High Courts27 Aug 2002Allowed
Dhani Ram Verma Vs Ganna Ayukta and Others
Allahabad High Court · (2002) 4 AWC 3093
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 43 of 98
High Courts27 Aug 2002Dismissed
Zafar Ali Khan Vs Aligarh Muslim University and Others
Allahabad High Court · (2002) 5 AWC 3812
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Satendra Deo Sharma and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3488 : (2003) 1 UPLBEC 327
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts27 Aug 2002Dismissed
Anil Kumar Chauhan Vs 4th Additional District Judge and Others
Allahabad High Court · (2002) 5 AWC 3800
Constitution of India, 1950 — Article 226
High Courts27 Aug 2002Dismissed
Akhileshwar Prasad Dwivedi Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 4 AWC 3135 : (2002) 95 FLR 313
Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 3, 5
High Courts26 Aug 2002Dismissed
Gyan Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 ACR 2856
Penal Code, 1860 (IPC) — Section 147, 312, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts26 Aug 2002Dismissed
Ompal Singh (In Jail) Vs The State
Allahabad High Court · (2003) CriLJ 1829
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2002Dismissed
Amin Ansari Vs District Judge and Others
Allahabad High Court · (2002) 5 AWC 4160
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, Order 7 Rule 11, 35A, 9Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts26 Aug 2002Dismissed
Smt. Krishna Kanti Vs District Judge and Others
Allahabad High Court · (2002) 4 AWC 3076 : (2002) 93 RD 747
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 14, 29(2), 4, 5Representation of the People Act, 1951 — Section 81, 86
High Courts26 Aug 2002Dismissed
Raj Nath Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2056
Penal Code, 1860 (IPC) — Section 376
High Courts26 Aug 2002Disposed Of
Devi Prasad and Ors. Vs State of U.P.
Allahabad High Court · (2002) 08 AHC CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts26 Aug 2002Allowed
Vageesha Nand alias Vachaspati Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3056
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 37, 38
High Courts26 Aug 2002Dismissed
Kalidin Vs Mata Prasad and Others
Allahabad High Court · (2002) 4 AWC 3055
Specific Relief Act, 1963 — Section 16, 20
High Courts26 Aug 2002
Additional Commissioner of Income Tax Vs Ram Prasad
Allahabad High Court · (2002) 258 ITR 415
Income Tax Act, 1961 — Section 40
High Courts26 Aug 2002Dismissed
Vinod Kumar Jain Vs State of Uttar Pradesh and Others
Allahabad High Court · (2003) 1 DMC 249
Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2002Dismissed
Rama Kant Rai Vs Collector, Deoria and Others
Allahabad High Court · (2002) 5 AWC 3821
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts26 Aug 2002
Flex Engineering Ltd. Vs Commissioner of Central Excise
Allahabad High Court · (2002) 84 ECC 516 : (2003) 161 ELT 4
Central Excise Rules, 1944 — Rule 57A
High Courts26 Aug 2002
In Re: B.K. Agarwal and Another
Allahabad High Court · (2002) 3 ACR 2278
Penal Code, 1860 (IPC) — Section 354, 452
High Courts26 Aug 2002Dismissed
Surendra and Another (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2258
Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Aug 2002Allowed
Rajesh (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 2033
National Security Act, 1980 — Section 10, 12, 12(2), 3(2)Penal Code, 1860 (IPC) — Section 120B, 147, 304