High Courts22 Sept 1997Dismissed
Satya Prakash Vs State of U.P.& Ors.
Allahabad High Court · (1997) 09 AHC CK 0150
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 23 of 93
High Courts22 Sept 1997Dismissed
Mahfooz Carpets Vs Oriental Rug Manufacturers
Allahabad High Court · (1997) 09 AHC CK 0136
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Sept 1997Dismissed
Mohd. Ahmad Vs Seema
Allahabad High Court · (1997) 09 AHC CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 127(3)(b)(ii)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts22 Sept 1997Allowed
Kanchan Bala Vs State of U.P.and Another
Allahabad High Court · (1997) 09 AHC CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 1997Allowed
Ram Kumar Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1267 : (1998) 1 RCR(Criminal) 816
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 228, 228(1), 228(2)Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Sept 1997Dismissed
Sushil Chandra Verrna Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0144
High Courts19 Sept 1997
Teerath Raj and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1997) AWC 524 Supp : (1998) RD 3
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 48(3), 52, 52(1), 52(2)
High Courts19 Sept 1997Allowed
Aziz Ahmad Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0152
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 1997Allowed
Fakir Chandra Mahrotra Vs State of U.P.and Another
Allahabad High Court · (1997) 09 AHC CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 467, 468, 506
High Courts19 Sept 1997Allowed
Manmohan Vaidya Vs State of U.P.& Another
Allahabad High Court · (1997) 09 AHC CK 0134
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Sept 1997Allowed
Gangs Pandey and Others Vs State of U.P.and Another
Allahabad High Court · (1997) 09 AHC CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204
High Courts19 Sept 1997Dismissed
Chhotey Singh; Kalloo Singh Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0127
Penal Code, 1860 (IPC) — Section 120B, 224, 225B
High Courts18 Sept 1997Dismissed
Radhey Shyam Vs Sushil Kumar Kanaujia and Others
Allahabad High Court · (1997) AWC 802 : (1998) CriLJ 1299 : (1998) 2 RCR(Civil) 27 : (1998) 2 RCR(Criminal) 58
Constitution of India, 1950 — Article 225Contempt of Courts Act, 1971 — Section 10, 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 14A, 33
High Courts18 Sept 1997Allowed
Nanhakoo and Others Vs State
Allahabad High Court · (1998) CriLJ 2890
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 304, 304, 34
High Courts18 Sept 1997Disposed Of
Rajesh Rai Vs State of U.P.
Allahabad High Court · (1998) CriLJ 4163
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 370, 427, 448, 504
High Courts18 Sept 1997Disposed Of
Ram Kishan and another Vs Chairman, U.P. State Electricity Board, Lucknow and others
Allahabad High Court · (1998) ACJ 899 : (1998) 1 AWC 707
Public Liability Insurance Act, 1991 — Section 3, 7
High Courts18 Sept 1997Disposed Of
Smt. Dropadi Devi Vs Shyam Lal and others
Allahabad High Court · (1998) 1 AWC 218
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts18 Sept 1997Disposed Of
Subhash Chandra Sharma Vs Regional Transport Authority,Aligarh Region,Aligarh
Allahabad High Court · (1997) 09 AHC CK 0097
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 89, 90, 99
High Courts18 Sept 1997
Azizul Rehman Vs District Magistrate, Deoria and another
Allahabad High Court · (1998) 1 AWC 223
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A
High Courts18 Sept 1997
Arvind Kumar Mehrotra Vs Smt. Kiran Mehrotra and another
Allahabad High Court · (1998) 1 AWC 184 : (1998) CriLJ 1968
Criminal Procedure Code, 1973 (CrPC) — Section 125, 202, 482Hindu Marriage Act, 1955 — Section 27Penal Code, 1860 (IPC) — Section 200, 202, 405, 414, 415