COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 74 of 98

High Courts10 Apr 2002Dismissed

Dabur India Ltd. Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1571 : (2002) 2 UPLBEC 1469(1)

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(4)

High Courts10 Apr 2002Dismissed

Asad Ahmad and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2198 : (2002) 93 RD 525 : (2002) 2 UPLBEC 1951

Constitution of India, 1950 — Article 226

High Courts10 Apr 2002Dismissed

Executive Engineer, UPSEB Vs Prescribed Authority/Assistant Labour Commissioner, Varanasi and Others

Allahabad High Court · (2002) 3 AWC 1861 : (2002) 93 FLR 913 : (2002) 3 LLJ 142 : (2002) 2 UPLBEC 1456

Limitation Act, 1963 — Section 29(2), 5Payment of Wages Act, 1936 — Section 17(1A)

High Courts10 Apr 2002Allowed

Shiv Shanker Tiwari Vs Director of Agriculture and Others

Allahabad High Court · (2003) 6 AWC 5583

High Courts10 Apr 2002Allowed

Asha Dass (Smt.) Vs District Inspector of Schools and Others

Allahabad High Court · (2002) 2 UPLBEC 1592

Uttar Pradesh Intermediate Education Act, 1921 — Regulation 7(2)

High Courts09 Apr 2002

Israil Vs State of U.P. and Another

Allahabad High Court · (2002) 2 ACR 1404

Penal Code, 1860 (IPC) — Section 302, 323, 504, 506

High Courts09 Apr 2002Allowed

Chandra Pal Singh Vs Rent Control and Eviction Officer/City Magistrate Bulandshahr and Another

Allahabad High Court · (2002) 2 AWC 1523

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(9)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22

High Courts09 Apr 2002

Shambhu Dayal Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 2 AWC 1686 : (2002) 147 ELT 35 : (2002) 94 FLR 878 : (2002) 2 UPLBEC 1501

Administrative Tribunals Act, 1985 — Section 6(2)Constitution of India, 1950 — Article 37, 50

High Courts09 Apr 2002Dismissed

Keshav Prasad Pathak Vs State of U.P. and Another

Allahabad High Court · (2002) 2 AWC 1485 : (2002) 94 FLR 407 : (2002) 3 UPLBEC 2108

High Courts09 Apr 2002

Ali Dad Khan and Others Vs Deputy Director of Consolidation, Moradabad and Others

Allahabad High Court · (2002) 2 AWC 1560 : (2002) 93 RD 436

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11C, 3(4), 48, 9A

High Courts09 Apr 2002Dismissed

Mishri Lal Gupta and Another Vs Rent Control and Eviction Officer, Aligarh and Another

Allahabad High Court · (2002) 2 AWC 1558

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(6)

High Courts09 Apr 2002Dismissed

Kamlesh Vs State of U.P. and Another

Allahabad High Court · (2002) 2 ACR 1352

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165

High Courts08 Apr 2002Allowed

Phudiki alias Badlu and Others Vs State of U.P.

Allahabad High Court · (2002) 2 ACR 1408

Penal Code, 1860 (IPC) — Section 308, 323, 325, 34

High Courts08 Apr 2002Allowed

Dubbar and Another Vs 1st Additional District Judge and Another

Allahabad High Court · AIR 2002 All 358

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 141

High Courts08 Apr 2002Dismissed

Habibur Rehman Vs Additional Judge Small Causes/Prescribed Authority, Allahabad and Another

Allahabad High Court · (2002) 3 AWC 2062(1)

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

High Courts08 Apr 2002Allowed

Santosh Kumar Sharma Vs District Judge, Unnao and Another

Allahabad High Court · (2002) 3 AWC 2069

High Courts08 Apr 2002Allowed

Shafat Ullah Vs Commissioner, Varanasi and Others

Allahabad High Court · (2002) 2 AWC 1483

High Courts08 Apr 2002

Ram Murti Tripathi Vs Registrar, Sampurnanand Sanskrit Vidyalaya, Varanasi and Others

Allahabad High Court · (2002) 2 AWC 1482 : (2002) 2 UPLBEC 1370

High Courts08 Apr 2002

Surendra Kumar Sharma Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACC 548 : (2002) 2 AWC 1556 : (2002) 93 FLR 911 : (2002) 2 UPLBEC 1368

Constitution of India, 1950 — Article 50Workmens Compensation Act, 1923 — Section 20

High Courts08 Apr 2002Dismissed

V.P. Singh Vs Addl. D.I.G.P./Commandant CRPF

Allahabad High Court · (2002) 3 UPLBEC 2263

Central Reserve Police Force Act, 1949 — Section 11Central Reserve Police Force Rules, 1955 — Rule 27, 28, 28(3)