COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 86 of 127

High Courts30 Apr 2004

Ram Vilash Sharma Vs Joint Director, VIIth Mandal and Others

Allahabad High Court · (2004) 3 AWC 2461 : (2004) 3 UPLBEC 2616 : (2004) 3 UPLBEC 2610

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G

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High Courts30 Apr 2004

Champa Lal Jain and Another Vs Addl. District Judge and Others

Allahabad High Court · (2004) 3 AWC 2468

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)

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High Courts30 Apr 2004Dismissed

Nand Kumar Singh Vs Sachiv, Ganna Vikash, Chini Udyog and Others

Allahabad High Court · (2004) 4 AWC 3053

Uttar Pradesh Subordinate Cane Service (Grade I and II) (General) Rules, 1979 — Rule 21, 5(1)(A)

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High Courts30 Apr 2004Dismissed

Rect Shilesh Kumar Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 4 AWC 3588

Army Rules, 1954 — Rule 115, 115(2), 180

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High Courts30 Apr 2004Allowed

In Re: Srishti Video Corpn. Ltd.

Allahabad High Court · (2005) 63 SCL 171

Companies Act, 1956 — Section 433, 434, 466

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High Courts30 Apr 2004Dismissed

Murli Lal Srivastava Vs Vice Chancellor, Banaras Hindu University and Another

Allahabad High Court · (2004) 3 AWC 2657

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High Courts30 Apr 2004Dismissed

Commissioner of Sales Tax Vs Bahjoi Allied Industries

Allahabad High Court · (2005) 142 STC 486

Central Sales Tax Act, 1956 — Section 14Uttar Pradesh Sales Tax (Amendment) Act, 1972 — Section 3D(1)Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 3, 3D

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High Courts30 Apr 2004Partly Allowed

Girjapati Vs State of U.P.

Allahabad High Court · (2004) 3 ACR 2097

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 307, 323, 324, 426Probation of Offenders Act, 1958 — Section 4

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High Courts30 Apr 2004Dismissed