High Courts10 May 2002Dismissed
Raees Khan and Another Vs IVth Additional District Judge, Rampur and Others
Allahabad High Court · (2002) 3 AWC 2010
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 65 of 98
High Courts10 May 2002Allowed
Ram Singh Yadav Vs Commissioner, Kanpur and Others
Allahabad High Court · (2002) 3 AWC 1935 : (2002) 94 FLR 11 : (2002) 3 UPLBEC 2139
High Courts10 May 2002Dismissed
Moin Uddin Vs IVth Additional District Judge, Mathura and Others
Allahabad High Court · (2002) 3 AWC 1959
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts10 May 2002Allowed
Hoti Lal Vs State of U.P. and Others
Allahabad High Court · AIR 2002 All 257 : (2002) 3 AWC 1761 : (2002) 93 RD 451 : (2002) 3 UPLBEC 2024
Constitution of India, 1950 — Article 243F, 243OUttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 95, 95(1)Constitution of India, 1950 — Article 243F, 243O
High Courts10 May 2002Dismissed
Vijay Prakash Dixit Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1800 : (2002) 94 FLR 458 : (2002) 2 UPLBEC 1946
High Courts10 May 2002Allowed
Radhey Shyam Vs Special C.J.M./Prescribed Authority, Kanpur Nagar and Others
Allahabad High Court · (2002) 3 AWC 1962
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 22, 24
High Courts10 May 2002Dismissed
Dr. Krishna Kant Trivedi Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1907 : (2002) 94 FLR 19 : (2002) 2 UPLBEC 1945
Constitution of India, 1950 — Article 226
High Courts10 May 2002
Chandan Singh Rathi Vs District Magistrate and Another
Allahabad High Court · (2002) 3 AWC 2284 : (2002) 94 FLR 1113 : (2002) 3 UPLBEC 2265
Constitution of India, 1950 — Article 21, 309, 311(2)
High Courts10 May 2002Dismissed
Bachanu Ram Vs District Judge, Mirzapur and Others
Allahabad High Court · (2002) 3 AWC 2003 : (2002) 3 CivCC 310 : (2002) 4 RCR(Civil) 528
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 May 2002Allowed
Bhugi alias Daya Ram Maurya and Another Vs State of U.P. and Another
Allahabad High Court · (2002) 2 ACR 1513
Penal Code, 1860 (IPC) — Section 120B, 417
High Courts09 May 2002Partly Allowed
Jai Narain Agrawal Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (2002) 3 AWC 2350
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(5)
High Courts09 May 2002Allowed
Gani Master Vs District Judge, Varanasi and Others
Allahabad High Court · (2002) 3 AWC 1811
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 16(1)
High Courts09 May 2002Partly Allowed
Ram Nath Sehgal Vs District Judge and Others
Allahabad High Court · (2002) 3 AWC 2497
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(5)
High Courts09 May 2002
Raghubansh Mani and Another Vs Special Judge and Others
Allahabad High Court · (2002) 3 AWC 2062
High Courts09 May 2002Partly Allowed
Ram Shankar Yadav Vs XVth Additional District Judge and Others
Allahabad High Court · (2002) 3 AWC 2500
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 21
High Courts08 May 2002Dismissed
Rameshwar Vs Deputy Director of Consolidation, Bareilly and Others
Allahabad High Court · (2002) 3 AWC 2328 : (2002) 93 RD 475
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(1), 122B(4F)
High Courts08 May 2002Dismissed
Union of India (UOI) Vs Subhash Chand Jain
Allahabad High Court · (2002) 2 ACR 1612
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 37, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 67
High Courts08 May 2002Dismissed
Rama Kant Malviya Vs District Judge, Allahabad and Others
Allahabad High Court · (2002) 3 AWC 2116 : (2002) 2 UPLBEC 1783
Constitution of India, 1950 — Article 226
High Courts08 May 2002Dismissed
Smt. P. Jacob Vs Additional District Judge, Kanpur Nagar and Others
Allahabad High Court · (2002) 3 AWC 2236
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 20
High Courts08 May 2002Disposed Of
U.P. State Road Transport Corporation Vs Jorawar Singh and Others
Allahabad High Court · (2002) 3 AWC 2202 : (2002) 94 FLR 352
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K