COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 12 of 93

High Courts17 Nov 1997Dismissed

Bharat Petroleum Corporation Ltd., Mirzapur Vs Smt. Parvati Devi and others

Allahabad High Court · (1998) 1 AWC 434

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 4Provincial Small Cause Courts Act, 1887 — Section 15

High Courts17 Nov 1997Dismissed

Ram Vishal Misra Vs Ram Sumer Misra

Allahabad High Court · (1997) AWC 662 Supp

Evidence Act, 1872 — Section 154, 67, 68, 71Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts15 Nov 1997Allowed

Sheela Devi and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (1997) 11 AHC CK 0059

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 14(1)

High Courts13 Nov 1997Dismissed

Surendra Singh Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 727 : (1998) 1 UPLBEC 280

High Courts13 Nov 1997Allowed

Muneshwar Dayal Vs Zila Karyakram Adhikari, Bijnor and others

Allahabad High Court · (1998) 1 AWC 426 : (1998) 2 UPLBEC 1023

Constitution of India, 1950 — Article 309Uttar Pradesh Bal Vikas Seva Evam Pustahar Samooh Gha Karmachari Seva Niyamawali, 1991 — Rule 3

High Courts13 Nov 1997Allowed

Jiut Lal Jaiswal Vs Senior Regional Manager,Allahabad Regional Office,Indian Oil Corporation Ltd.& Ors.

Allahabad High Court · (1997) 11 AHC CK 0092

High Courts13 Nov 1997Allowed

Mukesh Vs State of U.P.

Allahabad High Court · (1997) 11 AHC CK 0070

Penal Code, 1860 (IPC) — Section 411

High Courts13 Nov 1997Dismissed

Ram Khelawan and Others Vs State of U.P.

Allahabad High Court · (1998) CriLJ 2331 : (1998) 3 RCR(Criminal) 55 : (1998) 1 UPLBEC 761

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190, 195, 195, 195(1)Penal Code, 1860 (IPC) — Section 109, 172, 173, 174, 175

High Courts13 Nov 1997Allowed

Deena Nath Singh Vs Additional District Judge and Others

Allahabad High Court · (1997) AWC 708 Supp

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Uttar Pradesh Debt Relief Act, 1977 — Section 2(11), 2(5), 2(6), 2(9), 22

High Courts12 Nov 1997Allowed

Atar Singh Sarraf Vs Commissioner of Sales Tax

Allahabad High Court · (1999) 105 ELT 26

Uttar Pradesh Trade Tax Act, 1948 — Section 2

High Courts12 Nov 1997Allowed

Awadh Kishore Dubey Vs State of U.P.& Ors.

Allahabad High Court · (1997) 11 AHC CK 0091

High Courts12 Nov 1997Dismissed

Achchey Lal Vs State of U.P.and Another

Allahabad High Court · (1997) 11 AHC CK 0081

Penal Code, 1860 (IPC) — Section 326

High Courts12 Nov 1997Partly Allowed

Zahiruddin Vs State

Allahabad High Court · (1997) 11 AHC CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 446

High Courts12 Nov 1997

Raja Ram Vs State of U.P. and others

Allahabad High Court · (1998) 1 AWC 393

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Urban Land (Ceiling and Regulation) Act, 1976 — Section 31, 33, 33(2), 33(3)

High Courts11 Nov 1997

Smt. Chhohadi Devi and Another Vs State of U.P. and Others

Allahabad High Court · (1998) 2 ACR 1072

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 2, 204, 340Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468

High Courts11 Nov 1997Dismissed

Durga Prasad Vs Family Judge and Another

Allahabad High Court · (1998) 1 DMC 665 : (1998) 4 RCR(Criminal) 844

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125, 307Family Courts Act, 1984 — Section 10, 10(1), 7(2)

High Courts11 Nov 1997Allowed

Smt. Satyawati Verma Vs U.P. State of Electricity Board and another

Allahabad High Court · (1998) 1 AWC 681

Electricity (Supply) Act, 1948 — Section 79Intermediate Education (Amendment) Act, 1951 — Section 16A, 16B, 16C, 16D, 16D(10)Uttar Pradesh Education Act, 1921 — Section 169, 16G, 16G(2), 16H, 16H(2)

High Courts11 Nov 1997Allowed

Kundan Lal Tandon Vs Secy.Education Dept,State of U.P.Lucknow & Ors.

Allahabad High Court · (1997) 11 AHC CK 0078

High Courts11 Nov 1997Dismissed

State of U.P. Vs Awadh Narain Misra

Allahabad High Court · (1997) 11 AHC CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 378, 397

High Courts11 Nov 1997Allowed

Ram Yagyam Vs Deputy District Magistrate,Bikapur Faizabad & Ors.

Allahabad High Court · (1997) 11 AHC CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 145