COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 77 of 98

High Courts21 Mar 2002Allowed

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

Allahabad High Court · (2002) 2 UPLBEC 1327

Basic Education Teachers Service Rules, 1981 — Rule 15, 5, 6, 8Constitution of India, 1950 — Article 14, 15, 16, 21, 226Uttar Pradesh Basic Education Act, 1972 — Section 13, 19, 3(3), 4

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High Courts21 Mar 2002Disposed Of

Jalan Castings (Pvt. ) Ltd; Jalan Alloys Limited Vs Central Excise and Gold (Control) Appellate Tribunal (CEGAT),New Delhi and Others

Allahabad High Court · (2002) 03 AHC CK 0056

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2002Dismissed

Mukesh Kumar Sharma Vs D.I.O.S.Mathura

Allahabad High Court · (2002) 03 AHC CK 0055

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High Courts21 Mar 2002Dismissed

Super House Leather Ltd. Vs Saggittarians International Ltd. and Another

Allahabad High Court · (2002) 2 AWC 1539

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts21 Mar 2002Dismissed

Mahesh Kumar Sharma Vs District Inspector of Schools, Mathura and Another

Allahabad High Court · (2002) 2 AWC 1624 : (2002) 94 FLR 310 : (2002) 3 UPLBEC 2452

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High Courts21 Mar 2002Allowed

Mohammad Suleman Vs State of U.P. and Others

Allahabad High Court · (2002) CriLJ 2725

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 3(2), 5A

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High Courts21 Mar 2002Dismissed

Smt. Takabul Jahan and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 2 ACR 1177

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 363, 366

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High Courts20 Mar 2002Allowed

Ram Bharose and Others Vs State of U.P.

Allahabad High Court · (2002) 2 ACR 1179

Criminal Procedure Code, 1973 (CrPC) — Section 446

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High Courts20 Mar 2002Dismissed

Uma Shankar Vs Union of India (UOI)

Allahabad High Court · (2002) 3 UPLBEC 2169

Administrative Tribunals Act, 1985 — Section 21, 21(3)

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High Courts20 Mar 2002Allowed

Sita Ram Vs State of U.P.

Allahabad High Court · (2002) CriLJ 2915

Penal Code, 1860 (IPC) — Section 302

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High Courts20 Mar 2002Dismissed

Committee of Management of Krishna Vidya Mandir High School and Others Vs Joint Director of Education, Saharanpur and Others

Allahabad High Court · (2002) 2 AWC 1543 : (2002) 2 UPLBEC 1085

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5)

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High Courts20 Mar 2002Disposed Of

Lallan Rai Vs The State of U.P. and Others

Allahabad High Court · (2003) 1 ALD(Cri) 209 : (2002) CriLJ 2911 : (2002) 3 RCR(Criminal) 408

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 286, 302, 504, 506

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High Courts20 Mar 2002Allowed

Kuldeep Chand Kapoor Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 1887 : (2002) 2 UPLBEC 1525

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High Courts20 Mar 2002Dismissed

H.K. Oberai Vs Union of India (UOI) and Another

Allahabad High Court · (2002) 2 AWC 1547 : (2002) 93 FLR 706 : (2002) 3 UPLBEC 2264 : (2002) 2 UPLBEC 1376

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High Courts20 Mar 2002

Harwindra Kumar Vs Chief Engineer Karmik, U.P. Jal Nigam, Lucknow and Others

Allahabad High Court · (2002) 3 AWC 2135 : (2002) 2 UPLBEC 1511

Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 3, 37, 37(1), 8, 8(2)Uttar Pradesh Water Supply and Sewerage Rules, 1975 — Rule 56A

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High Courts20 Mar 2002Dismissed

Chaturvedi Steel Ltd. Vs U.P. State Electricity Board and Others

Allahabad High Court · (2003) 2 AWC 1127

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts19 Mar 2002Disposed Of

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

Allahabad High Court · (2002) 2 AWC 1479 : (2002) 93 FLR 710 : (2002) 2 UPLBEC 1467

Constitution of India, 1950 — Article 226

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High Courts19 Mar 2002Dismissed

Buckeye Batteries (P.) Ltd. (In Liq.) on behalf of Sri Khalid Mukhtar Vs Official Liquidator and Others

Allahabad High Court · (2002) 2 AWC 1458 : (2002) 2 UPLBEC 1379

Companies Act, 1956 — Section 466, 529, 529A, 530

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High Courts19 Mar 2002Dismissed

Munna Lal Vs Girish Kumar & Ors.

Allahabad High Court · (2002) 03 AHC CK 0059

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

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High Courts19 Mar 2002

Shakumbari Sugar and Allied Industries Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 2 AWC 1250

Constitution of India, 1950 — Article 14, 19(1)

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