High Courts05 Jul 2002Allowed
Smt. Har Piari Devi Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2379
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 58 of 98
High Courts05 Jul 2002Allowed
Radhey Shyam Vs Xth Additional District and Sessions Judge and Others
Allahabad High Court · (2002) 3 AWC 2378
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts05 Jul 2002Dismissed
Smt. Krishna Devi Vs Additional District Judge and Another
Allahabad High Court · (2002) 3 AWC 2470
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Jul 2002Allowed
S.B. Bhardwaj (D) through L.Rs. Vs XIVth Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2397(1)
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts05 Jul 2002Dismissed
Smt. Sundari Devi and Others Vs VIIth Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2383
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Jul 2002Dismissed
Ravindra Nath Upadhyay Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2388 : (2002) 3 UPLBEC 2600
Constitution of India, 1950 — Article 226
High Courts05 Jul 2002Dismissed
Mohammad Jaman Khan Vs District Judge and Others
Allahabad High Court · (2002) 3 AWC 2524
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Jul 2002Dismissed
Neksey Lal Tyagi Vs Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2529
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Jul 2002Dismissed
State of U.P. Vs Har Narain Tandon and Others
Allahabad High Court · (2002) 3 AWC 2385
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts05 Jul 2002Disposed Of
Amar Chand Srivastava and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2002) 07 AHC CK 0069
High Courts05 Jul 2002
Parvez Alam @ Imran Vs District Judge,Varanasi & Ors.
Allahabad High Court · (2002) 07 AHC CK 0066
Transfer of Property Act, 1882 — Section 106
High Courts05 Jul 2002
Krishna Rice and Dal Mill and Another Vs Food Commissioner/Food Secretary and Others
Allahabad High Court · (2002) 3 AWC 2466
Constitution of India, 1950 — Article 226
High Courts05 Jul 2002Dismissed
Shital Prasad Jain Vs Ist Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2536
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2)
High Courts05 Jul 2002
Vijay Pal Goel Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (2002) 3 AWC 2381
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts05 Jul 2002Dismissed
Raghubar Dayal (D) through L.R. Vs IXth Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2522
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Jul 2002Dismissed
Brij Bhushan Chaudhari and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2549
Constitution of India, 1950 — Article 14, 226General Clauses Act, 1897 — Section 22, 4(42B)Muncipalities Act, 1916 — Section 131(3), 135, 94(3)
High Courts04 Jul 2002Dismissed
Akhilesh Kumar and Others Vs Anand Kumar Agarwal and Others
Allahabad High Court · (2002) 4 AWC 3106
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts04 Jul 2002Dismissed
Smt. Soni Vs District Judge and Others
Allahabad High Court · (2002) 3 AWC 2469
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Jul 2002Allowed
Om Prakash Vs State of U.P.
Allahabad High Court · (2002) 4 CriminalCC 497
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts03 Jul 2002Allowed
Vijay Kumar Misra Vs Superintendent, District Jail and Others
Allahabad High Court · (2002) CriLJ 3652 : (2002) 4 RCR(Criminal) 130
Penal Code, 1860 (IPC) — Section 302, 307, 376, 452