High Courts12 Aug 1997
Commissioner of Income Tax Vs H.K. Kapoor (Decd.) (through legal heir Madhukar Kapoor)
Allahabad High Court · (1998) 150 CTR 128 : (1998) 234 ITR 753
Income Tax Act, 1961 — Section 54
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 36 of 93
High Courts12 Aug 1997Dismissed
Ram Surat Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 865 Supp
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 1(2), 114Constitution of India, 1950 — Article 141Forest Act, 1927 — Section 17, 4
High Courts11 Aug 1997Dismissed
Kedar Nath Singh Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 699 : (1998) 79 FLR 241
Uttar Pradesh Police Regulations, 1948 — Regulation 520, 524, 525, 526
High Courts11 Aug 1997Disposed Of
Sri Ram Karan and Ors. Vs Birbal & Anr.
Allahabad High Court · (1997) 08 AHC CK 0087
Canal and Drainage Act, 1979 — Section 70(4)Criminal Procedure Code, 1973 (CrPC) — Section 376
High Courts11 Aug 1997Dismissed
Ram Singh Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts11 Aug 1997Allowed
Javed Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0068
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts11 Aug 1997Allowed
Musey alias Ajay Kumar Yadav Vs State
Allahabad High Court · (1997) 08 AHC CK 0054
Juvenile Justice Act, 1986 — Section 1, 38
High Courts11 Aug 1997Dismissed
Sushila Devi and Anrs. Vs Sessions Judge Azamgarh & Anr.
Allahabad High Court · (1997) 08 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
High Courts11 Aug 1997
Tarun Gautam and Another Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 912
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 307
High Courts11 Aug 1997
Suresh Chandra Dixit Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 931
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)
High Courts09 Aug 1997Partly Allowed
Jagdish Singh Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0064
Penal Code, 1860 (IPC) — Section 332
High Courts08 Aug 1997
Lallan Pandey Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 978
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(3), 482Penal Code, 1860 (IPC) — Section 307
High Courts08 Aug 1997Allowed
Ramesh Chandra Saxena Vs State of U.P. and Another
Allahabad High Court · (1997) AWC 426 Supp
High Courts08 Aug 1997Dismissed
Virendra Nath Dubey,etc. Vs State of U.P.,through Its Secretary Medical Education,Govt.of U.P.,Lucknow & Ors.etc._
Allahabad High Court · (1997) 08 AHC CK 0067
Uttar Pradesh Ayurvedic and Unani Pharmacists Services Rules, 1991 — Rule 14, 15
High Courts08 Aug 1997Allowed
Babu Ram Daya Nand Prakash Vs State of U.P. and Others
Allahabad High Court · (2003) 133 STC 139
Uttar Pradesh Trade Tax Act, 1948 — Section 29, 29(1), 29(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 99
High Courts07 Aug 1997Dismissed
Raza Textiles Ltd. and Others Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Allahabad High Court · (1998) 94 CompCas 468
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 25
High Courts07 Aug 1997Dismissed
Sardar Tarvinder Singh and another Vs Sardar Ranjit Singh and others
Allahabad High Court · (1998) 4 AWC 814 : (1998) AWC 814
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 4Transfer of Property Act, 1882 — Section 106, 108Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 19, 2, 2(2), 20(3), 29
High Courts07 Aug 1997Dismissed
Sia Ram and Ors. Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0088
Penal Code, 1860 (IPC) — Section 147, 149, 323
High Courts07 Aug 1997Dismissed
Amitabh Textiles Mills Ltd., Dehradun and another Vs U.P. State Electricity Board, Dehradun and another
Allahabad High Court · AIR 1998 All 62 : (1998) 1 AWC 43
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts07 Aug 1997Allowed
Rajveer,Dammo and Anr. Vs State of U.P.
Allahabad High Court · (1997) 08 AHC CK 0074