High Courts20 Jul 2004Allowed
Damodar Yadav Vs District Inspector of Schools and Others
Allahabad High Court · (2004) 5 AWC 4902 : (2004) 3 UPLBEC 3057
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 70 of 127
High Courts20 Jul 2004Allowed
Smt. Farhat Ilahi (D.) through L.Rs. Vs Vth A.D.J. and Others
Allahabad High Court · (2005) 1 AWC 736
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts20 Jul 2004Allowed
Prabhakant Shukla Vs Presiding Officer Labour Court (3) and Reetu Marbles
Allahabad High Court · (2005) 104 FLR 5
Constitution of India, 1950 — Article 226, 41, 43
High Courts20 Jul 2004Allowed
Managing Director, Uttar Pradesh Handloom Corporation Ltd. Vs Krishna Kumar Srivastava and Another
Allahabad High Court · (2005) 2 LLJ 72 : (2004) 3 UPLBEC 2948
Constitution of India, 1950 — Article 226
High Courts20 Jul 2004Allowed
Managing Director, U.P. Handloom Corporation Ltd. Vs Krishna Kumar Srivastava and Another
Allahabad High Court · (2004) 5 AWC 4835
Constitution of India, 1950 — Article 226
High Courts20 Jul 2004Allowed
Committee of Management, R.P. Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3751
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(2), 6(3)
High Courts19 Jul 2004Allowed
Vice Chancellor, A.M.U. , Aligarh and Others Vs Ram Prakash Shukla
Allahabad High Court · (2004) 5 AWC 4899
High Courts19 Jul 2004Partly Allowed
Ram Autar (deceased by LRs) Vs Ram Prasad and Others
Allahabad High Court · AIR 2004 All 430
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 13, 43
High Courts19 Jul 2004Allowed
Committee of Management of Ganga Khand Inter College and Another Vs Regional Joint Director of Education and Others
Allahabad High Court · (2004) 3 UPLBEC 2731
High Courts16 Jul 2004
Shakir (in Jail) Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 1 ACR 394
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 3(2)
High Courts16 Jul 2004Dismissed
Raj Narain and Others (In Jail) Vs State
Allahabad High Court · (2004) 07 AHC CK 0205
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts16 Jul 2004Disposed Of
Padmakar Tripathi Vs Deputy Director of Education, Vth Region and Another
Allahabad High Court · (2005) 1 AWC 653
Societies Registration Act, 1860 — Section 25(1)
High Courts16 Jul 2004Dismissed
Wazibullah and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1004
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts16 Jul 2004
Pushpa Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 4540 : (2005) 1 RCR(Criminal) 612
Immoral Traffic (Prevention) Act, 1956 — Section 15, 16, 17
High Courts16 Jul 2004Allowed
Committee of Management, Jawahar Lal Smarak Inter College, Garayen, Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5071
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5
High Courts16 Jul 2004
Smt. Darshan Devi Vs State of UP
Allahabad High Court · (2006) 150 TAXMAN 252
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Income Tax Act, 1961 — Section 271, 276C, 277
High Courts15 Jul 2004Allowed
Laxmi Devi and Ors. Vs Sita Mehrotra & Ors.
Allahabad High Court · (2004) 07 AHC CK 0119
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22
High Courts15 Jul 2004Allowed
Prem Singh Suchcha Vs State of U.P.
Allahabad High Court · (2004) 07 AHC CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 307
High Courts15 Jul 2004Dismissed
Ashok Kumar Vs Din Dayal Badal
Allahabad High Court · (2004) 4 AWC 3062
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30(1), 30(2)
High Courts15 Jul 2004Allowed
Ved Ram Vs Harish Chandra and Another
Allahabad High Court · AIR 2005 All 34 : (2005) 3 AWC 2266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31