COURT ARCHIVE

Allahabad High Court judgments, 1998

1,478 judgments · page 6 of 74

High Courts02 Dec 1998Allowed

Yadunandan Singh alias Sri Ram Singh and Others Vs Avdhesh Pratap Singh alias Avdhcsh Singh and Others

Allahabad High Court · (1999) 2 ACR 992

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 34

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High Courts02 Dec 1998Allowed

Smt. Amita Arya and others Vs Additional District Judge XIth, Allahabad and others

Allahabad High Court · (1999) 2 AWC 1306

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)

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High Courts02 Dec 1998Dismissed

Smt. Dharmawati Tewari and others Vs Prem Shanker Tewari and others

Allahabad High Court · (1998) 4 AWC 701 : (1998) AWC 701

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts02 Dec 1998

Mukesh Kumar Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1314

Stamp Act, 1899 — Section 27, 27(2), 3, 47A, 47A(1)Uttar Pradesh Stamp Rules, 1942 — Rule 300, 340 , 340A, 341

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High Courts01 Dec 1998Allowed

Shakuntala Devi Vs Ghaziabad Development Authority

Allahabad High Court · (1998) 12 AHC CK 0056

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High Courts01 Dec 1998Dismissed

Ajay Kumar Jaitly Vs State of U.P. and another

Allahabad High Court · (1999) 1 AWC 1 : (1999) 1 LLJ 995 : (1999) 1 UPLBEC 388

Constitution of India, 1950 — Article 14, 16, 39Uttar Pradesh State Universities Act, 1973 — Section 2(18), 2(19), 21(3)

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High Courts01 Dec 1998

Kanhaiya Prasad Vs Assistant Collector, First Class/S.D.M., Banda and another

Allahabad High Court · (1999) 2 AWC 1318 : (1999) RD 107

Stamp Act, 1899 — Section 13, 14, 2, 33, 33(4)Transfer of Property Act, 1882 — Section 54, 8

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High Courts01 Dec 1998

L.M.L. Ltd. and another Vs Union of India and others

Allahabad High Court · (1998) 4 AWC 659 : (1998) AWC 659

Arbitration and Conciliation Act, 1996 — Section 2(2), 36, 45, 9Constitution of India, 1950 — Article 226International Chamber of Commerce Arbitration Rules, 1998 — Rule 23(2)

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High Courts30 Nov 1998

Dr. Naval Kishore Dubey Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2767

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High Courts30 Nov 1998Disposed Of

India Literacy Board, Lucknow Vs Registrar of Firms, Societies and Chits, U.P., Lucknow and others

Allahabad High Court · (1998) 4 AWC 730 : (1998) AWC 730

Societies Registration Act, 1860 — Section 25, 3, 4, 5

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High Courts30 Nov 1998Dismissed

Smt. Neelam Chaudhari and others Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1345

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 19, 19A, 20, 4

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High Courts30 Nov 1998Allowed

Buniyad Hussain Vs Raj Kumari

Allahabad High Court · (1998) 11 AHC CK 0090

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts30 Nov 1998Dismissed

Doodh Nath Pandey Vs Vice-Chancellor of Sampurnanand Sanskrit Vishwavidyalaya and others

Allahabad High Court · (1999) 1 AWC 848 : (1999) 2 UPLBEC 1620

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High Courts30 Nov 1998Dismissed

Mool Chandra Sharma Vs General Manager, Kisan Sahkari Chini Mills Ltd. and Others

Allahabad High Court · (1999) 81 FLR 288 : (1999) 3 LLJ 1362 : (1999) 3 UPLBEC 115 : (1999) 1 UPLBEC 742

Constitution of India, 1950 — Article 12Uttar Pradesh Shops and Commercial Establishments Act, 1962 — Section 2(16)Uttar Pradesh Shops and Commercial Establishments Rules, 1963 — Rule 15

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High Courts30 Nov 1998

Atma Ram Vs District Judge, Dehradun and others

Allahabad High Court · (1998) 4 AWC 602 : (1998) AWC 602 : (1999) 3 RCR(Civil) 501 : (1999) 2 RCR(Rent) 62

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)

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High Courts30 Nov 1998

Syed Shujaat Hasan Vs District Judge, Lakhimpur Kheri and another

Allahabad High Court · (1998) 4 AWC 727 : (1998) AWC 727 : (1999) 1 UPLBEC 785

Constitution of India, 1950 — Article 226

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High Courts30 Nov 1998Dismissed

Rajesh Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (1999) 1 UPLBEC 648

Constitution of India, 1950 — Article 134A, 14Indian Medical Council Act, 1956 — Section 25, 33Uttar Pradesh State Universities Act, 1973 — Section 29, 68

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High Courts27 Nov 1998Allowed

Ajai Kumar Misra and Others Vs Secretary of Institutional Finance, U.P. Shasan and Others

Allahabad High Court · (1999) 1 UPLBEC 140

Constitution of India, 1950 — Article 309Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 4

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High Courts27 Nov 1998Dismissed

D.C.M. Shriram Industries Ltd. Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1221 : (1999) 81 FLR 211

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6(2A)

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High Courts27 Nov 1998Disposed Of

Gopal Dubey Vs District Inspector of Schools, Maharajgani and another

Allahabad High Court · (1999) 2 AWC 962 : (1999) 1 UPLBEC 1

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 10(1), 3, 3(1), 3(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 2, 7, 7AA(2), 7AA(5), 7AA(6)

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