High Courts22 Nov 2000Dismissed
Ram Pal Singh Vs State Transport Appellate Tribunal and another
Allahabad High Court · (2001) 1 ACC 372 : (2001) 1 AWC 200
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 72(2), 86, 89
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 8 of 77
High Courts22 Nov 2000Dismissed
Rakesh Chandra Sharma Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 238 : (2001) 88 FLR 146 : (2001) 1 UPLBEC 131
High Courts21 Nov 2000Dismissed
Amit Kumar Vs District Inspector of Schools, Jaunpur and janother
Allahabad High Court · (2001) 1 AWC 242 : (2001) 1 UPLBEC 481
High Courts21 Nov 2000Allowed
Betu Prasad and others Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 196 : (2001) 88 FLR 138 : (2001) 1 UPLBEC 475
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000Allowed
Prem Shanker Awasthi Vs District Inspector of Schools, Kanpur Dehat and others
Allahabad High Court · (2001) 1 AWC 240 : (2001) 88 FLR 983
High Courts20 Nov 2000Dismissed
Mahendrapal Jha Vs Ram Autar Sharma and Others
Allahabad High Court · (2001) 2 ACR 1724
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 401
High Courts19 Nov 2000Partly Allowed
Heera Mani Tiwari and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0078
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 302, 304 Part 1, 97
High Courts17 Nov 2000Allowed
Jagjivan Nishad Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 37
High Courts17 Nov 2000Allowed
Rajendra Pal Singh Vs U.P. Sahakari Gram Vikas Bank Ltd. and Others
Allahabad High Court · (2001) 1 AWC 546 : (2001) 1 UPLBEC 894
Constitution of India, 1950 — Article 226
High Courts17 Nov 2000
Smt. Durga Devi Vs State of U.P. and others
Allahabad High Court · (2000) 3 AWC 2078 : (2000) AWC 2078
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 178, 179, 180, 180(3), 222Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10), 14, 23(1), 27(1), 32
High Courts16 Nov 2000Allowed
Ganga Din and Others Vs State of U.P.
Allahabad High Court · (2001) CriLJ 1762 : (2001) 2 RCR(Criminal) 562
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 392
High Courts16 Nov 2000
Brajesh Kumar Singh Vs State of U.P. and another
Allahabad High Court · (2001) 1 AWC 305 : (2001) 1 UPLBEC 20
Constitution of India, 1950 — Article 32
High Courts15 Nov 2000Dismissed
Praveen Kumar Pandey Vs State of U.P. and Another
Allahabad High Court · (2001) 1 AWC 543
Constitution of India, 1950 — Article 16
High Courts15 Nov 2000Disposed Of
U.P. Judicial Services Association and others Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 34 : (2001) 1 UPLBEC 502
High Courts15 Nov 2000Disposed Of
Ram Pal Yadav Vs State of U.P.& Ors.
Allahabad High Court · (2000) 11 AHC CK 0064
High Courts14 Nov 2000Dismissed
Ram Kishan and Ors. Vs Chandaro
Allahabad High Court · (2000) 11 AHC CK 0087
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Nov 2000Allowed
Ram Deen Vs State of U.P.
Allahabad High Court · (2000) 11 AHC CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts14 Nov 2000Allowed
Dharamveer Singh Vs State of U.P.& Ors.
Allahabad High Court · (2000) 11 AHC CK 0063
Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 17
High Courts14 Nov 2000
Uma Yadav Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1722
Penal Code, 1860 (IPC) — Section 302, 506
High Courts14 Nov 2000
Ramesh Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1738
Penal Code, 1860 (IPC) — Section 302, 307