High Courts22 Dec 2001
In Re: Bukeys Batteries (P.) Ltd. (In Liquidation)
Allahabad High Court · (2002) 2 AWC 884
Companies Act, 1956 — Section 457
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 1 of 61
High Courts21 Dec 2001Allowed
D.S.M. Group of Industries and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 127 STC 540
Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 8(4)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 13
High Courts21 Dec 2001Dismissed
Ram Anurag Verma and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 397 : (2002) 1 UPLBEC 720
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Backward Classes Welfare Department (Gazetted Officers) Service Rules, 1998 — Rule 26
High Courts21 Dec 2001Dismissed
Bindeshwari Vs Board of Revenue and Others
Allahabad High Court · (2002) 1 AWC 498 : (2002) 93 RD 134
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 171
High Courts21 Dec 2001Dismissed
Harish Chandra Singh and Others Vs Deputy Director of Consolidation, Bareilly and Others
Allahabad High Court · (2002) 1 AWC 562
Constitution of India, 1950 — Article 372Forest Act, 1927 — Section 20, 4, 6Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts21 Dec 2001Disposed Of
Jai Pal Singh Vs State of U.P.& Anr.
Allahabad High Court · (2001) 12 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts21 Dec 2001Allowed
Brahm Singh Vs Board of Revenue and Others
Allahabad High Court · (2002) 1 AWC 534 : (2002) 93 RD 154
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts21 Dec 2001Dismissed
Pradeep Kumar Dixit Vs Urban Co-operative Bank Ltd. and Others
Allahabad High Court · (2002) 2 AWC 1051
Constitution of India, 1950 — Article 226
High Courts21 Dec 2001Allowed
Rajeshwar and Others Vs State of U.P.
Allahabad High Court · (2002) 1 ACR 509
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 436
High Courts21 Dec 2001
Tarique Arafat and Others Vs Aligarh Muslim University and Others
Allahabad High Court · (2002) 1 UPLBEC 690
Constitution of India, 1950 — Article 226
High Courts20 Dec 2001Dismissed
Gokul Dairy and Others Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 370 : (2002) 1 UPLBEC 359
Allahabad High Court Rules, 1952 — Rule 2, 7Constitution of India, 1950 — Article 226
High Courts20 Dec 2001Dismissed
Kanpur Development Authority Vs Nanku and Others
Allahabad High Court · (2002) 2 UPLBEC 1065
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 357, 363, 381Uttar Pradesh Urban Planning and Development Act, 1973 — Section 59(1A)
High Courts20 Dec 2001Dismissed
Likhi Ram alias Moola and Another Vs State of U.P. and Others
Allahabad High Court · (2002) 1 AWC 521 : (2002) 93 RD 126
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 115D, 117, 117(1), 117(6), 122B
High Courts20 Dec 2001Disposed Of
Mokhtar Ansari Vs State of U.P.& Ors.
Allahabad High Court · (2001) 12 AHC CK 0045
Constitution of India, 1950 — Article 226
High Courts20 Dec 2001Dismissed
Ramesh Chandra and Others Vs Vice Chancellor, University of Allahabad and Others
Allahabad High Court · (2002) 1 AWC 461 : (2002) 1 UPLBEC 449
Uttar Pradesh General Clauses Act, 1904 — Section 16Uttar Pradesh State Universities Act, 1973 — Section 21(1)
High Courts20 Dec 2001
Uma Shanker Singh and Another Vs U.P. Power Corporation and Others
Allahabad High Court · (2002) 2 UPLBEC 1302
High Courts19 Dec 2001
Kant Kumar Singh Vs Gomti Gramin Bank, Jaunpur and Another
Allahabad High Court · (2002) 1 AWC 362(1) : (2002) 92 FLR 617 : (2002) 1 UPLBEC 288
High Courts19 Dec 2001Allowed
Smt. Suman Verma and Others Vs Special Secretary, Nagar Vikas and Another
Allahabad High Court · (2002) 1 AWC 401 : (2002) 1 UPLBEC 787
High Courts19 Dec 2001Allowed
Laxmi Rolling Mills Vs C.E.G.A.T., New Delhi
Allahabad High Court · (2002) 80 ECC 84 : (2002) 142 ELT 327
Central Excises and Salt Act, 1944 — Section 35KConstitution of India, 1950 — Article 226
High Courts18 Dec 2001Dismissed
Mata Sukh Devi Sansthan and Another Vs VIIth Addl. District Judge and Another
Allahabad High Court · (2002) 5 AWC 4202
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 6, 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)