High Courts16 Apr 2004
Takan and Another Vs State
Allahabad High Court · (2004) CriLJ 4258
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 91 of 127
High Courts16 Apr 2004Allowed
Karnal Singh and Another Vs Aditya Narayan Singh and Others
Allahabad High Court · (2004) 5 AWC 4123
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151, 96Constitution of India, 1950 — Article 226
High Courts16 Apr 2004Partly Allowed
Kishan Vir and Others Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 2009
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts15 Apr 2004
Pandhari Yadav Vs State of U.P. and Station Officer
Allahabad High Court · (2004) 04 AHC CK 0222
Arms Act, 1959 — Section 21, 21(1), 24B(4), 4Constitution of India, 1950 — Article 324, 324(1), 327
High Courts15 Apr 2004Allowed
Prem Prakash Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 3835
High Courts15 Apr 2004Allowed
Rakesh Chandra Mittal and Others Vs State of U.P. and Another
Allahabad High Court · (2004) 5 AWC 3952
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 40, 47, 56
High Courts15 Apr 2004Dismissed
Nadeem Apartment Private Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4761 : (2004) 2 UPLBEC 2049
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 286A, 287A, 331
High Courts15 Apr 2004Dismissed
Nadeem Apartments Pvt. Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 2 UPLBEC 2049
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), 9Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 38, 40
High Courts15 Apr 2004
Kehar Pal Singh Vs Pradeshik Co-operative Dairy Federation and Another
Allahabad High Court · (2004) 4 AWC 3432 : (2004) 101 FLR 1066 : (2004) 2 UPLBEC 2063
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4KConstitution of India, 1950 — Article 226
High Courts15 Apr 2004Dismissed
R.K. Products Vs Kothari Products Ltd.
Allahabad High Court · (2004) 3 AWC 2809 : (2005) 126 CompCas 858 : (2005) 31 PTC 393
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 106, 27
High Courts15 Apr 2004Allowed
Satendra Mani Tiwari Vs Commissioner, Gorakhpur Division and Others
Allahabad High Court · (2004) 3 AWC 2668 : (2004) 97 RD 153
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27(4)
High Courts15 Apr 2004Dismissed
Uttaranchal Welfare Society Vs Commissioner of Income Tax and Others
Allahabad High Court · (2004) 188 CTR 525 : (2004) 268 ITR 214 : (2004) 141 TAXMAN 560
Income Tax Act, 1961 — Section 13(3), 142(2A)
High Courts15 Apr 2004Allowed
Rakesh Chandra Mittal and Others Vs Addl. District Magistrate and Another
Allahabad High Court · AIR 2004 All 302 : (2005) 1 CivCC 817 : (2005) 1 RCR(Civil) 468 : (2004) 96 RD 602 : (2004) 3 UPLBEC 2434
Stamp Act, 1899 — Section 33, 40, 47, 47A(4)
High Courts15 Apr 2004Allowed
Prem Chand Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 04 AHC CK 0005
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 23(1A), 23(2), 4, 6
High Courts15 Apr 2004
Shesh Nath Nayak Vs District Magistrate and Station Officer, Police Station Ghanghata
Allahabad High Court · (2004) 5 AWC 4675
Arms Act, 1959 — Section 21, 21(1), 24B(4), 4Constitution of India, 1950 — Article 324, 324(1), 327
High Courts13 Apr 2004Allowed
Ram Sagar and Others Vs District Judge and Others
Allahabad High Court · (2004) 4 AWC 3508
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts13 Apr 2004Disposed Of
Mukesh Kumar Singhal Vs State Bank of India and others
Allahabad High Court · (2004) 04 AHC CK 0121
High Courts13 Apr 2004Dismissed
Ex. Sep./M.T. Ram Bahadur Yadav Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 4 AWC 3781
Constitution of India, 1950 — Article 226(2)
High Courts13 Apr 2004Dismissed
Nanka and Nanhey (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 04 AHC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Apr 2004Allowed
Agarwal Trading Company Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 11 VST 201
Central Sales Tax Act, 1956 — Section 3(a)