High Courts03 Sept 1997Partly Allowed
Usha Devi Vs Om Prakash
Allahabad High Court · (1997) 09 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 127
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 31 of 93
High Courts03 Sept 1997
Ram Dular Tripathi Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 282
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1)
High Courts03 Sept 1997Dismissed
S.P. Singh Vs Additional Commissioner and Another
Allahabad High Court · (1997) AWC 600 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10
High Courts03 Sept 1997
Monika Beads Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1998) 104 ELT 14
Customs Act, 1962 — Section 110, 126
High Courts02 Sept 1997Disposed Of
Ram Nandan and Others Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 990
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 446, 446(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 Sept 1997Dismissed
Isimdar Ahmad Vs Foreign Exchange Regulation Appellate Board and Others
Allahabad High Court · (1997) AWC 565 Supp
Adjudication Proceedings and Appeal Rules, 1974 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 20(2)
High Courts02 Sept 1997Dismissed
Durga Oil Company and Another Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 415 Supp
Constitution of India, 1950 — Article 226Petroleum Rules, 1976 — Article 4, 5
High Courts02 Sept 1997Allowed
Akhilesh Kumar Singh Vs District Inspector of Schools and Another
Allahabad High Court · (1997) AWC 413 Supp
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 12, 14, 15, 2
High Courts02 Sept 1997Disposed Of
Commissioner of Income Tax Vs Swadeshi Cotton Mills Co. Ltd.
Allahabad High Court · (1998) 232 ITR 618 : (1998) 98 TAXMAN 388
Income Tax Act, 1961 — Section 24, 24(1), 37(2), 80JIncome Tax Rules, 1962 — Rule 19A
High Courts02 Sept 1997Dismissed
Jagat Narain Dwivedi Vs District Inspector of Schools, Pratapgarh and others
Allahabad High Court · (1998) 1 AWC 118 : (1998) 1 UPLBEC 181
Uttar Pradesh Education Act, 1921 — Section 16E, 16F, 16FFUttar Pradesh Education Regulations, 1921 — Regulation 3(1), 3(2)
High Courts02 Sept 1997Dismissed
Niaz Ahmad Vs State of U.P.through Director-General Medical and Health,U.P.,Lucknow & Ors.
Allahabad High Court · (1997) 09 AHC CK 0114
High Courts02 Sept 1997Allowed
Raghubir Singh and Ors. Vs State of U.P.
Allahabad High Court · (1997) 09 AHC CK 0100
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Sept 1997Disposed Of
Praveen Misra Vs District Inspector of Schools, Allahabad and another
Allahabad High Court · (1998) 1 AWC 271 : (1998) 1 UPLBEC 629
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(2), 18(9), 33Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9A, 9B
High Courts02 Sept 1997Dismissed
Vijay Prakash Vs Collector of Central Excise
Allahabad High Court · (1998) 75 ECR 523 : (1999) 105 ELT 562
General Clauses Act, 1897 — Section 6
High Courts02 Sept 1997
Lallan Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 991
Uttar Pradesh Excise Act, 1910 — Section 60, 72(5)
High Courts02 Sept 1997
Pushkar Mehrotra Vs Hon''ble The Chief Justice and Others
Allahabad High Court · (1997) 3 UPLBEC 1594
High Courts01 Sept 1997
Ravi Kapoor and Another Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 909
Criminal Procedure Code, 1973 (CrPC) — Section 313, 407
High Courts01 Sept 1997Dismissed
Rajdoot Paints Ltd. Vs Asstt. Collr. of C. Ex.
Allahabad High Court · (1998) 104 ELT 13
High Courts01 Sept 1997Dismissed
Ramashraya Vs District Panchayat Raj Officer and Another
Allahabad High Court · AIR 1998 All 87 : (1997) 3 UPLBEC 1872
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B
High Courts01 Sept 1997Dismissed
Daya Shankar Tewari Vs Chief of Army Staff and Others
Allahabad High Court · (1999) 3 LLJ 566
Constitution of India, 1950 — Article 226