High Courts25 Oct 2002Dismissed
Dr. Jai Narain Rathore Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 63
Uttar Pradesh Pashu Chikitsa (Samooha Kha) Seva Niyamawali, 1998 — Rule 2, 5(2)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 20 of 98
High Courts25 Oct 2002Allowed
Vinod Kumar Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 1 AWC 289 : (2003) 1 UPLBEC 100
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts25 Oct 2002Allowed
Kashi Prasad Mishra Vs Deputy General Manager, Central Zone, U.P.S.R.T.C. and Others
Allahabad High Court · (2003) 3 UPLBEC 2195
High Courts25 Oct 2002Dismissed
Dheer Singh Vs DIOS,Meerut and Others
Allahabad High Court · (2002) 10 AHC CK 0135
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z), 4K
High Courts25 Oct 2002Dismissed
Ganga Sagar Tiwari and Others Vs State of U.P.and Others
Allahabad High Court · (2002) 10 AHC CK 0132
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(ii)
High Courts25 Oct 2002Dismissed
Ram Dhyan Yadav Vs Director,Harijan Evam Samaj Kalyan Vibhag,U.P.Lucknow and Others
Allahabad High Court · (2002) 10 AHC CK 0131
High Courts25 Oct 2002Partly Allowed
Gaya Prasad and three Ors. Vs State of U.P.
Allahabad High Court · (2002) 10 AHC CK 0123
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts25 Oct 2002Dismissed
Phoolmani Vs Regional Deputy Director of Education (Second),Fourth Region,Allahabad and Others
Allahabad High Court · (2002) 10 AHC CK 0116
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z)
High Courts25 Oct 2002
Col. Ranjit Prasad Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 190
High Courts25 Oct 2002Allowed
U.P. State Road Transport Corporation and Another Vs Suresh Chandra Pandey and Others
Allahabad High Court · (2003) 3 AWC 2186
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10A
High Courts25 Oct 2002Dismissed
Smt. Angoori Devi and Others Vs N.O.I.D.A. and Another
Allahabad High Court · (2003) 1 AWC 200
Uttar Pradesh Industrial Area Development Act, 1976 — Section 12, 17Uttar Pradesh Urban Planning and Development Act, 1973 — Section 12, 17, 27
High Courts25 Oct 2002Dismissed
Surendra Kumar Srivastava Vs Excise Commissioner, Allahabad and Another
Allahabad High Court · (2002) 5 AWC 4112
Industrial Disputes Act, 1947 — Section 6QUttar Pradesh Subordinate Offices Clerical Cadre Service Rules, 1985 — Rule 23(1)
High Courts24 Oct 2002
Dharambir (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 699
Penal Code, 1860 (IPC) — Section 302
High Courts24 Oct 2002
Ram Prakash alias Sabun Master (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 592
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Oct 2002Dismissed
Smt. Bitola Munwari Vs Additional Commissioner (Administration) and Others
Allahabad High Court · (2003) 3 AWC 2212 : (2003) 94 RD 86
Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 201, 219
High Courts24 Oct 2002Dismissed
AMCO Batteries Ltd. Vs Labour Court No. 3 and Others
Allahabad High Court · (2003) 1 AWC 204 : (2003) 96 FLR 142
Industrial Disputes Act, 1947 — Section 2(OO)(BB)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Oct 2002Allowed
Aqueel Abbas Rizvi Vs Mukhya Nagar Adhikari, Nagar Nigam
Allahabad High Court · (2003) 3 AWC 1757 : (2003) 96 FLR 101
Constitution of India, 1950 — Article 14
High Courts24 Oct 2002
Tola Ram Sons Dal Mill Vs Commissioner of Income Tax
Allahabad High Court · (2003) 130 TAXMAN 602
Income Tax Act, 1961 — Section 40
High Courts24 Oct 2002Allowed
West U.P. Sugar Mills Association and Others Vs Union of India ( UOI) and Another
Allahabad High Court · (2002) 5 AWC 4213
Constitution of India, 1950 — Article 14, 19(1)
High Courts23 Oct 2002Dismissed
Regional Manager, U.P.S.R.T.C. Vs Mohd. Yaqoob and Another
Allahabad High Court · (2003) 3 AWC 1727 : (2002) 95 FLR 1062 : (2003) 1 UPLBEC 151
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K