High Courts07 Jun 2004Disposed Of
Urmila Devi (Smt.) and another Vs State of Uttaranchal and others
Allahabad High Court · (2004) 06 AHC CK 0015
Uttar Pradesh Reorganisation Act, 2000 — Section 73(1), 73(2), 73(3), 76, 77
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 75 of 127
High Courts07 Jun 2004Disposed Of
Pranveer Singh Vs State of Uttaranchal and others
Allahabad High Court · (2004) 06 AHC CK 0011
Uttar Pradesh Reorganisation Act, 2000 — Section 73(1), 73(2), 73(3), 76, 77
High Courts07 Jun 2004Allowed
Vijai Bahadur Vs District Magistrate and Others
Allahabad High Court · (2004) 3 AWC 2330 : (2004) 97 RD 173
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 4BUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65(1A)
High Courts04 Jun 2004Allowed
Coolade Beverages Ltd. Vs Commissioner of Central Excise
Allahabad High Court · (2004) 172 ELT 451
Central Excise (Amendment) Rules, 2002 — Rule 25Central Excise Rules, 1944 — Rule 173Q
High Courts01 Jun 2004Dismissed
Executive Officer and Another Vs Kishan Singh
Allahabad High Court · (2004) 3 AWC 2329 : (2004) 102 FLR 792
High Courts01 Jun 2004
Kuldeep Singh Vs State of U.P.
Allahabad High Court · (2004) 06 AHC CK 0008
Juvenile Justice Act, 1986 — Section 3
High Courts31 May 2004Allowed
Kisan Sahkari Chini Mills Ltd. and Another Vs Rakesh Chandra Gangwar and Others, Civil Misc. Writ Petition No. 38619 of 1998
Allahabad High Court · (2004) 5 AWC 3801 : (2004) 3 UPLBEC 2447
Constitution of India, 1950 — Article 12, 226
High Courts31 May 2004Dismissed
Vasantt Chitra Mandir and Another Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 425 : (2004) 3 AWC 2334
Constitution of India, 1950 — Article 14
High Courts28 May 2004Dismissed
Commissioner of Trade Tax Vs Khaitan Industrial Complex
Allahabad High Court · (2008) 11 VST 219
Uttar Pradesh Trade Tax Act, 1948 — Section 4A
High Courts28 May 2004Dismissed
Commissioner, Sales Tax Vs Ashok Grah Udyog Kendra (P) Ltd.
Allahabad High Court · (2007) 8 VST 716
Uttar Pradesh Sales Tax Act, 1948 — Section 2(e1)
High Courts28 May 2004Allowed
Mohd. Khursheed Anwar and Another Vs U.P. Land Development Corporation Ltd. and Another
Allahabad High Court · (2004) 5 AWC 4797
High Courts28 May 2004Dismissed
Ram Rakhan Singh and Others Vs Hon''ble Chief Justice, High Court of Judicature at Allahabad and Another
Allahabad High Court · (2004) 5 AWC 5011
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 10, 10(1), 10(3), 10(4), 11Constitution of India, 1950 — Article 14, 16
High Courts28 May 2004Dismissed
Dev Chand and Others Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2538
Penal Code, 1860 (IPC) — Section 106, 302, 304(2), 307, 324
High Courts28 May 2004Allowed
Commissioner of Sales Tax Vs Sadhana Press
Allahabad High Court · (2006) 146 STC 153
Central Sales Tax Act, 1956 — Section 10A, 7(1), 7(2), 8, 8(3)Uttar Pradesh Sales Tax Act, 1948 — Section 2, 6Uttar Pradesh Sales Tax Rules, 1948 — Rule 3(3)
High Courts28 May 2004
Chandrama Singh Vs State of U.P. and Another
Allahabad High Court · (2004) 3 ACR 2414
Allahabad High Court Rules, 1952 — Rule 12, 5Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 362, 439, 439(2), 482
High Courts28 May 2004
Commissioner of Trade Tax Vs Rana Industries
Allahabad High Court · (2006) 144 STC 452
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 10A, 7, 7(2), 8(1), 8(3)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts28 May 2004
Ram Charan (In Jail) Vs State
Allahabad High Court · (2004) 3 ACR 2216
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts28 May 2004Dismissed
Har Dev Singh Vs Committee of Management D.B. Santokh Singh Khalsa Inter College and Another
Allahabad High Court · (2004) 3 AWC 2770
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 35, 36, 37
High Courts28 May 2004Dismissed
Baikunth Nath Das (Dead) by L.Rs. Vs VII Additional District Judge and Others
Allahabad High Court · AIR 2004 All 382 : (2004) 3 AWC 2626
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 2(11)
High Courts28 May 2004Dismissed
Ashok Pratap Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2004) 2 UPLBEC 1909
Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 35A, 89Constitution of India, 1950 — Article 226