High Courts08 Aug 2002Dismissed
Harishchand Vs District Judge and Others
Allahabad High Court · (2002) 4 AWC 2964
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1, 115
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 49 of 98
High Courts08 Aug 2002Dismissed
Deo Kumar Ojha Vs Board of Directors, U.P. State Warehousing Corporation and Others
Allahabad High Court · (2002) 4 AWC 2992 : (2003) 1 UPLBEC 33 : (2002) 3 UPLBEC 2646
Constitution of India, 1950 — Article 226
High Courts08 Aug 2002Partly Allowed
Dhruva Chandra Dwivedi Vs Additional Registrar (Admn.) Co-operative Societies and Others
Allahabad High Court · (2002) 4 AWC 3151(1)
High Courts08 Aug 2002Dismissed
Brij Kishore Bind Vs District Magistrate and Others
Allahabad High Court · (2002) 4 AWC 2997
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 50, 57
High Courts08 Aug 2002Dismissed
Nebu Lal Vs District Magistrate and Others
Allahabad High Court · (2003) CriLJ 2057 : (2003) 95 RD 590
National Security Act, 1980 — Section 11, 12, 3
High Courts08 Aug 2002Dismissed
Mayank Srivastava Vs Indian Institute of Information Technology (Deemed University) and Another
Allahabad High Court · AIR 2002 All 351 : (2002) 3 UPLBEC 2729
High Courts07 Aug 2002Dismissed
Vibhuti Narayan Chaubey alias Lala Chaubey and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 196
Criminal Procedure Code, 1973 (CrPC) — Section 216, 224Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts07 Aug 2002Allowed
Smt. Sneh Sharma Vs Regional Assistant Director of Education (Basic) and Others
Allahabad High Court · (2002) 4 AWC 2998 : (2002) 95 FLR 74 : (2002) 3 UPLBEC 2815
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 18
High Courts07 Aug 2002Dismissed
Hira Lal and Others Vs District Judge and Others
Allahabad High Court · (2002) 4 AWC 3294
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002Allowed
Jai Hind Bottling Company (P) Ltd. Vs Commr. (Appeals) C. Ex.
Allahabad High Court · (2002) 83 ECC 587 : (2002) 146 ELT 273
Central Excises and Salt Act, 1944 — Section 35Limitation Act, 1963 — Section 29(2), 5
High Courts07 Aug 2002Dismissed
Dhiwar Samaj Samiti Vs State of U.P. and Another
Allahabad High Court · (2002) 4 AWC 2989
Constitution of India, 1950 — Article 14, 15(4), 16, 16(4)
High Courts07 Aug 2002Dismissed
Jai Karan and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2693
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 149, 300, 302
High Courts07 Aug 2002Dismissed
Ansar Mehdi and Another Vs IInd Additional District Judge and Others
Allahabad High Court · (2002) 4 AWC 3099
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43
High Courts07 Aug 2002Allowed
Anurita Srivastava (Smt.) Vs Shri Shahu Ji Maharaj Kanpur University and Others
Allahabad High Court · (2002) 3 UPLBEC 2566
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002Allowed
Smt. Anurita Srivastava Vs Shri Shahu Ji Maharaj Kanpur University and Others
Allahabad High Court · (2002) 5 AWC 3746
Constitution of India, 1950 — Article 226
High Courts07 Aug 2002Dismissed
Betali Yadav Vs District Inspector of Schools, Jhansi and Others
Allahabad High Court · (2002) 5 AWC 3816
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Regulation 31
High Courts07 Aug 2002Dismissed
Balkeshwar Maurya and Others Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 4565
Constitution of India, 1950 — Article 23Penal Code, 1860 (IPC) — Section 147, 148, 308, 323, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Aug 2002Dismissed
Dr. Govardhan Das Agarwal (D.) through L. Rs. Vs 5th Additional District Judge and Others
Allahabad High Court · (2002) 5 AWC 3803
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21, 21(1)
High Courts07 Aug 2002Dismissed
Ram Bharosey Lal Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3097 : (2002) 93 RD 659
Constitution of India, 1950 — Article 14, 19
High Courts06 Aug 2002Allowed
Bachau and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2060
Evidence Act, 1872 — Section 9