High Courts29 May 1997Dismissed
Arvind Kumar Sharma and Ors. Vs State of U.P.through Collector,Agra & Ors.
Allahabad High Court · (1997) 05 AHC CK 0091
Land Acquisition Act, 1894 — Section 28A
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 52 of 93
High Courts29 May 1997Allowed
Jagdish Prasad Vs Xth Additional District Judge, Sitapur and others
Allahabad High Court · (1998) 1 AWC 103
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts29 May 1997Dismissed
Farhat Khan Vs State of U.P. and Others
Allahabad High Court · (1998) CriLJ 1028
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 164, 82, 83National Security Act, 1980 — Section 10, 3, 3(2), 3(4), 3(5)
High Courts29 May 1997
Anurag Srivastava Vs University of Allahabad and Others
Allahabad High Court · (1998) 2 UPLBEC 881
Constitution of India, 1950 — Article 21
High Courts29 May 1997Allowed
Zainul Abdin Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 1914 : (1997) 3 UPLBEC 1922
Constitution of India, 1950 — Article 226, 311(2)Evidence Act, 1872 — Section 65, 66, 74Penal Code, 1860 (IPC) — Section 279, 304A, 429
High Courts29 May 1997Dismissed
Lakshman Prasad Mahendra Vs Ist Additional District Judge and Others
Allahabad High Court · (1997) 05 AHC CK 0040
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts29 May 1997
Dr. Deepak Kumar Singh and Another Vs Vice Chancellor of the Banaras Hindu University and Others
Allahabad High Court · AIR 1998 All 145 : (1997) 3 UPLBEC 1942
Constitution of India, 1950 — Article 226
High Courts29 May 1997Dismissed
Smt. Kani Devi and Others Vs Ist Additional District Judge and Others
Allahabad High Court · (1997) 05 AHC CK 0027
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(2), 12(3), 12(4), 21(1), 3
High Courts29 May 1997Allowed
Smt. Shahnaz Mirza and Others Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 240 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16GG, 7(12), 7AA
High Courts28 May 1997Dismissed
Crown Rubber Company and Another Vs State of U.P. and Another
Allahabad High Court · (2003) 133 STC 99
Uttar Pradesh Trade Tax Act, 1948 — Section 4, 4(5), 4B(2)
High Courts28 May 1997Allowed
Ravindra Nath Rai and Others Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 182 : (1997) 3 UPLBEC 1640
High Courts28 May 1997Disposed Of
Commissioner of Income Tax Vs Banwari Lal Banshidhar
Allahabad High Court · (1998) 148 CTR 533 : (1998) 229 ITR 229
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts28 May 1997Disposed Of
Ram Pyarey Shukla Vs State of U.P.,through Secretary Home,U.P.Shashan,Lucknow & Ors.
Allahabad High Court · (1997) 05 AHC CK 0118
High Courts28 May 1997Allowed
Magan Behari Lal Saxena (Dead) (Through His Substituted LR.) Vs State of U.P.Through Secretary, Industries, Lucknow & Others
Allahabad High Court · (1997) 05 AHC CK 0108
Constitution of India, 1950 — Article 14, 21, 226, 311(1), 311(2)
High Courts28 May 1997Dismissed
Santosh Kumar Shukia Vs Board of Revenue,U.P.,Lucknow,through Its Secretary & Ors.
Allahabad High Court · (1997) 05 AHC CK 0086
High Courts28 May 1997Allowed
Divisional Superintendent, Northern Railway Vs Second Additional District Judge and Another
Allahabad High Court · (1997) AWC 298 : (1998) 1 LLJ 1002
Payment of Wages Act, 1936 — Section 17
High Courts28 May 1997Allowed
Mineral Oil Corporation Vs CEGAT
Allahabad High Court · (1998) 99 ELT 38
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts28 May 1997Dismissed
Smt. Fehmidi and Others Vs IVth Upper District Judge and Others
Allahabad High Court · (1997) AWC 359 Supp
Evidence Act, 1872 — Section 67, 68Transfer of Property Act, 1882 — Section 59
High Courts28 May 1997Dismissed
Rafi and Others Vs Ist Additional District Judge and Others
Allahabad High Court · (1998) RD 314
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 22, 22(1)Civil Procedure (Uttar Pradesh Amendment) Act, 1972 — Section 6Civil Procedure (Uttar Pradesh Amendment) Act, 1978 — Section 5
High Courts27 May 1997Allowed
Qamrul Hoda Vs Chief Security Commissioner, Railway Protection Forces, Northern Eastern Railway
Allahabad High Court · (1997) AWC 197 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 332