COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 54 of 98

High Courts19 Jul 2002Allowed

Kailash Chand Jain Vs Uttar Pradesh Financial Corporation and Others

Allahabad High Court · AIR 2002 All 302 : (2003) 1 ARBLR 110 : (2003) 94 RD 23 : (2004) 55 SCL 54

Contract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29

High Courts19 Jul 2002Allowed

Misri Lal and Others Vs District Basic Education Officer and Others

Allahabad High Court · (2002) 4 AWC 2625 : (2003) 1 UPLBEC 287

Constitution of India, 1950 — Article 226

High Courts19 Jul 2002Dismissed

Sohan Lal Vs Mukat Lal & Ors.

Allahabad High Court · (2002) 07 AHC CK 0078

High Courts19 Jul 2002Allowed

Divya Singh Vs Chief Executive and Secretary, Council for Indian School Certificate Examination and Others

Allahabad High Court · (2002) 4 AWC 2628 : (2002) 3 UPLBEC 2704

High Courts19 Jul 2002Dismissed

Chandra Shekhar Azad University of Agriculture and Technology Vs Court of Workmen Compensation Commissioner and Another

Allahabad High Court · (2002) 4 AWC 2861 : (2002) 94 FLR 1227 : (2002) 3 UPLBEC 2559

Constitution of India, 1950 — Article 14, 226Workmens Compensation Act, 1923 — Section 10, 2, 30, 30A, 4A

High Courts19 Jul 2002Dismissed

Vipin Kumar Singh Vs U.P. Secondary Education Board and Another

Allahabad High Court · (2002) 4 AWC 2680 : (2002) 3 UPLBEC 2746

High Courts19 Jul 2002Allowed

Munna Vs The State and Another

Allahabad High Court · (2002) CriLJ 4274 : (2002) 4 RCR(Criminal) 510

Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(2), 23, 35, 42, 42(1)

High Courts19 Jul 2002Allowed

Vikrant Kumar alias Sonu Vs State of U.P. and Another

Allahabad High Court · (2003) CriLJ 1094 : (2003) 1 RCR(Criminal) 611

Juvenile Justice Act, 1986 — Section 2A

High Courts19 Jul 2002

Malkhan Singh Vs District Magistrate and Others

Allahabad High Court · (2002) 2 ACR 1753

National Security Act, 1980 — Section 3, 3(2), 3(5)Penal Code, 1860 (IPC) — Section 396

High Courts19 Jul 2002

Moti Prasad Agrawal and Others Vs Prabandh Nideshak, P.I.I.C.U.P. and Others

Allahabad High Court · (2002) 4 AWC 2794

Constitution of India, 1950 — Article 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

High Courts18 Jul 2002Dismissed

Surendra Patel Vs District Magistrate and Others

Allahabad High Court · (2002) CriLJ 4566

Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 11(4), 12, 12(2), 14, 3(2)Penal Code, 1860 (IPC) — Section 323, 376

High Courts18 Jul 2002Dismissed

Sabir Vs Jaswant and Others

Allahabad High Court · (2002) CriLJ 4563 : (2003) 1 RCR(Criminal) 479

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3), 397, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts18 Jul 2002Disposed Of

Wasim Adil Khan and Another Vs State of U.P. and Others

Allahabad High Court · (2002) 4 AWC 2649 : (2002) 93 RD 644

Uttar Pradesh Stamp Rules, 1942 — Rule 340, 340A, 341

High Courts18 Jul 2002Allowed

Abdul Wadood Vs XIVth Additional District Judge and Others

Allahabad High Court · (2002) 4 AWC 2698

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 2Constitution of India, 1950 — Article 226

High Courts18 Jul 2002

Rajendra Kumar Gupta and Others. Vs State of U.P. and Others

Allahabad High Court · (2004) 2 UPLBEC 1116

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 272, 273, 274Constitution of India, 1950 — Article 21

High Courts18 Jul 2002Allowed

Sudhir Kumar Rai and Another Vs District Inspector of Schools and Others

Allahabad High Court · (2002) 4 AWC 3114 : (2003) 1 UPLBEC 219

High Courts18 Jul 2002

Sonebhadra Minor Mineral Lease/Permit Holders Association and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 4 AWC 2791

Forest Act, 1927 — Section 2(4)

High Courts18 Jul 2002Allowed

Sita Ram (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 3 ACR 2107

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts17 Jul 2002Dismissed

Smt. Kamlesh Vs Tekchand and Others

Allahabad High Court · AIR 2003 All 299

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 151Constitution of India, 1950 — Article 226

High Courts17 Jul 2002Allowed

Trilok Nath Mishra and Others Vs State of U.P. and Another

Allahabad High Court · (2002) 4 AWC 2804 : (2002) 3 UPLBEC 2675

Constitution of India, 1950 — Article 14, 16, 309