High Courts13 Jan 1999
Ram Bilas Tewari Vs State of U.P. and Others
Allahabad High Court · (1999) 2 UPLBEC 945
Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 100 of 101
High Courts12 Jan 1999Dismissed
Anita Tyre Retreading Works Vs The City Magistrate and Another
Allahabad High Court · (1999) CriLJ 1874
Air (Prevention and Control of Pollution) Act, 1981 — Section 43Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 133
High Courts12 Jan 1999Dismissed
Mst. Fakhrun and others Vs Hafizullah alias Kalloo and others
Allahabad High Court · (1999) 3 AWC 2083 : (1999) RD 612
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 9Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 120, 121, 5
High Courts12 Jan 1999Dismissed
Assistant Regional Manager, U.P.S.R.T.C., Kanpur and others Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 727 : (1999) 2 UPLBEC 872
Constitution of India, 1950 — Article 226, 311(2)
High Courts12 Jan 1999Dismissed
Premier Vinyl Flooring Ltd. and others Vs State of U.P. and another
Allahabad High Court · (1999) 1 AWC 741
Criminal Procedure Code, 1973 (CrPC) — Section 197, 2Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jan 1999Allowed
Ilam Singh Vs District Magistrate, Muzaffarnagar and others
Allahabad High Court · (1999) 1 AWC 829 : (1999) 82 FLR 470
Lekhpals Service Rules, 1958 — Rule 3, 7Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 4A, 5A
High Courts12 Jan 1999Dismissed
K.N. Singh and others Vs State of U.P. and others
Allahabad High Court · (1999) 01 AHC CK 0073
Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22, 26, 4
High Courts12 Jan 1999Dismissed
K.N.Singh and Ors.: J.C.Gupta and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (1999) 01 AHC CK 0043
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22, 26
High Courts12 Jan 1999Allowed
Sri Kant Vs Judicial Magistrate III Saharanpur & Ors.
Allahabad High Court · (1999) 01 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 126(2)
High Courts12 Jan 1999Dismissed
S.K. Singh, District Judge, Barabanki and others Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 615 : (1999) 1 UPLBEC 368
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 228, 233Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 16, 17, 18, 18, 19
High Courts12 Jan 1999Dismissed
Premier Vinyl Flooring Ltd. and Others Vs State of U.P. and Another
Allahabad High Court · (1999) 1 CivCC 659 : (1999) CriLJ 1883 : (1999) 2 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 197Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jan 1999
Ghan Shyam Pandey Vs State of U.P. and Another
Allahabad High Court · (1999) 3 ACR 2882
Criminal Procedure Code, 1973 (CrPC) — Section 311, 362, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts12 Jan 1999
Anita Tyre Retreading Works Vs City Magistrate and Another
Allahabad High Court · (1999) 1 ACR 417
Air (Prevention and Control of Pollution) Act, 1981 — Section 43Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts12 Jan 1999
In Re: Premier Vinyl Flooring Ltd. and Others
Allahabad High Court · (1999) 1 ACR 419
Criminal Procedure Code, 1973 (CrPC) — Section 197, 2Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 1999
Prem Shankar Gupta Vs State of U.P. and Others
Allahabad High Court · (1999) 3 ACR 2811
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts11 Jan 1999
Binod Chandra Varma Vs State of U.P. and others
Allahabad High Court · AIR 1999 All 108 : (1999) 1 AWC 731 : (1999) 2 UPLBEC 865
Constitution of India, 1950 — Article 226
High Courts11 Jan 1999Allowed
Vinod Chand Verma Vs State of U.P.& Ors.
Allahabad High Court · (1999) 3 RCR(Civil) 265
High Courts11 Jan 1999Dismissed
Jagdish Prasad Srivastava Vs Xth Addl. District and Sessions Judge, Kanpur Nagar and others
Allahabad High Court · AIR 1999 All 290 : (1999) 1 AWC 733
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 14, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(1)
High Courts11 Jan 1999
Mohd. Anwar Khan Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 911
Constitution of India, 1950 — Article 215, 226
High Courts08 Jan 1999Allowed
Dashamani and Others Vs State of U.P.
Allahabad High Court · (1999) CriLJ 2338
Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 384Penal Code, 1860 (IPC) — Section 235, 323, 325