High Courts15 Mar 2002Allowed
Vidyawati Construction Co. Vs Union of India (UOI)
Allahabad High Court · (2002) 2 AWC 1396 : (2002) 95 FLR 499
Arbitration and Conciliation Act, 1996 — Section 11(4)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 79 of 98
High Courts15 Mar 2002
Nishi Dobriyal and Another Vs Director General, C.R.P.F. and Others
Allahabad High Court · (2002) 2 AWC 1321 : (2002) 3 UPLBEC 2113
Constitution of India, 1950 — Article 226, 323A
High Courts14 Mar 2002Dismissed
R.C. Yadav Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1472 : (2002) 93 FLR 708 : (2002) 3 LLJ 108
High Courts14 Mar 2002Allowed
Shiv Kumar Sharma and Another Vs Vth Additional District Judge, Muzaffar Nagar and Others
Allahabad High Court · (2002) 2 AWC 1518
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts14 Mar 2002Dismissed
Surendra Nath Singh Vs Deen Dayal Upadhyay Gorakhpur University and Another
Allahabad High Court · (2002) 2 AWC 1251 : (2002) 93 FLR 689 : (2002) 3 UPLBEC 2376
Uttar Pradesh State Universities Act, 1973 — Section 2(19)
High Courts14 Mar 2002
Jai Singh Vs Shakuntala
Allahabad High Court · (2002) 03 AHC CK 0053
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16
High Courts14 Mar 2002Dismissed
Dhirendra Chaturvedi Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1280 : (2002) 95 FLR 501 : (2002) 3 UPLBEC 2528
Uttar Pradesh Service of Engineer Class II (Irrigation Branch) Rules, 1936 — Rule 5
High Courts14 Mar 2002Dismissed
Keshav Prasad Lal Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1225 : (2002) 93 RD 342
Group D Service Rules, 1978 — Rule 3, 6Uttar Pradesh Fundamental Rules — Rule 56
High Courts14 Mar 2002Dismissed
Niraj Agarwal Vs Ist Additional District Judge, Muzaffarnagar and Others
Allahabad High Court · (2002) 2 AWC 1644 : (2002) 2 UPLBEC 1145
Land Acquisition Act, 1894 — Section 18
High Courts14 Mar 2002Allowed
Qamruddin Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2721
Penal Code, 1860 (IPC) — Section 302
High Courts14 Mar 2002Allowed
P.N.C. Construction Company Limited Vs State of U.P. and Others
Allahabad High Court · (2002) 128 STC 476
Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 2, 4B, 4B(2)
High Courts14 Mar 2002Dismissed
Rama Pati Yadav and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 3646 : (2002) 4 RCR(Criminal) 15
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 354
High Courts14 Mar 2002Allowed
Qamaruddin (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 2 ACR 1180
Penal Code, 1860 (IPC) — Section 302
High Courts13 Mar 2002Disposed Of
Bhaiya Lal and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 3592
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts13 Mar 2002Allowed
Satya Prakash and Another Vs Ist Additional District Judge and Others
Allahabad High Court · AIR 2002 All 198 : (2002) 2 AWC 1368 : (2002) 3 CivCC 68
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Mar 2002Dismissed
State of U.P. Vs Ratan Kishore Johri and Another
Allahabad High Court · (2002) 2 AWC 1513
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts13 Mar 2002Partly Allowed
Central Academy Society School Vs Raj Kumar Ganjur
Allahabad High Court · AIR 2003 All 194
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 6 Rule 17
High Courts13 Mar 2002
Dr. Y. Vimala Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1351 : (2002) 2 UPLBEC 1521
High Courts13 Mar 2002Dismissed
Smt. Vibha Shukla and Another Vs Director of Education (Basic), Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1221 : (2002) 93 FLR 687 : (2002) 3 UPLBEC 2530
High Courts11 Mar 2002Dismissed
Rameshwar Nath Dubey Vs State of U.P. and Another
Allahabad High Court · (2002) 2 ACR 1162
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302