High Courts16 May 1997
Kunji Lal Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 848
Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 57 of 93
High Courts16 May 1997Dismissed
Arunandra Singh Vs District Panchayat Raj Officer and Others
Allahabad High Court · (1997) 05 AHC CK 0017
Constitution of India, 1950 — Article 55Income Tax Act, 1961 — Section 288A, 288BUttar Pradesh Municipalities Act, 1916 — Section 87A(12)
High Courts16 May 1997Dismissed
Ram Bhajan Vs State of U.P. and Others
Allahabad High Court · (1997) 05 AHC CK 0012
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(5)
High Courts15 May 1997Allowed
Hindon Rubbers Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1997) ECR 12 : (1997) 93 ELT 332
Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 11, 11A, 2, 3
High Courts15 May 1997Allowed
C.M. Wahal (Decd.) through L.Rs. Vs Divisional Manager, L.I.C. of India and Another
Allahabad High Court · (1997) AWC 204 Supp
High Courts15 May 1997Allowed
Mangroo and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1997) 05 AHC CK 0167
Civil Procedure Code, 1908 (CPC) — Section 100, 80
High Courts15 May 1997Dismissed
Commissioner, Sales Tax Vs R.K. Wires Pvt. Ltd.
Allahabad High Court · (2003) 133 STC 415
High Courts15 May 1997
Commissioner of Income Tax Vs Vijai Kumar Rajesh Kumar
Allahabad High Court · (1998) 144 CTR 582 : (1998) 231 ITR 625
Income Tax Act, 1961 — Section 185
High Courts15 May 1997Allowed
Sundar Lal and Others Vs State of U.P.
Allahabad High Court · (1998) CriLJ 1058
Arms Act, 1959 — Section 27, 29Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 109, 141, 147, 148
High Courts15 May 1997Dismissed
Gauresh Ahuja Vs Smt. Pushpa Sachdeva
Allahabad High Court · (1997) AWC 169 Supp
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, Order 6 Rule 17
High Courts15 May 1997Dismissed
Ram Pyare Vs Shambhu Nath Rai and Others
Allahabad High Court · (1998) RD 677
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 6A, Order 26 Rule 10(2), Order 26 Rule 13, Order 26 Rule 14Evidence Act, 1872 — Section 35, 54
High Courts15 May 1997Dismissed
Yasin and Others Vs Ist Addl. District Judge and Others
Allahabad High Court · (1997) AWC 202 Supp
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Provincial Small Cause Courts Act, 1887 — Section 17(1), 25
High Courts15 May 1997
Jalil and Another Vs State of U.P.
Allahabad High Court · (1997) 05 AHC CK 0023
Penal Code, 1860 (IPC) — Section 323, 34, 452
High Courts15 May 1997
Ram Saran Bansal and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 726
Copyright Act, 1957 — Section 63, 64Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 204, 207, 238Penal Code, 1860 (IPC) — Section 302, 419, 420
High Courts14 May 1997
Veerbhan Gupta and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 695
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 399, 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 218, 384
High Courts14 May 1997
Subas Singh alias Subhash Singh Vs District Magistrate
Allahabad High Court · (1997) 21 ACR 898
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3Uttar Pradesh Trade Tax Act, 1948 — Section 21
High Courts14 May 1997Dismissed
Smt. Madhur Lata alias Madhu Lata Vs Addl. District Judge (Uttarakhand Case) and Another
Allahabad High Court · (1997) 05 AHC CK 0197
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(1), 16, 16(1), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 11, 9, 9(3)
High Courts14 May 1997Allowed
Kaneez Fatima Vs Principal, Hamidia Girls Inter College and Another
Allahabad High Court · (1997) AWC 257 Supp
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 34
High Courts14 May 1997Dismissed
Principal, Rastriya Higher Secondary School Vs Bani Singh Yadav and Another
Allahabad High Court · (1997) AWC 79 Supp
Specific Relief Act, 1963 — Section 14, 21, 22, 34, 41Uttar Pradesh Intermediate Education Act, 1921 — Regulation 16, 16G, 33, 36, 37
High Courts14 May 1997Disposed Of
Income Tax Officer Vs Kalyan Das Madan Mohan
Allahabad High Court · (1998) 147 CTR 483 : (1998) 230 ITR 191
Income Tax Act, 1961 — Section 188Partnership Act, 1932 — Section 42