Allahabad High Court Judgments 1997

High Courts23 Dec 1997Dismissed

Ashok Kumar Vs State of U.P.

Allahabad High Court · (1998) CriLJ 2777 : (1998) 3 RCR(Criminal) 283

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4), 351Evidence (Amendment) Act, 1972 — Section 31, 33Evidence Act, 1872 — Section 137, 3, 58

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High Courts23 Dec 1997Dismissed

Siddique and Others Vs State of U.P.

Allahabad High Court · (1998) CriLJ 3829

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts23 Dec 1997Allowed

Pritam Singh and Ors. Vs State of U.P.

Allahabad High Court · (1997) 12 AHC CK 0055

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

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High Courts23 Dec 1997Disposed Of

Ramagya Chaubey Vs State of U.P.& Ors.

Allahabad High Court · (1997) 12 AHC CK 0049

Constitution of India, 1950 — Article 226

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High Courts23 Dec 1997Allowed

Bharat Heavy Electricals Ltd. Vs Labour Court,Meerut & Anr.

Allahabad High Court · (1997) 12 AHC CK 0048

Industrial Employment (Standing Orders) Act, 1946 — Section 10, 12, 12A, 13A, 3Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 9Uttar Pradesh Industrial Disputes Act, 1947 — Section 11C

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High Courts23 Dec 1997

Commissioner of Income Tax Vs Malik Construction Co.

Allahabad High Court · (1999) 238 ITR 450 : (1999) 106 TAXMAN 175

Civil Procedure Code, 1908 (CPC) — Section 34Income Tax Act, 1961 — Section 256(1)

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High Courts23 Dec 1997Allowed

Daya Ram and Others Vs State of U.P. and Another

Allahabad High Court · (1998) CriLJ 3800

Constitution of India, 1950 — Article 226, 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 200, 202, 300Penal Code, 1860 (IPC) — Section 109, 120B, 34, 409, 420

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High Courts23 Dec 1997Dismissed

Sri Digambar Jain Panchayat and Another Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 885 Supp

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 3, 3(2), 3B

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High Courts23 Dec 1997

Ram Krisan and Another Vs State of U.P.

Allahabad High Court · (1998) CriLJ 3838

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506

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High Courts23 Dec 1997Dismissed

Allahabad Bank Vs Central Government Industrial Tribunal Cum-Labour Court and Others

Allahabad High Court · (1997) AWC 837 Supp

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Industrial Disputes Act, 1947 — Section 10, 2, 25H, 2A

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High Courts22 Dec 1997Disposed Of

U.P. Financial Corporation and Others Vs V.P. Sharma and Another

Allahabad High Court · (1997) AWC 585 Supp

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226

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High Courts22 Dec 1997Dismissed

Vipin Kumar Agarwal Vs State of U.P.through Secretary Local Bodies,Secretariat Lucknow & Ors.

Allahabad High Court · (1997) 12 AHC CK 0091

Uttar Pradesh Municipalities Act, 1916 — Section 9(1)(d)

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High Courts22 Dec 1997Dismissed

Ranvir Singh Vs Food Inspector,Town Area and Tehsil Koraoli,Agra and Another

Allahabad High Court · (1997) 12 AHC CK 0076

Prevention of Food Adulteration Act, 1954 — Section 16(1)(c)

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High Courts22 Dec 1997

Sachchidanand Sharma and Another Vs State of U.P.

Allahabad High Court · (1998) 2 ACR 1030

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts19 Dec 1997Dismissed

Ramesh Chandra Saxena Vs Vlth Additional Sessions Judge and Others

Allahabad High Court · (1998) CriLJ 3794

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 146

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High Courts19 Dec 1997Allowed

Union of India (UOI) Vs Altaf Hussain alias Jumai and Another

Allahabad High Court · (1998) CriLJ 2782

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25

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High Courts19 Dec 1997Allowed

Amar Nath Singh and Others Vs Union of India (UOI) and Others

Allahabad High Court · (1997) AWC 894 : (1998) 3 UPLBEC 1885

Constitution of India, 1950 — Article 14, 226

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High Courts19 Dec 1997Dismissed

Jay Govind Vs District Judge and Others

Allahabad High Court · (1997) AWC 907 Supp

Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 6, 7Family Courts Rules, 1995 — Rule 22, 36, 50

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High Courts19 Dec 1997Dismissed

Haji Mohammad Hanif Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 828 : (1998) RD 304 : (1998) 2 UPLBEC 841

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 15, 15(1), 15(2), 15(3)

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High Courts19 Dec 1997Dismissed

Jai Govind Vs District Judge

Allahabad High Court · (1998) 2 UPLBEC 1173

Family Courts Act, 1984 — Section 6Family Courts Rules, 1995 — Rule 22, 36

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Allahabad High Court judgments, 1997