High Courts05 Sept 2002Dismissed
Pooran Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 2275 : (2003) 2 RCR(Criminal) 737
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 39 of 98
High Courts05 Sept 2002Dismissed
Pramod Kumar Misra Vs Indian Oil Corporation Ltd. and Others
Allahabad High Court · (2002) 4 AWC 3221
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002Dismissed
Mangtoo Ram Vs Nagar Swasthya Adhikari,Kanpur
Allahabad High Court · (2002) 09 AHC CK 0141
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts05 Sept 2002Allowed
Abdul Kafi Vs District Magistrate, Allahabad and Another
Allahabad High Court · (2002) 09 AHC CK 0133
Arms Act, 1959 — Section 13, 14
High Courts05 Sept 2002Allowed
Som Datt Shukla Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 3 UPLBEC 2645
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9
High Courts05 Sept 2002Allowed
Vir Singh alias Mitthu Lal Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3292
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 23(3), 70
High Courts05 Sept 2002
Ramawati Devi Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3473
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts05 Sept 2002
Vidya Shanker Vs Registrar Co-operative Societies and Others
Allahabad High Court · (2002) 5 AWC 3886
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002Dismissed
Dharam Pal Singh Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 5 AWC 3594
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002
Ram Chandra Singh Vs Commissioner and Others
Allahabad High Court · (2003) 1 ACR 250
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts05 Sept 2002Allowed
Ganga Singh and Others Vs State
Allahabad High Court · (2003) CriLJ 653
Penal Code, 1860 (IPC) — Section 300
High Courts04 Sept 2002
Sant Das Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 3424
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 5, 6(2)
High Courts04 Sept 2002Allowed
Mahendra Singh Vs State of U.P. and Others
Allahabad High Court · (2002) 3 UPLBEC 2737
Constitution of India, 1950 — Article 14, 21, 309
High Courts04 Sept 2002Allowed
Rajendra Lal Srivastava Vs Secondary Education Service Commission and Others
Allahabad High Court · (2003) 2 AWC 1434
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21, 9Uttar Pradesh Secondary Education Services Commission and Selection Boards Regulations, 1998 — Regulation 2, 5
High Courts04 Sept 2002Dismissed
Ram Pal Singh Vs Sachiv, Garavpur Kisan Sewa Sahakari Samiti Limited and Others
Allahabad High Court · (2003) 1 UPLBEC 77
Uttar Pradesh Cooperative Societies (Amendment) Act, 1965 — Section 128
High Courts04 Sept 2002Allowed
Kunwarpal Sharma and Another Vs State of U.P. and Others
Allahabad High Court · AIR 2003 All 7 : (2002) 5 AWC 3915
Stamp Act, 1899 — Section 17, 23
High Courts04 Sept 2002Dismissed
Ram Chandra Singh Vs Sachiv, Garavpur Kisan Sewa Sahakari Samiti Ltd. and Others
Allahabad High Court · (2002) 4 AWC 3148 : (2003) 1 UPLBEC 66
Constitution of India, 1950 — Article 226
High Courts04 Sept 2002Allowed
Indrapal and Suresh Kumar Vs Up-Ziladhikari (Sub-Divisional Officer) and Others
Allahabad High Court · (2002) 4 AWC 3183 : (2002) 93 RD 761
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167
High Courts04 Sept 2002Dismissed
Krishi Utpadan Mandi Samiti Vs Om Prakash and Others
Allahabad High Court · (2002) 4 AWC 3179 : (2002) 3 UPLBEC 2543
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2
High Courts04 Sept 2002Dismissed
Badri Prasad Vs Babu Lal and Others
Allahabad High Court · AIR 2003 All 206
Transfer of Property Act, 1882 — Section 54