COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 113 of 127

High Courts17 Feb 2004Allowed

Sikander Ali Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1997

Constitution of India, 1950 — Article 14, 16, 19Criminal Procedure Code, 1973 (CrPC) — Section 340Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 10, 2, 4, 49

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High Courts16 Feb 2004Allowed

U.P. Rajkiya Audyogik Prashikshan Sansthan Dainik Vetan Karamchari Kalyan Samiti and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4722

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4, 4(1), 4(2), 4(6)

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High Courts16 Feb 2004Dismissed

Nand Lal Saran Mehrotra Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2139

Constitution of India, 1950 — Article 14

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High Courts16 Feb 2004Dismissed

Nalini and Associates and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2075

Land Acquisition Act, 1894 — Section 3, 48

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High Courts16 Feb 2004Allowed

Harish Chandra Vs State of U.P.& Anr.

Allahabad High Court · (2004) 02 AHC CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts16 Feb 2004Dismissed

Devendra Nath Tripathi Vs Union of India

Allahabad High Court · (2004) 02 AHC CK 0072

Constitution of India, 1950 — Article 74(2), 83

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High Courts16 Feb 2004Dismissed

Atam Pal Vs Hardeva and Others

Allahabad High Court · (2004) 2 ACC 1 : (2004) 3 AWC 1931

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 166, 168

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High Courts16 Feb 2004Dismissed

Swarup Packaging and Sanitizers (India) (P.) Ltd. Vs State Bank of India

Allahabad High Court · (2004) 5 AWC 4402 : (2006) 131 CompCas 383 : (2004) 53 SCL 394

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2)

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High Courts16 Feb 2004Allowed

Raj Bahadur Verma Vs State of U.P. and Others

Allahabad High Court · (2004) CriLJ 2401

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 8

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High Courts16 Feb 2004Dismissed

Rajendra (Since dead) Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 2018

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324

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High Courts13 Feb 2004Dismissed

Mubeen Ahmad Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 2 ACR 1196

National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts13 Feb 2004Dismissed

Briendra Bahadur Singh Vs Chancellor, Allahabad University and Others

Allahabad High Court · (2004) 5 AWC 4459

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31, 31(1), 31(10), 31(3), 31(4)

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High Courts13 Feb 2004Allowed

Ram Kumar Vs District Inspector of Schools, Ghaziabad and Others

Allahabad High Court · (2004) 5 AWC 4392

Uttar Pradesh Intermediate Education Act, 1921 — Section 18(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6Uttar Pradesh Intermediate Education Rules, 1921 — Rule 9

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High Courts13 Feb 2004Allowed