High Courts12 May 2004
In Re: Videsh Sanchar Nigam Ltd.
Allahabad High Court · (2005) 128 CompCas 436 : (2005) 63 SCL 192
Companies Act, 1956 — Section 446, 446(1), 446(3), 466
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 83 of 127
High Courts12 May 2004Allowed
Udaivir, Dan Sahay, Naurangi and Digambar (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 05 AHC CK 0006
Penal Code, 1860 (IPC) — Section 302, 323, 34, 452
High Courts11 May 2004Dismissed
U.P. State Electricity Board Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2004) 3 AWC 2050
Constitution of India, 1950 — Article 226, 41, 43Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F
High Courts11 May 2004Allowed
Ramveer Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3128
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4
High Courts11 May 2004Dismissed
Col. Ratanjit Singh (Retd.) and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3581
Land Acquisition Act, 1894 — Section 12(2), 3, 4, 6
High Courts11 May 2004Dismissed
Khursheed Ali and Another Vs Mohd. Yusuf and Others
Allahabad High Court · (2004) 3 AWC 2787
Easements Act, 1882 — Section 15
High Courts11 May 2004Dismissed
U.P. State Electricity Board Vs Presiding Officer, Labour Court and Others Kanpur Electricity Supply Company Limited Vs Presiding Officer, Labour Court-I. and Another
Allahabad High Court · (2004) 102 FLR 22 : (2004) 2 UPLBEC 1370
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts11 May 2004Allowed
Chandan Singh Bisht Vs Chief Medical Officer, Nainital and others
Allahabad High Court · (2004) 05 AHC CK 0121
High Courts11 May 2004
Distilleries and Chemical Mazdoor Union Vs State of U.P. and Others
Allahabad High Court · (2005) 1 LLJ 399
Employees State Insurance Act, 1948 — Section 1
High Courts11 May 2004Dismissed
Dheeraj Singh and Others Vs Chairman, Avas Evam Vikas Parishad and Others
Allahabad High Court · (2004) 3 AWC 2056
Land Acquisition Act, 1894 — Section 11AUttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32
High Courts11 May 2004Allowed
Mukhya Nagar Adhikari, Nagar Nigam and Another Vs Raman Kumar Singh and Others
Allahabad High Court · (2004) 5 AWC 4067 : (2004) 3 UPLBEC 2465
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 19, 20
High Courts11 May 2004Allowed
The Commissioner, Sales Tax Vs Bihar State Construction Corporation
Allahabad High Court · (2004) 05 AHC CK 0025
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2
High Courts10 May 2004Dismissed
Goodearth Steels Pvt. Ltd. Vs C.E.G.A.T.
Allahabad High Court · (2006) 199 ELT 605
Central Excises and Salt Act, 1944 — Section 35HConstitution of India, 1950 — Article 226
High Courts10 May 2004Allowed
Ram Autar (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2242
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 31, 42, 47, 55Penal Code, 1860 (IPC) — Section 187, 302, 364
High Courts10 May 2004Dismissed
Nankoo and Another Vs State of Uttar Pradesh
Allahabad High Court · (2004) CriLJ 4536
Evidence Act, 1872 — Section 134Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 57
High Courts10 May 2004Allowed
Panchoo Ram Vs State of U.P. and Another
Allahabad High Court · (2004) 3 AWC 2358 : (2004) 3 UPLBEC 2186
Constitution of India, 1950 — Article 16(2), 226
High Courts10 May 2004Disposed Off
Jagannath and Others Vs Additional Commissioner and Others
Allahabad High Court · (2004) 4 AWC 3012 : (2004) 2 UPLBEC 1924
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts10 May 2004Partly Allowed
Oriental Insurance Co. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 1900
Constitution of India, 1950 — Article 14, 226Transfer of Property Act, 1882 — Section 105
High Courts10 May 2004Dismissed
Triloki Chandra Lal (T.C. Lal) Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2345
High Courts10 May 2004Dismissed
Regional Manager,Gandhi Ashram,Mau and Ors. Vs Labour Court,U.P.Varanasi & Anr.
Allahabad High Court · (2004) 05 AHC CK 0117