High Courts23 Apr 1997Disposed Of
Mohd. Ismail Vs Member Secretary,Dist.Administrative Committee,Fatehpur & Ors.
Allahabad High Court · (1997) 04 AHC CK 0107
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 63 of 93
High Courts23 Apr 1997Dismissed
Mahesh Ram Vs Presiding Officer,Labour Court,Gorakhpur & Ors.
Allahabad High Court · (1997) 04 AHC CK 0082
Industrial Disputes Act, 1947 — Section 25F, 25FFF
High Courts23 Apr 1997Allowed
Poonam Singh,Chetna Singh Vs Allahabad University & Ors.
Allahabad High Court · (1997) 04 AHC CK 0078
Constitution of India, 1950 — Article 226
High Courts23 Apr 1997
Union of India (UOI) (Narcotics Control Bureau) Vs Darshan Kumar
Allahabad High Court · (1997) 21 ACR 671 : (1997) 4 RCR(Criminal) 547
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 41(2), 67, 8
High Courts23 Apr 1997Dismissed
Ved Prakash Kapoor and Others Vs Kamla Prasad Rai
Allahabad High Court · (1997) 04 AHC CK 0010
Contempt of Courts Act, 1971 — Section 19, 19(1)Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Police Act, 1861 — Section 7
High Courts22 Apr 1997Disposed Of
Sindh Detergent and Chemicals Pvt. Ltd. Vs CEGAT
Allahabad High Court · (1997) 73 ECR 277
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts22 Apr 1997Dismissed
Rakesh Kumar and Others Vs Special Secretary, State of U.P. and Others
Allahabad High Court · (1997) AWC 127 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 1, 11B, 12, 95(1), 96A
High Courts22 Apr 1997Allowed
Jagat Narain Vs State of U.P.& Ors.
Allahabad High Court · (1997) 04 AHC CK 0104
Uttar Pradesh Prisoners Release on Probation Act, 1938 — Section 2
High Courts22 Apr 1997Allowed
Jaswant Sugar Mills Limited,Meerut Vs State of U.P.and Ors.
Allahabad High Court · (1997) 04 AHC CK 0101
Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 7
High Courts22 Apr 1997Dismissed
Nisar Ahmad and Others Vs U.P. State Cement Corpn. Ltd. and Others
Allahabad High Court · (1997) AWC 269 Supp
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7(2)
High Courts22 Apr 1997Dismissed
Jalam Vs The State
Allahabad High Court · (1998) CriLJ 2103
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 299
High Courts22 Apr 1997
Hem Electric Manufacturing Company Pvt. Ltd. Vs Superintendent of CE and Others
Allahabad High Court · (1997) 72 ECR 15
High Courts21 Apr 1997Dismissed
Ashok Kumar Mishra Vs L.H. Sugar Factory Ltd.
Allahabad High Court · (1997) 04 AHC CK 0166
Constitution of India, 1950 — Article 226, 22GFactories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2, 25K, 25L, 25N, 2A
High Courts21 Apr 1997Dismissed
Ashok Kumar Misra Vs L.H. Sugar Factory Ltd.
Allahabad High Court · (1998) 1 LLJ 32
Industrial Disputes Act, 1947 — Section 25K, 25N
High Courts21 Apr 1997Allowed
Smt. Neera Tandon Vs Registrar, Kanpur University and Others
Allahabad High Court · (1997) 04 AHC CK 0121
Constitution of India, 1950 — Article 226
High Courts21 Apr 1997Allowed
Pappu Singh Vs State of U.P.
Allahabad High Court · (1997) 04 AHC CK 0084
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 Apr 1997Dismissed
Paras Nath Pandey Vs Assistant Director (Administration) Directorate of Training and Employment,U.P.Lucknow and Ors.
Allahabad High Court · (1997) 04 AHC CK 0119
Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 18, 29, 3(2)
High Courts17 Apr 1997Disposed Of
Commissioner of Income Tax Vs Purshottam Das Rais
Allahabad High Court · (1997) 143 CTR 382 : (1998) 229 ITR 557 : (1997) 95 TAXMAN 171
Income Tax Act, 1961 — Section 67, 67(2), 80L, 80L(1)
High Courts17 Apr 1997Allowed
Amar Nath Misra and another Vs The District Inspector of Schools, Ballia and others
Allahabad High Court · AIR 1997 All 358 : (1997) AWC 19
Evidence Act, 1872 — Section 115Uttar Pradesh Intermediate Education Act, 1921 — Section 16
High Courts17 Apr 1997Dismissed
Chidda Vs Board of Revenue and Others
Allahabad High Court · (1997) AWC 361 Supp : (1997) RD 531
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 28