High Courts06 Jul 2004Allowed
Hari Prakash Vs IVth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 50
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 74 of 127
High Courts06 Jul 2004Allowed
Jag Narain (D.) through L.Rs. Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 4 AWC 3066 : (2004) 97 RD 200
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Land Revenue Act, 1901 — Section 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts06 Jul 2004Dismissed
Kailash Nath and Another Vs Rajiv Ratan
Allahabad High Court · (2004) 4 AWC 3064 : (2004) 97 RD 311
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7
High Courts06 Jul 2004Dismissed
Naring Bahadur Singh and Another Vs Din Dayal Upadhyay Gorakhpur University and Others
Allahabad High Court · (2004) 4 AWC 3123 : (2004) 3 UPLBEC 2733
Constitution of India, 1950 — Article 226
High Courts05 Jul 2004Dismissed
Badshah and Others (in Jail) Vs The State of U.P.
Allahabad High Court · (2005) CriLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 364
High Courts05 Jul 2004Dismissed
Harihar Nath (D) through L.Rs. and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 4 AWC 3678
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 4, 6(A)
High Courts05 Jul 2004Allowed
Shiv Narain Singh (D.) through L.Rs. Vs Board of Revenue and Others
Allahabad High Court · AIR 2005 All 45 : (2004) 4 AWC 3050 : (2004) 97 RD 188
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts05 Jul 2004Dismissed
Smt. Shail Kumari and Others Vs Smt. Asha Srivastava and Others
Allahabad High Court · AIR 2005 All 35 : (2005) 1 ARC 582 : (2005) 1 AWC 625 : (2005) 1 CivCC 804 : (2005) 98 RD 176 : (2005) 1 RD 176
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 38
High Courts05 Jul 2004Allowed
Rakesh Kumar and Others Vs Collector and Others
Allahabad High Court · (2005) 1 AWC 630
Constitution of India, 1950 — Article 14, 21Uttar Pradesh Agricultural Credit Act, 1973 — Section 11AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 278, 279, 280, 281, 282
High Courts05 Jul 2004Allowed
Taqdirunnisa (Smt.) and Others Vs Ist Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 34
Evidence Act, 1872 — Section 65Transfer of Property Act, 1882 — Section 106
High Courts29 Jun 2004
Vijendra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3104
High Courts25 Jun 2004Dismissed
Charan Singh and Others etc. Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 373 : (2004) 4 AWC 3186 : (2005) 2 RD 6
Constitution of India, 1950 — Article 19(1), 21Indian Medicine Central Council Act, 1970 — Section 17Uttar Pradesh Indian Medical Institution (Acquisition and Miscellaneous Provisions) Act, 1982 — Section 10
High Courts25 Jun 2004Dismissed
Sonebhadra Fuels Vs Commissioner of Trade Tax
Allahabad High Court · (2004) 06 AHC CK 0003
Central Sales Tax Act, 1956 — Section 14, 15Income Tax Act, 1961 — Section 32A(1), 32A(2)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2
High Courts21 Jun 2004Dismissed
Smt. Guddi Devi Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3099
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 27(1), 27A, 28(2), 28(3)Uttar Pradesh Municipalities Act, 1916 — Section 87, 87(2), 87A(3)
High Courts21 Jun 2004Dismissed
Guddi (Smt.) Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3099 : (2004) 3 UPLBEC 2171
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 28(2), 28(3)
High Courts18 Jun 2004Dismissed
Dr. Sukha Raj Singh Rathore Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 4553
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jun 2004Disposed Of
Sukh Raj Singh Rathore Vs State of U.P.& Ors.
Allahabad High Court · (2004) 06 AHC CK 0009
Penal Code, 1860 (IPC) — Section 304A
High Courts14 Jun 2004
Ram Bharoshi and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 3 ACR 2563
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 437, 437(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts12 Jun 2004Dismissed
Ajay Sharma Vs The Collector and Others
Allahabad High Court · (2004) 06 AHC CK 0022
Allahabad High Court Rules, 1952 — Rule 2Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts07 Jun 2004Disposed Of
Deputy General Manager, U.P. Power Corporation Ltd. and Others Vs Bharat Singh
Allahabad High Court · (2004) 3 AWC 2323 : (2004) 2 UPLBEC 1907