High Courts09 Dec 1997Dismissed
Hari Shankar Upadhyay Vs Public Service Commission, U.P., Allahabad and another
Allahabad High Court · (1998) 2 AWC 937 : (1998) 1 UPLBEC 294
Constitution of India, 1950 — Article 166
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 5 of 93
High Courts09 Dec 1997Dismissed
COMMISSIONER OF INCOME TAX Vs KHANNA and SONS
Allahabad High Court · (1999) 152 CTR 278
Income Tax Act, 1961 — Section 187, 188, 256
High Courts09 Dec 1997Dismissed
Union of India (UOI) Vs Subedar Deena Nath Tiwari
Allahabad High Court · (1997) AWC 632 : (1998) 2 DMC 731 : (1998) 3 RCR(Criminal) 242
Army Act, 1950 — Section 192Criminal Procedure Code, 1973 (CrPC) — Section 125Defence Service Army Regulations, 1987 — Section 333(C)
High Courts09 Dec 1997Allowed
Raj Bahadur Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts09 Dec 1997Dismissed
Usha and Another Vs State of U.P.and Others
Allahabad High Court · (1997) 12 AHC CK 0069
Land Acquisition Act, 1894 — Section 17(1)(4), 4, 6, 9
High Courts09 Dec 1997Dismissed
Rakesh Kumar Jain Vs State of U.P.and Others
Allahabad High Court · (1997) 12 AHC CK 0066
Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 6, 82
High Courts09 Dec 1997Dismissed
Syed Ahmad Abbas Abidl Vs Registrar,Aligarh Muslim University,Aligarh & Ors.
Allahabad High Court · (1997) 12 AHC CK 0050
Constitution of India, 1950 — Article 226
High Courts09 Dec 1997
COMMISSIONER OF INCOME TAX Vs RENUSAGAR POWER CO. LTD., MIRZAPUR
Allahabad High Court · (1998) 236 ITR 177 : (1998) 100 TAXMAN 362
Income Tax Act, 1961 — Section 37(1)
High Courts08 Dec 1997
Parsu Ram (In Jail) Vs State of U.P.
Allahabad High Court · (1998) 2 ACR 1007
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts08 Dec 1997Allowed
Patiraj (deed.) through L.R. Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1997) AWC 855 Supp : (1998) RD 299
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48
High Courts08 Dec 1997Allowed
Moti Lal and others Vs State of U.P. and others
Allahabad High Court · (1998) 3 AWC 2324
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 14, 27(4)
High Courts08 Dec 1997Allowed
Jauhariya and Others Vs State of U.P.
Allahabad High Court · (1998) CriLJ 3298
Penal Code, 1860 (IPC) — Section 147, 149, 302, 303, 307
High Courts08 Dec 1997Disposed Of
Anurang Tripathi Vs Bank of Baroda and others
Allahabad High Court · (1998) 2 AWC 944
High Courts08 Dec 1997Disposed Of
Girjesh Kumar Srivastava and another Vs State of U.P. and others
Allahabad High Court · AIR 1998 All 237 : (1998) 1 AWC 403 : (1998) 3 CivCC 627 : (1998) 4 RCR(Civil) 193 : (1998) 1 UPLBEC 437
Constitution of India, 1950 — Article 23Stamp Act, 1899 — Section 27(1), 33(1), 33(4), 33(5), 35Uttar Pradesh Stamp Act, 1969 — Section 2
High Courts08 Dec 1997Dismissed
Jitendra Prasad Chaudhary Vs State of U.P.& Ors.
Allahabad High Court · (1997) 12 AHC CK 0086
High Courts08 Dec 1997Dismissed
Ashok Kumar alias Achhaibar and another Vs Deputy Director of Consolidation, Jaunpur and others
Allahabad High Court · (1998) 2 AWC 1391 : (1998) RD 293
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)Uttar Pradesh Tenancy Act, 1939 — Section 11, 4(4), 8, 9(2)
High Courts08 Dec 1997Partly Allowed
Chhotey and Another Vs State
Allahabad High Court · (1997) 12 AHC CK 0063
Uttar Pradesh Children Act, 1951 — Section 2(4), 29
High Courts08 Dec 1997Dismissed
Vishwa Nath Vs State of U.P.
Allahabad High Court · (1997) 12 AHC CK 0061
Penal Code, 1860 (IPC) — Section 149
High Courts08 Dec 1997
Mahesh Chand Gupta and others Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1002
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17, 17(1), 17(4), 18Transfer of Property Act, 1882 — Section 6
High Courts08 Dec 1997
Anurag Tripathi Vs Bank of Baroda and Others
Allahabad High Court · (1998) 3 UPLBEC 1765