High Courts16 Mar 2001Dismissed
Roop Lal and Shripal Vs Brijnath Singh
Allahabad High Court · (2001) 3 AWC 1949 : (2001) 3 CivCC 311 : (2001) 92 RD 473
Transfer of Property Act, 1882 — Section 58
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 49 of 61
High Courts15 Mar 2001Dismissed
Surendra Kumar Singh and another Vs State of U.P. and another
Allahabad High Court · (2001) 2 AWC 1158 : (2001) AWC 1158 : (2001) 2 UPLBEC 1065
Constitution of India, 1950 — Article 14, 142, 234, 320(3)Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh State Services (Age Limit) Rules, 1972 — Rule 6
High Courts15 Mar 2001Allowed
Shubha Karan Dwivedi Vs District Magistrate,Sultanpur & Anr.
Allahabad High Court · (2001) 03 AHC CK 0065
High Courts15 Mar 2001
N.C. Jain Vs Chief Secretary, Government of U.P. and others
Allahabad High Court · (2001) 2 AWC 1666 : (2001) AWC 1666
Constitution of India, 1950 — Article 21, 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 51(2)
High Courts15 Mar 2001Allowed
Ballam and Others Vs State of U.P.
Allahabad High Court · (2001) CriLJ 3354
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts15 Mar 2001
Swadeshi Products Protection Forum and Another Vs Union of India (UOI) and Others
Allahabad High Court · AIR 2002 All 253 : (2002) 125 STC 517
Constitution of India, 1950 — Article 14, 226
High Courts15 Mar 2001
Swadeshi Product Forum and Another Vs Union of India (UOI) and Others
Allahabad High Court · (2001) 2 AWC 1096
High Courts14 Mar 2001Allowed
Raghunath Singh Vs State of U.P.
Allahabad High Court · (2001) 03 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 466, 467, 468, 471
High Courts14 Mar 2001Allowed
Smt. Vijay Lakshmi Jain Vs Rameshwar Dayal Gupta
Allahabad High Court · (2001) 2 AWC 881
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 2(2), 20(2), 20(4), 21(1)
High Courts14 Mar 2001Dismissed
Ali Johad Naqvi Vs Allahabad Development Authority and Another
Allahabad High Court · AIR 2001 All 172 : (2001) AWC 890
Constitution of India, 1950 — Article 226
High Courts13 Mar 2001Dismissed
M.J.P. Rohilkhand University Bareilly Vs Harjendar Singh and another
Allahabad High Court · AIR 2001 All 192 : (2001) 2 AWC 1111 : (2001) AWC 1111 : (2001) 1 UPLBEC 912
High Courts13 Mar 2001Allowed
U.P.Shia Central Wakfs Board,Lucknow and Ors. Vs Prescribed Authority,Moradabad & Ors.
Allahabad High Court · (2001) 03 AHC CK 0084
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)(g), 21(1)(a)Waqf Act, 1995 — Section 90
High Courts13 Mar 2001Dismissed
State of U.P.and Others Vs Baudam
Allahabad High Court · (2001) 03 AHC CK 0079
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 77, 78
High Courts13 Mar 2001Allowed
Satya Prakash and Anr. Vs First Additional District Judge,Etah & Ors.
Allahabad High Court · (2001) 03 AHC CK 0064
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts13 Mar 2001Dismissed
Satish Kumar Vs R.C.and E.O.(I),Allahabad and Others
Allahabad High Court · (2001) 03 AHC CK 0058
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 14, 16
High Courts13 Mar 2001Dismissed
Triloki Nath Prashar Vs Rajeshwar Dayal Saxena
Allahabad High Court · (2001) 03 AHC CK 0049
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts12 Mar 2001Dismissed
Shri Nath Pandey Vs Vth Upper Distt.Judge,Allahabad and Others
Allahabad High Court · (2001) 03 AHC CK 0081
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)
High Courts12 Mar 2001Disposed Of
Ajai Kumar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2001) 03 AHC CK 0060
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)X
High Courts12 Mar 2001Allowed
K.P. Giri Vs State of U.P. and Others
Allahabad High Court · (2001) 1 UPLBEC 908
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 2001Allowed
Mohammad Jamil Vs The District Collector and Others
Allahabad High Court · (2001) 3 UPLBEC 2075