High Courts21 May 2002Allowed
Registrar of Companies Vs Kamrao Plastique (P.) Ltd.
Allahabad High Court · (2002) 40 SCL 227
Companies (Court) Rules, 1959 — Rule 24Companies Act, 1956 — Section 433
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 63 of 98
High Courts21 May 2002Allowed
Registrar of Companies Vs Amit Inter Chemicals (P.) Ltd.
Allahabad High Court · (2003) 42 SCL 743
Companies (Court) Rules, 1959 — Rule 24Companies Act, 1956 — Section 433
High Courts20 May 2002Disposed Of
Laxman Kumar Gupta Vs State of U.P.and Others
Allahabad High Court · (2002) 05 AHC CK 0092
High Courts20 May 2002Dismissed
Ram Sevak Tripathi Vs U.P. Public Service Commission and Others
Allahabad High Court · (2002) 3 AWC 2238(1) : (2002) 95 FLR 68 : (2002) 2 UPLBEC 1948
High Courts20 May 2002Allowed
Shabbir and Others Vs Special Judge (E.C. Act), Bulandshahr and Others
Allahabad High Court · (2002) 3 AWC 2292 : (2002) 93 RD 611
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 29(2), 5
High Courts20 May 2002Allowed
M.D. Chauhan and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2096 : (2002) 3 UPLBEC 2483
Constitution of India, 1950 — Article 21
High Courts17 May 2002Dismissed
Krishna Swaroop Srivastava and Others Vs Senior Superintendent of Police and Others
Allahabad High Court · (2002) 2 DMC 422 : (2001) 3 UPLBEC 1985
Penal Code, 1860 (IPC) — Section 323, 462, 471, 498A, 504
High Courts17 May 2002Dismissed
Ram Gopal Sharma and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1623
Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 143, 149
High Courts17 May 2002Dismissed
Deepak Jain Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1615
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts17 May 2002Dismissed
Smt. Kamlesh and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1792 : (2002) CriLJ 3680 : (2002) 4 RCR(Criminal) 128
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156Penal Code, 1860 (IPC) — Section 363, 366
High Courts17 May 2002Dismissed
Rakesh Rai Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2040(1)
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts17 May 2002Dismissed
Krishna Swaroop Srivastava and Ors. Vs Senior Superintendent of Police,Kanpur Nagar & Ors.
Allahabad High Court · (2002) 05 AHC CK 0089
Penal Code, 1860 (IPC) — Section 323, 468, 471, 498A, 504
High Courts17 May 2002Allowed
Ganga Singh Vs Superintendent of Police,Badaun and Others
Allahabad High Court · (2002) 05 AHC CK 0081
High Courts17 May 2002Dismissed
Ram Saran Singh Vs Committee of Management, Adarsh Gramin Inter College and Others
Allahabad High Court · (2002) 3 AWC 2005 : (2002) 3 UPLBEC 2121
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14
High Courts17 May 2002Dismissed
U.P. State Sugar Corporation Ltd. Vs Special Judge (E.C. Act)/ Additional District Judge and Others
Allahabad High Court · (2003) 6 AWC 4792
Advocates Act, 1961 — Section 16Allahabad High Court Rules, 1952 — Rule 15Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 May 2002Dismissed
Lal Mohammad and Others Vs Indian Railway Construction Co. Ltd. and Another
Allahabad High Court · (2002) 3 AWC 2251 : (2002) 3 UPLBEC 2231
Allahabad High Court Rules, 1952 — Rule 3Constitution of India, 1950 — Article 12, 14, 16, 21Industrial Disputes Act, 1947 — Section 25FF, 25FFF, 25N, 25O
High Courts16 May 2002Disposed Of
Mohd. Amir and Others Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1620
Criminal Procedure Code, 1973 (CrPC) — Section 4, 437, 439General Clauses Act, 1897 — Section 20Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 May 2002Allowed
Indian Trading Company Vs Commissioner of Trade Tax and Another
Allahabad High Court · (2004) 138 STC 633
Uttar Pradesh Trade Tax Act, 1948 — Section 28A, 28A(6)Uttar Pradesh Trade Tax Rules, 1948 — Rule 83(4)
High Courts16 May 2002Allowed
Anoop Kumar Pandey Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 UPLBEC 186
Constitution of India, 1950 — Article 12
High Courts15 May 2002Dismissed
S.K. Garg Vs Union of India (UOI) and Another
Allahabad High Court · (2002) 3 AWC 2238
Representation of the People (Amendment) Act, 1996 — Section 33(7)Representation of the People Act, 1951 — Section 33(7)