High Courts11 Feb 1999
Deshraj Vs State of U.P.
Allahabad High Court · (1999) 3 ACR 2671
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 93 of 101
High Courts11 Feb 1999Allowed
Ram Ganesh Vs District Magistrate,Allahabad and Others
Allahabad High Court · (1999) 02 AHC CK 0102
Constitution of India, 1950 — Article 226
High Courts11 Feb 1999Dismissed
Shree Nathji Trading,Muzaffarnagar Vs IXth Addl. District Judge,Muzaffarnagar and Others
Allahabad High Court · (1999) 02 AHC CK 0062
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts11 Feb 1999Allowed
Committee of Management,Robertsganj Sanskrit Mahavidyalaya,District Sonbhadra and Anr. Vs Vice-Chancellor Sampuranan and Sanskrit University,Varansi & Ors.
Allahabad High Court · (1999) 02 AHC CK 0061
Constitution of India, 1950 — Article 226
High Courts10 Feb 1999
Ram Bharosey Vs State
Allahabad High Court · (1999) 3 ACR 2694
Penal Code, 1860 (IPC) — Section 307, 324, 34, 342, 352
High Courts10 Feb 1999Dismissed
Sri Onkar Nath Mahendra Vs Commissioner of Income Tax and Another
Allahabad High Court · (1999) 156 CTR 188 : (1999) 237 ITR 792
Income Tax Act, 1961 — Section 210, 211, 214, 64(3)Taxation Laws (Amendment) Act, 1975 — Section 13
High Courts10 Feb 1999Disposed Of
Commissioner of Wealth Tax Vs Waqf Mirza Khairati Beg
Allahabad High Court · (1999) 240 ITR 614
Wealth Tax Act, 1957 — Section 5(1)
High Courts10 Feb 1999Allowed
Zafar Ahmad Vs State of U.P.
Allahabad High Court · (1999) 02 AHC CK 0110
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3
High Courts10 Feb 1999Allowed
Fakire Lal Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 926 : (1999) 3 UPLBEC 2282
Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5, 5(B)
High Courts10 Feb 1999Allowed
Ashok Kumar Barnwal and Another Vs Ist Addl. District Judge Gorakhpur and Others
Allahabad High Court · (1999) 02 AHC CK 0081
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts10 Feb 1999
Bhola Nath (Decd) through L.Rs. Vs Deputy Director of Consolidation, Varanasi and others
Allahabad High Court · (1999) 2 AWC 1023
Agra Tenancy Act, 1926 — Section 15(5)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 167
High Courts10 Feb 1999
Shiv Murti Sharma and another Vs VIth Additional District Judge, Kanpur Nagar and others
Allahabad High Court · AIR 1999 All 240 : (1999) 2 AWC 997
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts10 Feb 1999
Amar Singh Vs State of U.P. and Others
Allahabad High Court · (1999) 2 UPLBEC 1414
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 20, 3B
High Courts09 Feb 1999Allowed
Abdul Rehman and Others Vs Asstt. Sugar Commissioner and Another
Allahabad High Court · AIR 1999 All 193
Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(1)Uttar Pradesh Sugarcane (Purchase Tax) Rules, 1961 — Rule 13A
High Courts09 Feb 1999Dismissed
Triveni Metal Tubes Ltd. (In Liquidation) Vs Official Liquidator and Another
Allahabad High Court · (1999) 97 CompCas 943
High Courts09 Feb 1999Disposed Of
University of Allahabad and others Vs Shailendra Kumar Srivastava
Allahabad High Court · (1999) 2 AWC 1027 : (1999) 2 UPLBEC 973
High Courts09 Feb 1999Disposed Of
Yogesh Kumar Singh and another Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 1004
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 19(1), 19(2), 19(6)Registration Act, 1908 — Section 31, 32, 32, 33, 33
High Courts09 Feb 1999Disposed Of
Saheb Singh Vs District Cane Officer, Saharanpur and another
Allahabad High Court · (1999) 2 AWC 1061 : (1999) 3 UPLBEC 2264
High Courts09 Feb 1999Allowed
Om Prakash Vs R.C.& E.O./Addl. District Magistrate Varanasi and Another
Allahabad High Court · (1999) 02 AHC CK 0097
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts09 Feb 1999
Madan Singh Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 996 : (1999) RD 260
Constitution of India, 1950 — Article 141Stamp Act, 1899 — Section 47A, 48