COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 61 of 98

High Courts24 May 2002Dismissed

Bhola Nath Verma (D) through L.Rs. Vs Vth Additional District Judge, Kanpur Nagar and Others

Allahabad High Court · (2002) 3 AWC 2325

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts24 May 2002Allowed

Imaranul Haq alias Pappoo Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 3 ACR 2158

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

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High Courts24 May 2002Allowed

Vegetable Industries Complex Vs Commissioner of Trade Tax

Allahabad High Court · (2006) 143 STC 308

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13, 5(1)Central Sales Tax Act, 1956 — Section 10AUttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 9

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High Courts24 May 2002Allowed

Paswara Petrochem Limited Vs Commissioner of Trade Tax

Allahabad High Court · (2003) 132 STC 159

Uttar Pradesh Trade Tax Act, 1948 — Section 4A

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High Courts24 May 2002Allowed

Nihal (Nihal Kasai) Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 3 ACR 2223

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)

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High Courts23 May 2002Allowed

Radhey Shyam Gupta (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 2 ACR 1430

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts23 May 2002Dismissed

State of U.P. Vs Sushil Kumar Jain and Others

Allahabad High Court · (2002) CriLJ 3667 : (2003) 1 DMC 297 : (2002) 4 RCR(Criminal) 788

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 149, 198A, 323

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High Courts23 May 2002Allowed

Atar Singh etc. Vs State of U.P.

Allahabad High Court · (2003) CriLJ 676

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 390, 391, 392, 395

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High Courts23 May 2002Dismissed

Kishori Lal Agarwal Vs Ram Chandra Sindhi and Another

Allahabad High Court · (2003) CriLJ 2299 : (2003) 3 RCR(Criminal) 442 : (2003) 3 RCR(Criminal) 42

Criminal Procedure Code, 1973 (CrPC) — Section 376, 413Penal Code, 1860 (IPC) — Section 441, 448

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High Courts23 May 2002Dismissed

Balraj Singh Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2333 : (2002) 93 RD 498

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 5(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts23 May 2002Allowed

Committee of Management, Dropadi Devi Saraswati Vidya Mandir Inter College and Others Vs Regional Joint Director of Education and Others

Allahabad High Court · (2002) 3 AWC 2359 : (2002) 3 UPLBEC 2457

Uttar Pradesh Intermediate Education Act, 1921 — Section 16AA

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High Courts23 May 2002Dismissed

Jharkhandey Singh Vs Additional Director of Education (Secondary) and Others

Allahabad High Court · (2002) 3 AWC 2494 : (2002) 95 FLR 494 : (2002) 3 UPLBEC 2390

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B

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High Courts23 May 2002Allowed

Virendra Kumar Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2043 : (2003) CriLJ 2709

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482

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High Courts23 May 2002Dismissed

Om Prakash Singh Vs District Inspector of Schools, Azamgarh and Another

Allahabad High Court · (2002) 3 AWC 2203(1) : (2002) 2 UPLBEC 1918

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G

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High Courts23 May 2002Disposed Of

Diwakar Singh Vs District Inspector of Schools,Moradabad and Others

Allahabad High Court · (2002) 05 AHC CK 0083

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High Courts23 May 2002Disposed Of

Committee of Management,Uchattar Madhyamik Vidyalaya Samiti Sukhpura,Ballia and Another Vs Director of Education (Secondary),U.P.Lucknow and Others

Allahabad High Court · (2002) 05 AHC CK 0082

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)(c)

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High Courts23 May 2002Disposed Of

Arvind Kumar Vs S.D.O.Foolpur Azamgarh

Allahabad High Court · (2002) 05 AHC CK 0073

Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285(1)

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High Courts23 May 2002Dismissed

Gurcharan Singh Vs State of U.P. and Another

Allahabad High Court · (2003) 1 ALD(Cri) 121 : (2002) 3 AWC 1783 : (2002) 3 CivCC 187 : (2003) 114 CompCas 434 : (2002) CriLJ 3682 : (2002) 4 RCR(Criminal) 414

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 69

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High Courts23 May 2002Dismissed

Sunit Kumar Tyagi Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2293 : (2002) 93 RD 623

Land Acquisition Act, 1894 — Section 11, 17, 17(3A), 4(1), 48

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High Courts23 May 2002Allowed

Sanjay Sharma Vs Taxation Officer, Mathura and Others

Allahabad High Court · (2002) 3 AWC 2324

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 1(3), 14, 30

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