High Courts01 May 2002Allowed
Abdul Aziz Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1802
Arms Act, 1959 — Section 17(3)Arms Act, 1959 — Section 17(3)Arms Act, 1959 — Section 17(3)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 67 of 98
High Courts01 May 2002Allowed
Smt. Satyawati and Others Vs Prescribed Authority, Etawah and Others
Allahabad High Court · (2002) 3 AWC 2036 : (2002) 93 RD 551
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts01 May 2002Dismissed
State of U.P. and Anr. Vs Additional District Judge (VIII),Bareilly & Anr.
Allahabad High Court · (2002) 05 AHC CK 0084
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts01 May 2002Dismissed
State of U.P. and another Vs Additional District Judge (VIII), Bareilly and another
Allahabad High Court · (2002) 05 AHC CK 0074
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts01 May 2002Dismissed
Satyendra Nath Srivastava Vs Ist Additional District Judge, Varanasi and Others
Allahabad High Court · (2002) 3 AWC 1799(1)
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts01 May 2002Allowed
Dr. Aparna Ghosh Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1904 : (2002) 3 UPLBEC 2192
High Courts01 May 2002Dismissed
State of U.P. and Another Vs Additional District Judge (VIII), Bareilly and Another
Allahabad High Court · AIR 2002 All 248 : (2002) 3 AWC 2037
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts01 May 2002Dismissed
State of U.P. Vs Girja and Others
Allahabad High Court · (2002) CriLJ 3582
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts01 May 2002Dismissed
State of U.P. Vs Girija alias Lalu and Others
Allahabad High Court · (2002) 2 ACR 1237
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts30 Apr 2002Allowed
Gupta Grain Merchant Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 131 STC 25
Uttar Pradesh Trade Tax Act, 1948 — Section 3DUttar Pradesh Trade Tax Rules, 1948 — Rule 12B
High Courts30 Apr 2002Allowed
Committee of Management, M.A.H. Inter College and Another Vs District Inspector of Schools, Ghazipur and Others
Allahabad High Court · (2002) 3 AWC 2221 : (2002) 2 UPLBEC 1742
Constitution of India, 1950 — Article 29, 30, 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16FFUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 103, 104, 105, 106, 107
High Courts30 Apr 2002Allowed
Jay Prakash Mishra Vs State of U.P.through Collector,Mirzapur & Anr.
Allahabad High Court · (2002) 04 AHC CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60
High Courts30 Apr 2002Allowed
Dhamsadin Vs Sheo Bahadur Singh and Others
Allahabad High Court · (2002) 04 AHC CK 0090
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts30 Apr 2002Allowed
Suraj Bhan and Another Vs District Deputy Director of Consolidation, Etawah and Others
Allahabad High Court · (2002) 3 AWC 1963 : (2002) 93 RD 419
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts30 Apr 2002Dismissed
Dr. Rajendra Kumar Rastogi Vs Director of Higher Education
Allahabad High Court · (2002) 3 AWC 2051(1) : (2002) 94 FLR 10 : (2002) 2 UPLBEC 1960
High Courts30 Apr 2002
Ram Saran Chaudhary Vs Bankey Lal Ghunghruwale and Others
Allahabad High Court · (2002) 3 AWC 1996
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)
High Courts29 Apr 2002
Khandelwal Cements Limited Vs CEGAT and CCE
Allahabad High Court · (2002) 84 ECC 312
Central Excise Rules, 1944 — Rule 55
High Courts29 Apr 2002Allowed
Rannoo Yadav Vs State of U.P. and Others
Allahabad High Court · (2002) 3 UPLBEC 2407
High Courts29 Apr 2002Dismissed
Suneel Kumar Vs Regional Assistant Director of Education (Basic) and Another
Allahabad High Court · (2002) 4 AWC 2844 : (2002) 3 UPLBEC 2742
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 4, 5
High Courts29 Apr 2002Allowed
Taj Trading Co. Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 129 STC 357
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 9