High Courts17 Jul 2002Dismissed
Haneef Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (2002) 4 AWC 2697
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 55 of 98
High Courts17 Jul 2002Allowed
Raj Pal Singh and others Vs State of U.P.
Allahabad High Court · (2002) 07 AHC CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 439
High Courts17 Jul 2002Dismissed
Brijesh Kumar Gupta Vs Smt. Poonam Gupta
Allahabad High Court · (2002) 3 AWC 2591 : (2003) 1 CivCC 106 : (2003) 1 RCR(Civil) 6
Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 21A
High Courts17 Jul 2002Dismissed
Khushi Ram Vs Adhishashi Abhiyanta and Others
Allahabad High Court · (2002) 4 AWC 2812 : (2002) 94 FLR 875 : (2002) 3 UPLBEC 2701
High Courts17 Jul 2002Dismissed
Cantonment Board Vs St. John''s School and Another
Allahabad High Court · AIR 2002 All 313 : (2002) 4 AWC 2795 : (2002) 2 UPLBEC 1892
Cantonments Act, 1924 — Section 87, 99(2)
High Courts17 Jul 2002Partly Allowed
Mirza Asif Ali Beg Vs District Judge and Another
Allahabad High Court · (2002) 3 AWC 2401 : (2002) 3 UPLBEC 2473
Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 14(3), 3
High Courts17 Jul 2002Dismissed
Raj Babu Agnihotri Vs Labour Commissioner and Others
Allahabad High Court · (2002) 3 AWC 2605(1) : (2002) 3 UPLBEC 2336
Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts17 Jul 2002Dismissed
Smt. Kamlesh Vs Tek Chand and Others
Allahabad High Court · (2003) 5 AWC 3702
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 22 Rule 9(2), Order 22 Rule 9(3), 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 120, 121, 5
High Courts16 Jul 2002Dismissed
Murari Sharma Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1782
National Security Act, 1980 — Section 10, 11, 11(1), 3
High Courts16 Jul 2002Dismissed
Sanjai Kumar Vs Dy. Director General (NCE), Directorate and Others
Allahabad High Court · (2002) 3 UPLBEC 2748
High Courts16 Jul 2002Allowed
Amarnath Dwivedi Vs State of U.P. and Others
Allahabad High Court · (2002) 3 UPLBEC 2219
Constitution of India, 1950 — Article 12, 226
High Courts16 Jul 2002Dismissed
Sidh Nath and Others Vs District Judge and Others
Allahabad High Court · AIR 2002 All 356 : (2002) 4 AWC 2695 : (2002) 93 RD 827
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts16 Jul 2002Disposed Off
Smt. Raj Kali and Others Vs Special Land Acquisition Officer and Another
Allahabad High Court · (2002) 3 AWC 2605 : (2002) 2 UPLBEC 1940
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 26, 28A, 31
High Courts16 Jul 2002Allowed
Mumtaz Ahmad Khan Vs State of U.P.and other
Allahabad High Court · (2002) 07 AHC CK 0085
National Security Act, 1980 — Section 3(3)
High Courts16 Jul 2002Allowed
Shiv Balak Pandey Vs State of U.P.and Others
Allahabad High Court · (2002) 07 AHC CK 0072
High Courts16 Jul 2002Disposed Of
Ajmani Leasing and Finance Ltd. Vs State of U.P.
Allahabad High Court · (2002) 07 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 279
High Courts16 Jul 2002Allowed
Kamini Kant Srivastava Vs State of U.P.and Others
Allahabad High Court · (2002) 07 AHC CK 0067
High Courts16 Jul 2002Dismissed
Ashok Kumar Rice Oil and Flour Mills and Others Vs Presiding Officer, Debts Recovery Tribunal and Others
Allahabad High Court · AIR 2002 All 364 : (2002) 3 BC 667 : (2002) 93 RD 631
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 31(1)
High Courts16 Jul 2002Dismissed
Deputy Director General (NCC) and Another Vs Sanjay Kumar and Another
Allahabad High Court · (2002) 4 AWC 2640
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 4, 5
High Courts16 Jul 2002Allowed
Keshav Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 656
Pension Regulations for Army, 1961 — Regulation 173