High Courts17 Apr 2002Allowed
Jitendra Srivastava Vs Union of India (UOI)
Allahabad High Court · (2002) 2 AWC 1675 : (2002) 93 FLR 1081 : (2002) 2 UPLBEC 1453
Constitution of India, 1950 — Article 226, 323A
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 71 of 98
High Courts16 Apr 2002Dismissed
Vinod Bansal Vs Additional District Judge (Court No. 8), Bulandshahr and Others
Allahabad High Court · (2002) 2 AWC 1640
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
High Courts16 Apr 2002Dismissed
Deepak Agarwal and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1516 : (2002) 95 FLR 63 : (2002) 3 UPLBEC 2499
Uttar Pradesh Excise Group A Service Rules, 1983 — Rule 5
High Courts16 Apr 2002Allowed
Cawnpore Metal Stores and Another Vs Additional District Magistrate/Rent Control and Eviction Officer, Kanpur Nagar and Others
Allahabad High Court · (2002) 2 AWC 1684
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 3
High Courts16 Apr 2002Dismissed
Indrasan Vs State of U.P.
Allahabad High Court · (2002) 04 AHC CK 0103
Penal Code, 1860 (IPC) — Section 302
High Courts16 Apr 2002Allowed
Mohammed Salim Khan Vs District Inspector of Schools, Fatehpur and Others
Allahabad High Court · (2002) 3 AWC 1868 : (2002) 3 UPLBEC 2173
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A
High Courts16 Apr 2002Dismissed
Shil Chandra Vs VIIth Additional District and Sessions Judge, Moradabad and Others
Allahabad High Court · (2002) 2 AWC 1627
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2
High Courts16 Apr 2002Dismissed
Sayed Haidar Ali Naqvi Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1611 : (2002) 3 UPLBEC 2181
Chartered Accountants Regulations, 1964 — Regulation 14Constitution of India, 1950 — Article 311, 311(2)Police Service (Probation) Rules, 1954 — Rule 12
High Courts16 Apr 2002Allowed
Laxmi Chand Vs Ist Additional District Judge and Others
Allahabad High Court · (2002) 5 AWC 3624
High Courts16 Apr 2002Allowed
Shitla Prasad Singh Vs Additional District Magistrate (Supply)/Rent Control and Eviction Officer, Kanpur Nagar and Another
Allahabad High Court · (2002) 2 AWC 1681
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 3
High Courts16 Apr 2002Allowed
Amit Kumar Pandey Vs Registrar, Deen Dayal Upadhyay Gorakhpur University and Others
Allahabad High Court · (2002) 3 UPLBEC 2077
High Courts15 Apr 2002Dismissed
Kallu and Others Vs State of U.P.
Allahabad High Court · (2002) 3 ACR 2162
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Apr 2002Allowed
Kailash Narain and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1434
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts15 Apr 2002Allowed
Shamsher Alam alias Sheru and Another Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 3588 : (2002) 4 RCR(Criminal) 16
Constitution of India, 1950 — Article 19, 19(1), 21, 215, 226Penal Code, 1860 (IPC) — Section 211, 363, 366, 452, 504
High Courts15 Apr 2002Dismissed
Vindhya Vasini Vs Prescribed Authority and Others
Allahabad High Court · (2002) 2 AWC 1623 : (2002) 3 UPLBEC 2449
High Courts15 Apr 2002Disposed Of
Satish Chandra Goel Vs Chief Development Officer, Saharanpur and Others
Allahabad High Court · (2002) 2 AWC 1617 : (2002) 94 FLR 309 : (2002) 2 UPLBEC 1482
High Courts15 Apr 2002Allowed
Subhash Krishna Saxena Vs Special Judge (E.C. Act) and Others
Allahabad High Court · (2002) 3 AWC 2125
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts15 Apr 2002Dismissed
Mohd. Yaqub Vs Vice-Chancellor of Aligarh Muslim University and Others
Allahabad High Court · AIR 2002 All 245 : (2002) 2 AWC 1604 : (2002) 3 UPLBEC 2177
High Courts15 Apr 2002Dismissed
Shankar Lal Yadav Vs District Judge, Mirzapur and Others
Allahabad High Court · (2002) 2 AWC 1515
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16
High Courts12 Apr 2002Allowed
Ashwani Kumar Pandey and Others Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1632
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323