COURT ARCHIVE

Allahabad High Court judgments, 1997

1,850 judgments · page 56 of 93

High Courts20 May 1997Allowed

Ram Chitra Mandir Vs District Magistrate

Allahabad High Court · (1997) 05 AHC CK 0185

Uttar Pradesh Cinematograph Rules, 1951 — Rule 14Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3(1)Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 24A, 24A(1), 24A(2), 24A(3), 24A(4)

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High Courts20 May 1997Dismissed

Jeevan Bima Karmchari Sahkari Awas Samiti Ltd. Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 356 Supp : (1998) RD 130

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High Courts20 May 1997Dismissed

Shyam Swarup Gangwar Vs U.P. Co-operative Industrial Service Board and Another

Allahabad High Court · (1997) 3 UPLBEC 2018

Constitution of India, 1950 — Article 226, 227

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High Courts20 May 1997Dismissed

Kali Prasad Singh and Ors. Vs State of U.P.,Ministry of Education) Basic,through its Secretary & Ors.,

Allahabad High Court · (1997) 05 AHC CK 0085

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High Courts20 May 1997

Smt. Parveen Azad Vs Ist Additional District Judge, Badaun and others

Allahabad High Court · (1998) 1 AWC 519

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 8, 8(2), 9(3)

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High Courts20 May 1997

Kalloo and Others Vs State of U.P. and Another

Allahabad High Court · (1998) CriLJ 648

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 379(2), 397(1)

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High Courts20 May 1997Allowed

Subedar Major Virendra Singh Vs Union of India (UOI) and Others

Allahabad High Court · (1997) AWC 382 Supp

Defence Service Army Regulations, 1987 — Regulation 152, 163

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High Courts20 May 1997

Prem Narain Vs Smt. Maya Devi

Allahabad High Court · (1997) 21 ACR 814

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112

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High Courts19 May 1997Disposed Of

Rajesh Kumar Vs State of U.P.,through the Secretary,Revenue Dept.,U.P.,Lucknow & Ors.

Allahabad High Court · (1997) 05 AHC CK 0132

Constitution of India, 1950 — Article 16

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High Courts19 May 1997Partly Allowed

Sheopujan and Anr. Vs State of U.P.

Allahabad High Court · (1997) 05 AHC CK 0098

Uttar Pradesh Excise Act, 1910 — Section 60(1)(a)

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High Courts19 May 1997Dismissed

Smt. Pramila Gupta Vs Director of Education and Others

Allahabad High Court · (1997) 3 UPLBEC 1715

Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1

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High Courts19 May 1997Allowed

Modi Xerox Limited Vs Asstt. Collector of Central Excise

Allahabad High Court · (1997) 72 ECR 10 : (1998) 98 ELT 589

Central Excise (Valuation) Rules, 1975 — Rule 4, 5, 6Central Excises and Salt Act, 1944 — Section 4(1)

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High Courts19 May 1997Allowed

Ram Naresh Chaudhary and Another Vs State of U.P. and Others

Allahabad High Court · (1998) CriLJ 2346 : (1998) 3 RCR(Criminal) 607

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68A, 68A(1), 68A(2), 68B, 68EPrevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3, 3(1)

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High Courts16 May 1997Allowed

Vinod Sharma and Others Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 262 Supp

Constitution of India, 1950 — Article 12, 14, 16, 16(1)Uttar Pradesh State Industrial Development Corporation Employees Service Rules — Rule 16, 17, 18, 19, 20

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High Courts16 May 1997Dismissed