High Courts24 Dec 2000Allowed
Arun Kumar (Dr.) Vs State of U.P. and others
Allahabad High Court · (2000) 12 AHC CK 0066
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 1 of 77
High Courts22 Dec 2000Dismissed
Anis Ahmad Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 661 : (2001) 1 UPLBEC 565
Uttar Pradesh Municipalities Act, 1916 — Section 2(17), 32, 33
High Courts21 Dec 2000Allowed
Krishna Murari alias Murli and Others Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1834
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts21 Dec 2000Dismissed
Raghvendra Garg, Advocate Vs State
Allahabad High Court · (2001) 1 ACR 477
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 239, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Dec 2000Allowed
Karan Pal Singh Vs Rajya Shakshik Anusandhan Avam Prashikshan Parishad and Others
Allahabad High Court · (2001) 1 UPLBEC 753
High Courts21 Dec 2000Dismissed
Commissioner of Income Tax Vs Sharwan Kumar Agarwal
Allahabad High Court · (2001) 249 ITR 233
Income Tax Act, 1961 — Section 143(3), 43(5), 73
High Courts21 Dec 2000Disposed Of
Kumari Madhuri Mathur Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 667 : (2001) 88 FLR 755 : (2001) 1 UPLBEC 751
High Courts21 Dec 2000Allowed
Dhannu Kushwaha Vs Mahendra Kumar Sahu and Others
Allahabad High Court · (2000) 12 AHC CK 0089
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts21 Dec 2000Disposed Of
Girish Chandra Gupta Vs State of U.P.
Allahabad High Court · (2000) 12 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 7
High Courts21 Dec 2000Allowed
Mahboob Ali Vs State of U.P.and Others
Allahabad High Court · (2000) 12 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts21 Dec 2000Dismissed
Mahatma Gandhi Upbhokta Sahkari Samiti Vs State of U.P.and Others
Allahabad High Court · (2000) 12 AHC CK 0067
Constitution of India, 1950 — Article 226
High Courts21 Dec 2000Allowed
Rajendra Prasad Vs Union of India and others
Allahabad High Court · (2001) 1 AWC 756 : (2001) 88 FLR 791 : (2001) 2 LLJ 302 : (2001) 1 UPLBEC 570
Administrative Tribunals Act, 1985 — Section 19, 2, 28Industrial Disputes Act, 1947 — Section 2(3)
High Courts20 Dec 2000
D.K. Joshi Vs State of U.P. and Others
Allahabad High Court · (2001) 1 ACR 673
Constitution of India, 1950 — Article 21
High Courts20 Dec 2000Dismissed
Sudhir Kumar Anand and others Vs U. P. State Electricity Board, Lucknow and others
Allahabad High Court · (2001) 1 AWC 490 : (2001) 1 UPLBEC 708
Constitution of India, 1950 — Article 12, 14, 16(4A), 162, 73Electricity (Supply) Act, 1948 — Section 15, 27, 78A, 79Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(7), 3(7)
High Courts20 Dec 2000Dismissed
Daya Shankar Pande Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 671 : (2001) 1 UPLBEC 741
Constitution of India, 1950 — Article 16Essential Commodities Act, 1955 — Section 7Uttar Pradesh General Clauses Act, 1904 — Section 24, 34, 35, 6
High Courts20 Dec 2000Dismissed
D.K. Joshi Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 757
Constitution of India, 1950 — Article 21, 47Drugs and Cosmetics Rules, 1945 — Rule 49A, 50A, 59, 65, 66
High Courts20 Dec 2000Dismissed
Sheela Singh Vs Purvanchal University, Jaunpur and others
Allahabad High Court · (2001) 1 AWC 664 : (2001) 1 UPLBEC 697
Uttar Pradesh State Universities Act, 1973 — Section 21(3), 31(3), 7(9)
High Courts20 Dec 2000Dismissed
Badri Prasad Vs State of U. P. and others
Allahabad High Court · (2001) 1 AWC 559
Uttar Pradesh Municipal Corporation Act, 1959 — Section 62(2), 71
High Courts20 Dec 2000Disposed Of
Ved Prakash Tripathi Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 669 : (2001) 1 UPLBEC 462
High Courts20 Dec 2000Allowed
Chandra Shekhar Singh Vs State of U.P. and Another
Allahabad High Court · (2001) 2 UPLBEC 1100
Constitution of India, 1950 — Article 226