High Courts20 Aug 1997
Virendra Kumar Rai Vs Union of India (UOI) and Another
Allahabad High Court · (1997) 21 ACR 957
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68, 68H
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 35 of 93
High Courts20 Aug 1997
Prakash Chandra Vs Secretary Madhyamik Shiksha Parishad and Others
Allahabad High Court · (1997) 3 UPLBEC 2033
Constitution of India, 1950 — Article 226
High Courts20 Aug 1997
Lawrence John Dowser Vs Union of India and Another
Allahabad High Court · (1997) 21 ACR 922
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 54, 68
High Courts19 Aug 1997Dismissed
Mukut Singh and Others Vs State of U.P.
Allahabad High Court · (1998) CriLJ 2084
Civil Procedure Code, 1908 (CPC) — Section 107Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts19 Aug 1997Dismissed
Dharmendra Singh Vs State of U.P.
Allahabad High Court · (1998) CriLJ 2064
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 82, 83Evidence Act, 1872 — Section 13G, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 392
High Courts19 Aug 1997Dismissed
Ajit Pratap Singh Vs State of U.P.and Others
Allahabad High Court · (1997) 08 AHC CK 0077
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2)
High Courts19 Aug 1997Disposed Of
Dhanraj Singh Vs District Magistrate Ghaziabad & Ors.
Allahabad High Court · (1997) 08 AHC CK 0046
High Courts19 Aug 1997Dismissed
Ajit Pratap Singh Vs State of U.P.& Ors.
Allahabad High Court · (1997) 08 AHC CK 0045
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2)
High Courts19 Aug 1997Dismissed
Kunwersen Vs State of Uttar Pradesh
Allahabad High Court · (1997) 2 DMC 520
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Aug 1997Dismissed
Khunnu Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 988
Penal Code, 1860 (IPC) — Section 325
High Courts14 Aug 1997Dismissed
Shakoor and Another Vs State
Allahabad High Court · (1998) CriLJ 1591
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Aug 1997Allowed
Ram Bhul Sharma Vs State of U.P. and Others
Allahabad High Court · (1997) 08 AHC CK 0099
Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 55
High Courts14 Aug 1997Allowed
Sajjad Ali Vs State of U.P.and Others
Allahabad High Court · (1997) 08 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts14 Aug 1997Disposed Of
Rakesh Dutt Vs State of U. P. and others
Allahabad High Court · (1998) 1 AWC 87
Uttar Pradesh Collection Amins (Amendment) Rules, 1992 — Rule 5, 5(1)Uttar Pradesh Collection Amins Rules, 1972 — Rule 17A, 5
High Courts14 Aug 1997Disposed Of
Rajeev Ratanam Tewari and others Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 162 : (1997) 3 UPLBEC 2105
Uttar Pradesh Basic Education (Teachers) Service (Sixth Amendment) Rules, 1994 — Rule 4, 5, 6, 8Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 14, 14(2), 16, 17, 17A
High Courts13 Aug 1997Dismissed
Smt. Brij Kaur Vs Smt. Vinod Kinno
Allahabad High Court · (1997) 08 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 19
High Courts12 Aug 1997Disposed Of
Renusagar Power Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1998) 148 CTR 380 : (1998) 234 ITR 782
Income Tax Act, 1961 — Section 263
High Courts12 Aug 1997Dismissed
Dr. Mahant Pd. Kushwaha Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 310
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1), 16, 30, 31A
High Courts12 Aug 1997Allowed
Patlraj Vs Deputy Director of Consolidation,Jaun-pur & Ors
Allahabad High Court · (1997) 08 AHC CK 0061
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts12 Aug 1997Allowed
Saddish Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0037
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8