High Courts07 Jan 2004Dismissed
Narsingh Vs Ramapati @ Patte and Others
Allahabad High Court · (2004) 01 AHC CK 0060
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 137 of 137
High Courts07 Jan 2004Dismissed
State of Uttar Pradesh Vs Special Judge (E.G.Act), Sitapur and Or-Trs
Allahabad High Court · (2004) 01 AHC CK 0059
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts07 Jan 2004Dismissed
Nafeesh Ahmad Siddiqui and Others Vs State of U.P.and Others
Allahabad High Court · (2004) 01 AHC CK 0055
Uttar Pradesh Police Regulations, 1948 — Regulation 525
High Courts07 Jan 2004Dismissed
Siddharth Arya Vs Union Bank of India and Others
Allahabad High Court · (2005) 104 FLR 1146
High Courts07 Jan 2004Dismissed
Sachchidanand Pandey (D) through L.Rs. Vs Dr. Ram Pher Singh and Others
Allahabad High Court · (2004) 5 AWC 4471 : (2004) 96 RD 659
Transfer of Property Act, 1882 — Section 43
High Courts07 Jan 2004Allowed
Yogendra Narain Tiwari Vs Chairman, Regional Cane Service Authority and Another
Allahabad High Court · (2004) 5 AWC 4470
High Courts06 Jan 2004Dismissed
State of U.P. Vs Rukam Pal Singh
Allahabad High Court · (2004) 2 ACR 1445
Penal Code, 1860 (IPC) — Section 409
High Courts06 Jan 2004Allowed
Ram Sanehi Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2111 : (2005) 2 AWC 2111
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts06 Jan 2004Dismissed
Anil Kumar Vs Niyat Pradhikari Chandausi & Ors.
Allahabad High Court · (2004) 01 AHC CK 0174
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts06 Jan 2004Allowed
Anil Kumar Vs Niyat Pradhikari,Chandausi & Ors.
Allahabad High Court · (2004) 01 AHC CK 0144
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts06 Jan 2004Dismissed
State of U.P. Vs Ganga Sahai Saxena and Another
Allahabad High Court · (2004) CriLJ 2670
Penal Code, 1860 (IPC) — Section 409, 420
High Courts06 Jan 2004
Mohammad Ashraf Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2690
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 304, 34
High Courts05 Jan 2004Allowed
Smt. Mangli Devi Vs Kamlesh Kumar and Others
Allahabad High Court · (2004) 2 AWC 1274 : (2004) 96 RD 343 : (2004) 1 RD 343
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts05 Jan 2004Dismissed
Committee of Management of Shri Gandhi, Inter College and Another Vs District Inspector of Schools and Another
Allahabad High Court · (2004) 1 AWC 801 : (2004) 1 UPLBEC 979
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 103, 104, 105, 106, 107
High Courts05 Jan 2004Partly Allowed
U.P. State Road Transport Corporation Vs The State of Uttar Pradesh and Others
Allahabad High Court · (2004) 1 UPLBEC 747
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts05 Jan 2004Allowed
Chaturgun and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 01 AHC CK 0153
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts05 Jan 2004Partly Allowed
State Road Transport Corporation through its Deputy General Manager,Western Zone,Meerut Vs State of U.P.& Ors.
Allahabad High Court · (2004) 01 AHC CK 0149
High Courts05 Jan 2004
Dhani Ram Vs Addl. District Collector and Others
Allahabad High Court · (2004) 3 AWC 2212 : (2004) 96 RD 535 : (2004) 1 RD 535
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts04 Jan 2004Dismissed
Awadh Raj and Anr. Vs Gulab Singh & Ors.
Allahabad High Court · (2004) 01 AHC CK 0107
Specific Relief Act, 1963 — Section 19