High Courts27 Nov 2002Dismissed
National Insurance Co. Ltd. Vs Krishan Mehta and Another
Allahabad High Court · (2003) ACJ 1610
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 11 of 98
High Courts27 Nov 2002Dismissed
Data Ram Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 4222
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 34Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts26 Nov 2002
Ashok Singh Vs Superintendent, District Jail and Others
Allahabad High Court · (2003) 1 ACR 184
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2)
High Courts26 Nov 2002Dismissed
United India Insurance Co. Ltd. Vs Banshidhar Gupta and Others
Allahabad High Court · (2003) 1 ACC 572 : (2004) ACJ 111
Motor Vehicles Act, 1988 — Section 147(3), 149(2)
High Courts26 Nov 2002Allowed
Rakesh Singh Vs State of U.P.
Allahabad High Court · (2003) CriLJ 1838
Penal Code, 1860 (IPC) — Section 300
High Courts26 Nov 2002Allowed
U.P. Forest Corporation Vs Deputy Commissioner of Income Tax
Allahabad High Court · (2003) 183 CTR 191
Income Tax Act, 1961 — Section 11(1), 11(2), 11(5), 2(15)
High Courts26 Nov 2002
Smt. Wakila Begum and Others Vs Dr. Kesar Aziz and Others
Allahabad High Court · (2003) 2 AWC 956
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts26 Nov 2002
U.P. Forest Corpn. Vs Dy. Commissioner of Income Tax
Allahabad High Court · (2003) 129 TAXMAN 527
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 48A, 51AIncome Tax Act, 1961 — Section 10, 11, 118, 133, 17
High Courts25 Nov 2002Dismissed
Suresh Chandra Saxena Vs District Judge and Others
Allahabad High Court · (2002) 5 AWC 4122
Constitution of India, 1950 — Article 141, 226Industrial Disputes (Central) Rules, 1957 — Rule 12, 12(4)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3)
High Courts25 Nov 2002Dismissed
National Insurance Co. Ltd. Vs Nitmala Tewari and Others
Allahabad High Court · (2003) 2 ACC 567 : (2003) ACJ 2105
Motor Vehicles Act, 1988 — Section 173
High Courts25 Nov 2002
National Insurance Company Ltd. Vs Smt. Rekha Devi and Others
Allahabad High Court · (2003) 2 ACC 491
Motor Vehicles Act, 1988 — Section 163A, 170
High Courts25 Nov 2002Allowed
Radhey Shyam and Others Vs District and Sessions Judge and Others
Allahabad High Court · (2003) 1 AWC 628
Civil Procedure Code Amendment Act, 1999 — Section 32(2)Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6
High Courts25 Nov 2002Dismissed
Jagdish Vs District Judge and Others
Allahabad High Court · (2003) 2 AWC 1153
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
High Courts25 Nov 2002Dismissed
Vishnu Mohan Vs Incharge District Judge and Others
Allahabad High Court · (2003) 3 AWC 2181 : (2004) 2 RCR(Civil) 407
Civil Procedure Code Amendment Act, 1999 — Section 32Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6
High Courts23 Nov 2002
Murli Coal Depot Vs Commissioner, Trade Tax
Allahabad High Court · (2006) 146 STC 536
Uttar Pradesh Trade Tax Act, 1948 — Section 21(4)
High Courts23 Nov 2002Dismissed
Dudh Nath Mishra and Others Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 1087
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)
High Courts23 Nov 2002Allowed
Uma Shanker Rai Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 378
Constitution of India, 1950 — Article 226
High Courts23 Nov 2002Disposed Of
State of U.P. and Others Vs Anant Kumar Tiwari and Others
Allahabad High Court · (2003) 3 AWC 2060
Constitution of India, 1950 — Article 14, 15(1), 15(3), 16, 16(2)National Council for Teacher Education Act, 1993 — Section 15Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts23 Nov 2002
Smt. Shamshad Vs State of Uttar Pradesh
Allahabad High Court · (2003) CriLJ 1322
Penal Code, 1860 (IPC) — Section 366, 368
High Courts23 Nov 2002
Bal Krishan Tripathi Vs U.P.S.R.T.C. and Another
Allahabad High Court · (2003) 1 AWC 623