High Courts23 Nov 2002
Regional Manager, U.P. State Road Transport Vs Ravindra Kumar Gupta
Allahabad High Court · (2003) 2 ACC 31
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 12 of 98
High Courts23 Nov 2002Allowed
Karan Singh (D) through L.Rs. Vs Dy. Director of Consolidation and Another
Allahabad High Court · (2003) 1 AWC 620
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A
High Courts23 Nov 2002Dismissed
Gurukesh Babu Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 4220
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts22 Nov 2002Allowed
Ram Bahal Nishad Vs Director, Fisheries Department and Others
Allahabad High Court · (2003) 1 AWC 547
Uttar Pradesh Fundamental Rules — Rule 56
High Courts22 Nov 2002Allowed
Ram Kishun Maurya and Others Vs U.P. Power Corporation Ltd. and Others
Allahabad High Court · (2003) 1 AWC 458
Constitution of India, 1950 — Article 226
High Courts22 Nov 2002
Smt. Hazzee Vs Prescribed Authority under Panchayat Raj Act/Up-Zila Adhikari and Others
Allahabad High Court · (2003) 1 AWC 311
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts22 Nov 2002Allowed
Payal Enterprises Vs Union of India (UOI) and Another
Allahabad High Court · (2003) 2 ARBLR 598 : (2003) 2 AWC 911
Arbitration and Conciliation Act, 1996 — Section 11, 2, 42, 9
High Courts22 Nov 2002Allowed
Ghamari Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2003) 3 AWC 2178
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 52, 52(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A
High Courts21 Nov 2002Dismissed
National Insurance Co. Ltd. Vs Pramod Kumar Srivastava and Others
Allahabad High Court · (2003) ACJ 2125
Motor Vehicles Act, 1988 — Section 170, 173
High Courts21 Nov 2002Dismissed
Ved Prakash Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 2080 : (2003) 94 RD 554
Criminal Procedure Code, 1973 (CrPC) — Section 190, 397, 482
High Courts21 Nov 2002Dismissed
Vajara Yojna Seed Farm and Others Vs Presiding Officer, Labour Court II and Another
Allahabad High Court · (2003) 1 UPLBEC 496
Constitution of India, 1950 — Article 225, 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Intermediate Education Act, 1921 — Section 9
High Courts21 Nov 2002Dismissed
National Insurance Co. Ltd. Vs Ramesh Kumar Srivastava and Others
Allahabad High Court · (2003) ACJ 2044
Motor Vehicles Act, 1988 — Section 170, 173
High Courts21 Nov 2002Dismissed
Dr. P.N. Sharma Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 453
Constitution of India, 1950 — Article 14
High Courts21 Nov 2002Allowed
Commissioner of Income Tax and Another Vs C.L. Gupta and Sons
Allahabad High Court · (2003) 180 CTR 530 : (2003) 259 ITR 513
Income Tax Act, 1961 — Section 28, 43B
High Courts21 Nov 2002Dismissed
Syed Takhleekh Haider Zaidi and Others Vs Nasiruddin and Others
Allahabad High Court · AIR 2003 All 56 : (2003) 1 AWC 359 : (2004) 2 RCR(Civil) 415
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts21 Nov 2002Dismissed
Naseer @ Pullu and Ors. Vs State of U.P.
Allahabad High Court · (2002) 11 AHC CK 0089
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Nov 2002Dismissed
Mumtaz Ahmad Vs Pakeeza Chemicals and Others
Allahabad High Court · AIR 2003 All 114 : (2003) 26 PTC 567
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 23, 29
High Courts21 Nov 2002Allowed
Director, Mandi Parishad and Others Vs Sohan Lal and Another
Allahabad High Court · (2003) 1 AWC 596 : (2003) 94 RD 98
Constitution of India, 1950 — Article 162, 226
High Courts21 Nov 2002Dismissed
Vani Pati Tripathi Vs Director General, Medical Education and Training and Others
Allahabad High Court · AIR 2003 All 164 : (2002) 5 AWC 4226 : (2003) 1 UPLBEC 427
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Graduate Medical Education Regulations, 1997 — Regulation 5
High Courts19 Nov 2002Dismissed
Jagannath and Another Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2702
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 307