High Courts08 Feb 2002Dismissed
Sardar Harbir Singh Vs Additional District Judge, Meerut and Others
Allahabad High Court · (2002) 2 AWC 1005
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 86 of 98
High Courts08 Feb 2002Allowed
Mawa Lal Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1109 : (2002) 2 UPLBEC 1012
Constitution of India, 1950 — Article 14, 16, 309Criminal Procedure Code, 1973 (CrPC) — Section 24Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3, 4
High Courts08 Feb 2002Allowed
Dinesh and Others Vs Board of Revenue and Others
Allahabad High Court · (2002) 2 AWC 1144
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 80, 80(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 333, 333(1), 333(2)
High Courts08 Feb 2002Allowed
Anwar Ali Vs Prescribed Authority/Sub-Divisional Officer and Others
Allahabad High Court · AIR 2002 All 161 : (2002) 2 AWC 954 : (2002) 2 UPLBEC 1197
Representation of the People Act, 1951 — Section 100(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(1)
High Courts07 Feb 2002Dismissed
Gajendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 3 AWC 2130
High Courts07 Feb 2002Allowed
Rajpal Singh alias Rajveer Singh Vs Abdul Haq Khan and Another
Allahabad High Court · (2002) 2 AWC 1150
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts07 Feb 2002Allowed
Saurabh Gupta Vs Chairman, Counselling Board, C.P.M.T., 2000-01 and Another
Allahabad High Court · (2002) 2 AWC 890
High Courts07 Feb 2002Disposed Of
Ved Prakash Agrawal; U.P.State Sugar Corporation Ltd.Unit Rohanakalan,District Muzaffarnagar Vs Chairman,U.P.State Sugar Corporation Ltd.,Lucknow and Others; Industrial Tribunal,Allahabad and Another
Allahabad High Court · (2002) 02 AHC CK 0077
Industrial Disputes Act, 1947 — Section 2(s)
High Courts06 Feb 2002Allowed
D.S.M. Group of Industries and Another Vs Chairman, Trade Tax Tribunal and Others
Allahabad High Court · (2004) 134 STC 255
Constitution of India, 1950 — Article 366(28)Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 8(4)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 13
High Courts06 Feb 2002Dismissed
Mustafa Hussain Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 951 : (2002) 94 FLR 951
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 5, 6
High Courts06 Feb 2002Dismissed
Smt. Savita Verma and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 1081 : (2002) 2 UPLBEC 1437
Public Accountants Defaults Act, 1850 — Section 3, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 287A
High Courts06 Feb 2002Allowed
Mahboob Ali Vs Supdt., District Jail and Others
Allahabad High Court · (2002) 2 AWC 1284
National Security Act, 1980 — Section 5A
High Courts06 Feb 2002Allowed
Chiraunji Lal Vs State of U.P. and Others
Allahabad High Court · (2002) 2 AWC 946 : (2002) 93 FLR 206 : (2002) 3 LLJ 15
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts06 Feb 2002Allowed
Ram Sukhi Alias Laloo Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2081
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Feb 2002Dismissed
D.S.M. Group of Industries and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (2006) 146 STC 265
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22, 4A, 7, 9Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(6), 41(6)
High Courts05 Feb 2002Dismissed
Prashant Khurana Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 2219
High Courts05 Feb 2002Allowed
Smt. Raj Kumari Devi and Others Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (2002) ACJ 1794 : (2002) 2 AWC 1010
Motor Vehicles Act, 1939 — Section 110D
High Courts05 Feb 2002Dismissed
Bank of Baroda Vs Sardar Arvinder Singh and Another
Allahabad High Court · (2002) 2 AWC 1068
Transfer of Property Act, 1882 — Section 106, 107
High Courts05 Feb 2002Dismissed
Sanjeev Kumar Agarwal Vs Engineers India Ltd. and Others
Allahabad High Court · (2002) 2 AWC 1037 : (2002) 93 FLR 479 : (2002) 2 UPLBEC 1430
High Courts05 Feb 2002Allowed
Anand Pal and Jaipal Vs Motor Accident Claims Tribunal, Ghaziabad and Others
Allahabad High Court · (2003) 1 ACC 85 : (2002) ACJ 1470 : (2002) 2 AWC 1214
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 217(4)Uttar Pradesh Motor Accidents Claims Tribunal Rules, 1967 — Rule 21