COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 76 of 98

High Courts03 Apr 2002

Vijendra Pal SC Singh Vs Senior Regional Manager Food Corporation of India, Lucknow and Another

Allahabad High Court · AIR 2002 All 206

Civil Procedure Code, 1908 (CPC) — Section 24Civil Procedure Code, 1908 (CPC) — Section 24Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts03 Apr 2002Dismissed

Ram Babu and Others Vs State of U.P. and Another

Allahabad High Court · (2002) 2 ACR 1050

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 149

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High Courts03 Apr 2002Allowed

Raj Kumar Vs State of U.P. and Others

Allahabad High Court · (2002) 2 ACR 1029

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 302, 307, 394

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High Courts03 Apr 2002Allowed

Nauratan Mal Daga and Others Vs State of U.P. and Another

Allahabad High Court · (2003) CriLJ 694

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts02 Apr 2002Dismissed

Harish Chandra Singh Vs State of U.P. and Others

Allahabad High Court · (2002) 2 ACR 1096

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts02 Apr 2002Dismissed

Dharmendra Kumar Tiwari Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2132 : (2002) 93 FLR 894 : (2002) 2 UPLBEC 1451

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18Uttar Pradesh Zila Parishad (Central Transferable Cadre) Rules, 1966 — Rule 33A

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High Courts02 Apr 2002Allowed

Lal Chandra Vs Vice-Chancellor, Allahabad University and Others

Allahabad High Court · AIR 2002 All 208 : (2002) 3 AWC 1897

Allahabad University Ordinances — Ordinance 1.2, Ordinance 1.4

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High Courts02 Apr 2002Allowed

Nand Lal Chaturvedi Vs IV Additional District Judge, Mathura and Others

Allahabad High Court · (2002) 3 AWC 2153

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16

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High Courts01 Apr 2002Disposed Of

Dhruv Narain Pandey Vs State of U.P. and Others

Allahabad High Court · (2002) 3 UPLBEC 2108(2) : (2002) 3 UPLBEC 2108

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High Courts01 Apr 2002

Khewa Ram Bajpeyee Vs Rent Control and Eviction Officer Additional City magistrate-1st,Kanpur Nagar & Ors.

Allahabad High Court · (2002) 04 AHC CK 0081

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High Courts01 Apr 2002Allowed

Rana Bhupendra Singh Vs District Magistrate, Kanpur Nagar and Others

Allahabad High Court · (2002) 3 AWC 2153(1)

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16

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High Courts01 Apr 2002Allowed

Commissioner, Trade Tax Vs Bala Ji Traders

Allahabad High Court · (2003) 130 STC 89

Uttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 13A(6)

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High Courts23 Mar 2002Dismissed

State of U.P. and Ors. Vs Daulat Ram Gupta

Allahabad High Court · (2002) 03 AHC CK 0060

Essential Commodities Act, 1955 — Section 3

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High Courts22 Mar 2002

Sanjay Somani and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 2 ACR 1032

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 14(3), 177, 178, 179, 180Government of India Act, 1935 — Section 229

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High Courts22 Mar 2002Allowed

Ahat Ram (In Jail) Vs State

Allahabad High Court · (2002) 2 ACR 1342

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Mar 2002

Aruvendra Kumar Garg and Others Vs State of U.P. and Another

Allahabad High Court · (2002) 2 AWC 1489 : (2002) 2 UPLBEC 1483

Constitution of India, 1950 — Article 13(2), 14, 16Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 12, 3, 5, 6

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High Courts22 Mar 2002

Govind Prasad Vs Rent Control and Eviction Officer and Others

Allahabad High Court · (2002) 3 AWC 1878

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3)

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High Courts22 Mar 2002

Ram Chander Bhartiya, Advocate Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2072 : (2002) 92 FLR 213

Constitution of India, 1950 — Article 226

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High Courts22 Mar 2002

Abdul Aziz Vs State of U.P.

Allahabad High Court · (2002) CriLJ 2913 : (2002) 3 RCR(Criminal) 416

Criminal Procedure Code, 1973 (CrPC) — Section 4, 436, 439, 482, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 16, 19, 2, 21, 24

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High Courts21 Mar 2002Allowed

Rajendra Prasad Vs State of U.P. and Another

Allahabad High Court · (2002) 2 ACR 1072

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 489B, 489C

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