High Courts09 Jul 2004
Ramesh Chandra Tiwari Vs Addl. Commissioner (Admn.) and Others
Allahabad High Court · (2005) 2 AWC 1625
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 16, 29
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 73 of 127
High Courts09 Jul 2004
R.R. Engineering Co. Vs Commissioner of Sales Tax
Allahabad High Court · (2008) 11 VST 353
High Courts08 Jul 2004Allowed
Hira Prasad Vs State of U.P. and Another
Allahabad High Court · (2004) 4 AWC 3685
Fruit Nursery (Regulation) Act, 1976 — Section 3
High Courts08 Jul 2004Dismissed
U.P. Public Service Commission and Others Vs Rajeev Kumar Bansal
Allahabad High Court · (2004) 4 AWC 3117 : (2004) 3 UPLBEC 2990
Motor Vehicles Act, 1988 — Section 213(4)Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 3
High Courts08 Jul 2004
Tosha International Limited Vs Commissioner of Central Excise and Customs and Another
Allahabad High Court · (2004) 96 ECC 172 : (2004) 175 ELT 102
Central Excises and Salt Act, 1944 — Section 35E
High Courts08 Jul 2004Dismissed
Om Prakash Vs Prakash Chand and Others
Allahabad High Court · AIR 2004 All 391 : (2004) 4 AWC 3111 : (2005) 1 CivCC 451 : (2005) 1 RCR(Civil) 602
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts08 Jul 2004Dismissed
Mawana Stand Vyapar Samiti and Another Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 394 : (2004) 4 AWC 3329 : (2005) 1 CivCC 69 : (2005) 1 RCR(Civil) 596 : (2005) 1 RCR(Rent) 145
Easements Act, 1882 — Section 60
High Courts08 Jul 2004Allowed
Smt. Prem Rai Vs Dealers Selection Board and Others
Allahabad High Court · (2004) 4 AWC 3328
Constitution of India, 1950 — Article 14
High Courts08 Jul 2004Dismissed
Deo Narain Vs Jagat Narain Shukla and Others
Allahabad High Court · (2005) CriLJ 2012
Contempt of Courts Act, 1971 — Section 19, 20
High Courts07 Jul 2004Allowed
Mumtaz Vs State of U.P.
Allahabad High Court · (2004) 07 AHC CK 0211
Penal Code, 1860 (IPC) — Section 395
High Courts07 Jul 2004Dismissed
Ashok Kalyan Dass (in Jail) Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1009
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 161, 307, 34
High Courts07 Jul 2004Disposed Of
Baboo Ram and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 165
Penal Code, 1860 (IPC) — Section 307
High Courts07 Jul 2004Allowed
Nagar Palika Parishad (Nagar Panchayat) and Another Vs Ramjas Ram and Another
Allahabad High Court · (2004) 4 AWC 3058 : (2004) 3 UPLBEC 2548
Constitution of India, 1950 — Article 226
High Courts07 Jul 2004Dismissed
Ashok Vs State of U.P.
Allahabad High Court · (2004) 07 AHC CK 0109
Penal Code, 1860 (IPC) — Section 307, 34
High Courts07 Jul 2004Allowed
Committee of Management, Crosthwait Girls Inter College Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3330 : (2004) 3 UPLBEC 2547
Constitution of India, 1950 — Article 226
High Courts07 Jul 2004Allowed
Chhotey Singh and Others Vs State
Allahabad High Court · (2005) CriLJ 185 : (2005) 2 RCR(Criminal) 392
Penal Code, 1860 (IPC) — Section 399
High Courts07 Jul 2004Dismissed
Vegraj Vs Deputy Director of Consolidation/Addl. Collector and Another
Allahabad High Court · (2004) 4 AWC 3366 : (2004) 97 RD 191
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A
High Courts07 Jul 2004
Naushad and Others Vs State of U.P. and Another
Allahabad High Court · (2005) CriLJ 2772 : (2005) 3 RCR(Criminal) 184
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 380, 459
High Courts07 Jul 2004Allowed
Atam Prakash Agrawal Vs State of U.P.
Allahabad High Court · (2004) 07 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5, 5(2), 5A
High Courts07 Jul 2004Allowed
Nathoo Lal, Chhadammi and Ganpat Vs State
Allahabad High Court · (2004) 07 AHC CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 313, 34