High Courts06 Aug 2002Allowed
Smt. Sandhya Srivastava and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2887(1) : (2002) 3 UPLBEC 2720
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 50 of 98
High Courts06 Aug 2002Allowed
Divisional Superintendent, Northern Railway and Others Vs Ram Prasad and Another
Allahabad High Court · (2002) 4 AWC 2910 : (2002) 95 FLR 178 : (2003) 1 LLJ 93
Payment of Wages Act, 1936 — Section 15, 20(6)
High Courts06 Aug 2002Allowed
Shiv Devi Vs First Addl.Sessions Judge, Bahraich and another
Allahabad High Court · (2002) 08 AHC CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Aug 2002
Devi Prasad Rai and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3285
High Courts06 Aug 2002Allowed
Primary Pathshala and Another Vs Basic Siksha Parishad and Others
Allahabad High Court · (2003) 1 UPLBEC 51
Constitution of India, 1950 — Article 226
High Courts06 Aug 2002Allowed
Primary Pathshala Baragaon and Another Vs Basic Siksha Parishad and Others
Allahabad High Court · (2003) 1 UPLBEC 51 : (2002) 3 UPLBEC 2410
Constitution of India, 1950 — Article 226
High Courts06 Aug 2002
Ram Kumar and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2085
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts05 Aug 2002
New India Assurance Company Ltd. Vs Shimla Devi and Others
Allahabad High Court · (2002) 3 ACC 486
Motor Vehicles Act, 1988 — Section 174, 95(1)(b)
High Courts05 Aug 2002Dismissed
Munna Lal Vs IIIrd Additional District & Sessions Judge,Kanpur & Ors.
Allahabad High Court · (2002) 08 AHC CK 0124
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 18
High Courts05 Aug 2002
New India Assurance Co. Ltd. Vs Shimla Devi and Others
Allahabad High Court · (2004) ACJ 77 : (2002) 5 AWC 3876
Motor Vehicles Act, 1988 — Section 149(2), 149(4)
High Courts05 Aug 2002Allowed
Gobardhan Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 2030
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1)
High Courts04 Aug 2002Allowed
Kunwarpal Sharma and Anr. Vs State of U.P.through Collector,Aligarh & Anr.
Allahabad High Court · (2002) 08 AHC CK 0125
Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 29(c), 48
High Courts03 Aug 2002
State of U.P. and Another Vs R.S. Gupta, H.J.S., Special Judge (D.A.A.)
Allahabad High Court · (2003) 1 UPLBEC 312
Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 195, 195(1), 340Penal Code, 1860 (IPC) — Section 166, 167, 175, 176, 216A
High Courts02 Aug 2002Allowed
Nagar Palika Vs Radhey Lal
Allahabad High Court · (2002) 4 AWC 2879 : (2002) 95 FLR 538 : (2002) 3 UPLBEC 2725
Industrial Disputes Act, 1947 — Section 4KUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts02 Aug 2002Dismissed
Smt. Susheela Pal Vs Chief Medical Officer and Another
Allahabad High Court · (2002) 4 AWC 3147 : (2002) 95 FLR 72 : (2002) 3 UPLBEC 2794
High Courts02 Aug 2002Disposed Of
Smt. Rana Singh Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 3016
Constitution of India, 1950 — Article 21, 226Uttar Pradesh Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 5, 5(1), 9
High Courts02 Aug 2002
Rama Nand Misra and Others Vs Additional Director of Education and Others
Allahabad High Court · (2002) 4 AWC 3229
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 3, 4
High Courts02 Aug 2002Dismissed
Commissioner, Trade Tax Vs Chauriha Traders
Allahabad High Court · (2003) 129 STC 263
High Courts02 Aug 2002Dismissed
Satrughan Singh Sengar Vs Council of Indian School Certificate Examination, New Delhi and Others .
Allahabad High Court · (2002) 5 AWC 3747
Constitution of India, 1950 — Article 12, 226, 311
High Courts01 Aug 2002
Virendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 4265
Constitution of India, 1950 — Article 254(2)Criminal Law (Amendment) Act, 1932 — Section 10, 10(1), 10(2)Criminal Procedure Code, 1973 (CrPC) — Section 484