High Courts01 May 1997Dismissed
COMMISSIONER OF INCOME TAX Vs MEERUT BIRI FACTORY.
Allahabad High Court · (1998) 146 CTR 489
Income Tax Act, 1961 — Section 256, 30, 31, 32, 33
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 61 of 93
High Courts01 May 1997Dismissed
Suresh and Others Vs Union of India (UOI) and Others
Allahabad High Court · (1999) 1 DMC 304
Constitution of India, 1950 — Article 14, 25, 26Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
High Courts01 May 1997
COMMISSIONER OF Income Tax Vs MADHO LAL SUALAL.
Allahabad High Court · (1998) 144 CTR 420
Income Tax Act, 1961 — Section 256, 37, 40
High Courts01 May 1997Dismissed
Anskalin Nalkoop Chalak Association Vs State of U.P. and Others
Allahabad High Court · (1997) 05 AHC CK 0034
High Courts01 May 1997Dismissed
Vinai Kumar Dubey Vs District Inspector of Schools and Another
Allahabad High Court · (1997) AWC 5 Supp
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(1)
High Courts30 Apr 1997Disposed Of
COMMISSIONER OF INCOME TAX Vs SHREE AGARWAL FLOUR and OIL MILLS
Allahabad High Court · (1998) 148 CTR 378
Income Tax Act, 1961 — Section 256
High Courts30 Apr 1997Dismissed
Sri Satnarayan Ji Maharaj Virajman Mandir Sat Narayan Dharamshala and others Vs Rajendra Prasad Aggarwal and others
Allahabad High Court · AIR 1997 All 413
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 151, 92
High Courts30 Apr 1997Allowed
Ram Kumar and Anr. Vs District Inspector of Schools,Jalaun at Orai,& Ors.
Allahabad High Court · (1997) 04 AHC CK 0117
High Courts30 Apr 1997Dismissed
Yashwant Singh Yadav Vs Prescribed Authority/Sub-Divisional Officer and Another
Allahabad High Court · (1997) 04 AHC CK 0024
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Representation of the People Act, 1951 — Section 117(1), 86(1)Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 3, 3(1), 4, 4(1), 6
High Courts30 Apr 1997Dismissed
Nishant Pandey and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 757
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 406, 498A
High Courts30 Apr 1997
COMMISSIONER OF INCOME TAX Vs RAM KISHAN DAS OM PRAKASH.
Allahabad High Court · (1998) 146 CTR 167
Income Tax Act, 1961 — Section 256
High Courts29 Apr 1997Allowed
U.P. State Sugar Corporation Ltd. Vs Dr. Kailash Behari Sharma and Another
Allahabad High Court · (1997) AWC 152 Supp
Companies Act, 1956 — Section 6Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 33C(2)Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 16, 16(1), 3, 7(1)
High Courts29 Apr 1997Dismissed
Vimla Kumari Gwal Vs Satish Kumar Yadav
Allahabad High Court · (1997) 04 AHC CK 0095
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 43 Rule 1(n), Order 43 Rule 1A(2), Order 9 Rule 13, 151Contract Act, 1872 — Section 15, 16, 17, 18, 19Limitation Act, 1963 — Section 5
High Courts29 Apr 1997Disposed Of
Ghanshyam Raj Narain Dubey Vs Union of India & Ors.
Allahabad High Court · (1997) 04 AHC CK 0091
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Apr 1997Disposed Of
Committee of Management,Naldeo Kuldeo Purva Madhyamik Vidyalaya,Belaon,District Jaunpur and Anr. Vs Assistant Registrar,Firms,Societies and Chits,Azamgarh & Anr.
Allahabad High Court · (1997) 04 AHC CK 0073
Societies Registration Act, 1860 — Section 25(1)
High Courts29 Apr 1997Allowed
Gram Panchayat Vs Collector and Others
Allahabad High Court · (1997) 04 AHC CK 0012
Constitution of India, 1950 — Article 15(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126
High Courts28 Apr 1997Disposed Of
Pravin Chaudhary Vs State
Allahabad High Court · (1997) 04 AHC CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482
High Courts25 Apr 1997Allowed
Smt. Suraj Mukhi Vs Bhikam Singh and Others
Allahabad High Court · (1997) AWC 1 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 89
High Courts25 Apr 1997Allowed
NARESH CHAND AGARWAL Vs COMMISSIONER OF INCOME TAX and Others
Allahabad High Court · (1998) 144 CTR 338
Income Tax Act, 1961 — Section 132, 241