High Courts23 May 1997Disposed Of
Khem Chand Vs Commissioner of Income Tax
Allahabad High Court · (1998) 144 CTR 567 : (1998) 231 ITR 682 : (1998) 99 TAXMAN 457
Income Tax Act, 1961 — Section 212, 212(3A), 215, 216, 220(2)
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 54 of 93
High Courts23 May 1997Dismissed
Sheo Charan Vs Nawal and Others
Allahabad High Court · (1998) 1 CivCC 285
Allahabad High Court Rules, 1952 — Rule 5Arbitration Act, 1940 — Section 39, 39(1), 39(2)Constitution of India, 1950 — Article 129, 136, 215, 226, 227
High Courts23 May 1997Dismissed
Shiv Charan Vs Nawal and Ors.
Allahabad High Court · (1997) 05 AHC CK 0112
Allahabad High Court Rules, 1952 — Chapter 8, 5Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19
High Courts23 May 1997Dismissed
Lal Chand Srivastava & Others Vs State of U.P., through Anu Sachiv Shiksha-8, Lucknow, and Others
Allahabad High Court · (1997) 05 AHC CK 0107
Constitution of India, 1950 — Article 226
High Courts23 May 1997Allowed
Union of India and Ors. Vs Jaiswal Coal Company and Ors.
Allahabad High Court · (1997) 05 AHC CK 0104
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 33 Rule 1, 96
High Courts23 May 1997Dismissed
State of U.P. Vs Additional District Judge,Dehradun & Ors.
Allahabad High Court · (1997) 05 AHC CK 0103
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(l)(b)
High Courts23 May 1997
Zebra Zippers (P) Ltd. and Another Vs Commissioner, Trade Tax and Another
Allahabad High Court · (2003) 133 STC 91
High Courts23 May 1997Allowed
Sudhindra Kumar Singh Vs District and Sessions Judge and Others
Allahabad High Court · (1998) 1 ALT(Cri) 16 : (1998) CriLJ 1042 : (1998) 1 RCR(Criminal) 388
Criminal Procedure Code, 1973 (CrPC) — Section 167, 401, 407, 437(1), 439(1)Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 May 1997Allowed
Modi Industries Ltd. Vs State of U.P.
Allahabad High Court · (1999) 105 ELT 29
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 22, 3(1)
High Courts23 May 1997
Maqsood Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 826
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts23 May 1997
Vijay Narain Vs State of U.P. and Another
Allahabad High Court · (1998) 1 UPLBEC 722
Constitution of India, 1950 — Article 14, 311General Clauses Act, 1897 — Section 16
High Courts23 May 1997
Bhagi Ram Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 849
Penal Code, 1860 (IPC) — Section 406
High Courts23 May 1997Dismissed
Nanhoo alias Nanhe Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 316 Supp : (1997) RD 430
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts22 May 1997Dismissed
Kamleshwar Singh Vs District Inspector of Schools and Another
Allahabad High Court · (1997) AWC 206 Supp
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 105, 105(1)Constitution of India, 1950 — Article 227
High Courts22 May 1997
Raghuraj Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 838
Penal Code, 1860 (IPC) — Section 417, 466, 468, 471, 511
High Courts22 May 1997
Godhan Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 827
Penal Code, 1860 (IPC) — Section 323, 325, 504
High Courts22 May 1997Dismissed
Roop Chandra Sharma Vs Deputy Commissioner of Income Tax (Assessment)
Allahabad High Court · (1997) 143 CTR 227 : (1998) 229 ITR 570
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 179, 179(1)State Financial Corporations Act, 1951 — Section 29
High Courts22 May 1997Dismissed
Prakash Chandra Sharma (Since Deceased) Vs Deputy Director of Education, Bareilly Region, Bareilly & Others
Allahabad High Court · (1997) 05 AHC CK 0106
High Courts22 May 1997Dismissed
Allah Dee Vs Civil Judge,Moradabad and Others
Allahabad High Court · (1997) 05 AHC CK 0102
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115, 47
High Courts22 May 1997Dismissed
Shamim Ahmad Vs State of U.P.& Ors.
Allahabad High Court · (1997) 05 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 207