High Courts08 Feb 2000Allowed
Anand Babu @ Anand Swaroop Vs IIIrd Additional District Judge, Jalaun and others
Allahabad High Court · (2000) 1 AWC 832
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 67 of 77
High Courts08 Feb 2000Allowed
R.K.Kapoor Vs Zonal Manager (North), Food Corporation of India and Another
Allahabad High Court · (2000) 02 AHC CK 0053
High Courts08 Feb 2000
Prahlad Singh and another Vs Niyaz Ahmad and others
Allahabad High Court · AIR 2001 All 78 : (2000) 2 AWC 1721
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1), Order 9 Rule 7, 11Constitution of India, 1950 — Article 226Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1), Order 9 Rule 7, 11
High Courts08 Feb 2000
Ved Prakash Sahu and others Vs Civil Judge/Prescribed Authority, Jhansi and others
Allahabad High Court · (2000) 1 AWC 847 : (2000) 1 AWC 846
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34
High Courts08 Feb 2000
Radha Kisan Vs VIIth Additional District Judge, Kanpur Nagar and others
Allahabad High Court · (2000) 1 AWC 843
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 7
High Courts08 Feb 2000Dismissed
Lalit Mohan Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 2000 All 197 : (2000) 2 AWC 874 : (2000) 2 UPLBEC 1070
Civil Services (Classification, Control and Appeal) Rules — Rule 351A, 470, 49Public Accountants Defaults Act, 1850 — Section 3
High Courts08 Feb 2000
Ishwar Chand Vs Additional District Magistrate (Civil Supply)/R.C.E.O., Kanpur Nagar and anohter
Allahabad High Court · (2000) 1 AWC 841 : (2000) 91 RD 310
Hindu Succession Act, 1956 — Section 8Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 3, 3A, 9
High Courts07 Feb 2000Allowed
PRAYAG UDYOG (P) LTD. Vs INCOME TAX APPELLATE TRIBUNAL and Another
Allahabad High Court · (2001) 245 ITR 288
Constitution of India, 1950 — Article 226
High Courts07 Feb 2000Dismissed
Banajeet Singh Vs State of U.P.
Allahabad High Court · (2000) CriLJ 3854 : (2000) 3 RCR(Criminal) 670
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 304A, 307, 308, 323
High Courts07 Feb 2000Dismissed
Prism Cement Limited Vs Union of India (UOI)
Allahabad High Court · (2003) 161 ELT 93 : (2006) 2 STR 291 : (2007) 6 STT 107
Central Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 27
High Courts07 Feb 2000Allowed
Bahadur Vs Chandra Bhushan & Anr.
Allahabad High Court · (2000) 02 AHC CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 195(i)(b)(ii)
High Courts07 Feb 2000
Plywood Products Vs Commissioner of Income Tax
Allahabad High Court · (2002) 257 ITR 433
Income Tax Act, 1961 — Section 142(1), 143(2), 185, 185(2), 256(2)
High Courts07 Feb 2000
Prayag Udyog (P.) Ltd. Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (2000) 245 ITR 288 : (2001) 118 TAXMAN 68
Income Tax Act, 1961 — Section 254
High Courts07 Feb 2000Dismissed
Malti Vs State of Uttar Pradesh
Allahabad High Court · (2000) CriLJ 4170 : (2001) 1 DMC 204 : (2000) 4 RCR(Criminal) 298
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Feb 2000Dismissed
Kanoria Chemicals and Ind. Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (2000) 68 ECC 442
Central Excises and Salt Act, 1944 — Section 3, 4Constitution of India, 1950 — Article 226
High Courts04 Feb 2000Dismissed
Udaipal Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2000) CriLJ 2256
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 240, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts04 Feb 2000
Ram Pratap Singh Vs Chief Judicial Magistrat and Others
Allahabad High Court · (2000) 1 ACR 551
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts04 Feb 2000Allowed
Anil Kumar Ramesh Chandra Glass Works and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (2000) 119 STC 305
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(3)
High Courts04 Feb 2000Dismissed
Mahesh Narain Srivastava Vs Uttar Pradesh State Road Transport Corporation, Head Quarters Lucknow
Allahabad High Court · (2000) 2 AWC 1737 : (2000) 3 UPLBEC 2277
Constitution of India, 1950 — Article 226, 311Uttar Pradesh Fundamental Rules — Rule 56Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 38, 38
High Courts04 Feb 2000Allowed
Shankar Prasad Vs State of U.P.& Ors.
Allahabad High Court · (2000) 02 AHC CK 0127