COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 5 of 101

High Courts08 Dec 1999Dismissed

Smt. Yashoda Devi Vs District Magistrate, Gorakhpur and another

Allahabad High Court · (2000) 2 AWC 1153

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 3

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High Courts08 Dec 1999Disposed Of

Suresh Kumar and others Vs Director of Education (Basic), U.P., Lucknow and others

Allahabad High Court · (2000) 1 AWC 542 : (2000) 1 UPLBEC 498

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(1), 10(3), 10(4), 9

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High Courts08 Dec 1999Disposed Of

Pushpendra Singh Vs Regional Manager, U.P.S.R.T.C., Aligarh and another

Allahabad High Court · (2000) 1 AWC 442 : (2000) 84 FLR 490 : (2000) 1 UPLBEC 415

Constitution of India, 1950 — Article 14

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High Courts08 Dec 1999Allowed

In the matter of Gangeshwar Ltd. and Anr.

Allahabad High Court · (1999) 12 AHC CK 0077

Companies Act, 1956 — Section 433, 434

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High Courts08 Dec 1999Disposed Of

Shankar @ Surendra Vs Deputy Director of Consolidation,Varanasi & Anr.

Allahabad High Court · (1999) 12 AHC CK 0066

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1)(f)

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High Courts08 Dec 1999Allowed

Manohar Lal and others Vs Rent Control and Eviction Officer/Vth Additional City Magistrate, Kanpure Nagar and another

Allahabad High Court · (2000) 1 AWC 704

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)

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High Courts08 Dec 1999Allowed

Raghubir Prasad Vs Mahant Govind Dass

Allahabad High Court · (1999) 12 AHC CK 0053

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High Courts08 Dec 1999

Shamshad Ali Vs Director (Police-Radio) U.P. Police and others

Allahabad High Court · (2000) 2 AWC 1178

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1999

Natthi Ram Vs District Judge, Dehradun and others

Allahabad High Court · (2000) 1 AWC 641 : (2000) 1 UPLBEC 904

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Legal Practitioners Act, 1879 — Section 13, 22, 3, 36, 36(1)

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High Courts08 Dec 1999Dismissed

Cement Workers Union and Others Vs Board for Industrial and Financial Reconstruction and Others

Allahabad High Court · (2000) 100 CompCas 76 : (2000) 1 UPLBEC 392

Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 28, 29Companies Act, 1956 — Section 529ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 17(1)

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High Courts08 Dec 1999Dismissed

Jagdish Prasad Vs The 1st Additional District Judge. and Others

Allahabad High Court · (1999) 12 AHC CK 0019

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts08 Dec 1999Dismissed

State of U.P. Vs Dr. R.P. Goel and Others

Allahabad High Court · (2000) 84 FLR 499 : (2000) 1 UPLBEC 622

Constitution of India, 1950 — Article 14

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High Courts08 Dec 1999

COMMISSIONER OF INCOME TAX Vs JANARDHAN DASS SHANKAR LAL

Allahabad High Court · (2001) 246 ITR 661

Income Tax Act, 1961 — Section 187, 256, 42

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High Courts08 Dec 1999Allowed

Sohan Lal and Others Vs State of U.P.

Allahabad High Court · (2000) CriLJ 2765

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

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High Courts07 Dec 1999

Om Prakash and Others Vs State of U.P.

Allahabad High Court · (2000) 1 ACR 365

Penal Code, 1860 (IPC) — Section 302, 304, 308, 323, 34

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High Courts07 Dec 1999

Smt. Urmila Vs Judge, Family Court and Others

Allahabad High Court · (2000) 1 ACR 145

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

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High Courts07 Dec 1999Dismissed

Upendra Rai Vs State of U. P. and others

Allahabad High Court · (2000) 1 AWC 570 : (2000) 2 UPLBEC 1340 : (2000) 1 UPLBEC 235

Constitution of India, 1950 — Article 254, 254(1)National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17, 17(4)Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8

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High Courts07 Dec 1999Allowed