annapurna Devi and Another
Allahabad High Court · (2004) 5 AWC 4489
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 33
High Courts24 Feb 2004Dismissed
Sardar Prem Singh Vs Bank of Baroda and Others
Allahabad High Court · (2004) 5 AWC 4127 : (2004) 3 BC 455
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004Dismissed
Hindustan Aeronautics Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1441 : (2004) 101 FLR 823 : (2004) 2 UPLBEC 1261
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts24 Feb 2004Disposed Of
Ganga Bisht (Smt.) Vs State of Uttaranchal and
Allahabad High Court · (2004) 02 AHC CK 0173
Constitution of India, 1950 — Article 21, 39, 51A(e)
High Courts24 Feb 2004Allowed
Mahesh Chand and Ors. Vs II Additional District Judge,Moradabad & Ors.
Allahabad High Court · (2004) 02 AHC CK 0154
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts24 Feb 2004Allowed
Brihma Dutt Singh Vs Additional Commissioner (Aclmn.), Lucknow Division, Lucknow and Others
Allahabad High Court · (2004) 02 AHC CK 0150
Uttar Pradesh Panchayat Raj Act, 1947 — Section 28(c)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131B(2), 198
High Courts24 Feb 2004Dismissed
R.S.Tripathi Vs Bank of Baroda,Central Office & Ors.
Allahabad High Court · (2004) 02 AHC CK 0132
Constitution of India, 1950 — Article 226