COURT ARCHIVE

Allahabad High Court judgments, 1998

1,478 judgments · page 7 of 74

High Courts27 Nov 1998Dismissed

Kumari Mamta Jauhari Vs State of U.P. and another

Allahabad High Court · (1999) 1 AWC 676 : (1999) 1 UPLBEC 54

Constitution of India, 1950 — Article 14, 16, 226, 227, 311Penal Code, 1860 (IPC) — Section 409, 419, 420, 465, 466Prevention of Corruption Act, 1988 — Section 13(2)

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High Courts27 Nov 1998Allowed

Committee of Management, Shiksha Pracharini Sabha and Another Vs U.P. Ziladhikari and Others

Allahabad High Court · (1999) 1 UPLBEC 756

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High Courts26 Nov 1998Allowed

Nawal Kishore Vs State of U.P. and Others

Allahabad High Court · (1999) 1 UPLBEC 193

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High Courts26 Nov 1998Dismissed

Ashok Kumar Vs District Judge,Kanpur Nagar and Others

Allahabad High Court · (1998) 11 AHC CK 0091

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16(5)

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High Courts26 Nov 1998Disposed Of

Anil Kumar Karnwal and Another; Niranjan Slngti and Others; Vs State of U.P.and Others

Allahabad High Court · (1998) 11 AHC CK 0069

Air (Prevention and Control of Pollution) Act, 1981 — Section 2(a), 2(b)Constitution of India, 1950 — Article 21Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 4

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High Courts26 Nov 1998Dismissed

Shiromani Kant alias Mani Kant and others Vs Additional District Judge, Meerut and others

Allahabad High Court · (1999) 1 AWC 795

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 3, 30Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

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High Courts26 Nov 1998Allowed

Bansal Brothers Vs XIIIth Additional District Judge, Kanpur Nagar and others

Allahabad High Court · (1999) 1 AWC 798

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts26 Nov 1998

Hari Sharan Goyal Vs Board of Gevernors, M.L.N. Regional Engineering College, Allahabad and others

Allahabad High Court · (1998) 4 AWC 560 : (1998) AWC 560 : (1999) 1 UPLBEC 681

Constitution of India, 1950 — Article 16Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(5)Uttar Pradesh State Universities Act, 1973 — Section 2(4)

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High Courts26 Nov 1998

Krishi Utpadan Mandi Samiti and Another Vs Mahan Proteins Ltd.

Allahabad High Court · (1999) RD 135 : (1999) 1 UPLBEC 490

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17

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High Courts26 Nov 1998Allowed

Pancham Ram and Others Vs Chief Engineer, U.P. Jal Nigam and Others

Allahabad High Court · (1999) 1 UPLBEC 537

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High Courts26 Nov 1998

Rajveer Vs State of U.P.

Allahabad High Court · (1999) 1 ACR 357

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General Clauses Act, 1897 — Section 10Penal Code, 1860 (IPC) — Section 147, 149, 248, 302

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High Courts26 Nov 1998

Pramod Kumar Yadav Vs State of U.P. and others

Allahabad High Court · (1998) 4 AWC 6 : (1998) AWC 6 : (1999) 1 UPLBEC 188

Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1975 — Rule 22, 7Uttar Pradesh Registration Department (District Establishment) Ministerial Service Rules, 1978 — Rule 22

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High Courts25 Nov 1998Dismissed

Raj Singh Vs Sudhir Kumar and Others

Allahabad High Court · (1999) 1 ACR 286

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts25 Nov 1998Allowed

Wali Mohammad Vs Superintendent, District Jail and Others

Allahabad High Court · (1999) CriLJ 692

Arms Act, 1959 — Section 25, 4National Security Act, 1980 — Section 12, 3(2), 3(4), 3(5)Penal Code, 1860 (IPC) — Section 307, 356, 366, 394, 411

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High Courts25 Nov 1998Allowed

Council for Indian School Certificate Examination, New Delhi Vs District Judge, Agra and others

Allahabad High Court · (1998) 4 AWC 1 : (1998) AWC 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227

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High Courts25 Nov 1998Allowed

Pramod Kumar and others Vs Addl. Commissioner (Admn.), Gorkhapur and others

Allahabad High Court · (1999) 1 AWC 875

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(6), 5(8)

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High Courts25 Nov 1998Dismissed

Buckeye Machine (P.) Ltd. Vs Canara Bank and another

Allahabad High Court · (1999) 1 AWC 421

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7(B)Specific Relief Act, 1877 — Section 42

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High Courts25 Nov 1998Allowed

Harikesh Bahadur and Ors. Vs Board of High School & Intermediate Education Allahabad & Ors.

Allahabad High Court · (1998) 11 AHC CK 0065

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High Courts25 Nov 1998

Ram Deo and another Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1325 : (1999) RD 144

Constitution of India, 1950 — Article 123, 14

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High Courts25 Nov 1998

Smt. Lekhpata and others Vs IInd Additional District Judge, Faizabad and others

Allahabad High Court · (1998) 4 AWC 696 : (1998) AWC 696

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100(3), 104, 47, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 229, 229(3), 229B, 229C

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