COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 47 of 93

High Courts09 Jul 1997Dismissed

Bharat Petroleum Corporation Ltd.ECE House Cannaught Circus New Delhi Vs State of U.P.& Ors.

Allahabad High Court · (1997) 07 AHC CK 0156

Uttar Pradesh General Clauses Act, 1904 — Section 5(1)(b)Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol Taxation Act, 1939 — Section 2, 3

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High Courts09 Jul 1997Dismissed

Chhatadhari Singh Vs Deputy Director of Education, Varanasi and others

Allahabad High Court · (1998) 1 AWC 171

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21

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High Courts09 Jul 1997Dismissed

Govind Lal Misra Vs District Inspector of Schools and others

Allahabad High Court · (1998) 1 AWC 178

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 6, 6(6), 8

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High Courts09 Jul 1997Allowed

Randhir Singh Sheoran Vs VIth Additional District Judge,Muzaffar Nagar & Ors.

Allahabad High Court · (1997) 07 AHC CK 0105

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts09 Jul 1997

Motor Sales Vs Commissioner of Income Tax

Allahabad High Court · (1998) 230 ITR 44

Income Tax Act, 1961 — Section 170

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High Courts09 Jul 1997

Commissioner of Income Tax Vs Shree Amrit Cold Storage

Allahabad High Court · (1998) 229 ITR 641 : (1997) 95 TAXMAN 529

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High Courts09 Jul 1997Dismissed

Rana Co-operative Housing Society Vs State of U.P. and Others

Allahabad High Court · (1997) 07 AHC CK 0021

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 9Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 20, 32

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High Courts09 Jul 1997Dismissed

Dinesh Kumar Vs State of U.P. and Another

Allahabad High Court · (1997) 21 ACR 773

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 181(2), 184, 220Penal Code, 1860 (IPC) — Section 376, 497, 498

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High Courts09 Jul 1997Dismissed

Kunwar and Others Vs State of U.P.

Allahabad High Court · (1997) 21 ACR 846

Penal Code, 1860 (IPC) — Section 308, 323, 324, 34, 504

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High Courts09 Jul 1997

COMMISSIONER OF INCOME TAX Vs VIVEK KUMAR RAJENDRA KUMAR.

Allahabad High Court · (1998) 146 CTR 128

Income Tax Act, 1961 — Section 256

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High Courts09 Jul 1997Allowed

Shyam Narain Upadhyaya Vs Director of Education and Others

Allahabad High Court · (1997) 07 AHC CK 0003

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High Courts08 Jul 1997Allowed

Arjun Singh Vs State of U.P. and Others

Allahabad High Court · (1997) 07 AHC CK 0212

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2

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High Courts08 Jul 1997Dismissed

Mahendra Pratap Singh Vs Upper Zila Magistrate (Supply)/R.C. and E.O. and Others

Allahabad High Court · (1997) 07 AHC CK 0183

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 14, 16, 16(1)

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High Courts08 Jul 1997Allowed

Gaon Sabha, Bhaunakpur, Rampur Vs Chief Development Officer, Rampur and another

Allahabad High Court · (1998) 1 AWC 140

Constitution of India, 1950 — Article 243, 40, 47

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High Courts08 Jul 1997Dismissed

Udai Singh Tyagl Vs Union of India,through Secretary,Ministry of Railway,New Delhi and Ors.

Allahabad High Court · (1997) 07 AHC CK 0087

Railway Protection Force Rules, 1987 — Rule 120(3), 146(3), 148.2(c), 153, 158.2(c)

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High Courts08 Jul 1997

Shri Ram Vs State of U.P.

Allahabad High Court · (1997) 21 ACR 851

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts07 Jul 1997

Bhagwan Dass Khandelwal and Another Vs Central Bureau of Investigation Establishment, Special Police, and Another

Allahabad High Court · (1997) 21 ACR 802

Criminal Procedure (Uttar Pradesh Amendment) Act, 1976 — Section 11, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 11(2), 13, 14(3), 177Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 471

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High Courts07 Jul 1997Allowed