High Courts05 Feb 2004Dismissed
Doaba Rolling Mills (P) Ltd. Vs CEGAT
Allahabad High Court · (2004) 115 ECR 745 : (2004) 169 ELT 258
Customs Act, 1962 — Section 128(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 117 of 127
High Courts05 Feb 2004
Satish Chand Jain Vs ITO
Allahabad High Court · (2005) 142 TAXMAN 500
Income Tax Act, 1961 — Section 220
High Courts05 Feb 2004Dismissed
Brijesh Singh alias Pappu (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1993
Criminal Procedure Code, 1973 (CrPC) — Section 174Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts04 Feb 2004Dismissed
Akhilesh Kumar Verma and Algu Ram Vs Ram Surat Singh, Managing Director, U.P. Jal Nigam
Allahabad High Court · (2004) 02 AHC CK 0215
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20
High Courts04 Feb 2004Dismissed
Subedar Khan Vs State of U.P. and Another
Allahabad High Court · (2004) 5 AWC 4298 : (2004) 2 UPLBEC 1869
High Courts04 Feb 2004Dismissed
Surya Bhan Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1979
High Courts04 Feb 2004Dismissed
Vakil Singh Patel Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1298
General Clauses Act, 1897 — Section 27Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12
High Courts04 Feb 2004Allowed
Iqbal Ahmad Vs Smt. Naimul
Allahabad High Court · (2004) 3 AWC 1974 : (2004) 97 RD 461
Evidence Act, 1872 — Section 101, 102, 103
High Courts04 Feb 2004Dismissed
Lalta Prasad Singh Vs Registrar, Co-Operative Societies, U.P., Lucknow and Others
Allahabad High Court · (2004) 02 AHC CK 0063
High Courts04 Feb 2004
Hari Har Singh Vs V. Niroti Lal Gupta and Another
Allahabad High Court · (2004) CriLJ 3568
Contempt of Courts Act, 1971 — Section 12, 2
High Courts04 Feb 2004
Gangasagar Rai Vs Sri Mahendra Singh, District Inspector of Schools and Shiv Pratap Singh, District Inspector of School
Allahabad High Court · (2004) 5 AWC 4126
Contempt of Courts Act, 1971 — Section 12, 14, 2
High Courts04 Feb 2004Allowed
Committee of Management Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4491 : (2001) 1 UPLBEC 213
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 48AA, 7, 7A
High Courts04 Feb 2004Dismissed
Vijay Yadav and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1616
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 324, 325, 504, 506
High Courts04 Feb 2004
Shambhoo Nath Tiwari and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2197
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 Feb 2004
Commissioner of Income Tax Vs Smt. Sukhrani Devi
Allahabad High Court · (2004) 141 TAXMAN 354
Income Tax Act, 1961 — Section 256, 263
High Courts04 Feb 2004Dismissed
Saddique Khan Vs A.K. Misra, Superintendent, District Jail, Rampur and Others
Allahabad High Court · (2004) 5 AWC 4317
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12, 20
High Courts03 Feb 2004Disposed Of
The Official Liquidator, High Court Vs Sri Vinay Bagla
Allahabad High Court · (2004) CriLJ 3529 : (2004) 56 SCL 46
Companies Act, 1956 — Section 454(3), 454(5), 484(5), 484(5A)Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
High Courts03 Feb 2004Allowed
Chhote Lal Vs IIIrd Additional District Judge,Varanasi & Anr.
Allahabad High Court · (2004) 02 AHC CK 0143
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(b), 16(1)(G)
High Courts03 Feb 2004Dismissed
Union of India (UOI) and Another Vs Special Judge and Others
Allahabad High Court · AIR 2004 All 213 : (2004) 2 AWC 1271 : (2004) 4 RCR(Civil) 49
Telegraph Act, 1885 — Section 10, 16(3), 16(4)
High Courts03 Feb 2004Allowed
Buddhiman Chauhan Vs Secretary, Board of High School and Intermediate Education and Another
Allahabad High Court · (2004) 3 AWC 2150
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 3