High Courts05 Apr 2004Allowed
Shobh Nath and Another Vs District Manager, Food Corporation of India and Others
Allahabad High Court · (2004) 5 AWC 3950 : (2004) 102 FLR 659 : (2004) 3 UPLBEC 2381
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 95 of 127
High Courts05 Apr 2004Allowed
Abrar Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4088
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(1), 12C(6)
High Courts02 Apr 2004Dismissed
Mohd. Rashid and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 3844
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts02 Apr 2004Partly Allowed
Mohd Hassan Jafri Vs The Director of Higher Education UP Allahabad and Others
Allahabad High Court · (2004) 5 AWC 4767
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3(2), 9
High Courts02 Apr 2004Allowed
Iqbal Ahmad Vs Naimul
Allahabad High Court · (2004) 04 AHC CK 0112
Evidence Act, 1872 — Section 101, 102, 103
High Courts02 Apr 2004Dismissed
Pee Aar Steels (P) Ltd. Vs Commissioner of Central Excise
Allahabad High Court · (2004) 93 ECC 633 : (2004) 116 ECR 23 : (2004) 170 ELT 406
Central Excise Rules, 1944 — Rule 96ZP, 96ZP(3)
High Courts02 Apr 2004Allowed
Gajanan Pandey Vs District Inspector of Schools and Others
Allahabad High Court · (2004) 5 AWC 4140 : (2004) 2 UPLBEC 1840
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33F
High Courts02 Apr 2004Dismissed
Amar Deep Oil Extraction Vs Sales Tax Officer (A)
Allahabad High Court · (2004) 04 AHC CK 0063
Central Sales Tax Act, 1956 — Section 21, 22, 3A, 3D, 4
High Courts02 Apr 2004Allowed
Sarjoo Vs Radhey Shyam and Others
Allahabad High Court · (2004) 5 AWC 4695
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 41 Rule 31, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts02 Apr 2004Dismissed
Ramji Rai and Another Vs Jagdish Mallah and Others
Allahabad High Court · (2004) 5 AWC 4021 : (2004) 96 RD 568
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 6, 9
High Courts01 Apr 2004
Parmal Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1363
Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 308, 323, 325, 34
High Courts01 Apr 2004
Commissioner, Kendriya Vidyalaya Sangathan and Others Vs Central Administrative Tribunal and Another
Allahabad High Court · (2004) 5 AWC 3841
Administrative Tribunals Act, 1985 — Section 19
High Courts01 Apr 2004
Northern Coalfields Ltd. Vs Krishna and Company
Allahabad High Court · (2004) 5 AWC 3991
Arbitration Act, 1940 — Section 20, 21, 21, 28, 29
High Courts01 Apr 2004Dismissed
Nand Kumar Rajput Vs District Inspector of Schools and Others
Allahabad High Court · (2004) 5 AWC 4118
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 101
High Courts01 Apr 2004
Commissioner Kendriya Vidyalaya Sangathan and Others Vs Central Administrative Tribunal and Another
Allahabad High Court · (2004) 102 FLR 298 : (2004) 3 UPLBEC 2391
Administrative Tribunals Act, 1985 — Section 19
High Courts01 Apr 2004Dismissed
M.A. Khan Chaman Vs State of U.P. and Others
Allahabad High Court · (2004) 3 ACR 2109
High Courts31 Mar 2004Allowed
Om Prakash (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1667
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts31 Mar 2004Dismissed
Kamlesh Kumar alias Vakil Dubey and Another Vs State of U.P. and Another
Allahabad High Court · (2004) 2 ACR 1711
Criminal Procedure Code, 1973 (CrPC) — Section 228, 231, 313Penal Code, 1860 (IPC) — Section 308, 323, 504
High Courts31 Mar 2004Dismissed
Smt. Usha Goel Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4101
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 12(1), 14, 14(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 35Uttar Pradesh Secondary Education Services Commission and Selection Boards Regulations, 1998 — Regulation 5, 6
High Courts31 Mar 2004Dismissed
Ram Sahai and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2192
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34