High Courts01 Aug 2002Dismissed
Kalika Ram Vs State of U.P. and Others
Allahabad High Court · (2002) 5 AWC 3636 : (2003) 97 FLR 847 : (2003) 2 UPLBEC 1885
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 51 of 98
High Courts01 Aug 2002Allowed
Rajesh Rai Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 4 AWC 3241
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
High Courts01 Aug 2002Dismissed
Committee of Management, Sri Narayan Sinha Inter College and Others Vs Director of Education (Madhyamik) and Others
Allahabad High Court · (2002) 4 AWC 3137
High Courts01 Aug 2002Dismissed
Smt. Maya Rani and Another Vs Smt. Kusum Kumari
Allahabad High Court · (2002) 4 AWC 3014
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111
High Courts01 Aug 2002Dismissed
Dinesh Chandra Vs Mulakh Raj and Others
Allahabad High Court · (2002) 4 AWC 3107
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1)
High Courts01 Aug 2002Disposed Of
Tandon Jewellers Vs Chairman, Central Board of Direct Taxes and Others
Allahabad High Court · (2002) 258 ITR 22 : (2002) 124 TAXMAN 733
Income Tax Act, 1961 — Section 132B, 132B(3)
High Courts01 Aug 2002Dismissed
Sayed Mohammad Mahfooz Vs State of U.P.and Others
Allahabad High Court · (2002) 08 AHC CK 0131
Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 3Uttar Pradesh Subordinate Officers Ministerial Staff (Direct Recruitment) Rules, 1985 — Rule 4
High Courts01 Aug 2002Allowed
Rangilal Vs State of U.P.
Allahabad High Court · (2002) 08 AHC CK 0129
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts01 Aug 2002Allowed
Suresh Kumar Bhargava Vs XVth Additional District and Sessions Judge and Others
Allahabad High Court · (2002) 4 AWC 3095
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts01 Aug 2002Dismissed
Bal Mukund Persad Gupta and Others Vs Mathura Prasad
Allahabad High Court · AIR 2002 All 363 : (2003) 1 CivCC 719
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 15
High Courts01 Aug 2002Dismissed
Sidh Nath Agarwal Vs Vinod Kumar Agarwal and Another
Allahabad High Court · (2002) 4 AWC 3096
High Courts01 Aug 2002Dismissed
Syed Mohammed Mahfooz Vs State of U.P. and Others
Allahabad High Court · (2003) 94 RD 103 : (2002) 3 UPLBEC 2195
Constitution of India, 1950 — Article 309Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules, 1991 — Rule 2Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 2
High Courts01 Aug 2002Dismissed
Kanhaiya Lal Vs Town Education Society and Others
Allahabad High Court · (2002) 4 AWC 2912 : (2002) 94 FLR 1223
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 4K
High Courts01 Aug 2002
Virendra Singh and others Vs State of U.P. and others
Allahabad High Court · (2002) 2 UC 453
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
High Courts01 Aug 2002Allowed
Ram Dayal Gupta Vs District Inspector of Schools and Another
Allahabad High Court · (2002) 5 AWC 3592
High Courts31 Jul 2002Dismissed
Ashwani Kumar Jain Vs CEGAT
Allahabad High Court · (2005) 122 ECR 277
High Courts31 Jul 2002
Sappu alias Sita Ram Vs State of U.P.
Allahabad High Court · (2002) CriLJ 4550
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts31 Jul 2002Allowed
Najmul Hasan Rizvi Vs Regional Manager, U.P. S.R.T.C. and Others
Allahabad High Court · (2002) 5 AWC 3854
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts31 Jul 2002Dismissed
Dev Prasad and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1750 : (2002) 4 RCR(Criminal) 509
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 304B
High Courts31 Jul 2002Allowed
Kumari Mani Pandey Vs Committee of Management, Raja Ram Mahila Inter College and Others
Allahabad High Court · (2002) 4 AWC 2831 : (2002) 3 UPLBEC 2743
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18