High Courts23 Jan 2004Dismissed
Ram Naresh Raikwar Vs Divisional Manager, Life Insurance Corporation of India and Another
Allahabad High Court · (2004) 1 UPLBEC 983
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 132 of 137
High Courts23 Jan 2004Disposed Of
Mohd.Islam Vs Board of Revenue, U.P., At Allahabad
Allahabad High Court · (2004) 01 AHC CK 0179
Uttar Pradesh Land Revenue Act, 1901 — Section 219Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333
High Courts23 Jan 2004Allowed
Behari Lal Vs Addl. District Judge - VII,Bareilly
Allahabad High Court · (2004) 01 AHC CK 0166
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts23 Jan 2004Allowed
Bhagwati Prasad Vs Ist Additional District Judge,Aligarh & Anr.
Allahabad High Court · (2004) 01 AHC CK 0164
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts23 Jan 2004Dismissed
Kumar Medical Stores and Ors. Vs Santosh Kumar Shukla & Ors.
Allahabad High Court · (2004) 01 AHC CK 0163
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts23 Jan 2004Disposed Of
Mohammad Islam Vs Board of Revenue and Others
Allahabad High Court · (2004) 01 AHC CK 0141
High Courts23 Jan 2004Allowed
Jagdish and Four Ors. Vs State of U.P.
Allahabad High Court · (2004) 01 AHC CK 0110
Penal Code, 1860 (IPC) — Section 395
High Courts23 Jan 2004Dismissed
Ram Naresh Raikar Vs Divisional Manager, Life Insurance Corporation of India and Another
Allahabad High Court · (2004) 5 AWC 4411
Constitution of India, 1950 — Article 14, 226
High Courts23 Jan 2004
Brijesh Kumar Tiwari Vs State of U.P. and Another
Allahabad High Court · (2004) 5 AWC 4515
Apprentices Act, 1961 — Section 17, 22(1), 22(2), 30
High Courts23 Jan 2004Dismissed
Committee of Management, A. S. (Post Graduate) College Mawana District Meerut Vs Director of Education (Higher Education) U.P. and Others
Allahabad High Court · (2004) 5 AWC 4514
High Courts22 Jan 2004
Maqsood Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1614
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts22 Jan 2004Dismissed
Nathu Singh Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1330
Penal Code, 1860 (IPC) — Section 304A
High Courts22 Jan 2004Dismissed
Shashi Rai (Smt.) Vs The State of U.P. and Others
Allahabad High Court · (2004) 101 FLR 75 : (2004) 1 UPLBEC 1002
Constitution of India, 1950 — Article 226
High Courts22 Jan 2004Allowed
Committee of Management, Sri Nehru Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4508 : (2004) 2 UPLBEC 1299
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)
High Courts22 Jan 2004Dismissed
Sandeep Kumar and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (2004) 01 AHC CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 219, 220
High Courts22 Jan 2004Allowed
Narayan Rai Vs State of U.P.& Anr.
Allahabad High Court · (2004) 01 AHC CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jan 2004Dismissed
Vishnu Bhagwan Agrawal and Another Vs National Insurance Company Ltd. and Another
Allahabad High Court · (2004) 3 AWC 1969
Arbitration Act, 1940 — Section 30
High Courts22 Jan 2004Dismissed
Academy of Business Management and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1647 : (2004) 2 UPLBEC 1469
National Council for Teacher Education Act, 1993 — Section 14National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 7
High Courts22 Jan 2004
Drig Pal Singh Vs Director General of Police and Others
Allahabad High Court · (2004) 5 AWC 4403 : (2004) 1 UPLBEC 970
High Courts22 Jan 2004Dismissed
Smt. Shashi Rai Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4524
Constitution of India, 1950 — Article 226