High Courts14 May 1997Disposed Of
Sohan Lal Vs First A.D.J.,Saharanpur & Ors.
Allahabad High Court · (1997) 05 AHC CK 0114
Civil Procedure Code, 1908 (CPC) — Section 144
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 58 of 93
High Courts14 May 1997Allowed
Narendra Kumar Vs Addl. Sales Tax Officer and Another
Allahabad High Court · (2003) 133 STC 511
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts14 May 1997Dismissed
Malkhan Vs State of U.P.
Allahabad High Court · (1998) CriLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 299, 299(2), 300, 301, 302
High Courts14 May 1997
Standard Chemical Co. Pvt. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1997) 143 CTR 398 : (1998) 229 ITR 193
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 37
High Courts14 May 1997
S.K. Masood alias Zafar and Others Vs Wahid Ahmad Ansari and Another
Allahabad High Court · (1997) AWC 101 Supp
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 22 Rule 9(2), Order 22 Rule 9(3), Order 41 Rule 4, 148Limitation Act, 1963 — Article 120, 121, 137, 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts14 May 1997
Kumari Mamta Jauhari Vs State of U.P. and Another
Allahabad High Court · (1997) AWC 172 Supp
Allahabad High Court Rules, 1952 — Rule 3
High Courts14 May 1997
Bhai Lal Gautam Vs Puran Chand and Another
Allahabad High Court · (1997) 21 ACR 611
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 494, 500
High Courts14 May 1997Dismissed
Shambhu Saran Srivastava Vs District Inspector of Schools and Others
Allahabad High Court · (1997) 05 AHC CK 0020
Uttar Pradesh Secondary Education Service Commission Act, 1982 — Section 18
High Courts14 May 1997Allowed
S.P. Agrawal Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 752
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 20, 9A
High Courts13 May 1997Allowed
E. Hill and Co. Ltd. Vs Regional Provident Fund Commissioner
Allahabad High Court · (1998) 1 LLJ 76 : (1997) 2 UPLBEC 1016
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(3)
High Courts13 May 1997Allowed
Kumari Manisha Gupta Vs Vice-Chancellor, Sahu Ji Maharaj University and Others
Allahabad High Court · (1997) AWC 174 Supp
High Courts13 May 1997Allowed
Balwant Singh and Sons and Others Vs Assistant Commissioner (Assessment)-6, Trade Tax and Another
Allahabad High Court · (2003) 133 STC 206
Uttar Pradesh Trade Tax Act, 1948 — Section 29A, 29A(3)
High Courts13 May 1997Allowed
Digamber Jain Kanya Shiksha Committee,Etah and Ors Vs Distt.Basic Shiksha Adhlkari,Etah & ors.
Allahabad High Court · (1997) 05 AHC CK 0124
Constitution of India, 1950 — Article 30(1)Recruitment and Condition Service and other Conditions of Employees and Group GH Employees Rules, 1984 — Rule 21
High Courts13 May 1997Allowed
E. Hill and Company Ltd. Vs Regional Provident Funds Commissioner
Allahabad High Court · (1998) 1 LLJ 76 : (1997) 2 UPLBEC 1016
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts13 May 1997Allowed
Doolah Jan Vs IIIrd Addl. District Judge and Another
Allahabad High Court · (1997) AWC 236 Supp
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts12 May 1997Allowed
Ram Jiyawan and Ors.,etc. Vs State of U.P.& Ors.,etc.
Allahabad High Court · (1997) 05 AHC CK 0133
Constitution of India, 1950 — Article 14, 166(1), 39
High Courts12 May 1997Dismissed
Raj Singh and Others Vs District Panchayat Raj Adhikari and Others
Allahabad High Court · (1997) AWC 323 Supp : (1997) RD 429
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(11), 12(6), 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B
High Courts12 May 1997
I.A. Siddiqui Vs Executive Engineer, Electricity Civil Division Prathsim, Parichha Thermal Power Project and Others
Allahabad High Court · (1997) AWC 274 Supp : (1998) RD 258
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 26 Rule 9
High Courts10 May 1997
State of U.P. and Another Vs Raj Narain Singh and Others
Allahabad High Court · (1997) AWC 189 Supp
Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 17, 18, 23, 28(2), 30
High Courts09 May 1997Dismissed
Smt. Raj Purwar Vs Smt. Roma Chaudhary and Others
Allahabad High Court · (1997) AWC 234 Supp
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Transfer of Property Act, 1882 — Section 108Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 7(1)