COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 64 of 98

High Courts15 May 2002Disposed Of

Krishna Kumar Upadhyay Vs State of U.P. and Others

Allahabad High Court · AIR 2002 All 331 : (2002) 3 AWC 2271 : (2002) 2 UPLBEC 1720

Penal Code, 1860 (IPC) — Section 409, 467, 468, 471Uttar Pradesh Intermediate Education Act, 1921 — Section 7Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 4(2)

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High Courts15 May 2002Allowed

Ms. Krishna Mohini Saxena Vs U.P. Madhyamic Siksha Seva Chayan Board, Allahabad and Others

Allahabad High Court · (2002) 3 AWC 1777 : (2002) 2 UPLBEC 1769

Contract Act, 1872 — Section 6Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 29Contract Act, 1872 — Section 6

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High Courts15 May 2002

Principal, Mariampur Senior Secondary School, Kanpur Vs Additional District Magistrate (City), Kanpur Nagar and Others

Allahabad High Court · (2002) 3 AWC 1938

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High Courts15 May 2002Dismissed

Ram Chandra Kesari Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 1931 : (2002) 3 UPLBEC 2395

Uttar Pradesh Subordinate Educational Ministerial Service Rules, 1985 — Rule 7

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High Courts15 May 2002

Mukesh Singh Vs Banaras State Bank Ltd. and Others

Allahabad High Court · (2002) 3 AWC 1926

Constitution of India, 1950 — Article 14, 21, 300A

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High Courts15 May 2002

Smt. Swatantrata Devi and Another Vs IIIrd Additional District Judge, Deoria and Others

Allahabad High Court · (2002) 3 AWC 2018

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123

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High Courts14 May 2002Allowed

Bijendra Singh Vs State of Uttar Pradesh

Allahabad High Court · (2002) CriLJ 3671

Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 376(2)

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High Courts14 May 2002Allowed

Municipal Board Vs Union of India (UOI) and Others

Allahabad High Court · AIR 2002 All 342 : (2002) 3 UPLBEC 2749

Government Savings Certificate Act, 1959 — Section 12National Savings Certificate (Vth Issue) Rules, 1973 — Rule 6A

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High Courts14 May 2002Dismissed

Mohd. Hanif Vs Niyat Adhikari, Laghoovad Nyayadhish, Meerut and Others

Allahabad High Court · AIR 2002 All 288 : (2002) 3 AWC 1910 : (2002) 2 UPLBEC 1947

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts14 May 2002Allowed

Surendra Nath Rai and Another Vs Prahlad Singh and Others

Allahabad High Court · AIR 2002 All 296 : (2002) 3 AWC 2301 : (2002) 93 RD 468

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 141Constitution of India, 1950 — Article 226, 227

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High Courts14 May 2002Dismissed

Greenfield Corporation Ltd. and Another Vs U.P. Financial Corporation

Allahabad High Court · (2002) 3 AWC 2156 : (2002) 2 UPLBEC 1789

Companies Act, 1956 — Section 77Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 27

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High Courts14 May 2002

Hira Lal Arora Vs Xth Additional District Judge, Kanpur Nagar and Others

Allahabad High Court · (2002) 3 AWC 2011

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts14 May 2002

Trimurti Contractors Vs Secretary to Government of U.P. and Others

Allahabad High Court · (2002) 4 AWC 3058

Constitution of India, 1950 — Article 226Uttar Pradesh Toll Tax Regulations Levy and Collection Rules, 1980 — Rule 6

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High Courts14 May 2002Allowed

Ashwani Kumar Jain Vs Union of India (UOI) and Another

Allahabad High Court · (2002) 2 ACR 1260

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High Courts14 May 2002

Subhas Chand Bharati Vs Additional District Judge and Others

Allahabad High Court · (2002) 3 AWC 2166

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts13 May 2002Disposed Of

Sunil Poddar and Others Vs Chairperson, Debt Recovery Appellate Tribunal and Another

Allahabad High Court · (2005) 123 CompCas 517 : (2005) 3 CompLJ 337

Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 8(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17A, 20, 21

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High Courts13 May 2002Dismissed