High Courts27 Sept 2002
Wasim Ahmad and Others Vs Ram Saroop Gupta, Chief Treasury Officer and Another
Allahabad High Court · (2002) 5 AWC 4347
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 56
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 29 of 98
High Courts27 Sept 2002Dismissed
State of U.P. Vs Krishna Pal and Others
Allahabad High Court · (2003) CriLJ 1115
Penal Code, 1860 (IPC) — Section 300
High Courts27 Sept 2002Dismissed
Waseem Vs State of U.P.
Allahabad High Court · (2003) CriLJ 1080
Penal Code, 1860 (IPC) — Section 324
High Courts27 Sept 2002Dismissed
Ram Kishan and Another Vs Ram Chandra
Allahabad High Court · (2003) 3 AWC 1931
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A, 2A(5)
High Courts27 Sept 2002Dismissed
Pt. A. K. Misra Vs Pt. Ram Chandra Sharma Trust
Allahabad High Court · (2002) 09 AHC CK 0125
High Courts27 Sept 2002Dismissed
U.P. State Bridge Corporation Ltd. and Others Vs U.P. Rajya Setu Nigam Sanyukta Karmachari Sangh
Allahabad High Court · (2002) 95 FLR 713 : (2003) 1 LLJ 626
Constitution of India, 1950 — Article 12
High Courts27 Sept 2002Allowed
Laxmi Shanker Misra Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 5 AWC 4349
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18Uttar Pradesh Secondary Education Services Commission Regulations, 1995 — Regulation 5Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9
High Courts27 Sept 2002Dismissed
State of U.P. Vs Abimanyu Abhiman Singh and Others
Allahabad High Court · (2003) CriLJ 1077
Penal Code, 1860 (IPC) — Section 300
High Courts27 Sept 2002Dismissed
Ram Chandra Sharma Educational Trust Vs Pt. A.K. Misra
Allahabad High Court · (2002) 5 AWC 4242
Evidence Act, 1872 — Section 47, 68, 73Succession Act, 1925 — Section 63
High Courts27 Sept 2002Dismissed
Salim Vs State of U.P.
Allahabad High Court · (2003) 2 ALD(Cri) 7 : (2003) CriLJ 1865
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts26 Sept 2002Allowed
Raj Narain Vs 7th Addl. District Judge and Others
Allahabad High Court · (2002) 5 AWC 3725
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts26 Sept 2002Disposed Off
Lt. Co. V.S. Chhanker (IC-38789 P) Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 3 UPLBEC 2723
High Courts26 Sept 2002Dismissed
U.P. State Electricity Board Vs Presiding Officer, Labour Court III and Others
Allahabad High Court · (2002) 5 AWC 3956 : (2003) 3 LLJ 88
Apprentices Act, 1961 — Section 2, 4(4)Apprenticeship Rules, 1991 — Rule 12, 12(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts26 Sept 2002Allowed
Escorts Yamaha Motor Limited Vs The Secretary, Branch of Labour Secretariat, Government of Uttar Pradesh, Department of Labour and Others
Allahabad High Court · (2002) 5 AWC 4077 : (2002) 95 FLR 589 : (2003) 1 UPLBEC 64
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6G
High Courts26 Sept 2002Dismissed
Mohd. Ilyas Ahmad Vs 13th Additional District Judge, Allahabad and Others
Allahabad High Court · (2002) 5 AWC 4084
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 20(4)
High Courts26 Sept 2002Dismissed
Sanjay Bhatia and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 4044
Constitution of India, 1950 — Article 226
High Courts26 Sept 2002Dismissed
Brijesh Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 1082 : (2003) 2 RCR(Criminal) 563
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts26 Sept 2002Allowed
Shankar Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (2003) CriLJ 1095
Penal Code, 1860 (IPC) — Section 300
High Courts26 Sept 2002Dismissed
Syed Mohd. Asif Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3946
Civil Procedure Code, 1908 (CPC) — Section 15Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)
High Courts26 Sept 2002
Lt. Col. V.S. Chhauker Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 5 AWC 4375