High Courts11 Nov 1997Disposed Of
Ikramul Haq Vs District Inspector of Schools, Allahabad and others
Allahabad High Court · (1998) 1 AWC 377
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 99
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 13 of 93
High Courts11 Nov 1997
Smt. Lalta Devi and another Vs Prescribed Authority (Pargana Adhikari, Chandauli), Varanasi and others
Allahabad High Court · (1998) 1 AWC 394
High Courts11 Nov 1997Dismissed
Bharat Sen Vs State of Uttar Pradesh and Another
Allahabad High Court · (1999) 1 DMC 398
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts11 Nov 1997
COMWSSIONER OF INCOME TAX Vs MARADEO PRASAD NARAIN DAS
Allahabad High Court · (1999) 152 CTR 332
Partnership Act, 1932 — Section 42
High Courts11 Nov 1997
Commissioner of Income Tax Vs Sri Hanuman Industries
Allahabad High Court · (1998) 100 TAXMAN 83
Income Tax Act, 1961 — Section 187Partnership Act, 1932 — Section 42
High Courts11 Nov 1997
Commissioner of Income Tax Vs Mahadeo Prasad Narain Das
Allahabad High Court · (2000) 113 TAXMAN 659
Partnership Act, 1932 — Section 42
High Courts10 Nov 1997Allowed
Pritam Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 872 Supp : (1998) RD 224
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 38B, 5, 5(1), 5(6)
High Courts10 Nov 1997Dismissed
Janta Rice and Dal Mills Vs State of U.P.& Ors.
Allahabad High Court · (1997) 11 AHC CK 0075
High Courts10 Nov 1997Disposed Of
Kashi Nath Mishra Vs State of U.P.& Another
Allahabad High Court · (1997) 11 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 307
High Courts10 Nov 1997Disposed Of
Committee of Management, Ratan Sen Degree College, Bansi, Siddharthnagar and another Vs Vice-Chancellor, Gorakhpur University, Gorakhpur and another
Allahabad High Court · (1998) 1 AWC 373 : (1998) 2 UPLBEC 1105
Uttar Pradesh State Universities Act, 1973 — Section 2(13)
High Courts10 Nov 1997
Raghunath Vs Deputy Director of Consolidation, Jaunpur and another
Allahabad High Court · (1998) 1 AWC 776 : (1998) RD 334
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 12, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 195, 198
High Courts09 Nov 1997Allowed
Rampur Bone Mills and Others Vs Union of India,through Sri Ratanlal,Asstt.Commr.of income-Tax Rampur and Another
Allahabad High Court · (1997) 11 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83
High Courts08 Nov 1997Allowed
State of U.P. Vs D.J.,Agra & Ors.
Allahabad High Court · (1997) 11 AHC CK 0095
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 2(e), 2(g)(i), 6(1)
High Courts08 Nov 1997Dismissed
Bhagwana and another Vs State of U.P.
Allahabad High Court · (1997) 11 AHC CK 0074
High Courts07 Nov 1997Allowed
COMMISSIONER OF INCOME TAX Vs FAZAL HUSSAIN and SONS.
Allahabad High Court · (1998) 146 CTR 513
Income Tax Act, 1961 — Section 184, 2, 256, 263, 30
High Courts07 Nov 1997Allowed
Commissioner of Income Tax Vs Fazal Hussain and Sons
Allahabad High Court · (1998) 233 ITR 32
Income Tax Act, 1961 — Section 187, 2(23)Partnership Act, 1932 — Section 30, 30(7)
High Courts07 Nov 1997Dismissed
Ranjit Bahadur Rai Vs State of U.P.
Allahabad High Court · (1997) 11 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts07 Nov 1997Dismissed
Rajendra Prasad Tyagi Vs State of U.P.& Ors.
Allahabad High Court · (1997) 11 AHC CK 0086
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 2, 76(e)
High Courts07 Nov 1997Allowed
Siraj Ahmad Vs Superintendent Divisional/District Jail,Azamgarh and Others
Allahabad High Court · (1997) 11 AHC CK 0066
National Security Act, 1980 — Section 14(2), 3(2)Penal Code, 1860 (IPC) — Section 140A, 147, 153A(2), 323, 336
High Courts07 Nov 1997Allowed
Hanif and Ors. Vs State of U.P.
Allahabad High Court · (1997) 11 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 385, 386