High Courts23 Dec 1998
Maiya Deen Tiwari Vs State of U.P. and others
Allahabad High Court · AIR 1999 All 141 : (1999) 2 AWC 1282 : (1999) 4 RCR(Civil) 90
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 1 of 74
High Courts22 Dec 1998Disposed Of
Raj Bahadur Singh Vs State of U.P. and another
Allahabad High Court · (1998) 4 AWC 647 : (1998) AWC 647 : (1999) 2 UPLBEC 867
Constitution of India, 1950 — Article 14
High Courts22 Dec 1998Dismissed
Toofani Vs Vijai & Ors.
Allahabad High Court · (1998) 12 AHC CK 0054
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 2Representation of the People Act, 1951 — Section 100, 80, 81
High Courts22 Dec 1998
Sher Mohammed Khan Vs Zila Adhikari, Sultanpur and others
Allahabad High Court · (1998) 4 AWC 686 : (1998) AWC 686
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 96A
High Courts21 Dec 1998Disposed Of
Ayodhya Prasad Vs Assistant Settlement Officer (Consolidation), Basti and others
Allahabad High Court · (1998) 4 AWC 669 : (1998) AWC 669 : (1999) RD 122
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 3(4C), 3(5), 4, 4(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132
High Courts21 Dec 1998Dismissed
S.N. Seth Vs Smt. Prakashwati and Others
Allahabad High Court · AIR 1999 All 242
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18, 3
High Courts21 Dec 1998Dismissed
Anwar Uddin Vs Ist Additional District Judge, Aligarh and others
Allahabad High Court · AIR 1999 All 218 : (1999) 2 AWC 1332
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 104(1), 115Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts21 Dec 1998
S.K. Garg, Advocate Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 847
Constitution of India, 1950 — Article 21, 47
High Courts21 Dec 1998Disposed Of
Laiq Abbas Vs District Magistrate,Lucknow & Ors.
Allahabad High Court · (1998) 12 AHC CK 0043
National Security Act, 1980 — Section 3
High Courts21 Dec 1998
Gorakh Nath Vs Deputy Director of Consolidation, Deoria and others
Allahabad High Court · (1998) 4 AWC 650 : (1998) AWC 650
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9(2)
High Courts18 Dec 1998Dismissed
Sanjai Makkar and Others Vs Saraswati Industrial Syndicate Limited and Others
Allahabad High Court · (1999) CriLJ 1958
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 178, 201Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(C)
High Courts18 Dec 1998Allowed
Dinesh Kumar Srivastava Vs Sampoornand Sanskrit Vishwavidyalaya and another
Allahabad High Court · (1999) 2 AWC 1130
Constitution of India, 1950 — Article 215
High Courts18 Dec 1998Dismissed
Kuldeep Kumar Vs IXth Additional District Judge,Moradabad and Others
Allahabad High Court · (1998) 12 AHC CK 0055
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(l)(a)
High Courts18 Dec 1998
Ram Singar Yadav and others Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 1133
Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3, 4
High Courts18 Dec 1998Dismissed
Rajendra Pal Singh Vs Ku. Indu Bala Bansal and Others
Allahabad High Court · AIR 1999 All 195
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 300
High Courts18 Dec 1998
Sanjai Makkar and Others Vs In Re: Saraswati Industrial Syndicatev Ltd. and Others
Allahabad High Court · (1999) 1 ACR 410 : (1999) 1 CivCC 598 : (1999) 2 RCR(Criminal) 528
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 178, 201Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts17 Dec 1998
Pappu alias Ausan Singh (In Jail) Vs Adhikshak, Janpad Karagar and Others
Allahabad High Court · (1999) 1 ACR 380
Constitution of India, 1950 — Article 21, 22(5)National Security Act, 1980 — Section 14, 3(2)
High Courts17 Dec 1998Allowed
Pappu alias Ausan Singh Vs Adhikshak, Janpad Karagar and Others
Allahabad High Court · (1999) CriLJ 1885
Constitution of India, 1950 — Article 21, 22(5)National Security Act, 1980 — Section 14, 3(3)
High Courts17 Dec 1998Allowed
Jitendra Vs Hari Raj and others
Allahabad High Court · (1998) 4 AWC 665 : (1998) AWC 665
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 29(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 25
High Courts17 Dec 1998Dismissed
University of Allahabad Vs District Judge, Allahabad and others
Allahabad High Court · (1998) 4 AWC 611 : (1998) AWC 611
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 15(2), 18, 20, 21, 50(2)