High Courts09 May 1997Allowed
Allahabad Development Authority and Another Vs Saffuddin and Others
Allahabad High Court · (1997) 05 AHC CK 0125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 9
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 59 of 93
High Courts09 May 1997Dismissed
Janjir Singh and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1998) CriLJ 2089
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(8)
High Courts09 May 1997
Commissioner of Income Tax Vs Ahmad Hussain Dildar Hussain
Allahabad High Court · (1997) 142 CTR 375 : (1998) 229 ITR 169
Income Tax Act, 1961 — Section 32
High Courts08 May 1997
Daya Shanker Yadav Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 855
Penal Code, 1860 (IPC) — Section 216
High Courts08 May 1997Dismissed
Smt. Queeni Banerji and Another Vs Board of Revenue and Others
Allahabad High Court · (1997) AWC 191 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 201, 210, 33, 34, 35Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts08 May 1997Dismissed
Union of India (UOI) and Another Vs Chandra Kiran Jain and Another
Allahabad High Court · (1997) AWC 114 Supp
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 80Constitution of India, 1950 — Article 254Provincial Small Cause Courts Act, 1887 — Section 10, 15, 25, 4, 5
High Courts08 May 1997Allowed
Kamta Prasad Tewari Vs Chief Revenue Controlling Authority and Another
Allahabad High Court · (1997) AWC 318 Supp : (1997) RD 424
Stamp Act, 1899 — Section 33, 38(2), 40, 47A
High Courts08 May 1997Disposed Of
COMMISSIONER OF INCOME TAX Vs UNIVERSAL TEXTILE CHEMICALS COMPANY.
Allahabad High Court · (1997) 142 CTR 496
Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 42
High Courts08 May 1997Dismissed
Ram Nath Vs Special Judge/Additional Distt.Judge Bijnor and Ors.
Allahabad High Court · (1997) 05 AHC CK 0117
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b), 24(2)
High Courts08 May 1997Dismissed
Gayatri Devi Vs State of U.P.& Ors.
Allahabad High Court · (1997) 05 AHC CK 0094
Constitution of India, 1950 — Article 16, 311
High Courts08 May 1997Dismissed
Deep Chandra Vs Sri Bhairav Singh Yadav & Ors.
Allahabad High Court · (1997) 05 AHC CK 0088
High Courts08 May 1997Allowed
Krishna Kumar Sharma Vs State of U.P. and Another
Allahabad High Court · (1997) AWC 195 Supp
Constitution of India, 1950 — Article 14Uttar Pradesh Subordinate Service (Amendment) Rules, 1992 — Rule 13(2)
High Courts08 May 1997Allowed
Rajesh Tripathi Vs Board of Governors, U.P. Government Motilal Nehru Regional Engineering College and Another
Allahabad High Court · (1997) AWC 224 Supp
High Courts08 May 1997
Chhangur Maurya and Another Vs State of U.P. and Others
Allahabad High Court · (1997) 05 AHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 133, 362, 367, 369, 424
High Courts07 May 1997Dismissed
Mrs. Jamuna Devi and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 725
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3)Penal Code, 1860 (IPC) — Section 109, 406, 498A
High Courts07 May 1997Dismissed
Smt. Ram Beti Vs District Panchayat Raj Adhikari and Others
Allahabad High Court · AIR 1998 All 80 : (1997) AWC 157 : (1998) RD 176 : (1997) 3 UPLBEC 1583
Constitution of India, 1950 — Article 243(C)(5)Uttar Pradesh Panchayat Raj Act, 1947 — Section 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B
High Courts07 May 1997Dismissed
Kamla Yadav Vs Shushma Devi and Others
Allahabad High Court · (1997) 05 AHC CK 0120
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 May 1997
Commissioner of Income Tax Vs Bar Council of U.P.
Allahabad High Court · (1999) 104 TAXMAN 663
Income Tax Act, 1961 — Section 10(23A), 11, 12, 12, 13
High Courts06 May 1997Dismissed
Chandra Narain Tripathi, Advocate Vs Union of India (UOI) and Others
Allahabad High Court · (1997) 05 AHC CK 0214
Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 20Constitution of India, 1950 — Article 217
High Courts06 May 1997
Syed Abdul Hasib Kirmani Vs Vijaya Bank and Others
Allahabad High Court · (1997) AWC 220 Supp