COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 62 of 127

High Courts05 Aug 2004Dismissed

Smt. Kamla Vs District Magistrate and U.P. Power Corporation Ltd.

Allahabad High Court · (2004) 5 AWC 4862

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 165Public Liability Insurance Act, 1991 — Section 3, 7

High Courts05 Aug 2004

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

Allahabad High Court · (2005) 1 ACR 64

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

High Courts05 Aug 2004

Major Singh Vs State of U.P.

Allahabad High Court · (2005) CriLJ 1001

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

High Courts05 Aug 2004Allowed

Committee of Management, S.P.G. Inter College, Eka, and Another Vs Regional Joint Director of Education, Agra and Others

Allahabad High Court · (2004) 5 AWC 4956

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3), 7

High Courts05 Aug 2004Allowed

Committee of Management B. S. Inter College and Another Vs Mandaliya Samiti Saharanpur Region and Others

Allahabad High Court · (2004) 5 AWC 5193

Uttar Pradesh Intermediate Education Act, 1921 — Section 16CC

High Courts05 Aug 2004Dismissed

Shree Bhagwan Kushwaha Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 5132

Constitution of India, 1950 — Article 226

High Courts04 Aug 2004Allowed

Anurag Chand Vs Director of Education (Basic)/Chairman, Basic Shiksha Parishad, U.P., and Others

Allahabad High Court · (2004) 5 AWC 4960

High Courts04 Aug 2004Dismissed

Nasruddin Vs Additional Commissioner, Faizabad Division and Others

Allahabad High Court · (2005) 2 AWC 1766

Constitution of India, 1950 — Article 226

High Courts04 Aug 2004Allowed

Smt. Shakooran Begum and Others Vs Mohd. Waris and Others

Allahabad High Court · (2005) 1 AWC 648

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts04 Aug 2004

Ashok Kumar Goyal Vs Income Tax Settlement Commission

Allahabad High Court · (2005) 142 TAXMAN 355

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245C

High Courts04 Aug 2004Allowed

Pratap Narain and Others Vs IInd Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 187

High Courts04 Aug 2004Allowed

Chandra Kant Bhardwaj Vs State of U.P.

Allahabad High Court · (2004) 5 AWC 4858

High Courts04 Aug 2004Dismissed

U.P. State Sugar Corporation Ltd. Vs The Labour Court and Another

Allahabad High Court · (2004) 101 FLR 1012 : (2004) 3 UPLBEC 2705

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts04 Aug 2004Disposed Of

Satyunjai Pratap Singh Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4820 : (2004) 3 UPLBEC 2887

Constitution of India, 1950 — Article 226

High Courts04 Aug 2004Disposed Off

Commissioner of Gift Tax Vs Shyam Lal and Others

Allahabad High Court · (2004) 192 CTR 181 : (2005) 272 ITR 592

Gift Tax Act, 1958 — Section 4(1)

High Courts04 Aug 2004Dismissed

Badri Prasad (D.) through L.Rs. and Others Vs Satya Dev

Allahabad High Court · (2004) 4 AWC 3292

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts04 Aug 2004Dismissed

I.F.C.I. Limited and Others Vs SIDCO Leathers Ltd. (In Liquidation) and Another

Allahabad High Court · (2006) 131 CompCas 429 : (2006) 5 CompLJ 492 : (2004) 3 UPLBEC 2512

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 5, Order 34 Rule 6Companies Act, 1956 — Section 125, 529Provincial Insolvency Act, 1920 — Section 47, 61

High Courts04 Aug 2004Dismissed

Priyambada Tripathi Vs Onkar Nath Khandelwal and Others

Allahabad High Court · (2005) CriLJ 1014

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 205, 482General (Criminal) Rules, 1980 — Rule 16

High Courts04 Aug 2004Allowed

Vishal Panda and Another Vs District Magistrate and Others

Allahabad High Court · (2005) CriLJ 1012 : (2005) 2 RCR(Criminal) 221

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 14, 3(2)

High Courts04 Aug 2004

Bansdev and Others Vs Awadhesh Kumar

Allahabad High Court · (2005) 4 ACC 415

Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173