High Courts16 Dec 1997Dismissed
Tullu Engineering Works Vs CEGAT and Others
Allahabad High Court · (1998) 75 ECR 516
Central Excises and Salt Act, 1944 — Section 35L
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 3 of 93
High Courts16 Dec 1997Dismissed
Amarjit Singh Vs Asstt. Director of Consolidation and Another
Allahabad High Court · (1997) AWC 850 Supp : (1998) RD 231
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1)
High Courts15 Dec 1997Allowed
State of U.P. Vs Ram Saroop and Hokar
Allahabad High Court · (1998) CriLJ 2856
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(7), 102, 165, 51Penal Code, 1860 (IPC) — Section 396, 412
High Courts15 Dec 1997Dismissed
Arun Kumar Dubey Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 983 : (1998) RD 251
Constitution of India, 1950 — Article 226, 243, 243ZFUttar Pradesh Municipalities Act, 1916 — Section 15(3), 43, 87A, 87A(15), 87A(4)
High Courts15 Dec 1997Disposed Of
Satish Kumar Pandey Vs Rajiv Ratan Shah and Others
Allahabad High Court · (1997) 12 AHC CK 0060
High Courts15 Dec 1997
Ashok Kumar Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 925
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(3), 3(5)Penal Code, 1860 (IPC) — Section 364
High Courts15 Dec 1997
Handtex Indus. Co-op. Fed. Ltd. Vs Dy. Commr. (Tech.), C. Ex.
Allahabad High Court · (1998) 102 ELT 554
Constitution of India, 1950 — Article 226
High Courts12 Dec 1997Disposed Of
Chander alias Chandra Vs State of U.P.
Allahabad High Court · (1998) CriLJ 2374 : (1998) 3 RCR(Criminal) 86
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 41 Rule 31, 11Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 300, 354, 387, 403(2)
High Courts12 Dec 1997Allowed
Reoti and Others Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0075
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts12 Dec 1997Dismissed
Aigu and Ors. Vs Additional District Magistrate (Executive) Gyanpur,Varanasl & Ors.
Allahabad High Court · (1997) 12 AHC CK 0071
Constitution of India, 1950 — Article 226
High Courts12 Dec 1997Allowed
Jagdish Singh and Another; Brijendra Singh and Another; Pramod Pd.Upadhyay; Raghuraj Singh Vs State of U.P.and Others
Allahabad High Court · (1997) 12 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Dec 1997Dismissed
Lalji Singh Yadav Vs Union of India & Ors.
Allahabad High Court · (1997) 12 AHC CK 0059
High Courts12 Dec 1997Dismissed
Mahipal Vs State of U.P.& Ors.
Allahabad High Court · (1997) 12 AHC CK 0052
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 3, 5Uttar Pradesh Control of Goondas Act, 1970 — Section 3
High Courts12 Dec 1997Allowed
Smt. Jyotsan Dixit Vs Civil Judge, Khiri and others
Allahabad High Court · (1999) 1 AWC 107 : (1998) 2 DMC 380
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 407Family Courts Act, 1984 — Section 10, 11, 12, 13, 14
High Courts12 Dec 1997
Committee of Management of Krishak Upkarak Higher Secondary School, Sadarpur, Moradabad Vs Deputy Director of Education, IIIrd Region, Bareilly and others
Allahabad High Court · (1998) 2 AWC 930 : (1998) 1 UPLBEC 367
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 28
High Courts11 Dec 1997Dismissed
Ravi Shankar Tewari Vs Police Maha-Nideshak and Others
Allahabad High Court · (1998) 2 UPLBEC 1183
Evidence Act, 1872 — Section 107, 108Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 3
High Courts11 Dec 1997Allowed
Managing Committee, Karamat Husain Muslim Girls Degree College and Others Vs Shia Central Board of Waqfs and Another
Allahabad High Court · (1998) 3 UPLBEC 2220
Constitution of India, 1950 — Article 226United Provinces Muslim Wakf Act, 1936 — Section 63, 63(2)
High Courts11 Dec 1997Dismissed
Vijai Bahadur Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1396
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 15
High Courts11 Dec 1997Disposed Of
Raja Ram Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0093
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Urban Land (Ceiling and Regulation) Act, 1976 — Section 31, 33
High Courts11 Dec 1997Partly Allowed
Keshav Ram Pandey Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 979 : (1998) 79 FLR 78
Constitution of India, 1950 — Article 309Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules, 1991 — Rule 3Uttar Pradesh Public Service Commission (Limitation of Functions) Regulations, 1954 — Regulation 4