High Courts23 Dec 1996Dismissed
Vinay Kumar Vs State of U.P.& Ors.
Allahabad High Court · (1996) 12 AHC CK 0077
Penal Code, 1860 (IPC) — Section 323, 324, 325
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,372 judgments · page 1 of 69
High Courts21 Dec 1996Allowed
Gorakhnath Vs Dy.Director of Consolidation,Deoria & Ors.
Allahabad High Court · (1996) 12 AHC CK 0072
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14, 209
High Courts20 Dec 1996Dismissed
Gurmukh Singh and Another Vs Dy. Director of Consolidation/A.D.M. (F. and R.) and Others
Allahabad High Court · (1997) RD 276
High Courts20 Dec 1996Allowed
Raj Bahadur Singh Vs Ram Singh and Another
Allahabad High Court · (1996) 12 AHC CK 0117
Hindu Adoptions and Maintenance (Amendment) Act, 1966 — Section 4Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16, 4, 5, 6
High Courts20 Dec 1996Dismissed
Mohd. Siddiq Vs IInd Addl. District Judge and Others
Allahabad High Court · (1996) 12 AHC CK 0113
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts20 Dec 1996Disposed Of
Synthetics and Chemicals Ltd. Vs Commr. of C. Ex. (Appeals)
Allahabad High Court · (1997) 70 ECR 257 : (1998) 97 ELT 34
High Courts20 Dec 1996Partly Allowed
State Bank of India and Another Vs Man Phool and Others
Allahabad High Court · (1996) 12 AHC CK 0094
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts20 Dec 1996Dismissed
Syed Majhar Ali Shah Vs Additional Commissioner (Judicial) Gorakhpur Division,Gorakhpur and Others
Allahabad High Court · (1996) 12 AHC CK 0080
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13A, 14(1)
High Courts20 Dec 1996Dismissed
Triloki Nath,S.T.O.,Grade II,Check post Drummond Ganj,Mirzapur Vs State of U.P.& Ors.
Allahabad High Court · (1996) 12 AHC CK 0056
High Courts20 Dec 1996Dismissed
Rakesh Bihari Gupta Vs Vice-Chancellor and Others
Allahabad High Court · (1997) 1 UPLBEC 291
Constitution of India, 1950 — Article 14, 226
High Courts20 Dec 1996Allowed
Ganga Charan Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1997) RD 241
Evidence Act, 1872 — Section 32(3), 67, 68Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts20 Dec 1996
Happu Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 411
Criminal Procedure Code, 1973 (CrPC) — Section 113Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts20 Dec 1996Dismissed
Vishnu Agarwal Vs State of U.P. and Another
Allahabad High Court · (1996) 12 AHC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 415, 418, 420, 423
High Courts20 Dec 1996Dismissed
Baij Nath Prasad and Others Vs Bhagwati Din
Allahabad High Court · (1996) 12 AHC CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Limitation Act, 1963 — Article 85, 10, 12, 14, 16
High Courts19 Dec 1996Dismissed
Ved Prakash Karnwal Vs State of U.P. and Others
Allahabad High Court · (1997) 1 UPLBEC 119
High Courts19 Dec 1996Allowed
Hari Vidya Mandir Vs State of U.P. and Others
Allahabad High Court · (1998) 3 LLJ 1126 : (1996) 4 UPLBEC 2566
Minimum Wages Act, 1948 — Section 2, 27, 3(1)
High Courts19 Dec 1996Dismissed
Dubey Constructions Company and Another Vs Collector,Hardwar and Others
Allahabad High Court · (1996) 12 AHC CK 0067
Arbitration Act, 1940 — Section 20Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 287A
High Courts19 Dec 1996Allowed
M/s. Sri Durga Glass Works, Firozabad Vs Union of India and others
Allahabad High Court · AIR 1997 All 179
Constitution of India, 1950 — Article 21, 51Water (Prevention and Control of Pollution) Act, 1974 — Section 2Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 13, 2(c), 4, 6, 7
High Courts19 Dec 1996
Brijesh Kumar Singh Vs Union of India,Ministry of Telephones Telecommunications Central Government Through Its Secretary New Delhi
Allahabad High Court · (1996) 12 AHC CK 0048
Constitution of India, 1950 — Article 226
High Courts19 Dec 1996
Sanad Kumar Niranjan and Others Vs Collector and Others
Allahabad High Court · (1998) 91 CompCas 511
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 3(3)Civil Procedure Code, 1908 (CPC) — Section 9