High Courts08 Jan 1999Allowed
Dashamani and Another Vs State of U.P. and Another
Allahabad High Court · (1999) 1 ACR 418
Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 384Penal Code, 1860 (IPC) — Section 323, 325
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 101 of 101
High Courts08 Jan 1999Partly Allowed
Kisan Sahkari Chini Mills Ltd., Bulandshahr Vs Presiding Officer, Labour Court-II, Ghaziabad and others
Allahabad High Court · (1999) 2 AWC 1050 : (1999) 81 FLR 826 : (1999) 2 LLJ 213
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts08 Jan 1999Allowed
Satya Narain Singh Vs Industrial Tribunal and another
Allahabad High Court · (1999) 1 AWC 611 : (1999) 81 FLR 567 : (1999) 2 UPLBEC 939
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 11A, 2(OO), 25F, 25FFF, 25JUttar Pradesh Industrial Disputes Act, 1947 — Section 6(2A)
High Courts08 Jan 1999Dismissed
Husain Uddin alias Munney Bhai Vs XIIth Addl. District Judge, Agra and another
Allahabad High Court · (1999) 1 AWC 818
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Provincial Small Cause Courts Act, 1887 — Section 25
High Courts08 Jan 1999Allowed
Sunil Kumar Srivastava Vs Regional Manager, U.P.S.R.T.C., Varanasi and others
Allahabad High Court · (1999) 1 AWC 628 : (1999) 3 UPLBEC 104
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 63, 63(5)
High Courts08 Jan 1999
Ashok Kumar Khare Vs K.C. Kardam, Deputy Registrar, Co-operative Societies and others
Allahabad High Court · (1999) 2 AWC 930 : (1999) 81 FLR 815 : (1999) 3 UPLBEC 131
General Clauses Act, 1897 — Section 16
High Courts08 Jan 1999Dismissed
Swadeshi Cotton Mills Co. Ltd. Vs Labour Court (1) and Others
Allahabad High Court · (1999) 81 FLR 653 : (1999) 2 LLJ 240
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10
High Courts07 Jan 1999Dismissed
Smt. Anjula Vs Joint Director of Education, Saharanpur and others
Allahabad High Court · (1999) 1 AWC 736 : (1999) 2 UPLBEC 869
High Courts07 Jan 1999Allowed
Puneet Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 739 : (1999) CriLJ 1360
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 1999
Prabhakar Misra Vs Banaras Hindu University and others
Allahabad High Court · (1999) 2 AWC 931 : (1999) 3 UPLBEC 129
High Courts06 Jan 1999
Abdul Malik Vs Adhikshak, Janpad Karagar and Others
Allahabad High Court · (1999) 3 ACR 2660
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 224, 225
High Courts06 Jan 1999Dismissed
Umesh Chand Lawania Vs Deputy Director, Animal Husbandry, Agra and another
Allahabad High Court · (1999) 1 AWC 738 : (1999) 3 UPLBEC 105
High Courts06 Jan 1999Dismissed
Smt. Priyanka Singh Vs State of U.P. and another
Allahabad High Court · (1999) 1 AWC 735
High Courts06 Jan 1999Dismissed
Mahabir Prasad Gupta Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 928 : (1999) 1 UPLBEC 541
High Courts06 Jan 1999Allowed
Sharda Devi Vs District Judge,Mirzapur and Another
Allahabad High Court · (1999) 01 AHC CK 0067
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts06 Jan 1999Partly Allowed
Smt. Shakuntala Agrawal Vs District Judge, Kanpur and others
Allahabad High Court · (1999) 1 AWC 907
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 16, 16(5), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4), 9(3)
High Courts06 Jan 1999Allowed
Ram Sewak Vs State
Allahabad High Court · (1999) 01 AHC CK 0042
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts04 Jan 1999Dismissed
Shamsul Bari Vs Second Addl. District Judge,Bijnor and Others
Allahabad High Court · (1999) 01 AHC CK 0048
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts04 Jan 1999Allowed
Vinod Kumar and Others Vs R.C.E.O.,Kanpur Nagar and Another
Allahabad High Court · (1999) 01 AHC CK 0046
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12