High Courts06 Oct 2004Disposed Of
Babban Ram Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 122
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 33 of 127
High Courts06 Oct 2004Dismissed
Subhash Chandra Dixit Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 5097
Constitution of India, 1950 — Article 226, 277Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5B
High Courts06 Oct 2004Dismissed
Shobha Alias Shobh Nath and Another Vs Radhey Shyam and Another
Allahabad High Court · (2004) 10 AHC CK 0113
High Courts06 Oct 2004Dismissed
Sirajuddin Vs Smt. Husan Ara Parveen
Allahabad High Court · (2005) 1 AWC 157
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts06 Oct 2004Dismissed
Ram Govind Tripathi Vs U.P. Secondary Education Service Commission and Others
Allahabad High Court · (2005) 6 AWC 5415 : (2005) 1 UPLBEC 74
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 28Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21
High Courts06 Oct 2004
Chandra Bahadur Khetri Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 10 AHC CK 0019
Army Act, 1950 — Section 2(2), 23, 26Constitution of India, 1950 — Article 14, 226
High Courts05 Oct 2004Dismissed
U.P. State Road Transport Corporation and Others Vs Vidya Tiwari and Others
Allahabad High Court · (2005) 3 ACC 8
High Courts05 Oct 2004
Smt. Lata Mehrotra Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 432
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)
High Courts05 Oct 2004Dismissed
Ram Kripal Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4681
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Excise Act, 1910 — Section 11 , 24
High Courts05 Oct 2004Dismissed
Regional Manager Shri Gandhi Ashram and Others Vs Labour Court and Another
Allahabad High Court · (2005) 1 AWC 127
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts05 Oct 2004Dismissed
Rajendra Kumar Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4542 : (2005) 104 FLR 71 : (2005) 2 RCR(Criminal) 652 : (2005) 1 UPLBEC 108
Constitution of India, 1950 — Article 226
High Courts05 Oct 2004Allowed
Indian Telephone Industry Ltd. Vs Cess Appellate Committee, U.P. Pollution Control Board and Another
Allahabad High Court · (2005) 1 AWC 280 : (2005) 1 JCR 63 : (2005) 1 UPLBEC 17
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2, 3(2)
High Courts05 Oct 2004Allowed
Yaqoob Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 159
Constitution of India, 1950 — Article 227Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285I, 285J
High Courts05 Oct 2004Dismissed
Regional Manager, Shri Gandhi Ashram and Others Vs Labour Court and Another
Allahabad High Court · (2005) 1 UPLBEC 680 : (2005) 1 UPLBEC 68
High Courts05 Oct 2004
Mohan Shukla and Others Vs State of U.P. and Usman
Allahabad High Court · (2005) 2 ALT(Cri) 22
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156(1), 156(2), 156(3)Penal Code, 1860 (IPC) — Section 147, 323, 379, 427, 452
High Courts05 Oct 2004Allowed
Anil Kumar alias Arvind Kumar Vs State of Uttar Pradesh
Allahabad High Court · (2004) 10 AHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 308, 323, 34
High Courts05 Oct 2004Allowed
Shri Baij Nath Vs State of Uttar Pradesh, Station Officer and Shri J.P. Sharma retired Assistant Executive Engineer (Production)
Allahabad High Court · (2004) 10 AHC CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406
High Courts05 Oct 2004
Gaurav Ji Pathak Vs IInd Additional Judicial Magistrate and Others
Allahabad High Court · (2005) 1 ACR 438
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)
High Courts05 Oct 2004Dismissed
Hari Prasad and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ALT(Cri) 27 : (2005) CriLJ 1953
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 82, 83Penal Code, 1860 (IPC) — Section 323, 394, 504, 506
High Courts04 Oct 2004Disposed Of
Committee of Management, Sri Krishna High School and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 103 : (2005) 1 UPLBEC 66
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B(3), 16CC, 16D(3)