COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 44 of 127

High Courts14 Sept 2004Allowed

Sunder Lal Sharma Vs Zila Basic Shiksha Adhikari and Others

Allahabad High Court · (2005) 1 AWC 167

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 18

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High Courts14 Sept 2004Dismissed

Kali Prasad Pandey and Others Vs IInd A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1771

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 53A

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High Courts14 Sept 2004Dismissed

United India Insurance Co. Ltd. Vs Rajendra and Others

Allahabad High Court · (2005) 4 ACC 437 : (2006) ACJ 565

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High Courts14 Sept 2004

Commissioner of Income Tax Vs Mahavir Jute Mills Ltd.

Allahabad High Court · (2005) 198 CTR 67 : (2005) 279 ITR 381 : (2005) 145 TAXMAN 340

Income Tax Act, 1961 — Section 143(3), 144B, 256(1), 80VV

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High Courts14 Sept 2004Dismissed

Ali Bux Vs District Judge and Others

Allahabad High Court · (2005) 2 AWC 1783 : (2006) 100 RD 54 : (2006) 1 RD 54

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226

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High Courts14 Sept 2004

Sri Bhagwan Gupta Vs Kanpur Electricity Supply Company Ltd. and Others

Allahabad High Court · (2005) 2 AWC 1269

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 67, 68, 69, 69(1)Electricity Act, 1910 — Section 12, 13, 14, 15, 16

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High Courts13 Sept 2004

Farid (in Jail) Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 1 ACR 216

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

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High Courts13 Sept 2004

Rudal Shahi and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 101

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Sept 2004Allowed

Janmejay Sachan Vs State of U.P. and Others

Allahabad High Court · (2005) 1 UPLBEC 630

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 20

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High Courts13 Sept 2004

Brahma Giri and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 877

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34

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High Courts13 Sept 2004Dismissed

Mohd. Qadir Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 262

Constitution of India, 1950 — Article 14

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High Courts13 Sept 2004Allowed

Phool Chand Singh Vs Ram Khelawan and Another

Allahabad High Court · (2005) 1 ACC 209 : (2005) 1 AWC 187

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166(3), 173

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High Courts13 Sept 2004Partly Allowed

Allahabad Development Authority Vs Kishori Lal and Others

Allahabad High Court · (2005) 1 AWC 721 : (2004) 97 RD 432 : (2004) 3 UPLBEC 2818

Land Acquisition Act, 1894 — Section 18, 23, 4, 54

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High Courts13 Sept 2004Dismissed

Krishna Prasad and Others Vs Tarun Kumar Mallick

Allahabad High Court · (2005) 1 AWC 244

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts13 Sept 2004Dismissed

A. and A. Restaurant and Hotel Pvt. Ltd. Vs Dwarikajeet Restaurant Pvt. Ltd.

Allahabad High Court · AIR 2005 All 60 : (2005) 1 ARBLR 526 : (2005) 1 AWC 713

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 36

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High Courts13 Sept 2004Allowed

Jwala Prasad Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2271 : (2005) 2 AWC 2271 : (2004) 97 RD 485

Stamp Act, 1899 — Article 23, 33, 2(10)

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High Courts13 Sept 2004Dismissed

Ikramuddin Vs Prescribed Authority/Execution Court/Judge Small Cause Court and Others

Allahabad High Court · (2005) 1 ARC 209

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 23

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High Courts10 Sept 2004Allowed

Santosh Chaube Vs Inspector General of Police and Another

Allahabad High Court · (2005) 6 AWC 5470

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 14, 15Constitution of India, 1950 — Article 311(2)

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High Courts10 Sept 2004Dismissed

Baij Nath Dubey Vs Secretary of U.P., Sainik Punarvas Nidhi and Another

Allahabad High Court · (2005) 5 AWC 4402

Charitable Endowments Act, 1890 — Section 5(2)

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High Courts10 Sept 2004Allowed

Sunil alias Sushil Kumar Vs State of U.P.

Allahabad High Court · (2005) CriLJ 1357

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 386

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