High Courts20 Feb 2004Allowed
Hazi Islam Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2203
Uttar Pradesh Municipalities Act, 1916 — Section 48(2A)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 112 of 127
High Courts20 Feb 2004Allowed
Awadhesh Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 2 ACR 1205
National Security Act, 1980 — Section 3(2)
High Courts20 Feb 2004Dismissed
Naveen Chandra Asthana and Another Vs Smt. Ram Lali Singh, D.I.O.S., Mau and Another
Allahabad High Court · (2004) 5 AWC 4990
Contempt of Courts Act, 1971 — Section 12, 20
High Courts20 Feb 2004Dismissed
Palla (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2004) 2 ACR 1203
National Security Act, 1980 — Section 3(2)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5, 8
High Courts19 Feb 2004
Ved Prakash Joshi Vs Amrit Prakash and Others
Allahabad High Court · (2004) 5 AWC 4410 : (2004) 1 UPLBEC 97
Contempt of Courts Act, 1971 — Section 12
High Courts19 Feb 2004Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2400
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts19 Feb 2004Disposed Of
Majister alias Budhpal Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3523 : (2004) 4 RCR(Civil) 707
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts19 Feb 2004Allowed
Ramesh Kumar Vs State of U.P.
Allahabad High Court · (2004) 02 AHC CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts19 Feb 2004Allowed
Raghubir Bal Mandir Vs Assistant P.F. Commissioner and Another
Allahabad High Court · (2004) 3 AWC 2153 : (2004) 101 FLR 335 : (2004) 2 LLJ 787
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A(4), 7B
High Courts19 Feb 2004Allowed
Sudhir Kumar Awasthi Vs Chief Development Officer and Another
Allahabad High Court · (2004) 5 AWC 4395
High Courts18 Feb 2004Dismissed
State of Uttaranchal Vs Rajpal Singh and another
Allahabad High Court · (2004) 02 AHC CK 0174
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts17 Feb 2004Allowed
Bahadur Vs The Additional Collector, Tahsildar/Assistant Collector and Gaon Sabha Tilupura
Allahabad High Court · (2004) 02 AHC CK 0226
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A), 122B(4E), 333
High Courts17 Feb 2004Allowed
Premier Vinyl Flooring Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (2004) 137 STC 366
Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1), 4AUttar Pradesh Trade Tax Rules, 1948 — Rule 41, 48
High Courts17 Feb 2004Allowed
Subhash Chandra Singh Vs District Inspector of Schools and Another
Allahabad High Court · (2004) 5 AWC 4407 : (2004) 2 UPLBEC 1084
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 20, 9Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 32, 33E
High Courts17 Feb 2004Allowed
Modern Metal Industries and Another Vs Smt. Shanti Parolia and Others
Allahabad High Court · AIR 2004 All 249 : (2004) 2 ARBLR 561 : (2004) 3 AWC 2100 : (2004) 55 SCL 318
Arbitration Act, 1940 — Section 8(1)Arbitration and Conciliation Act, 1996 — Section 9Partnership Act, 1932 — Section 11, 12, 9
High Courts17 Feb 2004Dismissed
Salil Chandra and Others Vs Collector/District Magistrate and Others
Allahabad High Court · AIR 2004 All 187 : (2004) 3 BC 342 : (2004) 2 UPLBEC 1144
State Financial Corporations Act, 1951 — Section 29
High Courts17 Feb 2004Dismissed
Smt. Bimla Gaindher Vs Smt. Usha Gaindher and Another
Allahabad High Court · AIR 2004 All 329 : (2004) 2 AWC 1855
Succession Act, 1925 — Section 213, 214, 299, 370, 372
High Courts17 Feb 2004Allowed
Haji Abdul Razzaque @ Haji Munshi Vs IVth A.D.J.& Ors.
Allahabad High Court · (2004) 02 AHC CK 0155
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts17 Feb 2004Dismissed
Jhunjhunwala Vanaspati Ltd. Vs Assistant Commissioner of Income Tax and Another (No. 1)
Allahabad High Court · (2004) 188 CTR 434 : (2004) 266 ITR 657 : (2004) 137 TAXMAN 214
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(2A)
High Courts17 Feb 2004Dismissed
Jaiprakash Singh Vs Presiding Officer Labour Court (I) and Others
Allahabad High Court · (2004) 3 AWC 1930 : (2004) 101 FLR 833 : (2004) 2 UPLBEC 1729
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2