High Courts12 Sept 2002Dismissed
Manik Raj Vs State of U.P.
Allahabad High Court · (2002) 09 AHC CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 439
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 35 of 98
High Courts12 Sept 2002Dismissed
Panipat Indore Transport Co. Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 132 STC 262
Uttar Pradesh Trade Tax Act, 1948 — Section 13A, 13A(2), 13A(6), 13A(8), 28Uttar Pradesh Trade Tax Rules, 1948 — Rule 83(3), 83(4)
High Courts12 Sept 2002Dismissed
Commissioner of Trade Tax Vs New Brij Sudh Deshi Ghee Store
Allahabad High Court · (2003) 132 STC 572
Central Sales Tax Act, 1956 — Section 3Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3
High Courts12 Sept 2002
Vijay Bihari Srivastava Vs U.P. Postal Primary Co-operative Bank Ltd. and Another
Allahabad High Court · (2003) 1 UPLBEC 1
Constitution of India, 1950 — Article 12, 226
High Courts11 Sept 2002Dismissed
Noorain Ali and Others Vs Special Additional District Judge, Varanasi and Others
Allahabad High Court · (2002) 5 AWC 4039 : (2003) 94 RD 184
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226
High Courts11 Sept 2002Allowed
Bhola Nath Deobanshi Vs Deputy Inspector General of Police and Another
Allahabad High Court · (2002) 5 AWC 3507
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)(b)
High Courts11 Sept 2002Dismissed
Balvir Singh Vs Commissioner, State Election Commission, (Panchayat and Local Bodies) and Others
Allahabad High Court · (2002) 5 AWC 3524 : (2003) 1 UPLBEC 31
High Courts11 Sept 2002Dismissed
Mahendra Kumar and Others Vs District Magistrate and Others
Allahabad High Court · (2003) 2 AWC 1499
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Election Department District Level (Clerical Grade) Service (Amendment) Rules, 1995 — Rule 15, 16, 2, 3, 4Uttar Pradesh Election Department District Level (Clerical Grade) Service Rules, 1992 — Rule 10, 15, 16, 17, 2
High Courts11 Sept 2002Dismissed
Dinesh Yadava and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3646
Constitution of India, 1950 — Article 226
High Courts11 Sept 2002Dismissed
Satya Pal Singh and Others Vs M.A.C.T./F.T.C., IInd and Others
Allahabad High Court · (2003) 1 ACC 4 : (2003) ACJ 337 : (2003) 3 AWC 1912
Motor Vehicles Act, 1988 — Section 166(3)
High Courts11 Sept 2002Dismissed
Shailsma Industries and Another Vs Hira Lal and Sons
Allahabad High Court · (2002) 5 AWC 3832
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Evidence Act, 1872 — Section 92
High Courts11 Sept 2002Allowed
Priyanka Singh Vs Matambar Tewari, Director, UGAT-2002, Allahabad University and Others
Allahabad High Court · (2002) 5 AWC 3771 : (2003) 1 UPLBEC 483
High Courts11 Sept 2002Allowed
Kishan Sewa Sahkari Samiti Ltd. Vs District Magistrate/Licensing Officer, Cold Storages and Others
Allahabad High Court · (2002) 5 AWC 4342
Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 24, 25(2), 36
High Courts11 Sept 2002Dismissed
Anurag Verma Vs State of U.P. and Others
Allahabad High Court · AIR 2002 All 370
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 32Postgraduate Medical Education Regulations, 2000 — Rule 9
High Courts11 Sept 2002Dismissed
Suresh Chandra Sharma Vs Managing Director,U.P.Road Transport Corporation,Lucknow and Another
Allahabad High Court · (2002) 09 AHC CK 0144
Constitution of India, 1950 — Article 226Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 67, 67(1), 69
High Courts11 Sept 2002Dismissed
Ganga Ram Lavania Vs Secretary, Basic Shiksha Parishad, U.P. and Others
Allahabad High Court · (2002) 5 AWC 3858
Contempt of Courts Act, 1971 — Section 12, 2
High Courts11 Sept 2002Allowed
Virendra Singh and Others Vs Additional Commissioner (Administrative) and Others
Allahabad High Court · (2002) 5 AWC 3631
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts11 Sept 2002
Naresh Pratap Singh Vs State of U.P. and Another
Allahabad High Court · (2003) 1 ACR 168
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11, 4Companies Act, 1956 — Section 267Constitution of India, 1950 — Article 311(2)
High Courts11 Sept 2002Allowed
U.P. Avas Evam Vikas Parishad Vs Bhikkhoo Lal and Another
Allahabad High Court · (2003) 1 UPLBEC 577
Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 23, 34
High Courts11 Sept 2002Allowed
Gyan Singh and Others Vs Allahabad University and Others
Allahabad High Court · (2002) 5 AWC 3907 : (2003) 1 UPLBEC 477
National Council for Teacher Education Act, 1993 — Section 14