COURT ARCHIVE

Allahabad High Court judgments, 2001

1,218 judgments · page 56 of 61

High Courts06 Feb 2001Dismissed

Hindustan Ferro and Industries Ltd. and Another Vs Debt Recovery Tribunal and Another

Allahabad High Court · AIR 2001 All 155 : (2003) 113 CompCas 58 : (2001) 2 UPLBEC 1088

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 20

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High Courts06 Feb 2001Dismissed

N. Kumar Vs Union of India (UOI) and Others

Allahabad High Court · (2001) 89 FLR 314 : (2001) 1 UPLBEC 577

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High Courts05 Feb 2001Partly Allowed

Reagal Hospital Ltd. Vs Union of India (UOI)

Allahabad High Court · (2001) 130 ELT 415

Customs Act, 1962 — Section 25

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High Courts05 Feb 2001Allowed

Net Singh Vs Labour Secretary, U.P. Shasan and Others

Allahabad High Court · (2001) 2 AWC 1029

Constitution of India, 1950 — Article 12, 14, 21D, 23

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High Courts05 Feb 2001Dismissed

Sanjeev Kumar Gangwar Vs Secretary, Board of High School and Intermediate Education, U.P., Allahabad and others

Allahabad High Court · (2001) 1 AWC 878 : (2001) 1 UPLBEC 848

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High Courts05 Feb 2001

Net Singh Vs Labour Secretary, U.P. Shasan and Others Ramesh Kumar Singh Vs State of U.P. and Others Sanjaya Kumar Verma and Another Vs Rajya Krishi Utpadan Mandi Parishad and Others

Allahabad High Court · (2001) 1 UPLBEC 757

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2001

Jitendra Kumar Pandey Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 1900

Penal Code, 1860 (IPC) — Section 302, 394

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High Courts02 Feb 2001Dismissed

Hari Shankar Mishra Vs Vice Chairman, Kanpur Development Authority and Another

Allahabad High Court · (2001) 2 AWC 950 : (2001) 3 CivCC 299

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 107, 118, 119, 17

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High Courts02 Feb 2001Allowed

Gaya Prasad Upadhyay Vs State of U.P. and Others

Allahabad High Court · (2001) 2 AWC 945 : (2001) 2 UPLBEC 1096

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2001Allowed

Durgi Singh and Others Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2522

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 147, 148, 149, 232, 302

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High Courts02 Feb 2001Allowed

Gaya Prasad Upadhayay Vs State of U.P. and Others

Allahabad High Court · AIR 2001 All 136 : (2001) 2 UPLBEC 1096

Constitution of India, 1950 — Article 14

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High Courts02 Feb 2001Dismissed

Haneef Vs VIIIth ADJ Bulandshahr and Others

Allahabad High Court · (2001) 02 AHC CK 0053

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22

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High Courts02 Feb 2001Dismissed

Hari Shanker Mishra Vs Vice-Chairman, Kanpur Development Authority and Another

Allahabad High Court · AIR 2001 All 139

Transfer of Property Act, 1882 — Section 107, 119

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High Courts02 Feb 2001Allowed

Ravi B. Jadeja and Others Vs State of U.P. and Another

Allahabad High Court · (2001) CriLJ 2892

Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

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High Courts01 Feb 2001Allowed

Arif Vs State of U.P. and Another

Allahabad High Court · (2001) 2 ACR 1885

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3

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High Courts01 Feb 2001Allowed

Smt. Sabra Vs State of U.P.

Allahabad High Court · (2001) 1 ACR 645

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

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High Courts01 Feb 2001Allowed

Santosh Kumar Sahu Vs Official Liquidator

Allahabad High Court · (2001) 117 TAXMAN 611

Income Tax Act, 1961 — Section 179

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High Courts01 Feb 2001Allowed

Pramod alias Billa and Another Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2079

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts01 Feb 2001Dismissed

Taukir Husain Vs Central Government & Ors.

Allahabad High Court · (2001) 02 AHC CK 0099

Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 14

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High Courts01 Feb 2001Dismissed

Taukir Husain Vs Central Government and Others

Allahabad High Court · (2001) 02 AHC CK 0086

Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 14

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