High Courts24 Jan 2000Disposed Of
Karta Vs State of U.P.
Allahabad High Court · (2000) 01 AHC CK 0103
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 71 of 77
High Courts24 Jan 2000Dismissed
State of U.P. Vs Jai Shree
Allahabad High Court · (2000) 01 AHC CK 0073
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts24 Jan 2000Allowed
Ram Bhaj Vs Punjab National Bank and Others
Allahabad High Court · (2000) 01 AHC CK 0071
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Jan 2000Dismissed
Pramod Kumar Raj and others Vs L.I.C. of India and others
Allahabad High Court · (2000) 1 AWC 776 : (2000) 1 UPLBEC 666
Constitution of India, 1950 — Article 226
High Courts24 Jan 2000Dismissed
R.N.Srivastava Vs U.P.Co-operative Spinning Mills Federation,B-2,Sarvodaya Nagar,Kanpur & Ors.
Allahabad High Court · (2000) 01 AHC CK 0052
High Courts24 Jan 2000
Jagdishwar Prasad and Others Vs District Magistrate, Allahad and others
Allahabad High Court · (2000) 1 AWC 781 : (2000) 1 UPLBEC 670
Constitution of India, 1950 — Article 226Uttar Pradesh Avar Rajasaw Lipik (Registrar Kanoongo and Assistant Registrar Kanoongo) Sewa Niyamawali, 1958 — Rule 9(3)
High Courts24 Jan 2000
K. D. Singh Vs U. P. Cooperative Spg. Mills Federation Ltd. and others
Allahabad High Court · (2000) 2 AWC 1078(2) : (2000) 1 UPLBEC 625
Constitution of India, 1950 — Article 226
High Courts24 Jan 2000
Awadhesh Kumar Sharma Vs Union of India and others
Allahabad High Court · (2000) 2 AWC 1073 : (2000) 85 FLR 133 : (2000) 2 UPLBEC 1181
Penal Code, 1860 (IPC) — Section 147, 323, 352, 504
High Courts24 Jan 2000
Raja Ram Singh Vs District Magistrate, Gorakhpur and others
Allahabad High Court · (2000) 2 AWC 1074 : (2000) 91 RD 208 : (2000) 1 UPLBEC 642
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A, 6, 6(2), 95
High Courts21 Jan 2000Allowed
Virendra Singh Vs State
Allahabad High Court · (2000) CriLJ 2258
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Jan 2000Dismissed
Hazari Lal Gauri Shanker Vs Collector of Central Excise
Allahabad High Court · (2000) 119 ELT 276
Gold (Control) Act, 1968 — Section 1, 36, 55, 66, 74Gold (Control) Rules, 1963 — Rule 13
High Courts21 Jan 2000Dismissed
State of U.P. Vs Ram Chandra Singh
Allahabad High Court · (2000) 1 ALT(Cri) 17 : (2000) CriLJ 2266
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402, 409, 411
High Courts21 Jan 2000Dismissed
State Election Commission Vs Krishna Kumar Srivastava and others
Allahabad High Court · (2000) 2 AWC 1392
Constitution of India, 1950 — Article 21, 37, 41
High Courts21 Jan 2000Disposed Of
Hari Singh Vs Deputy Director of Consolidation, Etah Camp at Mathura and others
Allahabad High Court · (2000) 2 AWC 1029 : (2000) 91 RD 203
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9(2)
High Courts21 Jan 2000Allowed
Narendra Veer Singh Tomar Vs Adhyaksha, Zila Panchayat, Etah and another
Allahabad High Court · (2000) 1 AWC 696 : (2000) 84 FLR 907 : (2000) 1 UPLBEC 689
Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 42
High Courts21 Jan 2000Allowed
Ram Gopal Verma Vs VII Addl. District Judge,Bulandshrahar and Others
Allahabad High Court · (2000) 01 AHC CK 0120
Provincial Small Cause Courts Act, 1887 — Section 15, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts21 Jan 2000Disposed Of
Dina Nath Misra and Ors. Vs District Magistrate,Chandauli Authorised Controller,Sakaldeeha Degree College,Chandauli & Anr.
Allahabad High Court · (2000) 01 AHC CK 0117
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 2(13)
High Courts21 Jan 2000Allowed
Bhupendra Tiwari @ Guddu Vs State of U.P.
Allahabad High Court · (2000) 01 AHC CK 0056
Constitution of India, 1950 — Article 21
High Courts21 Jan 2000
Peer Mohammad Vs District Judge, Jalaun and others
Allahabad High Court · (2000) 2 AWC 1466
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 21(2), 3, 3(1)
High Courts21 Jan 2000
Lalit Kumar Vs Collector of Central Excise
Allahabad High Court · (2000) 69 ECC 343
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482