COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 20 of 93

High Courts30 Sept 1997Dismissed

Dr. Z.U. Ahmad and Another Vs State of U.P and Others

Allahabad High Court · (1998) CriLJ 2100 : (1998) 2 RCR(Criminal) 498

Atomic Energy Act, 1962 — Section 18(2), 19, 24(1), 24(2)Criminal Procedure Code, 1973 (CrPC) — Section 192, 197, 200, 202, 203Official Secrets Act, 1923 — Section 3, 6(2), 9

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High Courts30 Sept 1997Dismissed

Suresh Chaudhari Vs District Inspector of Schools and Others

Allahabad High Court · (1997) AWC 704 Supp

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2

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High Courts30 Sept 1997Dismissed

Smt. Sangeeta Pandey Vs State of Uttar Pradesh and Another

Allahabad High Court · (1997) AWC 812 : (1998) CriLJ 1978

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts30 Sept 1997Dismissed

Pragatisheel Samoohik Sahkari Krishi Samiti Ltd., Salarpur, Ghaziabad Vs State of U.P. and others

Allahabad High Court · (1998) 1 AWC 666 : (1998) RD 165 : (1998) 2 UPLBEC 886

Constitution of India, 1950 — Article 226Uttar Pradesh General Clauses Act, 1904 — Section 4(33)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 154(1), 161, 166, 167

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High Courts30 Sept 1997Dismissed

Rakesh Vs State of U.P.

Allahabad High Court · (1997) 09 AHC CK 0166

Penal Code, 1860 (IPC) — Section 304A

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High Courts30 Sept 1997Allowed

Smt. Ishrat Bano Vs Commissioner, Azamgarh and others

Allahabad High Court · (1998) 1 AWC 704 : (1998) RD 201

Uttar Pradesh Municipalities Act, 1916 — Section 10AA, 36(1), 48, 48(3), 54A

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High Courts30 Sept 1997Dismissed

Yaghya Deo Sharma Vs State of U.P.& Ors.

Allahabad High Court · (1997) 09 AHC CK 0078

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High Courts29 Sept 1997Disposed Of

U.P. Co-operative Sugar Factories Federation Ltd. Vs The Administrator, U.P. Co-operative Sugar Factories Federation Ltd. and Others

Allahabad High Court · (1997) 3 UPLBEC 1908

Constitution of India, 1950 — Article 226

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High Courts29 Sept 1997

Sylvania and Luxman Ltd. Vs Raminder Singh and another

Allahabad High Court · (1998) 1 AWC 454 : (1998) 2 CivCC 251

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Cantonments Act, 1924 — Section 3Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts29 Sept 1997Dismissed

Krishna Kumar and Another Vs Sr. Supdt. of Police and Others

Allahabad High Court · (1998) CriLJ 3806

Bureau of Indian Standards Act, 1986 — Section 10(1)Constitution of India, 1950 — Article 13(3), 21, 226, 31B, 366(10)Criminal Procedure Code, 1973 (CrPC) — Section 321, 482

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High Courts29 Sept 1997