High Courts02 Sept 2004Allowed
Nandani Devi (Smt.) Vs Ist Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 58
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 47 of 127
High Courts01 Sept 2004
Sri Mahesh Chandra Vs Sri Kashi Nath Khanna, District Inspector of Schools, Sri Devaki Nandan Goel, Accounts Officer, Smt. Gomti Devi, Manager Committee of Management, Thakur Biri Singh Inter College and Sri Ravi Kumar Singhal, Principal, Thakur Biri Singh Inter College
Allahabad High Court · (2004) 09 AHC CK 0306
Contempt of Courts Act, 1971 — Section 10, 3
High Courts01 Sept 2004
Madhvendra Yadav alias Jashav and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 ACR 2988
High Courts01 Sept 2004Dismissed
Ravindra Kumar Mishra Vs Union of India (UOI), General Manager, Handicrafts and Handloom Export Corporation of India Limited and Deputy Marketing Manager, Handicrafts and Handloom Export Corporation of India
Allahabad High Court · (2005) 5 AWC 4817
Constitution of India, 1950 — Article 14, 19, 21, 311Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F
High Courts01 Sept 2004Allowed
Committee of Management, Hari Shyam Khadi Gram Udyog Sewa Sabha, Malak Harhar and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1864
High Courts01 Sept 2004
Commissioner of Income Tax Vs United Trading Corporation
Allahabad High Court · (2006) 204 CTR 252 : (2005) 275 ITR 248
Income Tax Act, 1961 — Section 256(1), 32A(2), 35B, 35B(1A), 80MM(2)
High Courts01 Sept 2004
Vishnu Dutt and Another Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 285
Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 401, 482Penal Code, 1860 (IPC) — Section 205
High Courts01 Sept 2004
Vijai Kumar Chib Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 279
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313, 471Penal Code, 1860 (IPC) — Section 294, 341
High Courts01 Sept 2004Allowed
Ram Chandra Vaish and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 3 ACR 3045 : (2005) 2 RCR(Criminal) 517
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 482
High Courts01 Sept 2004
Dinesh Chandra and Others (In Jail) Vs State of U.P. and Another
Allahabad High Court · (2004) 3 ACR 2984
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 147, 149, 307, 325, 34
High Courts01 Sept 2004Allowed
U.P. State Road Transport Corporation Vs Ram Ajor Maurya
Allahabad High Court · (2005) 3 ACC 57 : (2004) 3 ACC 841 : (2006) ACJ 1395 : (2005) 3 AWC 2264 : (2005) 2 AWC 2264
Motor Vehicles Act, 1988 — Section 165, 168
High Courts01 Sept 2004Partly Allowed
Prayag Singh and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 997
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 324
High Courts01 Sept 2004Dismissed
Laxman Singh Vs Director General, Railway Protection Force (RPF), Railway Board and Others
Allahabad High Court · (2005) 6 AWC 5455 : (2005) 1 UPLBEC 48
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 155, 156(3), 157
High Courts01 Sept 2004Dismissed
Kanhaiya Lal Vs Principal Secretary, Higher Education, Government of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4430 : (2005) 1 UPLBEC 474 : (2005) 1 UPLBEC 47
Constitution of India, 1950 — Article 226
High Courts01 Sept 2004Disposed Of
Ganesh Shanker Vidyarthi Memorial Society (A Registered Society) and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3642 : (2004) 3 UPLBEC 2697
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D(2)
High Courts01 Sept 2004
Anil Kumar Rai and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (2004) 09 AHC CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 446A
High Courts01 Sept 2004
Virendra Kumar Vs Union of India
Allahabad High Court · (2004) 09 AHC CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67
High Courts01 Sept 2004Dismissed
Anil Kumar Prajapati Vs Additional Managing Director, U.P. State Road Transport Corporation and Others
Allahabad High Court · (2005) 1 AWC 101 : (2005) 104 FLR 146 : (2005) 1 UPLBEC 45
High Courts01 Sept 2004
Commissioner of Income Tax Vs Surendra Prasad Agrawal
Allahabad High Court · (2005) 194 CTR 161 : (2005) 275 ITR 113
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 261, 263
High Courts01 Sept 2004Dismissed
Yogendra Rai Vs Sadhan Sahkari Samiti No. 2 Nagar and Another
Allahabad High Court · (2005) 3 AWC 2246 : (2005) 1 UPLBEC 103
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 39 Rule 1, Order 39 Rule 2, 47, 9Uttar Pradesh Co-operative Societies Act, 1965 — Section 102, 111, 32, 71Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 312, 314, 316, 318, 320