COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 66 of 98

High Courts08 May 2002Dismissed

Dhirendra Pratap Singh Vs Union Public Service Commission, New Delhi

Allahabad High Court · (2002) 3 AWC 2050 : (2002) 94 FLR 403 : (2002) 3 UPLBEC 2194

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226

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High Courts07 May 2002Dismissed

Pran Murgai Vs State of U.P. and Another

Allahabad High Court · (2002) 2 ACR 1245

Penal Code, 1860 (IPC) — Section 406, 420

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High Courts07 May 2002Allowed

Dr. (Km.) Archana Gupta Vs Joint Director of Education, Bareilly and Others

Allahabad High Court · (2002) 3 AWC 2100 : (2002) 3 UPLBEC 2213

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B

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High Courts07 May 2002Allowed

Ram Gopal Vs Vice-Chancellor Dr. Bheem Rao Ambedkar University, Agra and Others

Allahabad High Court · AIR 2002 All 279 : (2002) 3 AWC 1816 : (2003) 1 UPLBEC 52

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Arms Act, 1959 — Section 25

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High Courts06 May 2002Disposed Of

In Re: Triveni Refinery (P) Ltd.

Allahabad High Court · (2002) 39 SCL 655

Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

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High Courts06 May 2002Allowed

Hind Lamps Limited Vs Deputy Labour Commissioner, Agra and Another

Allahabad High Court · (2002) 3 AWC 1908 : (2002) 94 FLR 203 : (2002) 3 LLJ 472 : (2002) 2 UPLBEC 1672

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227

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High Courts06 May 2002Allowed

Uttar Pradeshiya Vidyalaya Nirikshak Sangh and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 1957 : (2002) 3 UPLBEC 2563

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High Courts06 May 2002Allowed

Sujit Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1758 : (2002) 3 CivCC 3 : (2003) 1 RCR(Civil) 396 : (2003) 1 RCR(Criminal) 297

Majority Act, 1875 — Section 3Penal Code, 1860 (IPC) — Section 362, 366Majority Act, 1875 — Section 3

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High Courts06 May 2002Dismissed

Sohit Kumar Vs Mool Chandra

Allahabad High Court · (2002) 05 AHC CK 0072

Uttar Pradesh Land Revenue Act, 1901 — Section 218

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High Courts06 May 2002

V.K. Srivastava Vs Union Bank of India and Others

Allahabad High Court · (2002) 3 AWC 1795 : (2002) 3 LLJ 796 : (2002) 3 UPLBEC 2430

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High Courts06 May 2002Dismissed

Dinesh Chandra Vs Bal Kishan Misra and Others

Allahabad High Court · (2002) 3 AWC 2308

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3

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High Courts06 May 2002Allowed

Registrar of Companies Vs Country Informtech Services (P.) Ltd.

Allahabad High Court · (2002) 39 SCL 504

Companies (Court) Rules, 1959 — Rule 24Companies Act, 1956 — Section 433

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High Courts06 May 2002

Dharam Vir Singh Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 3 AWC 1818 : (2002) 2 UPLBEC 1734

Pension Regulations for Army, 1961 — Regulation 173Pension Regulations for Army, 1961 — Regulation 173Pension Regulations for Army, 1961 — Regulation 173

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High Courts06 May 2002

Anand Prakash Vs Rent Control and Eviction Officer, Muzaffarnagar and Others

Allahabad High Court · (2002) 3 AWC 2057

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21(1)

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High Courts04 May 2002Allowed

Municipal Board, Chandpur, Bijnor Vs Union of India and others

Allahabad High Court · (2002) 05 AHC CK 0091

National Savings Certificate (Vth Issue) Rules, 1973 — Rule 6A

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High Courts03 May 2002Allowed

Raghuvir Singh Vs Raj Kumar and Others

Allahabad High Court · (2002) 3 AWC 1955

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

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High Courts03 May 2002Allowed

Umadatt Vs Additional District Judge, Pipari and Others

Allahabad High Court · AIR 2002 All 276 : (2002) 3 AWC 1813 : (2002) 93 RD 486

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)Forest Act, 1927 — Section 18(3)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)

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High Courts03 May 2002Dismissed

Som Datta Builders Ltd. Vs Kanpur Jal Sansthan and Another

Allahabad High Court · AIR 2002 All 249 : (2002) 3 AWC 1950 : (2002) 2 UPLBEC 1777

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Municipal Corporation Act, 1959 — Section 226Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 30, 53, 53(2), 53(4), 54

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High Courts03 May 2002Allowed

Narain Singh and Others Vs State of U.P.

Allahabad High Court · (2003) CriLJ 189

Penal Code, 1860 (IPC) — Section 100, 300

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High Courts02 May 2002Dismissed

Krishna Murari and Others Vs IIIrd Additional District and Sessions Judge and Others

Allahabad High Court · (2002) 4 AWC 2784

Constitution of India, 1950 — Article 226

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