High Courts07 Dec 2000Allowed
Siya Devi and Another Vs State of U.P. and Others
Allahabad High Court · (2001) 1 AWC 375 : (2001) 2 UPLBEC 1392
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 5 of 77
High Courts07 Dec 2000Dismissed
Kahari and Shyam Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 653
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Dec 2000Dismissed
Ashraf Ali Vs State of U.P. and Another
Allahabad High Court · (2001) CriLJ 1120 : (2001) 2 RCR(Criminal) 24
Criminal Procedure Code, 1973 (CrPC) — Section 441(1), 449Penal Code, 1860 (IPC) — Section 147, 427, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Dec 2000Allowed
Lal Mani and Others Vs State of U.P. and Others
Allahabad High Court · (2001) 2 ACR 1745
Penal Code, 1860 (IPC) — Section 308, 325
High Courts06 Dec 2000Disposed Of
Committee of Management , R.B. Rao Intermediate College and another Vs Joint Director of Education and others
Allahabad High Court · (2001) 1 AWC 764 : (2001) 90 FLR 777 : (2001) 1 UPLBEC 706
High Courts06 Dec 2000Disposed Of
Mahavir Singh Rawat Vs Union of India and others
Allahabad High Court · (2001) 1 AWC 363 : (2001) 1 UPLBEC 626
Constitution of India, 1950 — Article 226Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 2, 3, 4, 7
High Courts06 Dec 2000Dismissed
People Union for Civil Liberties Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 1 : (2001) 1 UPLBEC 3
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 115Constitution of India, 1950 — Article 133, 134, 226, 229Criminal Procedure Code, 1973 (CrPC) — Section 374, 401
High Courts06 Dec 2000
Chandra Bhushan Tiwari Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 383 : (2001) 3 UPLBEC 2551
Allahabad High Court Rules, 1952 — Rule 1, 6, 73Constitution of India, 1950 — Article 225
High Courts06 Dec 2000
Alok Sinha Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 562 : (2001) 89 FLR 560 : (2001) 2 UPLBEC 1868
Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 4(1)
High Courts06 Dec 2000
State of U.P. Vs Surendra Singh Tiwari and Others
Allahabad High Court · (2001) CriLJ 1403
Penal Code, 1860 (IPC) — Section 103, 147, 148, 149, 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229
High Courts05 Dec 2000Dismissed
Sri Pati Tiwari Vs Sadhan Sahkari Samiti and others
Allahabad High Court · (2001) 1 AWC 637
High Courts05 Dec 2000Allowed
Anand Kumar Dubey Vs D.M.,Sultanpur and Others
Allahabad High Court · (2000) 12 AHC CK 0084
National Security Act, 1980 — Section 3(1)
High Courts05 Dec 2000Dismissed
Shri Pal Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 761
Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 7
High Courts04 Dec 2000Dismissed
Udai Veer Singh and another Vs District Inspector of Schools, Deoria and another
Allahabad High Court · (2001) 1 AWC 494
Uttar Pradesh Intermediate Education Act, 1921 — Section 16FF, 16GUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 30
High Courts04 Dec 2000Allowed
Rakesh Kumar Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 20
Constitution of India, 1950 — Article 226
High Courts04 Dec 2000Dismissed
Smt. Sumanlata Sharma Vs Regional Joint Director of Education, Meerut and others
Allahabad High Court · (2001) 1 AWC 356
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 7AUttar Pradesh Salaries Act, 1987 — Section 7ABUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
High Courts04 Dec 2000Allowed
Saleem Akhtar Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 393
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 364, 386
High Courts01 Dec 2000Disposed Of
Man Singh Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1746 : (2002) 93 RD 70
Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)
High Courts01 Dec 2000Allowed
Subhash Chand Vs State of U.P.
Allahabad High Court · (2001) 1 ACR 697
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts01 Dec 2000Allowed
Gyan Chandra Vs Nagar Swasthya Adhikari and Another
Allahabad High Court · (2001) CriLJ 2073 : (2001) 3 RCR(Criminal) 312
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 16, 16(1, 7