High Courts24 Sept 2004Dismissed
Sheo Charan and Gokul (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0051
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 38 of 127
High Courts24 Sept 2004Dismissed
Madhav Singh and Others Vs Shiv Prasad Singh and Another
Allahabad High Court · (2005) 2 AWC 1788
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Sept 2004
Gaurav Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 1 ACR 217
National Security Act, 1980 — Section 14, 3(3)Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2004
Zaka Ullah (in Jail) Vs Superintendent, District Jail and Others
Allahabad High Court · (2005) 1 ACR 57
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2004Dismissed
Pooran Chand Jain Vs IXth A.D.J. and Others
Allahabad High Court · (2005) 3 AWC 2241 : (2005) 2 AWC 2241
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts23 Sept 2004Allowed
Dharam Pal Vs IInd A.D.J. and Others
Allahabad High Court · (2005) 2 AWC 1673 : (2005) 98 RD 19 : (2005) 1 RD 19
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 53AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts23 Sept 2004Allowed
Maya Devi (Smt.) and Others Vs Nirbhai Kumar and Another
Allahabad High Court · (2005) 1 ARC 56
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts23 Sept 2004Allowed
Charan Jeet Singh alias Tinkoo Sardar Vs State of Uttar Pradesh
Allahabad High Court · (2004) 09 AHC CK 0266
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 173(6), 207, 208, 209Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2004
Rajendra and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 402
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Sept 2004Dismissed
Bani alias Girish Chandra Mendiratta and Another Vs Sunder Lal alias Sunder Singh and Another
Allahabad High Court · (2005) 5 AWC 4513
Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 279, 304A, 427, 437Railways Act, 1989 — Section 82A
High Courts23 Sept 2004Allowed
Raj Narain (D) through L.Rs. and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 2 AWC 1641
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts23 Sept 2004Dismissed
Krishna Kumar Gupta Vs XIVth A.D.J. and Others
Allahabad High Court · (2005) 1 AWC 256
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts23 Sept 2004Dismissed
Harish Chandra Agrawal (D) through L.Rs. Vs IIIrd A.D.J. and Another
Allahabad High Court · (2005) 1 AWC 170
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts23 Sept 2004Allowed
Mohan Lal and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 1 AWC 267 : (2004) 97 RD 542
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9(2)
High Courts23 Sept 2004Allowed
Rahis @ Rais Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0165
Penal Code, 1860 (IPC) — Section 323, 325, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Sept 2004
Munna and Wasiullah and Naimullah Vs Superintendent,District Jail,Basti
Allahabad High Court · (2004) 09 AHC CK 0146
National Security Act, 1980 — Section 3
High Courts23 Sept 2004Dismissed
Ganesh Prasad alias Ganno Nai Vs Rajendra Bhan
Allahabad High Court · (2005) 1 AWC 586
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts23 Sept 2004Allowed
Kavita Yadav Vs Aligarh Muslim University and Others
Allahabad High Court · (2005) 5 AWC 4517 : (2005) 1 UPLBEC 988
Aligarh Muslim University Act, 1920 — Section 29, 29(1)
High Courts23 Sept 2004Dismissed
State of U.P. Vs Hem Raj Verma, Fire Station Officer and Yam Bahadur Singh, H.C. Driver
Allahabad High Court · (2004) 09 AHC CK 0102
Penal Code, 1860 (IPC) — Section 95
High Courts23 Sept 2004
Dwarika Prasad and Ramadhar Pandey Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34