High Courts20 Apr 2004Dismissed
In the matter of the Companies Act,1956
Allahabad High Court · (2004) 04 AHC CK 0125
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 90 of 127
High Courts20 Apr 2004Allowed
Jagat Pal Vs State of U.P.
Allahabad High Court · (2004) 04 AHC CK 0110
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
High Courts20 Apr 2004Dismissed
Sadgi Investment (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2510
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4
High Courts20 Apr 2004Dismissed
Hari Om Singh Tomar and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2465
High Courts20 Apr 2004Allowed
Ashutosh Agrawal Vs Lala Ramanuj Dayal Vaishya Bal Sadan
Allahabad High Court · (2004) 3 AWC 2653 : (2005) 1 RCR(Civil) 792
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts20 Apr 2004Dismissed
Swastik Pharmaceuticals and Another Vs Joint Regional Director U.P. Region of Employees State Insurance Corporation and Others
Allahabad High Court · (2004) 4 AWC 3106
Constitution of India, 1950 — Article 226Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31CEmployees State Insurance Act, 1948 — Section 85B
High Courts20 Apr 2004
Sanjeev (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 4 RCR(Criminal) 146
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 33, 4, 70
High Courts20 Apr 2004Dismissed
Vinod Kumar Sharma Vs Dealer Selection Board and Others
Allahabad High Court · (2004) 4 AWC 3431
Constitution of India, 1950 — Article 226
High Courts20 Apr 2004Allowed
Amar Ujala Prakashan Limited Vs Amar Ujala Publications Limited
Allahabad High Court · (2004) 04 AHC CK 0003
Companies (Court) Rules, 1959 — Rule 76, 80
High Courts19 Apr 2004Dismissed
Anil Kumar Tuli Vs Special Judge and Others
Allahabad High Court · (2004) 5 AWC 3846
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 21(1), 30
High Courts19 Apr 2004Allowed
Mandir Radha Krishanji Maharaj Vs IIIrd Additional District Judge and Others
Allahabad High Court · (2004) 5 AWC 3855
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(5), 18, 18(1), 18(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 9
High Courts19 Apr 2004Dismissed
Bharat Pumps and Compressors Ltd. Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4991
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2K, 4K, 6(2A), 6(4A)
High Courts19 Apr 2004
Atiq Khan Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 112
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts19 Apr 2004Allowed
Jamil Uddin Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 3 AWC 2442
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts19 Apr 2004Allowed
Om Prakash and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3939
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 300
High Courts19 Apr 2004
Bachchey Lal (In Jail) Vs State of U.P., Hon''ble Judicial Secretary Government of U.P. and General Advocate Government of U.P., Hon''ble High Court
Allahabad High Court · (2004) 04 AHC CK 0038
Constitution of India, 1950 — Article 14, 161, 21Criminal Procedure Code, 1973 (CrPC) — Section 132, 389, 432, 433, 433ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A
High Courts18 Apr 2004Allowed
Ram Sewak and Ors. Vs Deputy Director of Consolidation,Jaunpur & Ors.
Allahabad High Court · (2004) 04 AHC CK 0117
High Courts16 Apr 2004Dismissed
Vishali (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2276
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts16 Apr 2004Dismissed
Radha Mohan Singh and Others Vs State
Allahabad High Court · (2005) CriLJ 167
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Evidence Act, 1872 — Section 154, 8Penal Code, 1860 (IPC) — Section 149, 300
High Courts16 Apr 2004Dismissed
Mohd. Islam and Another Vs District Judge and Others
Allahabad High Court · (2004) 3 AWC 2448
Constitution of India, 1950 — Article 14, 16General (Civil) Rules, 1957 — Rule 269Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14