High Courts28 Nov 2000Dismissed
Rajeev Kumar Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 229 : (2001) 88 FLR 482
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 7 of 77
High Courts28 Nov 2000Dismissed
Hemant Kumar Rai Vs Joint Director of Education, Azamgarh and others
Allahabad High Court · (2001) 1 AWC 232 : (2001) 88 FLR 327
High Courts27 Nov 2000Allowed
Khusi Ram Rathore and Another Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1758
Prevention of Food Adulteration Act, 1954 — Section 11(1), 16(1)
High Courts27 Nov 2000
Mohd. Ilyas Khan and others Vs Zonal Manager, L.I.C. of India, Kanpur
Allahabad High Court · (2001) 1 AWC 769 : (2001) 88 FLR 656 : (2001) 1 UPLBEC 568
Life Insurance Corporation Act, 1956 — Section 48
High Courts27 Nov 2000Dismissed
Dr. Anil Pukharia and others Vs Union of India and others
Allahabad High Court · (2001) 1 AWC 553
Administrative Tribunals Act, 1985 — Section 14(2), 19Constitution of India, 1950 — Article 12, 226, 367, 372General Clauses Act, 1897 — Section 2(42)
High Courts27 Nov 2000Allowed
Subhash Chand Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 235 : (2001) 2 UPLBEC 1085 : (2001) 1 UPLBEC 129
High Courts27 Nov 2000Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Nirmala Devi and others
Allahabad High Court · (2001) 1 ACC 363 : (2001) ACJ 814 : (2001) 1 AWC 234
Motor Vehicles Act, 1988 — Section 170, 173
High Courts27 Nov 2000Dismissed
Krishna Mohan Sharma Vs Jai Bhadra Singh
Allahabad High Court · AIR 2001 All 175
Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100(1), 81, 87
High Courts24 Nov 2000Allowed
Subodh Kumar Trivedi Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 515
Constitution of India, 1950 — Article 226, 227, 311Uttar Pradesh Sales Tax Act, 1948 — Section 33A, 35, 9
High Courts24 Nov 2000Partly Allowed
Sheo Nandan Jaiswal Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0088
Electricity Act, 1910 — Section 39, 40, 44
High Courts24 Nov 2000Dismissed
Bhupendra Kumar Vs District Inspector of Schools, Aligarh and others
Allahabad High Court · (2001) 1 AWC 226 : (2001) 88 FLR 210 : (2001) 1 UPLBEC 478
High Courts24 Nov 2000Dismissed
Rakesh Kumar Vs Deputy Inspector of Schools, Etawah and others
Allahabad High Court · (2001) 1 AWC 236 : (2001) 88 FLR 1081 : (2001) 1 UPLBEC 118
Constitution of India, 1950 — Article 226, 32
High Courts24 Nov 2000
Dr. Arun Kumar Sood Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 531 : (2001) 89 FLR 187 : (2001) 1 UPLBEC 899
Constitution of India, 1950 — Article 226
High Courts24 Nov 2000Allowed
Kamlesh Rai Vs State of U.P.
Allahabad High Court · (2001) CriLJ 1410
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 8
High Courts24 Nov 2000
Narendra Singh Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1735
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts24 Nov 2000Dismissed
Mahesh Chandra Vs Addl. Civil Judge (Jr. Division) and Others
Allahabad High Court · (2001) 1 DMC 229
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Nov 2000Allowed
Rajesh Kumar Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2093
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2A) , 13(2B), 13(2C), 13(2D)
High Courts23 Nov 2000Dismissed
Aarif Khan Vs Family Court Meerut and Another
Allahabad High Court · (2000) 11 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts23 Nov 2000Dismissed
Dharmpal Virendra Vs Judge,Prescribed Authority,Meerut and Others
Allahabad High Court · (2000) 11 AHC CK 0036
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 21(l)(a), 23
High Courts23 Nov 2000
Raj Kumar Sahi Vs IIIrd Addl. District Judge, Deoria and others
Allahabad High Court · (2001) 1 AWC 181
Civil Procedure Code, 1908 (CPC) — Section 148Representation of the People Act, 1951 — Section 117, 79, 82, 98Uttar Pradesh Municipalities (Conduct of Election of Presidents and Election Petitions) Order, 1983 — Rule 4, 63