High Courts21 Aug 2002Dismissed
Union of India (UOI) and Others Vs Ram Adhar Tiwari
Allahabad High Court · (2002) 5 AWC 3761
Army (Amendment) Act, 1992 — Section 127Army Act, 1950 — Section 108, 120, 120(2), 121, 34Army Rules, 1954 — Rule 129
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 45 of 98
High Courts21 Aug 2002Dismissed
Pramod Kumar Srivastava Vs Smt. Shiv Kumari Devi
Allahabad High Court · (2002) 4 AWC 3284
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts21 Aug 2002Dismissed
Anil Kumar Sharma Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3153
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33C
High Courts21 Aug 2002Dismissed
Dinesh Pratap Singh Vs Regional Deputy Labour Commissioner and Others
Allahabad High Court · (2002) 4 AWC 3236 : (2002) 95 FLR 347 : (2003) 1 UPLBEC 47
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3), 4K
High Courts21 Aug 2002Disposed Of
Gyan Prakash Singh Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2957 : (2002) 3 UPLBEC 2652
Constitution of India, 1950 — Article 14, 16, 23, 38
High Courts21 Aug 2002Dismissed
Sunil Kumar Sharma Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3172
High Courts21 Aug 2002Dismissed
Kamta Prasad Vs District Judge and Others
Allahabad High Court · (2002) 4 AWC 3259 : (2002) 93 RD 852
High Courts21 Aug 2002Allowed
Anil Kumar Sharma Vs Smt. Meena Gangal and Another
Allahabad High Court · (2002) 4 AWC 3283
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts21 Aug 2002
District Co-operative Bank Ltd. Vs Badri Ram and Others
Allahabad High Court · (2002) 4 AWC 3194 : (2002) 95 FLR 343 : (2003) 1 UPLBEC 207
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Constitution of India, 1950 — Article 226
High Courts21 Aug 2002
Chandra Shekhar Misra and Another Vs Sachiv, Nagar Vikas and Others
Allahabad High Court · (2002) 4 AWC 3196 : (2002) 95 FLR 345
Industrial Disputes (Central) Rules, 1957 — Rule 12Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3)
High Courts21 Aug 2002
Het Ram Vs Dy. General Manager, U.P.S.R.T.C. and Others
Allahabad High Court · (2002) 4 AWC 3293 : (2002) 3 UPLBEC 2781
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3), 4K
High Courts21 Aug 2002Dismissed
Mohd. Islam Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2002) 4 AWC 3265 : (2002) 95 FLR 533
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts21 Aug 2002Allowed
R.K. Tyagi, Adv. Vs Labour Court and Another
Allahabad High Court · (2002) 4 AWC 3270 : (2002) 95 FLR 315 : (2002) 3 UPLBEC 2406
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3)
High Courts21 Aug 2002
Santosh Kumar Srivastava Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3802 : (2003) 1 UPLBEC 50 : (2002) 3 UPLBEC 2567
Constitution of India, 1950 — Article 226
High Courts21 Aug 2002Dismissed
Diwan Singh Vs District Magistrate and Others
Allahabad High Court · (2002) 4 AWC 3146
High Courts21 Aug 2002Dismissed
Raghubir Saran Gupta Vs Regional Manager, U.P.S.R.T.C. and Another
Allahabad High Court · (2002) 4 AWC 3145 : (2003) 1 UPLBEC 250
Constitution of India, 1950 — Article 311(2)
High Courts21 Aug 2002Dismissed
Allahabad Bank, Kidwai Nagar Branch Vs Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2002) 5 AWC 3752 : (2003) 1 UPLBEC 210
Industrial Disputes (Central) Rules, 1957 — Rule 2AIndustrial Disputes Act, 1947 — Section 10, 10(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A
High Courts20 Aug 2002Allowed
Narendra Singh alias Natey Singh and Another Vs State of U.P.
Allahabad High Court · (2003) CriLJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300
High Courts20 Aug 2002Dismissed
Abdul Salam Vs State of Uttar Pradesh and Another
Allahabad High Court · (2003) CriLJ 216
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts20 Aug 2002Dismissed
Gauhar Ali (D.) through L.Rs. and Another Vs District Judge and Others
Allahabad High Court · (2003) 1 AWC 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2, Order 41 Rule 23AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 22, 34(1)