COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 85 of 98

High Courts14 Feb 2002

J.B. Katariya Vs State of U.P.

Allahabad High Court · (2002) CriLJ 2220

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts13 Feb 2002Dismissed

Smt. Kiran Bala Verma Vs State of U.P. and Others

Allahabad High Court · (2002) 3 AWC 2134 : (2002) 94 FLR 308 : (2002) 3 UPLBEC 2529

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31C, 31C(1)

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High Courts13 Feb 2002Dismissed

Raj Kishore Singh and Another Vs Smt. Nirmala Singh and Another

Allahabad High Court · (2002) 2 AWC 1722 : (2002) 3 CivCC 131

Civil Procedure Code, 1908 (CPC) — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Feb 2002Dismissed

Jagdeo Singh Vs Deputy Director of Consolidation, Ballia and Another

Allahabad High Court · (2002) 2 AWC 1084

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 53B, 9A(3)

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High Courts13 Feb 2002Allowed

Gauri Shanker Vs District Judge, Maharajganj and Others

Allahabad High Court · (2002) 2 AWC 988(2) : (2002) 2 UPLBEC 1135

Land Acquisition Act, 1894 — Section 18

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High Courts13 Feb 2002Dismissed

Pushpanjali Constructions Pvt. Ltd. Vs U.P.Avas Evam Vikas Parishad & Anr.

Allahabad High Court · (2002) 02 AHC CK 0064

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11AUttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28

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High Courts13 Feb 2002Dismissed

Lal Mohan Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1002

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(3A), 4, 6

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High Courts13 Feb 2002Dismissed

Viresh Kumar Vs Chairman/Anushashanik Adhikari, Hindon Gramin Bank and Others

Allahabad High Court · (2002) 2 AWC 1185 : (2002) 3 UPLBEC 2209

Hindon Gramin Bank (Staff) Service Regulations, 1988 — Regulation 17, 19, 30(3)

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High Courts13 Feb 2002Dismissed

Committee of Management, Shri Krishna Geeta Rastriya Degree College Vs Vice-Chancellor, V.B.S. Purvanchal University and Others

Allahabad High Court · (2002) 2 AWC 1157 : (2002) 2 UPLBEC 1423

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts13 Feb 2002Allowed

Tribeni Prasad Patel Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 2 AWC 881 : (2002) 2 UPLBEC 1138(1) : (2002) 2 UPLBEC 1138

Industrial Disputes Act, 1947 — Section 10

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High Courts11 Feb 2002Dismissed

Umesh Chand and Others Vs Board of Revenue, Allahabad and Others

Allahabad High Court · (2002) 2 AWC 932 : (2002) 93 RD 264

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164, 229BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 148, 149

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High Courts11 Feb 2002Allowed

B.P.Pant Vs Cadre Authority, U.P.Co-Operative Dairy Federation & Milk Union and Others

Allahabad High Court · (2002) 02 AHC CK 0062

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High Courts11 Feb 2002Dismissed

Prathma Bank Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Kanpur and Another

Allahabad High Court · (2002) 2 AWC 977 : (2002) 93 FLR 197 : (2002) 2 UPLBEC 1133

Industrial Disputes Act, 1947 — Section 25(1), 25B(2), 25F

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High Courts11 Feb 2002Allowed

Bhakti Sharan Vs Commissioner, Jhansi and Others

Allahabad High Court · (2002) 2 AWC 885

Arms Act, 1959 — Section 13, 14, 14(1), 14(2)Constitution of India, 1950 — Article 21

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High Courts11 Feb 2002Dismissed

Indra Kumar Shukla and Others Vs Zila Basic Shiksha Adhikari, Jaunpur and Others

Allahabad High Court · (2002) 2 AWC 999

Uttar Pradesh Basic Education Act, 1972 — Section 19(1)

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High Courts11 Feb 2002

Manoj Dubey Vs Election Commission of India and Others

Allahabad High Court · AIR 2002 All 167

Conduct of Elections Rules, 1961 — Rule 35Constitution of India, 1950 — Article 226, 324Registration of Electors Rules, 1960 — Rule 28

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High Courts10 Feb 2002Partly Allowed

Tribhuwan and Ors. Vs State of U.P.

Allahabad High Court · (2002) 02 AHC CK 0074

Penal Code, 1860 (IPC) — Section 147, 148, 149, 304 Part 1

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High Courts08 Feb 2002

Madhuri Tripathi (Smt.) Vs District Inspector of Schools and Others

Allahabad High Court · (2002) 2 UPLBEC 1026

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High Courts08 Feb 2002Dismissed

Abdul Hameed Khan Vs Liyaqat Mian and Others

Allahabad High Court · (2002) 2 AWC 993

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Uttar Pradesh Muslim Waqfs Act, 1960 — Section 30

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High Courts08 Feb 2002Allowed

Rafat Ahmad Jamal Alvi Vs Rent Control and Eviction Officer, Allahabad and Others

Allahabad High Court · (2002) 2 AWC 893

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)

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