High Courts20 Jan 1998Allowed
COMMISSIONER OF INCOME TAX Vs MURLI MANOHAR DECEASED THROUGH LR
Allahabad High Court · (1998) 148 CTR 116
Income Tax Act, 1961 — Section 256, 57
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 72 of 74
High Courts20 Jan 1998Dismissed
Narendra Singh Chauhan Vs Hemwati Nandan Bahuguna University, Srinagar, Garhwal and others
Allahabad High Court · (1998) 2 AWC 1077 : (1998) 2 UPLBEC 1377
Uttar Pradesh State Universities Act, 1973 — Section 31, 68
High Courts20 Jan 1998Dismissed
Jawahir Singh Vs Election Commission of India and another
Allahabad High Court · AIR 1999 All 18 : (1998) 2 AWC 836
Constitution of India, 1950 — Article 311, 311(2), 324Penal Code, 1860 (IPC) — Section 302, 307, 34, 379Representation of the People Act, 1951 — Section 3(3), 8, 8(1), 8(2), 8(3)
High Courts20 Jan 1998Allowed
Hazari Lal Vs Deputy Director (Consolidation), Firozabad and others
Allahabad High Court · (1998) 2 AWC 1122 : (1998) RD 311
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts20 Jan 1998Allowed
Justice (Retd.) S.N. Saxena Vs Union of India and others
Allahabad High Court · (1998) 1 AWC 747 : (1999) 2 UPLBEC 84
All India Services (Leave) Rules, 1955 — Rule 20, 20B, 22BHigh Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 3(4), 4, 4(1), 4(2), 5
High Courts20 Jan 1998Dismissed
Miss Manjushri Prakash Vs Ghaziabad Development Authority and Others
Allahabad High Court · AIR 1998 All 188
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
High Courts20 Jan 1998Dismissed
Devendra Singh and Others Vs State of U.P.
Allahabad High Court · (1998) CriLJ 3324
Penal Code, 1860 (IPC) — Section 302, 307, 34Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 164, 82, 83
High Courts20 Jan 1998Dismissed
Munna Lal Yadav Vs Commanding Officer, 388 D.S.C. Platoon, Central Ordinance and Others
Allahabad High Court · (1998) 1 UPLBEC 581
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts19 Jan 1998Allowed
State of U.P. Vs Hori Lal and Others
Allahabad High Court · (1999) CriLJ 1039
Penal Code, 1860 (IPC) — Section 120B, 140, 147, 148, 149
High Courts19 Jan 1998Dismissed
Lal and Kumar and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1998 All 156
Constitution of India, 1950 — Article 226
High Courts19 Jan 1998Dismissed
C.L.Maheshwari Vs State of U.P.& Ors.
Allahabad High Court · (1998) 01 AHC CK 0069
High Courts19 Jan 1998Allowed
Ashok Kumar Maurya Vs State of U.P.and Others
Allahabad High Court · (1998) 01 AHC CK 0058
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 3(2)
High Courts19 Jan 1998Dismissed
Lila Dhar Joshi Vs State of U.P. and others
Allahabad High Court · AIR 1998 All 155 : (1998) 2 AWC 835 : (1998) 1 UPLBEC 586
High Courts19 Jan 1998
Committee of Management, Shri Lallan Ji Brahmachari Inter College, Bharatpur, Ambedkar Nagar (Faizabad) Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1038 : (1998) 3 UPLBEC 2258
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(7)Uttar Pradesh Secondary Education Services Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 5, 6
High Courts19 Jan 1998Dismissed
State of U.P. Vs Ram Swarup alias Guru
Allahabad High Court · (1998) CriLJ 2788
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Jan 1998Dismissed
Nathu and Others (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (1998) CriLJ 2382
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts16 Jan 1998Dismissed
State of U.P. Vs I Additional District Judge and Others
Allahabad High Court · AIR 1998 All 262
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts16 Jan 1998Dismissed
COMMISSIONER OF WEALTH TAX Vs ABDUL HAFIZ
Allahabad High Court · (2000) 107 TAXMAN 285 : (1999) 107 TAXMAN 285
High Courts16 Jan 1998Allowed
Arvind Kumar Pandey and others Vs High Court of Judicature, Allahabad and others
Allahabad High Court · (1998) 2 AWC 890 : (1998) 2 UPLBEC 1370
Constitution of India, 1950 — Article 226Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14
High Courts16 Jan 1998Partly Allowed
Nange @ Gopal Vs State
Allahabad High Court · (1998) 01 AHC CK 0048
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 332