COURT ARCHIVE

Allahabad High Court judgments, 2001

1,218 judgments · page 58 of 61

High Courts22 Jan 2001Allowed

Shiv Sahai Gupta and Others Vs IXth Addl. Distt.Judge,Varanasi and Others

Allahabad High Court · (2001) 01 AHC CK 0083

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)

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High Courts22 Jan 2001Dismissed

State of U.P.and Others IN Jagat Machinery Manufacturers (P) Ltd.,Ghaziabad Vs State of U.P.and Others

Allahabad High Court · (2001) 01 AHC CK 0053

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High Courts22 Jan 2001

Commissioner of Income Tax and Another Vs Suresh Kumar Agarwal

Allahabad High Court · (2001) 249 ITR 113 : (2001) 117 TAXMAN 2

Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD

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High Courts22 Jan 2001

Commissioner of Income Tax Vs Usha Tripathi

Allahabad High Court · (2001) 249 ITR 4 : (2001) 116 TAXMAN 838

Income Tax Act, 1961 — Section 132, 143(3), 145, 158BB, 158BB(1)

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High Courts22 Jan 2001

Commissioner of Income Tax Vs Smt. Usha Tripathi

Allahabad High Court · (2001) 166 CTR 77

Income Tax Act, 1961 — Section 132, 143, 145, 158BB, 158BC

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High Courts21 Jan 2001Dismissed

Commissioner of Income Tax Vs Electra (India) Ltd

Allahabad High Court · (2002) 120 TAXMAN 791

Income Tax Act, 1961 — Section 256, 40A

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High Courts20 Jan 2001Allowed

Devendra Singh Jeena Vs State of U.P.& Ors.

Allahabad High Court · (2001) 01 AHC CK 0060

Constitution of India, 1950 — Article 14

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High Courts20 Jan 2001Disposed Of

Mohd. Shaqir Vs Addl. District Judge/Special Judge (E.G.Act),Etawah and Others

Allahabad High Court · (2001) 01 AHC CK 0044

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)

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High Courts19 Jan 2001Disposed Of

Devki Nandan Sharma (Dr.) Vs Director of Education (Higher Education) and Others

Allahabad High Court · (2001) 1 UPLBEC 690

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 4Uttar Pradesh State Universities Act, 1973 — Section 37(2)

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High Courts19 Jan 2001Allowed

Jagdish Prasad Yadav Vs State of U.P. and Others

Allahabad High Court · (2002) 1 UPLBEC 596 : (2001) 2 UPLBEC 1039

Constitution of India, 1950 — Article 226, 309, 311(2)Government Servants Conduct Rules, 1973 — Rule 15, 3

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High Courts19 Jan 2001Disposed Of

D.N.Sharma Vs Director of Education (Higher Education),U.P.Allahabad

Allahabad High Court · (2001) 01 AHC CK 0089

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High Courts19 Jan 2001Disposed Of

Prem Narain Sharma and Another Vs Union of India

Allahabad High Court · (2001) 01 AHC CK 0080

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37

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High Courts19 Jan 2001Dismissed

Kashmiri Lal Vs Rajiv Kumar Gupta and Others

Allahabad High Court · (2001) 01 AHC CK 0052

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

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High Courts19 Jan 2001Allowed

Naresh Vs State of U.P.

Allahabad High Court · (2001) 2 ACR 1886

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 376

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High Courts18 Jan 2001Dismissed

Dukhi and Others etc. Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2534

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts18 Jan 2001Allowed

Pradeep Kumar Vs State of U.P. and Another

Allahabad High Court · (2001) 2 ACR 1873

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts18 Jan 2001Allowed

Dinesh Kumar Asthana Vs Collector, Azamgarh/Deputy Collector, Tahsil Phulpur, district Azamgarh and others

Allahabad High Court · (2001) 1 AWC 785 : (2001) 1 UPLBEC 867

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High Courts18 Jan 2001Dismissed

Union of India Vs Jai Prakash and another

Allahabad High Court · (2001) 1 AWC 789 : (2001) 1 UPLBEC 586

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts18 Jan 2001Allowed

Dharam Pal Singh Vs State of U.P. and others

Allahabad High Court · (2001) 01 AHC CK 0085

Lekhpals Service Rules, 1958 — Rule 31

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High Courts18 Jan 2001Dismissed

Devi Vs State of U.P.and Another

Allahabad High Court · (2001) 01 AHC CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 307

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