High Courts14 May 2004Allowed
Kalatmak Vs Commissioner, Trade Tax
Allahabad High Court · (2008) 11 VST 424
Limitation Act, 1963 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 30
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 81 of 127
High Courts14 May 2004Dismissed
Netram Gangwar and Others Vs State of U.P., Director of Education (Basic), Zila Basic Shiksha Adhikari/Visheshagya Basic Shiksha Adhikari and Principal, District Institute of Education and Training
Allahabad High Court · (2004) 5 AWC 4056
Constitution of India, 1950 — Article 14, 16
High Courts14 May 2004Allowed
Rameshwar and Lotan (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 05 AHC CK 0192
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 May 2004Allowed
Salig Ram Vs The Labour Commissioner, The Additional Labour Commissioner, The State of Uttar Pradesh
Allahabad High Court · (2004) 5 AWC 3822
Constitution of India, 1950 — Article 309Uttar Pradesh Government Servants (Disposal of Representation Against Adverse Annual Confidential Reports and Allied Matters) Rules, 1995 — Rule 4, 4(2), 4(3), 4(4), 5
High Courts14 May 2004Dismissed
Kharaiti Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3154
Land Acquisition Act, 1894 — Section 11A, 17, 4, 6
High Courts14 May 2004Dismissed
Dr. Shri Kant Mishra Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3000
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3
High Courts14 May 2004Partly Allowed
Mansa Ram Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3567
Uttar Pradesh Basic Education Act, 1972 — Section 9
High Courts14 May 2004Dismissed
Dinesh Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 2945
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 55, 56, 57, 58, 59Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11(2)
High Courts14 May 2004Dismissed
Smt. Neelu Agrawal Vs D.I.O.S. and Others
Allahabad High Court · (2004) 3 AWC 2346
Constitution of India, 1950 — Article 30Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 30, 33B, 33C, 33F
High Courts14 May 2004Allowed
Rai Bareilly Flour Mills Vs Trade Tax Tribunal
Allahabad High Court · (2004) 137 STC 105
Uttar Pradesh Trade Tax Act, 1948 — Section 2(1), 22, 30(3), 4A
High Courts14 May 2004Dismissed
Devendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1891
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 5, 8, 8(1)
High Courts14 May 2004Dismissed
Subodh Kumar Pandey Vs District Judge and Another
Allahabad High Court · (2004) 3 AWC 2764
High Courts14 May 2004Dismissed
Jai Ram Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2743
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Rural Engineering (Group A) Services Rules, 1991 — Rule 5
High Courts14 May 2004Dismissed
Smt. Savita and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3569
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts14 May 2004Dismissed
Purshotam Dass Vs Smt. Vidyawati and Others
Allahabad High Court · (2004) 4 AWC 3572
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 39
High Courts14 May 2004Allowed
Kumari Indira Sharma Vs Deputy Director of Education (Finance), Directorate of Education, Joint Director of Education Ist Region and Committee of Management, Manohari Vidya Mandir Higher Secondary School
Allahabad High Court · (2004) 5 AWC 4059
Constitution of India, 1950 — Article 226, 32Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B, 33B(1), 33B(3)
High Courts14 May 2004Dismissed
Ex. Lieutenant Col. Jai Prakash Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 3 AWC 2350
High Courts14 May 2004Dismissed
Nar Singh and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2344
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 436
High Courts14 May 2004Dismissed
Janardan Prasad Gupta Vs District Inspector of Schools, Maharajganj and Others
Allahabad High Court · (2004) 5 AWC 5000
High Courts13 May 2004Allowed
Smt. Marjaddi Vs Central Administrative Tribunal, Allahabad Bench and Others
Allahabad High Court · (2004) 4 AWC 3485 : (2005) 1 LLJ 850 : (2005) 3 SLJ 328
Constitution of India, 1950 — Article 226