COURT ARCHIVE

Allahabad High Court judgments, 2001

1,218 judgments · page 55 of 61

High Courts09 Feb 2001Dismissed

Committee of Management, S.P.Pandey Sarvjanik Intermediate College, Pratapgarh Vs District Inspector of Schools, Pratapgarh and Others

Allahabad High Court · (2001) 02 AHC CK 0038

Constitution of India, 1950 — Article 226

High Courts09 Feb 2001Allowed

Kamar Vs State of U.P.

Allahabad High Court · (2001) 3 ACR 2472

Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts09 Feb 2001Allowed

Mohd. Farman Vs State of U.P. and Others

Allahabad High Court · (2001) 2 AWC 899

Stamp Act, 1899 — Article 35C, 40, 57, 2(17)

High Courts08 Feb 2001Dismissed

Committee of Management and Others Vs District Inspector of Schools and Others

Allahabad High Court · (2001) 2 UPLBEC 1314

Constitution of India, 1950 — Article 226

High Courts08 Feb 2001Dismissed

Dr. Brij Mohan Prasad and others Vs State of U.P. and others

Allahabad High Court · AIR 2002 All 174 : (2001) 2 AWC 1199 : (2001) 2 UPLBEC 1806

Constitution of India, 1950 — Article 124(4), 14, 154(1), 154(2), 16(4)

High Courts07 Feb 2001Dismissed

Ved Prakash Agrawal Vs The Chairman, U.P. State Sugar Corporation Ltd. and Others U.P. State Sugar Corporation Ltd. Vs Industrial Tribunal and Another

Allahabad High Court · (2001) 2 UPLBEC 1476

Industrial Disputes Act, 1947 — Section 2, 2(5)

High Courts07 Feb 2001Allowed

Catholic Diocese of Gorakhpur Education Society and Another Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 2001 All 196 : (2001) AWC 1041 : (2001) 1 UPLBEC 915

Motor Vehicles Act, 1988 — Section 66

High Courts07 Feb 2001Allowed

Ayodhya Prasad Vs Union of India (UOI) and Another

Allahabad High Court · AIR 2001 All 153 : (2001) AWC 954 : (2001) 1 UPLBEC 905

Constitution of India, 1950 — Article 226

High Courts07 Feb 2001Dismissed

Moti Lal Vs Central Bureau of Investigation and Another

Allahabad High Court · (2001) CriLJ 2086 : (2001) 3 RCR(Criminal) 118

Criminal Procedure Code, 1973 (CrPC) — Section 4(1), 5, 93Evidence Act, 1872 — Section 25, 27Foreign Exchange Regulation Act, 1947 — Section 19A

High Courts07 Feb 2001Allowed

Jitendra Kumar Jain and another Vs State of Transport Authority, Lucknow and another

Allahabad High Court · AIR 2001 All 152 : (2001) 1 AWC 865 : (2001) 1 AWC 8565

Motor Vehicles Act, 1988 — Section 103

High Courts07 Feb 2001

Smt. Chandania Vs State of U.P. and others

Allahabad High Court · (2001) 1 AWC 839 : (2001) CriLJ 2090 : (2001) 3 RCR(Criminal) 122

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 45Penal Code, 1860 (IPC) — Section 193, 201, 218, 304, 323

High Courts07 Feb 2001Allowed

Raju V. John (Smt.) Vs The Regional Joint Director of Education, Agra Region and Others

Allahabad High Court · (2001) AWC 1048 : (2001) 2 UPLBEC 1083

High Courts07 Feb 2001Dismissed

Smt. Ilaichi Devi Vs District Magistrate and Others

Allahabad High Court · (2001) 2 AWC 1040

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts06 Feb 2001Allowed

Rudrapal Singh alias Lalley Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 1899

Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

High Courts06 Feb 2001Dismissed

Abdul Raheem Vs Rent Control and Eviction Officer/Addl. City Magistrate and Others

Allahabad High Court · (2001) 2 AWC 986

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3

High Courts06 Feb 2001Allowed

District Judge and Another Vs Bhudev Sharma

Allahabad High Court · (2001) AWC 934 : (2001) 1 UPLBEC 574

Constitution of India, 1950 — Article 235

High Courts06 Feb 2001Allowed

Ram Adhar Lal Srivastava Vs State of U.P. and Others

Allahabad High Court · (2001) 1 UPLBEC 916

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(I)(b), 12(l)(b), 3

High Courts06 Feb 2001Dismissed

Bar Association, Ghaziabad Vs Registrar General, High Court of Judicature, Allahabad and others

Allahabad High Court · (2001) 1 AWC 877 : (2001) 2 UPLBEC 1116

Constitution of India, 1950 — Article 235

High Courts06 Feb 2001Dismissed

Smt. Sumitra Devi and others Vs District Judge Chitrakoot and others

Allahabad High Court · (2001) 1 AWC 866

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

High Courts06 Feb 2001Partly Allowed

Tara Devi and Others; State of U.P.; Vs State of U.P.and Another; Tara Devi and Others

Allahabad High Court · (2001) 02 AHC CK 0091