High Courts23 May 2002Allowed
Nand Kishore (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1796
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 323, 394
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 62 of 98
High Courts23 May 2002Allowed
Girjesh Kumar Saxena and Others Vs Director of Higher Education, U.P., Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2233 : (2002) 2 UPLBEC 1785(1)
High Courts23 May 2002Allowed
Radhey Shyam Vs State of U.P.
Allahabad High Court · (2003) CriLJ 165 : (2001) 91 FLR 991 : (2003) 1 RCR(Criminal) 337 : (2002) 1 UPLBEC 176
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts22 May 2002Allowed
Ram Sewak Vs State of U.P.
Allahabad High Court · (2002) CriLJ 3660
Penal Code, 1860 (IPC) — Section 294, 302, 307, 34
High Courts22 May 2002Disposed Of
Ist Additional District Judge/Arbitrator and Another Vs Union of India (UOI) Kiran Singh and Others Vs Union of India (UOI) and Another Mahender Singh and Another Vs 1st Additional District Judge and Others
Allahabad High Court · (2002) 3 UPLBEC 2074
Defence of India Act, 1962 — Section 29, 36, 37, 37(1), 37(2)Land Acquisition Act, 1894 — Section 23(1A)
High Courts22 May 2002Disposed Of
Union of India (UOI) Vs 1st Addl. District Judge/Arbitrator and Another
Allahabad High Court · (2002) 4 AWC 2827
Defence of India Act, 1962 — Section 29, 37
High Courts22 May 2002Allowed
New India Assurance Co. Ltd. Vs Smt. Jogendra Kaur and Others
Allahabad High Court · (2003) ACJ 2157 : (2002) 3 AWC 2187 : (2002) 94 FLR 457 : (2002) 3 LLJ 1005
Workmens Compensation Act, 1923 — Section 30
High Courts22 May 2002Allowed
Bal Krishna Arora Vs Civil Judge, Agra and Others
Allahabad High Court · (2002) 2 AWC 1724
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11
High Courts22 May 2002Disposed Of
Narendra Pratap Singh and Others Vs Director General of Police, U.P. and Others
Allahabad High Court · (2002) 3 AWC 2176 : (2002) 3 UPLBEC 2304
Constitution of India, 1950 — Article 16(1), 16(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(2), 3(3), 3(4)
High Courts22 May 2002Allowed
Dr. Sangita Srivastava Vs University of Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2088 : (2002) 3 UPLBEC 2502
Uttar Pradesh State Universities Act, 1973 — Section 31(3)
High Courts22 May 2002Allowed
Gopal Krishna Pathak Vs State of U.P.& Ors.
Allahabad High Court · (2002) 05 AHC CK 0075
Stamp Act, 1899 — Section 56
High Courts22 May 2002Allowed
Smt. Shakuntala alias Brahmo Devi Vs Director of Pension and Others
Allahabad High Court · (2002) 3 AWC 2241 : (2002) 3 UPLBEC 2521
Fundamental Rules — Rule 56(c)
High Courts22 May 2002Allowed
Abdul Shafiq Hanfi and Others Vs Deputy Director of Education, Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2247 : (2002) 3 UPLBEC 2086
Constitution of India, 1950 — Article 16Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 17(G)
High Courts22 May 2002Dismissed
Branch Manager, Oriental Insurance Co. Ltd. Vs Kalawati Yadav and Others
Allahabad High Court · (2003) 97 FLR 380 : (2003) 2 LLJ 704 : (2002) 3 UPLBEC 2650
Workmens Compensation Act, 1923 — Section 3, 4
High Courts22 May 2002Allowed
Udhum Singh and Others Vs Central Administrative Tribunal, Allahabad Bench and Others
Allahabad High Court · (2002) 3 AWC 2163 : (2002) 94 FLR 304 : (2002) 2 UPLBEC 1765
Administrative Tribunals Act, 1985 — Section 10
High Courts22 May 2002Dismissed
Branch Manager, Oriental Insurance Company Ltd. Vs Kalawati Yadav and Others
Allahabad High Court · (2002) 5 AWC 3888 : (2002) 3 UPLBEC 2650
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts21 May 2002Allowed
Aftab Ahmad (In Jail) Vs District Magistrate and Others
Allahabad High Court · (2002) 3 ACR 2184
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts21 May 2002Dismissed
Brij Nandan Vs District Magistrate and Others
Allahabad High Court · (2002) 2 ACR 1502
Arms Act, 1959 — Section 25, 30Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 May 2002Allowed
Dr. (Mrs.) S.D. Quddusi and Others Vs Vice-Chancellor, Aligarh Muslim University and Others
Allahabad High Court · (2002) 3 AWC 2087 : (2002) 3 UPLBEC 2549
High Courts21 May 2002Allowed
Registrar of Companies Vs Sipra Educational Career Foundation (P.) Ltd.
Allahabad High Court · (2002) 39 SCL 507
Companies (Court) Rules, 1959 — Rule 24Companies Act, 1956 — Section 433