High Courts23 Jul 2004Dismissed
Ram Prasad and Another Vs Moti Singh and Others
Allahabad High Court · (2004) 4 AWC 3293
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 68 of 127
High Courts23 Jul 2004
Nagar Nigam Vs Gorakhpur Development Authority and Others
Allahabad High Court · (2004) 4 AWC 3236
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115
High Courts23 Jul 2004Allowed
Vijay Prakash Telang Vs Additional District Magistrate and Another
Allahabad High Court · (2004) 4 AWC 3743
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21(1)
High Courts23 Jul 2004
Wardex Pharmaceuticals (Pvt.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 102 FLR 1136 : (2004) 3 UPLBEC 2702
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 2A, 4K
High Courts23 Jul 2004Dismissed
Ravi Kant Sharma Vs Deputy Registrar, Co-operative Societies and Others
Allahabad High Court · (2004) 5 AWC 4951 : (2004) 3 UPLBEC 2549
High Courts23 Jul 2004
Xansa (India) Ltd. Vs Xansa Visionworks Ltd.
Allahabad High Court · (2004) 07 AHC CK 0032
Companies (Court) Rules, 1959 — Rule 78, 80Companies Act, 1956 — Section 108, 154, 18(3), 21, 235
High Courts23 Jul 2004Dismissed
Wardex Pharmaceuticals (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4868
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 2A, 4K
High Courts23 Jul 2004Allowed
Devendra Singh Vs State of U.P. and Secretary, Revenue Department and District Magistrate
Allahabad High Court · (2004) 5 AWC 4877
High Courts22 Jul 2004
Harishankar Tiwari Vs Dr. S.D. Raghuvanshi, Superintendent-in-Chief Lala Lajpat Rai Hospital
Allahabad High Court · (2004) 07 AHC CK 0217
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts22 Jul 2004Allowed
Garibuddi alias Garibuddin, Nankae alias Nankeu and Bachen Vs The State of U.P.
Allahabad High Court · (2004) 07 AHC CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 354
High Courts22 Jul 2004Allowed
Pradeep Kumar Chaudhary Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 4 AWC 2888
Central Board of Secondary Education Examination Rules — Rule 14(4)
High Courts22 Jul 2004Dismissed
Committee of Management, District Co-operative Bank Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3247 : (2004) 3 UPLBEC 2235
Constitution of India, 1950 — Article 226
High Courts22 Jul 2004Dismissed
B.M. Varma Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 2866 : (2005) 128 CompCas 860
Companies Act, 1956 — Section 284Constitution of India, 1950 — Article 226
High Courts22 Jul 2004Allowed
Kashi Prasad Dwivedi and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3072 : (2004) 97 RD 309
Constitution of India, 1950 — Article 300A
High Courts22 Jul 2004Allowed
Atul Tyagi and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 07 AHC CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts22 Jul 2004Dismissed
Committee of Management, District Cooperative Bank Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3247
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 166
High Courts22 Jul 2004Dismissed
Shraddha Srivastava Vs Secretary, Central Board of Secondary Education, Delhi and Another
Allahabad High Court · (2004) 5 AWC 5066
High Courts22 Jul 2004Dismissed
Brahma Swarup and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2472
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jul 2004Dismissed
Rameshwar Vs Food Corporation of India and Others
Allahabad High Court · (2004) 5 AWC 4897
Constitution of India, 1950 — Article 11, 226, 4, 5, 6
High Courts21 Jul 2004Dismissed
Pankaj Kumar Agarwal Vs Union of India (UOI) and Another
Allahabad High Court · (2004) 5 AWC 4875
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2), 5, 5B, 7, 9