High Courts12 Apr 2004Dismissed
Anjali Mittal Vs The State of U.P.
Allahabad High Court · (2004) 5 AWC 4082
Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 18, 2
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 92 of 127
High Courts12 Apr 2004Allowed
Gopi Saran Srivastava Vs Principal Secretary, Department of Labour, Government and Others
Allahabad High Court · (2004) 3 UPLBEC 2383
High Courts12 Apr 2004Allowed
Committee of Management, Daya Nand Madhyamik Vidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 3 UPLBEC 2327
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts12 Apr 2004Dismissed
Associated Switch Gear Pvt. Ltd. Vs CCE
Allahabad High Court · (2004) 95 ECC 486 : (2004) 174 ELT 151
Central Excises and Salt Act, 1944 — Section 11A, 35G, 35G(1)Income Tax Act, 1961 — Section 256(1)
High Courts12 Apr 2004Dismissed
Shri Omar Vaishya Vidyalaya Committee and Another Vs Smt. Kanti Pandey
Allahabad High Court · (2004) 5 AWC 4698
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Constitution of India, 1950 — Article 14, 311, 311(2)Specific Relief Act, 1963 — Section 34
High Courts12 Apr 2004Allowed
Commissioner of Trade Tax Vs Hindu Super Store
Allahabad High Court · (2006) 145 STC 223
Insecticides Act, 1968 — Section 9(3)
High Courts12 Apr 2004Allowed
Sardar Sewa Singh Vs Lala Gopal Das and Another
Allahabad High Court · (2004) 5 AWC 4124
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts12 Apr 2004Allowed
Shabbir Mistri Vs Special Judge (Additional District Judge) and Others
Allahabad High Court · (2004) 5 AWC 4084
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 20, 29AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 29A(2), 29A(3)
High Courts09 Apr 2004
Ayodhya Prasad Srivastava and Another Vs J.P. Vishwakarma, Collector and Another
Allahabad High Court · (2011) 4 AWC 3422
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts09 Apr 2004Allowed
Commissioner of Sales Tax Vs Chandra Rice Mill
Allahabad High Court · (2007) 9 VST 647
Uttar Pradesh Sales Tax Act, 1948 — Section 4B, 4B(6)
High Courts09 Apr 2004Dismissed
Shailendra Kumar Misra and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 3849
Constitution of India, 1950 — Article 14, 16, 48
High Courts09 Apr 2004
Surendra Nath Mohla Vs Deputy General Manager, State Bank of India and Assistant General Manager, State Bank of India, Region IV
Allahabad High Court · (2004) 5 AWC 4016
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6)
High Courts09 Apr 2004Dismissed
Mahendra Pal Singh and Others Vs District Judge and Another
Allahabad High Court · (2004) 5 AWC 4090
Provincial Small Cause Courts Act, 1887 — Section 23, 25
High Courts09 Apr 2004Dismissed
Commissioner, Sales Tax Vs Kunwar Saheb and Co.
Allahabad High Court · (2004) 137 STC 195
Uttar Pradesh Sales Tax Act, 1948 — Section 2Uttar Pradesh Trade Tax Act, 1948 — Section 2
High Courts09 Apr 2004Dismissed
Vijay Karan Singh Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2004) 5 AWC 3947 : (2004) 101 FLR 1060 : (2004) 3 UPLBEC 2387
Penal Code, 1860 (IPC) — Section 409, 465, 471
High Courts09 Apr 2004Dismissed
Shanker Dayal Nigam Vs Director, Higher Education and Others
Allahabad High Court · (2004) 5 AWC 4012 : (2004) 2 UPLBEC 2047 : (2004) 2 UPLBEC 2046
High Courts09 Apr 2004Disposed Of
Tirath Raj Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2827 : (2004) 2 UPLBEC 1652
High Courts09 Apr 2004Dismissed
Brij Mohan Agarwal Vs Assistant Commissioner of Income Tax
Allahabad High Court · (2004) 188 CTR 562 : (2004) 268 ITR 400
Income Tax Act, 1961 — Section 132(4), 143(1), 147, 148, 48
High Courts09 Apr 2004Allowed
Triloki Nath Dwivedi and Others Vs District Judge
Allahabad High Court · (2004) 5 AWC 4640
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4(1)
High Courts09 Apr 2004Dismissed
Girraj Prasad Vs Smt. Tribeni Devi (deceased by LR)
Allahabad High Court · AIR 2004 All 348
Transfer of Property Act, 1882 — Section 123Transfer of Property Act, 1882 — Section 123Transfer of Property Act, 1882 — Section 123