High Courts25 Nov 1998
Manik Lal Bharitya Vs State of U.P. and Others
Allahabad High Court · (1999) 1 UPLBEC 197
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 8 of 74
High Courts25 Nov 1998Allowed
Bhagwan Swaroop Singh Vs Dharm Pal Singh and Another
Allahabad High Court · (1999) CriLJ 1351
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19Penal Code, 1860 (IPC) — Section 171, 419, 420, 468
High Courts25 Nov 1998
Bhagwan Swaroop and D.I.O.S. Vs Dharm Pal Singh and Another
Allahabad High Court · (1999) 1 ACR 346
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19Penal Code, 1860 (IPC) — Section 419, 420, 468, 471
High Courts25 Nov 1998
Jai Prakash Agarwal Vs Prescribed Authority/S.D.M., Sadar, Deoria and others
Allahabad High Court · (1998) 4 AWC 10 : (1998) AWC 10 : (1999) 1 UPLBEC 697
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111
High Courts24 Nov 1998Dismissed
D.S. Batra and Others Vs Lal Chand Singh and Others
Allahabad High Court · (1999) 1 UPLBEC 279
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 10, 11
High Courts24 Nov 1998Dismissed
Umesh Chandra Saxena and Others etc. Vs Administrator General and Others
Allahabad High Court · AIR 1999 All 109 : (1999) 2 CivCC 248
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 7 Rule 11, 80Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25, 25(1), 25(2)
High Courts24 Nov 1998Disposed Of
Batra and others, Batra and others Vs Lal Chand Singh and others, Vinai Kumar Singh and others
Allahabad High Court · (1998) 11 AHC CK 0071
Contempt of Courts Act, 1971 — Section 10, 11
High Courts24 Nov 1998Dismissed
Ram Naresh Verma Vs State of U.P.
Allahabad High Court · (1998) 11 AHC CK 0068
Constitution of India, 1950 — Article 226Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 15, 58, 6, 9Uttar Pradesh Municipalities Act, 1916 — Section 180, 181
High Courts24 Nov 1998Disposed Of
Rameshji Pathak Vs State of U.P.through District Magistrate Siddharth Nagar & Ors.
Allahabad High Court · (1998) 11 AHC CK 0064
High Courts23 Nov 1998Dismissed
Committee of Management of L.P.C. Arya Kanya Inter College, Mathura and another Vs Deputy Director of Education (Secondary), Agra and others
Allahabad High Court · (1998) 4 AWC 23 : (1998) AWC 23
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(1), 16A(5), 16CC
High Courts23 Nov 1998Allowed
Ram Veer Singh Vs Dy. Director of Consolidation, Moradabad and others
Allahabad High Court · (1999) 1 AWC 230 : (1999) RD 29
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts20 Nov 1998
Bachchu and Others Vs State of U.P.
Allahabad High Court · (1999) 1 ACR 350
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 161
High Courts20 Nov 1998Dismissed
Banaras Hindu University and another Vs Dr. Deepak Kumar Singh and another
Allahabad High Court · AIR 1999 All 179 : (1998) 4 AWC 152 : (1998) AWC 152 : (1999) 1 UPLBEC 148
Constitution of India, 1950 — Article 14
High Courts20 Nov 1998Disposed Of
Committee of Management, Janta Inter Colege and another Vs Joint Director of Education, Merrut and others
Allahabad High Court · AIR 1999 All 201 : (1999) 1 AWC 879 : (1999) 1 UPLBEC 170
Societies Registration Act, 1860 — Section 25Uttar Pradesh Education Code, 1972 — Rule 16(8)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts20 Nov 1998
Mahalakshmi Sugar Mills Co. Ltd. Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 1220
Constitution of India, 1950 — Article 226
High Courts19 Nov 1998Dismissed
Kamlesh Vs State
Allahabad High Court · (1999) CriLJ 1354
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 302, 303, 307, 313
High Courts19 Nov 1998Allowed
Satya Prakash Upadhyaya Vs VIth Addl. District Judge, Aligarh and others
Allahabad High Court · (1998) 4 AWC 319 : (1998) AWC 319 : (2000) 1 CivCC 138
Transfer of Property Act, 1882 — Section 111, 112, 113, 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B
High Courts19 Nov 1998Allowed
Rajesh Kumar and others Vs District Consumer Protection Forum and another
Allahabad High Court · (1998) 4 AWC 303 : (1998) AWC 303
Consumer Protection Act, 1986 — Section 11, 2
High Courts19 Nov 1998Partly Allowed
Life Insurance Corporation of India and others Vs Ramesh Chandra Sharma
Allahabad High Court · (1999) 2 AWC 1069 : (1999) 3 UPLBEC 112
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 4, 5, 7, 8, 8(1)
High Courts19 Nov 1998Disposed Of
Anmol Dairy and Ors. Vs Collector,Udham Singh Nagar & Ors.
Allahabad High Court · (1998) 11 AHC CK 0073
Constitution of India, 1950 — Article 226