High Courts10 Sept 2002Dismissed
Rajiv Kumar Pal Vs Assistant Registrar, Co-operative Society and Others
Allahabad High Court · (2002) 5 AWC 3498
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 37 of 98
High Courts10 Sept 2002Dismissed
U.P. Urdu Development Organisation and Another Vs Government of India and Others
Allahabad High Court · (2002) 5 AWC 3779 : (2003) 1 UPLBEC 40
Uttar Pradesh Official Language Act, 1951 — Section 3, 3(4), 4, 8
High Courts10 Sept 2002Allowed
Bhikam Singh Vs The Union of India (UOI) and Another
Allahabad High Court · (2002) 5 AWC 3787 : (2003) 1 UPLBEC 441
Penal Code, 1860 (IPC) — Section 323, 376, 452
High Courts10 Sept 2002Allowed
Anita and Others Vs Commissioner and Others
Allahabad High Court · (2002) 5 AWC 3595
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13
High Courts10 Sept 2002Dismissed
Smt. Vidya Gupta and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 2003 All 1 : (2002) 5 AWC 3893
Motor Vehicles Act, 1988 — Section 66Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 12, 6(1A)Uttar Pradesh Motor Vehicles Taxation Rules, 1998 — Rule 22
High Courts10 Sept 2002Dismissed
U.P. Urdu Development Organisation and Another Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3519
Constitution of India, 1950 — Article 14, 309Uttar Pradesh Competitive Examination (Medium of Written Examination) Rules, 1994 — Rule 4Uttar Pradesh Official Language Act, 1951 — Section 3
High Courts10 Sept 2002Dismissed
Chairman Gopichand College of Pharmacy and Management and Another Vs Pankaj Kumar and Others
Allahabad High Court · (2002) 5 AWC 3688
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13Uttar Pradesh Technical University Act, 2000 — Section 4
High Courts09 Sept 2002Allowed
Agya Ram Verma (In Jail) Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 3 ACR 2322
Arms Act, 1959 — Section 27(3)Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts09 Sept 2002
Kali Charan and 11 others Vs State of U.P.
Allahabad High Court · (2002) 09 AHC CK 0123
Penal Code, 1860 (IPC) — Section 149, 304, 323, 324
High Courts09 Sept 2002Dismissed
Ajay Mahajan Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3129
Contract Act, 1872 — Section 128Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 4(2)
High Courts09 Sept 2002
Mannu Giri Vs General/Chief of Army Staff and Others
Allahabad High Court · (2003) 1 ACR 202
Army Act, 1950 — Section 125, 164(2), 48Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428, 5, 50, 54
High Courts07 Sept 2002
Navyug Radiance Senior Secondary School Society and Another Vs Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2002) 4 AWC 3050
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(2)
High Courts06 Sept 2002Dismissed
State of U. P Vs Presiding Officer, Labour Court, Agra and Another
Allahabad High Court · (2002) 5 AWC 4042
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts06 Sept 2002Dismissed
Manoj Kumar Dwivedi and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3591
Constitution of India, 1950 — Article 226
High Courts06 Sept 2002Dismissed
Nagar Palika Parishad Vs Labour Court and Others
Allahabad High Court · (2002) 5 AWC 3481
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts06 Sept 2002Allowed
Brij Kishore Rai Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 4577 : (2003) 1 RCR(Criminal) 22
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 136, 137, 138
High Courts06 Sept 2002Dismissed
Thakur Govind Devjee Maharaj Birajman Mandir Vs and others
Allahabad High Court · (2002) 5 AWC 3492
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts06 Sept 2002Allowed
Lachchhu Vs State of Uttar Pradesh
Allahabad High Court · (2003) CriLJ 668
Penal Code, 1860 (IPC) — Section 300
High Courts06 Sept 2002Allowed
Swadeshi Cotton Mills Vs Sultan Ahmad
Allahabad High Court · (2003) 1 AWC 60 : (2003) 1 UPLBEC 307
High Courts06 Sept 2002Dismissed
Ramji Gupta and Another Vs Gopi Krishan Agrawal and Others
Allahabad High Court · (2002) 5 AWC 3885
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 14Provincial Small Cause Courts Act, 1887 — Section 23(2)