High Courts20 Dec 2000
Mohd. Iqbal Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1749
Penal Code, 1860 (IPC) — Section 147, 302
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 2 of 77
High Courts19 Dec 2000Partly Allowed
Brij Bhushan Sharma Vs State of U.P.
Allahabad High Court · (2001) CriLJ 1384
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 313, 354(3)Penal Code, 1860 (IPC) — Section 302, 323, 326
High Courts19 Dec 2000Dismissed
Guddu alias Shamsher Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 1413
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 10, 12(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts19 Dec 2000Dismissed
Ran Vijay Singh Chauhan Vs Joint Director of Education, Jhansi and others
Allahabad High Court · (2001) 1 AWC 744 : (2001) 1 UPLBEC 407
Uttar Pradesh Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981 — Section 33B
High Courts19 Dec 2000Disposed Of
Kashi Prasad Sharma Vs State of U.P. and Others
Allahabad High Court · (2001) 1 AWC 565 : (2001) 1 UPLBEC 892
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 10
High Courts19 Dec 2000Dismissed
Yogesh Kumar Vs State and Another
Allahabad High Court · (2001) 2 UPLBEC 1094
Constitution of India, 1950 — Article 19, 19(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 18, 33E
High Courts19 Dec 2000Allowed
Irfan Khan Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 945
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 2, 3, 3(1), 3(3), 4
High Courts19 Dec 2000
Gaya Prasad Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1802
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Dec 2000Dismissed
Yogesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2001) 2 AWC 1059
Constitution of India, 1950 — Article 19, 19(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 18, 18(8), 33E
High Courts18 Dec 2000Disposed Of
Jagdish Chandra Nigam Vs Scooters India Ltd. and Others
Allahabad High Court · (2001) 89 FLR 798 : (2001) 2 LLJ 1628 : (2001) 2 UPLBEC 1863
Constitution of India, 1950 — Article 226
High Courts18 Dec 2000Allowed
Committee of Management, Intermediate College, Gorai Vs District Inspector of Schools, Varanasi and Another
Allahabad High Court · (2001) 1 AWC 471 : (2001) 88 FLR 373 : (2001) 1 UPLBEC 468
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7) , 16G(8)
High Courts18 Dec 2000
Yaqoob and Others Vs State of U.P. and Another
Allahabad High Court · (2001) 2 ACR 1761
Penal Code, 1860 (IPC) — Section 307, 324, 506
High Courts16 Dec 2000Allowed
Raj Tilak Jain Vs State of U.P.and Others
Allahabad High Court · (2000) 12 AHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 407, 420
High Courts15 Dec 2000Allowed
Lalta Prasad Dubey Vs Director General of Police and Others
Allahabad High Court · (2001) CriLJ 1122
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000Allowed
Moeed Khan @ Guddu Vs III Addl. District Judge,Bareilly and Others
Allahabad High Court · (2000) 12 AHC CK 0088
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts15 Dec 2000Dismissed
Committee of Management, Shri Sai Sansthan, Agra and others Vs Deputy Registrar, Firms, Societies and Chits, Agra
Allahabad High Court · (2001) 1 AWC 468
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12D, 13A, 23, 24
High Courts15 Dec 2000
Pravesh Kumar Vs Vice-Chancellor, B.H.U. and others
Allahabad High Court · (2001) 1 AWC 498 : (2001) 1 UPLBEC 432
General Clauses Act, 1897 — Section 3(56)Income Tax Act, 1922 — Section 23, 26A
High Courts15 Dec 2000Allowed
Anuradha Vs Director, U.P. Rajya Shikshak Anusandhan Evam Prakashan Sansthan and Others
Allahabad High Court · (2001) 1 UPLBEC 754
High Courts14 Dec 2000Dismissed
Paras Nath and Saten Kumar Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 663
Constitution of India, 1950 — Article 134A, 226
High Courts14 Dec 2000Allowed
Monsarif Khan (in Jail) Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2544
Penal Code, 1860 (IPC) — Section 304(1)