High Courts14 Jan 2004Allowed
Kasim Ali and Ors. Vs State of U.P.
Allahabad High Court · (2004) 01 AHC CK 0124
Evidence Act, 1872 — Section 145
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 134 of 137
High Courts14 Jan 2004Dismissed
Vijay Laghu Udyog Vs Punjab National Bank
Allahabad High Court · (2004) 53 SCL 275
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 17
High Courts14 Jan 2004
Satya Narain @ Lalla Babu Vs Kusum Lata Devi
Allahabad High Court · (2004) 01 AHC CK 0064
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 22
High Courts14 Jan 2004Dismissed
Akhil Tiwari Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 500
Constitution of India, 1950 — Article 14, 16
High Courts14 Jan 2004
Udairaj Singh Vs Education Director (Basic) and Others
Allahabad High Court · (2004) 5 AWC 4498
Constitution of India, 1950 — Article 226
High Courts14 Jan 2004Allowed
Radha Ballabh Satish Chandra Vs Commissioner of Sales Tax
Allahabad High Court · (2007) 7 VST 555
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts13 Jan 2004Dismissed
Dujai and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2004) 3 AWC 1960 : (2004) 96 RD 662 : (2004) 1 RD 662
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts13 Jan 2004Dismissed
Narain Prasad Vs IXth A.D.J.& Ors.
Allahabad High Court · (2004) 01 AHC CK 0165
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30
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)
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 2004Dismissed
Ramesh Singh Panwar Vs State of U.P.and Others
Allahabad High Court · (2004) 01 AHC CK 0171
Constitution of India, 1950 — Article 226
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)