High Courts22 Apr 2004
Devendra Kumar Vs Rajya Krishi Utpadan Mandi Parishad and Others
Allahabad High Court · (2004) 5 AWC 3861 : (2004) 3 UPLBEC 2318
Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 23
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 89 of 127
High Courts22 Apr 2004
K.A. Wadhwani Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3505
Constitution of India, 1950 — Article 21, 51A
High Courts22 Apr 2004Dismissed
Chandrawali Devi Vs State Bank of India
Allahabad High Court · (2004) 04 AHC CK 0035
Constitution of India, 1950 — Article 14, 16, 16(2), 16(3), 16(5)
High Courts22 Apr 2004
Paras Ram (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 109
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Apr 2004Allowed
Commissioner of Sales Tax Vs Doneria Pvt. Ltd.
Allahabad High Court · (2008) 11 VST 459
Central Sales Tax Act, 1956 — Section 6A
High Courts22 Apr 2004
Wheels (India) Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 11 VST 48
Uttar Pradesh Trade Tax Act, 1948 — Section 4A
High Courts21 Apr 2004Allowed
Vijai Kumar Vs Mukund Das
Allahabad High Court · (2004) 4 AWC 3423
Provincial Small Cause Courts Act, 1887 — Section 15(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A
High Courts21 Apr 2004Allowed
Nirmala Devi and Others Vs Ram Sahai and Others
Allahabad High Court · AIR 2004 All 359
Easements Act, 1882 — Section 4
High Courts21 Apr 2004Allowed
Dharam Pal (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2161
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 368, 375, 376
High Courts21 Apr 2004Partly Allowed
Sudhakar Singh Vs U.P. State Sugar Corporation Ltd. and Another
Allahabad High Court · (2004) 3 AWC 2672 : (2004) 1 UPLBEC 404
Uttar Pradesh State Sugar Corporation Ltd. General Service Rules, 1988 — Rule 4
High Courts21 Apr 2004Dismissed
Ved Pal and Others Vs Joint Director of Consolidation and Others
Allahabad High Court · (2004) 3 AWC 2519 : (2004) 97 RD 12
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(1), 48, 9A
High Courts21 Apr 2004Dismissed
State of U.P. and Another Vs S.N. Sharma and Company and Another
Allahabad High Court · (2004) 3 AWC 2466
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts21 Apr 2004Dismissed
Rajendra Singh and Another Vs Zila Parishad and Others
Allahabad High Court · (2004) 3 AWC 2457
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts21 Apr 2004Dismissed
Smt. Reeta Chauhan Vs Virendra Govind Upadhya
Allahabad High Court · (2004) 5 AWC 3940
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13
High Courts21 Apr 2004Dismissed
Parasu Ram Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3422
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts20 Apr 2004Allowed
Ram Bharose Yadav Vs District Magistrate, Deoria (Detaining Authority), State of U.P., Union of India (UOI)
Allahabad High Court · (2004) 04 AHC CK 0202
High Courts20 Apr 2004
Shamshu and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2179
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 392
High Courts20 Apr 2004Dismissed
D.C.M. Ltd. Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2004) 4 AWC 3341 : (2004) 102 FLR 1143
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4K
High Courts20 Apr 2004Disposed Of
Shanti Devi and Anr. Vs Babu Ram Yadav
Allahabad High Court · (2004) 04 AHC CK 0138
High Courts20 Apr 2004Disposed Of
Union of India Vs Meera Kumari and Others
Allahabad High Court · (2004) 04 AHC CK 0129
Railways Act, 1989 — Section 124A