High Courts20 Jan 2004Dismissed
Krishna Pal Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1069
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 133 of 137
High Courts20 Jan 2004Dismissed
V.K. Sharma Vs Mrs. Enid Paul
Allahabad High Court · (2005) 1 ARC 140
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Jan 2004Dismissed
Sharda (D) through L.Rs. Vs Manohar (D) through L.Rs. and Others
Allahabad High Court · (2004) 2 AWC 1670 : (2004) 96 RD 306
Specific Relief Act, 1963 — Section 33
High Courts20 Jan 2004Disposed Of
Shyam Kunwar and Ors. Vs State of U.P.through its Secretary (Revenue) Secretariat,Lucknow & Ors.
Allahabad High Court · (2004) 01 AHC CK 0142
Land Acquisition Act, 1894 — Section 18
High Courts20 Jan 2004Dismissed
Subhas Saxena Vs 12th Addl.District Judge, Lucknow and Others
Allahabad High Court · (2004) 01 AHC CK 0074
Transfer of Property Act, 1882 — Section 106
High Courts20 Jan 2004Allowed
Gopal Singh and Others Vs Collector and Others
Allahabad High Court · (2004) 1 AWC 883 : (2004) 2 UPLBEC 1328
Land Acquisition Act, 1894 — Section 23, 23(1A)
High Courts19 Jan 2004Dismissed
Vinod Kumar Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4523 : (2004) 1 UPLBEC 1008
Constitution of India, 1950 — Article 226Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3(2)
High Courts19 Jan 2004Dismissed
Bulk India Transport Co. Vs Commissioner of Income Tax and Others
Allahabad High Court · (2004) 191 CTR 161 : (2004) 266 ITR 144
High Courts19 Jan 2004Allowed
Satish Chand Sharma Vs State of U.P. and Others
Allahabad High Court · (2004) 2 AWC 1066 : (2004) 1 UPLBEC 684
Uttar Pradesh Municipalities Act, 1916 — Section 40
High Courts19 Jan 2004Dismissed
Sohan Lal Singh Vs Basic Education Board, The Basic Shiksha Adhikari, The Deputy Inspector of Schools and The Accounts Officer in the Office of Zila Basic Shiksha Adhikari
Allahabad High Court · (2004) 01 AHC CK 0028
Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 12, 14, 16, 16(1), 226Uttar Pradesh Agricultural Produce Market Committees (Centralized) Service Regulations, 1984 — Regulation 11, 14, 15, 16
High Courts19 Jan 2004Dismissed
Ram Deo and Others Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1332
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts16 Jan 2004Allowed
Sheo Prasad Tiwari and Others Vs State of Uttar Pradesh
Allahabad High Court · (2004) 8 CriminalCC 743
Penal Code, 1860 (IPC) — Section 302, 323, 34, 394
High Courts16 Jan 2004Allowed
Gulmarg Hotel Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1961
Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3(1)
High Courts16 Jan 2004Partly Allowed
Baldeo and Another Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2686
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Jan 2004Allowed
State of U.P. Vs Yashpal
Allahabad High Court · (2004) 01 AHC CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 307
High Courts16 Jan 2004Allowed
Sheo Rice Mill Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 242 : (2004) 3 AWC 1963
Uttar Pradesh Sarkari Bijli Vyavasaya Sanstha (Deon Ki Vasooli) Adhiniyam, 1958 — Section 3
High Courts16 Jan 2004
Gajendra Singh Vs High Court of Judicature at Allahabad High Court of Judicature at Allahabad Vs Gajendra Singh and Another
Allahabad High Court · (2004) 3 UPLBEC 2934
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14, 215, 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190
High Courts14 Jan 2004Allowed
Qasim Ali and Others Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 596
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307, 394, 411
High Courts14 Jan 2004Dismissed
Zila Parishad Vs Krishna Murari Dixit and Another
Allahabad High Court · (2004) 3 UPLBEC 2879 : (2004) 2 UPLBEC 1087
Constitution of India, 1950 — Article 226Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 28
High Courts14 Jan 2004Allowed
M. Yousuf Hussain (Dr.) Vs Aligarh Muslim University and Another
Allahabad High Court · (2004) 1 UPLBEC 518
Constitution of India, 1950 — Article 14