High Courts16 Jul 2002Dismissed
Anil Kumar Yadav Vs Nagar Palika and Another
Allahabad High Court · (2002) 4 AWC 3144
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 56 of 98
High Courts16 Jul 2002
Shahendra Misra and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1875
Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
High Courts15 Jul 2002Allowed
Advance Pipes Limited Vs Trade Tax Tribunal and Another
Allahabad High Court · (2003) 129 STC 353
Uttar Pradesh Trade Tax Act, 1948 — Section 10(8), 9(3A)
High Courts15 Jul 2002Dismissed
Kailash Singh Vs Assistant Regional Transport Officer (Administration) and Another
Allahabad High Court · (2002) 4 AWC 2631
Uttar Pradesh Motor Vehicles Taxation Rules, 1998 — Rule 22
High Courts15 Jul 2002Dismissed
Dev Sahay Vs Hon''ble High Court and Others
Allahabad High Court · (2002) 4 AWC 2888 : (2002) 3 UPLBEC 2795
Allahabad High Court Advocates Clerks (Regulation and Conduct) Rules, 1997 — Rule 12, 5, 7
High Courts15 Jul 2002Dismissed
Ram Gopal Yadav Vs Deputy Registrar Co-operative Societies and Others
Allahabad High Court · (2002) 4 AWC 2685 : (2002) 95 FLR 59 : (2002) 3 UPLBEC 2079
High Courts15 Jul 2002Dismissed
Committee of Management, Shiksha Prasar Samiti and Another Vs Deputy Registrar, Firms, Societies and Chits and Another
Allahabad High Court · AIR 2002 All 367 : (2002) 3 AWC 2393 : (2002) 2 UPLBEC 1866
Societies Registration Act, 1860 — Section 25(2)
High Courts15 Jul 2002Allowed
Vivek Kumar Vs Ashok Kumar and Others
Allahabad High Court · AIR 2003 All 202
Constitution of India, 1950 — Article 226
High Courts15 Jul 2002Dismissed
Brij Pal Singh Vs Additional District and Sessions Judge, (Fast Track Court No. 4) and Others
Allahabad High Court · (2002) 5 AWC 3500 : (2002) 93 RD 783
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj (Nirvachan Vivadon Ka Niptara) Niyamawali, 1994 — Rule 3(1)
High Courts15 Jul 2002Allowed
Braham Shanker Tripathi Vs State of U.P. and Another
Allahabad High Court · (2002) 4 AWC 2791(1) : (2002) 94 FLR 949 : (2002) 2 UPLBEC 1943
Constitution of India, 1950 — Article 14Uttar Pradesh Subordinate Agriculture Service Rules, 1977 — Rule 5
High Courts12 Jul 2002Dismissed
Ashok Kumar Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 3 AWC 2448 : (2002) 2 UPLBEC 1755
Constitution of India, 1950 — Article 226
High Courts12 Jul 2002Disposed Of
Ram Dulari and Others Vs Sachiv, Shiksha Anubhag
Allahabad High Court · (2002) 07 AHC CK 0081
High Courts12 Jul 2002Dismissed
Suresh Chandra Gupta and Anr. Vs Collector,Kanpur Nagar & Ors.
Allahabad High Court · (2002) 07 AHC CK 0076
Constitution of India, 1950 — Article 226, Entry 43Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18State Financial Corporations Act, 1951 — Section 29, 32G
High Courts12 Jul 2002Dismissed
Suresh Chandra Gupta and Anr. Vs Collector Kanpur Nagar & Ors.
Allahabad High Court · (2002) 07 AHC CK 0074
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18State Financial Corporations Act, 1951 — Section 29, 32G
High Courts12 Jul 2002Disposed Of
Prem Verma Vs Union of India and another
Allahabad High Court · (2002) 07 AHC CK 0071
National Security Act, 1980 — Section 3(3)
High Courts11 Jul 2002Allowed
Akhilesh Kumar Pandey Vs State of U.P. and Others
Allahabad High Court · (2002) 3 UPLBEC 2803
High Courts11 Jul 2002Dismissed
Bimlesh Sharma Vs Electricity Board and Others
Allahabad High Court · (2002) 4 AWC 2818 : (2003) 1 UPLBEC 280
Evidence Act, 1872 — Section 45
High Courts11 Jul 2002Dismissed
Raja Ram and Others Vs Mukhtiar and Others
Allahabad High Court · (2002) 4 AWC 2883
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Jul 2002Allowed
Vidya Prakashan Mandir Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2473 : (2003) CriLJ 202 : (2002) 3 UPLBEC 2641
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 2, 63Uttar Pradesh Course Books Act, 1978 — Section 3, 4, 7, 8
High Courts11 Jul 2002Dismissed
Sanjay Ayurvedic Pharmacy and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 3 AWC 2617