High Courts12 Dec 2001Disposed Of
In Re: Magnesite and Minerals Ltd.
Allahabad High Court · (2002) 39 SCL 120
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 3 of 61
High Courts12 Dec 2001Allowed
Bhanu Sharan Vs Superintendent,Central Jail,Naini,Allahabad & Ors.
Allahabad High Court · (2001) 12 AHC CK 0048
National Security Act, 1980 — Section 3
High Courts12 Dec 2001Disposed Of
Indian Oil Corporation & Others Vs District Judge, Gonda & Others
Allahabad High Court · (2001) 12 AHC CK 0034
Constitution of India, 1950 — Article 226
High Courts12 Dec 2001Allowed
Sarojani Naidu Medical College Teachers Association, Agra and Another Vs State of U.P.
Allahabad High Court · (2002) 1 AWC 414 : (2002) 1 UPLBEC 375
Constitution of India, 1950 — Article 298, 299, 309Uttar Pradesh Medical Colleges Teachers Services Rules, 1990 — Rule 4
High Courts11 Dec 2001Disposed Of
Parasuram Sahu Vs Akhilesh Kumar Jain
Allahabad High Court · (2001) 12 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Dec 2001Dismissed
R.K. Mehta Vs Yagya Veer Singh
Allahabad High Court · (2002) 2 AWC 1050
Transfer of Property Act, 1882 — Section 106
High Courts10 Dec 2001Allowed
Udai Narain Vs State of U.P.through C.B.I.
Allahabad High Court · (2001) 12 AHC CK 0055
Prevention of Corruption Act, 1988 — Section 19
High Courts10 Dec 2001Allowed
Smt. Saiyada Vs Director General of Police, U.P. and Others
Allahabad High Court · (2002) 1 AWC 529 : (2002) 1 UPLBEC 462
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Dec 2001Dismissed
Ram Kawal Tiwari and Others Vs State of U.P. and Others
Allahabad High Court · (2002) CriLJ 1860
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 106
High Courts07 Dec 2001Disposed Of
Naresh Chandra Rajvanshi and Another Vs Jalagam Vengal Rao, former Chief Minister of A.P. and Others
Allahabad High Court · (2002) 1 AWC 442
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 2
High Courts07 Dec 2001Dismissed
Smt. Shakira Khatoon Kazmi and Others Vs State of U.P. and Others
Allahabad High Court · AIR 2002 All 101 : (2002) 1 AWC 226
Constitution of India, 1950 — Article 14Government Grants Act, 1895 — Section 2, 3
High Courts07 Dec 2001Allowed
Guru Pal Singh Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 1517 : (2002) 2 RCR(Criminal) 669
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 5
High Courts06 Dec 2001Dismissed
Ram Agya and Others Vs State of U.P. and Another
Allahabad High Court · (2001) 3 ACR 2840
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(3), 162, 169, 170Penal Code, 1860 (IPC) — Section 323, 325, 452, 504, 506
High Courts06 Dec 2001Dismissed
Devendra Deo Sharma and Another Vs State of U.P. and Others
Allahabad High Court · (2001) 3 ACR 2834
High Courts06 Dec 2001Allowed
Ram Chander (In Jail) Vs State of U.P.
Allahabad High Court · (2002) 1 ACR 16 : (2002) 2 RCR(Criminal) 625 : (2002) 2 RCR(Criminal) 4
Child Labour (Prohibition and Regulation) Act, 1986 — Section 10, 14(1), 16(2), 2, 3
High Courts06 Dec 2001Disposed Of
Masuriyadin @ Nate and Others Vs Additional Sessions Judge and Others
Allahabad High Court · (2002) CriLJ 4292 : (2002) 1 DMC 736
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts06 Dec 2001Dismissed
Mohd. Azeem and Another Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 1526 : (2002) 1 DMC 427 : (2002) 2 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 221Penal Code, 1860 (IPC) — Section 302, 304B
High Courts06 Dec 2001Dismissed
Phulan Shah alias Phullu Vs State of Uttar Pradesh and Another
Allahabad High Court · (2002) CriLJ 1520 : (2002) 2 RCR(Criminal) 671
Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(4), 307Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 64Penal Code, 1860 (IPC) — Section 302
High Courts06 Dec 2001Dismissed
Udaibir and Others Vs State of U.P.
Allahabad High Court · (2002) CriLJ 1528
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Dec 2001Dismissed
Smt. Rakesh Devi Vs State of U.P. and Another
Allahabad High Court · (2002) CriLJ 1225 : (2002) 2 RCR(Criminal) 157
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 203, 204, 227Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 467, 468