Constitution of India, 1950 — Article 324, 327Representation of the People Act, 1951 — Section 160, 20ARequisitioning and Acquisition of Immovable Property Act, 1952 — Section 3(2)

Read judgment

High Courts23 Apr 2004Dismissed

Chaman Vs IInd Additional District Judge and Others

Allahabad High Court · (2004) 3 AWC 2655

Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts23 Apr 2004Dismissed

Rajesh Kumar Vs Committee of Management, Rashtriya Higher Secondary School and Others

Allahabad High Court · (2004) 3 AWC 2396 : (2004) 3 UPLBEC 2503 : (2004) 3 UPLBEC 2502

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18

Read judgment

High Courts23 Apr 2004Dismissed

Manoj Kumar Tiwari Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2325

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Apr 2004Allowed

Uma Shanker Vs Prescribed Authority/Munsif and Others

Allahabad High Court · (2004) 3 AWC 2390

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 28

Read judgment

High Courts23 Apr 2004Dismissed

Ashok Kumar Agrawal and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 3 AWC 2471

Constitution of India, 1950 — Article 14Uttar Pradesh Motor Vehicles Taxation Rules, 1998 — Rule 29

Read judgment

High Courts22 Apr 2004Allowed

Arun Kumar Tripathi Vs Labour Court, Gorakhpur and Others

Allahabad High Court · (2004) 5 AWC 4894

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25B(2), 25F, 25F(1), 4K

Read judgment

High Courts22 Apr 2004Allowed

The Commissioner, Sales Tax Vs S/s Doneria Pvt. Ltd.

Allahabad High Court · (2005) 277 ITR 35

Central Sales Tax Act, 1956 — Section 6A

Read judgment

High Courts22 Apr 2004Allowed

Ashthabhuja Prasad Dubey and Others Vs Zila Basic Shiksha Adhikari and Others

Allahabad High Court · (2004) 4 AWC 3591

Societies Registration Act, 1860 — Section 12A, 3A, 3B

Read judgment

High Courts22 Apr 2004Disposed Of

In Re: Ratan Housing Development Ltd.

Allahabad High Court · (2004) 122 CompCas 24 : (2004) 4 CompLJ 426 : (2005) 58 SCL 274

Companies Act, 1956 — Section 391

Read judgment

High Courts22 Apr 2004Partly Allowed

Kamla Prasad Mohan Lal Vs Commissioner of Sales Tax

Allahabad High Court · (2004) 137 STC 153

Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1), 28A, 28A(3), 28A(4)

Read judgment

High Courts22 Apr 2004Allowed

Raghunandan Pandey Vs District Inspector of Schools and Others

Allahabad High Court · (2004) 3 AWC 2535 : (2004) 2 UPLBEC 1965

Read judgment

High Courts22 Apr 2004Allowed

Shakil Ahmad Siddiqui Vs Joint Director of Education and Others

Allahabad High Court · (2004) 3 AWC 2557 : (2004) 2 UPLBEC 2066

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33DUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33D

Read judgment

High Courts22 Apr 2004Allowed

Asha Jaiswal (Smt.) Vs Joint Director of Education and Others

Allahabad High Court · (2004) 2 UPLBEC 1837

Constitution of India, 1950 — Article 16(4), 16(4A)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14

Read judgment

High Courts22 Apr 2004Disposed Of