COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 2 of 93

High Courts19 Dec 1997Disposed Of

Vijay Rice Mill, Rudrapur, Nainital and others Vs State of U.P. and others

Allahabad High Court · (1998) 1 AWC 733

Constitution of India, 1950 — Article 14, 19(1), 300AUttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 17(3), 2Uttar Pradesh Rice and Paddy (Levy and Regulation of Trade) Order, 1985 — Section 16

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High Courts19 Dec 1997Allowed

Ram Bihari Vs State of U.P.

Allahabad High Court · (1997) 12 AHC CK 0081

Uttar Pradesh Transit of Timber and other Forest Produce Rules, 1978 — Rule 12

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High Courts19 Dec 1997Disposed Of

Virendra Kumar Vs State of U.P.

Allahabad High Court · (1997) 12 AHC CK 0073

Constitution of India, 1950 — Article 21

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High Courts19 Dec 1997Dismissed

Subhash Chandra Vs District Inspector of Schools Moradabad and others

Allahabad High Court · (1997) 12 AHC CK 0045

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High Courts19 Dec 1997

Hira Mani Vs District Basic Shiksha Adhikari and others

Allahabad High Court · (1998) 2 AWC 1388

Constitution of India, 1950 — Article 14, 16, 16(2)Medicine Act, 1939 — Section 40Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8

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High Courts19 Dec 1997

Bhagwan Singh and Others Vs State of U.P.

Allahabad High Court · (1998) 2 ACR 989

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts19 Dec 1997

Allahabad Development Authority Vs Smt. Kiran Tandon and Another

Allahabad High Court · (1997) AWC 841 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 41 Rule 33Land Acquisition Act, 1894 — Section 11, 11(3), 17, 18, 23

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High Courts18 Dec 1997Dismissed

Sidique Vs Additional Collector, Badaun and others

Allahabad High Court · (1998) 2 AWC 1386

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B, 6, 9

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High Courts18 Dec 1997Allowed

Pushpendra Kumar Bansal Vs State of U.P.& Ors.

Allahabad High Court · (1997) 12 AHC CK 0072

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts18 Dec 1997Allowed

Parumal Keomal Oil and Flour Mill Gangapur,Bareilly Vs State of U.P.and Another

Allahabad High Court · (1997) 12 AHC CK 0064

Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 19, 20A, 7

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High Courts18 Dec 1997

Sachin Rajput and Others Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 841 Supp

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High Courts17 Dec 1997Disposed Of

COMMISSIONER OF INCOME TAX Vs MITTAL INDUSTRIES

Allahabad High Court · (1998) 150 CTR 331

Income Tax Act, 1961 — Section 187, 188, 256

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High Courts17 Dec 1997Allowed

Ram Charan and Another Vs State of U.P.

Allahabad High Court · (1998) CriLJ 3368

Penal Code, 1860 (IPC) — Section 363, 365, 376Penal Code, 1860 (IPC) — Section 363, 365, 376

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High Courts17 Dec 1997Dismissed

Samar Jeet Vs State of U.P. and Others

Allahabad High Court · (1998) CriLJ 3294

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(3)

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High Courts17 Dec 1997Dismissed

Jagdish Kumar Vs District Judge,Budaun and Others

Allahabad High Court · (1997) 12 AHC CK 0067

Civil Procedure Code, 1908 (CPC) — Section 115(1), 24

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High Courts17 Dec 1997Allowed

Pushpa Devi Wig : Naik Raj Bahadur Rathore Vs Indian Oil Corporation Limited & Ors.: Chairman Indian Oil Corporation & Ors.

Allahabad High Court · (1997) 12 AHC CK 0046

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1997Dismissed

Cawnpore Hindu Orphanage Society Vs State of U.P. and Another

Allahabad High Court · (1998) 1 UPLBEC 677

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High Courts16 Dec 1997Disposed Of

A.S. Bindra Vs Senior Superintendent of Police and Others

Allahabad High Court · (1998) 2 ALD(Cri) 363 : (1998) CriLJ 3845

Constitution of India, 1950 — Article 141, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50

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High Courts16 Dec 1997Allowed

Smt. Sharda Devi Vs Additional District Judge, (Special Judge), Gorakhpur and others

Allahabad High Court · (1998) 2 AWC 919 : (1998) RD 278

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 9Specific Relief Act, 1963 — Section 31Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5(2)

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High Courts16 Dec 1997Dismissed

Mrs. Nargis Malik Vs Official Liquidator

Allahabad High Court · (1999) 34 CLA 388 : (1999) 95 CompCas 832

Companies Act, 1956 — Section 457, 457(1)Income Tax Act, 1961 — Section 179

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