COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 70 of 98

High Courts19 Apr 2002Disposed Of

Committee of Management of Adarsh Inter College, Etawah and Another Vs Joint Director of Education, Kanpur and Others

Allahabad High Court · (2002) 3 AWC 1940 : (2002) 3 UPLBEC 2537

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

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High Courts19 Apr 2002Dismissed

Jay Shiv Kushwaha Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 3 AWC 1969 : (2002) 3 UPLBEC 2098

Army Act, 1950 — Section 121, 22, 39Army Rules, 1954 — Rule 13Constitution of India, 1950 — Article 20(2)

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High Courts18 Apr 2002Allowed

Charan Lal and Others (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 2 ACR 1625

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts18 Apr 2002Dismissed

S.J. Collins Vs District Co-operative Bank Ltd. and Others

Allahabad High Court · (2002) 3 AWC 1994 : (2002) 94 FLR 642 : (2002) 2 UPLBEC 1593

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High Courts18 Apr 2002Dismissed

Gokul Dairy and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 1863 : (2002) 2 UPLBEC 1674

Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Credit Act, 1973 — Section 11, 11A, 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279

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High Courts18 Apr 2002Dismissed

Ravi Srivastava Vs District Magistrate, Varanasi and Another

Allahabad High Court · (2002) 3 AWC 2030 : (2002) 94 FLR 16 : (2002) 3 UPLBEC 2385

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High Courts18 Apr 2002Allowed

Shaheena Begum Vs Secretary/President,District Co-operative Bank Ltd.,Basti and Another

Allahabad High Court · (2002) 04 AHC CK 0119

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 104

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High Courts18 Apr 2002Allowed

Indrish Vs Secretary,Ministry of Home Affairs,Govt.of India,New Delhi & Ors.

Allahabad High Court · (2002) 04 AHC CK 0104

National Security Act, 1980 — Section 3

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High Courts18 Apr 2002Dismissed

Vinay Kumar Agarwal Vs XVIIth Additional District Judge,Allahabad & Ors.

Allahabad High Court · (2002) 04 AHC CK 0099

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a), 20(4), 30Constitution of India, 1950 — Article 226

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High Courts18 Apr 2002Allowed

Rajeev Yadav Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1695 : (2002) 2 UPLBEC 1478

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High Courts18 Apr 2002Dismissed

Subhash Chand Sharma Vs IXth Additional District Judge, Agra and Others

Allahabad High Court · (2002) 3 AWC 1902

Constitution of India, 1950 — Article 226

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High Courts18 Apr 2002Dismissed

State Bank of India and Another Vs Shyam Narain and Others

Allahabad High Court · (2002) 3 AWC 2039

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)

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High Courts18 Apr 2002Dismissed

Ayodhya Prasad Vs Public Service Commission and Another

Allahabad High Court · (2002) 3 AWC 2468

Constitution of India, 1950 — Article 141

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High Courts18 Apr 2002

Manish Kumar Jain Vs Hari Bhagwan Bansal and Another

Allahabad High Court · (2002) 2 AWC 1618

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts18 Apr 2002Allowed

Idrish Vs Secretary, Ministry of Home Affairs, G.O.I. and Others

Allahabad High Court · (2002) 2 ACR 1208

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High Courts17 Apr 2002Dismissed

Parvez Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 2 ACR 1207

Constitution of India, 1950 — Article 25National Security Act, 1980 — Section 3

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High Courts17 Apr 2002Dismissed

Dr. Sheela Singh Vs Director/Principal, Medical College, Allahabad and Others

Allahabad High Court · (2002) 3 AWC 2049 : (2002) 94 FLR 820 : (2002) 2 UPLBEC 1784

Constitution of India, 1950 — Article 14, 311

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High Courts17 Apr 2002Allowed

Rajveer Singh Vs Collector, Ghaziabad and Others

Allahabad High Court · (2002) 2 AWC 1651

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(3), 122B(4), 122B(4A), 333

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High Courts17 Apr 2002Dismissed

Munni Lal Tripathi Vs Principal Secretary (Vigilance), Satarkata Anubhag-3, Lucknow and Others

Allahabad High Court · (2002) 2 AWC 1607

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High Courts17 Apr 2002Allowed

Rani Devi and Another Vs 3Rd Additional District Judge, Faizabad and Another

Allahabad High Court · (2002) 04 AHC CK 0085

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 16(5), 18, 21(5)Proviso, 24Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(9)(a), 8, 9

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