COURT ARCHIVE

Allahabad High Court judgments, 2001

1,218 judgments · page 54 of 61

High Courts15 Feb 2001

Mangali Prasad Pal Vs State of U.P. and another

Allahabad High Court · (2001) 2 AWC 1139

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 173(2), 2, 4(1)Penal Code, 1860 (IPC) — Section 307, 308

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High Courts15 Feb 2001Dismissed

Girja Shanker Dwivedi Vs State of U.P. and Others

Allahabad High Court · (2001) AWC 1095 : (2001) 2 UPLBEC 1427

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High Courts15 Feb 2001Dismissed

Smt. Ramkali Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 1857

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts15 Feb 2001

Babu and Mohkam Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 948

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts14 Feb 2001Partly Allowed

Pemi and Others Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2500

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts14 Feb 2001Dismissed

Anand Narain Singh Vs U.P. Secondary Education Service, Selection Board and Others

Allahabad High Court · (2001) 2 UPLBEC 959

Constitution of India, 1950 — Article 14, 226, 348(3)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11(2), 12, 12(5)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 16, 18, 2(1), 32

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High Courts14 Feb 2001Allowed

Girdhari Lal Pathak Vs R.C.and E.O.cum- City Magistrate,Mathura and Others

Allahabad High Court · (2001) 02 AHC CK 0090

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18

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High Courts14 Feb 2001Dismissed

Sharvan Kumar Mittal Vs XVIIIth ADJ,Meerut and Others

Allahabad High Court · (2001) 02 AHC CK 0070

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226

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High Courts13 Feb 2001Disposed Of

Dharam Narain Mishra Vs State of U.P. and Others

Allahabad High Court · (2001) 1 UPLBEC 668

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33D

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High Courts13 Feb 2001Dismissed

Rahmat Ali Vs State of U.P. and Others

Allahabad High Court · (2001) CriLJ 2873

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High Courts13 Feb 2001Dismissed

Jai Prakash Agrawal Vs Arjun Kumar Agrawal

Allahabad High Court · (2001) 2 AWC 1308 : (2001) AWC 1308

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 151, 47

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High Courts13 Feb 2001Allowed

Idris Ansari Vs VIII Addl. Distt.Judge,Gorakhpur and Others

Allahabad High Court · (2001) 02 AHC CK 0087

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 20(4)

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High Courts13 Feb 2001Disposed Of

Prem Chand Vs Workmen Compensation Commissioner, Agra and others

Allahabad High Court · (2001) 2 AWC 1192 : (2001) AWC 1192 : (2001) 89 FLR 679

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts12 Feb 2001Disposed Of

Moreshwar Savey Vs State of U.P. and Another

Allahabad High Court · (2001) CriLJ 1765

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 216, 227, 233Criminal Law (Amendment) Act, 1932 — Section 7

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High Courts12 Feb 2001Allowed

Ganesha Vs District Magistrate and Another

Allahabad High Court · (2001) 2 AWC 996

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High Courts12 Feb 2001Dismissed

U.P. Avas Evam Vikas Parishad Vs State of U.P. and Others

Allahabad High Court · (2001) 2 AWC 1001 : (2001) 92 RD 460

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226

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High Courts09 Feb 2001Dismissed

Ashok Kumar Bhatia Vs XIIIth Addl. District Judge and Another

Allahabad High Court · (2001) 2 AWC 997

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 2(2), 20, 21(1A), 24(2)

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High Courts09 Feb 2001Allowed