High Courts19 Sept 2002Allowed
Amarjeet Singh Vs Divisional Commissioner,Meerut Division,Meerut & Ors.
Allahabad High Court · (2002) 09 AHC CK 0142
Arms Act, 1959 — Section 17
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 32 of 98
High Courts19 Sept 2002
Vandana Singh Vs Ranjana Srivastava & Anr.
Allahabad High Court · (2002) 09 AHC CK 0121
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 8 Rule 10, Order 9 Rule 6
High Courts19 Sept 2002Allowed
U.P. State Electricity Board and Another Vs Deputy Labour Commissioner and Others
Allahabad High Court · (2003) 2 AWC 1622 : (2002) 95 FLR 846
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(1), 6H(1), 6H(2)
High Courts19 Sept 2002
Azizullah alias Azizul Haq Vs State of U.P.
Allahabad High Court · (2003) CriLJ 663
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324
High Courts18 Sept 2002Allowed
Regional Manager, U.P.S.R.T.C. Vs Siddiq Khan and Another
Allahabad High Court · (2002) 5 AWC 3577
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 10
High Courts18 Sept 2002Allowed
Pooran Singh Mehra Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 4072
High Courts18 Sept 2002
Mirza Iqbal Ashraf Vs Hon''ble High Court of Judicature at Allahabad and Another
Allahabad High Court · (2002) 5 AWC 3843
Army Act, 1950 — Section 130, 72Constitution of India, 1950 — Article 14, 142, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A
High Courts18 Sept 2002Dismissed
Man Singh Vs District Assistant Ragistrar, Co-op. Societies
Allahabad High Court · (2002) 5 AWC 3717
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 19
High Courts18 Sept 2002Dismissed
Anima Gupta Vs Tarun Kumar Gupta
Allahabad High Court · AIR 2003 All 76 : (2002) 5 AWC 3540
Guardians and Wards Act, 1890 — Section 9
High Courts18 Sept 2002Allowed
Virendra Kumar Sharma Vs State of U.P. and Others
Allahabad High Court · (2002) 94 FLR 763 : (2002) 3 UPLBEC 2379
Uttar Pradesh Rajya Sahkari Bhoomi Vikas Bank Employees Service Rules, 1976 — Rule 104
High Courts18 Sept 2002Dismissed
Hari Bahadur Lakhtakia Vs District Judge, Allahabad and Others
Allahabad High Court · (2002) 5 AWC 3857 : (2002) 93 RD 777
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2, 61
High Courts18 Sept 2002Dismissed
Dev Raj Singh Vs District Inspector of Schools, Ghaziabad and Others
Allahabad High Court · (2002) 5 AWC 4360
Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33(1A)
High Courts18 Sept 2002Dismissed
Najma Khatoon Vs U.P.Sunni Central Board of Waqf & Ors.
Allahabad High Court · (2002) 09 AHC CK 0137
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 83
High Courts18 Sept 2002Allowed
Patharoo and Others Vs U.P. Awas Evam Vikas Parishad and Others
Allahabad High Court · (2002) 5 AWC 3665 : (2002) 3 UPLBEC 2591
Land Acquisition Act, 1894 — Section 11A, 23(1A), 23(2), 28, 55Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32
High Courts18 Sept 2002
Shoib Ullah and Others Vs Bhartesh Chandra Jain and Another
Allahabad High Court · AIR 2003 All 31 : (2002) 5 AWC 3859 : (2003) 2 CivCC 645 : (2003) 2 RCR(Civil) 30
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Partnership Act, 1932 — Section 69, 69(1)
High Courts18 Sept 2002
Ghanshyam Vs Om Singh Deshwal, Managing Director, U.P. Bundelkhand Vikas Nigam Ltd. and Others
Allahabad High Court · (2002) 5 AWC 3868
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 25F, 6N
High Courts18 Sept 2002
Anuj Gupta Vs Central Board of Secondary Education, Delhi and Another
Allahabad High Court · (2002) 5 AWC 4059
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Dismissed
Saroop Ram Sharma and Another Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 2216
High Courts18 Sept 2002Allowed
Ram Kishore Singh Vs U.P. State and Others
Allahabad High Court · (2003) 1 UPLBEC 59
Constitution of India, 1950 — Article 14, 15, 16, 21, 311Penal Code, 1860 (IPC) — Section 354Police Act, 1861 — Section 7
High Courts18 Sept 2002Allowed
Ram Kishore Singh (D.) through L. Rs. Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 4345
Constitution of India, 1950 — Article 14, 15, 16, 21, 311Penal Code, 1860 (IPC) — Section 354, 372Police Act, 1861 — Section 7