High Courts02 Dec 2002Dismissed
United India Insurance Co. Ltd. Vs Pratap Singh and Others
Allahabad High Court · (2004) ACJ 906
Motor Vehicles Act, 1988 — Section 149(2), 149(5)
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 9 of 98
High Courts02 Dec 2002Allowed
Reevan Singh Vs State of U.P. and Another
Allahabad High Court · (2003) 1 AWC 12
Constitution of India, 1950 — Article 226Uttar Pradesh Subordinate Service Seniority Rules, 1991 — Rule 3, 5
High Courts02 Dec 2002Dismissed
National Insurance Co. Ltd. Vs Savitri Devi and Another
Allahabad High Court · (2003) 2 ACC 469 : (2005) ACJ 508
Motor Vehicles Act, 1988 — Section 149(2), 15Workmens Compensation Act, 1923 — Section 3(1)
High Courts02 Dec 2002Dismissed
M/s. Rajendra Road Lines Vs Indian Oil Corpn and another
Allahabad High Court · (2002) 12 AHC CK 0083
High Courts02 Dec 2002Allowed
Dr. Radhey Shyam Sharma Vs Director (Higher Education) and Others
Allahabad High Court · (2003) 1 AWC 17
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 13(4)
High Courts02 Dec 2002Dismissed
Rajendra Road Lines Vs Indian Oil Corporation and Another
Allahabad High Court · AIR 2003 All 77 : (2003) 1 AWC 11
Constitution of India, 1950 — Article 14
High Courts02 Dec 2002Allowed
J.S.M. Construction Co. Vs Union of India (UOI) and Another
Allahabad High Court · (2003) 1 AWC 712
High Courts02 Dec 2002Dismissed
Dr. S.K. Srivastava Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 664 : (2003) 1 UPLBEC 693
Constitution of India, 1950 — Article 14
High Courts02 Dec 2002
U.P. State Road Transport Corporation Vs Sadhana Devi and Others
Allahabad High Court · (2003) 1 ACC 578
Motor Vehicles Act, 1988 — Section 173
High Courts02 Dec 2002
Hari Kishun Yadav (in Jail) Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 ACR 224
High Courts30 Nov 2002
Munna Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 678
Penal Code, 1860 (IPC) — Section 302
High Courts30 Nov 2002
Vinod Kumar Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 658 : (2004) 1 UPLBEC 100
Penal Code, 1860 (IPC) — Section 307
High Courts30 Nov 2002
Bhupat (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 672
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 301, 302, 307, 323, 34
High Courts30 Nov 2002
Mohd. Khalid and Another Vs State of U.P. and Another
Allahabad High Court · (2003) 1 ACR 254
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts29 Nov 2002Allowed
Shatrughan Singh Vs Commissioner, Food and Civil Supplies and Others
Allahabad High Court · (2003) 2 AWC 1053 : (2003) 96 FLR 705
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4(1)
High Courts29 Nov 2002Allowed
Ganga Ram and Others Vs U.P. Madhyamik Shiksha Parishad and Another
Allahabad High Court · (2003) 1 AWC 447
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002Dismissed
Hans Raj Bhawani and Others Vs State of U.P.and Others
Allahabad High Court · (2002) 11 AHC CK 0076
Contempt of Courts Act, 1971 — Section 12, 2(c)(i)
High Courts29 Nov 2002
U.P.State Tourism Development Corporation Ltd. and Anr. Vs Sunil Kumar
Allahabad High Court · (2002) 11 AHC CK 0069
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 2002
Imran Ali Vs Rakish Singh & Anr.
Allahabad High Court · (2002) 11 AHC CK 0068
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Nov 2002
Harish Chandra and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 2287
Penal Code, 1860 (IPC) — Section 149, 302, 307Uttar Pradesh Children Act, 1951 — Section 27