COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 96 of 101

High Courts01 Feb 1999Allowed

Agauta Sugar and Chemicals Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 1250

Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 14, 15, 16(2), 31Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 3(1), 3(2), 48, 96

Read judgment

High Courts01 Feb 1999Allowed

Smt. Anaro Devi Vs State of U.P. and others

Allahabad High Court · (1999) 2 AWC 1062 : (1999) RD 305

Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 7

Read judgment

High Courts01 Feb 1999Dismissed

Committee of Management, Janta Inter College, Azamgarh and others Vs Regional Deputy Director of Education and three others

Allahabad High Court · (1999) 02 AHC CK 0100

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

Read judgment

High Courts01 Feb 1999Dismissed

D.Mohapatra Vs IXth Addl. Distt.Judge,Lucknow and Others

Allahabad High Court · (1999) 02 AHC CK 0092

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Provincial Small Cause Courts Act, 1887 — Section 25

Read judgment

High Courts01 Feb 1999Disposed Of

Young Laywers Association Vs State of U.P.& Ors.

Allahabad High Court · (1999) 02 AHC CK 0063

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Feb 1999Allowed

Tilak Ram Singh and others Vs Cane Commissioner, Lucknow and others

Allahabad High Court · (1999) 1 AWC 894 : (1999) 81 FLR 919 : (1999) 3 UPLBEC 108

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Feb 1999

Committee of Management Janta Inter College, Azamgarh and others Vs Regional Deputy Director of Education (Secondary) and others

Allahabad High Court · AIR 1999 All 231 : (1999) 2 AWC 1090 : (1999) 1 UPLBEC 524

Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 4Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7), 16CC, 16CCC

Read judgment

High Courts29 Jan 1999