COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 95 of 101

High Courts04 Feb 1999

Bata India Ltd. and others Vs Vth Additional District Judge, Agra and others

Allahabad High Court · (1999) 2 AWC 999

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13, 21(4)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

High Courts04 Feb 1999

Smt. Ranjana Devi alias Sirro and others Vs VIIth Additional District Judge, Moradabad and others

Allahabad High Court · (1999) 2 AWC 1057

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

High Courts04 Feb 1999

Achhman Alias Kalloo and Others (In Jail) Vs State of U.P.

Allahabad High Court · (1999) 1 ACR 862

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

High Courts04 Feb 1999

Smt. Roop Rani Vs State of U.P.

Allahabad High Court · (1999) 3 ACR 2500

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 201, 302, 307

High Courts04 Feb 1999

State of U.P. Vs Daya Ram and Others

Allahabad High Court · (1999) 1 ACR 516

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts03 Feb 1999

Sumer Chand and Others Vs State of U.P. and Another

Allahabad High Court · (1999) 3 ACR 2748

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts03 Feb 1999Allowed

Rajendra Deva Vs Addl. Labour Commissioner (Account), Kanpur and another

Allahabad High Court · (1999) 2 AWC 1083 : (1999) 81 FLR 914 : (1999) 2 LLJ 211 : (1999) 3 UPLBEC 130

Payment of Gratuity Act, 1972 — Section 2, 7, 7(2), 7(3A)

High Courts03 Feb 1999Allowed

Ashish Kumar Vs Director I.E.R.T.& Ors.

Allahabad High Court · (1999) 02 AHC CK 0115

High Courts03 Feb 1999Dismissed

State of U.P. and others Vs Ravindra Nath Rai and others

Allahabad High Court · (1999) 2 AWC 1230 : (1999) 3 UPLBEC 132

Constitution of India, 1950 — Article 14, 16, 16(1), 16(4)

High Courts03 Feb 1999Partly Allowed

Banney and Others Vs Ist A.D.J.,Moradabad and Others

Allahabad High Court · (1999) 02 AHC CK 0096

Provincial Small Cause Courts Act, 1887 — Section 15, 25

High Courts03 Feb 1999Partly Allowed

Mohammad Sayeed Vs Kishori Lal and Another

Allahabad High Court · (1999) 02 AHC CK 0079

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

High Courts03 Feb 1999Allowed

Savitri Gupta and Another Vs Vth Addl. Distt.Judge,Kanpur Nagar and Others

Allahabad High Court · (1999) 02 AHC CK 0078

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 22

High Courts03 Feb 1999Disposed Of

Tahseen Fatima Vs D.I.O.S.Allahabad & Ors.

Allahabad High Court · (1999) 02 AHC CK 0073

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 17

High Courts03 Feb 1999Dismissed

Narbada Prasad Misra Vs State of U.P.

Allahabad High Court · (1999) 02 AHC CK 0069

Constitution of India, 1950 — Article 226

High Courts02 Feb 1999

Harish Kumar Sehgal Vs State of U.P. and Another

Allahabad High Court · (1999) 3 ACR 2810

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts02 Feb 1999Allowed

Smt. Pratima Chauhan and another Vs Regional Deputy Director of Eduction (Madhyamik(, Agra and others

Allahabad High Court · (1999) 2 AWC 1234 : (1999) 2 UPLBEC 1621

Constitution of India, 1950 — Article 226

High Courts02 Feb 1999Disposed Of

Committee of Management K.S.Inter College,Kuralasi,Muzaffar Nagar and Anr. Vs Regional Deputy Director of Education (Secondary),Meerut Region,Meerut & Ors.

Allahabad High Court · (1999) 02 AHC CK 0116

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 5

High Courts02 Feb 1999Dismissed

Anita Vs State of U.P.

Allahabad High Court · (1999) 02 AHC CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 363, 366

High Courts02 Feb 1999

Kuber Singh Vs District Panchayat Raj Officer, Fatehpur and others

Allahabad High Court · (1999) 2 AWC 1044 : (1999) RD 189

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(6), 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

High Courts01 Feb 1999

Pal Singh alias Pala alias Lakkad alias Harpal Singh Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2807

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 307