High Courts28 Jan 1999Disposed Of
Mohd. Sharif Saifi Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 820
Constitution of India, 1950 — Article 25, 51A
COURT ARCHIVE
Allahabad High Court judgments, 1999
2,019 judgments · page 97 of 101
High Courts28 Jan 1999Disposed Of
Sushil Kumar Srivastava, Adv. Vs State of U.P. and others
Allahabad High Court · (1999) 1 AWC 821
Constitution of India, 1950 — Article 14, 19
High Courts28 Jan 1999Dismissed
Kewal Singh Vs Addl. Principal Judge,Family Court Kanpur Nagar & Ors.
Allahabad High Court · (1999) 01 AHC CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts28 Jan 1999Dismissed
Sheo Nath Prasad Gupta Vs District Judge,Kanpur and Others
Allahabad High Court · (1999) 01 AHC CK 0070
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30
High Courts28 Jan 1999Dismissed
Qamar Khan Vs IInd A.D.J.,Dehradun and Others
Allahabad High Court · (1999) 01 AHC CK 0068
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts28 Jan 1999Dismissed
Mohammad Ayub Vs Principal Judge,Family Court,Kanpur Nagar & Ors.
Allahabad High Court · (1999) 01 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts28 Jan 1999Disposed Of
Sarvajeet Singh Vs Director of Education (Madhyamik) and others
Allahabad High Court · (1999) 1 AWC 838 : (1999) 3 UPLBEC 125
High Courts28 Jan 1999
General Manager, Moradabad Dugdh Utpadak Sangh Ltd. Vs Presiding Officer, Labour Court, Rampur and others
Allahabad High Court · (1999) 1 AWC 825 : (1999) 81 FLR 822 : (1999) 3 UPLBEC 110
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25BUttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts28 Jan 1999Dismissed
Rafeeq Ahmad Vs State of U.P. and Others
Allahabad High Court · AIR 1999 All 272 : (2002) 111 CompCas 761
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts28 Jan 1999
Shiv Murat Vs State of U.P. and Others
Allahabad High Court · (1999) 3 ACR 2513
High Courts27 Jan 1999Dismissed
Dinesh Chandra Vs State of U.P. and Others
Allahabad High Court · (1999) 3 ACR 2514
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)
High Courts27 Jan 1999Allowed
Gaon Sabha and another Vs Deputy Director of Consolidation, Gorakhpur and others
Allahabad High Court · (1999) 2 AWC 1009
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1), 9, 9A(2)
High Courts27 Jan 1999Dismissed
Ram Autar and Ors. Vs State
Allahabad High Court · (1999) 01 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 221
High Courts27 Jan 1999Dismissed
Accident Claims Tribunal,Meerut Vs Master Raju
Allahabad High Court · (1999) 01 AHC CK 0061
Motor Vehicles Act, 1988 — Section 140, 173
High Courts27 Jan 1999Allowed
Himmat Singh and Ors. Vs Stale of U.P.
Allahabad High Court · (1999) 01 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts27 Jan 1999Dismissed
Anwari Begum and Others Vs IInd Addl. District Judge,Saharanpur and Others
Allahabad High Court · (1999) 01 AHC CK 0034
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20
High Courts27 Jan 1999
Bansh Narain Pandey Vs Secretary, Madhyamik Shiksha Parishad, Allahabad and others
Allahabad High Court · (1999) 2 AWC 1053
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 141Constitution of India, 1950 — Article 226, 23, 39Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2, 4
High Courts27 Jan 1999
Brijwasi Prasad Vs State of U.P. and others
Allahabad High Court · (1999) 2 AWC 1177
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 15, 15(1), 30, 34A, 3AUttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 24
High Courts27 Jan 1999
Ashfaq Ahmad Ansari Vs Director of Higher Education, Allahabad and others
Allahabad High Court · (1999) 2 AWC 1154 : (1999) 3 UPLBEC 2275
High Courts27 Jan 1999
Sujan Vs State of U.P. and Another
Allahabad High Court · (1999) 3 ACR 2693
Prevention of Food Adulteration Act, 1954 — Section 16, 7