High Courts05 Nov 2000Dismissed
Dayanath Pandey Vs State of U.P.& Ors.
Allahabad High Court · (2000) 11 AHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 11 of 77
High Courts03 Nov 2000Dismissed
Santosh Kumar Srivastava Vs Managing Director, U.P. Rajkiya Nirman Nigam Ltd. and others
Allahabad High Court · (2001) 1 AWC 681 : (2001) CriLJ 2054 : (2001) 3 RCR(Criminal) 368 : (2001) 1 UPLBEC 642
Contempt of Courts Act, 1971 — Section 12, 2
High Courts03 Nov 2000
In Re: Jagannath Prasad Gupta (deceased) by LR and Another
Allahabad High Court · AIR 2001 All 88
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, 151Evidence Act, 1872 — Section 67, 68Hindu Succession Act, 1956 — Section 12, 3(1), 8
High Courts02 Nov 2000
Vishwajeet Singh alias Laley Singh Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 554
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 8
High Courts02 Nov 2000
Ramji Ojha Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 552
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Nov 2000Dismissed
Committee of Management, St. Charles Inter College and Others Vs District Inspector of Schools and Others
Allahabad High Court · (2001) 1 UPLBEC 487
Constitution of India, 1950 — Article 141Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(1), 16G(3), 30Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 31
High Courts02 Nov 2000Dismissed
Vindhyachal Yadav Vs Central Narcotics Bureau,Lucknow
Allahabad High Court · (2000) 11 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts02 Nov 2000Dismissed
Ram Nath Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts02 Nov 2000Allowed
Kailash Nath Tiwari Vs Union of India and Others
Allahabad High Court · (2000) 11 AHC CK 0081
High Courts02 Nov 2000Disposed Of
Dinesh Chandra Rastogi Vs State of U.P.and Others
Allahabad High Court · (2000) 11 AHC CK 0072
High Courts02 Nov 2000Allowed
Jauwad Ali Vs State of U. P. and another
Allahabad High Court · AIR 2001 All 86 : (2001) 1 AWC 309 : (2001) 1 UPLBEC 107
High Courts02 Nov 2000Allowed
Mukesh Glass Industries Vs Station Master, Firozabad and others
Allahabad High Court · (2001) 1 AWC 139
High Courts02 Nov 2000Allowed
Ramjan alias Sawanru and Others etc. Vs State of U.P.
Allahabad High Court · (2001) CriLJ 940
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts02 Nov 2000
Subhash Vs State
Allahabad High Court · (2001) 1 ACR 551
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts02 Nov 2000
Paras Nath Pandey Vs Director, North Central Zone Cultural Centre, Allahabad
Allahabad High Court · (2001) 1 AWC 127 : (2001) 1 UPLBEC 109
Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 186, 353
High Courts01 Nov 2000Dismissed
Kanchi Lal and Another Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (2001) 1 UPLBEC 221
High Courts01 Nov 2000Dismissed
Union of India and others Vs Dr. R.C. Mishra and another
Allahabad High Court · (2001) 1 AWC 110 : (2000) 87 FLR 728 : (2001) 1 UPLBEC 18
Constitution of India, 1950 — Article 226
High Courts01 Nov 2000
Om Prakash Vishwakarma Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 55
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Oct 2000Dismissed
Dr. Poonam Khare Vs State of U. P. and others
Allahabad High Court · (2001) 1 AWC 299 : (2001) 1 UPLBEC 230
Constitution of India, 1950 — Article 16(4), 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(3)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3, 4
High Courts30 Oct 2000Dismissed
Radhey Shyam Vs District Judge, Chitrakoot and others
Allahabad High Court · (2001) 1 AWC 106
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 226, 227