COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 125 of 127

High Courts09 Jan 2004Dismissed

Glass Workers Mazdoor Sangh Vs The Presiding Officer, Industrial Tribunal and Satya Narain Glass Works

Allahabad High Court · (2005) 5 AWC 4275 : (2005) 105 FLR 329

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6W

High Courts09 Jan 2004

Jagdish Vs State of U.P. and Others

Allahabad High Court · (2004) 4 AWC 3433

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts08 Jan 2004Dismissed

Ram Pati and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4512

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(C), 48, 48(3), 52

High Courts08 Jan 2004Allowed

Smt. Mani Mittal Vs State of U.P. and Others

Allahabad High Court · (2004) 3 BC 132 : (2004) 4 RCR(Criminal) 21 : (2004) 4 RCR(Criminal) 7

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts08 Jan 2004Allowed

Atma Nand and others Vs State of U.P.through Secretary, Nagar Vikash Anubhag, U.P.Lucknow and others

Allahabad High Court · (2004) 01 AHC CK 0178

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

High Courts08 Jan 2004Dismissed

Shailendra Kumar Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 2 AWC 1098 : (2004) 2 UPLBEC 1716

Constitution of India, 1950 — Article 14, 226Hindi Sahitya Sammelan Act, 1962 — Section 6National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17, 17(4)

High Courts08 Jan 2004Allowed

Markandey Chand Vs District Magistrate and Others

Allahabad High Court · AIR 2004 All 173 : (2004) 1 AWC 346

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3

High Courts08 Jan 2004Allowed

Sonu alias Ajai Vikram Upadhyay Vs Union of India (UOI) and Others

Allahabad High Court · (2004) CriLJ 2366

Criminal Law (Amendment) Act, 1932 — Section 7National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302

High Courts08 Jan 2004Dismissed

Harihar Prasad Kushwaha Vs District Inspector of Schools and Others

Allahabad High Court · (2004) 1 UPLBEC 934

University Grants Commission Act, 1956 — Section 3

High Courts08 Jan 2004Allowed

Om Prakash and Others Vs U.P. Power Corporation Ltd. and Others

Allahabad High Court · (2004) 1 UPLBEC 736

Constitution of India, 1950 — Article 14, 16

High Courts08 Jan 2004Dismissed

Rasheed Ahmad Vs Smt. Rase Begum and Others

Allahabad High Court · (2005) 1 ARC 258

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

High Courts08 Jan 2004Dismissed

Commissioner, Sales Tax Vs Saraya Distillery

Allahabad High Court · (2006) 146 STC 632

High Courts07 Jan 2004Dismissed

Anand Swaroop Goel Vs Additional District Judge and Others

Allahabad High Court · (2004) 5 AWC 4466

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

High Courts07 Jan 2004Dismissed

Mahendra Kumar Vs Naresh Mehra

Allahabad High Court · (2005) 1 ARC 267

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

High Courts07 Jan 2004Dismissed

Kirti Prakash and Others Vs State of U.P.

Allahabad High Court · (2004) CriLJ 3522

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts07 Jan 2004Dismissed

Kaushal Kishore Bajpat Vs D.P.R.O. and Others

Allahabad High Court · (2004) 3 AWC 1968

Constitution of India, 1950 — Article 226

High Courts07 Jan 2004Allowed

Kanti Agnihotri (Smt.) Vs Deputy Director of Education and Others

Allahabad High Court · (2004) 1 UPLBEC 494

Constitution of India, 1950 — Article 226

High Courts07 Jan 2004Dismissed

Ram Mukesh Gupta Vs Rai Bareli Kshetriya Gramin Bank and Others

Allahabad High Court · (2004) 01 AHC CK 0173

Rae Bareli Gramin Bank (Officers and Employees) Service Regulations, 2001 — Regulation 29

High Courts07 Jan 2004Allowed

Bechu Singh and Another Vs State of U.P.and Others

Allahabad High Court · (2004) 01 AHC CK 0172

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

High Courts07 Jan 2004Dismissed

Kallu Prasad Vs State of U.P. and Others

Allahabad High Court · (2004) 01 AHC CK 0169

Constitution of India, 1950 — Article 226