COURT ARCHIVE

Allahabad High Court judgments, 1996

1,502 judgments · page 3 of 76

High Courts17 Dec 1996Allowed

Kalyan Chandra Srivastava Vs Hon''ble Chief Justice, High Court and Others

Allahabad High Court · (1996) 12 AHC CK 0008

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) (Amendment) Rules, 1986 — Rule 20Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 1, 20Constitution of India, 1950 — Article 229, 229(2)

High Courts17 Dec 1996Dismissed

Arvind Kumar Vs IInd Addl. District Judge and Others

Allahabad High Court · (1996) 12 AHC CK 0007

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 19, 21, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

High Courts16 Dec 1996

Smt. Usha Jain Vs Addl. District Magistrate and Others

Allahabad High Court · (1997) 21 ACR 91

Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 133, 134

High Courts16 Dec 1996Disposed Of

Prem Chandra Srivastava and Others Vs High Court of Judicature at Allahabad and Others

Allahabad High Court · (1997) 1 UPLBEC 122

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 8

High Courts16 Dec 1996Dismissed

Dr. Satya Prakash Tripathi Vs U.P. State Public Service Commission

Allahabad High Court · (1996) 12 AHC CK 0092

Motor Vehicles Act, 1939 — Section 47Uttar Pradesh Industries (Directorate of Handloom and Textiles) Service Rules, 1993 — Rule 9Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 54

High Courts16 Dec 1996Allowed

Pramod Kumar Tripathi Vs U.P.Jal Nlgam,Lucknow & Ors.

Allahabad High Court · (1996) 12 AHC CK 0075

Constitution of India, 1950 — Article 226

High Courts16 Dec 1996Allowed

Prabhakant Upadhyaya and Ors. Vs State of U.P.through its Secretary Medical Department,Lucknow & Ors.

Allahabad High Court · (1996) 12 AHC CK 0074

Constitution of India, 1950 — Article 14, 16

High Courts16 Dec 1996Dismissed

Shamshad Ahmad Vs Second Addl. Session,Judge,Saharanpur and Ors.

Allahabad High Court · (1996) 12 AHC CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 234

High Courts16 Dec 1996Dismissed

Madho Lal Gupta Vs State of U.P.& Anr.

Allahabad High Court · (1996) 12 AHC CK 0063

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts16 Dec 1996Allowed

Mohd.Anis Vs Bank of Baroda, Jahangirganj, Ambedkar Nagar, through its Branch Manager

Allahabad High Court · (1996) 12 AHC CK 0051

High Courts15 Dec 1996Dismissed

State of U.P. and Others Vs District Judge and Others

Allahabad High Court · (1996) 12 AHC CK 0011

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21(1), 21(8), 3

High Courts14 Dec 1996Allowed

Rajesh Gupta Vs State of U.P.

Allahabad High Court · (1996) 12 AHC CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts13 Dec 1996

Ravi Vishwakarma and Others Vs Smt. Rita Vishwakarma and Another

Allahabad High Court · (1997) 21 ACR 85

Criminal Procedure Code, 1973 (CrPC) — Section 178, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 417, 498A, 504

High Courts13 Dec 1996

Pappoo and Others Vs State of U.P.

Allahabad High Court · (1997) 21 ACR 153

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482

High Courts13 Dec 1996

Ramhit and Others Vs State of U.P. and Others

Allahabad High Court · (1997) 21 ACR 157

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 148, 149, 304

High Courts13 Dec 1996Disposed Of

Sanjay Dalmia Vs State of U.P. and Others

Allahabad High Court · (1997) 21 ACR 379

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 482Penal Code, 1860 (IPC) — Section 120B, 193, 211, 218, 419

High Courts13 Dec 1996Dismissed

Firm Hussain Brothers and Co.,Bhadohi,Varanasl and Ors. Vs State Bank of Bikaner & Jaipur,Rajasthan,Bhadohi Branch,Bhadohi,Dist.Varanasi & Ors.

Allahabad High Court · (1996) 12 AHC CK 0053

High Courts13 Dec 1996

Cheddi Lal Vs Superintendent of C. Ex.

Allahabad High Court · (1998) 97 ELT 48

Central Excise Rules, 1944 — Rule 25

High Courts13 Dec 1996Allowed

Smt. Ruchira Vinayak and Others Vs IInd Addl. District Judge and Others

Allahabad High Court · (1996) 12 AHC CK 0021

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3, 3(1)Cantonments (House Accommodation) Act, 1923 — Section 10, 2, 5, 6Cantonments Act, 1924 — Section 1(3), 43A

High Courts13 Dec 1996

Sanjeev Rana and Others Vs Virendra and Another

Allahabad High Court · (1997) 21 ACR 276

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)