High Courts03 Oct 2002
Indra Dev Tiwari Vs Chancellor, Narendra Dev University of Agriculture and Technology and Others
Allahabad High Court · (2002) 5 AWC 4337
Constitution of India, 1950 — Article 136
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 28 of 98
High Courts03 Oct 2002Allowed
State of U.P. and Others Vs Kali Deen
Allahabad High Court · (2002) 5 AWC 4219 : (2003) 94 RD 133
Land Acquisition Act, 1989 — Section 18, 4(1), 6(1)
High Courts03 Oct 2002Allowed
Rural Trust (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3640
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974 — Section 10(2), 2(1), 3(3), 3(5), 5(4)
High Courts01 Oct 2002
Amit Gupta Vs Secretary, Board of High School and Intermediate Education, Allahabad and Another
Allahabad High Court · (2002) 5 AWC 3983
Constitution of India, 1950 — Article 226
High Courts01 Oct 2002Allowed
Dinesh Yadav Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 218
National Security Act, 1980 — Section 8
High Courts01 Oct 2002Allowed
Nand Kishore Sharma Vs Additional Judge, Small Causes Court and Others
Allahabad High Court · (2002) 5 AWC 3614
Civil Procedure Code, 1908 (CPC) — Section 24, 47Constitution of India, 1950 — Article 226
High Courts01 Oct 2002Dismissed
Jagdish Singh and Others Vs Additional District Magistrate (F/R)/Deputy Director of Consolidation, Maharajganj and Another
Allahabad High Court · (2002) 5 AWC 4089
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 225, 226, 227Uttar Pradesh High Court (Abolition of Letters Patent Appeals) Act, 1962 — Section 3, 4, 5
High Courts01 Oct 2002Dismissed
Smt. Aisha Siddique Vs Senior Terminal Manager, I.O.C. and Another
Allahabad High Court · (2003) 2 AWC 1642
High Courts01 Oct 2002Dismissed
Noopur Vs Joint Secretary, Central Board of Secondary Education and Others
Allahabad High Court · (2003) 1 UPLBEC 492
Constitution of India, 1950 — Article 226, 226(2)
High Courts01 Oct 2002
Rajendra Kumar Vs Board of High School and Intermediate and Others
Allahabad High Court · (2003) 1 UPLBEC 183
Constitution of India, 1950 — Article 226
High Courts01 Oct 2002Allowed
Devkinandan Vs Civil Judge (Senior Division) and Others
Allahabad High Court · (2002) 5 AWC 4070 : (2003) 1 CivCC 369 : (2003) 1 RCR(Civil) 369 : (2003) 1 RCR(Rent) 47
High Courts01 Oct 2002Allowed
Shobha Kant Chaturvedi Vs Central Administrative Tribunal, Additional Bench and Others
Allahabad High Court · (2003) 1 AWC 138
Administrative Tribunals Act, 1985 — Section 19
High Courts30 Sept 2002Disposed Of
Bareilly Peaceful Citizens Committee and Another Vs District Magistrate and Others
Allahabad High Court · (2002) 5 AWC 3634
High Courts30 Sept 2002Disposed Of
Ku. Anamika Patel and Others Vs Secretary, Madhyamik Shiksha Parishad and Another
Allahabad High Court · AIR 2003 All 29 : (2002) 5 AWC 3625 : (2002) 3 UPLBEC 2774
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Disposed Of
Manikeshwar Sharma and Others Vs U.P. Board of High School and Intermediate Education and Another
Allahabad High Court · (2002) 5 AWC 3985
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Dismissed
Ashish Seth Vs District Magistrate Lakhimpur Kheri and others
Allahabad High Court · (2002) 09 AHC CK 0129
National Security Act, 1980 — Section 3(2)
High Courts30 Sept 2002Disposed Of
Praveen Kumar and Another Vs S.C.Bose and Others
Allahabad High Court · (2002) 09 AHC CK 0128
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 38
High Courts30 Sept 2002
Nagar Nigam and Others Vs Udai Singh and Others
Allahabad High Court · AIR 2003 All 34 : (2002) 4 AWC 3462
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts30 Sept 2002
Kumari Anamika Patel and Others Vs Secretary, Madhyamik Shiksha Parishad and Another
Allahabad High Court · (2002) 5 AWC 3625
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Dismissed
Jwala Singh Kanchhi Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 681 : (2003) 1 RCR(Criminal) 293
National Security Act, 1980 — Section 3