High Courts01 Aug 1997Partly Allowed
Jai Ram Singh Vs President Banda Central Consumer Co-operative Stores Ltd. and Others
Allahabad High Court · (1997) AWC 499 : (1997) 3 UPLBEC 1852
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 38 of 93
High Courts01 Aug 1997Allowed
Shailendra Kumar Srivastava Vs Deputy Registrar (Examinations), University of Allahabad and Others
Allahabad High Court · AIR 1998 All 101
Constitution of India, 1950 — Article 14, 226Uttar Pradesh State Universities Act, 1973 — Section 50, 51, 52
High Courts01 Aug 1997Allowed
Anand Kushal Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 419 Supp
High Courts01 Aug 1997Allowed
Nawab Nadir Shah and others Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 860 : (1998) RD 63
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(1), 5(3), 5(4), 5(5)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1)
High Courts01 Aug 1997Dismissed
Hari Om Sharma Vs Sachiv, Basic Shiksha Parishad, U.P. and another
Allahabad High Court · (1998) 1 AWC 694
High Courts01 Aug 1997Dismissed
Mohd. Habib and others Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 48
Constitution of India, 1950 — Article 51A
High Courts01 Aug 1997Dismissed
Mamo Vs State
Allahabad High Court · (1997) 08 AHC CK 0072
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 1997Allowed
Akhilesh Kumar and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1997) 08 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts01 Aug 1997Allowed
Ramesh Kalia alias Ramesh Yadav Vs Superintendent,Dist.Jail,Lucknow and Others
Allahabad High Court · (1997) 08 AHC CK 0060
National Security Act, 1980 — Section 12(2), 3(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts01 Aug 1997Dismissed
Chandra Pal Singh Vs General Officer, Commanding-in-Chief, Headquarters Central Command, Lucknow and others
Allahabad High Court · (1998) 1 AWC 53
Army Act, 1950 — Section 133, 164(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 164, 207
High Courts01 Aug 1997Dismissed
Lal Chand Prasad Vs Vth Additional District Judge, Agra and others
Allahabad High Court · (1998) 1 AWC 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, 151Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 3, 4, 5
High Courts01 Aug 1997
Sir Shadilal Enterprises Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1999) 154 CTR 204 : (1998) 234 ITR 592
Income Tax Act, 1961 — Section 215, 41(1)Income Tax Rules, 1962 — Rule 40, 40(1), 40(5)
High Courts01 Aug 1997Allowed
Triloki Nath Saxena Vs Rookee''s High School and Others
Allahabad High Court · (1997) AWC 422 Supp
Cantonments Act, 1924 — Section 116, 117(1), 280Cantonments Fund Servants Rules, 1937 — Rule 22Constitution of India, 1950 — Article 21
High Courts31 Jul 1997
Habib Vs 1st Additional Civil Judge (Junior Division) and Others
Allahabad High Court · (1997) 21 ACR 911
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts31 Jul 1997
R.N. Srivastava Vs U.P. Public Services Tribunal No. 1 and Others
Allahabad High Court · (1997) AWC 752 Supp
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 21, 226
High Courts31 Jul 1997
Shobha Nath and Others Vs State
Allahabad High Court · (1997) 21 ACR 970
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Jul 1997Dismissed
Tasawwar Ansari Vs Union of India (UOI)
Allahabad High Court · (1998) CriLJ 3356
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27A, 29, 42, 42(2)
High Courts31 Jul 1997Allowed
Hriday Ram Vs Bal Vikas Pariyojana Adhikari/Karyakram Adhikari and Another
Allahabad High Court · (1997) 3 UPLBEC 1721
High Courts31 Jul 1997Allowed
Ans Kalin Nal Koop Chalak Association, Fatehpur Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 564
Constitution of India, 1950 — Article 16, 311, 311(2), 39A
High Courts31 Jul 1997Dismissed
Hari Singh Vs State of U.P.
Allahabad High Court · (1997) 07 AHC CK 0159
Penal Code, 1860 (IPC) — Section 307, 324