High Courts02 Apr 1997Dismissed
A.P. Gupta Vs Union of India (UOI)
Allahabad High Court · (1997) 04 AHC CK 0051
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 56, 57, 58
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 68 of 93
High Courts02 Apr 1997
Sahab Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 579
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 227Evidence Act, 1872 — Section 145
High Courts02 Apr 1997
Pooran Singh (In Jail) Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 640
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts02 Apr 1997
Ram Asrey Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 580
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240, 378Penal Code, 1860 (IPC) — Section 382
High Courts02 Apr 1997Dismissed
Santosh Singh Bhadauriya Vs Ramesh Chandra Nigam and Another
Allahabad High Court · (1997) 04 AHC CK 0019
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25, 25(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Provincial Small Cause Courts Act, 1887 — Section 15(2), 25
High Courts02 Apr 1997Dismissed
Mahmood Akhtar Vs Smt. Saraswati Devi and Another
Allahabad High Court · (1998) RD 412
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 3, Order 9 Rule 6, Order 9 Rule 7Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts02 Apr 1997Allowed
Sunil Kumar Sharma Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 9 Supp
Constitution of India, 1950 — Article 226, 311Uttar Pradesh Police Regulations, 1948 — Regulation 541, 541(1), 541(2)
High Courts01 Apr 1997
Akram and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 450
Prevention of Cruelty to Animals Act, 1960 — Section 26Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8
High Courts01 Apr 1997
Samsad and Another Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 452
Prevention of Cruelty to Animals Act, 1960 — Section 11
High Courts01 Apr 1997Allowed
Tej Ram Vs District Judge and Others
Allahabad High Court · (1997) AWC 33 Supp
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 13, 14
High Courts01 Apr 1997Dismissed
Ajai Kumar Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 512
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 198A
High Courts01 Apr 1997Allowed
Hansraj Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 583
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Apr 1997Dismissed
Sami Hasan Vs U.P.Zila Adhikari Amroha,Distt.Moradabad & Ors.
Allahabad High Court · (1997) 04 AHC CK 0103
Constitution of India, 1950 — Article 14
High Courts01 Apr 1997Dismissed
Sami Hasan Vs U.P.Zila Adhikari Amroha,Distt.Moradabad and Others
Allahabad High Court · (1997) 04 AHC CK 0094
Constitution of India, 1950 — Article 14
High Courts01 Apr 1997Dismissed
Prabhu Vs State of U.P.
Allahabad High Court · (1997) 04 AHC CK 0092
Penal Code, 1860 (IPC) — Section 376
High Courts01 Apr 1997Dismissed
Banshi Lal Chandel and Ors. Vs Union Bank of India & Ors.
Allahabad High Court · (1997) 04 AHC CK 0077
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Officers Service Regulations, 1979 — Regulation 47
High Courts01 Apr 1997
Smt. Guddi Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1997 All 396 : (1997) 2 AWC 1311 : (1998) RD 361 : (1997) 2 UPLBEC 872
General Clauses Act, 1897 — Section 3(26)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Registration Act, 1908 — Section 17(1)
High Courts01 Apr 1997Disposed Of
Surendra Kumar Rai Vs Zilla Parishad, Jhansi and others
Allahabad High Court · AIR 1997 All 387 : (1997) AWC 141 : (1997) 2 UPLBEC 1106
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 10, 14, 16, 65Evidence Act, 1872 — Section 115
High Courts01 Apr 1997Dismissed
Praveen Kumar Singh Vs Nagar Palika Parishad Deoria and Others
Allahabad High Court · AIR 1998 All 13 : (1997) 2 AWC 1100
Constitution of India, 1950 — Article 14, 19(1), 299