Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 18(1), 19

Read judgment

High Courts27 Aug 1997Dismissed

Bhagwan Das @ Bhaggu Vs Prescribed Authority Etawah & Ors.

Allahabad High Court · (1997) 08 AHC CK 0047

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

Read judgment

High Courts27 Aug 1997

Brijendra Singh Yadav Vs State of U. P. and others

Allahabad High Court · (1998) 1 AWC 522 : (1999) 2 UPLBEC 52 : (1998) 1 UPLBEC 638

Constitution of India, 1950 — Article 226, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)

Read judgment

High Courts27 Aug 1997

Kumari Sarika Vs Smt. Bimla Devi and Others

Allahabad High Court · (1997) 21 ACR 932

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 407, 408, 482, 561APenal Code, 1860 (IPC) — Section 366, 367

Read judgment

High Courts27 Aug 1997

Atma Ram Rajpur Vs State of U.P. and Another

Allahabad High Court · (1997) 21 ACR 997

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319

Read judgment

High Courts26 Aug 1997Allowed

G.P. Tewari Vs Inspector General of Police, R.A.F., C.R.P.F. and Others

Allahabad High Court · (1997) AWC 867 Supp

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 29

Read judgment

High Courts26 Aug 1997Allowed

CT/Driver (810701321) G.P. Tewari Vs I.G. of Police Raf, C.R.P.F. and Others

Allahabad High Court · (1998) 2 UPLBEC 838

Central Reserve Police Force Rules, 1955 — Rule 29

Read judgment

High Courts26 Aug 1997Dismissed

Arun Pathak Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 511 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Course Books Act, 1978 — Section 3, 3(2), 5, 6, 7Uttar Pradesh State Universities Act, 1973 — Section 2

Read judgment

High Courts26 Aug 1997Dismissed

Lala Ram Vs State of U.P.

Allahabad High Court · (1997) 08 AHC CK 0084

Penal Code, 1860 (IPC) — Section 363, 376

Read judgment

High Courts26 Aug 1997Dismissed

Anwarul Haq and others Vs Ist Additional District Judge, Mau and others

Allahabad High Court · (1998) 1 AWC 573 : (1998) 2 CivCC 515

Court Fees Act, 1870 — Article 17, 7

Read judgment

High Courts26 Aug 1997

Deepak Kumar Agrawal Vs Registrar, High Court of Judicature at Allahabad and another

Allahabad High Court · (1998) 1 AWC 530

Advocates Act, 1961 — Section 24(1), 29(2)Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 124, 217, 218, 219, 220

Read judgment

High Courts26 Aug 1997

In re : Direction Given By S.L. Saraf, J.

Allahabad High Court · (1999) 2 AWC 1047

Read judgment

High Courts26 Aug 1997

Union of India (UOI) Vs District Consumer Forum and Others

Allahabad High Court · (1997) AWC 858 Supp

Consumer Protection Act, 1986 — Section 17

Read judgment

High Courts22 Aug 1997

Smt. Chandan Devi Vs IInd Additional District Judge and Others

Allahabad High Court · (1997) AWC 436 Supp

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 43 Rule 1, 151, 47Constitution of India, 1950 — Article 226, 227, 32Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 21(2), 21(6)

Read judgment

High Courts22 Aug 1997Dismissed