High Courts03 Dec 1996
Arvind and Another (In Jail) Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 246
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Allahabad High Court judgments, 1996
1,502 judgments · page 6 of 76
High Courts03 Dec 1996
Manoj Kumar Mishra Vs State of U.P. and Others
Allahabad High Court · (1996) 12 AHC CK 0111
Apprentices Act, 1961 — Section 2, 22, 22(1), 22(2), 4Apprenticeship Rules, 1991 — Rule 11, 6, 6(3)
High Courts03 Dec 1996Disposed Of
State Vs Ram Surat & Ram Surat
Allahabad High Court · (1996) 12 AHC CK 0064
Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts03 Dec 1996Disposed Of
Munni Devi Vs State of U.P.& Ors.
Allahabad High Court · (1996) 12 AHC CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts03 Dec 1996Allowed
Tejpal Gupta and Ors. Vs Registrar Co-operative Societies U.P.,Lucknow & Ors.
Allahabad High Court · (1996) 12 AHC CK 0055
High Courts03 Dec 1996Dismissed
Kartar Singh Vs State of U.P.,through Secy,Dept.of Home,Govt.of U.P.& Ors.
Allahabad High Court · (1996) 12 AHC CK 0052
Uttar Pradesh Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 477, 479, 491Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 3, 4, 6, 7, 8
High Courts03 Dec 1996
Commissioner of Income Tax Vs Motilal Chhadami Lal Jain
Allahabad High Court · (1997) 225 ITR 879
High Courts03 Dec 1996
S.A.A. Zaidi Vs Aligarh Muslim University and Others
Allahabad High Court · (1997) 1 UPLBEC 228
Constitution of India, 1950 — Article 226
High Courts03 Dec 1996Dismissed
Mohd. Kafeel and Another Vs State of U.P. and Others
Allahabad High Court · (1997) 2 AWC 626 : (1997) 3 UPLBEC 1577
Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1985 — Rule 14, 16(2), 49Uttar Pradesh Fundamental Rules — Rule 15Uttar Pradesh Land Acquisition (Revenue Department) Amins Service Rules, 1993 — Rule 16, 26, 4
High Courts02 Dec 1996
Thakur Prasad Vs Ist Addl. District Judge and Others
Allahabad High Court · (1996) 12 AHC CK 0118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 23 Rule 3, 115, 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(1), 20(2), 20(5)
High Courts02 Dec 1996Dismissed
Maiku and Another Vs District Assistant Registrar, Co-operative Societies and Others
Allahabad High Court · (1997) 1 UPLBEC 507
Constitution of India, 1950 — Article 12, 226
High Courts02 Dec 1996Dismissed
Santosh Singh Vs U.P. Public Service Commission
Allahabad High Court · (1997) 1 UPLBEC 82
High Courts02 Dec 1996Allowed
Dinesh Chandra Khare Vs State of U.P. and Others
Allahabad High Court · (1996) 4 UPLBEC 2443
Constitution of India, 1950 — Article 14, 16Uttar Pradesh District Officer (Collectorates) Ministerial Services Rules, 1980 — Rule 18, 5, 5EUttar Pradesh Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980 — Rule 5(1)
High Courts30 Nov 1996Allowed
Shambhu Nath Upadhyay Vs Regional D.D.E. (Secondary), and Others
Allahabad High Court · (1996) 11 AHC CK 0139
Constitution of India, 1950 — Article 226
High Courts30 Nov 1996Allowed
Smt. Jaya Raji Vs Smt. Jinnatunnisha and Others
Allahabad High Court · (1996) 3 AWC 1802 : (1997) RD 146 : (1997) 1 UPLBEC 97
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts30 Nov 1996Dismissed
State of U.P. Vs Bhori Devi
Allahabad High Court · (1996) 11 AHC CK 0103
Limitation Act, 1963 — Section 5
High Courts30 Nov 1996Allowed
Malti Sinha Vs U.P.Secondary Education Services Commission Allahabad & Ors.
Allahabad High Court · (1996) 11 AHC CK 0091
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 2(c), 6
High Courts30 Nov 1996Dismissed
Mohd. Mauz Vs District Inspector of Schools,Allahabad & Ors.
Allahabad High Court · (1996) 11 AHC CK 0087
High Courts30 Nov 1996
Nirmala Devi Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 128
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Customs Act, 1962 — Section 155Penal Code, 1860 (IPC) — Section 302, 363, 366, 368, 406
High Courts30 Nov 1996Allowed
Praveen Kumar Rai Vs Versus Registrar, Shri Sahuji Kanpur University and Another
Allahabad High Court · (1996) 11 AHC CK 0001
Constitution of India, 1950 — Article 226