COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 22 of 93

High Courts24 Sept 1997

Ayodhya Sahai Vs District Judge and Others

Allahabad High Court · (1997) AWC 525 : (1997) 3 UPLBEC 1677

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 309(1)

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High Courts24 Sept 1997

COMMISSIONER OF INCOME TAX Vs GOVIND RAM and CO.

Allahabad High Court · (2000) 163 CTR 379

Income Tax Act, 1961 — Section 187, 256

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High Courts24 Sept 1997Allowed

Shambhoo Nath Rai Vs Executive Council, Banaras Hindu University and Others

Allahabad High Court · (1997) AWC 538 Supp

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High Courts24 Sept 1997

Dharmendra Kumar Saxena Vs State of U.P. and Others

Allahabad High Court · (1997) 3 UPLBEC 1929

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1997Dismissed

Subedar B.K. Saikia Vs Union of India (UOI) and Others

Allahabad High Court · (1997) AWC 528 Supp

Army Act, 1950 — Section 102, 103, 123, 37Army Rules, 1954 — Rule 27Constitution of India, 1950 — Article 226

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High Courts23 Sept 1997Dismissed

Shakir Ali and Sons Vs Union of India (UOI)

Allahabad High Court · (1997) AWC 412 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Railways Act, 1989 — Section 77

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High Courts23 Sept 1997Dismissed

Commissioner of Income Tax Vs Munjal Shoes Co.

Allahabad High Court · (1999) 157 CTR 211 : (1999) 235 ITR 316

Income Tax Act, 1961 — Section 256

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High Courts23 Sept 1997Dismissed

Sadanand and Ors. Vs State of U.P.

Allahabad High Court · (1997) 09 AHC CK 0162

Penal Code, 1860 (IPC) — Section 302

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High Courts23 Sept 1997Dismissed

Devendra Kumar Pandey Vs State of U.P. and another

Allahabad High Court · (1999) 1 AWC 104

Allahabad High Court Rules, 1952 — Rule 7Constitution of India, 1950 — Article 226

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High Courts23 Sept 1997Partly Allowed

Rajey Vs State of U.P.

Allahabad High Court · (1997) 09 AHC CK 0119

Penal Code, 1860 (IPC) — Section 379, 411

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High Courts23 Sept 1997Disposed Of

Lord Shri Krishna situated at Katra Keshav Deo Krishna Janm Bhumi Mathura,U.P.(Through Plaintiff Nos.2 and 3) and Ors. Vs Vaamdev Ji Maharaj (Chairman) C/o Shri Krishna Janm Sthan Seva Sangh Shri Krishna Janm Bhumi Mathura & Ors.

Allahabad High Court · (1997) 09 AHC CK 0108

Civil Procedure Code, 1908 (CPC) — Section 92Societies Registration Act, 1860 — Section 22, 24, 6, 7

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High Courts23 Sept 1997Allowed

Ram Sarup @ Sarupe Lodh and Two Ors. Vs State of U.P.

Allahabad High Court · (1997) 09 AHC CK 0101

Penal Code, 1860 (IPC) — Section 364, 365

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High Courts23 Sept 1997Dismissed

Kashmir Singh Vs VIIIth Additional District Judge, Meerut and another

Allahabad High Court · (1998) 1 AWC 701 : (1998) 2 UPLBEC 1028

Civil Procedure Code Amendment Act, 1973 — Section 47Constitution of India, 1950 — Article 311

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High Courts23 Sept 1997Allowed

Anurag Pathak Vs Allahabad Development Authority, Allahabad and another

Allahabad High Court · (1998) 1 AWC 225 : (1997) 3 UPLBEC 1710

Constitution of India, 1950 — Article 14

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High Courts23 Sept 1997

Ram Singh Vs District Magistrate, Fatehpur and another

Allahabad High Court · (1998) 1 AWC 706

Uttar Pradesh Control of Goondas Act, 1970 — Section 3

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High Courts23 Sept 1997

Smt. Vibha Singh Vs Director, Bal Vikas Sewa Evam Pushtahar Nideshalaya U.P. State and Others

Allahabad High Court · (1997) 3 UPLBEC 1977

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High Courts23 Sept 1997Dismissed

State of U.P. Vs Amin Beg

Allahabad High Court · (1998) CriLJ 1964 : (1998) 2 RCR(Criminal) 131

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 311, 313Penal Code, 1860 (IPC) — Section 409

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High Courts23 Sept 1997Allowed

Bankey Singh Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 620 Supp

Civil Services (Classification, Control and Appeal) Rules — Rule 14, 49, 56, 56(1), 58(3)

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High Courts22 Sept 1997Dismissed

Shyam Singh and Others Vs Meerut Mandal Vikas Nigam and Others

Allahabad High Court · AIR 1998 All 127 : (1997) AWC 516

Allahabad High Court Rules, 1952 — Rule 5, 6

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High Courts22 Sept 1997Dismissed

Om Pal Vs State of U.P.

Allahabad High Court · (1997) 09 AHC CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 107, 16

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