High Courts13 Nov 2000Allowed
Sabban Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2085
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 50
COURT ARCHIVE
Allahabad High Court judgments, 2000
1,529 judgments · page 9 of 77
High Courts13 Nov 2000Allowed
Pappu Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2096
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 29, 8
High Courts13 Nov 2000Dismissed
Dharam Vir Agrawal Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 135 : (2001) 1 UPLBEC 141
Constitution of India, 1950 — Article 14, 19, 243F, 300A
High Courts13 Nov 2000
Committee fo Management, Sri Ram Janki Intermediate College and another Vs Director of Education and others
Allahabad High Court · (2001) 1 AWC 122 : (2001) 1 UPLBEC 496
Constitution of India, 1950 — Article 226
High Courts10 Nov 2000Disposed Of
Smt. Kanak Raji Vs District Panchayat Raj Officer and another
Allahabad High Court · (2001) 1 AWC 564
Uttar Pradesh Panchayat Raj Rules, 1948 — Rule 40
High Courts10 Nov 2000Disposed Of
Jagatpal Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 551
Motor Vehicles Act, 1988 — Section 207(2), 3, 39, 4
High Courts10 Nov 2000Disposed Of
Prasad Industries and others Vs District Magistrate/Collector, Shahjahanpur and others
Allahabad High Court · (2001) 1 AWC 133 : (2001) 92 RD 272
Constitution of India, 1950 — Article 226
High Courts10 Nov 2000Dismissed
Kalloo and Others Vs Beni Prasad and Others
Allahabad High Court · (2000) 11 AHC CK 0040
High Courts09 Nov 2000Allowed
Kanhaiya Lal Vs Commissioner of Income Tax and Another
Allahabad High Court · (2001) 166 CTR 360 : (2001) 247 ITR 686 : (2001) 117 TAXMAN 113
Income Tax Act, 1961 — Section 132, 143(2), 148, 273A
High Courts09 Nov 2000Allowed
Smt. Anamika Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 51 : (2001) 1 UPLBEC 114
Uttar Pradesh Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981 — Section 16(2), 18Uttar Pradesh Secondary Education Services Commission Rules, 1955 — Rule 15, 16
High Courts09 Nov 2000
Manoj Kumar Garg Vs State of U.P. and another
Allahabad High Court · (2001) 1 AWC 248 : (2001) 88 FLR 411
High Courts09 Nov 2000
Peerless General Finance and Investment Co. Ltd. and Another Vs Assessing Officer and Others
Allahabad High Court · (2001) 167 CTR 22 : (2001) 248 ITR 113 : (2001) 117 TAXMAN 253
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 120, 120(1), 120(2), 120(4), 131Income Tax Rules, 1962 — Rule 36A, 37, 37A
High Courts08 Nov 2000Allowed
Shanker Das Brothers Vs State of U.P. and Another
Allahabad High Court · (2001) 2 ACR 1740
Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 19, 19(2), 20
High Courts08 Nov 2000Disposed Of
Kamal Kishore Vs State of U.P. and Another
Allahabad High Court · (2001) CriLJ 924 : (2001) 3 RCR(Criminal) 166
High Courts08 Nov 2000Allowed
Swami Sahjanand Post Graduate College, Ghazipur Vs Purvanchal University, Jaunpur and others
Allahabad High Court · (2001) 1 AWC 48 : (2000) 87 FLR 959 : (2001) 1 UPLBEC 510
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16Uttar Pradesh State Universities Act, 1973 — Section 50(1), 50(6)
High Courts08 Nov 2000Allowed
Post Graduate College Ghazipur Vs Purvanchal University Jaunpur & Ors.
Allahabad High Court · (2000) 11 AHC CK 0061
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1)Uttar Pradesh State Universities Act, 1973 — Section 50(1A)(6)
High Courts08 Nov 2000Disposed Of
Prabhu Dayal Tiwari and others Vs Lakhan Singh and others
Allahabad High Court · AIR 2001 All 60 : (2001) 1 AWC 41 : (2001) 1 CivCC 617 : (2001) 92 RD 137
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 24, 91
High Courts08 Nov 2000Allowed
Udai Veer Singh Vs District Magistrate,Bulandshahr and Others
Allahabad High Court · (2000) 11 AHC CK 0037
Constitution of India, 1950 — Article 226
High Courts08 Nov 2000
Parashu Ram Semwal Vs Registrar, Hemwati Nandan Bahuguna Garhwal University and others
Allahabad High Court · (2001) 1 AWC 321 : (2001) 1 UPLBEC 93
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 294Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts08 Nov 2000Allowed
Rajesh Trading Co. and Another Vs U.P. Krishi Utpadan Mandi Parishad and Another
Allahabad High Court · (2001) 1 AWC 514
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(3)(B), 32