High Courts11 Dec 2000Dismissed
Brahma Dutta Sharma Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 766
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 4 of 77
High Courts11 Dec 2000Allowed
Rajendra Singh Vs District Inspector of Schools, Fatehpur and others
Allahabad High Court · (2001) 1 AWC 767 : (2001) 1 UPLBEC 701
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 7AA
High Courts11 Dec 2000Allowed
Hidait Hussain Vs Zila Basic Shiksha Adhikari, Jhansi and others
Allahabad High Court · (2001) 1 AWC 371 : (2001) 88 FLR 910 : (2001) 1 UPLBEC 460
High Courts11 Dec 2000Allowed
Gajraj and Others Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1288
Penal Code, 1860 (IPC) — Section 395
High Courts08 Dec 2000Allowed
Ram Chandra Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1291
Essential Commodities Act, 1955 — Section 7Rice Milling Industry (Regulation) Act, 1958 — Section 15
High Courts08 Dec 2000Allowed
U.P. State Road Transport Corporation Vs U.P. Public Services Tribunal (V), Lucknow and another
Allahabad High Court · (2001) 1 AWC 362 : (2001) 1 LLJ 971 : (2001) 2 UPLBEC 1120
High Courts08 Dec 2000Dismissed
Smt. Usha Wahi Vs District Inspector of Schools, Meerut and others
Allahabad High Court · (2001) 1 AWC 349 : (2001) 1 UPLBEC 455
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A(1A)
High Courts08 Dec 2000Allowed
Shamshad Ali and Ors. Vs Director (Police Radio) U.P.Police Radio,Lucknow & Ors.
Allahabad High Court · (2000) 12 AHC CK 0064
High Courts08 Dec 2000
Digvijay Chemicals Ltd. Vs Assistant Commissioner of Income Tax
Allahabad High Court · (2001) 167 CTR 299 : (2001) 248 ITR 381 : (2001) 118 TAXMAN 1
Income Tax Act, 1961 — Section 132(9A), 148(2), 158BA, 158BD, 158BE(2)
High Courts08 Dec 2000Allowed
Ram Naresh Yadav Vs State of U.P. and Another
Allahabad High Court · (2001) CriLJ 2479
Criminal Procedure Code, 1973 (CrPC) — Section 321Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Dec 2000
Hira Lal Saroj Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1747
Penal Code, 1860 (IPC) — Section 120B, 376
High Courts08 Dec 2000Allowed
Rajjan Lal Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1698
Essential Commodities Act, 1955 — Section 7Rice Milling Industry (Regulation) Act, 1958 — Section 15
High Courts07 Dec 2000Allowed
Ismail Khan Vs State of U. P. and another
Allahabad High Court · (2001) 1 AWC 463
Penal Code, 1860 (IPC) — Section 121A, 122, 201, 212Uttar Pradesh Municipalities Act, 1916 — Section 48(2A)
High Courts07 Dec 2000Dismissed
Ashok Kumar Tiwari Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 354
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 2(2)
High Courts07 Dec 2000Dismissed
Board of Management Dayanand College of Law, Kanpur Nagar Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 190 : (2001) 1 UPLBEC 440
Advocates Act, 1961 — Section 49, 7Bar Council of India Rules, 1975 — Rule 12, 15Constitution of India, 1950 — Article 226, 254(2)
High Courts07 Dec 2000Allowed
M.P.Singh Vs State of U.P.through Secretary,Higher Education,Lucknow Civil Secretariat & Ors.
Allahabad High Court · (2000) 12 AHC CK 0092
High Courts07 Dec 2000Dismissed
Jai Lal (Dead) and Others Vs State of U.P.
Allahabad High Court · (2000) 12 AHC CK 0077
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Dec 2000Allowed
Jagbir Singh Vs Secretary,Agriculture & Anr.
Allahabad High Court · (2000) 12 AHC CK 0075
Constitution of India, 1950 — Article 226Fertiliser (Control) Order, 1985 — Section 26General Clauses Act, 1897 — Section 21
High Courts07 Dec 2000Allowed
Dharmveer Singh Vs State of U.P.& Ors.
Allahabad High Court · (2000) 12 AHC CK 0063
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 4(2)(b)
High Courts07 Dec 2000Disposed Of
S.N. Singh Gautam Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 17 : (2001) 1 UPLBEC 552
Uttar Pradesh Entertainment and Betting Tax Inspectors Service Rules, 1982 — Rule 18Uttar Pradesh Government Servants (Criterion for Recruitment by Promotion) Rules, 1994 — Rule 4Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7