High Courts22 Mar 2004Allowed
Hanif Khan Vs VIIIth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 12
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 99 of 127
High Courts22 Mar 2004Allowed
Committee of Management, Kisan Gaddopur Adarsh Bal Vidyalaya Samiti and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4166
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 12D(1), 12D(2)
High Courts19 Mar 2004
Subhash Prasad Vs Regional Selection Committee, District Inspector of Schools, Committee of Management, Lok Manya Inter College and Sunil Kumar Mishra
Allahabad High Court · (2004) 5 AWC 4755
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6, 6(I)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 16, 18, 18(1), 2(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1995 — Rule 11, 11(4), 14, 14(3)
High Courts19 Mar 2004Dismissed
Ram Bahadur alias Laxmi Prasad Vs Collector and Others
Allahabad High Court · (2004) 5 AWC 4152 : (2004) 96 RD 555
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12, 13, 14, 27(4)
High Courts19 Mar 2004Allowed
Asha Ram and Another Vs State of U.P.
Allahabad High Court · (2004) CriLJ 4470
Penal Code, 1860 (IPC) — Section 300
High Courts19 Mar 2004Dismissed
Hem Chandra Jain Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 2 AWC 1853
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108
High Courts19 Mar 2004Dismissed
Smt. Subhawati Devi Vs R.K. Singh and Another
Allahabad High Court · (2004) 3 AWC 2414
Allahabad High Court Rules, 1952 — Rule 5Contempt of Courts Act, 1971 — Section 19, 2
High Courts19 Mar 2004Allowed
Anil Kumar Chauhan Vs The State of U.P. and Another
Allahabad High Court · (2004) CriLJ 3557
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Penal Code, 1860 (IPC) — Section 392
High Courts19 Mar 2004Dismissed
Vimal Kumar Singh Vs Central Administrative Tribunal and Others
Allahabad High Court · (2004) 5 AWC 4793
Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Allowed
Moradabad Development Authority Vs Sri Sushil Tyagi and U.P. State
Allahabad High Court · (2004) 5 AWC 3998
Land Acquisition Act, 1894 — Section 4
High Courts19 Mar 2004Dismissed
Anandi Deen Vs R.K. Tandon
Allahabad High Court · (2004) 5 AWC 4130
Contempt of Courts Act, 1971 — Section 12, 20
High Courts19 Mar 2004Allowed
Prem Kumar Misra Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5047
Police Regulations — Regulation 524
High Courts19 Mar 2004Dismissed
Prakhar Srivastava Vs Chairman , C.P.M.T. Examination-2002 and Others
Allahabad High Court · (2004) 5 AWC 4273
Dentists Act, 1948 — Section 10A, 10B(3)
High Courts19 Mar 2004Allowed
Preetam Prasad Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 4558
High Courts18 Mar 2004Dismissed
U.P. Ministerial Collectorate Karamchari Sangh Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 3848
Constitution of India, 1950 — Article 226
High Courts18 Mar 2004
Smt. Savinay Jain Vs Motor Accident Claim Tribunal
Allahabad High Court · (2004) 3 ACC 893 : (2005) 2 AWC 1287
High Courts18 Mar 2004Disposed Of
Dharmendra Kumar Shukla Vs Telecom District Manager and Others
Allahabad High Court · (2004) 2 AWC 1846
High Courts18 Mar 2004Dismissed
Uttar Pradesh Ministerial Collectorate Karamchari Sangh Vs State of U.P. and Others
Allahabad High Court · (2004) 102 FLR 518 : (2004) 2 UPLBEC 2080
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts18 Mar 2004Dismissed
Union of India (UOI) Vs Phunoo
Allahabad High Court · (2004) 2 AWC 1860
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 12, 17, 9
High Courts18 Mar 2004
Wg. CDR. K.P.K. Ghose Vs Commissioner of Income Tax
Allahabad High Court · (2004) 191 CTR 32 : (2004) 268 ITR 260
Income Tax Act, 1961 — Section 10(3), 2(24)