High Courts12 Apr 2002Allowed
Raj Bahadur and Others Vs State
Allahabad High Court · (2002) 2 ACR 1414
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 72 of 98
High Courts12 Apr 2002Dismissed
Trilok Nath Mittal Vs Union of India (UOI)
Allahabad High Court · (2003) CriLJ 184 : (2002) 82 ECC 70 : (2003) 154 ELT 374
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108, 135(1)
High Courts12 Apr 2002Allowed
Smt. Nayyer Subzwari Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2117 : (2002) 2 UPLBEC 1832
Uttar Pradesh Secondary Education Service Commission Act, 1982 — Section 33A
High Courts12 Apr 2002Allowed
Committee of Management, Prem Lal Singhania Kanya Inter College and Another Vs District Magistrate, Maharajganj and Others
Allahabad High Court · (2002) 2 AWC 1554 : (2002) 3 UPLBEC 2450
High Courts12 Apr 2002Allowed
Sabir Ali and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1566 : (2002) 3 UPLBEC 2440
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 3, 4
High Courts12 Apr 2002Allowed
Zaheer Ahmad Vs IVth Additional District Judge, Fatehpur and Others
Allahabad High Court · (2002) 2 AWC 1592
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1)
High Courts12 Apr 2002Allowed
Sushil Kumar Srivastava and Another Vs U.P. Public Service Commission
Allahabad High Court · (2002) 3 AWC 1839 : (2002) 3 UPLBEC 2488
Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 15Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 15Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 15
High Courts12 Apr 2002Allowed
U.P. State Sugar Corporation Ltd. Vs Deputy Labour Commissioner, Moradabad and Another
Allahabad High Court · (2002) 2 AWC 1702 : (2002) 93 FLR 901 : (2002) 3 UPLBEC 2446
Constitution of India, 1950 — Article 226
High Courts12 Apr 2002Allowed
Neeraj Bharadwaj Vs Marathwada Institute of Technology and Others
Allahabad High Court · (2002) 2 AWC 1550
Constitution of India, 1950 — Article 226
High Courts12 Apr 2002Allowed
Sudhir Kumar Srivastava Vs Maha-Nideshak,Prantiya Rakshak Dal/Vikas Dal Avam Yuwa Kalyan U.P.Lucknow and Others
Allahabad High Court · (2002) 04 AHC CK 0118
Uttar Pradesh Pradeshik Vikas Dal Subordinate Service Rules, 1980 — Rule 5
High Courts12 Apr 2002Dismissed
U.P.State Electricity Board Vs Presiding Officer,Labour Court Ist U.P.Kanpur and Others
Allahabad High Court · (2002) 04 AHC CK 0097
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(a), 6N
High Courts12 Apr 2002Dismissed
U.P.State Electricity Board and Another Vs Presiding Officer,Labour Court-I,U.P.,Kanpur and Others
Allahabad High Court · (2002) 04 AHC CK 0096
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts12 Apr 2002
State Bank of Saurashtra Vs Ashit Shipping Services (P) Ltd.& Anr.
Allahabad High Court · (2002) 04 AHC CK 0080
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3
High Courts12 Apr 2002Dismissed
U.P. State Electricity Board Vs Presiding Officer, Labour Court, U.P., Kanpur and Others
Allahabad High Court · (2002) 2 AWC 1524 : (2002) 93 FLR 942 : (2002) 2 UPLBEC 1466
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts12 Apr 2002Dismissed
Rajya Krishi Utpadan Mandi Parishad and Another Vs Prescribed Authority, Industrial Tribunal (V), U.P., Meerut and Another
Allahabad High Court · (2002) 2 AWC 1637 : (2002) 93 FLR 1084 : (2002) 2 UPLBEC 1745 : (2002) 2 UPLBEC 1475
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts12 Apr 2002Allowed
Raja Ram Vishwakarma Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2519
High Courts12 Apr 2002Dismissed
U.P. State Electricity Board and Another Vs Presiding Officer, Labour Court-II, U.P., Agra and Others
Allahabad High Court · (2002) 2 AWC 1609 : (2002) 93 FLR 836 : (2002) 4 LLJ 198 : (2002) 2 UPLBEC 1590
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts12 Apr 2002Allowed
Dinanath Verma and Others Vs Gokaran and Others
Allahabad High Court · (2002) 5 AWC 4109
Hindu Succession Act, 1956 — Section 14Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts12 Apr 2002Allowed
Shri Krishna Master and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 3653
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Apr 2002Dismissed
Tauqeer Vs State of U.P. and Others
Allahabad High Court · (2002) 2 ACR 1053