High Courts25 Apr 1997Dismissed
Jagdish Yadav Vs State of U.P.& Others
Allahabad High Court · (1997) 04 AHC CK 0110
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 62 of 93
High Courts25 Apr 1997Allowed
Ram Ashrai Misra Vs State of U.P.and Another
Allahabad High Court · (1997) 04 AHC CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 242(2)
High Courts25 Apr 1997Allowed
Sabir Shah and Anr. Vs State of U.P.
Allahabad High Court · (1997) 04 AHC CK 0105
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 366, 376
High Courts25 Apr 1997Allowed
Ram Nagina Vs State of U.P.
Allahabad High Court · (1997) 04 AHC CK 0090
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Apr 1997Dismissed
Shushil Kumar Agarawal Vs Executive Engineer,Prantiya Division,Moradabad & Anr.
Allahabad High Court · (1997) 04 AHC CK 0079
Constitution of India, 1950 — Article 226
High Courts25 Apr 1997
Manik Chand Burman Vs Income Tax Officer
Allahabad High Court · (1998) 229 ITR 90
Income Tax Act, 1961 — Section 153, 153(2A)
High Courts25 Apr 1997Allowed
Shantaram Vishnu Kashalkar Vs District Judge and Another
Allahabad High Court · (1997) AWC 250 Supp : (1998) RD 596
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 11, 30(1), 33, 9
High Courts25 Apr 1997
Buddha Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 209, 309, 345
High Courts24 Apr 1997Dismissed
Ranjit Singh Chauhan and Another Vs State of U.P. and Others
Allahabad High Court · (1997) 04 AHC CK 0148
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 13
High Courts24 Apr 1997Disposed Of
B. Ed. Berozgar Sangh and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 3 UPLBEC 1774
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts24 Apr 1997Disposed Of
Sindh Detergent and Chemicals (Pvt.) Ltd. Vs CEGAT and Another
Allahabad High Court · (1997) 72 ECR 276
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts24 Apr 1997Dismissed
Satya Narain Mehrotra,since deceased represented by legal heirs and representatives Vs Shakuntala Kapoor,since deceased,represented by legal heirs and representatives
Allahabad High Court · (1997) 04 AHC CK 0097
High Courts24 Apr 1997Dismissed
Akhlaq Ahmad Khan Executive Engineer Electrical/Mechanical,P.W.D.,Varanasl Vs State of U.P.through Secretary P.W.D.,U.P.Shashan Lucknow & Ors.
Allahabad High Court · (1997) 04 AHC CK 0072
Constitution of India, 1950 — Article 141, 226, 323B
High Courts24 Apr 1997Partly Allowed
Mohd. Shahid Vs Aligarh Muslim University and Another
Allahabad High Court · (1998) 1 LLJ 25
Penal Code, 1860 (IPC) — Section 147, 323, 324, 325
High Courts24 Apr 1997
Hindustan Monark (P) Ltd. Vs Employees'' State Insurance Corporation and Others
Allahabad High Court · (1999) 1 LLJ 846
Employees State Insurance Act, 1948 — Section 84A, 85B, 94A
High Courts24 Apr 1997
B.Ed. Berozgar Sangh and Others Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 45 Supp : (1997) 3 UPLBEC 1774
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts24 Apr 1997
Kashi Nritya Evam Lalit Kala Sansthan Vs District Magistrate and Others
Allahabad High Court · (1997) 21 ACR 615
Criminal Procedure Code, 1973 (CrPC) — Section 22Immoral Traffic (Prevention) Act, 1956 — Section 16, 20
High Courts24 Apr 1997
Nanhey Lal Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 642
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 11(2), 113A, 113B, 32(1), 6
High Courts24 Apr 1997Allowed
Bramha Deen Tewari Vs Her Court Butler Technological Institute Society
Allahabad High Court · (1997) AWC 310 Supp
Constitution of India, 1950 — Article 12, 14, 16, 21
High Courts23 Apr 1997Dismissed
Vipin Behari Lal Srivastava Vs Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (1997) AWC 183 Supp