High Courts21 Jan 2002
Jamuna Prasad and Another Vs State of U.P.
Allahabad High Court · (2002) CriLJ 2073
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2)Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
COURT ARCHIVE
Allahabad High Court judgments, 2002
1,953 judgments · page 93 of 98
High Courts18 Jan 2002Dismissed
H.N. Singh Vs Chairman, U.P. State Textile Corporation Ltd. and Others
Allahabad High Court · (2002) 1 AWC 810 : (2002) 95 FLR 355 : (2002) 1 UPLBEC 754
High Courts18 Jan 2002Dismissed
Swadeshi Cotton Mills Ltd. Vs Labour Court IV, U.P., Kanpur and Others
Allahabad High Court · (2002) 2 AWC 985 : (2002) 93 FLR 202 : (2002) 3 LLJ 63 : (2002) 2 UPLBEC 1036
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts18 Jan 2002Allowed
U.P. State Electricity Board and Others Vs Presiding Officer, Labour Court, Gorakhpur and Another
Allahabad High Court · (2002) 2 AWC 1095 : (2002) 93 FLR 416 : (2002) 2 UPLBEC 1127 : (2002) 2 UPLBEC 1041
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts18 Jan 2002Allowed
Wahajuddin Vs Board of Revenue and Others
Allahabad High Court · (2002) 1 AWC 833 : (2002) 93 RD 186
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C, 122C(6), 122C(7), 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115P(4), 115P(5)
High Courts18 Jan 2002Allowed
Dibiya Vs Sahayak Sanchalak,Chakbandi & Ors.
Allahabad High Court · (2002) 01 AHC CK 0124
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts18 Jan 2002Allowed
Shahjahan Khan Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 598 : (2002) 93 FLR 147 : (2002) 1 UPLBEC 902
Penal Code, 1860 (IPC) — Section 366, 376Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 26, 29
High Courts18 Jan 2002Dismissed
K.K. Kamani Vs Motilal Padampat Udyog Ltd. and Another
Allahabad High Court · (2002) 1 AWC 520 : (2002) 2 UPLBEC 1130
Constitution of India, 1950 — Article 226
High Courts18 Jan 2002Dismissed
State of U.P. and Others Vs Hari Shankar Dubey
Allahabad High Court · (2002) 1 AWC 553 : (2002) 1 UPLBEC 790
Limitation Act, 1963 — Section 5
High Courts18 Jan 2002Allowed
Lily Chemicals (P.) Ltd. and Another Vs Chairperson, Debts Recovery Appellate Tribunal, Allahabad and Others
Allahabad High Court · (2002) 1 AWC 605 : (2002) 110 CompCas 419 : (2002) 1 UPLBEC 502
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 8(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(2), 20, 20(1), 20(2), 22(2)
High Courts18 Jan 2002Dismissed
Dharmendra Kumar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 857 : (2002) 2 UPLBEC 1411
High Courts18 Jan 2002
Kamlapati Misra and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (2002) CriLJ 2080
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 325
High Courts17 Jan 2002Allowed
Chhajoo Vs The State
Allahabad High Court · (2002) CriLJ 2066
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts17 Jan 2002Disposed Of
Bobby and Another Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 2227
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 164Penal Code, 1860 (IPC) — Section 266, 363, 366
High Courts17 Jan 2002Dismissed
Triveni Structurals Executive Association and Another Vs Triveni Structurals Ltd. and Others
Allahabad High Court · (2002) 3 AWC 2021
Constitution of India, 1950 — Article 226
High Courts17 Jan 2002Allowed
Jai Prakash Rai and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (2002) 01 AHC CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts17 Jan 2002Disposed Of
Amar Nath Vs Collector/District Magistrate & Ors.
Allahabad High Court · (2002) 01 AHC CK 0123
Constitution of India, 1950 — Article 226
High Courts17 Jan 2002Dismissed
Avinash Chandra Saxena and Others Vs State of U.P.and Others
Allahabad High Court · (2002) 01 AHC CK 0121
High Courts17 Jan 2002Disposed Of
Asha Ram Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 809 : (2002) 92 FLR 961 : (2002) 3 LLJ 107 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 753
High Courts17 Jan 2002Dismissed
Subhash Chaturvedi Vs IVth Addl. District Judge, Mathura and Others
Allahabad High Court · (2002) 1 AWC 756
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22, 3(2)