High Courts06 Feb 2004Dismissed
Abdus Salam @ A. Salam Vs Election Commission of India and Another
Allahabad High Court · (2004) 02 AHC CK 0244
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10A, 11
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 116 of 127
High Courts06 Feb 2004Dismissed
Ram Khilavan Vs Ram Saran Srivastavam, District Magistrate, Krishna Kumar Gupta, Additional District Magistrate (Finance and Revenue) and Shri Gyanendra Agarwal, Naib Tehsildar (Mineral)
Allahabad High Court · (2004) 02 AHC CK 0234
Contempt of Courts Act, 1971 — Section 12, 20
High Courts06 Feb 2004Dismissed
Ram Swaroop Tripathi Vs Disciplinary Authority, Managing Director Bombay Marcantile Co-operative Bank Ltd. and Others
Allahabad High Court · (2004) 4 AWC 3415
Constitution of India, 1950 — Article 12, 226
High Courts06 Feb 2004Allowed
Baij Nath and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3526
Penal Code, 1860 (IPC) — Section 412
High Courts06 Feb 2004Disposed Of
Rahul Narayan Rai Vs Joint Director of Education and Others
Allahabad High Court · (2004) 2 AWC 1325
Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 14, 16
High Courts06 Feb 2004Dismissed
New India Assurance Co. Ltd. Vs Shamiullah Khan and Another
Allahabad High Court · (2004) 2 AWC 1300
Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts06 Feb 2004Allowed
Dr. Mrs. Anita Sahal Vs Director of Income Tax (Investigation) and Others
Allahabad High Court · (2004) 189 CTR 79 : (2004) 266 ITR 597
Income Tax Act, 1961 — Section 131(1A), 132, 132(1)
High Courts06 Feb 2004Allowed
Prem Das Satsangi Vs Xth Addl. District Judge,Ghaziabad & Anr.
Allahabad High Court · (2004) 02 AHC CK 0126
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts06 Feb 2004Allowed
Vishram Lal and Another Vs State of U.P.and Others
Allahabad High Court · (2004) 02 AHC CK 0073
High Courts06 Feb 2004
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1436 : (2004) 102 FLR 17 : (2005) 1 UPLBEC 528
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts06 Feb 2004Allowed
Prakash Chandra Mishra and Another Vs Rajendra Prasad Gupta and Others
Allahabad High Court · (2004) 2 AWC 1673 : (2005) 2 RCR(Civil) 501 : (2004) 97 RD 137
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts06 Feb 2004Allowed
Raju Gupta alias Rajeev Gupta Vs Krishna Gopal Rastogi
Allahabad High Court · (2004) 3 AWC 2646
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts06 Feb 2004Allowed
Regional Manager, State Bank of India Vs P.O., Central Government Industrial-cum-Labour Court and Another
Allahabad High Court · (2004) 5 AWC 4121 : (2004) 101 FLR 867 : (2004) 3 LLJ 56
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts06 Feb 2004Allowed
Shankar Ji Shukla Vs Ayukt, Upper Zila Magistrate (Prashasan), Varishtha Police Adhikshak and Thanadhyaksha/Prabhari Nirikshak
Allahabad High Court · (2004) 02 AHC CK 0021
Arms Act, 1959 — Section 25, 27, 29Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 153, 153B, 294, 342, 354
High Courts06 Feb 2004Allowed
Chandra Pal Singh Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1919
Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Feb 2004
Satish Chandra Jain Vs ITAT
Allahabad High Court · (2005) 142 TAXMAN 499
Income Tax Act, 1961 — Section 254
High Courts05 Feb 2004Dismissed
Vishnu Dhar Dubey Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3418 : (2005) 1 LLJ 803
High Courts05 Feb 2004Dismissed
Municipal Board/Nagar Palika Vs District Judge and Others
Allahabad High Court · (2004) 3 AWC 2140
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 3(1)
High Courts05 Feb 2004Allowed
Smt. Shamshad Begum Vs Deputy Chief Medical Officer and Others
Allahabad High Court · (2004) 3 AWC 2432
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 304AUttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 5
High Courts05 Feb 2004Disposed Of
Jagat Pal Upadhyaya Vs K.J.Joseph, Accounts Officer, P.A.O.(ORS), A & C (Supply) and others
Allahabad High Court · (2004) 02 AHC CK 0113
Contempt of Courts Act, 1971 — Section 12