COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 31 of 98

High Courts24 Sept 2002Allowed

Pradeep Kumar Jain alias Babbe Vs State of U.P. and Another

Allahabad High Court · (2003) CriLJ 682 : (2003) 3 RCR(Criminal) 436

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts24 Sept 2002

C.L. Sagar (Advocate) Vs Ms. Mayawati and Another

Allahabad High Court · (2003) CriLJ 690

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 500

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High Courts23 Sept 2002Dismissed

Nirman Colonizers and Another Vs Gorakhpur Development Authority and Others

Allahabad High Court · (2002) 5 AWC 3576

Constitution of India, 1950 — Article 226

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High Courts23 Sept 2002Dismissed

A.P.Diagnostics Vs Birla Medical Technologies

Allahabad High Court · (2002) 09 AHC CK 0136

Arbitration and Conciliation Act, 1996 — Section 19, 21, 37, 5, 8Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts23 Sept 2002Allowed

Karan Singh and Ors. Vs Deputy Director of Consolidation,Aligarh & Anr.

Allahabad High Court · (2002) 09 AHC CK 0126

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts23 Sept 2002Allowed

Rekha and Bhukhal Vs Additional Chief Judicial Magistrate, Deoria and Others

Allahabad High Court · (2002) 5 AWC 4053 : (2003) 3 RCR(Criminal) 443

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11, 96

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High Courts23 Sept 2002Dismissed

Moel Joshwa Vs Gorakhpur Development Authority and Others

Allahabad High Court · (2002) 5 AWC 3603

Land Acquisition Act, 1894 — Section 4, 6

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High Courts22 Sept 2002Dismissed

Jai Prakash Vs District Magistrate/Collector Chandauli & Ors.

Allahabad High Court · (2002) 09 AHC CK 0138

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15(11)

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High Courts21 Sept 2002Dismissed

Nagar Nigam Vs Assistant Labour Commissioner and Another

Allahabad High Court · (2003) 1 UPLBEC 70

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N

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High Courts21 Sept 2002Dismissed

Nagar Nigam,Bareilly Vs Assistant Labour Commissioner,Bareilly and Another

Allahabad High Court · (2002) 09 AHC CK 0131

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(s), 6N

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High Courts20 Sept 2002Dismissed

Sukai Vs 7th Additional District Judge, Gorakhpur and Others

Allahabad High Court · (2002) 5 AWC 4097 : (2003) 94 RD 123

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 123, 5

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High Courts20 Sept 2002Dismissed

Punjab National Bank Vs Naresh Kumar Bajaj

Allahabad High Court · (2002) 5 AWC 3538

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High Courts20 Sept 2002Allowed

Gomti Devi Gupta and Another Vs Surya Prakash Gupta Guardians and Wards

Allahabad High Court · (2002) 5 AWC 3836

Guardians and Wards Act, 1890 — Section 25, 29

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High Courts20 Sept 2002

Saraswati Vidya Mandir Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 1917 : (2002) 3 UPLBEC 2777

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2002Dismissed

Hafiz Abdullah and Another Vs Akbar Ali and Others

Allahabad High Court · (2002) 5 AWC 3829 : (2002) 93 RD 788

Criminal Procedure Code, 1973 (CrPC) — Section 340Waqf Act, 1995 — Section 67, 83

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High Courts20 Sept 2002Allowed

Sarvajeet Singh Shastri Vs Director of Education (Madhyamik) and Others

Allahabad High Court · (2002) 5 AWC 3628

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High Courts19 Sept 2002

Ramesh Singh Bhadauria Vs Devendra Verma, Deputy Registrar Listing, High Court and Another

Allahabad High Court · (2003) 1 ACR 208

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High Courts19 Sept 2002

Sushma Singh and Another Vs State of U.P. and Another

Allahabad High Court · (2002) 3 ACR 2871

Constitution of India, 1950 — Article 21

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High Courts19 Sept 2002Allowed

Tilak Ram (D.) through L.Rs. and Others Vs Deputy Director of Education, Allahabad and Others

Allahabad High Court · (2002) 5 AWC 4078 : (2002) 93 RD 799

Constitution of India, 1950 — Article 133, 136, 141, 142, 143Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48

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High Courts19 Sept 2002Dismissed

Ved Nath and Another Vs Indra Vikram alias Chhote Singh and Another

Allahabad High Court · AIR 2003 All 198

Registration Act, 1908 — Section 47

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