High Courts27 May 2004Allowed
Union of India (UOI) Vs Ganesh Pandey and Others
Allahabad High Court · (2004) 4 AWC 3476 : (2004) 102 FLR 857
Civil Procedure Code, 1908 (CPC) — Section 100Railway Protection Force Rules, 1959 — Rule 47
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 77 of 127
High Courts27 May 2004
Sunil Rathi (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2545
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 437, 437(1), 439, 439(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 302
High Courts27 May 2004Allowed
Smt. Pooran Dei Vs Chief Engineer, Electricity Board and Others
Allahabad High Court · (2004) 5 AWC 5003
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Marriage (Amendment) Act, 1956 — Section 11
High Courts27 May 2004Dismissed
State of U.P. and Others Vs Smt. Shyam Murti
Allahabad High Court · (2004) 5 AWC 4993
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 May 2004
Commissioner of Sales Tax Vs British India Corporation Limited
Allahabad High Court · (2008) 11 VST 265
High Courts26 May 2004Allowed
Mahesh Singh and Others Vs District Magistrate Maharajganj and Others
Allahabad High Court · (2004) 3 AWC 2336 : (2004) 102 FLR 866 : (2004) 2 UPLBEC 1941
Constitution of India, 1950 — Article 14Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 5
High Courts26 May 2004Dismissed
D.N. Agrawal H.J.S., Registrar (Listing), High Court and Another Vs Vinod Kumar and Others
Allahabad High Court · (2004) 4 AWC 2924
Constitution of India, 1950 — Article 14
High Courts26 May 2004Allowed
Shakoor alias Dana and Others Vs State
Allahabad High Court · (2004) 05 AHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts25 May 2004
Ram Surat and Others Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 883
Criminal Procedure Code, 1973 (CrPC) — Section 133, 161Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 504
High Courts25 May 2004Dismissed
Manju Agrawal and Another Vs Indian Railway Catering and Tourism Corporation Ltd. and Others
Allahabad High Court · (2004) 5 AWC 4984
Constitution of India, 1950 — Article 14, 21, 226
High Courts25 May 2004Allowed
Madhav Prasad Vs Deputy Managing Director (P and S), S.B.I. and Others
Allahabad High Court · (2004) 3 AWC 2604 : (2005) 1 LLJ 385
Constitution of India, 1950 — Article 141
High Courts25 May 2004Dismissed
Ramji and Others Vs Chokat and Others
Allahabad High Court · AIR 2004 All 364 : (2004) 4 AWC 2927 : (2005) 2 CivCC 130
Specific Relief Act, 1963 — Section 16(1)
High Courts25 May 2004Allowed
Anil Kumar Agarwal Vs Additional Civil Judge,Lucknow & Ors.
Allahabad High Court · (2004) 05 AHC CK 0109
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts25 May 2004Dismissed
Professor G.K. Rai Vs Chancellor, University of Allahabad and Others
Allahabad High Court · (2004) 2 UPLBEC 1691
Uttar Pradesh State Universities Act, 1973 — Section 31(8), 31A
High Courts25 May 2004Allowed
Rajendra Prasad Tripathi Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3536 : (2005) 1 LLJ 701
Constitution of India, 1950 — Article 14
High Courts24 May 2004
Sahwan and Others Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1731
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 394, 397
High Courts24 May 2004Dismissed
U.P., B.Ed. Prashikshan Sangh Sathian Vs High Court of Judicature at Allahabad
Allahabad High Court · (2004) 3 AWC 2779
Allahabad High Court Rules, 1952 — Rule 5
High Courts24 May 2004Dismissed
Keshaw Kumar and Another Vs U.P. Khadi and Village Industries and Others
Allahabad High Court · (2004) 3 AWC 2765
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts24 May 2004Dismissed
Smt. Prema Devi and Others Vs Ashok Kumar Seth and Others
Allahabad High Court · (2005) 1 ARC 550 : (2004) 4 AWC 3528
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts24 May 2004Dismissed
Smt. Chandra Vasa Vs Smt. Dulesari Devi
Allahabad High Court · AIR 2004 All 350 : (2004) 4 AWC 2930
Evidence Act, 1872 — Section 111Succession Act, 1925 — Section 63