COURT ARCHIVE

Allahabad High Court judgments, 1999

2,019 judgments · page 99 of 101

High Courts20 Jan 1999Partly Allowed

Ganesh Prasad Tandon (dead) by LR s Vs R.C.and E.O.II.Allahabad and Others

Allahabad High Court · (1999) 01 AHC CK 0064

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(9), 16(9)(b)

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High Courts20 Jan 1999Partly Allowed

U.P.State Electricity Board Vs Kishori Lal @ Panna

Allahabad High Court · (1999) 01 AHC CK 0045

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)

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High Courts20 Jan 1999

Satish Chandra Kudesia Vs State of U. P. and others

Allahabad High Court · (1999) 2 AWC 1368

Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 69Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 37, 8, 8(2), 89, 97

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High Courts18 Jan 1999Allowed

Committee of Management, Junior High School, Rosangpur, Auraiya Vs Basic Shiksha Adhikari, Etawah/Auraiya and another

Allahabad High Court · (1999) 1 AWC 833 : (1999) 3 UPLBEC 125

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5)

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High Courts18 Jan 1999Partly Allowed

Anil Kumar and Others Vs IX,Addl. Dist.Judge,Kanpur Nagar and Another

Allahabad High Court · (1999) 01 AHC CK 0069

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

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High Courts18 Jan 1999Disposed Of

Akhil Bhartiya Manav Kalyan Samiti Vs State of U.P. and others

Allahabad High Court · (1999) 1 AWC 910

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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High Courts18 Jan 1999Disposed Of

Panchoo Vs Collector/District Magistrate, Gorakhpur and others

Allahabad High Court · (1999) 1 AWC 817 : (1999) RD 186

Constitution of India, 1950 — Article 14, 19(1)

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High Courts18 Jan 1999Dismissed

Lakshmi Narain Pandey Vs State of U.P.& Ors.

Allahabad High Court · (1999) 01 AHC CK 0030

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High Courts18 Jan 1999

Mechanical Department, Primary Co-operative Bank Ltd., N.E.R., Gorakhpur and another Vs Joint Secretary, Ministry of Agriculture and Co-operation, G.O.I., New Delhi and others

Allahabad High Court · AIR 1999 All 173 : (1999) 1 AWC 900 : (1999) 1 UPLBEC 566

Constitution of India, 1950 — Article 226

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High Courts18 Jan 1999

Rakesh Kumar Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2809

Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 406

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High Courts18 Jan 1999

Mazhar Mohd. and Others Vs Additional District Judge and Others

Allahabad High Court · (1999) 3 ACR 2527

Criminal Procedure Code, 1973 (CrPC) — Section 181

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High Courts16 Jan 1999Dismissed

Rakesh Kumar Vs State of U.P.& Ors.

Allahabad High Court · (1999) 01 AHC CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 154

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High Courts16 Jan 1999Allowed

Sankatha Prasad and Others Vs Incharge Officer (Property),Kanpur Development Authority,Kanpur Nagar

Allahabad High Court · (1999) 01 AHC CK 0047

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High Courts15 Jan 1999Disposed Of

Prakash Chandra Walia Vs State of U.P. and Others

Allahabad High Court · (1999) 1 UPLBEC 547

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High Courts15 Jan 1999Disposed Of

Ram Milan Shukla and others Vs State of U.P. and others

Allahabad High Court · (1999) 1 AWC 723

Constitution of India, 1950 — Article 148, 151, 198, 199, 202Uttar Pradesh Land Revenue Act, 1901 — Section 11

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High Courts15 Jan 1999Dismissed

Ram Kishore and Others Vs Har Pyari

Allahabad High Court · (1999) 01 AHC CK 0066

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High Courts15 Jan 1999Allowed

Narain Vs Addl. District Judge,Azamgarh and Others

Allahabad High Court · (1999) 01 AHC CK 0041

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts13 Jan 1999Disposed Of

Ram Bilas Tewari Vs State of U.P. and others

Allahabad High Court · (1999) 1 AWC 732 : (1999) 2 UPLBEC 945

Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 226

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High Courts13 Jan 1999Allowed

Surendra Pal Vs State of U.P.

Allahabad High Court · (1999) 01 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302

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High Courts13 Jan 1999Disposed Of

Umakant Sharma : Suresh Chandra Misra v.State of U.P Vs State of U.P.& Ors.: Allahabad High Court & Anr.

Allahabad High Court · (1999) 01 AHC CK 0051

Allahabad High Court Rules, 1952 — Chapter 9, 14Constitution of India, 1950 — Article 226Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 7

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