High Courts23 Feb 2001Dismissed
R.T. Industries Vs U.P. Cooperative Federation Ltd. and another
Allahabad High Court · (2001) 2 AWC 1145 : (2001) AWC 1145
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 52 of 61
High Courts23 Feb 2001Dismissed
Jitendra Kumar and Another Vs State of U.P. and Another
Allahabad High Court · (2001) CriLJ 2872 : (2001) 3 RCR(Criminal) 413
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 506
High Courts23 Feb 2001
Prem Lata Pandey (Dr.) (Smt.) Vs State of U.P. and Another
Allahabad High Court · (2001) 89 FLR 346 : (2001) 2 UPLBEC 1264
Constitution of India, 1950 — Article 14, 16
High Courts22 Feb 2001Disposed Of
Bhagirath Vs Smt. Gayatri Devi and Others
Allahabad High Court · (2001) 2 AWC 1066
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A)
High Courts22 Feb 2001Allowed
Smt. Usha Pandey Vs A.C.J.M. II and Others
Allahabad High Court · (2001) CriLJ 2836
Criminal Procedure Code, 1973 (CrPC) — Section 125, 340, 482Penal Code, 1860 (IPC) — Section 228
High Courts22 Feb 2001
Smt. Sursati and Another Vs State of U.P.
Allahabad High Court · (2001) 3 ACR 1932
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts22 Feb 2001Allowed
Ram Subhag Pandey Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 2891 : (2001) 3 RCR(Criminal) 384
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 45(1), 482
High Courts22 Feb 2001Allowed
Ashok Kumar Jain and Others Vs State of U.P. and Others
Allahabad High Court · (2001) 2 UPLBEC 1599
Constitution of India, 1950 — Article 226(3)
High Courts22 Feb 2001Dismissed
Meenu Vs IIIrd Additional District and Sessions Judge,Kanpur Dehat and Others
Allahabad High Court · (2001) 02 AHC CK 0065
Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 4(3)Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts20 Feb 2001Allowed
Nanha Pahalwan Vs Union of India (UOI) and Others
Allahabad High Court · (2001) CriLJ 3361
High Courts20 Feb 2001Dismissed
Girija Rajdan and Others Vs Ajeet Kumar Tandon and Others
Allahabad High Court · (2001) 02 AHC CK 0063
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts19 Feb 2001Dismissed
Survesh Kumar Gupta Vs IIIrd Addl. District Judge and Another
Allahabad High Court · (2001) 2 AWC 891
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 18, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(1), 15(3), 7(7), 8(2)
High Courts19 Feb 2001Allowed
Imtiyaz Ahmad Vs State of U.P. and Another
Allahabad High Court · (2001) 1 ACR 92
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195(1), 195(3), 340Penal Code, 1860 (IPC) — Section 211
High Courts19 Feb 2001Dismissed
N.P. Agarwal Vs Prescribed Authority/Addl. J.S.C.C. (I) and Another
Allahabad High Court · (2001) 2 AWC 896
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 18, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(1), 15(3), 7(7), 8(2)
High Courts19 Feb 2001Dismissed
Naim Khan (Since Deceased) and Others Vs Ali Sher
Allahabad High Court · AIR 2001 All 168 : (2001) AWC 1061 : (2001) 3 CivCC 122 : (2002) 3 RCR(Civil) 830 : (2001) 92 RD 396
Specific Relief Act, 1963 — Section 10
High Courts19 Feb 2001Dismissed
Dulia Devi Vs Dulia Devi
Allahabad High Court · AIR 2001 All 195 : (2001) AWC 1052 : (2001) 3 CivCC 90 : (2001) 4 RCR(Civil) 614
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 372, 373
High Courts19 Feb 2001Dismissed
Sahdev Singh Vs U.P. Public Service Tribunal and Others
Allahabad High Court · (2001) AWC 983 : (2001) 89 FLR 434 : (2001) 1 UPLBEC 865
Succession Act, 1925 — Section 231
High Courts19 Feb 2001Dismissed
Ram Das Vs State of U.P.
Allahabad High Court · (2001) 02 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts19 Feb 2001Dismissed
Ram Das Vs First Addl. District Judge,Azamgarh and Others
Allahabad High Court · (2001) 02 AHC CK 0061
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Feb 2001Dismissed
Zila Nirvachan Adhikari,Panchayat and Nagar Nigam,Bulandshahr Vs District Judge,Bulandshahr
Allahabad High Court · (2001) 02 AHC CK 0037
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 17, 18