COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 3 of 98

High Courts13 Dec 2002Dismissed

Sandeep Verma and Others Vs Union of India (UOI) and Others

Allahabad High Court · (2003) 1 AWC 474 : (2003) 3 LLJ 164 : (2003) 1 UPLBEC 364

Central Board of Secondary Education Service Rules, 1985 — Rule 1.8Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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High Courts13 Dec 2002Dismissed

Ram Kumar Singh Vs IIIrd Addl. District Judge,Ghaziabad & Ors.

Allahabad High Court · (2002) 12 AHC CK 0084

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2)(a), 30

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High Courts13 Dec 2002Dismissed

Praveen Kumar Gupta Vs District Magistrate/Collector and Others

Allahabad High Court · (2003) 2 AWC 948 : (2003) 94 RD 75 : (2003) 1 UPLBEC 387

Uttar Pradesh General Clauses Act, 1904 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280, 281

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High Courts13 Dec 2002

Ram Prasad Vs Central Administrative Tribunal and Others

Allahabad High Court · (2003) 1 AWC 498 : (2003) 96 FLR 306 : (2003) 1 LLJ 945

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High Courts13 Dec 2002Allowed

Shafiq Ahmad Vs Additional District and Sessions Judge and Others

Allahabad High Court · (2003) 2 AWC 1179

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 50 Rule 1, 112, 115Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts13 Dec 2002Dismissed

Ashok Kumar Rana Vs Principal, M.M.M. Engineering College and Others

Allahabad High Court · (2003) 1 AWC 585

Constitution of India, 1950 — Article 226

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High Courts13 Dec 2002Dismissed

Kailash Chand Singhal Vs Sri Krishna Janam Asthan

Allahabad High Court · (2003) 1 AWC 491

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)

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High Courts13 Dec 2002Dismissed

Harihar Man Singh Vs Chairman, U.P. State Electricity Board and Another

Allahabad High Court · (2003) 3 AWC 2230 : (2003) 1 UPLBEC 487

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High Courts13 Dec 2002Dismissed

Neena Singh (Dr.) Vs State of U.P. and Others

Allahabad High Court · (2003) 1 UPLBEC 574

Constitution of India, 1950 — Article 226

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High Courts13 Dec 2002

Hafizulla and Others (in Jail) Vs State

Allahabad High Court · (2003) 2 ACR 1808

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 302

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High Courts13 Dec 2002Dismissed

Naveen Gun House and Others Vs Union of India (UOI) and Others

Allahabad High Court · AIR 2003 All 187 : (2003) 2 AWC 894 : (2003) 1 UPLBEC 709

Arms Act, 1959 — Section 13, 16Constitution of India, 1950 — Article 246Stamp Act, 1899 — Article 38A

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High Courts13 Dec 2002

Chhatrapal and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 1 ACR 423

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34

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High Courts13 Dec 2002

Tej Narain Misra Vs Central Administrative Tribunal and Others

Allahabad High Court · (2003) 3 AWC 2237

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High Courts12 Dec 2002

Commissioner of Income Tax Vs Ram Babu Kapoor Chand

Allahabad High Court · (2003) 131 TAXMAN 250

Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 42

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High Courts12 Dec 2002

Commissioner of Wealth Tax Vs Smt. Pushpawati Devi Singhania

Allahabad High Court · (2004) 188 CTR 569

Wealth Tax Rules, 1957 — Rule 1D

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High Courts12 Dec 2002Allowed

Committee of Management, Wesley Inter College Vs District Inspector of Schools and Another

Allahabad High Court · (2003) 2 AWC 954

Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16FFUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2

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High Courts12 Dec 2002Disposed Of