High Courts19 May 2004Dismissed
Smt. Rajeshwari Devi and Another Vs Ist Additional District Judge and Others
Allahabad High Court · (2004) 3 AWC 2339
Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 80 of 127
High Courts19 May 2004Dismissed
Vijai Pal Singh and Another Vs Management Committee, Pyarey Singh Purva Madhyamik Vidyalaya
Allahabad High Court · (2004) 4 AWC 2925
Uttar Pradesh Recognized Basic School (Recruitment and Conditions of Service of Teachers and Other Conditions) Rules, 1975 — Rule 11
High Courts19 May 2004Allowed
Executive Engineer, Tubewell Division Vs Ram Sajan Shukla and Others
Allahabad High Court · (2004) 3 AWC 2619
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 79
High Courts18 May 2004Dismissed
State of U.P. Vs A.D.J. VIth and Others
Allahabad High Court · (2004) 4 AWC 3479
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 3
High Courts18 May 2004Dismissed
Vishwa Nath and Another Vs Board of Revenue and Others
Allahabad High Court · (2004) 4 AWC 3141
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34, 35, 40, 40A
High Courts18 May 2004Allowed
Notified Area Vs Third Additional District Judge and Others
Allahabad High Court · AIR 2004 All 371 : (2004) 4 AWC 3170
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Land Revenue Act, 1901 — Section 233Uttar Pradesh Tenancy Act, 1939 — Section 8
High Courts18 May 2004Allowed
Smt. Vidyawati and Others Vs Devendra Kumar and Another
Allahabad High Court · (2004) 3 AWC 2758
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 32(2)
High Courts18 May 2004Allowed
R.R. Brick Factory Vs Commissioner of Sale Tax
Allahabad High Court · (2004) 137 STC 297
Uttar Pradesh Sales Tax Act, 1948 — Section 9(3)
High Courts17 May 2004Dismissed
Commissioner of Sales Tax Vs Behari Lal Raghubir Saran Katra Naj
Allahabad High Court · (2008) 11 VST 39
Constitution of India, 1950 — Article 141Uttar Pradesh Trade Tax Act, 1948 — Section 22
High Courts17 May 2004Dismissed
Sri Ram Shyam Shukla, Director of Sikandrabad Chemicals Pvt. Ltd., Saroj Gupta Vs Assistant Collector, Collection, Trade Tax
Allahabad High Court · (2004) 05 AHC CK 0200
High Courts17 May 2004Allowed
Kaliyan Singh Vs State of U.P.
Allahabad High Court · (2004) CriLJ 4262
Penal Code, 1860 (IPC) — Section 364
High Courts17 May 2004Dismissed
Somaru Prasad Vs Branch Manager, Allahabad Bank
Allahabad High Court · (2004) 3 AWC 2624 : (2004) 97 RD 258
Allahabad High Court Rules, 1952 — Rule 7
High Courts17 May 2004Allowed
U.P. Power Corporation Ltd. and Others Vs Mohd. Yunus Khan
Allahabad High Court · (2004) 3 AWC 2789 : (2004) 2 UPLBEC 1959
High Courts17 May 2004Disposed Of
Virendra Singh Vs State of U.P.& Ors.
Allahabad High Court · (2004) 05 AHC CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts17 May 2004Allowed
Girdhari Lal (Decd.) (through legal heirs) Vs Commissioner of Income Tax and Another
Allahabad High Court · (2005) 193 CTR 656 : (2004) 269 ITR 50
High Courts17 May 2004
Salim Ahmad Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3532
Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 8
High Courts17 May 2004Allowed
Lala Chhedi Lal Trust and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 4 AWC 3578
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3, 3(1), 4
High Courts17 May 2004Allowed
Chaman and Others Vs Ist Additional Civil Judge and Others
Allahabad High Court · (2004) 3 AWC 2801
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 43 Rule 1, Order 9 Rule 13
High Courts14 May 2004Dismissed
P.K. Gaur Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4997
Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 3, 56
High Courts14 May 2004
Ram Shankar and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2553
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 452