High Courts29 Mar 2004Dismissed
Yogendra Mishra Vs State of Uttar Pradesh and Shambhoo Nath Pandey
Allahabad High Court · (2004) 03 AHC CK 0235
Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 97 of 127
High Courts29 Mar 2004Disposed Of
Union of India (UOI) Vs Gupta Constructions, Engineers and Contractors
Allahabad High Court · (2004) 03 AHC CK 0234
Arbitration and Conciliation Act, 1996 — Section 34, 34(1)Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 24
High Courts29 Mar 2004Dismissed
Ravi Krishna Verma Vs Committee of Management, Chutki Bhandar Girls Inter College and Others
Allahabad High Court · (2004) 4 AWC 3597 : (2005) 1 UPLBEC 966
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 80(1)
High Courts29 Mar 2004Disposed Of
Comptroller of Defence Accounts (Pension) and Anr. Vs Ex.No.1536132 Sep.Mohd.Ibrahim Khan
Allahabad High Court · (2004) 03 AHC CK 0131
High Courts26 Mar 2004Allowed
Radhey Shyam and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3777
Constitution of India, 1950 — Article 300AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2), 11(3), 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(1), 198(3)
High Courts26 Mar 2004Dismissed
Gulab Chandra Vs Lachhmi Chandra Jain
Allahabad High Court · (2004) 4 AWC 3157
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Mar 2004Dismissed
British India Corporation Ltd., Cawnpore Woollen Mills Branch Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2660 : (2004) 102 FLR 863
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts26 Mar 2004Dismissed
Civil Accounts Association and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 5 AWC 4544
Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 10, 11Constitution of India, 1950 — Article 148(5), 149, 151(2)
High Courts26 Mar 2004Allowed
Smt. Geeta Mishra Vs Dr. Raj Narain Mishra
Allahabad High Court · (2004) 2 ACR 1990 : (2005) 2 RCR(Civil) 137 : (2005) 2 RCR(Criminal) 168 : (2005) 1 RCR(Criminal) 168
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts25 Mar 2004Partly Allowed
Ved Ram and Others Vs State of U.P.
Allahabad High Court · (2004) CriLJ 3573
Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts25 Mar 2004Dismissed
Om Prakash Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2004) CriLJ 3567
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173
High Courts24 Mar 2004Dismissed
Raghubir Singh Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4156
Land Acquisition Act, 1894 — Section 11A, 17, 4, 6, 9
High Courts24 Mar 2004Dismissed
Sukhveer and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 03 AHC CK 0165
Land Acquisition Act, 1894 — Section 11A, 17, 4, 6
High Courts24 Mar 2004Dismissed
Union of India (UOI) and Another Vs Shiv Shankar
Allahabad High Court · (2004) 2 UPLBEC 1808
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 311(2)
High Courts24 Mar 2004Disposed Of
Raja Ram Vs State of U.P.& Ors.
Allahabad High Court · (2004) 03 AHC CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Mar 2004Allowed
Mahendra Pal Singh Sodhi Vs State of U.P. and Others
Allahabad High Court · (2004) 3 AWC 2548
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts24 Mar 2004Dismissed
Manjoor Ali and Another Vs Kishmat Ali and Others
Allahabad High Court · AIR 2004 All 395 : (2004) 5 AWC 4078 : (2005) 1 RCR(Civil) 765 : (2004) 96 RD 596 : (2004) 1 RD 596
Evidence Act, 1872 — Section 65, 90, 90(2), 90A, 90A(2)Specific Relief Act, 1963 — Section 38
High Courts24 Mar 2004Dismissed
Union of India (UOI) and Another Vs Shiv Shanker
Allahabad High Court · (2004) 5 AWC 4253
Constitution of India, 1950 — Article 311, 311(2)
High Courts23 Mar 2004Allowed
Committee of Management, Janki Intermediate College and Others Vs Radhey Lal and Others
Allahabad High Court · (2004) 5 AWC 4775
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts23 Mar 2004
Bhim Singh Vs District Magistrate/Collector and Additional District Magistrate (Finance and Revenue)
Allahabad High Court · (2004) 5 AWC 4086