High Courts01 Feb 2001Allowed
Magan Lal Vs IIIrd Additional Munsif,Mathura and Others
Allahabad High Court · (2001) 02 AHC CK 0076
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 57 of 61
High Courts01 Feb 2001Dismissed
Shahroz and Another Vs State of U.P.
Allahabad High Court · (2001) 2 ACR 1867
Penal Code, 1860 (IPC) — Section 376
High Courts31 Jan 2001Allowed
Satya Narain Singh Vs Union of India (UOI)
Allahabad High Court · (2001) 2 ACR 1808
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 52, 53, 55
High Courts31 Jan 2001Partly Allowed
Shreepal Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 810
Constitution of India, 1950 — Article 226
High Courts31 Jan 2001Dismissed
Hirdai Narain Misra Vs Raj Narain Shukla and another
Allahabad High Court · AIR 2001 All 162 : (2001) 1 AWC 799
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 16
High Courts31 Jan 2001Dismissed
Raj Bahadur Singh Vs State of U.P.and Another
Allahabad High Court · (2001) 01 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jan 2001Allowed
Yogendra Pratap Singh and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (2001) 01 AHC CK 0059
Constitution of India, 1950 — Article 226
High Courts31 Jan 2001Dismissed
Mool Chand Vs Trilok Chand and others
Allahabad High Court · AIR 2001 All 160 : (2001) 1 AWC 778
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Provincial Small Cause Courts Act, 1887 — Section 25, 27
High Courts31 Jan 2001Allowed
Ram Piyarey Vs State Bank of India and Others
Allahabad High Court · (2001) 2 UPLBEC 1575
High Courts30 Jan 2001Allowed
Subhash Kirana Stores Vs Commissioner of Income Tax
Allahabad High Court · (2002) 257 ITR 574 : (2002) 123 TAXMAN 324
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142(1), 256
High Courts30 Jan 2001Allowed
Rajvir Singh and others Vs Collector/District Magistrate, Muzaffarnagar and others
Allahabad High Court · (2001) 1 AWC 806 : (2001) 92 RD 176
Constitution of India, 1950 — Article 226, 366Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 357
High Courts25 Jan 2001Disposed Of
Smt. Shakuntala Devi Vs Executive Engineer, Electricity Transmission Division, First, U.P. Electricity Board, Allahabad and another
Allahabad High Court · (2001) 1 AWC 791 : (2001) 88 FLR 971 : (2001) 1 LLJ 1503 : (2001) 1 UPLBEC 869
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125General Provident Fund (Uttar Pradesh) Rules, 1985 — Rule 2, 5
High Courts25 Jan 2001Allowed
Bijendra Singh alias Pintoo (in Jail) Vs State of U.P.
Allahabad High Court · (2001) CriLJ 1749 : (2001) 2 RCR(Criminal) 547
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 Courts25 Jan 2001
Union of India (UOI) Vs Sir Shadi Lal Enterprises Ltd. and Others
Allahabad High Court · (2001) ACJ 1037
Civil Procedure Code, 1908 (CPC) — Section 115Railway Claims Tribunal Act, 1987 — Section 13, 15
High Courts24 Jan 2001Allowed
Daya Shankar Vs State of U.P.
Allahabad High Court · (2001) 01 AHC CK 0078
Penal Code, 1860 (IPC) — Section 364
High Courts23 Jan 2001Allowed
Hamida Begum and Another Vs State of U.P. and Another
Allahabad High Court · (2001) 2 ACR 1801
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Jan 2001Disposed Of
Commissioner of Income Tax Vs Willard India Ltd.
Allahabad High Court · (2001) 249 ITR 779
Income Tax Act, 1961 — Section 256(1), 256(2), 37(2A), 40A(3), 40A(5)Income Tax Rules, 1962 — Rule 3C, 6DD
High Courts23 Jan 2001Allowed
Mohammed Islam @ Farooq Vs Union of India
Allahabad High Court · (2001) 01 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts23 Jan 2001Dismissed
Jai Prakash Singh Tomar Vs State of U.P. and Others
Allahabad High Court · (2001) CriLJ 3896 : (2001) 4 RCR(Criminal) 157
Penal Code, 1860 (IPC) — Section 147, 148, 149, 173(2), 204Uttar Pradesh General Clauses Act, 1904 — Section 4(42)
High Courts22 Jan 2001
Kant Krishan Sharma Vs U.P. Public Services Tribunal-II, Lucknow and others
Allahabad High Court · (2001) AWC 1377 : (2001) LabIC 3933 : (2001) 2 UPLBEC 1443
Constitution of India, 1950 — Article 12Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 12Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21, 26