High Courts24 May 2004Allowed
Dwarika Prasad Bajaj, (since deceased by L.R.) Vs State of U.P. and Others
Allahabad High Court · AIR 2004 All 368 : (2004) 4 AWC 3108
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 78 of 127
High Courts24 May 2004Allowed
Modi Industries Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 2 UPLBEC 1707
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 22Uttar Pradesh Municipalities Act, 1916 — Section 22
High Courts24 May 2004Dismissed
Dy. Controller, Civil Defence Vs Mohd. Afzuallah and Others
Allahabad High Court · (2004) 4 AWC 3584
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts24 May 2004Dismissed
Akhlaq Ahmad Vs District Judge and Another
Allahabad High Court · (2004) 3 AWC 2777
Uttar Pradesh Subordinate Courts Staff (Punishment and Appeal) Rules, 1976 — Rule 5
High Courts24 May 2004
Ram Kumar and Another Vs State
Allahabad High Court · (2005) CriLJ 2015
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 May 2004Dismissed
T.P. Mehta Vs Prescribed Authority/Civil Judge and Another
Allahabad High Court · (2004) 5 AWC 4999
Limitation Act, 1963 — Article 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts21 May 2004Allowed
Commissioner of Sales Tax Vs Ganeshi Lal
Allahabad High Court · (2008) 11 VST 406
Uttar Pradesh General Clauses Act, 1904 — Section 6CUttar Pradesh Trade Tax Act, 1948 — Section 4
High Courts21 May 2004Dismissed
Commissioner of Sales Tax Vs Kelvinator of India Ltd.
Allahabad High Court · (2006) 146 STC 651
Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts21 May 2004Allowed
Satori alias Dilip Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2228
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts21 May 2004Dismissed
Lal Mohammad Vs Indian Railway Construction Co. Ltd. and Others
Allahabad High Court · (2004) 5 AWC 3955 : (2004) 102 FLR 124 : (2004) 3 LLJ 486 : (2004) 2 UPLBEC 1630
Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 25FFF
High Courts21 May 2004Allowed
Raghunath Prasad Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2760
High Courts21 May 2004Allowed
Rajpal Singh Vs D.I.O.S. and Others
Allahabad High Court · (2004) 4 AWC 3574
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts21 May 2004Dismissed
Kumari Supriya Chaturvedi Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5005
High Courts21 May 2004Allowed
Rakesh Kumar Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 3 AWC 2234
Constitution of India, 1950 — Article 14, 226, 243Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 7, 8Uttar Pradesh General Clauses Act, 1904 — Section 21, 4(42B)
High Courts21 May 2004Disposed Of
Kapoor Chand Vs State of Uttar Pradesh and Another
Allahabad High Court · (2004) 4 AWC 3466 : (2004) 102 FLR 143 : (2004) 2 UPLBEC 1644
Uttar Pradesh Judicial Officers (Retirement on Superannuation) Rules, 1992 — Rule 4
High Courts21 May 2004Dismissed
Surendra Nath Singh Vs U.P. Secondary Education Services Commission and Others
Allahabad High Court · (2004) 3 AWC 2794 : (2004) 3 UPLBEC 2727
Constitution of India, 1950 — Article 136, 226Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 11
High Courts21 May 2004Dismissed
Hridayanand Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2798
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts21 May 2004Allowed
Ram Dularey Tiwari Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 2940
Uttar Pradesh Excise (Settlement of License for Retail Sale of Foreign liquor) (Excluding Beer and Wine) Rules, 2002 — Rule 8
High Courts21 May 2004
Bhagwati Prasad Lohar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 05 AHC CK 0092
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 May 2004
Janardan Singh Jaiswal Vs IVth Additional District Judge and Others
Allahabad High Court · (2004) 3 AWC 2782
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96