High Courts29 Jan 2004Disposed Of
Anil Kumar Chaturvedi Vs Devi Patan Kshetriya Gramin Bank Ltd and Another
Allahabad High Court · (2004) 01 AHC CK 0170
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 119 of 127
High Courts29 Jan 2004Dismissed
Devendra Singh Chauhan Vs Addl. District Magistrate/District Magistrate,Etawah & Ors.
Allahabad High Court · (2004) 01 AHC CK 0140
Arms Act, 1959 — Section 17
High Courts29 Jan 2004Dismissed
Committee of Management, Rajasthan Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1645 : (2004) 2 UPLBEC 1451
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16AA
High Courts29 Jan 2004Dismissed
Gaya Prasad Chaudhary Vs Director of Education (Madhyamik) and Others
Allahabad High Court · (2004) 2 AWC 1285 : (2004) 2 UPLBEC 1442
Constitution of India, 1950 — Article 226
High Courts29 Jan 2004Dismissed
Sobaran Singh and Another Vs Shyam Singh
Allahabad High Court · (2004) 2 AWC 1094 : (2004) 96 RD 275
Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164
High Courts29 Jan 2004Dismissed
Hajeri Lal Sahu Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 190
Constitution of India, 1950 — Article 14Stamp Act, 1899 — Section 47AUttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4, 405
High Courts29 Jan 2004Dismissed
Devendra Mohan and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2162
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jan 2004Allowed
Bela Cement Limited Vs State of U.P. and Others
Allahabad High Court · (2004) 137 STC 430
Constitution of India, 1950 — Article 301, 304Uttar Pradesh Trade Tax Act, 1948 — Section 5
High Courts29 Jan 2004Allowed
Shahnaz Ayurvedics Vs Commissioner of Central Excise
Allahabad High Court · (2005) 118 ECR 288 : (2004) 173 ELT 337
Central Excises and Salt Act, 1944 — Section 11A, 35C, 37BConstitution of India, 1950 — Article 226, 32
High Courts29 Jan 2004Allowed
Camphor and Allied Products Ltd. Vs State of U.P.
Allahabad High Court · (2005) 139 STC 380
Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 3B, 4B, 4B(2), 4B(6), 9
High Courts29 Jan 2004Allowed
Katwari and Others Vs Gur Dayal Singh and Co. and Another
Allahabad High Court · (2004) 2 ACC 207 : (2004) ACJ 1159
Motor Vehicles Act, 1988 — Section 168, 173
High Courts29 Jan 2004Allowed
Pashupati Singh and Co. Vs Presiding Officer, Industrial Tribunal (I) and Others
Allahabad High Court · (2005) 106 FLR 661
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts29 Jan 2004Dismissed
Sate of U.P. Vs Shesh Nath Pandey and Others
Allahabad High Court · (2004) 2 ACR 1056
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts29 Jan 2004Allowed
Ratan Industries (Pvt.) Limited Vs Additional Commissioner, Trade Tax and Another
Allahabad High Court · (2006) 148 STC 111
Income Tax Act, 1961 — Section 147Penal Code, 1860 (IPC) — Section 26Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts29 Jan 2004Dismissed
Ram Kishore Dwivedi (D) through L.Rs. Vs Ram Manohar and Others
Allahabad High Court · (2004) 2 AWC 1277
Penal Code, 1860 (IPC) — Section 500
High Courts28 Jan 2004Allowed
Jagdish Narain Katiyar Vs Chairman, U.P. State Handloom Corporation Ltd.
Allahabad High Court · (2004) 5 AWC 4424
Companies Act, 1956 — Section 255, 617
High Courts28 Jan 2004Dismissed
Ummed Ali Vs Deputy Registrar, Co-operative Societies and Others
Allahabad High Court · (2004) 5 AWC 4321
High Courts28 Jan 2004Dismissed
Ram Pal Vs State
Allahabad High Court · (2004) CriLJ 2972
Penal Code, 1860 (IPC) — Section 300Penal Code, 1860 (IPC) — Section 300Penal Code, 1860 (IPC) — Section 300
High Courts28 Jan 2004Dismissed
Mohammad Hussain and Others Vs State of U.P. and Another
Allahabad High Court · (2004) CriLJ 2694
Criminal Procedure Code, 1973 (CrPC) — Section 239, 240Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 498A
High Courts28 Jan 2004Allowed
Gurucharan Singh Vs National Thermal Power Corporation Ltd. and Others
Allahabad High Court · (2004) 2 AWC 1365
Constitution of India, 1950 — Article 14, 226