High Courts08 Apr 2002Allowed
Dubbar and Babu Lal Vs 1st Additional District Judge and Another
Allahabad High Court · (2002) 4 AWC 2995 : (2002) 93 RD 843
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 9
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 75 of 98
High Courts05 Apr 2002Allowed
Vinayak Tea Co. Vs Kothari Products Ltd.
Allahabad High Court · (2002) 2 AWC 1448
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 105, 2(1), 27(1)
High Courts05 Apr 2002Dismissed
Smt. Suloch Rani Jain and Others Vs VIIIth Additional District Judge, Saharanpur and Others
Allahabad High Court · (2002) 2 AWC 1467
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 25
High Courts05 Apr 2002Disposed Of
In the Matter of M/s Carbide and Chemicals Ltd.
Allahabad High Court · (2002) 04 AHC CK 0115
High Courts05 Apr 2002Allowed
Girija Shanker Trivedi and Others Vs Vth Additional District Judge, Kanpur and Another
Allahabad High Court · (2002) 3 AWC 1801
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20
High Courts05 Apr 2002Dismissed
Hari Om Gupta Vs IInd Additional District Judge and Others
Allahabad High Court · (2002) 2 AWC 1708
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts05 Apr 2002Partly Allowed
Uma Shanker Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 1871 : (2002) 2 UPLBEC 1356
Constitution of India, 1950 — Article 14, 16
High Courts05 Apr 2002Dismissed
Zila Sahkari Ganna Vikas Samiti Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2002) 3 AWC 2492 : (2002) 94 FLR 677 : (2002) 3 UPLBEC 2388
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts05 Apr 2002Dismissed
Zila Sahkari Ganna Vikas Samiti Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2002) 3 AWC 2362
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts04 Apr 2002Allowed
Brahmi Vs District Magistrate/Deputy Director of Consolidation, Muzaffarnagar and Others
Allahabad High Court · (2002) 3 AWC 1848 : (2002) 93 RD 393
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48
High Courts04 Apr 2002Disposed Of
Ram Kumar and Another Vs Zila Adhikari/District Deputy Director of Consolidation, Muzaffarnagar and Another
Allahabad High Court · (2002) 2 AWC 1577
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 19, 19A, 19A(2), 48(1)
High Courts04 Apr 2002Disposed Of
Shia Central Board of Waqfs and Another Vs Syed Alam
Allahabad High Court · (2003) 2 AWC 1592
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 76
High Courts04 Apr 2002Dismissed
Om Pal Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1488 : (2002) 94 FLR 405 : (2002) 3 LLJ 185 : (2002) 2 UPLBEC 1469
Constitution of India, 1950 — Article 226
High Courts04 Apr 2002
Amar Nath Vs District Judge, Meerut and Others
Allahabad High Court · (2002) 3 AWC 2002 : (2002) 93 RD 553
Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 3, 4
High Courts03 Apr 2002Disposed Of
Vijendra Pal Singh Vs Senior Regional Manager, F.C.I. and Another
Allahabad High Court · (2002) 3 AWC 1884
High Courts03 Apr 2002Dismissed
Sugreev Singh Desuriya Vs Central Government of India and Others
Allahabad High Court · (2002) 2 AWC 1442
Air Force Act, 1950 — Section 73, 82Air Force Rules, 1969 — Rule 15
High Courts03 Apr 2002
Prahlad Chand Vs Dinesh Kumar Gupta & Ors.
Allahabad High Court · (2002) 04 AHC CK 0082
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 24
High Courts03 Apr 2002Dismissed
Saghir Abbas Vs 7th Additional District Judge, Kanpur Nagar and Another
Allahabad High Court · (2002) 2 AWC 1642
Constitution of India, 1950 — Article 226
High Courts03 Apr 2002Dismissed
Union of India (UOI) and Another Vs Sudarshan Lal Talwar
Allahabad High Court · AIR 2002 All 212 : (2002) 3 AWC 1881
Transfer of Property Act, 1882 — Section 113Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 20(4)
High Courts03 Apr 2002Allowed
Ram Adhar and Others Vs Baij Nath
Allahabad High Court · (2002) 3 AWC 2076
Civil Procedure Code, 1908 (CPC) — Section 100