High Courts26 Feb 2002Dismissed
Birendra Prasad Vishwakarma Vs Chief Medical Officer, Ballia and Others
Allahabad High Court · (2002) 2 AWC 1296
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 83 of 98
High Courts26 Feb 2002Dismissed
Smt. Tara Devi and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2151 : (2002) 3 UPLBEC 2261
High Courts26 Feb 2002
Subash Chandra Goyal Vs Tax Recovery Officer
Allahabad High Court · (2002) 122 TAXMAN 95
High Courts26 Feb 2002Dismissed
Kunwar Pal and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 3647
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 307
High Courts26 Feb 2002Allowed
Kali Prasad Patwa and Another Vs State of U.P.
Allahabad High Court · (2002) 1 ACR 836
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 326, 498A
High Courts25 Feb 2002Dismissed
Shyampal Singh Vs Roza Sahkari Ganna Vikas Samiti Ltd. and Others
Allahabad High Court · (2002) 2 AWC 1199(2)
High Courts25 Feb 2002
Lal Bahadur Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1294 : (2002) 94 FLR 1216
Penal Code, 1860 (IPC) — Section 409
High Courts25 Feb 2002
Shambhu Dayal Vs Union of India (UOI) and Others
Allahabad High Court · (2002) 2 UPLBEC 1396
Administrative Tribunals Act, 1985 — Section 6(2)Constitution of India, 1950 — Article 50
High Courts22 Feb 2002Partly Allowed
Shiv Shankar Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2673
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2)Penal Code, 1860 (IPC) — Section 120B, 149, 302, 309(2), 34
High Courts22 Feb 2002Dismissed
Dambar Singh Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 3578
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 226, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Feb 2002Dismissed
Anil (In Jail) Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2694
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts22 Feb 2002Allowed
Smt. Beer Bala Gupta Vs XVth Additional Sessions Judge, Meerut and Others
Allahabad High Court · (2002) 2 AWC 1212 : (2002) CriLJ 3601 : (2002) 93 FLR 475
Companies Act, 1956 — Section 630
High Courts20 Feb 2002Allowed
Mahesh and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2683
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Feb 2002Disposed Of
Moti Lal Gupta Vs Central Administrative Tribunal, Allahabad and Others
Allahabad High Court · (2002) 2 AWC 931 : (2002) 93 FLR 284
High Courts20 Feb 2002Allowed
Hanuman Prasad Verma Vs State of U.P.& Ors.
Allahabad High Court · (2002) 02 AHC CK 0070
Arms Act, 1959 — Section 17, 3
High Courts20 Feb 2002Allowed
Ram Prakash Dewakar Vs District Inspector of Schools and Others
Allahabad High Court · (2002) 2 AWC 995
Constitution of India, 1950 — Article 14
High Courts20 Feb 2002Allowed
Sheo Prasad and Others Vs Deputy Director of Consolidation, Basti and Others
Allahabad High Court · (2002) 2 AWC 1090 : (2002) 93 RD 329
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts20 Feb 2002Dismissed
Gulab Chand Upadhyaya Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 2907 : (2002) 3 RCR(Criminal) 514
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 154(1), 154(3), 155, 156Evidence Act, 1872 — Section 27
High Courts20 Feb 2002
Anil Kumar Singh and Another Vs State of U.P.
Allahabad High Court · (2002) 1 ACR 939
Criminal Procedure Code, 1973 (CrPC) — Section 446, 82, 83
High Courts19 Feb 2002Dismissed
Bansdeo Vs Additional District Magistrate (Administration) and Another
Allahabad High Court · (2002) 2 AWC 1359 : (2002) 93 RD 334
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(3), 122B(4)