High Courts07 Aug 1997Allowed
Gur Prasad Vs State of U.P.& Others
Allahabad High Court · (1997) 08 AHC CK 0059
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 37 of 93
High Courts07 Aug 1997Allowed
Prahlad Singh Vs Sub-Divisional Officer, Bahraich/Assistant Collector Ist Class, Bahraich and another
Allahabad High Court · (1998) 1 AWC 214
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(6)
High Courts07 Aug 1997
Commissioner of Wealth-tax Vs Babu Ram Gupta (Late)
Allahabad High Court · (1998) 148 CTR 446 : (1998) 234 ITR 649
Wealth Tax Act, 1957 — Section 18, 18(1)
High Courts07 Aug 1997Allowed
Rajveer Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1588
Penal Code, 1860 (IPC) — Section 395, 412
High Courts07 Aug 1997Dismissed
Prem Narain Nigam and Others Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 498 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16EE(3), 16EE(6), 16G(3)
High Courts06 Aug 1997
Dhroov Kumar Vs Nagar Swasthya Adhikari and Others
Allahabad High Court · (1997) 21 ACR 996
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Aug 1997
Harbhajan Singh and Another Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 994
Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 332
High Courts06 Aug 1997Allowed
Management Committee, Maharshi Durbasa Inter College Vs Satya Deo Tiwari and Others
Allahabad High Court · (1997) AWC 431 Supp
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25Uttar Pradesh Intermediate Education Act, 1921 — Section 16CC
High Courts06 Aug 1997Dismissed
Shiv Vir Singh Vs State of U.P. and another
Allahabad High Court · (1998) 1 AWC 42
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7
High Courts06 Aug 1997
Smt. Kabiran and others Vs Riyazuddin
Allahabad High Court · (1998) 1 AWC 553 : (1998) 2 CivCC 330
High Courts06 Aug 1997
Satya Narayan Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 913
Criminal Procedure Code, 1973 (CrPC) — Section 115, 145, 145(1), 146, 386
High Courts05 Aug 1997
Om Prakash Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 998
Arms Act, 1959 — Section 25
High Courts05 Aug 1997Partly Allowed
Vijai Bahadur Singh and Others Vs State of U.P.
Allahabad High Court · (1998) CriLJ 2358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 304(1)
High Courts05 Aug 1997Allowed
Smt. Sushila Gupta Vs Administrator, Nagar Nigam and Others
Allahabad High Court · (1997) AWC 482 : (1997) 3 UPLBEC 1837
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(2), 18(3), 18(4), 18(5)
High Courts05 Aug 1997Allowed
Jai Singh Vs State of U.P. and another
Allahabad High Court · (1998) 2 AWC 992
Constitution of India, 1950 — Article 14, 16
High Courts05 Aug 1997Disposed Of
Maqsood Mehmood Vs State of U.P.& Ors.
Allahabad High Court · (1997) 08 AHC CK 0044
High Courts05 Aug 1997
Khusaroo Khan Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 998
Arms Act, 1959 — Section 25
High Courts05 Aug 1997
Rajendra Vs State
Allahabad High Court · (1997) 21 ACR 1006
Arms Act, 1959 — Section 25
High Courts04 Aug 1997Dismissed
Mazdoor Union Kisan Sahakari Chini Mill Ltd. Vs U.P. Cooperative Sugar Factories Federation and Others
Allahabad High Court · (1998) 2 UPLBEC 1148
Constitution of India, 1950 — Article 226
High Courts04 Aug 1997Dismissed
Mazdoor Union Kisan Sahakari Chini Mill Ltd.Ghosi,Mau Vs U.P.Co-operative Sugar Factories Federation,Lucknow & Ors.
Allahabad High Court · (1997) 08 AHC CK 0081
Constitution of India, 1950 — Article 226