High Courts24 Jul 2002Disposed Of
Fazal Haq Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 2022
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 506
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 53 of 98
High Courts24 Jul 2002Disposed Of
Ram Bahadur Singh and Another Vs Tehsildar and Others
Allahabad High Court · AIR 2002 All 344 : (2003) 1 ARBLR 61
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 128Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 4(2)
High Courts24 Jul 2002Dismissed
Durga Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2814 : (2002) 3 UPLBEC 2550
Constitution of India, 1950 — Article 16, 226
High Courts24 Jul 2002Dismissed
Lal Chandra Vs State of U.P. and Another
Allahabad High Court · (2002) 4 AWC 2684 : (2002) 95 FLR 66 : (2002) 3 UPLBEC 2699
Constitution of India, 1950 — Article 226
High Courts24 Jul 2002Partly Allowed
Dhanpal Singh and Others Vs Executive Engineer, Nirman Khand V, U.P. Avas Evam Vikas Parishad and Others
Allahabad High Court · (2002) 4 AWC 3290
Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32
High Courts23 Jul 2002Allowed
Gopal Lal Vs Additional District and Sessions Judge and Another
Allahabad High Court · (2002) 4 AWC 2787
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts23 Jul 2002Dismissed
U.P. Zila Parishad Karamchari Sangh and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 3 UPLBEC 2569
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 102(3)
High Courts23 Jul 2002Disposed Of
U.P. State Road Transport Corporation Vs State of U.P. and Another
Allahabad High Court · (2002) 4 AWC 2756
Constitution of India, 1950 — Article 14, 19(1), 226Motor Vehicles Act, 1939 — Section 68C, 68D, 68FMotor Vehicles Act, 1988 — Section 100(3), 100(4), 217(2)
High Courts23 Jul 2002Dismissed
Radhey Shyam Garg and Another Vs Uttar Pradesh Financial Corporation and Others
Allahabad High Court · (2002) 5 AWC 3734 : (2003) 1 BC 61 : (2003) 94 RD 157 : (2003) 1 UPLBEC 932
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 4(2)
High Courts23 Jul 2002Dismissed
Sita Devi Sharma Vs State of U.P. and Others
Allahabad High Court · (2002) 4 AWC 2857 : (2002) 94 FLR 1219 : (2002) 3 UPLBEC 2554
Constitution of India, 1950 — Article 311Uttar Pradesh Police Regulations, 1948 — Regulation 541, 541(1), 541(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts23 Jul 2002
Govind Prasad Gupta and Another Vs Managing Director, U.P. State Financial Corporation and Others
Allahabad High Court · (2002) 4 AWC 2823 : (2003) 1 BC 296 : (2002) 93 RD 635 : (2004) 54 SCL 249 : (2002) 3 UPLBEC 2782
State Financial Corporations Act, 1951 — Section 29, 31, 32GUttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts23 Jul 2002
Monika Ohri and Others Vs Amit Misra and Another
Allahabad High Court · AIR 2002 All 322
Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 10
High Courts23 Jul 2002Dismissed
Nabab and Another Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 4580
Constitution of India, 1950 — Article 226
High Courts23 Jul 2002Dismissed
Sahid Ahmed and Others Vs Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2618
Provincial Small Cause Courts Act, 1887 — Section 23
High Courts23 Jul 2002Dismissed
Chandra Pal Singh and Others Vs Parhlad Singh and Others
Allahabad High Court · (2002) 4 AWC 2681
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts21 Jul 2002Dismissed
Sarva Krishna Ajay Kumar Agrawal Vs State of U.P. and Another
Allahabad High Court · (2002) 5 AWC 3899
Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 7A
High Courts19 Jul 2002Allowed
Maqsood and Others Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1708
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jul 2002Allowed
Siddhu and Others Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 4546 : (2003) 1 RCR(Criminal) 554
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Evidence Act, 1872 — Section 106
High Courts19 Jul 2002Allowed
Shyam Singh etc. Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3441
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 396
High Courts19 Jul 2002Allowed
Jumman Khan and Others Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1738
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307