High Courts17 Jan 2000
Bhuri Singh and Another Vs State
Allahabad High Court · (2000) 2 ACR 1306
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 34, 363
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 74 of 77
High Courts15 Jan 2000Dismissed
Nandwa Vs State of U.P.
Allahabad High Court · (2000) 01 AHC CK 0111
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)
High Courts15 Jan 2000
Ram Sewak Gupta Vs State of U.P. and Others
Allahabad High Court · (2001) 2 ACR 1790
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
High Courts13 Jan 2000Disposed Of
Bharat Heavy Electricals Limited Vs State of U.P. and Another
Allahabad High Court · (2000) 01 AHC CK 0177
Uttar Pradesh Trade Tax Act, 1948 — Section 29, 29(2), 8
High Courts13 Jan 2000
U.P. State Handloom Corporation Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (2000) 164 CTR 27 : (2000) 245 ITR 192 : (2001) 116 TAXMAN 540
Income Tax Act, 1961 — Section 142(2A), 142(2D)
High Courts13 Jan 2000Allowed
J.P. Steels Vs Sales Tax Officer and Another
Allahabad High Court · (2000) 119 STC 470
Uttar Pradesh Trade Tax Act, 1948 — Section 3B, 4B
High Courts13 Jan 2000Dismissed
Raj Kumar Goyal Vs Controller of Estate Duty
Allahabad High Court · (2001) 166 CTR 514 : (2001) 251 ITR 501
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 18, 20(3), 22(1), 23, 34(1)Hindu Adoptions and Maintenance Act, 1956 — Section 3
High Courts13 Jan 2000Allowed
Pradeep Kumar Katiyar Vs IInd Additional City Magistrate and Another
Allahabad High Court · (2000) 01 AHC CK 0055
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 3(a), 3(g)
High Courts13 Jan 2000
Triveni Engineering and Industries Ltd. Vs State of U.P. and others
Allahabad High Court · AIR 2000 All 177 : (2000) 2 AWC 1014
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15, 15(1), 15(4), 16, 17Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 12, 2, 22
High Courts13 Jan 2000
Babloo alias Mohammad Haneef Vs District Magistrate, Lucknow and others
Allahabad High Court · (2000) 2 AWC 1180 : (2000) CriLJ 3252
Explosive Substances Act, 1908 — Section 5National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts13 Jan 2000
Jatav Panchayat Committee, Etawah and another Vs VIIth Additional District Judge, Etawah and others
Allahabad High Court · AIR 2000 All 253 : (2000) 2 AWC 1162
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 120, 137, 5
High Courts13 Jan 2000
Kajaria Ceramics Limited Vs Trade Tax Tribunal and Others
Allahabad High Court · (2000) 119 STC 117
Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(5)
High Courts13 Jan 2000
Commercial Motors Vs Commissioner of Income Tax
Allahabad High Court · (2000) 245 ITR 214
Income Tax Act, 1961 — Section 40
High Courts12 Jan 2000Allowed
Mangla Prasad Inter College Society and Another Vs Director of Education and Others
Allahabad High Court · (2000) 2 UPLBEC 1418
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(5)
High Courts12 Jan 2000Dismissed
Rajendra Thathera Vs State of U.P. and Others
Allahabad High Court · (2000) CriLJ 1674
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 12(1), 3, 3(2)Penal Code, 1860 (IPC) — Section 379, 411
High Courts12 Jan 2000Dismissed
Rinku alias Hukku Vs State of U.P. and another
Allahabad High Court · (2000) 2 AWC 1446 : (2000) CriLJ 2834 : (2000) 4 RCR(Criminal) 435
Constitution of India, 1950 — Article 367, 372General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 147, 164, 201, 302
High Courts12 Jan 2000Allowed
Qadir Khan and Others Vs State of U.P. and Another
Allahabad High Court · (2000) CriLJ 1677 : (2000) 3 RCR(Criminal) 539
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 363, 365, 419, 420
High Courts12 Jan 2000Dismissed
New India Assurance Co. Ltd. Vs Vibha Sengar and Others
Allahabad High Court · (2001) 1 ACC 449 : (2002) ACJ 739
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts12 Jan 2000Dismissed
Keshari Mal and Others Vs IVth Addl. District Judge,Jalaun and Others
Allahabad High Court · (2000) 01 AHC CK 0113
Evidence Act, 1872 — Section 114Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20