High Courts17 Sept 1997Dismissed
Shree Ram Singh Yadav Vs State of U.P. and Others
Allahabad High Court · (1998) 1 UPLBEC 523
Uttar Pradesh Police Regulations, 1948 — Regulation 520, 521
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 24 of 93
High Courts17 Sept 1997Allowed
Modi Rubber Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1999) 156 CTR 307 : (1999) 235 ITR 228
Income Tax Act, 1961 — Section 139, 139(8), 140A, 146, 147Income Tax Rules, 1962 — Rule 117A, 40
High Courts17 Sept 1997
Commissioner of Income Tax Vs Navdurga Transport Co.
Allahabad High Court · (1998) 149 CTR 219 : (1999) 235 ITR 158
Income Tax Act, 1961 — Section 32
High Courts17 Sept 1997Disposed Of
Smt. Geeta Singh Vs State Election Commissioner, Panchayat and Local Bodies, U.P. and others
Allahabad High Court · (1998) 1 AWC 203
Constitution of India, 1950 — Article 243, 243B, 243KUttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 17, 17(1), 17(3), 18, 18(1)Uttar Pradesh Zila Panchayats (Election of Adhyaksh and Up-Adhyaksh and Settlement of Election Disputes) Rules, 1994 — Rule 13(2), 28, 33
High Courts17 Sept 1997Dismissed
Yasin and others Vs Mohd. Siddique and others
Allahabad High Court · (1998) 1 AWC 465 : (1998) 2 CivCC 640
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 20, 20(2), 25
High Courts17 Sept 1997Partly Allowed
Tej Pal Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0122
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts17 Sept 1997Partly Allowed
Gulam Rashul Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0121
Wild Life (Protection) Act, 1972 — Section 17(1), 27(1), 9(2)
High Courts17 Sept 1997Partly Allowed
Chandresh and Anr. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0115
Penal Code, 1860 (IPC) — Section 323, 324
High Courts17 Sept 1997
Vishwanath Gupta Vs Pradeshik Co-operative Dairy, Federation, Lucknow and others
Allahabad High Court · (1998) 1 AWC 354
Constitution of India, 1950 — Article 226
High Courts17 Sept 1997Dismissed
Head Constable 91 TP (Traffic Police) Nirpat Singh Vs Senior Superintendent of Police
Allahabad High Court · (1997) 3 UPLBEC 1913
Police Act, 1861 — Section 12
High Courts17 Sept 1997
Har Parsad and Another Vs State of U.P.
Allahabad High Court · (1998) 2 ACR 1052
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Sept 1997Allowed
Tech Invest (India) Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1998) 74 ECR 495
High Courts16 Sept 1997Dismissed
Ram Kumar Sonkar and Others Vs Zila Nirvachan Adhikari/Zila Adhikari and Others
Allahabad High Court · (1997) 3 UPLBEC 1850
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts16 Sept 1997Dismissed
Town Area Committee Vs Sr. Superintendent of Police and Others
Allahabad High Court · AIR 1998 All 251 : (1998) 1 UPLBEC 385
Constitution of India, 1950 — Article 226
High Courts16 Sept 1997Dismissed
Parmod Goel and others Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 690
Constitution of India, 1950 — Article 226Land Acquisition (Uttar Pradesh Amendment and Validation) Act, 1974 — Section 2Land Acquisition Act, 1894 — Section 17, 17(4), 4, 4(1), 5A
High Courts16 Sept 1997Dismissed
Smt. Kiran Kumari and others Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 359 : (1997) 3 UPLBEC 1743
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 5, 8
High Courts16 Sept 1997Disposed Of
Ram Adhar Yadav Vs District Development Officer, Jaunpur and another
Allahabad High Court · (1998) 1 AWC 345 : (1998) 79 FLR 485 : (1997) 3 UPLBEC 1973
High Courts16 Sept 1997Allowed
Nirmal Kumar Jain, Addl. District Judge, Saharanpur Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 108 : (1998) 1 UPLBEC 200
Constitution of India, 1950 — Article 226, 309Uttar Pradesh Fundamental Rules — Rule 56Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(3)
High Courts16 Sept 1997Dismissed
Smt. Akbari Begum and others Vs Mohd. Farook
Allahabad High Court · (1998) 1 AWC 317 : (1998) 1 CivCC 717 : (1997) RD 653
Easements Act, 1882 — Section 60, 62Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts16 Sept 1997Allowed
Kedar Nath and Ors. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0163
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 147, 149, 325