High Courts24 Feb 2004Dismissed
State of Uttaranchal through, The Superintending Engineer, Irrigation Research Institute, Roorkee, Distt. Haridwar Vs Sri Jagpal Singh Tyagi and another
Allahabad High Court · (2004) 02 AHC CK 0125
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 110 of 127
High Courts24 Feb 2004Dismissed
State of Uttaranchal, Munna Singh Chauhan Vs Labour Court, Dehradun and another, Executive Engineer, Lakhwar Division and others
Allahabad High Court · (2004) 02 AHC CK 0124
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Feb 2004Allowed
Jhunjhunwala Vanaspati Ltd. Vs Assistant Commissioner of Income Tax (No. 2)
Allahabad High Court · (2004) 189 CTR 46 : (2004) 266 ITR 664 : (2004) 137 TAXMAN 336
Income Tax Act, 1961 — Section 148
High Courts24 Feb 2004Dismissed
Indra Nath and Another Vs Smt. Kitabun and Others
Allahabad High Court · AIR 2004 All 326 : (2004) 5 AWC 3944
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157ASpecific Relief Act, 1963 — Section 20Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts24 Feb 2004Allowed
Akshay Pratap Singh alias Gopalji Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3918
Arms Act, 1959 — Section 3, 43(7)Criminal Procedure Code, 1973 (CrPC) — Section 260(2), 262, 263, 264, 265Prevention of Terrorism Act, 2002 — Section 2, 3, 3(1), 32, 4
High Courts24 Feb 2004
Barkat Ullah Vs State of U.P.
Allahabad High Court · (2004) CriLJ 4482
Penal Code, 1860 (IPC) — Section 300, 304
High Courts24 Feb 2004Dismissed
State of U.P. Vs Mulayam Singh Yadav and Others
Allahabad High Court · (2004) 2 ACR 1503
Constitution of India, 1950 — Article 212, 212(2)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 162
High Courts24 Feb 2004
Committee of Management, Janta Inter College Vs Sri Karnail Singh, Sachiv Shiksha Vibhag (Madhyamik)
Allahabad High Court · (2004) 02 AHC CK 0005
Contempt of Courts Act, 1971 — Section 12
High Courts23 Feb 2004Allowed
Obaidur Rahman Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2004) 5 AWC 4399
Societies Registration Act, 1860 — Section 12D, 25, 25(1), 4, 4(1)
High Courts23 Feb 2004Allowed
Gaya Prasad Tiwari and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4457
High Courts23 Feb 2004Dismissed
Surendra Singh, Rajendra Singh, Yogendra Singh and Harendra Singh Vs Special Judge (Additional District Judge), Munsif Mohammadabad Gohna and Mst. Dhanesara
Allahabad High Court · (2005) 98 RD 765 : (2005) 1 RD 765
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts23 Feb 2004Dismissed
Smt. Shila Vs Collector, Assistant Collector/Tehsildar and Gaon Sabha Bhagwantpura
Allahabad High Court · (2005) 98 RD 746 : (2005) 1 RD 746
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C(3)(2), 123Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115M
High Courts23 Feb 2004Allowed
Obaidur-Rahman Vs Assistant Registrar, Firms, Societies and Chits and Another
Allahabad High Court · (2004) 2 UPLBEC 1816
Societies Registration Act, 1860 — Section 12D, 25, 25(1), 4, 4A
High Courts23 Feb 2004Partly Allowed
Dr. Gopalji Mishra Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1922
Constitution of India, 1950 — Article 14
High Courts23 Feb 2004Allowed
Divisional Manager, Life Insurance Corporation of India, Divisional Officer Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another
Allahabad High Court · (2004) 3 AWC 2155 : (2004) 101 FLR 469 : (2004) 2 UPLBEC 1273
Industrial Disputes Act, 1947 — Section 10, 25G, 25H, 33(2), 37(2)
High Courts23 Feb 2004Dismissed
Badhu and Ors. Vs Civil Judge,Azamgarh & Ors.
Allahabad High Court · (2004) 02 AHC CK 0167
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts23 Feb 2004Allowed
Sri Niwas and Anr. Vs Vth Additional District Judge,Moradabad & Ors.
Allahabad High Court · (2004) 02 AHC CK 0144
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts23 Feb 2004Dismissed
Shirish Singh Vs Chairman, Gorakhpur Kshetriya Gramin Bank and Others
Allahabad High Court · (2004) 02 AHC CK 0128
High Courts23 Feb 2004Dismissed
Sone Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1432 : (2004) 2 UPLBEC 1204
Uttar Pradesh Police Regulations, 1948 — Regulation 525
High Courts23 Feb 2004Allowed
Sheo Murat Vs Ram Murat
Allahabad High Court · AIR 2004 All 263 : (2004) 2 AWC 1320
Specific Relief Act, 1963 — Section 26, 26(2)