High Courts30 May 1997Allowed
Rama Nand Rai Vs Director, Panchayat Raj and Others
Allahabad High Court · (1997) AWC 186 Supp
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 51 of 93
High Courts30 May 1997Dismissed
Nafees Ahmad and Others Vs Tehsildar/Magistrate and Others
Allahabad High Court · AIR 1998 All 78
Civil Procedure Code, 1908 (CPC) — Section 34State Financial Corporations Act, 1951 — Section 2(C), 25(C), 30
High Courts30 May 1997Dismissed
Rajendra Nath Srivastava Vs State of U.P. and Others
Allahabad High Court · (1998) CriLJ 639
Constitution of India, 1950 — Article 14, 141, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)Penal Code, 1860 (IPC) — Section 102, 201, 342, 376
High Courts30 May 1997Allowed
Megh Raj Vs State of U.P.and Others
Allahabad High Court · (1997) 05 AHC CK 0131
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 4A
High Courts30 May 1997Dismissed
Jamuna Vs State of U.P.through Secretary,Industries Department,Govt.of U.P.Lucknow and Others
Allahabad High Court · (1997) 05 AHC CK 0129
Constitution of India, 1950 — Article 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 72
High Courts30 May 1997Dismissed
Smt. Khairun Nisa and others Vs IInd Additional District Judge, Allahabad and others
Allahabad High Court · AIR 1997 All 355
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 125Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 3, 4, 6, 9
High Courts30 May 1997Allowed
Satish Chandra Mishra Vs Deputy Director of Education IVth Region,Allahabad & Ors.
Allahabad High Court · (1997) 05 AHC CK 0087
High Courts30 May 1997Dismissed
Satyavir Vs State of U.P.
Allahabad High Court · (1998) CriLJ 124
Penal Code, 1860 (IPC) — Section 149, 302, 307, 325, 394
High Courts30 May 1997
Achchey Lal Vs District Officer/Collector
Allahabad High Court · (1997) 05 AHC CK 0037
Constitution of India, 1950 — Article 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 10, 11, 13, 14(3), 23
High Courts29 May 1997Dismissed
Pradeep Kumar Trivedi and Another Vs Secretary, Vidhan Sabha Sachivalaya
Allahabad High Court · (1997) 05 AHC CK 0215
Uttar Pradesh Vidhan Sabha Service Rules, 1974 — Rule 28 28A
High Courts29 May 1997Dismissed
Ganesh Prasad Vs Special Land Acquisition Officer, (Irrigation) and Others
Allahabad High Court · (1997) AWC 351 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 417(4)Land Acquisition Act, 1894 — Section 11, 16, 18, 28A, 28A(3)Limitation Act, 1963 — Section 29(2), 5
High Courts29 May 1997Dismissed
Rais Ahmad Vs Special/Addl. District Judge and Others
Allahabad High Court · (1997) AWC 231 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts29 May 1997Disposed Of
Dr. Deepak Kumar Singh and Another Vs Vice-Chancellor, Banaras Hindu University and Others
Allahabad High Court · (1997) AWC 281 Supp
All India Institute of Medical Sciences Rules, 1958 — Rule 4A, 5Constitution of India, 1950 — Article 14, 15
High Courts29 May 1997Disposed Of
U.P. Laboratory Technicians'' Association and Others Vs Smt. Sumita Kandpal, Principal Secretary, Medical Health and Family Welfare and Another
Allahabad High Court · (1997) AWC 97 Supp
High Courts29 May 1997Allowed
Hindustan Sugar Mills Limited Vs State of U.P. and Others
Allahabad High Court · (1998) 1 UPLBEC 221
Constitution of India, 1950 — Article 285, 285(1)Railways (Local Authorities Taxation) Act, 1941 — Section 3Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 153
High Courts29 May 1997Dismissed
Mohammad Nasem Vs Third Additional District Judge and Others
Allahabad High Court · AIR 1998 All 125
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts29 May 1997Dismissed
Pramod Kumar Agarwal Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 259
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 8
High Courts29 May 1997Dismissed
Smt. Sarla Devi Vs IVth Addl. District and Session Judge, Faizabad and others
Allahabad High Court · (1998) 1 AWC 183 : (1998) 1 AWC 182
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 21(1)
High Courts29 May 1997Disposed Of
In the matter of goods of late Mahendra Pratap Singh,Manjula Singh and Ors. Vs Ajit Singh Panwar & Ors.
Allahabad High Court · (1997) 05 AHC CK 0105
Civil Procedure Code, 1908 (CPC) — Section 10Succession Act, 1925 — Section 218, 372, 59, 61
High Courts29 May 1997Allowed
Smt. Ganpati Devi Vs IInd Additional District Judge, Baharich and another
Allahabad High Court · (1998) 1 AWC 105
Evidence Act, 1872 — Section 114Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(5), 20(4), 30(2)