High Courts17 Dec 1998Allowed
Prithvi Raj and Anr. Vs State of U.P.
Allahabad High Court · (1998) 12 AHC CK 0053
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 2 of 74
High Courts17 Dec 1998
Inayatullah and Others (in Jail) Vs State of U.P. and Another
Allahabad High Court · (1999) 1 ACR 378
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 1998
Jagdish Prasad Agarwal Vs State of U.P. and Another
Allahabad High Court · (1999) 3 ACR 2792
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts16 Dec 1998
Sharad Gupta Vs State of U.P.
Allahabad High Court · (1999) 3 ACR 2612
Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts16 Dec 1998
Gurdial Singh Vs Smt. Chandrawati and Another
Allahabad High Court · (1999) 3 ACR 2769
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Dec 1998Dismissed
Channey Lal and Others Vs Director, Malaria Reserch Centre and Another
Allahabad High Court · (1998) 12 AHC CK 0095
Constitution of India, 1950 — Article 311
High Courts16 Dec 1998Dismissed
Deependra Kumar Srivastava and Others and Ajay Pal Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1999) 1 UPLBEC 639
Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3), 15(2)
High Courts16 Dec 1998Allowed
Rajesh Kumar Pandey Vs State of U.P. and others
Allahabad High Court · (1998) 4 AWC 648 : (1998) AWC 648
Constitution of India, 1950 — Article 14
High Courts16 Dec 1998Allowed
Sqn. Ldr. H.S. Kulshrestha Vs Union of India
Allahabad High Court · (1999) 1 AWC 668
Constitution of India, 1950 — Article 14
High Courts16 Dec 1998
Khokha Rai Vs XIIth Additional District Judge, Allahabad and others
Allahabad High Court · AIR 1999 All 160 : (1998) 4 AWC 657 : (1998) AWC 657 : (1999) 4 CivCC 256 : (1999) 4 RCR(Civil) 91
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 32 Rule 15
High Courts16 Dec 1998
Manoj Kumar and Another Vs Senior Superintendent of Police and Others
Allahabad High Court · (1999) 3 ACR 2768
High Courts16 Dec 1998
Ram Moorat Gupta Vs Judge, Family Court and Others
Allahabad High Court · (1999) 3 ACR 2773
High Courts16 Dec 1998
Brijraj Singh Shishodiya Vs State of U.P. and Others
Allahabad High Court · (1999) 3 ACR 2776
High Courts15 Dec 1998
Bhagirath Vs State of U.P.
Allahabad High Court · (1999) 1 ACR 445
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 149, 307, 380, 404
High Courts15 Dec 1998Allowed
Ganganagar Sahkari Avas Samiti Ltd. Vs State of U.P. and others
Allahabad High Court · AIR 1999 All 105 : (1998) 4 AWC 652 : (1998) AWC 652
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts15 Dec 1998Dismissed
Kanhaiya Lal Keshari and others Vs Vice-Chancellor, University of Allahabad and others
Allahabad High Court · (1998) 4 AWC 649 : (1998) AWC 649
High Courts15 Dec 1998Disposed Of
Tulika Ram and another Vs State of U.P. and others
Allahabad High Court · (1998) 4 AWC 720 : (1998) AWC 720 : (1999) 3 UPLBEC 109
Constitution of India, 1950 — Article 19(1)Uttar Pradesh State Universities Act, 1973 — Section 12(12), 28(5)
High Courts15 Dec 1998Disposed Of
Shree Chand Gupta Vs XVIII Additional District Judge, Meerut and others
Allahabad High Court · (1999) 2 AWC 977
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts15 Dec 1998Dismissed
Ravindra Kumar Vs Settlement Officer, Consolidation, Sidharthnagar and another
Allahabad High Court · (1999) 2 AWC 1128
Constitution of India, 1950 — Article 226
High Courts15 Dec 1998Dismissed
Nakchhed Singh (Dead) and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1998) 12 AHC CK 0057
Land Acquisition Act, 1894 — Section 17(4), 5A