High Courts11 Dec 1997Allowed
Chittar and Two Ors. Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0053
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 149, 302
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 4 of 93
High Courts11 Dec 1997
Jagmohan Dutt Sharma Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 779 : (1998) 1 AWC 778
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 20, 23(1), 24, 24(4), 24(5)
High Courts11 Dec 1997Dismissed
Vipin Kumar Agarwal Vs State of U.P. and Another
Allahabad High Court · (1998) CriLJ 2327
Criminal Procedure (Amendment) Act, 1993 — Section 193, 209Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 193(1), 207Dowry Prohibition Act, 1961 — Section 3, 4
High Courts11 Dec 1997Dismissed
Commissioner of Income Tax Vs Agarwal Enterprises
Allahabad High Court · (1998) 100 TAXMAN 360
Income Tax Act, 1961 — Section 256(2), 263
High Courts11 Dec 1997Dismissed
Mohammad Azim and Others Vs Commissioner, Trade Tax and Another
Allahabad High Court · (1997) AWC 889 Supp
Constitution of India, 1950 — Article 14, 16, 226, 309Uttar Pradesh Regularisation of Ad Hoc Appointment (on Posts Outside the Purview of Public Service Commission) Rules, 1977 — Rule 4Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4
High Courts11 Dec 1997Dismissed
Shashi Bhushan Srivastava Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 809 : (1998) 3 UPLBEC 2162 : (1998) 3 UPLBEC 2161
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 5
High Courts10 Dec 1997Dismissed
Savindra Kumar Singh Vs Raj Deo Pal and Others
Allahabad High Court · (1997) AWC 637 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts10 Dec 1997Disposed Of
COMMISSIONER OF INCOME TAX Vs MENTRA and ALUED PRODUCTS
Allahabad High Court · (1999) 151 CTR 596
Income Tax Act, 1961 — Section 187, 256
High Courts10 Dec 1997Allowed
Keshav Dass Soni Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0090
Constitution of India, 1950 — Article 311
High Courts10 Dec 1997Disposed Of
Bhola Gupta Vs State of U.P.and Another
Allahabad High Court · (1997) 12 AHC CK 0079
High Courts10 Dec 1997Dismissed
Arum Chaturvedi and Ors. Vs Chairman,Vice-Chairman,Kendriya Hindi Shikshan Mandal Kendriya Hindi Sansthan,Hindi Sansthan Marg Agra & Anr.
Allahabad High Court · (1997) 12 AHC CK 0047
High Courts10 Dec 1997
Shri Om Sewa Samiti, Kanpur Nagar Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 978 : (1998) RD 209
Uttar Pradesh Khadi and Village Industries Board Act, 1960 — Section 35AUttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 4
High Courts10 Dec 1997Partly Allowed
State of U.P. and Others Vs Putti Lal
Allahabad High Court · (1998) 79 FLR 592 : (1999) 3 LLJ 556 : (1998) 1 UPLBEC 313
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2
High Courts10 Dec 1997
Anil Kumar Jain Vs Collector/Collector Stamp, Etawah and others
Allahabad High Court · (1998) 2 AWC 929 : (1998) RD 276
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 47A, 48
High Courts10 Dec 1997Dismissed
Sudhar Samiti Gagan Vihar Vs Ghaziabad Vikas Pradhikaran and Others
Allahabad High Court · (1997) AWC 877 Supp
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(4), 4
High Courts10 Dec 1997
U.P. State Agro Industrial Corporation Ltd. Vs Radhey Shyam Gupta and Another
Allahabad High Court · (1997) AWC 822 Supp
Constitution of India, 1950 — Article 311, 311(2)
High Courts09 Dec 1997Allowed
Commissioner of Income Tax Vs Laxmi Metal Industries
Allahabad High Court · (1998) 146 CTR 722 : (1999) 236 ITR 130 : (1998) 100 TAXMAN 619
Income Tax Act, 1961 — Section 80J, 80J(2)
High Courts09 Dec 1997Allowed
Commissioner of Income Tax Vs Renusagar Power Co. Ltd.
Allahabad High Court · (1999) 155 CTR 576 : (1999) 236 ITR 177
Income Tax Act, 1961 — Section 37
High Courts09 Dec 1997Dismissed
Jagdamba Khandsari Udyog Vs Union of India (UOI) and Others
Allahabad High Court · (1998) 75 ECR 517