High Courts07 Dec 1999
Rustam Ali Vs District Judge,Kanpur and Others
Allahabad High Court · (1999) 12 AHC CK 0044
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 6 of 101
High Courts07 Dec 1999
Ram Swarup Vs State of U.P.
Allahabad High Court · (2000) CriLJ 3926 : (2000) 4 RCR(Criminal) 7
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34, 379Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29
High Courts06 Dec 1999
State of U.P. Vs Naurtu Singh and Others
Allahabad High Court · (1999) 3 ACR 2904
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts06 Dec 1999Allowed
Sant Singh Vs District Magistrate and Others
Allahabad High Court · (2000) CriLJ 2230
Constitution of India, 1950 — Article 22, 22(5), 226National Security Act, 1980 — Section 3(2), 8Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 506
High Courts06 Dec 1999Allowed
Nasim alias Kallu Vs State of U.P.
Allahabad High Court · (2000) CriLJ 3329
Penal Code, 1860 (IPC) — Section 302, 328
High Courts06 Dec 1999Allowed
Narain Das Vs District Judge, Jhansi and another
Allahabad High Court · (2000) 2 AWC 1114
Civil Procedure Code Amendment Act, 1973 — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 20(6)
High Courts06 Dec 1999Dismissed
Jagdish Prasad Vs Ist Additional District Judge, Mathura and others
Allahabad High Court · (2000) 1 AWC 706
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts06 Dec 1999Disposed Of
Khalil Ahmad Vs Revisional Authority/Assistant Sugar Commissioners, Nainital
Allahabad High Court · (2000) 1 AWC 481
Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3, 3(1), 3(1a), 3BUttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 14(1), 15(1)
High Courts06 Dec 1999Allowed
Yogesh Chhibbar Vs State of U.P.
Allahabad High Court · (2000) CriLJ 2849 : (2000) 2 DMC 537 : (2000) 3 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4, 6, 7(1), 8, 8B
High Courts06 Dec 1999
Bundelkhand Alloys Pvt. Ltd. Vs Commissioner of C. Ex.
Allahabad High Court · (2000) 120 ELT 617
Central Excises and Salt Act, 1944 — Section 3AConstitution of India, 1950 — Article 226
High Courts03 Dec 1999Dismissed
Daya Ram Shiv Hare Vs Vth Additional District Judge, Jalaun at Orai and others
Allahabad High Court · (2000) 1 AWC 583
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 106Transfer of Property Act, 1882 — Section 106
High Courts03 Dec 1999Dismissed
Anwar Hasan Khan Vs District Judge, Shahjahanpur and others
Allahabad High Court · (2000) 1 AWC 650
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 42(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts03 Dec 1999Dismissed
Hansmukhi Devi Vs Sub-Divisional Magistrate/Prescribed Authority and Others
Allahabad High Court · (1999) 12 AHC CK 0072
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 25
High Courts03 Dec 1999Dismissed
Naushad Ahmad Khan and Others Vs State of U.P.and Others
Allahabad High Court · (1999) 12 AHC CK 0070
Constitution of India, 1950 — Article 25(1)
High Courts03 Dec 1999Disposed Of
Harjeet Singh Vs State of U.P.
Allahabad High Court · (1999) 12 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 272, 419, 420, 486
High Courts03 Dec 1999Allowed
Kumari Asha Raina Vs Rent Control and Eviction Officer, Dehradun and another
Allahabad High Court · (2000) 1 AWC 462
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 16
High Courts03 Dec 1999
Mohammad Hazik Vs VIIIth Addl. District Judge Saharanpur and Others
Allahabad High Court · (1999) 12 AHC CK 0041
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts02 Dec 1999Disposed Of
Lalta and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 4526
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 308, 323, 324
High Courts02 Dec 1999Allowed
Parmanand Pandey and others Vs State of U.P. and others
Allahabad High Court · (2000) 2 AWC 1274
Allahabad High Court Rules, 1952 — Rule 12Uttar Pradesh State Universities Act, 1973 — Section 74
High Courts02 Dec 1999Dismissed
Firoz Ahmed Vs State of U. P. and others
Allahabad High Court · (2000) 1 AWC 421
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8Penal Code, 1860 (IPC) — Section 147, 307, 323, 336, 427