High Courts18 Sept 2002Allowed
Hari Shankar Dwivedi and Others Vs U.P. State Electricity Board and Another
Allahabad High Court · (2002) 5 AWC 3583
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 33 of 98
High Courts18 Sept 2002
Anuj Gupta Vs Central Board of Secondary Education and Another
Allahabad High Court · (2002) 5 AWC 4059 : (2003) 1 UPLBEC 44
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Dismissed
Ashok Kumar Vs U.P. State Transport Corporation and Others
Allahabad High Court · (2002) 5 AWC 4371
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Dismissed
Ganga Singh Vs Ram Adhar Dixit and Others
Allahabad High Court · (2002) 5 AWC 3580
Uttar Pradesh Basic Education Rules, 1972 — Rule 21
High Courts18 Sept 2002
Santosh Rai and Another Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2828
Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts18 Sept 2002
Avanish Kumar Shukla Vs Board of High School and Intermediate Education, U.P.
Allahabad High Court · (2002) 5 AWC 3882
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Allowed
Vinay Kumar Jain and Another Vs Shriyansh Kumar Jain and Others
Allahabad High Court · (2002) 5 AWC 4038
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Sept 2002Dismissed
Mohammed Ashraf Vs Sushri Mayawati, Chief Minister and Others
Allahabad High Court · (2003) CriLJ 684
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Sept 2002Dismissed
Atique Ahmad (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 197
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts17 Sept 2002Allowed
Ram Pratap Singh (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2002) 3 ACR 2867
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Sept 2002Allowed
Yuvraj Singh (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2002) 3 ACR 2869
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Sept 2002Allowed
Shri Krishan Pradhan Vs Regional Manager, U.P. S.R.T.C and Others
Allahabad High Court · (2002) 5 AWC 3536
Constitution of India, 1950 — Article 226
High Courts17 Sept 2002
Shiv Nathi Vs Raj Deo & Ors.
Allahabad High Court · (2002) 09 AHC CK 0122
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47
High Courts17 Sept 2002Dismissed
State of U.P. Vs Raja and Others
Allahabad High Court · (2003) CriLJ 1816
Penal Code, 1860 (IPC) — Section 300
High Courts17 Sept 2002Allowed
Kanhaiya Lal Vs Viswanath Prasad and Another
Allahabad High Court · (2002) 5 AWC 3561
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 Sept 2002Allowed
Committee of Management, Dr. Ambedkar Shiksha Sadan Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 4377
Constitution of India, 1950 — Article 226, 41, 45, 46
High Courts17 Sept 2002Dismissed
Morad Ali Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 3 ACR 2829
National Security Act, 1980 — Section 3(2)
High Courts17 Sept 2002Allowed
Kumkum Saxena Vs Sessions Judge and Others
Allahabad High Court · (2002) 3 ACR 2481 : (2003) 1 RCR(Criminal) 293
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 198, 200, 202, 203Hindu Marriage Act, 1955 — Section 13, 15, 28Penal Code, 1860 (IPC) — Section 494
High Courts16 Sept 2002
Nand Ram and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 3036
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts16 Sept 2002Allowed
United Service Club and Another Vs Km. Amita Barlow and Others
Allahabad High Court · (2002) 5 AWC 3557 : (2002) 93 RD 614
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 4, Order 38 Rule 5 , 115