High Courts23 Oct 2002Dismissed
Umrao Singh Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 5 AWC 4199
Uttar Pradesh Secondary Education Services Commission Rules, 1998 — Rule 12
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 21 of 98
High Courts23 Oct 2002Dismissed
I.T.C. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 91 : (2003) 1 LLJ 442
Constitution of India, 1950 — Article 367Factories Act, 1948 — Section 112, 49, 49(2), 50General Clauses Act, 1897 — Section 23(3)
High Courts23 Oct 2002Allowed
Union of India (UOI) Vs IIIrd Additional District Judge and Another
Allahabad High Court · (2003) 1 AWC 66
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts23 Oct 2002Dismissed
Krishna Avatar Vs Smt. Vimla and Others
Allahabad High Court · (2003) 3 AWC 1809
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 10(1), 22
High Courts23 Oct 2002Dismissed
Diwakar Vishwakarma Vs Divisional Forest Officer & Anr.
Allahabad High Court · (2002) 10 AHC CK 0114
Constitution of India, 1950 — Article 226
High Courts23 Oct 2002Dismissed
Harihar Prasad Vs Labour Court and Others
Allahabad High Court · (2003) 1 AWC 186
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 108Uttar Pradesh Nagar Mahapalika Sewa Niyamawali, 1962 — Rule 31
High Courts23 Oct 2002Dismissed
Rekhi Spring Co. Vs Presiding Officer, Industrial Tribunal and Another
Allahabad High Court · (2003) 1 AWC 198 : (2002) 95 FLR 1061 : (2003) 1 UPLBEC 685
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts23 Oct 2002Dismissed
Ram Nazar Dubey Vs Managing Director/Disciplinary Authority, U.P. State Handloom Corporation Ltd. and Others
Allahabad High Court · (2002) 5 AWC 4022
Constitution of India, 1950 — Article 226
High Courts23 Oct 2002Dismissed
Masih Uddin Vs L.N. Mishra, Director Technical Education Directorate
Allahabad High Court · (2003) 1 UPLBEC 333
Bar Council of India Rules, 1975 — Rule 39Contempt of Courts Act, 1971 — Section 11
High Courts22 Oct 2002Dismissed
Cantonment Board, Bareilly and Another Vs Jhankar Singh Yadav
Allahabad High Court · (2002) 10 AHC CK 0128
Cantonments Act, 1924 — Section 25
High Courts21 Oct 2002Dismissed
Ajai Kumar Mishra Vs Assistant General Manager, Allahabad Bank and Another
Allahabad High Court · (2003) 1 AWC 70 : (2003) 96 FLR 1085 : (2003) 2 LLJ 64
Allahabad Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6(7)
High Courts19 Oct 2002Allowed
Ram Dhani and Ors. Vs Nek Ram Singh & Ors.
Allahabad High Court · (2002) 10 AHC CK 0120
Civil Procedure Code, 1908 (CPC) — Section 103Specific Relief Act, 1963 — Section 19
High Courts19 Oct 2002Allowed
Devendra Bahadur Singh Vs State of U.P.and Others
Allahabad High Court · (2002) 10 AHC CK 0117
High Courts15 Oct 2002Disposed Of
Surendra Pratap Singh Vs Secretary,Madhyamik Shiksha Parishad U.P.,Allahabad and Others
Allahabad High Court · (2002) 10 AHC CK 0115
High Courts15 Oct 2002Dismissed
State of U.P. and Others Vs Gajadhar Pandey
Allahabad High Court · (2003) 1 AWC 316
Constitution of India, 1950 — Article 14, 226, 311
High Courts11 Oct 2002Allowed
Satya Deo Giri Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 5 AWC 4185
Army Act, 1950 — Section 9(4)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 34
High Courts11 Oct 2002Allowed
Committee of Management, J.V. Jain College, Saharanpur and Another Vs Ch. Charan Singh University, Meerut and Others
Allahabad High Court · (2002) 5 AWC 4099
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68, 69Uttar Pradesh State Universities Regulations, 1973 — Regulation 18
High Courts11 Oct 2002Dismissed
Kisan Sahkari Chini Mills Ltd. Vs Presiding Officer Labour Cour, Gorakhpur and Another
Allahabad High Court · (2002) 10 AHC CK 0229
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Oct 2002
Gauri Shankar (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Oct 2002Allowed
Committee of Management, J.V. Jain College and Another Vs Chaudhary Charan Singh University and Others
Allahabad High Court · AIR 2003 All 175
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13