COURT ARCHIVE

Allahabad High Court judgments, 2002

1,953 judgments · page 98 of 98

High Courts04 Jan 2002Dismissed

Pateshwari Pandey Vs District Inspector of Schools, Maharajganj and Others

Allahabad High Court · (2002) 1 AWC 733 : (2002) 2 UPLBEC 1413

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B

Read judgment

High Courts03 Jan 2002Allowed

Sima Devi Vs Senior Superintendent of Police, Jhansi and Others

Allahabad High Court · (2002) 2 AWC 1023

Evidence Act, 1872 — Section 108Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5

Read judgment

High Courts03 Jan 2002Dismissed

Sheo Shanker Vs Central Government Industrial Tribunal-cum-Labour Court, Kanpur and Another

Allahabad High Court · (2002) 2 AWC 1025(2) : (2002) 92 FLR 1226

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4A

Read judgment

High Courts03 Jan 2002Disposed Of

Gokul Dairy and Others Vs State of U.P. and Others

Allahabad High Court · AIR 2002 All 70 : (2002) 1 AWC 632 : (2002) CriLJ 1862

Constitution of India, 1950 — Article 215

Read judgment

High Courts03 Jan 2002Allowed

Trade Link India, Ghaziabad Vs Trade Tax Officer, U.P.At Lucknow

Allahabad High Court · (2002) 01 AHC CK 0069

Uttar Pradesh Trade Tax Act, 1948 — Section 29(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 90

Read judgment

High Courts03 Jan 2002Dismissed

Ram Roop and Others Vs Deputy Director of Consolidation, Varanasi and Others

Allahabad High Court · (2002) 1 AWC 615 : (2002) 93 RD 123

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A

Read judgment

High Courts03 Jan 2002

Pushpendra Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2002) 2 UPLBEC 426 : (2002) 1 UPLBEC 426

Read judgment

High Courts03 Jan 2002

Suresh Kumar Upadhayay and Another Vs State of U.P. and Another

Allahabad High Court · (2002) CriLJ 1852 : (2002) 3 RCR(Criminal) 311

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 173, 207

Read judgment

High Courts02 Jan 2002Dismissed

Lt.Col.(T.S.) Pancha Nand Rai Vs Union of India

Allahabad High Court · (2002) 01 AHC CK 0149

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Jan 2002Disposed Of

Ram Dheeraj Verma and Another Vs State of U.P.and Others

Allahabad High Court · (2002) 01 AHC CK 0100

Read judgment

High Courts02 Jan 2002Dismissed

Lt. Col. (T.S.) Panch Nand Rai Vs Union of India (UOI) and Another

Allahabad High Court · (2002) 1 AWC 627 : (2002) 92 FLR 783 : (2002) 1 UPLBEC 432 : (2002) 1 UPLBEC 381

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Jan 2002

Lt.Col.(T.S.) Panch Nand Rai Vs Union of India and another

Allahabad High Court · (2002) 01 AHC CK 0037

Read judgment

High Courts01 Jan 2002Dismissed

Rashmi Dwivedi Vs State of U.P. and Others

Allahabad High Court · (2002) 4 AWC 3065

Constitution of India, 1950 — Article 16(2)

Read judgment