High Courts11 Jan 2001
Commissioner of Income Tax Vs Sir Shadi Lal Enterprises
Allahabad High Court · (2001) 249 ITR 335 : (2001) 117 TAXMAN 395
Income Tax Act, 1961 — Section 256(2), 43(1), 43(6)
COURT ARCHIVE
Allahabad High Court judgments, 2001
1,218 judgments · page 60 of 61
High Courts11 Jan 2001
Ram Saran Nar Singh Prasad Vs Commissioner of Income Tax
Allahabad High Court · (2001) 168 CTR 535 : (2001) 249 ITR 241 : (2001) 117 TAXMAN 401
Forward Contracts (Regulation) Act, 1952 — Section 15(4)Income Tax Act, 1922 — Section 10(1), 10(2)(xv), 24(1)Income Tax Act, 1961 — Section 37(1)
High Courts10 Jan 2001Dismissed
Manoj Kumar Rana and another Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 694 : (2001) 1 UPLBEC 371
Constitution of India, 1950 — Article 326Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 5
High Courts10 Jan 2001Dismissed
Ram Surat and others Vs U.P. Public Service Commission, Allahabad and others
Allahabad High Court · (2001) 1 AWC 713 : (2001) 1 UPLBEC 347
Constitution of India, 1950 — Article 226
High Courts10 Jan 2001Partly Allowed
Ravindra Nath Chaubey Vs District Judge, Ballia
Allahabad High Court · (2001) 1 AWC 607(1) : (2001) 89 FLR 112 : (2001) 1 UPLBEC 380
Constitution of India, 1950 — Article 226, 23Uttar Pradesh Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3), 3, 4, 5
High Courts10 Jan 2001Disposed Of
Vishnu Dutt Sharma Vs Regional Joint Director of Education, Agra and others
Allahabad High Court · AIR 2001 All 165 : (2001) 1 AWC 721 : (2001) 1 UPLBEC 693
Allahabad High Court Rules, 1952 — Rule 13, 14
High Courts10 Jan 2001Allowed
Murlidhar Sigh and others Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 781 : (2001) 1 UPLBEC 875
Constitution of India, 1950 — Article 226
High Courts10 Jan 2001Dismissed
Vikrama Singh Vs Union of India and others
Allahabad High Court · (2001) 1 AWC 708 : (2001) 88 FLR 1002 : (2001) 1 UPLBEC 374
Constitution of India, 1950 — Article 226Railway Property (Unlawful Possession) Act, 1966 — Section 3Railway Services (Conduct) Rules, 1966 — Rule 3
High Courts10 Jan 2001Disposed Of
Constable C.P. 117, Yad Ali and others Vs Superintendent of Police, Chandauli and another
Allahabad High Court · (2001) 1 AWC 578 : (2001) 1 UPLBEC 356
Constitution of India, 1950 — Article 226, 311(2)Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A, 55Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts10 Jan 2001Allowed
Anil Kumar Azad and others Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 702 : (2001) 89 FLR 583 : (2001) 1 UPLBEC 884
Uttar Pradesh State Control Over Public Corporations Act, 1975 — Section 26M
High Courts10 Jan 2001
Bhurey Vs State of U.P. and another
Allahabad High Court · (2001) 1 AWC 686 : (2001) 1 UPLBEC 584
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A
High Courts10 Jan 2001Dismissed
Pradeep Kumar Rastogi Vs XVIth Addl. District Judge, Meerut and others
Allahabad High Court · (2001) 1 AWC 690
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts09 Jan 2001Disposed Of
Astik Kumar Pandey Vs Director/Chairman,Board of High School and Intermediate Education U.P.,Allahabad & Ors.
Allahabad High Court · (2001) 01 AHC CK 0061
High Courts08 Jan 2001Dismissed
Amrit Lal Vs U.P. Public Services Tribunal, Lucknow and another
Allahabad High Court · (2001) 1 AWC 787 : (2001) 88 FLR 908 : (2001) 1 UPLBEC 585
Constitution of India, 1950 — Article 226Public Service Commission Rules, 1979 — Rule 9
High Courts08 Jan 2001Allowed
Makkhan Lal Jaiswal Ors. Vs Executive Engineer & Ors.
Allahabad High Court · (2001) 01 AHC CK 0069
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Jan 2001
Om Prakash Vs Assistant Labour Commissioner and Others
Allahabad High Court · (2002) 95 FLR 217 : (2003) 1 LLJ 100
Constitution of India, 1950 — Article 226
High Courts05 Jan 2001Dismissed
Sushila Mishra and Others Vs XVIII Addl. District Judge,Meerut and Others
Allahabad High Court · (2001) 01 AHC CK 0082
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts05 Jan 2001Allowed
Dr. M.P. Singh Vs State of U.P. and others
Allahabad High Court · (2001) 1 AWC 595
High Courts05 Jan 2001Disposed Of
Pradeep Tandon Vs R.C.and E.O.Moradabad and Others
Allahabad High Court · (2001) 01 AHC CK 0029
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 18, 2(a)
High Courts05 Jan 2001Allowed
A.P. Singh (Dr.) Vs State of U.P. and Others
Allahabad High Court · (2001) 1 UPLBEC 638