High Courts24 May 2002Dismissed
State of Uttar Pradesh Vs Mohan Lal
Allahabad High Court · (2002) 1 UPLBEC 590
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 60 of 98
High Courts24 May 2002
ICICI Bank Ltd. and Others Vs SIDCO Leathers Ltd. and Another
Allahabad High Court · (2006) CriLJ 502
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 35 Rule 2Companies (Court) Rules, 1959 — Rule 148Companies Act, 1956 — Section 124, 125, 528, 529, 529(1)(C)
High Courts24 May 2002
Saman Ismail Vs Rafiq Ahmad and Another
Allahabad High Court · (2002) CriLJ 3648 : (2002) 2 DMC 430
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 6Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts24 May 2002Allowed
Raghuvendra Babu Mishra Vs District Inspector of Schools, Etah and Others
Allahabad High Court · (2002) 3 AWC 2207 : (2002) 3 UPLBEC 2155
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B, 33B(2)
High Courts24 May 2002Dismissed
Smt. Neena Dhawan Vs Divisional Level Committee and Others
Allahabad High Court · (2002) 3 AWC 2533 : (2002) 3 UPLBEC 2460
High Courts24 May 2002Dismissed
Dheeraj Kumar Vs Kiran Devi & Anr.
Allahabad High Court · (2002) 05 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 May 2002Allowed
Naresh Vs State of U.P.& Ors.
Allahabad High Court · (2002) 05 AHC CK 0085
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts24 May 2002Allowed
Ramesh Chandra Singh and Others Vs Amar Nath Singh and Others
Allahabad High Court · (2002) 3 AWC 2215 : (2002) 3 UPLBEC 2091
Constitution of India, 1950 — Article 14, 16
High Courts24 May 2002
Sandeep Agarwal and Others Vs Adarsh Chadha and Others
Allahabad High Court · (2002) 4 AWC 3083
Constitution of India, 1950 — Article 226, 329Societies Registration Act, 1860 — Section 25(2)
High Courts24 May 2002Dismissed
Union of India (UOI) and Another Vs Smt. Gayatri Srivastava and Others
Allahabad High Court · (2003) ACJ 486 : (2002) 2 AnWR 527 : (2002) 3 AWC 2168 : (2004) 1 RCR(Civil) 10
Railway Claims Tribunal Act, 1987 — Section 13, 17, 24Railways Act, 1989 — Section 123, 124A
High Courts24 May 2002Dismissed
Sharda Nand ''Anchal'' Vs IIIrd Additional District Judge, Ballia and Others
Allahabad High Court · (2002) 3 AWC 2173
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 8, 9
High Courts24 May 2002
Laxmi Shanker Pathak and Another Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 4 AWC 2699 : (2002) 2 UPLBEC 1883
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 3(1)(bb), 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A(1)
High Courts24 May 2002
Committee of Management, Ban Awadh Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2316 : (2002) 2 UPLBEC 1908
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts24 May 2002
Mirja Barkat Ali Vs Inspector General of Police, Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2339 : (2002) 2 UPLBEC 1871
Central Reserve Police Force Act, 1949 — Section 11Constitution of India, 1950 — Article 136, 14, 226, 227Police Act, 1861 — Section 7
High Courts24 May 2002Allowed
Bashishtha Narain Pandey Vs Commissioner, Basti and Others
Allahabad High Court · AIR 2002 All 280 : (2002) 3 AWC 2188
Constitution of India, 1950 — Article 14
High Courts24 May 2002Dismissed
Commissioner, Trade Tax Vs Saket Surgicals India Pvt. Ltd.
Allahabad High Court · (2003) 129 STC 147
Uttar Pradesh Trade Tax Act, 1948 — Section 4A
High Courts24 May 2002
State of U.P. and Another Vs Presiding Officer, Labour Court, Varanasi and Another
Allahabad High Court · (2002) 3 AWC 2320 : (2002) 94 FLR 314 : (2002) 3 UPLBEC 2510 : (2002) 3 UPLBEC 2188
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 May 2002Allowed
Smt. Indu Tripathi Vs Director of Education (Madhyamic), Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2310 : (2002) 3 UPLBEC 2515
High Courts24 May 2002
United India Insurance Company Limited Vs Sonia and Others
Allahabad High Court · (2003) 2 ACC 242
High Courts24 May 2002Allowed
Bhoop Singh Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1527
Criminal Procedure Code, 1973 (CrPC) — Section 161, 457