High Courts20 Aug 2004Dismissed
Pt. Sunder Lal Tiwari Inter College Dherha Mawai, Kaushambi, Vs Secretary, Madhyamic Shiksha Parishad and Another
Allahabad High Court · (2004) 5 AWC 4965 : (2004) 3 UPLBEC 2861
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 54 of 127
High Courts20 Aug 2004Dismissed
Madan Industries Ltd. Vs Presiding Officer, Industrial Tribunal (V) and Others
Allahabad High Court · (2005) 6 AWC 5488 : (2005) 2 LLJ 30
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 22
High Courts19 Aug 2004Allowed
Kailash Jaiswal Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5030
Civil Procedure Code, 1908 (CPC) — Section 24(1)
High Courts19 Aug 2004Dismissed
Vishwanath Vs Sampat and Others
Allahabad High Court · (2005) 1 AWC 584
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 226
High Courts19 Aug 2004Disposed Of
Natha Ram Pathak Vs Director, Prashikshan Evam Sevayojan and Others
Allahabad High Court · (2005) 2 AWC 1900
High Courts19 Aug 2004Allowed
Vijay Pratap and Another Vs VIth A.D.J. and Others
Allahabad High Court · (2005) 2 AWC 1181
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 15, 16, 25
High Courts19 Aug 2004Dismissed
Smt. Chandrawati Devi Vs Phoolchand Bind and Others
Allahabad High Court · (2005) 1 AWC 782
Food Corporations Act, 1964 — Section 7Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts19 Aug 2004Partly Allowed
Committee of Management, Sarvodaya Shiksha Sadan Inter College and Another Vs Deoraj Tiwari and Others
Allahabad High Court · (2005) 2 AWC 1884
High Courts19 Aug 2004Allowed
Mohd. Arshad Vs Industrial Tribunal and Others
Allahabad High Court · (2005) 5 AWC 4211 : (2004) 3 UPLBEC 2371
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts19 Aug 2004Dismissed
Kusum Lata Bajpai (Smt.) and Others Vs The Secretary Education Department and Others
Allahabad High Court · (2005) 2 UPLBEC 1462
Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16(FF)
High Courts19 Aug 2004
Santosh Kumar Shukla Vs Director of Agriculture and Another
Allahabad High Court · (2004) 5 AWC 5094 : (2005) 105 FLR 15
Constitution of India, 1950 — Article 226
High Courts19 Aug 2004
U.P. State Road Transport Corporation Vs Chetra Pal Singh and Others
Allahabad High Court · (2005) 4 ACC 403
High Courts19 Aug 2004
Sabha Jeet Misra Vs Ram Ashrey Singh, District Inspector of Schools
Allahabad High Court · (2004) 08 AHC CK 0034
Contempt of Courts Act, 1971 — Section 12
High Courts19 Aug 2004Dismissed
Smt. Kusum Lata Bajpai and Others Vs Secretary Education Department, U.P., and Others
Allahabad High Court · (2004) 5 AWC 5164
Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 30Uttar Pradesh Intermediate Education Act, 1921 — Section 16FF
High Courts19 Aug 2004Allowed
Krishna Kumar Vs A.G.M., State Bank of India and Another
Allahabad High Court · (2005) 5 AWC 4551
High Courts18 Aug 2004Allowed
Maqsood Ahmad Vs Executive Engineer and Others
Allahabad High Court · (2005) 2 AWC 1180
High Courts18 Aug 2004Dismissed
Commissioner of Income Tax Vs Girish Chand Amar Nath
Allahabad High Court · (2004) 192 CTR 61 : (2005) 274 ITR 236
Income Tax Act, 1961 — Section 139(1), 184(7), 185(3)
High Courts18 Aug 2004Allowed
Kalpana Palace Vs Commissioner of Income Tax
Allahabad High Court · (2004) 191 CTR 466 : (2005) 275 ITR 365 : (2004) 141 TAXMAN 392
Income Tax Act, 1961 — Section 4
High Courts18 Aug 2004Dismissed
State of U.P. and Another Vs Sudha Chaturvedi (Smt.) and Another
Allahabad High Court · (2005) 2 AWC 1902 : (2004) 3 UPLBEC 2965
Uttar Pradesh General Clauses Act, 1904 — Section 24Uttar Pradesh Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981 — Rule 2(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33, 33C(2), 33E, 33F
High Courts18 Aug 2004Allowed
Union of India (UOI) and Another Vs Bhikham Singh
Allahabad High Court · (2004) 3 UPLBEC 2969