COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 52 of 98

High Courts31 Jul 2002Dismissed

Smt. Ketuka Vs Mathura

Allahabad High Court · (2002) 4 AWC 3061 : (2002) 93 RD 657

Civil Procedure Code, 1908 (CPC) — Section 100, 9Specific Relief Act, 1963 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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High Courts31 Jul 2002Allowed

Dhiraj Kumar Dixit Vs General Manager (Personnel), UCO Bank and Others

Allahabad High Court · (2002) 4 AWC 2970 : (2003) 1 LLJ 420 : (2003) 1 UPLBEC 20 : (2002) 3 UPLBEC 2807

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High Courts31 Jul 2002Dismissed

Bharat Sevak Samaj Sahkari Samiti Ltd. Vs Additional Commissioner (Administration) and Others

Allahabad High Court · (2002) 4 AWC 2913

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts31 Jul 2002Allowed

Jaisi Ram Vs State of U.P.

Allahabad High Court · (2003) 1 ALT(Cri) 9 : (2002) 2 DMC 719

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 304B

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High Courts31 Jul 2002Dismissed

Gore Lal Vs State of U.P. and Others

Allahabad High Court · (2002) 2 ACR 2032

Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1)

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High Courts31 Jul 2002Allowed

Jai Narain Dubey Vs Director of Education and Others

Allahabad High Court · (2002) 5 AWC 3705

Class IV Government Employees Service Rules, 1975 — Rule 22, 23(3)

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High Courts30 Jul 2002Allowed

Saalim Vs Union of India

Allahabad High Court · (2002) 4 CriminalCC 49

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts30 Jul 2002Dismissed

Vidyawati Bhargava (D.) through L. Rs. and Others Vs 8th Additional District Judge and Others

Allahabad High Court · (2002) 5 AWC 4146

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 108

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High Courts29 Jul 2002Allowed

Moinuddin Vs Board of Revenue and Others

Allahabad High Court · (2002) 4 AWC 2834 : (2002) 93 RD 648

Administration of Evacuee Property Act, 1950 — Section 46Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 27, 36Uttar Pradesh Panchayat Raj Act, 1947 — Section 28

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High Courts29 Jul 2002Dismissed

State of U.P. Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (2002) 4 AWC 2969 : (2002) 95 FLR 1176

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

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High Courts29 Jul 2002Allowed

Shamken Cotsyn Limited Vs Commissioner (Appeals), C. Ex.

Allahabad High Court · (2002) 84 ECC 315 : (2003) ECR 576 : (2003) 156 ELT 452

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

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High Courts29 Jul 2002

Vijai Kumar Verma Vs State of Uttar Pradesh and Others

Allahabad High Court · (2002) CriLJ 4561

Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471

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High Courts26 Jul 2002Dismissed