High Courts04 Oct 2002
Pahelwan Singh and Others Vs The State
Allahabad High Court · (2003) CriLJ 1102
Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 27 of 98
High Courts04 Oct 2002Allowed
Nirmal Kumar Jain Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Another
Allahabad High Court · (2003) 1 AWC 114 : (2003) 96 FLR 301
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Oct 2002Dismissed
Pee-Medica Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2002) 5 AWC 3622
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts04 Oct 2002Allowed
Suraj Prasad Sharma Vs State of U.P. and Another
Allahabad High Court · (2003) 1 AWC 199(2)
High Courts04 Oct 2002Dismissed
Samar Bahadur Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 113
High Courts04 Oct 2002Dismissed
Shalu Sharma Vs Ajay Sharma
Allahabad High Court · (2002) 5 AWC 3934
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 19, 19, 21, 21, 25Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Court Fees Act, 1870 — Section 4
High Courts04 Oct 2002Disposed Of
Mahesh Chandra Sharma and Others Vs District Inspector of Schools, Ghaziabad and Others
Allahabad High Court · (2002) 5 AWC 3714
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33C
High Courts04 Oct 2002Dismissed
Bhairao Ram Vs Additional District Judge and Others
Allahabad High Court · (2002) 5 AWC 3656
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Forest Act, 1927 — Section 17, 20, 4
High Courts03 Oct 2002Disposed Of
Dr. Kailash Prakash Yadav Vs Vice Chancellor, B.H.U. and Others
Allahabad High Court · (2003) 2 AWC 1555
Constitution of India, 1950 — Article 14, 16
High Courts03 Oct 2002
Mohit Kumar Dwivedi Vs Madhyamik Shiksha Parishad and Another
Allahabad High Court · (2003) 1 UPLBEC 38
Constitution of India, 1950 — Article 226
High Courts03 Oct 2002Allowed
Smart Chip Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · AIR 2003 All 80 : (2002) 5 AWC 4004
Central Motor Vehicles Rules, 1989 — Rule 2, 81Constitution of India, 1950 — Article 14, 19(1), 226Motor Vehicles Act, 1988 — Section 41, 41(3), 41(5), 64, 65
High Courts03 Oct 2002Allowed
Subhash Chandra Dixit and Another Vs U.P. Public Service Commission and Another
Allahabad High Court · (2003) 2 AWC 1403 : (2003) 1 UPLBEC 528
Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 51Uttar Pradesh State Public Service Commission (Regulation of Procedure) Act, 1985 — Section 11
High Courts03 Oct 2002
Swargiya Sri Janardan Prasad Pandey High School Vs State of U.P. and Others
Allahabad High Court · (2003) 1 UPLBEC 195
High Courts03 Oct 2002Allowed
Smt. Padma Kshira Sagar Vs Prabahdhak (Manager) Uttar Pradesh Rajya Chini Nigam
Allahabad High Court · (2003) 2 AWC 937
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts03 Oct 2002Disposed Of
Mahanand Singh and Others Vs District Magistrate and Another
Allahabad High Court · (2002) 5 AWC 3637
Constitution of India, 1950 — Article 14Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 6, 8
High Courts03 Oct 2002Dismissed
The then Member-Secretary, District Administrative Committee Vs Presiding Officer, Labour Court and Another
Allahabad High Court · (2002) 5 AWC 3987
High Courts03 Oct 2002
Vishal Srivastava Vs The Secretary, Madhyamik Shiksha Parishad and Others
Allahabad High Court · (2003) 1 UPLBEC 198
Board of High School and Intermediate Education Regulation — Regulation 1, 2, 37Constitution of India, 1950 — Article 226
High Courts03 Oct 2002Dismissed
Commissioner and Others Vs Jaswant Sugar Mills Ltd. and Others
Allahabad High Court · (2003) 1 AWC 44 : (2003) 94 RD 5
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 136(1), 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285I
High Courts03 Oct 2002Allowed
Uttam Gulati (Dr.) (Mrs.) Vs State of Uttar Pradesh and Another
Allahabad High Court · (2002) 5 AWC 3651 : (2003) 1 UPLBEC 229
Constitution of India, 1950 — Article 14
High Courts03 Oct 2002Dismissed
Ghaziabad Development Authority Vs Asha Pusp Vihar Awas Samiti
Allahabad High Court · (2002) 5 AWC 3716
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Section 18