COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 90 of 98

High Courts25 Jan 2002Dismissed

Dinesh Singh Vs Director, Institute of Medical Sciences, B.H.U. and Another

Allahabad High Court · (2002) 2 AWC 1196 : (2002) 3 UPLBEC 2203

Banaras Hindu University Act, 1915 — Section 5(7)Constitution of India, 1950 — Article 16(4), 226Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts25 Jan 2002Dismissed

Moh. Kallu Vs Dy. Director of Consolidation, Moradabad and Another

Allahabad High Court · (2002) 1 AWC 753

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 19, 21, 21(2), 44A

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High Courts25 Jan 2002Allowed

Suyash Kumar Srivastava and Others Vs State of U.P. and Others

Allahabad High Court · (2002) 1 AWC 865 : (2002) 2 UPLBEC 1322

Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 4, 5

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High Courts25 Jan 2002Allowed

Urman Singh Vs Sub-Divisional Officer,Moradabad and Others

Allahabad High Court · (2002) 01 AHC CK 0120

Constitution of India, 1950 — Article 226, 311

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High Courts25 Jan 2002Allowed

Secretary, Kamla Nehru Memorial Hospital, Allahabad and Another Vs Dr. Alok Singh and Another

Allahabad High Court · (2002) 1 AWC 825 : (2002) 1 UPLBEC 777

Constitution of India, 1950 — Article 12, 226

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High Courts25 Jan 2002Disposed Of

Seva Samiti, Allahabad and Another Vs Assistant Registrar, Firms, Societies and Chits, Allahabad and Another

Allahabad High Court · (2002) 1 AWC 771

Societies Registration Act, 1860 — Section 25(2)

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High Courts25 Jan 2002Dismissed

Sayed Hamudul Hasan Jafri Vs District Magistrate, Allahabad and Others

Allahabad High Court · (2002) 1 AWC 764

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18

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High Courts25 Jan 2002Allowed

Aseem Vs Union of India (UOI) and Another

Allahabad High Court · AIR 2002 All 190 : (2002) 2 AWC 968 : (2003) 3 RCR(Civil) 14

Constitution of India, 1950 — Article 14, 19(1), 21, 226Telegraph Rules, 1951 — Rule 2, 416, 416(3), 443

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High Courts25 Jan 2002Dismissed

Satvir Singh Vs State of U.P. and Another

Allahabad High Court · (2002) CriLJ 2214 : (2002) 3 RCR(Criminal) 349

Penal Code, 1860 (IPC) — Section 302, 392

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High Courts25 Jan 2002

Asha Shukla Vs State of U.P. and Another

Allahabad High Court · (2002) CriLJ 2233

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 155(2), 156(1), 306, 482

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High Courts24 Jan 2002Allowed

Awadhrani (Smt.) Vs Director of Education (Basic) and Others

Allahabad High Court · (2002) 2 UPLBEC 1921

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Basic Education Act, 1972 — Section 9

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High Courts24 Jan 2002Dismissed

Dr. (Mrs.) Nandita Singh Vs Chancellor, Deen Dayal Upadhayay, Gorakhpur University and Others

Allahabad High Court · (2002) 2 AWC 957 : (2002) 94 FLR 877

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High Courts24 Jan 2002Dismissed

Smt. Shamim Begum and Others Vs Judge, Small Causes Court/Prescribed Authority, Bareilly and Another

Allahabad High Court · (2002) 1 AWC 775

Administration of Evacuee Property Act, 1950 — Section 7, 7AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 23

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High Courts24 Jan 2002Dismissed

Ambika Prasad and Bishambhar Dayal Vs Collector,Sitapur & Ors.

Allahabad High Court · (2002) 01 AHC CK 0137

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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High Courts24 Jan 2002Allowed

Khairati Vs Divisional Commissioner,Meerut Division,Meerut & Ors.

Allahabad High Court · (2002) 01 AHC CK 0095

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 17, 35

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High Courts24 Jan 2002Dismissed

Tribhuwan Misra and Others Vs Regional Transport Officer, Varanasi and Others

Allahabad High Court · AIR 2002 All 164 : (2002) 2 AWC 1038

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 6

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High Courts24 Jan 2002Allowed

Dr. V.P. Goyal Vs State of U.P. and Others

Allahabad High Court · (2002) 1 AWC 551 : (2002) 93 FLR 897 : (2002) 1 UPLBEC 904

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High Courts24 Jan 2002Disposed Of

Ranjit Singh Vs Taxation Officer, Motor Vehicles Department, Rampur

Allahabad High Court · AIR 2002 All 151 : (2002) 1 AWC 738

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 10(1), 10(3), 4, 5, 6

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High Courts24 Jan 2002Dismissed

Anand Kumar Vs Union of India (UOI) and Others

Allahabad High Court · (2002) 2 AWC 1025 : (2002) 93 FLR 477

Constitution of India, 1950 — Article 226

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High Courts24 Jan 2002Dismissed

Ambika Prasad Vs Collector, Sitapur and Others

Allahabad High Court · (2002) 2 AWC 1720 : (2002) 93 RD 172

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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