High Courts08 Oct 2002Allowed
Ram Prasad @ Parsa Vs State of U.P.
Allahabad High Court · (2002) 10 AHC CK 0125
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 25 of 98
High Courts08 Oct 2002Allowed
Mahendra Kumar Saxena Vs District Inspector of Schools, Rampur and Others
Allahabad High Court · (2002) 10 AHC CK 0118
High Courts08 Oct 2002Allowed
Mohan Singh and Others Vs Nirmala Soni and Others
Allahabad High Court · (2002) 10 AHC CK 0113
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7(1), 100
High Courts08 Oct 2002
Nagar Palika Vs Nagar Palika Mali and Safai Kamgar Union and Others
Allahabad High Court · (2003) 1 AWC 225
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts08 Oct 2002
Gendan Lal Pal Vs Labour Court and Another
Allahabad High Court · (2003) 1 AWC 224 : (2002) 95 FLR 859
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts08 Oct 2002Allowed
Matsya Jivi Sahakari Samiti Vs Sub-Divisional Officer and Others
Allahabad High Court · AIR 2003 All 27 : (2003) 3 AWC 1755
Constitution of India, 1950 — Article 14
High Courts08 Oct 2002Dismissed
Nau Bahar Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2210
High Courts08 Oct 2002Dismissed
Jagdish Chandra Vs Arvind Singh and Another
Allahabad High Court · AIR 2003 All 119 : (2002) 5 AWC 3996 : (2003) 3 RCR(Civil) 64 : (2003) 94 RD 233
Civil Procedure Code Amendment Act, 2002 — Section 16Civil Procedure Code, 1908 (CPC) — Section 102General Clauses Act, 1897 — Section 6
High Courts07 Oct 2002Dismissed
Raj Kumar Yadav (in Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2003) CriLJ 2075
Evidence Act, 1872 — Section 27, 3, 32, 32(1)Penal Code, 1860 (IPC) — Section 299, 300
High Courts07 Oct 2002Dismissed
Suti Mills Mazdoor Union and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 5 AWC 4205 : (2002) 2 UPLBEC 1036
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 133, 254(2)Industrial Disputes Act, 1947 — Section 2(1), 25, 25L, 25O
High Courts07 Oct 2002Dismissed
State of U.P. Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2003) 1 AWC 43 : (2002) 95 FLR 191
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts07 Oct 2002Allowed
Ram Bihari Lal Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 202
High Courts07 Oct 2002
Committee of Management, Veenapadi Vidyalaya Samiti and Another Vs Board of High School and Intermediate Education and Others
Allahabad High Court · (2002) 5 AWC 4062
High Courts04 Oct 2002Allowed
Rajeev Kumar Bansal Vs U.P. Public Service Commission and Others
Allahabad High Court · (2002) 5 AWC 3973 : (2002) 5 AWC 3967
Constitution of India, 1950 — Article 309Motor Vehicles Act, 1939 — Section 133A, 213Motor Vehicles Act, 1988 — Section 213(1)
High Courts04 Oct 2002Dismissed
Ganesh Ram Vs District Magistrate and Another
Allahabad High Court · (2005) 5 AWC 4281 : (2005) 105 FLR 907
Constitution of India, 1950 — Article 226
High Courts04 Oct 2002Dismissed
Sheo Dutt Vs 10th Additional District Judge, Aligarh and Others
Allahabad High Court · (2002) 5 AWC 4052
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17
High Courts04 Oct 2002Allowed
Prem Niwas Mishra Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3638
Constitution of India, 1950 — Article 311Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 56
High Courts04 Oct 2002Disposed Of
Santosh Chauhan Vs Regional Inspectress of Girls Schools and Another
Allahabad High Court · (2002) 5 AWC 3995
High Courts04 Oct 2002
Bal Govind and Others Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 620
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts04 Oct 2002Dismissed
R.R. Shah Vs Vice Chancellor, University of Allahabad and Others
Allahabad High Court · (2003) 2 AWC 1638 : (2003) 1 UPLBEC 234
Constitution of India, 1950 — Article 226