COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 94 of 101

High Courts09 Feb 1999Dismissed

Ram Briksh Maurya Vs Murlidhar Mishra and Others

Allahabad High Court · (1999) 1 UPLBEC 706

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 4(1)

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High Courts09 Feb 1999

Shakir Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2901

National Security Act, 1980 — Section 12, 13, 3(2), 3(4)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3

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High Courts08 Feb 1999Disposed Of

Committee of Management, Sakaldeeha Degree College and others Vs Purvanchal University and others

Allahabad High Court · (1999) 2 AWC 1370 : (1999) 3 UPLBEC 141

Uttar Pradesh State Universities Act, 1973 — Section 57, 58, 58(2), 60

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High Courts08 Feb 1999Dismissed

Kumari Rollie Kauser Vs State of U.P. and another

Allahabad High Court · (1999) 2 AWC 1063 : (1999) 3 UPLBEC 2115

Constitution of India, 1950 — Article 124, 217(2), 233(2)Uttar Pradesh Civil Services (Judicial Branch) Rules, 1951 — Rule 13

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High Courts08 Feb 1999Dismissed

Balram Singh Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1003 : (1999) 3 UPLBEC 2118

Constitution of India, 1950 — Article 14, 16

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High Courts08 Feb 1999Allowed

Sukki and Others Vs U.P.Avas Vikas Parishad,Lucknow

Allahabad High Court · (1999) 02 AHC CK 0077

Allahabad High Court Rules, 1952 — Chapter 11 Rule 7Civil Procedure Code, 1908 (CPC) — Section 149

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High Courts08 Feb 1999Disposed Of

Netra Pal Singh Vs State of U.P.& Ors.

Allahabad High Court · (1999) 02 AHC CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 24(4), 24(5), 24(6)

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High Courts08 Feb 1999

Bhikkan Vs Uttar Pradesh Awas Vikas Parishad and another

Allahabad High Court · (1999) 2 AWC 942 : (1999) 2 CivCC 383

Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Section 149

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High Courts08 Feb 1999

S.K.D. Goel Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2885 : (2000) 1 CivCC 425

Criminal Procedure Code, 1973 (CrPC) — Section 311, 362, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts05 Feb 1999

Siri Vs State of U.P.

Allahabad High Court · (1999) 3 ACR 2898

National Security Act, 1980 — Section 3(2)

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High Courts05 Feb 1999Allowed

Summari Vs Collector,District Sant Ravidas Nagar,Bhadohi and Others

Allahabad High Court · (1999) 02 AHC CK 0076

Land Acquisition Act, 1894 — Section 28A

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High Courts05 Feb 1999Allowed

Dungar Singh,Krishna Chandra Singh Rajvar Vs Director of Education,U.P.& Ors.

Allahabad High Court · (1999) 02 AHC CK 0072

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High Courts05 Feb 1999

Nabi Ahmad and Others Vs State of U.P.

Allahabad High Court · (1999) 1 ACR 620

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 145, 27, 32(1)Penal Code, 1860 (IPC) — Section 201, 302, 34, 394

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High Courts04 Feb 1999

Ram Mani Vs State of U.P.

Allahabad High Court · (1999) 1 ACR 741

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts04 Feb 1999

Lachhman alias Kalloo and Others Vs State of U.P.

Allahabad High Court · (1999) CriLJ 3391

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts04 Feb 1999Disposed Of

Askand Kumar Srivastava Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1017 : (1999) 82 FLR 1 : (1999) 2 UPLBEC 1389

Apprentices Act, 1961 — Section 3, 4Uttar Pradesh State Electricity Board (Procedure and Conduct of Business) Regulations, 1978 — Regulation 17, 30Uttar Pradesh State Electricity Board Accounts (Officers) Service Regulations, 1984 — Regulation 17

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High Courts04 Feb 1999Dismissed

Commander K.K. Gulati and others Vs Shalini Memorial Society and School, Dehradun and others

Allahabad High Court · (1999) 2 AWC 1085

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 19, 21Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2)

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High Courts04 Feb 1999Dismissed