High Courts26 Sept 2002Allowed
Escorts Yamaha Motor Ltd. Vs Secretary, Labour and Others
Allahabad High Court · (2002) 5 AWC 4077
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 33B, 4K, 6G(1)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 30 of 98
High Courts25 Sept 2002Dismissed
Prem Pal Singh Vs Additional Director of Education (Secondary) and Others
Allahabad High Court · (2002) 5 AWC 3562
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(2), 16G, 21B, 21C, 21DUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 55, 56, 57, 58, 59Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
High Courts25 Sept 2002Allowed
Shambhu Sharan Mathur Vs Dilip Kumar Tandon
Allahabad High Court · (2002) 5 AWC 3647
Civil Procedure Code, 1908 (CPC) — Section 96Provincial Small Cause Courts Act, 1887 — Section 25
High Courts25 Sept 2002Dismissed
Mahendra Pal Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 698
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 2, 202
High Courts25 Sept 2002Dismissed
Nagar Nigam/Nagar Mahapalika Vs Assistant Labour Commissioner-cum-Presiding Officer, Labour Court and Another
Allahabad High Court · (2003) 1 AWC 149 : (2003) 96 FLR 438
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts25 Sept 2002Allowed
Mohd. Haroon Vs District Magistrate,Siddharth Nagar
Allahabad High Court · (2002) 09 AHC CK 0139
Arms Act, 1959 — Section 16
High Courts25 Sept 2002
Qamaruddin Sabri Vs U.P.Sunni Central Waqf Board & Ors.
Allahabad High Court · (2002) 09 AHC CK 0120
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 67(2)
High Courts25 Sept 2002Dismissed
D.C.M. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1881 : (2002) 95 FLR 960
Constitution of India, 1950 — Article 14, 21Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts25 Sept 2002Dismissed
Ram Naresh Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3989
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Sept 2002Allowed
Commissioner of Income Tax and Another Vs Ajai Singh and Another
Allahabad High Court · (2002) 5 AWC 3630 : (2002) 3 UPLBEC 2772
Constitution of India, 1950 — Article 226
High Courts25 Sept 2002Dismissed
Rajendra Singh and Others Vs Narpal Singh and Others
Allahabad High Court · (2002) 5 AWC 4363
Constitution of India, 1950 — Article 53ATransfer of Property Act, 1882 — Section 53A, 54
High Courts25 Sept 2002Allowed
Vishnu Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 4069
Arms Act, 1959 — Section 13Constitution of India, 1950 — Article 226
High Courts25 Sept 2002
Har Prasad and Niranjan (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2413
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Sept 2002Dismissed
Committee of Management, M.S. Post Graduate College and Another Vs Director of Education, Allahabad and Others
Allahabad High Court · (2002) 5 AWC 3980
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 11, 13, 15, 2Uttar Pradesh State Universities Act, 1973 — Section 2(18)
High Courts24 Sept 2002Dismissed
Praveen Kumar Purwar Vs Madhyamic Shiksha Parishad and Others
Allahabad High Court · (2003) 1 UPLBEC 107
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002Dismissed
Narendra Kumar Agrawal Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 1092
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts24 Sept 2002Dismissed
Vedi Ram alias Medi Ram and Others Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 1084 : (2003) 1 RCR(Criminal) 647
Criminal Procedure Code, 1973 (CrPC) — Section 319, 437, 439, 88
High Courts24 Sept 2002Dismissed
Iqbal Husain Vs District Judge, Moradabad and Others
Allahabad High Court · (2002) 5 AWC 3721
Allahabad High Court Rules, 1952 — Rule 13, 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, 151
High Courts24 Sept 2002Dismissed
Sanjay Kumar Gupta Vs District Magistrate and Others
Allahabad High Court · (2002) 5 AWC 3608 : (2002) 3 UPLBEC 2707
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002Dismissed
Smt. Malka Begum Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 4374 : (2003) 94 RD 20
Constitution of India, 1950 — Article 226