High Courts04 Feb 2000Dismissed
Pradeep Kumar Gupta Vs Surya Kant Dubey and Another
Allahabad High Court · (2000) 02 AHC CK 0095
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Transfer of Property Act, 1882 — Section 114, 114A
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 68 of 77
High Courts04 Feb 2000Allowed
Rais Ahmad Siddiqui Vs Officer Authorised and Another
Allahabad High Court · (2000) 02 AHC CK 0083
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(a)
High Courts04 Feb 2000Disposed Of
Shiv Kumar Soni Vs Collector Hamirpur and Others
Allahabad High Court · (2000) 02 AHC CK 0082
Constitution of India, 1950 — Article 226
High Courts04 Feb 2000Allowed
Principal, Rastriya Inter College, Mahrajganj and another Vs District Inspector of Schools, Mahrajganj and others
Allahabad High Court · (2000) 1 AWC 831 : (2000) 1 UPLBEC 707
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 100, 31
High Courts04 Feb 2000
Ramesh Chandra Vs Uttar Pradesh Pollution Control Board and Another etc.
Allahabad High Court · (2000) CriLJ 2771 : (2000) 3 RCR(Criminal) 352
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Penal Code, 1860 (IPC) — Section 188
High Courts04 Feb 2000
Ajai Bansal and Others Vs Virendra Kumar and Another
Allahabad High Court · (2000) 1 ACR 649
Criminal Procedure Code, 1973 (CrPC) — Section 195, 196, 197, 198, 198A
High Courts04 Feb 2000
Prem Narain Bajpai Vs Commissioner of Income Tax
Allahabad High Court · (2000) 245 ITR 129 : (2000) 111 TAXMAN 210
High Courts03 Feb 2000Disposed Of
Union of India and another Vs Super Gold Industries (India) Ltd.
Allahabad High Court · (2000) 1 AWC 835
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5B
High Courts03 Feb 2000Allowed
Dharma Chandra Vs State of U.P.& Anr.
Allahabad High Court · (2000) 02 AHC CK 0096
Juvenile Justice Act, 1986 — Section 20, 39Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 2000Dismissed
Sheo Shankar @ Budha Vs State of U.P.
Allahabad High Court · (2000) 02 AHC CK 0077
Juvenile Justice Act, 1986 — Section 7
High Courts03 Feb 2000Disposed Of
Brijendra Kumar Gupta and others Vs State of U.P. and others
Allahabad High Court · AIR 2000 All 319 : (2000) 1 AWC 750
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13, 14(1), 4Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3Constitution of India, 1950 — Article 136, 141, 151(2), 162, 226
High Courts03 Feb 2000
Syed Mohammad Hamid Rizvi Vs Upper Nibandhak (Prashasan) Sahkari Samitiyan and another
Allahabad High Court · (2000) 2 AWC 1331 : (2000) 85 FLR 134 : (2000) 2 UPLBEC 1080
High Courts03 Feb 2000
Munni and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 2923
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Feb 2000Dismissed
BRIJ BHUSHAN LAL and SONS Vs DESIGNATED AUTHORITY
Allahabad High Court · (2001) 165 CTR 137 : (2001) 246 ITR 353
Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 87, 88, 89Income Tax Act, 1961 — Section 154, 226, 245, 54A
High Courts02 Feb 2000Dismissed
J. Qumairjee and Co. Vs IIIrd Additional District Judge, Dehradun and others
Allahabad High Court · AIR 2000 All 286 : (2000) 1 AWC 850
Arbitration Act, 1940 — Section 30, 33, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 37(3)Constitution of India, 1950 — Article 132, 133, 134, 134A, 135
High Courts02 Feb 2000Dismissed
Jagdish Prasad Vs Passenger Tax Officer and Another
Allahabad High Court · AIR 2000 All 205 : (2000) 4 RCR(Civil) 24
Motor Vehicles Act, 1988 — Section 2(29), 2(6)Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 18, 19, 2, 3, 3(1)
High Courts02 Feb 2000Dismissed
Brij Bhushan Lal and Sons Vs Designated Authority
Allahabad High Court · (2000) 246 ITR 353 : (2001) 114 TAXMAN 356
Constitution of India, 1950 — Article 226Finance (No. 2) Act, 1998 — Section 89Income Tax Act, 1961 — Section 154, 245
High Courts01 Feb 2000
Banney alias Baijnath and Others Vs State
Allahabad High Court · (2000) 1 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302, 307, 323Uttar Pradesh Tenancy Act, 1939 — Section 49
High Courts01 Feb 2000Allowed
Khar Pattu and Others Vs State
Allahabad High Court · (2000) CriLJ 2827
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 103, 147, 148, 149Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts01 Feb 2000Dismissed
Banaras Hindu University and another Vs Km. Rohini Singh
Allahabad High Court · AIR 2000 All 265 : (2000) 2 AWC 1243 : (2000) 2 UPLBEC 1113
Banaras Hindu University Act, 1915 — Section 18(1), 18(3)Constitution of India, 1950 — Article 14, 15