COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 22 of 98

High Courts11 Oct 2002Dismissed

Rishi Pal Singh Vs Labour Court and Another

Allahabad High Court · (2002) 5 AWC 3960 : (2003) 97 FLR 554 : (2003) 1 UPLBEC 341

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N, 6S

High Courts11 Oct 2002Dismissed

Sheo Prakash Singh Vs Chief Engineer, Minor Irrigation and Others

Allahabad High Court · (2003) 3 AWC 1925

Constitution of India, 1950 — Article 14, 16, 21

High Courts11 Oct 2002Dismissed

Jai Shanker Tripathi Vs Commandant, R.P.F. and Others

Allahabad High Court · (2002) 5 AWC 4212

Penal Code, 1860 (IPC) — Section 302

High Courts11 Oct 2002Dismissed

Sanjai Kumar Chaturvedi Vs Director, Bal Vikas Sewa Evam Pushtahar

Allahabad High Court · (2003) 1 AWC 153

Constitution of India, 1950 — Article 226

High Courts11 Oct 2002Dismissed

State of U.P. Vs Putti Lal and Another

Allahabad High Court · (2003) 3 AWC 2213 : (2003) 96 FLR 252 : (2003) 1 UPLBEC 494

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts11 Oct 2002Dismissed

Sushil Kumar Gupta Vs State of U.P. and Others

Allahabad High Court · (2003) 1 AWC 159 : (2003) 1 UPLBEC 111

Constitution of India, 1950 — Article 226

High Courts11 Oct 2002Dismissed

Debi Das (deceased) Vs State of U.P. and Others

Allahabad High Court · AIR 2003 All 14 : (2003) 3 AWC 1921

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts11 Oct 2002Dismissed

Heera Lal Vs Regional Manager, U.P.S.R.T.C. and Another

Allahabad High Court · (2003) 1 AWC 135

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts11 Oct 2002Disposed Of

North Eastern Railway Employees'' Union and Others Vs Deputy Labour Commissioner/Deputy Registrar of Trade Unions and Others

Allahabad High Court · (2003) 1 AWC 104 : (2003) 96 FLR 296 : (2003) 2 LLJ 201

Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 27

High Courts11 Oct 2002Dismissed

Dilip Kumar Dwivedi Vs State of U.P. and Others

Allahabad High Court · (2003) 1 AWC 57 : (2003) 96 FLR 103

Constitution of India, 1950 — Article 226

High Courts11 Oct 2002Allowed

Komal Singh Vs District Inspector of Schools, Agra and Others

Allahabad High Court · (2002) 5 AWC 4001

Constitution of India, 1950 — Article 21

High Courts11 Oct 2002Dismissed

Rajesh Yadav Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 1 AWC 294 : (2003) 1 UPLBEC 349 : (2003) 1 UPLBEC 348

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 504

High Courts11 Oct 2002Dismissed

Ram Pyare Singh Vs Dy. General Manager, U.P.S.R.T.C. and Others

Allahabad High Court · (2002) 5 AWC 4087

Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 12(4)Industrial Disputes Act, 1947 — Section 2(2)(Z)

High Courts11 Oct 2002Disposed Of

Atul Kumar Verma Vs State of U.P.and Others

Allahabad High Court · (2002) 10 AHC CK 0136

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Industrial Disputes Rules, 1947 — Rule 12(4)

High Courts11 Oct 2002Dismissed

Subhash Chandra Tripathi Vs General Manager,Jal Sansthan,Jhansi Division,Jhansi and Others

Allahabad High Court · (2002) 10 AHC CK 0134

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z), 4K, 6NUttar Pradesh Industrial Disputes Rules, 1947 — Rule 12(4)

High Courts11 Oct 2002Dismissed

Hindustan Aeronautics Ltd. Vs Presiding Officer, Labour Court-II and Others

Allahabad High Court · (2003) 1 AWC 206 : (2003) 96 FLR 634

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts11 Oct 2002Allowed

Shiv Narayan Upadhyay Vs State of U.P. and Another

Allahabad High Court · (2003) 1 AWC 208

High Courts11 Oct 2002Allowed

Shiv Lal Vs Sub-Divisional Magistrate and Others

Allahabad High Court · (2003) 1 AWC 203 : (2003) 1 UPLBEC 575

High Courts11 Oct 2002Dismissed

Sant Ram Pal Vs Zonal Manager (North) F.C.I. and Others

Allahabad High Court · (2003) 1 AWC 108 : (2002) 95 FLR 854

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3)

High Courts11 Oct 2002

Brij Nath Singh Vs Anpara Thermal Project, U.P. State Electricity Board and Others

Allahabad High Court · (2003) 1 AWC 156 : (2002) 95 FLR 837

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K