COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 36 of 98

High Courts11 Sept 2002Dismissed

Pratap Singh Tomar Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 3680

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 170, 209Police Act, 1861 — Section 29, 7

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High Courts11 Sept 2002Dismissed

Brij Bhan Yadav Vs State of Uttar Pradesh and Others

Allahabad High Court · (2002) 5 AWC 3696

Uttar Pradesh Recruitment to Services Rules, 1974 — Rule 2

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High Courts10 Sept 2002Dismissed

Vinai Kumar Upadhyaya Vs Mukhya Nagar Adhikari, Nagar Mahapalika and Another

Allahabad High Court · (2002) 5 AWC 3889

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High Courts10 Sept 2002Dismissed

Ram Narain Vs Mirza Mohammad Hasnain and Another

Allahabad High Court · (2002) 5 AWC 3920

Specific Relief Act, 1963 — Section 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 12, 9

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High Courts10 Sept 2002Dismissed

Brij Mohan Singh Vs District Panchayat Raj Officer and Others

Allahabad High Court · (2002) 5 AWC 3541 : (2002) 93 RD 786 : (2003) 1 UPLBEC 36

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 2Constitution of India, 1950 — Article 226, 227

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High Courts10 Sept 2002

Bindki Auto Mobiles and Another Vs District Magistrate, Fatehpur and Others

Allahabad High Court · (2002) 5 AWC 3686

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High Courts10 Sept 2002Dismissed

Madarsa Arabia Misbahul Uloom and Another Vs Assistant Registrar, Firms, Societies and Chits and Others

Allahabad High Court · (2002) 5 AWC 3478 : (2002) 3 UPLBEC 2690

Societies Registration Act, 1860 — Section 12D(2)

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High Courts10 Sept 2002Allowed

Ram Kinkar Tripathi Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 3879

Constitution of India, 1950 — Article 14

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High Courts10 Sept 2002Allowed

Ram Ugrah Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 3698 : (2003) 1 LLJ 957

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2002Allowed

J.S. Bansal Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 5 AWC 3692

Army Act, 1950 — Section 106, 3, 38AADefence Service Army Regulations, 1987 — Regulation 376, 377, 378, 379, 381

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High Courts10 Sept 2002Allowed

Ramesh Chandra Gupta Vs Executive Engineer and Others

Allahabad High Court · (2002) 5 AWC 3783

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High Courts10 Sept 2002Dismissed

Vinai Kumar Upadhyay Vs Mukhya Nagar Adhikari, Nagar Mahapalika and Another

Allahabad High Court · (2003) 1 UPLBEC 53

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High Courts10 Sept 2002Dismissed

Salik Ram Singh Vs Additional District Judge and Others

Allahabad High Court · (2003) 3 AWC 1813

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 166, 173

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High Courts10 Sept 2002Allowed

Tarawati Vs District Judge,Bijnor and Another

Allahabad High Court · (2002) 09 AHC CK 0143

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High Courts10 Sept 2002Allowed

Bajrangi Pandey and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (2002) 5 AWC 3702 : (2002) 3 UPLBEC 2788

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High Courts10 Sept 2002Allowed

Sushil Kumar Vs Engineer-in-Chief Irrigation, U.P. and Others

Allahabad High Court · (2002) 5 AWC 3568

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 55

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High Courts10 Sept 2002Dismissed

Mohammad Khalid Khan Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 3913

Constitution of India, 1950 — Article 226

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High Courts10 Sept 2002Dismissed

Ram Babu (in Jail) Vs State of U.P.

Allahabad High Court · (2003) CriLJ 1308

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300

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High Courts10 Sept 2002Allowed

Yogendra Ram Chaurasiya Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 3708

Constitution of India, 1950 — Article 311Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 4

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High Courts10 Sept 2002Dismissed

R.K. Upadhyaya Vs Life Insurance Corporation of India

Allahabad High Court · (2002) 5 AWC 4031

Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39(1)

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