High Courts18 Dec 2001Allowed
Patram Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 507 : (2002) 1 UPLBEC 792
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 2 of 61
High Courts18 Dec 2001Dismissed
Indrapal Vs Shankar Lal
Allahabad High Court · AIR 2002 All 243 : (2002) 1 AWC 664 : (2002) 1 UPLBEC 556
Uttar Pradesh Sahkari Krishi and Gram Vikas Banks Act, 1964 — Section 22
High Courts18 Dec 2001
Dev Prakash Sharma Vs District Inspector of Schools, Aligarh and Others
Allahabad High Court · (2002) 1 AWC 361 : (2002) 92 FLR 619 : (2002) 1 UPLBEC 667
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 17, 18
High Courts14 Dec 2001Dismissed
Rakesh Kumar Vs U.P. State Public Service Tribunal, Lucknow and Others
Allahabad High Court · (2002) 1 AWC 404 : (2002) 1 UPLBEC 319
Limitation Act, 1963 — Section 14, 14(1)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 5(1)
High Courts14 Dec 2001Allowed
Maharani Deen Saroj Vs State of U.P. and Others
Allahabad High Court · (2002) 2 UPLBEC 1010
High Courts14 Dec 2001Dismissed
Narendra Kumar Rai Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 365 : (2002) 92 FLR 847 : (2002) 1 UPLBEC 369
Constitution of India, 1950 — Article 226
High Courts14 Dec 2001Disposed Of
Shamshul Haq : Mukhtar Ahmad Vs Superintendent Division/District Jail,Azamgarh & Ors.
Allahabad High Court · (2001) 12 AHC CK 0053
National Security Act, 1980 — Section 3
High Courts14 Dec 2001Allowed
Gulab Singh Vs The State
Allahabad High Court · (2002) CriLJ 1575
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 201, 302, 364, 365, 367
High Courts13 Dec 2001Dismissed
Haribabu Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 2213
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts13 Dec 2001Dismissed
Raja Ram Soni Vs Kanpur Development Authority and Others
Allahabad High Court · (2002) 1 AWC 254
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts13 Dec 2001Allowed
In Re: Khaitan Overseas and Finance Ltd.
Allahabad High Court · (2002) 1 CompLJ 274
Companies (Court) Rules, 1959 — Rule 18, 21, 6Companies Act, 1956 — Section 433
High Courts13 Dec 2001Dismissed
M.M. Accessories and Another Vs U.P. Financial Corporation and Another
Allahabad High Court · AIR 2002 All 96 : (2002) 1 AWC 242
Constitution of India, 1950 — Article 14, 226
High Courts13 Dec 2001Allowed
Gopal @ Krishna Gopal Vs State of U.P.
Allahabad High Court · (2001) 12 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts13 Dec 2001Dismissed
Kari Naimuddin Vs Commissioner, Meerut and Others
Allahabad High Court · (2002) 1 AWC 516
Constitution of India, 1950 — Article 226
High Courts13 Dec 2001
Chandra Pal Singh and Ors.,Man Phool and Ors. Vs Bhikham & Anr.,Govind Singh & Anr.
Allahabad High Court · (2001) 12 AHC CK 0032
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts13 Dec 2001Dismissed
Mahesh Chand Vs Ajai Sood and Others
Allahabad High Court · (2002) 1 AWC 355 : (2003) 94 RD 172
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115, 15
High Courts12 Dec 2001Dismissed
Naushad and Others Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 1255
Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 193(1), 207A, 209Penal Code, 1860 (IPC) — Section 120B, 147, 302, 308, 323
High Courts12 Dec 2001Dismissed
Smt. Dhanno Vs State of U.P. and Others
Allahabad High Court · AIR 2002 All 115 : (2002) 1 AWC 408
Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(3A)
High Courts12 Dec 2001Disposed Off
In Re: Raval Papers Ltd.
Allahabad High Court · (2002) 39 SCL 122
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(1)
High Courts12 Dec 2001Disposed Of
In Re: Ferrum Steels (India) Ltd.
Allahabad High Court · (2002) 40 SCL 438
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(1)