High Courts15 Jul 1997Disposed Of
Shital Kumar Vaish Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 94
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 45 of 93
High Courts15 Jul 1997
Kailash Narain Dwivedi Vs State of U. P. and another
Allahabad High Court · (1998) 1 AWC 559 : (1997) 2 UPLBEC 1387
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Civil Services (Executive Branch) Rules, 1982 — Rule 23, 23(3)
High Courts15 Jul 1997Dismissed
U.P.Small Industries Corpn.,Ltd.,Kanpur Vs U.P.Zila Adhikari,Kanpur,& Ors.
Allahabad High Court · (1997) 07 AHC CK 0086
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Jul 1997Dismissed
Bankey Lal Vs State of Uttar Pradesh and Others Bashi Charan Vs District Panchayat Raj Adhikari and Others
Allahabad High Court · (1997) AWC 279 : (1998) RD 28 : (1997) 3 UPLBEC 1590
Constitution of India, 1950 — Article 14Uttar Pradesh Panchayat Raj Act, 1947 — Section 11B(1), 13B, 14
High Courts15 Jul 1997
Dhanpal Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 987
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)
High Courts14 Jul 1997Dismissed
Mandi Samiti Vs Mandi Samiti and Another
Allahabad High Court · (1997) 3 UPLBEC 1545
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Limitation Act, 1963 — Section 5
High Courts14 Jul 1997Dismissed
Hari Shanker Misra Vs District Inspector of Schools and Another
Allahabad High Court · (1997) AWC 417 Supp
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)
High Courts14 Jul 1997Dismissed
Ram Dhani Prasad Vs Excise Commissioner, Allahabad and others
Allahabad High Court · (1998) 1 AWC 552
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Manual — Rule 337, 337(2)
High Courts14 Jul 1997Allowed
Kailash Raj Vs Basic Shiksha Parishad, Allahabad and others
Allahabad High Court · (1998) 1 AWC 685
Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 4, 4(1)
High Courts14 Jul 1997Disposed Of
Suleman Khan and another Vs Basic Shiksha Parishad, Allahabad and others
Allahabad High Court · (1998) 1 AWC 93
High Courts14 Jul 1997Dismissed
Lt.Col.(Retd.) Ashok Kumar Vs Union of India & Ors.
Allahabad High Court · (1997) 07 AHC CK 0092
High Courts14 Jul 1997Dismissed
Hari Om Gupta Vs District Inspector of Schools, Moradabad and others
Allahabad High Court · (1998) 1 AWC 570
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 2
High Courts14 Jul 1997
Krishi Utpadan Mandi Samiti Vs Bipin Kumar and another
Allahabad High Court · (2000) 3 AWC 1980 : (2000) AWC 1980 : (2000) 91 RD 381
Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 51
High Courts14 Jul 1997
Hi-Tech Gears Ltd. Vs Yogi Pharmacy Ltd. and Others
Allahabad High Court · (1998) 94 CompCas 250
Companies Act, 1956 — Section 433Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 18, 7
High Courts14 Jul 1997Allowed
Meeta Harijan and Others Vs State of Uttar Pradesh
Allahabad High Court · (1998) CriLJ 119
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jul 1997Allowed
Samarjeet Patel Vs Additional District Judge/Special Judge and Others
Allahabad High Court · (1997) AWC 292 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1Constitution of India, 1950 — Article 226
High Courts13 Jul 1997Dismissed
Gurdayal Saran Prasad Vs District Judge, Dehradun and others
Allahabad High Court · (1998) 1 AWC 174
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 3(1)
High Courts12 Jul 1997Dismissed
Jagdish Kumar Vs District Judge,Budaun & Qrs
Allahabad High Court · (1997) 07 AHC CK 0122
Civil Procedure Code, 1908 (CPC) — Section 115(1), 24
High Courts11 Jul 1997Dismissed
Ram Nihor Sharma Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 313
High Courts11 Jul 1997Allowed
Satish Chandra Saxena Vs State of U. P. and others
Allahabad High Court · (1998) 1 AWC 556
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education (Amendment) Act, 1958 — Section 8(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(1)