COURT ARCHIVE

Allahabad High Court judgments, 2000

1,529 judgments · page 76 of 77

High Courts10 Jan 2000Allowed

Committee of Management Raja Tej Singh Vidyalaya Aurandh, Mainpuri and another Vs District Inspector of Schools, Mainpuri and others

Allahabad High Court · AIR 2000 All 350 : (2000) 2 AWC 1086 : (2000) 2 UPLBEC 993

Societies Registration Act, 1860 — Section 12(2), 12(B), 13, 13A, 20Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(1), 16A(2), 16A(3), 16A(4)Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 5

High Courts10 Jan 2000Allowed

Committee of Management,A.K.College,Shikohabad,District Flrozabad and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (2000) 01 AHC CK 0116

Constitution of India, 1950 — Article 226

High Courts10 Jan 2000Disposed Of

Vishnu Dutt Sharma Vs Regional Joint Director of Education,Agra

Allahabad High Court · (2000) 01 AHC CK 0101

Constitution of India, 1950 — Article 226

High Courts10 Jan 2000Dismissed

Chief of the Army Staff and others Vs Laxman Giri, Ex Havaldar No. 9212544

Allahabad High Court · (2000) 1 AWC 716 : (2000) 85 FLR 76 : (2000) 1 UPLBEC 868

Army Act, 1950 — Section 108, 116, 116, 45Penal Code, 1860 (IPC) — Section 354

High Courts10 Jan 2000

Krishna Kumar Vs Vth Additional District Judge,Saharanpur and Others

Allahabad High Court · (2000) 01 AHC CK 0050

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(l)(b)

High Courts10 Jan 2000

Ajay Kumar Sharma Vs State Government of U.P. and others

Allahabad High Court · (2000) 2 AWC 1020 : (2000) 85 FLR 399 : (2000) 1 UPLBEC 719

Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 4

High Courts10 Jan 2000Dismissed

Smt. Kiran Mishra Vs State of U.P.

Allahabad High Court · (2000) CriLJ 3069

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302

High Courts09 Jan 2000Allowed

Shali Kumar Singh Vs State of U.P.

Allahabad High Court · (2000) 01 AHC CK 0095

Arms Act, 1959 — Section 25Dacoity Affected Areas Act, 1959 — Section 12, 14Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

High Courts09 Jan 2000Allowed

Astik Kumar Pandey Vs Director/Chairman, Board of High School and Intermediate Examination and Others

Allahabad High Court · (2001) 3 UPLBEC 2088

High Courts07 Jan 2000Disposed Of

Smt. Shakuntala Sharma and another Vs State of U. P. and others

Allahabad High Court · (2001) ACJ 620 : AIR 2000 All 219 : (2000) 2 AWC 1455 : (2000) 3 RCR(Criminal) 726 : (2000) 2 UPLBEC 1804

Constitution of India, 1950 — Article 21, 226, 32

High Courts07 Jan 2000Allowed

Gur Prasad Gupta Vs IInd Additional District Judge and Others

Allahabad High Court · (2000) 01 AHC CK 0078

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

High Courts07 Jan 2000Allowed

Janki Devi Vs Shyam Mohan Srivastava and Another

Allahabad High Court · (2000) 01 AHC CK 0076

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106

High Courts07 Jan 2000Allowed

R.B.Pradhan Vs Rent Control and Eviction Officer and Others

Allahabad High Court · (2000) 01 AHC CK 0065

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

High Courts07 Jan 2000Disposed Of

Association of Dead People, Azamgarh and another Vs State of U.P. and others

Allahabad High Court · AIR 2000 All 154 : (2000) 1 AWC 663

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200Protection of Human Rights Act, 1993 — Section 14, 36(3)

High Courts07 Jan 2000

Gopal Chaddha Vs CEGAT

Allahabad High Court · (2000) 70 ECC 607 : (2000) 118 ELT 555

Customs Act, 1962 — Section 110(2), 112(2), 124, 125, 125(1)

High Courts07 Jan 2000Dismissed

Purshottam Das Tandon Vs Military Estate Officer

Allahabad High Court · AIR 2000 All 127 : (2000) 1 UPLBEC 738

Allahabad High Court Rules, 1952 — Rule 1(2), 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 226

High Courts06 Jan 2000

Devendra Nath Rai Vs Union of India(UOI) and Others

Allahabad High Court · (2000) 1 ACR 325 : (2000) 4 RCR(Criminal) 136

Army Act, 1950 — Section 125, 164(2), 69, 70Army Rules, 1954 — Rule 180, 197AConstitution of India, 1950 — Article 226, 227

High Courts06 Jan 2000Allowed

Hira Lal Ratanlal Vs Commissioner of Sales Tax

Allahabad High Court · (2000) 120 STC 606

Uttar Pradesh Trade Tax Act, 1948 — Section 21

High Courts06 Jan 2000Allowed

Lallo Giri and others Vs Deputy Director of Consolidtion, Mirzapur and another

Allahabad High Court · (2000) 1 AWC 788

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 48Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201

High Courts06 Jan 2000Dismissed

Asgar and Ors. Vs Salim Akhtar & Ors.

Allahabad High Court · (2000) 01 AHC CK 0072