COURT ARCHIVE

Allahabad High Court judgments, 2000

1,529 judgments · page 73 of 77

High Courts19 Jan 2000Dismissed

Ram Shree Steels (P) Ltd. Vs Commissioner of Central Excise

Allahabad High Court · (2000) 118 ELT 580

Central Excise Rules, 1944 — Rule 230, 96ZO(2)Central Excises and Salt Act, 1944 — Section 12, 35, 3A, 3A(3), 4Constitution of India, 1950 — Article 226

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High Courts19 Jan 2000Dismissed

Amrit Banaspati Company Ltd. Vs Commr. (Appeals) C. Ex.

Allahabad High Court · (2000) 68 ECC 436 : (2000) ECR 454 : (2000) 119 ELT 524

Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 22, 22(1)Central Excise Rules, 1944 — Rule 173CCentral Excises and Salt Act, 1944 — Section 35F

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High Courts19 Jan 2000

Prem Narain Sharma and Another Vs Union of India (UOI)

Allahabad High Court · (2001) 2 ACR 1888

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 37

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High Courts18 Jan 2000Dismissed

Indira Rani Devi Vs Nagar Palika and Others

Allahabad High Court · AIR 2000 All 346

Uttar Pradesh Municipalities Act, 1916 — Section 135(3), 333, 333A

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High Courts18 Jan 2000Dismissed

Dr. Manvendra Misra Vs Gorakhpur University and others

Allahabad High Court · (2000) 2 AWC 1028 : (2000) 1 UPLBEC 702

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts18 Jan 2000Dismissed

Nar Singh Vs Deputy Director of Consolidation, Gorakhpur and others

Allahabad High Court · (2000) 1 AWC 791 : (2000) 91 RD 199

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 11(2), 48, 9A

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High Courts18 Jan 2000Allowed

Sri Govind Lal Vs VIIIth Addl. Distt Judge,Moradabad and Others

Allahabad High Court · (2000) 01 AHC CK 0057

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

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High Courts18 Jan 2000Partly Allowed

Dilshad Vs Saheb Naseeb and Others

Allahabad High Court · (2000) 01 AHC CK 0049

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 22

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High Courts18 Jan 2000

Sureya Prakash Vs Raghuvir Saran Agarwal and others

Allahabad High Court · (2000) 2 AWC 1108

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5, 5

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High Courts18 Jan 2000

Harpal Singh Vs State Public Services Tribunal, Bench No. 5, Lucknow and others

Allahabad High Court · (2000) 2 AWC 1075 : (2000) 86 FLR 334 : (2000) 1 UPLBEC 704

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High Courts18 Jan 2000

Cossul and Co. (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2000) 245 ITR 312 : (2000) 113 TAXMAN 333

Companies Act, 1956 — Section 294, 294A, 314Income Tax Act, 1961 — Section 37

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High Courts18 Jan 2000

Pradumn Singh Vs State of U.P. and Others

Allahabad High Court · (2000) 1 ACR 385

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 408, 419, 420, 467, 468

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High Courts17 Jan 2000Allowed

Smt. Santosh Kumari Vs Brij Kushore (since deceased) and others

Allahabad High Court · (2000) 2 AWC 979 : (2000) 91 RD 312

Land Acquisition Act, 1894 — Section 11, 30, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171

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High Courts17 Jan 2000Partly Allowed

Ved Prakash Tyagi Vs 1st Additional District Judge, Pilibhit and another

Allahabad High Court · (2000) 2 AWC 981

Transfer of Property Act, 1882 — Section 105Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 7

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High Courts17 Jan 2000Allowed

Sardar Narendra Singh Vs Rent Control and Eviction Officer/A.C.M.(VI) Kanpur Nagar and Others

Allahabad High Court · (2000) 01 AHC CK 0080

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)(a)

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High Courts17 Jan 2000Allowed

Omwati Devi and Another Vs District Supply Officer and Others

Allahabad High Court · (2000) 01 AHC CK 0077

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16

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High Courts17 Jan 2000

Wipro Ltd. and another Vs Baba Enterprises

Allahabad High Court · (2000) 2 AWC 996 : (2000) 3 CivCC 177 : (2001) 2 RCR(Civil) 103

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4, Order 14 Rule 1(1), Order 14 Rule 3

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High Courts17 Jan 2000

Camphor Factory Karamchari Sangh Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 985 : (2000) 85 FLR 111 : (2000) 2 LLJ 713 : (2000) 1 UPLBEC 708

Constitution of India, 1950 — Article 14, 226

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High Courts17 Jan 2000

Sharief Vs District Magistrate, Pratapgarh and others

Allahabad High Court · (2000) 3 AWC 2091 : (2000) AWC 2091

National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 394Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5, 8

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High Courts17 Jan 2000Allowed

Gopal Singh Vs Executive Engineer (C.D.), Lok N. Vibhag and Another

Allahabad High Court · (2000) 84 FLR 912 : (2000) 1 UPLBEC 661

Fundamental Rules — Rule 56

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