High Courts02 Sept 2002Dismissed
Charan Singh and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 4 AWC 3175
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 41 of 98
High Courts02 Sept 2002
Ramesh Vs State of U.P.
Allahabad High Court · (2002) CriLJ 4575
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts29 Aug 2002Dismissed
State of U.P. Vs Bihari Lal and Others
Allahabad High Court · (2002) 3 ACR 2373
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 209, 229B, 341
High Courts29 Aug 2002Allowed
Delhi Gate Auto Service Station and Others Vs Bharat Petroleum Corpn. Ltd. and Others
Allahabad High Court · (2002) 4 AWC 3275
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Dismissed
State of U.P. Vs Behari Lal and Others
Allahabad High Court · (2002) 3 UPLBEC 2541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 2, 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 209, 229A, 229B, 229D
High Courts29 Aug 2002Disposed Of
Committee of Management, Lakshmi Kanya Junior High School and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3272
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Dismissed
Chandrika Prasad and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2002) 08 AHC CK 0127
High Courts29 Aug 2002Allowed
Trilochan Singh and Another Vs Radhey Shyam Agarwal
Allahabad High Court · (2002) 08 AHC CK 0115
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Aug 2002Allowed
Committee of Management, Nagar Sahkari Bank Ltd. and Another Vs Registrar-Co-operative Societies and Others
Allahabad High Court · (2002) 4 AWC 3215
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Constitution of India, 1950 — Article 213, 226Uttar Pradesh General Clauses Act, 1904 — Section 6C(2)
High Courts29 Aug 2002
Fauzdar Mallah Vs District Magistrate and Others
Allahabad High Court · AIR 2002 All 362 : (2002) 5 AWC 3726
Constitution of India, 1950 — Article 226
High Courts29 Aug 2002Dismissed
Rajendra Singh Vs Vinita Yadav and Others
Allahabad High Court · (2003) ACJ 782 : (2002) 5 AWC 3813
Motor Vehicles Act, 1988 — Section 173
High Courts29 Aug 2002Dismissed
Sudhir Kumar Jain Vs State of U.P.
Allahabad High Court · (2003) 160 ELT 80
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115(2)Gold (Control) Act, 1968 — Section 72
High Courts28 Aug 2002
Kumari Indira Agnihotri Vs Agra University and Others
Allahabad High Court · (2002) 5 AWC 4095
High Courts28 Aug 2002Dismissed
Sudhir Kumar Chaturvedi Vs Zila Parishad, Kanpur Dehat and Anr .
Allahabad High Court · (2002) 5 AWC 3801
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes (Central) Rules, 1957 — Rule 12, 42Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A, 4K, 6N, 6P
High Courts28 Aug 2002Dismissed
Lal Dhari Yadav Vs Regional Manager, U.P.S.R.T.C. and Another
Allahabad High Court · (2002) 5 AWC 4067 : (2003) 1 UPLBEC 57
High Courts28 Aug 2002Dismissed
Harendra Pal Singh Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 4 AWC 3143 : (2003) 1 UPLBEC 160
High Courts28 Aug 2002Dismissed
Roop Narain Dubey Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3121
Constitution of India, 1950 — Article 14, 226
High Courts28 Aug 2002Allowed
Girish Chand Gupta @ Ram Babu Vs State of U.P.& Anr.
Allahabad High Court · (2002) 08 AHC CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 321Essential Commodities Act, 1955 — Section 3, 7
High Courts28 Aug 2002Dismissed
Tara Devi (deceased by L.Rs.) and others Vs The District Judge, Basti and others
Allahabad High Court · (2002) 08 AHC CK 0120
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4(1), 11
High Courts28 Aug 2002Dismissed
Mahavir Singh Malik Vs State of U.P. and Another
Allahabad High Court · (2002) 4 AWC 3118
Constitution of India, 1950 — Article 14, 226