High Courts31 Mar 2004Allowed
New Okhla Industrial Development Authority Vs Desh Raj and Others
Allahabad High Court · (2004) 03 AHC CK 0226
Land Acquisition Act, 1894 — Section 17(4), 18, 4(1), 54, 6
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 96 of 127
High Courts31 Mar 2004Allowed
Dr. Hemant Kumar Taneja Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3558
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts31 Mar 2004Allowed
Prem Pal and Others Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2157
Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Mar 2004Dismissed
United India Insurance Company Ltd. Vs Zafar Ibrahim and Others
Allahabad High Court · (2004) 3 AWC 2566
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21(1A)
High Courts31 Mar 2004Allowed
Om Prakash Vs State of U.P.
Allahabad High Court · (2003) 2 ALT(Cri) 17 : (2004) CriLJ 3555
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts31 Mar 2004
Sir Shadi Lal Enterprises Limited Vs Nagar Palika Parishad
Allahabad High Court · (2004) 2 UPLBEC 1778
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Municipalities Act, 1916 — Section 298(2)
High Courts31 Mar 2004
Dr. Hemand Kumar Taneja Vs State of U.P. and Another
Allahabad High Court · (2004) 2 DMC 1
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Mar 2004
Kailash Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3551
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts31 Mar 2004
Smt. Prem Bala Faujdar Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4131
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(10)
High Courts31 Mar 2004Allowed
Krishna Kumar Srivastava Vs Chairman, Uttar Pradesh Handloom Corporation Limited and Managing Director, Uttar Pradesh Handloom Corporation Limited
Allahabad High Court · (2004) 5 AWC 4781
High Courts31 Mar 2004
Ankur Steels Kurouli Vs CEGAT and Others
Allahabad High Court · (2004) 94 ECC 10
Central Excises and Salt Act, 1944 — Section 3, 5AIncome Tax Act, 1961 — Section 256, 35E, 35G
High Courts31 Mar 2004Dismissed
Pradeep Kumar (In Jail) Vs State
Allahabad High Court · (2004) 2 ACR 1656
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts31 Mar 2004Dismissed
Yogesh Sharma and Km. Posya Vs Suresh Chandra Kausik, Sudha Kausik, Atul Kausik and Akhilesh Kausik
Allahabad High Court · (2004) 5 AWC 4001
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts31 Mar 2004Allowed
Noida Vs Deshraj and Others
Allahabad High Court · (2004) 5 AWC 3995
Land Acquisition Act, 1894 — Section 17(4), 18, 4(1), 54, 6
High Courts31 Mar 2004Allowed
Pradeep Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 2 ACR 1656
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts31 Mar 2004Allowed
Ashraf Ali Vs State of U.P.
Allahabad High Court · (2004) 03 AHC CK 0039
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts31 Mar 2004Allowed
Dinesh Kumar Shukla Vs State of U.P. and Another
Allahabad High Court · (2004) 4 AWC 3487
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 11, 3(6), 4, 5
High Courts31 Mar 2004Dismissed
Sir Shadi Lal Enterprises Ltd. Vs Nagar Palika Parishad, Shamli
Allahabad High Court · (2004) 5 AWC 4564
Uttar Pradesh Municipalities Act, 1916 — Section 298, 298(2)
High Courts29 Mar 2004Dismissed
Essential Oil and Chemicals and Shri Surya Prakash Vs The State of Uttar Pradesh and The Sales Tax Officer
Allahabad High Court · (2004) 03 AHC CK 0266
Income Tax Act, 1961 — Section 147Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts29 Mar 2004
Awadh Bihari alias Munna Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 3904