COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 93 of 127

High Courts09 Apr 2004Dismissed

Smt. Ram Kunwar and Others Vs IInd Additional District Judge and Others

Allahabad High Court · (2004) 5 AWC 4137

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 20, 20(2), 25, 3

Read judgment

High Courts09 Apr 2004Dismissed

Sita Ram Vs State of U.P. and Another

Allahabad High Court · (2004) 2 ACR 1991

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 482Penal Code, 1860 (IPC) — Section 218

Read judgment

High Courts09 Apr 2004Allowed

Rajeev Sharma and Another Vs State of U.P. and Another

Allahabad High Court · (2004) 3 ACR 2167

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

Read judgment

High Courts09 Apr 2004Allowed

Commissioner, Sales Tax Vs Bharat Rope Store

Allahabad High Court · (2008) 11 VST 236

Read judgment

High Courts08 Apr 2004Dismissed

Om Prakash Yadav Vs Central Administrative Tribunal, Allahabad Bench and Others

Allahabad High Court · (2004) 4 AWC 3430 : (2004) 101 FLR 1100 : (2004) 2 UPLBEC 2064

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Apr 2004Dismissed

JC-617275-F Sub. Nanda Bahadur Ale Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 4 AWC 3428 : (2004) 3 UPLBEC 2386

Army Act, 1950 — Section 123Official Secrets Act, 1923 — Section 3(1)

Read judgment

High Courts08 Apr 2004

Vishwa Nath Agrawal Vs State of U.P. and Others

Allahabad High Court · (2004) 4 AWC 3604 : (2005) 128 CompCas 452

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77, Order 21 Rule 92Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 457

Read judgment

High Courts08 Apr 2004Allowed

Union of India (UOI) and Others Vs Tribhuvan Nath Kushwaha and Another

Allahabad High Court · (2004) 5 AWC 3859

Central Administrative Tribunal Recruitment Rules — Rule 49

Read judgment

High Courts08 Apr 2004Dismissed

Nanda Bahadur Ale Vs Union of India (UOI) and Others

Allahabad High Court · (2004) 4 AWC 3428

Army Act, 1950 — Section 123Constitution of India, 1950 — Article 226Official Secrets Act, 1923 — Section 3(1)

Read judgment

High Courts08 Apr 2004Disposed Of

Smt. Rubi Vs Abid Khan

Allahabad High Court · (2004) 5 AWC 4568

Guardians and Wards Act, 1890 — Section 18Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

Read judgment

High Courts07 Apr 2004Allowed

Javed Alam Vs Shamsuddin

Allahabad High Court · (2004) 5 AWC 4092

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1), 25

Read judgment

High Courts07 Apr 2004Partly Allowed

Ram Jatan Ram Vs Chief Engineer (Vyasthapan Varg III) and Others

Allahabad High Court · (2004) 4 AWC 3427 : (2004) 2 UPLBEC 2057

Read judgment

High Courts07 Apr 2004

Ram Awadh Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 3937 : (2004) 2 UPLBEC 2059

Read judgment

High Courts07 Apr 2004

Amar Nath Shukla Vs State of U.P. and Land Acquisition Officer

Allahabad High Court · (2004) 5 AWC 4567

Constitution of India, 1950 — Article 300A

Read judgment

High Courts07 Apr 2004Dismissed

Jayanti Prasad Sharma Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4566

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 29

Read judgment

High Courts06 Apr 2004

Krishna Gopal Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 3833

Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 3, 6, 7, 8

Read judgment

High Courts06 Apr 2004Allowed

Dr. Dinesh Kumar Kesarwani Vs Union of India (UOI)

Allahabad High Court · (2004) 5 AWC 3919

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12(2), 12(3)Constitution of India, 1950 — Article 12, 311(2)

Read judgment

High Courts06 Apr 2004Dismissed

Vimla Devi Vs Ram Babu

Allahabad High Court · (2004) 2 DMC 639

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13(1), 24

Read judgment

High Courts06 Apr 2004Dismissed

Nand Auto Hire Purchase Pvt. Ltd. Vs Regional Transport Officer/Licensing Authority and Others

Allahabad High Court · AIR 2004 All 404 : (2004) 5 AWC 3993

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4

Read judgment

High Courts06 Apr 2004Dismissed

Birendra Kumar Shukla Vs National Textile Corporation (U.P.) Limited and Another

Allahabad High Court · (2004) 5 AWC 4787 : (2004) 2 UPLBEC 2105

Constitution of India, 1950 — Article 14, 226, 32Constitution of India, 1950 — Article 14, 226, 32Constitution of India, 1950 — Article 14, 226, 32

Read judgment