High Courts11 Mar 2002Dismissed
Sushil Vidyarthi Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 UPLBEC 1440
Constitution of India, 1950 — Article 14, 19(1), 226, 25, 25(2)Criminal Procedure Code, 1973 (CrPC) — Section 144
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 80 of 98
High Courts11 Mar 2002
P. Srinivasulu Vs Dy. Inspector General of Police, C.R.P.F., Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1388
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 28Constitution of India, 1950 — Article 226
High Courts11 Mar 2002
Vinod Kumar Rai Vs Public Service Commission, U.P., Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1300 : (2002) 93 FLR 890 : (2002) 2 UPLBEC 1054
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33Uttar Pradesh Nyayik Sewa Niyamavali, 1951 — Rule 20Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 — Section 3(2)
High Courts11 Mar 2002Dismissed
Dr. Sanjeev Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2152 : (2002) 93 FLR 705 : (2002) 2 UPLBEC 1372
High Courts08 Mar 2002Partly Allowed
Shri Rai Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2154 : (2002) 3 UPLBEC 2254
High Courts08 Mar 2002Dismissed
Indian Overseas Bank Vs VIIIth Additional District Judge, Muzaffarnagar and Others
Allahabad High Court · (2002) 3 AWC 1857
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts08 Mar 2002Dismissed
Chandra Sekhar Tiwari Vs State Public Services Tribunal, Lucknow and Others
Allahabad High Court · (2002) 2 AWC 1545 : (2002) 93 FLR 893 : (2002) 2 UPLBEC 1375
High Courts08 Mar 2002Dismissed
Madhav Pandey and Others Vs Board of Revenue and Others
Allahabad High Court · (2002) 2 AWC 1311 : (2002) 93 RD 319
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 218, 219, 219(2), 34
High Courts08 Mar 2002Dismissed
Amrit Banaspati Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2002) 177 CTR 250 : (2002) 256 ITR 337 : (2003) 130 TAXMAN 658
High Courts08 Mar 2002Disposed Of
Vinod Kumar Rai Vs State of U.P. and Another
Allahabad High Court · (2002) 2 AWC 1297 : (2002) 2 UPLBEC 1057
Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 15, 7
High Courts08 Mar 2002Dismissed
Smt. Durga Vs Election Commissioner, State of U.P. and Others
Allahabad High Court · AIR 2002 All 274 : (2002) 2 AWC 1394
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 100, 100(1), 80, 80A, 81
High Courts08 Mar 2002Dismissed
Mansoor Ahmad Vs Industrial Tribunal (I), U.P., Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1252 : (2002) 93 FLR 699 : (2002) 2 UPLBEC 1522
Constitution of India, 1950 — Article 311Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6P
High Courts08 Mar 2002Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1286 : (2002) 93 FLR 410 : (2002) 2 UPLBEC 1089
Constitution of India, 1950 — Article 32Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 33C
High Courts08 Mar 2002Dismissed
Krishna Kumar Vs Special Judge/Additional District Judge, Pilibhit and Others
Allahabad High Court · (2002) 2 AWC 1289 : (2002) 2 CivCC 615 : (2002) 4 RCR(Civil) 104
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
High Courts08 Mar 2002Dismissed
Sanjay Kumar Misra and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 AWC 1486 : (2002) 2 UPLBEC 1664 : (2002) 2 UPLBEC 1644
Penal Code, 1860 (IPC) — Section 120B, 13(1), 13(2), 171, 420
High Courts08 Mar 2002Dismissed
Arun Kumar Vs VIIIth Additional District Judge, Badaun and Another
Allahabad High Court · (2002) 2 AWC 1655
Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts07 Mar 2002Allowed
Ram Pratap and Others Vs Hari Shanker and Others
Allahabad High Court · (2002) 2 AWC 1278
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts07 Mar 2002Allowed
Satendra Kumar (Capt.) Vs Union of India
Allahabad High Court · (2002) 03 AHC CK 0068
Army Rules, 1954 — Rule 13A
High Courts07 Mar 2002Allowed
Capt. Satendra Kumar Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 AWC 1293 : (2002) 93 FLR 555
Army Rules, 1954 — Rule 13A
High Courts07 Mar 2002Allowed
Bhaskaran Vs Sreedharan
Allahabad High Court · (2002) 03 AHC CK 0061
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11