High Courts20 Jan 2000Dismissed
JANKI PRASAD and SONS Vs COMMISSIONER OF INCOME TAX
Allahabad High Court · (2001) 246 ITR 209
Income Tax Act, 1961 — Section 256, 263, 43B
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 72 of 77
High Courts20 Jan 2000Disposed Of
Smt. Bimla Devi Vs State of U.P.
Allahabad High Court · (2000) 1 ACR 531
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jan 2000Dismissed
Janki Prasad and Sons. Vs Commissioner of Income Tax
Allahabad High Court · (2000) 246 ITR 209 : (2001) 118 TAXMAN 71
Income Tax Act, 1961 — Section 43B
High Courts20 Jan 2000Dismissed
Constable No. 860020697, Rama Kant Shukla Vs Union of India and others
Allahabad High Court · (2000) 1 AWC 783 : (2000) 1 UPLBEC 687
Border Security Force Act, 1968 — Section 117Constitution of India, 1950 — Article 226
High Courts20 Jan 2000Dismissed
R.B.Gupta Vs State of U.P.& Anr.
Allahabad High Court · (2000) 01 AHC CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397
High Courts20 Jan 2000Dismissed
Rampher Gupta Vs State of U.P.
Allahabad High Court · (2000) 01 AHC CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts20 Jan 2000Dismissed
Lali Devi Vs XVII Addl. District Judge,Agra and Others
Allahabad High Court · (2000) 01 AHC CK 0092
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts20 Jan 2000Allowed
Jai Bhagwan and Others Vs Ist Addl. Distt.Judge,Meerut and Others
Allahabad High Court · (2000) 01 AHC CK 0081
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(l)(a)
High Courts20 Jan 2000Dismissed
Shyamo and Ors. Vs Kareshan etc.
Allahabad High Court · (2000) 01 AHC CK 0062
High Courts20 Jan 2000
Sudershan Chopra Vs New Okhla Industrial Development Authority and others
Allahabad High Court · (2000) 2 AWC 983
Constitution of India, 1950 — Article 226General (Civil) Rules — Rule 28
High Courts20 Jan 2000
Sita Ram Sheoharey and others Vs State of U.P. and others
Allahabad High Court · (2000) 2 AWC 1022
Uttar Pradesh Excise (Amendment) Act, 1998 — Section 30
High Courts20 Jan 2000Allowed
Sia Ram (in Jail) Vs State of U.P.
Allahabad High Court · (2000) CriLJ 2252
Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts19 Jan 2000Dismissed
Banveer Singh alias Gudru Singh Vs State of U.P. and Another
Allahabad High Court · (2001) 1 ACR 256
High Courts19 Jan 2000Dismissed
Fazal Ahmed Vs K. N. Jain
Allahabad High Court · (2000) 2 AWC 1206
Evidence Act, 1872 — Section 114, 16, 32(2)General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106, 111, 114
High Courts19 Jan 2000Dismissed
Ram Swaroop Vs Central Administrative Tribunal and others
Allahabad High Court · (2000) 1 UPLBEC 714
High Courts19 Jan 2000Dismissed
Jethmal Nahata and Anr. Vs State of U.P.
Allahabad High Court · (2000) 01 AHC CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 439Wild Life (Protection) Act, 1972 — Section 2(31B), 55
High Courts19 Jan 2000Allowed
Ram Het Singh and Another Vs D.D.C.Mathura and Others
Allahabad High Court · (2000) 01 AHC CK 0124
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts19 Jan 2000Dismissed
Prakashak Gurdev Computers,Meerut Shahar,District Meerut Vs State of U.P.and Others
Allahabad High Court · (2000) 01 AHC CK 0122
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts19 Jan 2000Allowed
Basheer Vs Shakoor
Allahabad High Court · (2000) 01 AHC CK 0098
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229B
High Courts19 Jan 2000Allowed
Bobby and Ors. Vs Dev Swaroop & Anr.
Allahabad High Court · (2000) 01 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 202(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302