High Courts14 Oct 1997
Commissioner of Income Tax Vs Modi Industries
Allahabad High Court · (1999) 157 CTR 427 : (1999) 235 ITR 464
Income Tax Act, 1961 — Section 154, 214
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 19 of 93
High Courts14 Oct 1997
COMMISSIONER OF INCOME TAX Vs MIDLANDS (P) LTD.
Allahabad High Court · (1999) 152 CTR 310
Income Tax Act, 1961 — Section 139, 256, 271, 44AB
High Courts14 Oct 1997
COMMISSIONER OF INCOME TAX Vs CHITTERMAL PURUSHOTTAM DASS.
Allahabad High Court · (1998) 147 CTR 404
Income Tax Act, 1961 — Section 187, 188Partnership Act, 1932 — Section 42
High Courts13 Oct 1997Dismissed
Posysha Industries Co. Ltd. Vs Collector and Others
Allahabad High Court · (1998) 1 UPLBEC 391
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 22Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3(1)
High Courts13 Oct 1997Partly Allowed
U.P. State Electricity Board, Allahabad Vs V.J. Alexander
Allahabad High Court · (1998) 1 AWC 481 : (1997) 3 UPLBEC 2036
Constitution of India, 1950 — Article 226
High Courts13 Oct 1997Dismissed
Harun and Brothers Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 542
Forest Act, 1927 — Section 2(4), 41, 42, 51, 76Uttar Pradesh Transit of Timber and other Forest Produce Rules, 1978 — Rule 3, 5
High Courts13 Oct 1997Allowed
Hindustan Glue and Ziletin Factory Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1087
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 138, 138(1)
High Courts13 Oct 1997Dismissed
Posysha Industrial Co. Ltd. Vs Collector and Others
Allahabad High Court · (1997) AWC 532 Supp
Companies Act, 1956 — Section 531, 531A, 537Constitution of India, 1950 — Article 23Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 2
High Courts05 Oct 1997Dismissed
R.P. Singh Baghel Vs City Magistrate/Election Officer, Allahabad District Co-operative Bank Ltd. and others
Allahabad High Court · (1998) 1 AWC 503 : (1998) 1 UPLBEC 20
High Courts04 Oct 1997Dismissed
Ayodhya and Ors.; State Vs State of U.P.; Raj Kishore & Ors.
Allahabad High Court · (1997) 10 AHC CK 0052
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts01 Oct 1997Allowed
Raghunandan Prasad and Others Vs State
Allahabad High Court · (1998) CriLJ 1571
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 426
High Courts01 Oct 1997Disposed Of
Jang Bahadur Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 3 UPLBEC 1805
Uttar Pradesh Police Regulations, 1948 — Regulation 450, 454, 455
High Courts01 Oct 1997Dismissed
Smt. Usha Malviya Vs Basic Shikshadhikari and Another
Allahabad High Court · (1998) 1 UPLBEC 38
High Courts01 Oct 1997Disposed Of
Kaushalendra Kumar Srivastava Vs U.P.Public Service Commission,through its Secretary & Anr.
Allahabad High Court · (1997) 10 AHC CK 0068
Uttar Pradesh Educational (General Education Cadre) Service Rules, 1992 — Rule 10, 4
High Courts01 Oct 1997Disposed Of
Rajveer Singh Vs State of U.P.,through its Principal Secretary Ministry of Home Affairs Luck-now & Ors.
Allahabad High Court · (1997) 10 AHC CK 0051
High Courts01 Oct 1997Dismissed
Uptron India Ltd. Vs Presiding Officer, Industrial Tribunal VI and Others
Allahabad High Court · (1997) AWC 789 : (1998) 2 UPLBEC 1505
Constitution of India, 1950 — Article 14, 21Industrial Disputes Act, 1947 — Section 2
High Courts01 Oct 1997
Manoj Kumar and Others Vs Civil Judge (Junior Division) and Others
Allahabad High Court · (1997) 3 UPLBEC 1767
High Courts01 Oct 1997Dismissed
Chakkhari Lal and Others Vs State of U.P. and Others
Allahabad High Court · (1998) RD 582 : (1998) 1 UPLBEC 417
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15, 141, 36, 37, 38Constitution of India, 1950 — Article 115, 129, 141, 142, 144
High Courts01 Oct 1997Allowed
Shiksha Prasar Samiti and Another Vs Registrar, Societies, Chits and Firms and Others
Allahabad High Court · (1997) AWC 544 : (1998) 1 UPLBEC 399
Societies Registration Act, 1860 — Section 12D, 3, 3A, 3A(4), 3A(5)
High Courts01 Oct 1997
Mohd. Nazim Vs State
Allahabad High Court · (1998) CriLJ 1089
Arms Act, 1959 — Section 11, 13, 17, 25, 29Arms Rules, 1962 — Rule 25, 25(2), 25(3), 4Constitution of India, 1950 — Article 226, 227