High Courts04 Sept 2002Dismissed
Ram Shakal Yadav Vs Director Bal Vikas Evam Pushtahar and Others
Allahabad High Court · (2002) 5 AWC 4050
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 40 of 98
High Courts04 Sept 2002Allowed
Ramzan and Another Vs Vth Additional District and Sessions Judge and Others
Allahabad High Court · (2002) 5 AWC 3494
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts04 Sept 2002Allowed
Shailendra Kumar Shukla Vs District Magistrate and Others
Allahabad High Court · (2002) 4 AWC 3141
Constitution of India, 1950 — Article 14, 16
High Courts03 Sept 2002
Ram Manohar Tiwari Vs Commissioner and Others
Allahabad High Court · (2003) 1 ACR 210
High Courts03 Sept 2002Dismissed
Sushila Devi Vs Director of Education (Basic)/Chairman, U.P. Basic Shiksha Parishad and Others
Allahabad High Court · (2002) 5 AWC 3687
Constitution of India, 1950 — Article 226
High Courts03 Sept 2002Dismissed
Swatantra Kumar Dubey Vs U.P. State Transport Corporation and Others
Allahabad High Court · (2002) 5 AWC 3502
Constitution of India, 1950 — Article 226, 309, 311(2)Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 69
High Courts03 Sept 2002Allowed
Kanishka Pandey Vs Seth Anandram Jaipuria School and Another
Allahabad High Court · (2002) 5 AWC 3756 : (2003) 1 UPLBEC 214
Constitution of India, 1950 — Article 14, 226
High Courts03 Sept 2002Allowed
Ram Badan Dubey Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3790
High Courts03 Sept 2002Dismissed
Balika Shiksha Seva Samiti and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3635
Constitution of India, 1950 — Article 226
High Courts03 Sept 2002Dismissed
Prakash Talkies and Others Vs Nagar Palika Parishad and Another
Allahabad High Court · (2002) 4 AWC 3191 : (2002) 3 UPLBEC 2721
Uttar Pradesh Municipalities Act, 1916 — Section 131, 132, 133, 134, 135
High Courts03 Sept 2002Dismissed
Raj Kumari and Ors. Vs District Judge,Jhansi & Ors.
Allahabad High Court · (2002) 09 AHC CK 0135
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts03 Sept 2002Allowed
Chandra Pratap Singh Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3476
Arms Act, 1959 — Section 13
High Courts03 Sept 2002Dismissed
Shyam Chandra Gupta Vs U.P. State Electricity Board and Others
Allahabad High Court · (2002) 5 AWC 3582
Constitution of India, 1950 — Article 226
High Courts03 Sept 2002Allowed
U.P. State Road Transport Corporation Vs U.P. Public Service Tribunal (V) and Another
Allahabad High Court · (2001) 88 FLR 315 : (2003) 2 LLJ 1119
High Courts02 Sept 2002Dismissed
Smt. Aliya Begum Vs Smt. Gausiya Khan and Others
Allahabad High Court · (2003) 1 DMC 808
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Sept 2002Dismissed
Riaz Ahmad Vs Additional Registrar (Administration), Co-operative Societies and Others
Allahabad High Court · (2002) 5 AWC 4169 : (2003) 1 UPLBEC 262
Constitution of India, 1950 — Article 226, 323A
High Courts02 Sept 2002Dismissed
Ram Kala Vs Adhishashi Abhiyanta, Gang Nahar Division and Others
Allahabad High Court · (2002) 5 AWC 4302 : (2003) 96 FLR 429 : (2003) 1 UPLBEC 74
Industrial Disputes Act, 1947 — Section 33
High Courts02 Sept 2002Allowed
Kamta and Ors. Vs State
Allahabad High Court · (2002) 09 AHC CK 0130
Penal Code, 1860 (IPC) — Section 302
High Courts02 Sept 2002
Awlesh Kumar Singh and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 5 AWC 3961 : (2003) 1 BC 501
Constitution of India, 1950 — Article 226
High Courts02 Sept 2002
Abhai Kumar Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 195
Criminal Procedure Code, 1973 (CrPC) — Section 433(C)Prevention of Food Adulteration Act, 1954 — Section 16, 23