High Courts07 Mar 2002
Ratanlal Vachhani Vs Jabalpur Development Authority & Anr.
Allahabad High Court · (2002) 03 AHC CK 0054
Constitution of India, 1950 — Article 136, 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 81 of 98
High Courts07 Mar 2002Partly Allowed
Committee of Management of Adarsh Shree Vishwanath Gurukul Sanskrit Mahavidyalaya, Varanasi and Another Vs Vice-Chancellor, Sampurnanand Sanskrit University and Others
Allahabad High Court · (2002) 2 AWC 1382 : (2002) 2 UPLBEC 1042
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 60D
High Courts07 Mar 2002Dismissed
Siddharth Kumar Vs XIth Additional District Judge, Allahabad and Others
Allahabad High Court · (2002) 2 AWC 1557
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7
High Courts07 Mar 2002Dismissed
Rajendra Prasad Chaturvedi Vs Commissioner, Kanpur and Others
Allahabad High Court · (2002) 2 AWC 1273 : (2002) 95 FLR 71 : (2002) 3 LLJ 712
Constitution of India, 1950 — Article 226
High Courts06 Mar 2002Dismissed
Vijay Bahadur Tiwari Vs U.P. Public Service Commission and Others
Allahabad High Court · (2002) 2 AWC 1358
Constitution of India, 1950 — Article 226
High Courts06 Mar 2002Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Kamla Devi and Others
Allahabad High Court · (2002) ACJ 1582 : (2002) 2 AWC 1247
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts06 Mar 2002
Badam Singh Vs 8th Additional District Judge, Agra and Others
Allahabad High Court · (2002) 2 AWC 1352
Specific Relief Act, 1963 — Section 28
High Courts06 Mar 2002
Rajeev Kumar Vs State of U.P. and Another
Allahabad High Court · (2002) 2 AWC 1199 : (2002) 2 UPLBEC 1113
High Courts06 Mar 2002Dismissed
Dhampur Sugar Mills Ltd. Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1223 : (2002) 94 FLR 639 : (2003) 94 RD 604 : (2002) 2 UPLBEC 1021
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts05 Mar 2002Dismissed
Uttam Chandra Vs VIIIth Additional District Judge and Others
Allahabad High Court · (2002) 2 AWC 1366
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21
High Courts05 Mar 2002Dismissed
Ghaziabad Development Authority Vs Umesh Chand and Others
Allahabad High Court · (2002) 2 AWC 1219 : (2002) 2 UPLBEC 1102
Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Article 137
High Courts05 Mar 2002Dismissed
Banaras Beads Limited Vs Prashant Glass Works Private Limited
Allahabad High Court · (2002) 3 AWC 2463 : (2002) 111 CompCas 339
Companies Act, 1956 — Section 433, 434(1)
High Courts05 Mar 2002Allowed
Daya Shankar Tiwari Vs Chief of the Army Staff, New Delhi and Others
Allahabad High Court · (2002) 3 AWC 2142 : (2002) 2 UPLBEC 1634
Army Act, 1950 — Section 106, 20(3)Army Rules, 1954 — Rule 17
High Courts05 Mar 2002Dismissed
Swami Nath Vs State of U.P. and Others
Allahabad High Court · (2002) 93 FLR 491 : (2003) 1 LLJ 632
High Courts04 Mar 2002Disposed Of
Kumari Monica Kumar Vs Chowdhury Charan Singh University, Meerut and Others
Allahabad High Court · (2002) 2 AWC 1096(2)
Constitution of India, 1950 — Article 12, 14, 21
High Courts04 Mar 2002Dismissed
Nar Singh Vs Deputy Director of Consolidation, Basti and Others
Allahabad High Court · (2002) 2 AWC 1526 : (2002) 93 RD 346
Penal Code, 1860 (IPC) — Section 420, 465Transfer of Property Act, 1882 — Section 43Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(1)
High Courts01 Mar 2002Disposed Of
Arvind Kumar Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2898
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307
High Courts01 Mar 2002Allowed
Param Lal Verma Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1158 : (2002) 2 UPLBEC 1114
High Courts01 Mar 2002Dismissed
Surendra Kumar Pandey and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1191
High Courts01 Mar 2002
Raj Kumar and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2918
Constitution of India, 1950 — Article 13, 14, 19(2), 19(3), 19(4)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3)Penal Code, 1860 (IPC) — Section 149, 299, 300, 302, 324