High Courts12 Mar 2001Dismissed
Harihar Prasad Kushwaha Vs Director of Education (Secondary) and Others
Allahabad High Court · (2001) 2 UPLBEC 1708
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 50 of 61
High Courts02 Mar 2001Dismissed
State of U.P. Vs Satendra Singh
Allahabad High Court · (2001) 2 ACR 1052
Contempt of Courts Act, 1971 — Section 12, 2, 2(3), 23Criminal Law (Amendment) Act, 1932 — Section 7Evidence Act, 1872 — Section 3
High Courts02 Mar 2001Allowed
Dinesh Kumar Jain Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2847
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 34, 364Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)
High Courts02 Mar 2001Allowed
Rajni Jain (Smt.) Vs Punjab and Sind Bank and Others
Allahabad High Court · (2001) AWC 1099 : (2001) 90 FLR 102 : (2001) 2 LLJ 1411 : (2001) 2 UPLBEC 1607
Constitution of India, 1950 — Article 12Pension Rules, 1972 — Rule 48A
High Courts02 Mar 2001Dismissed
State of U.P. Vs Satendra Singh Tomer
Allahabad High Court · (2001) CriLJ 2509 : (2001) 3 RCR(Criminal) 536 : (2001) 2 UPLBEC 1015
Contempt of Courts Act, 1971 — Section 10, 2Penal Code, 1860 (IPC) — Section 19, 20
High Courts02 Mar 2001Allowed
Rajendra Prasad and Ors. Vs Engineer-in-Chief,Public Works Department,U.P.& Ors.
Allahabad High Court · (2001) 03 AHC CK 0074
High Courts02 Mar 2001
Vijay Narayan Ojha Vs Banaras State Bank Ltd. and Others
Allahabad High Court · (2001) AWC 1071 : (2001) 2 LLJ 710
Constitution of India, 1950 — Article 12, 226
High Courts02 Mar 2001Allowed
Bina Tripathi (Smt.) Vs District Collector and Others
Allahabad High Court · (2001) 3 UPLBEC 2585
High Courts01 Mar 2001Dismissed
Laxmi Prasad and Others Vs Smt. Krishna Devi
Allahabad High Court · (2001) 2 AWC 1086
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Mar 2001Dismissed
Yogendra Pal Singh Vs District Inspector of Schools
Allahabad High Court · (2001) 3 UPLBEC 2155
Constitution of India, 1950 — Article 141Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 14, 14(1)
High Courts01 Mar 2001Dismissed
Shanker Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 2070
Penal Code, 1860 (IPC) — Section 147, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3(1)
High Courts01 Mar 2001Disposed Of
Rama Kant and Another Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 2072
Penal Code, 1860 (IPC) — Section 394
High Courts01 Mar 2001Disposed Of
Sri Prakash Singh Vs District Judge,Mirzapur and Another
Allahabad High Court · (2001) 03 AHC CK 0051
Constitution of India, 1950 — Article 226
High Courts01 Mar 2001
Trishma Singh Vs U.P. Intermediate Education Board, Allahabad and another
Allahabad High Court · AIR 2001 All 285 : (2001) 2 AWC 1152 : (2001) AWC 1152 : (2001) 3 UPLBEC 2071
High Courts01 Mar 2001
Prakash Singh Vs District Judge and Another
Allahabad High Court · (2001) 2 ACC 114 : (2002) ACJ 256 : AIR 2001 All 243 : (2001) AWC 991
Motor Vehicles Act, 1988 — Section 168
High Courts28 Feb 2001Dismissed
Gopal Prasad Agarwal and Others Vs Madhyamik Shiksha Parishad and Another
Allahabad High Court · (2001) 02 AHC CK 0168
Constitution of India, 1950 — Article 14, 19(1)
High Courts28 Feb 2001Allowed
Smt. Ram Dulari Vs Moradabad Development Authority and Others
Allahabad High Court · AIR 2001 All 173 : (2001) AWC 1046
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 18
High Courts28 Feb 2001Dismissed
All India New Bank of India Employees Federation and others Vs Union of India and others
Allahabad High Court · AIR 2001 All 205 : (2001) AWC 1335 : (2001) LabIC 4105 : (2002) 2 LLJ 253 : (2001) 2 UPLBEC 1820
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3, 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 2, 9, 9(2), 9(5)Banking Regulation Act, 1949 — Section 5
High Courts28 Feb 2001Dismissed
Mahesh Rathi Vs State of U.P.
Allahabad High Court · (2001) CriLJ 2506
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 113, 2, 2(39)
High Courts28 Feb 2001Dismissed
Ram Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2001) 2 ACR 1328