High Courts13 Jan 2004Dismissed
Abdul Haq Vs State of U.P.
Allahabad High Court · (2004) CriLJ 1889 : (2004) 3 RCR(Criminal) 288
Prevention of Terrorism Act, 2002 — Section 34(4), 49(7)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 124 of 127
High Courts13 Jan 2004Dismissed
Bhism Pal Singh Vs U.P. Basic Shiksha Parishad and Others
Allahabad High Court · (2004) 3 AWC 1959
Constitution of India, 1950 — Article 226
High Courts13 Jan 2004Dismissed
Shiv Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1958 : (2000) CriLJ 4172 : (2005) 2 UPLBEC 1384
High Courts13 Jan 2004Dismissed
Ramesh Singh Panwar Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4499
Constitution of India, 1950 — Article 226
High Courts13 Jan 2004Allowed
Ramanand Vishwakarma and Another Vs Radhey Shyam and Others
Allahabad High Court · (2012) 2 RCR(Rent) 193
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts13 Jan 2004Dismissed
Akhalesh Kumar Sharma Vs U.P. Co-operative Sugar Factories Federation Ltd. and Another
Allahabad High Court · (2004) 5 AWC 4311
Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 12, 14, 16, 19, 226Industrial Disputes Act, 1947 — Section 25F, 6N
High Courts12 Jan 2004
Gyanendra Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ACR 676
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts12 Jan 2004Allowed
Jalal Ahmad Vs State of U.P. and Others
Allahabad High Court · (2004) 1 AWC 800 : (2004) 1 UPLBEC 702
Constitution of India, 1950 — Article 16, 226
High Courts12 Jan 2004Allowed
V.K. Packaging Industries Vs Tax Recovery Officer and Others
Allahabad High Court · (2004) 188 CTR 133 : (2004) 266 ITR 283 : (2004) 136 TAXMAN 125
Income Tax Act, 1961 — Section 133(6), 143(3), 226, 226(3), 246
High Courts12 Jan 2004Disposed Of
Committee of Management, Jaribandhan Higher Secondary School and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1076 : (2004) 1 UPLBEC 746
High Courts12 Jan 2004Partly Allowed
Sharad Chandra Shukla Vs State of U.P. and Another
Allahabad High Court · (2004) 2 AWC 1055 : (2004) 1 UPLBEC 768
Uttar Pradesh Fundamental Rules — Rule 54A(2), 54B(5)
High Courts12 Jan 2004Allowed
Vinda Prasad Awasthi Vs Up-Zila Adhikari and Others
Allahabad High Court · (2004) 1 AWC 804
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts12 Jan 2004Allowed
Chandra Prakash Ojha Vs District Judge and Others
Allahabad High Court · AIR 2004 All 204 : (2004) 2 AWC 1156 : (2004) 3 CivCC 367 : (2004) 3 RCR(Civil) 845
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Succession Act, 1925 — Section 263
High Courts12 Jan 2004Disposed Of
New Okhla Industrial Development Authority Vs Pooran Singh and Others
Allahabad High Court · AIR 2004 All 218 : (2004) 1 AWC 888
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 2(11), 33, 50, 52General (Civil) Rules — Rule 17, 90, 95, 96
High Courts12 Jan 2004Dismissed
Lal Mani Vs The Senior Regional Manager, Food Corporation of India and Others
Allahabad High Court · (2004) 2 UPLBEC 1226
Food Corporation of India Staff Regulations, 1971 — Regulation 56
High Courts10 Jan 2004Disposed Of
Vijay Bahadur @ Amar Bahadur Vs Uma Nath Tripathi and Another
Allahabad High Court · (2010) 126 FLR 877
Contempt of Courts Act, 1971 — Section 10, 12
High Courts09 Jan 2004Dismissed
Mithai Lal Vs Collector, Pratapgarh and Others
Allahabad High Court · (2004) 5 AWC 4474
Constitution of India, 1950 — Article 226
High Courts09 Jan 2004Allowed
U.P. State Electricity Board Vs Presiding Officer, Labour Court (I) and Another
Allahabad High Court · (2004) 2 AWC 1796
Electricity (Supply) Act, 1948 — Section 79CElectricity Act, 1910 — Section 5Industrial Disputes (Central) Rules, 1957 — Rule 43
High Courts09 Jan 2004Dismissed
Rashtriya Chaturth Shreni Rail Mazdoor Congress Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 1 AWC 809 : (2004) 101 FLR 15 : (2004) 1 UPLBEC 704
Industrial Disputes Act, 1947 — Section 10
High Courts09 Jan 2004Dismissed
Awdhesh Kumar Singh Vs Ganesh Polytecs Ltd.
Allahabad High Court · (2004) 5 AWC 4397 : (2004) 101 FLR 595 : (2004) 1 UPLBEC 968
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2), 6H, 6H(2)