COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 87 of 98

High Courts05 Feb 2002Dismissed

Rahmatullah Vs Indra Kumar and Others

Allahabad High Court · (2002) 2 AWC 1142 : (2002) 2 CivCC 427

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8, 146Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 213, 57

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High Courts05 Feb 2002Dismissed

Smt. Rekha Srivastava Vs State of U.P. and Others

Allahabad High Court · AIR 2003 All 358 : (2002) 2 UPLBEC 1426

Public Accountants Defaults Act, 1850 — Section 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 287A

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High Courts04 Feb 2002Allowed

Balkrishan Pandey Vs Commissioner and Others

Allahabad High Court · (2002) 2 AWC 1139

Arms Act, 1959 — Section 17, 18

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High Courts04 Feb 2002Dismissed

Pradeep Kumar Gupta Vs Surya Kant Dubey

Allahabad High Court · (2000) 2 AWC 1323 : (2000) 91 RD 267

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 7, Order 41 Rule 3Transfer of Property Act, 1882 — Section 111, 114, 114A

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High Courts04 Feb 2002Dismissed

Ramesh Pal Singh and Others Vs Board of Revenue and Others

Allahabad High Court · (2002) 2 AWC 948 : (2002) 93 RD 228

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 33, 35, 40, 40A, 41

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High Courts04 Feb 2002Dismissed

Archana Vs P.K.Tomar

Allahabad High Court · (2002) 02 AHC CK 0065

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)

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High Courts04 Feb 2002Dismissed

U.P. State Road Transport Corporation Vs Sayeed Mohd. and Another

Allahabad High Court · (2002) 2 AWC 1087 : (2002) 94 FLR 1225 : (2002) 2 UPLBEC 118 : (2002) 2 UPLBEC 1118

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4A

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High Courts04 Feb 2002Dismissed

R.K. Gupta Vs Chairman/Managing Director, U.P. Rajya Vidyut Utpadan Nigam Ltd. and Others

Allahabad High Court · (2002) 1 AWC 772 : (2002) 95 FLR 497

Uttar Pradesh Electricity Reforms Act, 1999 — Section 23

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High Courts04 Feb 2002Disposed Of

Ram Kailash Yadav Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1017 : (2002) 93 RD 236

Uttar Pradesh Land Revenue Act, 1901 — Section 218, 219

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High Courts04 Feb 2002Allowed

Iftikhar Khan Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1086

Arms Act, 1959 — Section 17, 18

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High Courts04 Feb 2002Allowed

Sahngoo Ram Arya Vs Chief Secretary, U.P. and Others

Allahabad High Court · (2002) 2 AWC 902 : (2002) 2 UPLBEC 1237

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High Courts04 Feb 2002Allowed

Ram Murat Vs State of U.P. and Others

Allahabad High Court · (2002) 2 AWC 1079

Arms Act, 1959 — Section 17, 18Penal Code, 1860 (IPC) — Section 307, 323, 504, 506

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High Courts04 Feb 2002Dismissed

Rakesh Singh Vs State of U.P. and Others

Allahabad High Court · (2002) CriLJ 2078

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts02 Feb 2002Allowed

Smt. Shanti Vs District Magistrate, Sultanpur and others

Allahabad High Court · (2000) 2 AWC 1395

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)

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High Courts02 Feb 2002Disposed Of

Glexo India Ltd. Vs State of U.P.& Anr.

Allahabad High Court · (2002) 02 AHC CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 451

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High Courts01 Feb 2002Allowed

Surya Nath and Others Vs Imam Ali and Another

Allahabad High Court · (2002) CriLJ 2207

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324

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High Courts01 Feb 2002

Jalil (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 1 ACR 719

Penal Code, 1860 (IPC) — Section 395, 397

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High Courts01 Feb 2002

Hari Prakash (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 1 ACR 569

Essential Commodities Act, 1955 — Section 3, 7

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High Courts01 Feb 2002Allowed

Daya Nand Yadav (In Jail) Vs State of U.P.

Allahabad High Court · (2002) CriLJ 2230

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307

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High Courts01 Feb 2002Allowed

Kansa alias Kansraj (In Jail) Vs State of U.P.

Allahabad High Court · (2002) CriLJ 2216 : (2002) 3 RCR(Criminal) 345

Penal Code, 1860 (IPC) — Section 396

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