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
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 135 of 137
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 The Presiding Officer, Labour Court (4) and Sri Rais Khan
Allahabad High Court · (2005) 105 FLR 220
Industrial Disputes Act, 1947 — Section 33C(2)
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
Rakesh Kumar Tewari Vs Secretary, Home Department and Others
Allahabad High Court · (2004) 2 AWC 991 : (2004) 101 FLR 68 : (2004) 1 UPLBEC 741
High Courts09 Jan 2004Allowed
U.P. State Electricity Board Vs Presiding Officer, Labour Court IV and Others
Allahabad High Court · (2004) 1 AWC 806 : (2004) 2 UPLBEC 1537
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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)
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