High Courts23 Dec 1999Allowed
Indra Pal and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 4975
Criminal Procedure Code, 1973 (CrPC) — Section 161Hindu Succession Act, 1956 — Section 25Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 1 of 101
High Courts23 Dec 1999
Jeet Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2000) 1 ACR 39
Evidence Act, 1872 — Section 27
High Courts23 Dec 1999Partly Allowed
Sita and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 2818
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts23 Dec 1999Dismissed
State of U.P. Vs Haripal Singh and Others
Allahabad High Court · (2000) CriLJ 3023
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 99
High Courts23 Dec 1999Dismissed
Committee of Management, Jagdish Saran Rajvanshi Kanya Inter College Meerut and another Vs Joint Director of Education and others
Allahabad High Court · (2000) 1 AWC 744 : (2000) 2 UPLBEC 1161
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Regulation 21Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 11(5)
High Courts23 Dec 1999Allowed
Latoor and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 3324
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts23 Dec 1999
Malkhan (In Jail) Vs State of U.P.
Allahabad High Court · (2000) 1 ACR 379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364
High Courts22 Dec 1999
Mahendra Yadav Vs State of U.P.
Allahabad High Court · (2000) 1 ACR 139
Penal Code, 1860 (IPC) — Section 302
High Courts22 Dec 1999Allowed
Dirgaj Singh Vs State of U.P.
Allahabad High Court · (1999) 12 AHC CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 21, 23, 29, 8
High Courts22 Dec 1999Allowed
Raju @ Devendra Singh Vs State of U.P.
Allahabad High Court · (1999) 12 AHC CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 394, 411
High Courts22 Dec 1999Disposed Of
Haji Islam Uddin Vs State of U.P.& Anr.
Allahabad High Court · (1999) 12 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 397Penal Code, 1860 (IPC) — Section 498A
High Courts22 Dec 1999Allowed
Dilawar Khan Vs IV Additional District Judge and Others
Allahabad High Court · (1999) 12 AHC CK 0057
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Dec 1999Allowed
State Bank of India Vs Sri Ram Kishore Varsaiya and Another
Allahabad High Court · (1999) 12 AHC CK 0050
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts22 Dec 1999Dismissed
Smt. Sudha Rani Garg Vs Vth Additional District Judge, Saharanpur and others
Allahabad High Court · (2000) 1 AWC 692
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1, 12(5), 2, 2(2), 20(2)
High Courts22 Dec 1999
Ravindra Kumar Sharma Vs Smt. Preeti Archana Sharma
Allahabad High Court · (2000) 2 AWC 1154
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts22 Dec 1999
Suryamani Singh alias Jhilmit Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · (2000) CriLJ 2836
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts21 Dec 1999Allowed
Vam Organic Chemicals Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (2000) 119 STC 419
Uttar Pradesh Trade Tax Act, 1948 — Section 4(B)(2), 4A, 4B, 4B(6)
High Courts21 Dec 1999Dismissed
Anwaruddin Vs Ist Addl. District Judge,Aligarh and Others
Allahabad High Court · (1999) 12 AHC CK 0075
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts21 Dec 1999Dismissed
Rajan Upadhyaya Vs Labour Court, Varanasi and others
Allahabad High Court · (2000) 1 AWC 690 : (2000) 84 FLR 704
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts21 Dec 1999Dismissed
Radhey Shyam Pandey Vs State of U.P. and another
Allahabad High Court · (2000) 1 AWC 722 : (2000) 85 FLR 227 : (2000) 2 LLJ 1256 : (2000) 2 UPLBEC 975
Constitution of India, 1950 — Article 226