High Courts16 Apr 1997
Kishan Sahai and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 04 AHC CK 0169
Land Acquisition Act, 1894 — Section 23, 4, 4(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 32(1)
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 64 of 93
High Courts15 Apr 1997Dismissed
U.P. Pesticides and Fertilizers Vs Fertilizers Registering Authority/District Agriculture Officer and Others
Allahabad High Court · (1997) AWC 7 Supp
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 1997Dismissed
Devendra Kumar Misra Vs State of U.P.
Allahabad High Court · (1998) CriLJ 2348
Criminal Procedure Code, 1973 (CrPC) — Section 209, 309, 309(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(2), 23, 36D, 37, 50
High Courts15 Apr 1997Partly Allowed
Shriram Pistons and Rings Ltd. Vs Commissioner, Trade Tax
Allahabad High Court · (2003) 133 STC 39
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts15 Apr 1997Dismissed
Anil Shoe Corner Vs Commissioner of Trade Tax
Allahabad High Court · (2003) 133 STC 64
Uttar Pradesh Trade Tax Act, 1948 — Section 22
High Courts15 Apr 1997Allowed
Alladiya Old Iron Scrap Dealer Vs Commissioner of Trade Tax
Allahabad High Court · (1999) 107 ELT 19 : (2003) 133 STC 73
Uttar Pradesh Trade Tax Act, 1948 — Section 2
High Courts15 Apr 1997Allowed
Smt. Lal Mani Vs State of U.P. and Others
Allahabad High Court · (1997) 04 AHC CK 0007
High Courts11 Apr 1997Allowed
Kumari Ram Chamala Kahar Vs State of U.P. and Others
Allahabad High Court · (1997) 04 AHC CK 0165
Constitution of India, 1950 — Article 311(2)
High Courts11 Apr 1997Allowed
Ram Awadh Vs Deputy Inspector General, Western Region and Others
Allahabad High Court · (1997) 04 AHC CK 0151
Penal Code, 1860 (IPC) — Section 304, 32, 323, 34, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts11 Apr 1997Dismissed
Smt. Rukma Rawat Vs Chancellor, Garhwal University and Others
Allahabad High Court · (1997) 04 AHC CK 0149
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts11 Apr 1997Dismissed
Hari Shanker Sharma and Others Vs Artificial Limbs Manufacturing Corporation of India and Others
Allahabad High Court · (2000) 3 LLJ 625 : (1997) 2 UPLBEC 1086
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts11 Apr 1997Partly Allowed
U.P. Vidyut Mazdoor Sangh and Others Vs U.P. State Electricity Board and Others
Allahabad High Court · (1998) 2 LLJ 419 : (1997) 2 UPLBEC 1295
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 25N, 6N
High Courts11 Apr 1997Allowed
Nagendra Kumar Vs Shri Shahuji Maharaj Viswa Vidyalaya,Kanpur,through Its Registrar & Ors.
Allahabad High Court · (1997) 04 AHC CK 0080
High Courts11 Apr 1997Dismissed
Santosh Kumar Srivastava Vs District Inspector of Schools Jaunpur & Anr.
Allahabad High Court · (1997) 04 AHC CK 0076
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16F
High Courts11 Apr 1997Allowed
Sardar Arvindar Singh Vs U.P. Public Services Tribunal No. II and Others
Allahabad High Court · (1997) 04 AHC CK 0029
Constitution of India, 1950 — Article 226
High Courts09 Apr 1997Allowed
Vineet Kumar Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 719
Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Apr 1997Dismissed
Baij Nath prasad Vs Sahdei Devi and Others
Allahabad High Court · (1997) 04 AHC CK 0114
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Apr 1997Dismissed
Ram Prasad and Ors. Vs Lakshmi Narain Misra and another
Allahabad High Court · (1997) 04 AHC CK 0100
High Courts09 Apr 1997Disposed Of
Motilal Vs Distt.Judge,Ballia and Ors.
Allahabad High Court · (1997) 04 AHC CK 0099
Arbitration Act, 1940 — Section 30, 33, 39
High Courts09 Apr 1997Allowed
Pyare Lal Vs State of U.P.
Allahabad High Court · (1997) 04 AHC CK 0088
Penal Code, 1860 (IPC) — Section 325