COURT ARCHIVE

Allahabad High Court judgments, 2000

1,529 judgments · page 10 of 77

High Courts08 Nov 2000

Kesar Enterprises Ltd. and another Vs State of U.P. and others

Allahabad High Court · AIR 2001 All 209 : (2001) 1 AWC 426

Administration of Justice Act, 1980 — Section 4Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11(2), 24B, 41

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High Courts08 Nov 2000Allowed

Raksha Ram Urf Shukul Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2052

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

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High Courts08 Nov 2000

Kamal Kishore Vs State of U.P. and Others

Allahabad High Court · (2001) 1 DMC 313

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Nov 2000Allowed

Shanker Brothers Oil Mills Vs State of U.P. and Another

Allahabad High Court · (2001) 2 ACR 1737

Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 19, 19(2), 20

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High Courts07 Nov 2000Dismissed

Chandra Pal Singh Vs Uday Pal Singh and Others

Allahabad High Court · (2000) 4 AWC 3427 : (2001) 2 RCR(Civil) 88

Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 3(3), 3(4)

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High Courts07 Nov 2000Dismissed

Shakil Ahmed Vs State of U.P. and Others

Allahabad High Court · (2001) CriLJ 632

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)Limitation Act, 1963 — Section 5

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High Courts07 Nov 2000Dismissed

Smt. Vimla Devi Gaur Vs Anil Kumar Jain and others

Allahabad High Court · (2001) 1 AWC 132 : (2001) 1 CivCC 389 : (2001) 2 RCR(Civil) 759 : (2001) 92 RD 62

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts07 Nov 2000Dismissed

Dharam Vir Singh Vs State of U.P. and others

Allahabad High Court · (2001) 1 AWC 254 : (2001) 1 UPLBEC 146

Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(2)

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High Courts07 Nov 2000Allowed

Ram Dayal Kandu Vs State of U.P.and Others

Allahabad High Court · (2000) 11 AHC CK 0054

Constitution of India, 1950 — Article 226

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High Courts07 Nov 2000Dismissed

Prem Shanker Srivastava Vs Vth Additional District Judge,Kanpur Nagar and Others

Allahabad High Court · (2000) 11 AHC CK 0044

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

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High Courts07 Nov 2000Allowed

Ram Dayal Kandu Vs State of U.P.& Ors.

Allahabad High Court · (2000) 11 AHC CK 0032

Constitution of India, 1950 — Article 226

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High Courts07 Nov 2000Dismissed

Chandra Pal Singh Vs Udai Pal Singh and others

Allahabad High Court · (2001) 3 AWC 1824

Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 4, 4(1), 4(2)

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High Courts07 Nov 2000

Ram Das Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 1736

Criminal Procedure Code, 1973 (CrPC) — Section 433

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High Courts07 Nov 2000

Shakil Ahmad Vs State of U.P. and Others

Allahabad High Court · (2000) 3 ACR 2636

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 162(2)Limitation Act, 1963 — Section 5

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High Courts06 Nov 2000Dismissed

Malkhan Singh and Others Vs State of U.P.

Allahabad High Court · (2001) CriLJ 933

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 137Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts06 Nov 2000Dismissed

Krishna Murari Agrawal alias Deepak Vs District Magistrate, Jhansi and Others

Allahabad High Court · (2001) CriLJ 949

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2000Dismissed

Smt. Kanchan Mala Srivastava and others Vs Union of India and others

Allahabad High Court · (2001) 1 AWC 311 : (2001) 1 UPLBEC 515

Army Rules, 1954 — Rule 173, 7

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High Courts06 Nov 2000Allowed

Prayag Up Nivesan Avas Avam Nirman Sahkari Samiti Vs Faquir Chandra Mehrotra

Allahabad High Court · (2001) 1 AWC 218 : (2001) 1 CivCC 452 : (2001) 3 RCR(Civil) 215

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9

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High Courts06 Nov 2000Dismissed

Indian Oil Corporation Ltd. Vs Sub-Divisional Magistrate/Officer Authorised,Haldawani and Another; Authorised Officer/Addl. Rent Controller and Another

Allahabad High Court · (2000) 11 AHC CK 0093

Constitution of India, 1950 — Article 226

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High Courts06 Nov 2000Dismissed

United Hotels (R) Ltd.and Another Vs Irtiza Hussain and Others

Allahabad High Court · (2000) 11 AHC CK 0045

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 6 Rule 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

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