High Courts01 Sept 1997Dismissed
Ashiq Lal Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1972
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304(II), 307, 34
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 32 of 93
High Courts01 Sept 1997Allowed
Pawan Kumar Jain Vs Pradeshiya Industrial and Investment Corporation of U.P. Limited and Others
Allahabad High Court · AIR 1998 All 57
Contract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts01 Sept 1997Dismissed
Awadh Behari and Others Vs IXth Addl. District Judge,Alld.and Others
Allahabad High Court · (1997) 09 AHC CK 0131
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 401(2)
High Courts01 Sept 1997Allowed
Hindustan Safety Glass Works Ltd., Bamrauli, Allahabad Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 301
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 20(2), 20(4), 26(3), 30Minimum Wages Act, 1948 — Section 13, 14, 15, 16, 17
High Courts01 Sept 1997Dismissed
Ram Chandra Tewari and Another Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1288
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 27
High Courts01 Sept 1997Dismissed
Burakia Brothers Vs Saraya Steel Limited
Allahabad High Court · (1998) 92 CompCas 192
High Courts01 Sept 1997Allowed
Sangam Kumar Vs Sub-Divisional Magistrate and Another
Allahabad High Court · (1998) CriLJ 2096
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146Specific Relief Act, 1963 — Section 6
High Courts29 Aug 1997Dismissed
Committee of Management Janta Uchchtar Madhyamik Vidyalaya,Baikunthpur,Deoria,through its Manager Shri Kant Jaiswal Vs Deputy Director of Education VII Region,Gorakhpur & Ors.
Allahabad High Court · (1997) 08 AHC CK 0082
Constitution of India, 1950 — Article 226
High Courts29 Aug 1997Allowed
Devta Deen and others Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 161
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(4), 198(5)
High Courts29 Aug 1997Disposed Of
Chairman Nagar Palika Basti and Anr. Vs Veer Nayak Singh & Anr.
Allahabad High Court · (1997) 08 AHC CK 0038
Penal Code, 1860 (IPC) — Section 166, 268
High Courts29 Aug 1997Dismissed
State of U.P. Vs Ved Prakash and Others
Allahabad High Court · (1997) AWC 869 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10 , 11(2)
High Courts28 Aug 1997Allowed
Mani Ram Vs Ram Gopal
Allahabad High Court · (1997) AWC 758 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2
High Courts28 Aug 1997Disposed Of
Munni Lal Bilaiya Vs Radha Ballabh Kathel
Allahabad High Court · (1997) 21 ACR 999
Criminal Procedure Code, 1973 (CrPC) — Section 245Penal Code, 1860 (IPC) — Section 500, 501
High Courts28 Aug 1997Dismissed
Shiva Charan Lal Sharma Vs Collector and Others
Allahabad High Court · (1998) 1 UPLBEC 461
Uttar Pradesh Fundamental Rules — Rule 56
High Courts28 Aug 1997Partly Allowed
Gulab Chand Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 326, 34, 452
High Courts28 Aug 1997Disposed Of
Kailash Prasad Jalswal and Anr. Vs Union of India & Anr.
Allahabad High Court · (1997) 08 AHC CK 0052
High Courts28 Aug 1997Dismissed
Omkar Saxena Vs State of U.P.through Secy.Handloom,U.P.Lucknow & Ors.
Allahabad High Court · (1997) 08 AHC CK 0042
High Courts28 Aug 1997
Ram Prakash Pal Singh alias Raksh Pal Singh Vs State of U.P.
Allahabad High Court · (1998) 1 AWC 315 : (1998) CriLJ 1587
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts28 Aug 1997Dismissed
Mehtab Alam Vs Nagar Panchayat
Allahabad High Court · (1997) 08 AHC CK 0017
Constitution of India, 1950 — Article 226, 266
High Courts28 Aug 1997Dismissed
Mahtab Alam Vs Nagar Panchayat and Others
Allahabad High Court · (1997) 08 AHC CK 0013
Constitution of India, 1950 — Article 226