COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 4 of 101

High Courts13 Dec 1999Allowed

Mahendra Singh Vs Sukkhad

Allahabad High Court · (1999) 12 AHC CK 0095

High Courts13 Dec 1999

Dilip Kumar Agarwal Vs Commissioner of Income Tax

Allahabad High Court · (2001) 247 ITR 765 : (2001) 117 TAXMAN 335

Finance Act, 1998 — Section 88, 90, 90(1), 90(2), 90(3)Income Tax Act, 1961 — Section 156Land Acquisition Act, 1894 — Section 18, 18(2)

High Courts10 Dec 1999Dismissed

Bhagwati Devi alias Bhaggo Devi Vs IIIrd Additional District Judge, Agra and others

Allahabad High Court · (2000) 1 AWC 549

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

High Courts10 Dec 1999Allowed

Vijay Krishna Tripathi and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1999) 12 AHC CK 0097

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2

High Courts10 Dec 1999Partly Allowed

Bisai Vs State

Allahabad High Court · (1999) 12 AHC CK 0091

Penal Code, 1860 (IPC) — Section 307, 323

High Courts10 Dec 1999Disposed Of

Suresh Chandra and Anr. Vs Shobha Ram & Ors.

Allahabad High Court · (1999) 12 AHC CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 439Dacoity Affected Areas (Special Courts) Act, 1984 — Section 5, 6, 7Penal Code, 1860 (IPC) — Section 201, 302, 364A

High Courts10 Dec 1999Allowed

Shiv Baran Singh Vs Collector, Allahabad and others

Allahabad High Court · (2000) 1 AWC 420

Arms Act, 1959 — Section 3, 5

High Courts10 Dec 1999

Gyan Chandra Vs State of U. P.

Allahabad High Court · (2000) 2 AWC 1124 : (2000) 1 UPLBEC 813

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28, 4

High Courts10 Dec 1999

Lal Mohammad (Since deceased) thereafter Jan Mohammad and others Vs Ist Additional District Judge, Sultanpur and Others

Allahabad High Court · (2000) 2 AWC 1444

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 41 Rule 1, Order 41 Rule 22Constitution of India, 1950 — Article 226

High Courts10 Dec 1999Allowed

Dilip Kumar Vs Family Court

Allahabad High Court · (2000) CriLJ 3893 : (2001) 2 DMC 584 : (2001) 1 RCR(Criminal) 274

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts09 Dec 1999Dismissed

Devendra Singh Vs State of U.P. and Others

Allahabad High Court · (2000) 1 UPLBEC 412

Constitution of India, 1950 — Article 226

High Courts09 Dec 1999

Ram Das and Another (In Jail) Vs State of U.P.

Allahabad High Court · (2000) 1 ACR 44

Penal Code, 1860 (IPC) — Section 109, 120B, 307

High Courts09 Dec 1999Allowed

Tarseem Singh Vs Trade Tax Officer, Sahayata Kendra, Batch "D" and Another

Allahabad High Court · (2002) 126 STC 318

Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 13A(6), 28BUttar Pradesh Trade Tax Rules, 1948 — Rule 87, 87(3), 87(4)

High Courts09 Dec 1999Dismissed

Shiv Nayak Pandey Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 1367

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311, 311(2)

High Courts09 Dec 1999Dismissed

Pilkhani Distillery Vs State of Uttar Pradesh and others

Allahabad High Court · (2000) 2 AWC 1156

Uttar Pradesh Bottling of Foreign Liquor Rules, 1969 — Rule 6, 7, 7(11)

High Courts09 Dec 1999Dismissed

Ranbir singh Vs District Inspector of Schools, Jalaun at Orai and others

Allahabad High Court · (2000) 1 AWC 487 : (2000) 1 UPLBEC 518

Uttar Pradesh Intermediate Education Act, 1921 — Section 15D, 16D

High Courts09 Dec 1999Allowed

Flowmore (P.) Ltd., New Delhi Vs U.P. State Industrial Development Corporation Ltd. and others

Allahabad High Court · (2000) 1 AWC 493

Companies Act, 1956 — Section 194(1), 2(46), 3(1), 481Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 55, 56, 62

High Courts09 Dec 1999Dismissed

Jai Narain and Others Vs State of U.P.

Allahabad High Court · (2000) CriLJ 3808

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 307, 324, 34

High Courts08 Dec 1999Dismissed

Commissioner of Income Tax Vs Janardhan Dass Shankar Lal

Allahabad High Court · (2000) 246 ITR 661

Income Tax Act, 1961 — Section 187, 188

High Courts08 Dec 1999Allowed

Shobh Nath Gautam Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 1388 : (2000) 1 UPLBEC 275

Constitution of India, 1950 — Article 226Uttar Pradesh Police Regulations, 1948 — Regulation 490