High Courts06 May 2004Dismissed
Lokendra Sharma Vs State of U.P. and Another
Allahabad High Court · (2004) 3 AWC 2788
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 85 of 127
High Courts06 May 2004Dismissed
Sheo Prasad Misra Vs IVth Addl. District Judge, Ist Addl. Munsif and Smt. Kalindi Devi
Allahabad High Court · (2005) 3 AWC 2293 : (2005) 2 RD 35
Specific Relief Act, 1963 — Section 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45(A)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts06 May 2004
Kuldip Singh Vs Ram Kishan and Others
Allahabad High Court · (2004) 4 AWC 3167 : (2004) 97 RD 269
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 68, 90
High Courts06 May 2004
Daulta Vs Ram Swaroop and Others
Allahabad High Court · (2006) 1 ACC 303
Motor Vehicles Act, 1988 — Section 163A
High Courts06 May 2004Dismissed
U.P. Nursing Home Association and Another Vs Rajesh Kumar Srivastava and Others
Allahabad High Court · (2004) 2 ACR 1978
Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 12Indian Medical Council Act, 1956 — Section 27
High Courts04 May 2004Allowed
Smt. Suman Purohit and Another Vs VIIIth Addl. District Judge and Others
Allahabad High Court · (2004) 3 AWC 2630
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 2(1), 5(1)
High Courts04 May 2004Partly Allowed
Raghubir Singh Vs Sher Singh
Allahabad High Court · AIR 2004 All 320 : (2004) 3 AWC 2114
Civil Procedure Code, 1908 (CPC) — Section 103Specific Relief Act, 1963 — Section 20(2)
High Courts04 May 2004Allowed
Shyam Dhar Vs XIth Additional District Judge and Others
Allahabad High Court · (2004) 3 AWC 1889
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts04 May 2004
Vipul Gupta (Dr.) Vs State of U.P. and Others
Allahabad High Court · (2004) 3 UPLBEC 3070
Constitution of India, 1950 — Article 14, 2, 21, 254(2), 38Uttar Pradesh State Universities Act, 1973 — Section 10, 2, 28(5), 3, 4
High Courts30 Apr 2004Allowed
Commissioner of Trade Tax Vs Manisha Export
Allahabad High Court · (2008) 11 VST 918
Uttar Pradesh Sales Tax Act, 1948 — Section 8(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts30 Apr 2004Allowed
Commissioner of Trade Tax Vs Rajesh Spices Company
Allahabad High Court · (2008) 11 VST 303
Central Sales Tax Act, 1956 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts30 Apr 2004Dismissed
Sardara Singh through his lawful Attorney D. Gupta Vs The State of U.P. and Others
Allahabad High Court · (2004) 04 AHC CK 0195
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 94, 94(2)
High Courts30 Apr 2004Allowed
Darbari and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) CriLJ 4547
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts30 Apr 2004Partly Allowed
Sahdeo and Others and Satyendra Vs State of U.P.
Allahabad High Court · (2004) CriLJ 2876
Penal Code, 1860 (IPC) — Section 149, 300, 302Penal Code, 1860 (IPC) — Section 149, 300, 302Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts30 Apr 2004Dismissed
Riyasat Khan (D.) through L.Rs. Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 4 AWC 3059
Civil Procedure Code, 1908 (CPC) — Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts30 Apr 2004Disposed Of
Smt. Sandhya Gupta and Another Vs State of U.P. and Another
Allahabad High Court · (2004) 3 ACR 2110
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 205, 205(2), 206, 313Penal Code, 1860 (IPC) — Section 498A
High Courts30 Apr 2004Allowed
Smt. Jyoti Rastogi Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2662
Official Secrets Act, 1923 — Section 3, 5Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10
High Courts30 Apr 2004Allowed
Shyam Bihari Sharma Vs Rajesh Dutt Sharma & Ors.
Allahabad High Court · (2004) 04 AHC CK 0134
Arbitration and Conciliation Act, 1996 — Section 34, 9Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts30 Apr 2004Allowed
Prahlad Vs State of U.P.
Allahabad High Court · (2004) 04 AHC CK 0122
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts30 Apr 2004Dismissed
Ram Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 2 UPLBEC 1673
Constitution of India, 1950 — Article 14, 16, 19(1), 21, 256