High Courts11 Feb 2004Dismissed
Devendra Snigh Vs Napendra Mishra and others
Allahabad High Court · (2004) 02 AHC CK 0095
Contempt of Courts Act, 1971 — Section 12, 20
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 115 of 127
High Courts11 Feb 2004Dismissed
Shiv Prasad Awasthi Vs District Administrative Committee, U.P. and Another
Allahabad High Court · (2004) 5 AWC 4479
Constitution of India, 1950 — Article 226Uttar Pradesh Primary Agricultural Credit Societies Centralised Services Regulations, 1978 — Regulation 59, 60
High Courts11 Feb 2004Dismissed
Amit Batham (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2353
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts10 Feb 2004Dismissed
Chandan Lal Sahajwani Vs Union of India(UOI) and Others
Allahabad High Court · (2004) 5 AWC 4475
Railway Protection Force Act, 1957 — Section 2, 21, 6, 9, 9(1)Railway Protection Force Rules, 1959 — Rule 23, 25, 25(2), 41
High Courts10 Feb 2004Allowed
Desh Raj Verma Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 2676 : (2004) 3 RCR(Criminal) 675
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts10 Feb 2004Allowed
Brahma Lal Vs Union of India and Others
Allahabad High Court · (2004) 02 AHC CK 0153
High Courts10 Feb 2004Allowed
Qamrun Nisan and Others Vs Vijai Maurya and Others
Allahabad High Court · (2004) 02 AHC CK 0151
High Courts10 Feb 2004Allowed
Prema Devi (Radha Charan Lal,since dead) Vs State of U.P.& Anr.
Allahabad High Court · (2004) 02 AHC CK 0137
High Courts10 Feb 2004Disposed Of
Ramswaroop Vs Rahul Bhatnagar & Ors.
Allahabad High Court · (2004) 02 AHC CK 0127
Contempt of Courts Act, 1971 — Section 10, 12
High Courts10 Feb 2004Disposed Of
Anil Kumar Tripathi Vs Madan Mohan Singh, Commissioner,. U.P. Rural Housing Board, Lucknow and another
Allahabad High Court · (2004) 02 AHC CK 0098
Contempt of Courts Act, 1971 — Section 12
High Courts10 Feb 2004
Kanhaiya Prasad Srivastava Vs Smt. Santosh Kumari and Others
Allahabad High Court · AIR 2004 All 333 : (2004) 3 AWC 2097
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts10 Feb 2004Allowed
Bindal Agro Chemical Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4418
Constitution of India, 1950 — Article 32Uttar Pradesh Excise Act, 1910 — Section 40(2)Uttar Pradesh Excise, Import, Export, Transport and Possession of Denatured spirit (14th Amendment) Rules, 1989 — Rule 10, 10(1), 2, 3
High Courts09 Feb 2004
Rashid Ali Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4465
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 115, 80Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 53A, 9A
High Courts09 Feb 2004Dismissed
Sharda Ram and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1649 : (2004) 2 UPLBEC 1140
Land Acquisition Act, 1894 — Section 17, 4, 6
High Courts09 Feb 2004Dismissed
Ashish Kumar Baxi Vs Bank of Baroda and Others
Allahabad High Court · (2004) 2 AWC 1519 : (2004) 3 LLJ 978
Bank of Baroda Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 3, 4Constitution of India, 1950 — Article 14, 311(1)
High Courts09 Feb 2004Dismissed
Committee of Management, Meerut Collegiate Association Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2004) 3 AWC 2070 : (2005) 3 ESC 1900
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh State Universities Act, 1973 — Section 68
High Courts09 Feb 2004Dismissed
State of U.P. and Another Vs Kamal Mustafa Khan and Others
Allahabad High Court · (2004) 3 AWC 2192
Land Acquisition Act, 1894 — Section 50Limitation Act, 1963 — Section 5
High Courts09 Feb 2004
Kumari Lata Gupta Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3409 : (2004) 102 FLR 29
Constitution of India, 1950 — Article 226
High Courts09 Feb 2004Dismissed
Ramesh Chandra Tiwari Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4478
Penal Code, 1860 (IPC) — Section 302
High Courts09 Feb 2004
Commissioner of Income Tax Vs Devidayal Aluminium Industries
Allahabad High Court · (2004) 141 TAXMAN 289
Income Tax Act, 1961 — Section 143, 154, 256