COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 2 of 101

High Courts21 Dec 1999Disposed Of

Committee of Management, National Inter College, Mau and another Vs Smt. Madhuri Srivastava and others

Allahabad High Court · (2000) 1 AWC 765

Constitution of India, 1950 — Article 226(3)Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts21 Dec 1999

Anand Kumar Bhatnagar Vs Kesar Bai and Others

Allahabad High Court · (1999) 12 AHC CK 0045

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High Courts21 Dec 1999

Smt. Sheela Dwivedi Vs Basic Shiksha Adhikari and Others

Allahabad High Court · (2000) 1 UPLBEC 693

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15

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High Courts21 Dec 1999Dismissed

Smt. Swaran Munjal and Others Vs State of U.P. and Others

Allahabad High Court · (2000) CriLJ 3078 : (2000) 3 RCR(Criminal) 308

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 42

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High Courts21 Dec 1999Dismissed

Zafar alias Budhu Vs State of U.P.

Allahabad High Court · (2000) CriLJ 3786

Penal Code, 1860 (IPC) — Section 302

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High Courts20 Dec 1999Disposed Of

Commissioner of Income Tax Vs Brahma Swarup and Sons

Allahabad High Court · (2001) 253 ITR 604

Income Tax Act, 1961 — Section 171, 263

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High Courts20 Dec 1999Dismissed

Alankar Vs State of U.P.& Ors.

Allahabad High Court · (1999) 12 AHC CK 0086

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High Courts20 Dec 1999Disposed Of

Bhikham Kharwar : Bhikham Kharwar : Rakesh Kumar Pandey Vs State of U.P.& Ors.: District Magistrate Chandauli & Ors.

Allahabad High Court · (1999) 12 AHC CK 0078

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)(a), 95(1)(g)(iii)

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High Courts20 Dec 1999

Suresh Chandra Mishra Vs District Inspector of Schools, Jhansi and others

Allahabad High Court · (2000) 2 AWC 1148 : (2000) 85 FLR 224 : (2000) 1 UPLBEC 699

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High Courts17 Dec 1999

Ram Veer Singh and Others (In Jail) Vs State of U.P.

Allahabad High Court · (2000) 1 ACR 11

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts17 Dec 1999Allowed

Uttar Pradesh Rajya Khanij Vikas Nigam Sangharsh Samiti and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (2000) 1 UPLBEC 588

Constitution of India, 1950 — Article 19, 21, 226Industrial Disputes Act, 1947 — Section 33C(2)Payment of Wages Act, 1936 — Section 25FFF

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High Courts17 Dec 1999Allowed

State of U.P. and others Vs State Public Service Tribunal and another

Allahabad High Court · (2000) 2 AWC 1741

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High Courts17 Dec 1999

Azad Kumar Gupta and Others Vs Xlth Additional District Judge Kanpur Nagar and AnotherQ

Allahabad High Court · (1999) 12 AHC CK 0042

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(l)(a), 21(l)(b)

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High Courts17 Dec 1999

Shri Hathiya Ram Math and another Vs Bhawani Nandan Yati

Allahabad High Court · (2000) 1 AWC 403

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1

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High Courts17 Dec 1999Allowed

Smt. Gangi and others Vs IInd Additional District and Sessions Judge/Motor Accident Claim Tribunal, Hamirpur and others

Allahabad High Court · (2000) ACJ 1327 : (2000) 1 AWC 443

Motor Vehicles Act, 1988 — Section 143, 19(5), 20(5)

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High Courts17 Dec 1999

COMMISSIONER OF INCOME TAX Vs SIR PADAMPAT SINGHANIA

Allahabad High Court · (2001) 165 CTR 461 : (2000) 111 TAXMAN 223

Income Tax Act, 1961 — Section 2, 256

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High Courts16 Dec 1999

Raj Tilak Jain Vs State of U.P. and Others

Allahabad High Court · (2000) 1 ACR 69

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 203, 397Penal Code, 1860 (IPC) — Section 120B, 403, 405, 406, 407

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High Courts16 Dec 1999Allowed

Moti lal Vs State of U.P.& Ors.

Allahabad High Court · (1999) 12 AHC CK 0096

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High Courts16 Dec 1999Allowed

Islam Khan Sekh Vs State of Uttar Pradesh and others

Allahabad High Court · (2000) 1 AWC 720 : (2000) 2 UPLBEC 980

Constitution of India, 1950 — Article 226

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High Courts16 Dec 1999Dismissed

Shanti Enterprises, Badaun Vs Executive Engineer, Electricity Distribution and others

Allahabad High Court · (2000) 1 AWC 539

Constitution of India, 1950 — Article 226

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