High Courts25 Sept 1997Allowed
Yashpal Singh Mehra Vs Union of India (UOI) and Others
Allahabad High Court · (1997) AWC 618 : (1998) 1 UPLBEC 708
Entitlement for Casualty, Pension any Award for Armed Forces Personals Rules, 1982 — Rule 17, 27
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 21 of 93
High Courts25 Sept 1997Allowed
Ram Bachan Yadav Vs Commandant, P.A.C. 20th Batallion and Others
Allahabad High Court · (1997) AWC 614 : (1998) 1 UPLBEC 730
Constitution of India, 1950 — Article 14, 226
High Courts25 Sept 1997Allowed
Ex. No. 14259257 H Signal Man Sobh Nath Vs Union of India (UOI) and Others
Allahabad High Court · (1997) 3 UPLBEC 2375 : (1997) 3 UPLBEC 2075
High Courts25 Sept 1997Dismissed
Avadhesh Kumar Vs State of U.P.
Allahabad High Court · (1998) CriLJ 4175
Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 313, 319Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts25 Sept 1997Disposed Of
L.M.L. Limited Vs Commissioner of Central Excise
Allahabad High Court · (1999) 105 ELT 552
High Courts25 Sept 1997Dismissed
Commissioner of Income Tax Vs Garg Engineering Co.
Allahabad High Court · (1998) 148 CTR 341 : (1999) 235 ITR 451
Income Tax Act, 1961 — Section 256(2), 271(1), 40
High Courts25 Sept 1997Disposed Of
Good Cause Association,Allahabad Vs State of U.P.& Ors.
Allahabad High Court · (1997) 09 AHC CK 0165
High Courts25 Sept 1997Allowed
Narendra Bahadur and Ors. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0116
Penal Code, 1860 (IPC) — Section 147, 426
High Courts25 Sept 1997Allowed
Rajbir Singh Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 329 : (1997) 3 UPLBEC 2079
Constitution of India, 1950 — Article 14, 16, 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 2, 3
High Courts25 Sept 1997Allowed
Jayata Prasad Vs State of U.P. and Another
Allahabad High Court · (1997) AWC 778 : (1997) 3 UPLBEC 2198
Constitution of India, 1950 — Article 311
High Courts25 Sept 1997Dismissed
Monika Plastic Pipes (P) Ltd. Vs Director of Industries and Another
Allahabad High Court · AIR 1998 All 111
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 14, 226
High Courts24 Sept 1997Allowed
COMMISSIONER OF INCOME TAX Vs KRISHI VIKAS
Allahabad High Court · (2000) 163 CTR 272
Income Tax Act, 1961 — Section 256, 263
High Courts24 Sept 1997Partly Allowed
D.K. Saxena Vs State of U.P. and Others
Allahabad High Court · (1998) 2 UPLBEC 809
Constitution of India, 1950 — Article 226
High Courts24 Sept 1997Allowed
Ranjeet Singh Vs State of U.P. and Another
Allahabad High Court · (1998) CriLJ 1297 : (1998) 2 RCR(Criminal) 59
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 173(5)Penal Code, 1860 (IPC) — Section 307
High Courts24 Sept 1997Allowed
Lalta Prasad Tripathi Vs State of U.P. and Others
Allahabad High Court · (1998) 2 UPLBEC 1467
Constitution of India, 1950 — Article 226
High Courts24 Sept 1997Allowed
Commissioner of Income Tax Vs Gupta Jewellers
Allahabad High Court · (1999) 157 CTR 412 : (1999) 235 ITR 336
Income Tax Act, 1961 — Section 187, 188
High Courts24 Sept 1997Dismissed
State of U.P. Vs Ram Das & Ors.
Allahabad High Court · (1997) 09 AHC CK 0161
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts24 Sept 1997Allowed
Girja Prasad Shukla Vs State of U.P.& Others
Allahabad High Court · (1997) 09 AHC CK 0129
High Courts24 Sept 1997Allowed
Virendra Kumar Rai Vs State of U.P.
Allahabad High Court · (1998) 1 AWC 191
Criminal Procedure Code, 1973 (CrPC) — Section 451Uttar Pradesh Excise Act, 1910 — Section 60, 72
High Courts24 Sept 1997
Jasmel Singh Vs Rajendra Prasad Saxena and others
Allahabad High Court · (1998) 1 AWC 319 : (1997) 3 UPLBEC 1998
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 96Evidence Act, 1872 — Section 65Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)