High Courts13 May 2004Disposed Of
Chandra Kishor Mahra and 13 others Vs State of Uttaranchal and others
Allahabad High Court · (2004) 05 AHC CK 0104
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 82 of 127
High Courts13 May 2004Allowed
Dhiraj Singh Rawat Vs State of U.P. and others
Allahabad High Court · (2004) 05 AHC CK 0103
High Courts13 May 2004
State of U.P. Vs Lalta Singh & Ors.
Allahabad High Court · (2004) 05 AHC CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 407
High Courts13 May 2004Dismissed
Reflex Industries and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3471
High Courts13 May 2004Allowed
Uday Pratap Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1979
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 136, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 321, 407
High Courts12 May 2004Dismissed
Desh Raj Mishra Vs Chief Medical Superintendent Officer, District Hospital and Another
Allahabad High Court · (2004) 5 AWC 5007
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 309
High Courts12 May 2004Dismissed
Shyam and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2662
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
High Courts12 May 2004Dismissed
Smt. Ram Wati Vs Mahesh Chand and Others
Allahabad High Court · (2004) 97 RD 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Contract Act, 1872 — Section 19, 19A, 39, 6, 66Limitation (Amendment) Act, 1963 — Article 136
High Courts12 May 2004Dismissed
Ajay Brahm Tiwari, Santosh Singh, Ajeet Singh Chauhan and Dhirendra Sisodia Vs State of U.P.
Allahabad High Court · (2004) 5 AWC 4070
Constitution of India, 1950 — Article 16(4B)Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(2), 6
High Courts12 May 2004Allowed
Ram Kumar and Another Vs Union of India (UOI) and Another
Allahabad High Court · (2004) 4 AWC 3482
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 3, 39Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 2(1)
High Courts12 May 2004Allowed
Smt. Aziz Begum and Others Vs Vth Addl. District Judge and Others
Allahabad High Court · (2004) 3 AWC 2739
Uttar Pradesh General Clauses Act, 1904 — Section 27, 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts12 May 2004Dismissed
Manoj Kumar and Another Vs Principal, Industrial Training Institute and Others
Allahabad High Court · (2004) 3 AWC 2348
Constitution of India, 1950 — Article 16Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4
High Courts12 May 2004Dismissed
Ram Chandra and Others Vs Hari Kirtan and Another
Allahabad High Court · AIR 2004 All 345 : (2004) 4 AWC 3473
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 54Registration Act, 1908 — Section 17(1)
High Courts12 May 2004Dismissed
Pradeep Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2119 : (2004) 2 UPLBEC 1377
Constitution of India, 1950 — Article 14, 16
High Courts12 May 2004Allowed
Chandra Bhan Gupta and Another Vs VIIth A.D.J. and Others
Allahabad High Court · (2004) 3 AWC 2326 : (2005) 1 CivCC 583 : (2005) 1 RCR(Civil) 321 : (2005) 1 RCR(Rent) 26
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106
High Courts12 May 2004Allowed
Kali Charan and Others Vs B. Dwarka Dass and Another
Allahabad High Court · (2004) 4 AWC 3469
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92
High Courts12 May 2004Allowed
Delhi Prakashan Vitran (P.) Ltd. Vs Employees State Insurance Court and Others
Allahabad High Court · (2004) 3 AWC 2351 : (2004) 102 FLR 657 : (2004) 3 LLJ 986 : (2004) 3 UPLBEC 2468
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 75(2B)
High Courts12 May 2004
Surendra Kumar Katiyar Vs Presiding Officer, Labour Court (IV) and Others
Allahabad High Court · (2004) 4 AWC 3173 : (2004) 102 FLR 794
Constitution of India, 1950 — Article 14Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6P
High Courts12 May 2004Dismissed
Ajay Sharma Vs Collector and Others
Allahabad High Court · (2004) 5 AWC 3811 : (2004) 97 RD 2
Allahabad High Court Rules, 1952 — Rule 2Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts12 May 2004Allowed
Ganga Ram and Others Vs State
Allahabad High Court · (2004) 05 AHC CK 0017
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323