High Courts11 Apr 2002Dismissed
Mahendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1629 : (2002) 3 UPLBEC 2737 : (2002) 2 UPLBEC 1699
Land Acquisition Act, 1894 — Section 11, 11(A), 17, 17(4), 4(1)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 73 of 98
High Courts11 Apr 2002Allowed
Ajay Kumar Srivastava Vs Commissioner Consolidation, U.P., Lucknow and others
Allahabad High Court · (2002) 04 AHC CK 0095
High Courts11 Apr 2002
Jai Nandini @ Nandini Vs Life Insurance Corporation of India & Ors.
Allahabad High Court · (2002) 04 AHC CK 0084
Constitution of India, 1950 — Article 226
High Courts11 Apr 2002
Ram Dutta Vs State of U.P. and Another
Allahabad High Court · (2002) 2 AWC 1634
Constitution of India, 1950 — Article 309
High Courts11 Apr 2002Allowed
Ajai Kumar Srivastava Vs Commissioner, Consolidation, Lucknow and Others
Allahabad High Court · (2002) 3 AWC 1855 : (2002) 3 UPLBEC 2170
High Courts11 Apr 2002Dismissed
Rajendra Singh Vs Accountant General, U.P., Lekha II and Others
Allahabad High Court · (2002) 3 AWC 1804 : (2002) 3 UPLBEC 2118
High Courts11 Apr 2002Dismissed
Nankoo Vs National Textile Corporation Ltd. and Others
Allahabad High Court · (2002) 2 AWC 1678 : (2002) 93 FLR 1165 : (2002) 3 UPLBEC 2411
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts11 Apr 2002Allowed
Satya Deo Thakur Vs Vth Additional District Judge, Varanasi and Others
Allahabad High Court · (2002) 3 AWC 2199 : (2002) 3 CivCC 199 : (2002) 4 RCR(Civil) 497 : (2002) 93 RD 673
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts11 Apr 2002Allowed
Gokul Prasad Mishra Vs Upper Mukhya Adhikari, Zila Parishad, Lalitpur and Others
Allahabad High Court · (2002) 3 AWC 2106 : (2002) 2 UPLBEC 1928
Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 36, 37
High Courts11 Apr 2002Allowed
Amir Siddiqui Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 ACR 1412
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226Customs Act, 1962 — Section 132, 135(1)
High Courts11 Apr 2002Allowed
Harish Chandra Singh (I.P.S.) Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 ACR 1115
Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 156, 157(1), 159, 197, 8(1)Penal Code, 1860 (IPC) — Section 109, 120B, 127, 147, 148
High Courts10 Apr 2002Dismissed
Smt. Sarla Devi Vs District Judge, Mainpuri and Others
Allahabad High Court · (2002) 3 AWC 2000 : (2002) 93 RD 445
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Succession Act, 1925 — Section 213
High Courts10 Apr 2002Dismissed
Ambika Prasad Srivastava Vs Additional District and Sessions Judge and Others
Allahabad High Court · (2002) 2 AWC 1707
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts10 Apr 2002Dismissed
Uma Shankar Mishra Vs Sambhagiya Prashasnik Committee, U.P. and Others
Allahabad High Court · (2002) 2 AWC 1704 : (2002) 93 FLR 1087 : (2002) 3 LLJ 467 : (2002) 2 UPLBEC 1481
High Courts10 Apr 2002Dismissed
Prem Pal Singh Vs Additional Director of Education (Secondary), U.P., Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1474 : (2002) 2 UPLBEC 1666
High Courts10 Apr 2002Allowed
Jhuri Singh Vs Ram Kumar Singh and Another
Allahabad High Court · (2002) 3 AWC 2067
General (Civil) Rules — Rule 72
High Courts10 Apr 2002Dismissed
Executive Engineer and Another Vs Prescribed Authority, Labour Court and Another
Allahabad High Court · (2002) 3 AWC 2033 : (2002) 2 UPLBEC 1389
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts10 Apr 2002Dismissed
Classic Rugs Pvt. Ltd. Vs Assistant Commissioner (Assessment) and Another
Allahabad High Court · (2003) 115 CompCas 736 : (2004) 52 SCL 220
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 22
High Courts10 Apr 2002Disposed Of
Chhotaka Vs State of U.P.and Others
Allahabad High Court · (2002) 04 AHC CK 0092
High Courts10 Apr 2002Dismissed
Rakesh Kumar Jaiswal alias Guddu Vs Prescribed Authority and Others
Allahabad High Court · (2002) 3 AWC 2047 : (2002) 94 FLR 201 : (2002) 3 LLJ 369 : (2002) 2 UPLBEC 1394
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2Payment of Wages (Procedure) Rules, 1937 — Rule 8Payment of Wages Act, 1936 — Section 15(2), 16