High Courts01 Dec 2000Allowed
Karan Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 224 : (2003) 94 RD 527 : (2001) 1 UPLBEC 128
Constitution of India, 1950 — Article 14, 23(1)
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 6 of 77
High Courts01 Dec 2000Allowed
A.S. Advertising Co., Meerut and another Vs Nagar Nigam, Meerut and another
Allahabad High Court · (2001) 1 AWC 28 : (2002) 3 RCR(Civil) 390 : (2001) 1 UPLBEC 125
Constitution of India, 1950 — Article 14
High Courts01 Dec 2000Allowed
Mariampur Hospital Society Vs Nagar Nigam, Kanpur Nagar and another
Allahabad High Court · (2001) 1 AWC 14 : (2001) 1 UPLBEC 385
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 177
High Courts01 Dec 2000Allowed
State Bank of India, Varanasi Vs State of U.P. and another
Allahabad High Court · (2001) 1 AWC 659
Uttar Pradesh Excise Act, 1910 — Section 38A
High Courts01 Dec 2000
Smt. Kusumanjali Agarwal Vs Director of Education (Basic), Allahabad and others
Allahabad High Court · (2001) 1 AWC 22
Constitution of India, 1950 — Article 226
High Courts01 Dec 2000Dismissed
Ram Narain Singh Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1856
Penal Code, 1860 (IPC) — Section 353
High Courts30 Nov 2000Dismissed
Vishanji Tokarsi Vs Collector, Kanpur Nagar and Others
Allahabad High Court · (2001) 1 AWC 373 : (2001) 92 RD 57
Constitution of India, 1950 — Article 226Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958 — Section 3, 5A
High Courts30 Nov 2000Dismissed
Hirday Narain Tewari Vs Principal Secretary Tax and Registration Department and others
Allahabad High Court · (2001) 1 AWC 223 : (2001) 88 FLR 184
Constitution of India, 1950 — Article 166(3)
High Courts30 Nov 2000Dismissed
Mohammad Fuzail Ansari Vs State of U.P. and Others
Allahabad High Court · (2001) 1 AWC 465 : (2001) 2 UPLBEC 1117
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9Uttar Pradesh Intermediate Education Act, 1921 — Section 7A
High Courts30 Nov 2000Allowed
Committee of Management, Janta Inter College, Allahabad and another Vs District Inspector of Schools, Allahabad and others
Allahabad High Court · (2001) 1 AWC 228
Uttar Pradesh Intermediate Education Act, 1921 — Section 164(7), 16G(7)
High Courts30 Nov 2000Allowed
A.K. Gaur Vs Central Bank of India and Others
Allahabad High Court · (2001) 2 AWC 1088
High Courts30 Nov 2000Allowed
Jag Ram and Others Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2893
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198A(2)
High Courts29 Nov 2000Allowed
Chhotai Ram Yadav Vs State of U.P. and Another
Allahabad High Court · (2001) 1 AWC 391 : (2001) 88 FLR 416 : (2001) 1 UPLBEC 492
Constitution of India, 1950 — Article 14, 16
High Courts29 Nov 2000Dismissed
Mahendra Pal Jha Vs Ram Autar Sharma and Others
Allahabad High Court · (2000) 11 AHC CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 397, 401
High Courts29 Nov 2000Dismissed
Bachai Gir Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0074
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts29 Nov 2000Dismissed
Shiv Bachan and Others Vs Judicial Magistrate,Deoria and Another
Allahabad High Court · (2000) 11 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 147, 325, 395, 397, 427
High Courts29 Nov 2000Dismissed
Mukhbeer Singh Vs U.P. Secondary Education Services Selection Board/Commission, Allahabad and others
Allahabad High Court · (2001) 1 AWC 221 : (2001) 1 UPLBEC 123
Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A(1A)
High Courts29 Nov 2000Dismissed
Nagar Swasthya Adhikari Vs Raghuraj Singh
Allahabad High Court · (2001) CriLJ 2075
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 14A, 16(1), 20
High Courts28 Nov 2000Allowed
Buland Motor and Land Finance Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Others
Allahabad High Court · (2001) 247 ITR 701 : (2001) 117 TAXMAN 116
Income Tax Act, 1961 — Section 143(3), 154, 154(3), 156, 210
High Courts28 Nov 2000Allowed
Union of India and another Vs Vinod Kumar Mani Tripathi and others
Allahabad High Court · (2001) 1 AWC 395 : (2001) 1 UPLBEC 397
Constitution of India, 1950 — Article 226