High Courts11 Oct 2002
Dev Sharan Kushwaha Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1726 : (2003) 1 UPLBEC 338
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 23 of 98
High Courts11 Oct 2002
Anuj Bansal Vs Collector and Others
Allahabad High Court · (2003) 1 AWC 111
Constitution of India, 1950 — Article 14, 19(1), 21Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279(1)
High Courts11 Oct 2002Allowed
Raghunandan Prasad Vs Deputy Director (Investigation) and Others
Allahabad High Court · (2002) 5 AWC 3999
Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 1998 — Section 4
High Courts11 Oct 2002
Ram Sanehi Parasar Vs U.P. Subordinate Service Selection Commission and Another
Allahabad High Court · (2003) 1 AWC 301
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3
High Courts11 Oct 2002Allowed
Sanjeev Chaturvedi Vs District Inspector of Schools and Others
Allahabad High Court · (2003) 3 AWC 1886
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 101, 102, 103, 104, 105
High Courts11 Oct 2002
Chandra Deo Vs State Bank of India and Others
Allahabad High Court · (2002) 5 AWC 3969 : (2003) 1 UPLBEC 343
High Courts11 Oct 2002
Shiv Murat Upadhaya and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 1109
Penal Code, 1860 (IPC) — Section 304, 34
High Courts11 Oct 2002Dismissed
Secretary/General Manager, District Co-operative Bank Vs Presiding Officer, Labour Court, and Another
Allahabad High Court · (2002) 5 AWC 3965
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 4K, 6N
High Courts11 Oct 2002Dismissed
Mohan Singh Sharma Vs State of U.P. and Another
Allahabad High Court · (2003) 3 AWC 1724 : (2003) 1 UPLBEC 290
Uttar Pradesh Fundamental Rules — Rule 56(1)
High Courts11 Oct 2002Dismissed
Jai Shankar Tripathi Vs Commandant, Railway Protection Force and Others
Allahabad High Court · (2003) 1 UPLBEC 114
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 2002
Vijay Singh and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 296
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Oct 2002
Arjun (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 329
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts10 Oct 2002Dismissed
U.P. Steels Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 145
Constitution of India, 1950 — Article 14, 31BUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13A, 5(4)
High Courts10 Oct 2002
Paras Kumar Jain Vs Commissioner of Income Tax
Allahabad High Court · (2003) 126 TAXMAN 179
Income Tax Act, 1961 — Section 147, 64
High Courts10 Oct 2002
Virendra Ojha and Others Vs State of U.P. and Others
Allahabad High Court · AIR 2003 All 102 : (2003) 2 AWC 1514
Constitution of India, 1950 — Article 14, 19(1), 21
High Courts10 Oct 2002
Shiv Prasad Pandey Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 1835 : (2003) 2 DMC 711 : (2003) 3 RCR(Criminal) 226
Penal Code, 1860 (IPC) — Section 306, 323, 498A, 511
High Courts10 Oct 2002Allowed
Hemraj Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 1 UPLBEC 92
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002
Sahab Singh Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 12
Essential Commodities Act, 1955 — Section 6CUttar Pradesh Excise Act, 1910 — Section 72, 72(7)
High Courts09 Oct 2002Dismissed
Raj Kumar (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 3029
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 404
High Courts09 Oct 2002Dismissed
Baijnath Yadav Vs State of U.P. and Others
Allahabad High Court · (2003) 2 AWC 1527
Land Acquisition Act, 1894 — Section 3, 4, 4(1), 6