High Courts08 Sept 1997Allowed
State of U.P.,through Collector Bulandshahr and Ors.,etc.etc. Vs Suresh Chandra,etc.
Allahabad High Court · (1997) 09 AHC CK 0109
Land Acquisition Act, 1894 — Section 18, 23, 4, 50, 51A
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 29 of 93
High Courts08 Sept 1997
Smt. Vimla Devi Pathak Vs Deputy Director of Education, Agra and others
Allahabad High Court · (1998) 1 AWC 262
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts08 Sept 1997Dismissed
Indal and Anr. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 209(b), 309(2)
High Courts08 Sept 1997Dismissed
R.K. Dikshit Vs State of U.P. and Others
Allahabad High Court · (1997) 3 UPLBEC 1732
Constitution of India, 1950 — Article 226Uttar Pradesh Subordinate Services Selection Board Act, 1988 — Section 2
High Courts08 Sept 1997
Commissioner of Income Tax Vs Lalji Agarwal
Allahabad High Court · (1999) 153 CTR 500 : (1998) 234 ITR 820
Income Tax Act, 1961 — Section 16, 64(1)
High Courts07 Sept 1997Dismissed
Sheo Singh Vs State
Allahabad High Court · (1997) 09 AHC CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts06 Sept 1997Dismissed
Lokendra Singh and Anr. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0156
Penal Code, 1860 (IPC) — Section 411
High Courts06 Sept 1997Disposed Of
Arvind Mishra and Ors. Vs Dy.Director of Education Gorakhpur & Ors.
Allahabad High Court · (1997) 09 AHC CK 0092
High Courts05 Sept 1997Disposed Of
Mohammad Shakeel Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 945
Hindu Marriage Act, 1955 — Section 24Prevention of Corruption Act, 1988 — Section 13(2), 24
High Courts05 Sept 1997Disposed Of
Union of India Vs Devi Saran
Allahabad High Court · (1997) 21 ACR 963
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts05 Sept 1997Disposed Of
Ganeshji Srivastava and Anr. Vs State of U.P.,through Secretary Institutional Finance U.P.,Lucknow & Ors.
Allahabad High Court · (1997) 09 AHC CK 0149
High Courts05 Sept 1997Disposed Of
Anoop Singh Vs District Inspector of Schools, Kanpur Dehat and others
Allahabad High Court · (1998) 1 AWC 352 : (1997) 3 UPLBEC 1967
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2, 2(2)
High Courts05 Sept 1997Allowed
Lokesh Kumar, P.C.S. Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 27
Constitution of India, 1950 — Article 215
High Courts05 Sept 1997Dismissed
Niranjan Lal and others Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 192
Criminal Procedure Code, 1973 (CrPC) — Section 116, 319, 319(1), 482, 93Penal Code, 1860 (IPC) — Section 323, 324
High Courts05 Sept 1997Allowed
Kisan Sahkari Chini Mills Ltd., Ghosi, Mau Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 348 : (1999) 105 ELT 36
Central Excise Rules, 1994 — Rule 173B, 173G, 50, 50A, 9Central Excises and Salt Act, 1944 — Section 11A
High Courts05 Sept 1997
Om Prakash and Another Vs State of U.P. and Another
Allahabad High Court · (1998) CriLJ 4691
Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(1), 452(5), 517Penal Code, 1860 (IPC) — Section 379
High Courts05 Sept 1997Dismissed
Prahlad Singh Mehta Vs Director, Prantiya Rakshak Dal and Others
Allahabad High Court · (1998) 2 UPLBEC 1022
Constitution of India, 1950 — Article 226
High Courts05 Sept 1997
Afzal Beg and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 961
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 353
High Courts04 Sept 1997Allowed
Pratap Narain (In Jail) Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1981
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts04 Sept 1997Dismissed
Dharam Pal Singh Vs Principal Government Nursary Training College (Woman) and Others
Allahabad High Court · (1997) 3 UPLBEC 1995