COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 52 of 127

High Courts25 Aug 2004Dismissed

Surendra Kumar Vs Labour Court and Adhishashi Abhiyanta, U.P. State Electricity Board

Allahabad High Court · (2004) 08 AHC CK 0027

Industrial Disputes Act, 1947 — Section 2, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts25 Aug 2004Dismissed

Union of India (UOI) Vs Smt. Sushila Devi and Others

Allahabad High Court · (2006) ACJ 806 : (2005) 2 AWC 1773

Railways Act, 1989 — Section 123, 124A

High Courts24 Aug 2004Dismissed

Amar Deep Singh Jadon Vs Bank of India and Branch Manager, Branch Kushmara

Allahabad High Court · (2004) 08 AHC CK 0342

Constitution of India, 1950 — Article 226, 32

High Courts24 Aug 2004

Sharda Sahu (Smt.) and Another Vs Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 14 : (2005) 2 AWC 1769

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 47

High Courts24 Aug 2004Dismissed

Meena Rajpoot (Smt.) Vs Smt. Meera and Others

Allahabad High Court · (2005) 1 AWC 953 : (2004) 97 RD 473 : (2004) 3 UPLBEC 2815

Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 14, 23

High Courts24 Aug 2004Dismissed

Lal Harsh Deo Narain Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4961 : (2005) 1 UPLBEC 944

Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 226Taxation on Income (Investigation Commission) Act, 1947 — Section 8(5)

High Courts24 Aug 2004Partly Allowed

State of U.P. and Others Vs Ram Badan Dubey and Another

Allahabad High Court · (2005) 5 AWC 4225 : (2004) 3 UPLBEC 2831

High Courts24 Aug 2004

Pramod Kumar Vs U.P. Secondary Education Services Commission and Others

Allahabad High Court · (2005) 2 AWC 1957 : (2004) 3 UPLBEC 2957

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B(1)

High Courts24 Aug 2004Dismissed

Arjun Vs Deputy Director of Education IVth Region and Others

Allahabad High Court · (2005) 5 AWC 4227 : (2004) 3 UPLBEC 2999

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21Uttar Pradesh Secondary Education Services Commission and Selection Boards Regulations, 1998 — Regulation 36, 37

High Courts24 Aug 2004Dismissed

Harihar Sughand (P.) Ltd. Vs Addl. Civil Judge (Sr. Division) Court No. 3 and Another

Allahabad High Court · (2005) 1 AWC 541

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75

High Courts24 Aug 2004

U.P. State Road Transport Corporation Vs Veer Pal

Allahabad High Court · (2005) 4 ACC 557

High Courts24 Aug 2004Dismissed

Muinuddin Vs Sri Shiv Raj Singh, Director, Ayurvedic and Unani Services

Allahabad High Court · (2004) 08 AHC CK 0063

Contempt of Courts Act, 1971 — Section 12, 15

High Courts24 Aug 2004Allowed

Babu Lal (deceased) through L.Rs. and Others Vs Sunder and Others

Allahabad High Court · (2005) 2 AWC 1858

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 48, 9A

High Courts24 Aug 2004Dismissed

Tribhuwan Nath Rai Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 5106

High Courts24 Aug 2004Dismissed

Nihal Ahmad Vs District Judge and Others

Allahabad High Court · (2005) 1 AWC 1006

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C

High Courts24 Aug 2004Dismissed

Deoki Nandan Parasar Vs Chairman District Administrative Committee Cadre Authority Co-operative Bank Centralised Services and Others

Allahabad High Court · (2004) 5 AWC 5133

Constitution of India, 1950 — Article 226

High Courts23 Aug 2004

In Re: Danin Leather Ltd. (In Liquidation) and Others

Allahabad High Court · (2004) 08 AHC CK 0339

Companies Act, 1956 — Section 454, 454(5)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts23 Aug 2004Allowed

Smt. Raina Vs Hari Mohan Budhaulia

Allahabad High Court · (2005) 2 AWC 1174 : (2005) 3 RCR(Civil) 129

Hindu Adoptions and Maintenance Act, 1956 — Section 19, 20, 21

High Courts23 Aug 2004Allowed

Ankit Soni and Another Vs Ram Ji

Allahabad High Court · (2005) 2 AWC 1289 : (2004) 97 RD 487

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 7, Order 32 Rule 9

High Courts23 Aug 2004

Raina (Smt.) Vs Hari Mohan Budhaulia

Allahabad High Court · (2005) 2 AWC 1174 : (2004) 2 DMC 780

Constitution of India, 1950 — Article 226Hindu Marriage (Amendment) Act, 1956 — Section 19, 20, 21