High Courts14 Aug 2002Allowed
Jai Narain and Others (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2003) CriLJ 168
Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 47 of 98
High Courts14 Aug 2002Dismissed
Ajai Pal Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2911 : (2002) 95 FLR 233
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts14 Aug 2002Dismissed
Lawyers Co-operative Housing Society Ltd. Vs Shri Krishna Grih Nirman Samiti Ltd. and Others
Allahabad High Court · (2002) 4 AWC 2890
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20(1A), Order 9 Rule 13
High Courts14 Aug 2002Allowed
Ram Khelawan Maurya Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 4 AWC 3280
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31
High Courts14 Aug 2002Dismissed
State of U.P. Vs Harphool and Others
Allahabad High Court · (2002) 4 AWC 2884 : (2002) 93 RD 855
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 5
High Courts14 Aug 2002Dismissed
State of U.P. Vs Jai Pal Singh and Another
Allahabad High Court · (2002) 4 AWC 2895 : (2002) 95 FLR 176
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K
High Courts14 Aug 2002Dismissed
Zila Basic Shiksha Adhikari,Bulandshahr and Ors. Vs Jitendra (J.Ram)
Allahabad High Court · (2002) 08 AHC CK 0122
Uttar Pradesh Course Books Act, 1978 — Section 2, 7
High Courts14 Aug 2002Dismissed
Angad Ram Vs R.C.& E.O.II,Allahabad & Anr.
Allahabad High Court · (2002) 08 AHC CK 0121
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14
High Courts14 Aug 2002Dismissed
Anil Kumar Saxena and Others Vs State of U.P.and Others
Allahabad High Court · (2002) 08 AHC CK 0118
Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3)
High Courts14 Aug 2002Dismissed
Ram Asrey Prasad Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2966 : (2002) 95 FLR 235 : (2002) 3 UPLBEC 2589
Administrative Tribunals Act, 1985 — Section 14(1)All India Services (Conduct) Rules, 1968 — Rule 3(1)Constitution of India, 1950 — Article 226
High Courts14 Aug 2002Dismissed
Mussarrat Ali Shah and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3151 : (2003) 1 UPLBEC 64 : (2003) 1 UPLBEC 55(1)
Constitution of India, 1950 — Article 226Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts14 Aug 2002Dismissed
Sushil Kumar Gupta Vs Secretary, Public Service Commission and Another
Allahabad High Court · (2002) 4 AWC 3188
Uttar Pradesh Public Service Commission Staff (Conditions of Services) Regulations, 1942 — Regulation 5(5)
High Courts14 Aug 2002Allowed
Suresh Pal Vs District Inspector of Schools and Another
Allahabad High Court · (2002) 4 AWC 3046
High Courts14 Aug 2002Allowed
Virendra Kumar Kulshreshtha Vs Secretary, Uttar Pradesh Basic Siksha Parishad and Others
Allahabad High Court · (2002) 4 AWC 3238
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 4
High Courts14 Aug 2002Dismissed
Kumari Rekha Rani Vs Deputy Director of Education and Others
Allahabad High Court · (2002) 4 AWC 3190
Constitution of India, 1950 — Article 226
High Courts14 Aug 2002Dismissed
State of U.P. and Others Vs IIIrd Additional District and Sessions Judge, Mathura and Others
Allahabad High Court · (2002) 5 AWC 3819
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts14 Aug 2002Partly Allowed
Balram (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2729
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts13 Aug 2002
Sombir Singh Vs Commissioner, Sales Tax and Others
Allahabad High Court · (2002) 5 AWC 3586
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts13 Aug 2002
State of U.P. and Another Vs R.S. Gupta, Special Judge, (Dacoity Affected Areas)
Allahabad High Court · (2002) 3 ACR 2345
Constitution of India, 1950 — Article 14, 21, 226, 309, 39(F)Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 191, 340, 341Penal Code, 1860 (IPC) — Section 166, 167, 175, 176, 177
High Courts13 Aug 2002Dismissed
Kumari Meera and Others Vs State of U.P. and Others
Allahabad High Court · (2003) CriLJ 2729
Criminal Procedure Code, 1973 (CrPC) — Section 482