High Courts26 Aug 2002Allowed
Lallu (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2797
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 44 of 98
High Courts26 Aug 2002Allowed
Rajendra and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 1821
Penal Code, 1860 (IPC) — Section 149, 300
High Courts26 Aug 2002
Addl. Commissioner of Income Tax Vs Ram Prasad
Allahabad High Court · (2002) 176 CTR 577
Income Tax Act, 1961 — Section 10, 147, 2, 256, 30Partnership Act, 1932 — Section 13
High Courts26 Aug 2002
Vichitra Singh Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2524
Arms Act, 1959 — Section 25, 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 Aug 2002Dismissed
Ramji Tiwari Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2680
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts23 Aug 2002Allowed
Smt. Munesh Kumari Vs Shri Sheo Raj Singh and Another
Allahabad High Court · (2003) 2 ALD(Cri) 15 : (2003) 1 ALT(Cri) 2 : (2003) CriLJ 215 : (2003) 1 DMC 137 : (2003) 1 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Aug 2002Dismissed
Triveni Refinery (P.) Ltd. Vs Board of Industrial and Financial Reconstruction (B.I.F.R.), New Delhi and Others
Allahabad High Court · (2002) 5 AWC 3848
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17(2), 17(3)
High Courts23 Aug 2002Disposed Of
Capital Power Systems Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 131 STC 445
Uttar Pradesh Trade Tax Act, 1948 — Section 13(6), 13A(6), 15A(4), 28AUttar Pradesh Trade Tax Rules, 1948 — Rule 83(4)
High Courts23 Aug 2002Dismissed
Padam Prakash and Another Vs Ved Pal, Sachiv, Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (2002) 5 AWC 3871
Advocates Act, 1961 — Section 35, 49(1)Contempt of Courts Act, 1971 — Section 12, 2
High Courts23 Aug 2002Dismissed
Gandhi Ashram Khadi Bhandar Vs Brij Nandan Prasad & Anr.
Allahabad High Court · (2002) 08 AHC CK 0114
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts23 Aug 2002Dismissed
Ram Rakshapal Singh Vs Superintendent of Police, Railways and Others
Allahabad High Court · (2002) 4 AWC 3201
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 6(2)
High Courts23 Aug 2002Dismissed
Ashish Kumar Vs Superintendent of Police, (Railways)
Allahabad High Court · (2002) 4 AWC 3231
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts23 Aug 2002Allowed
Vijai Sugar Industries and Others Vs Special Secretary/Appellate Authority and Others
Allahabad High Court · (2002) 4 AWC 2899
Constitution of India, 1950 — Article 136, 266
High Courts23 Aug 2002Allowed
Ashok Kumar Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3527 : (2003) 95 RD 82
Constitution of India, 1950 — Article 226Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 3, 4(1)
High Courts23 Aug 2002Dismissed
Ram Kinkar Tripathi Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3760 : (2002) 95 FLR 492 : (2002) 3 UPLBEC 2764
Constitution of India, 1950 — Article 14, 311Uttar Pradesh Fundamental Rules — Rule 56, 56(2), 56C
High Courts23 Aug 2002Dismissed
Constable 5814 Ashish Kumar Vs Superintendent of Police (Railways)
Allahabad High Court · (2002) 3 UPLBEC 2765
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts22 Aug 2002
Sri Sant Prakash Singh and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 2003 All 15
Land Acquisition Act, 1894 — Section 4
High Courts21 Aug 2002Dismissed
Sant Prakash Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3611 : (2003) 95 RD 228
Uttar Pradesh Land Revenue Act, 1901 — Section 229B, 39, 4
High Courts21 Aug 2002Allowed
Anwar Ali Vs District Judge, Moradabad and Another
Allahabad High Court · (2002) 5 AWC 4094
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)
High Courts21 Aug 2002Dismissed
Allahabad Bank Vs Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2002) 95 FLR 218 : (2003) 1 LLJ 315 : (2003) 1 UPLBEC 210
Industrial Disputes Act, 1947 — Section 10, 10(1), 2A