High Courts01 Apr 1997
Irfan Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 451
Prevention of Cruelty to Animals Act, 1960 — Section 11
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 69 of 93
High Courts01 Apr 1997
Kedar and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 448
Penal Code, 1860 (IPC) — Section 334
High Courts01 Apr 1997
Radhey Shyam Chaurasia Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 584
Penal Code, 1860 (IPC) — Section 379, 411
High Courts01 Apr 1997
Mool Chandra alias Gungey Yadav and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 585
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(2)Penal Code, 1860 (IPC) — Section 147, 148, 427, 435, 436
High Courts01 Apr 1997
Hari and Others Vs Smt. Sunri
Allahabad High Court · (1997) 21 ACR 603
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)
High Courts01 Apr 1997
Devendra Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 582
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380
High Courts01 Apr 1997Allowed
Triveni Structurals Ltd. Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 62 Supp
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 4K
High Courts01 Apr 1997Allowed
Badi Bahu Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 200 Supp : (1997) RD 385
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 4A
High Courts01 Apr 1997Dismissed
Smt. Prakash and Others Vs State of U.P. and Others
Allahabad High Court · (1997) 04 AHC CK 0021
Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 6Uttar Pradesh Urban Planning and Development Act, 1973 — Section 13(4), 14(2)
High Courts31 Mar 1997
Phoolan Devi Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 657
Constitution of India, 1950 — Article 1, 11, 14, 19, 20Criminal Procedure (Amendment) Act, 1955 — Section 367Criminal Procedure Code, 1973 (CrPC) — Section 207, 216, 308, 354, 354(3)
High Courts31 Mar 1997
Faquir Chand and Another Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 447
Penal Code, 1860 (IPC) — Section 323, 324, 34, 452
High Courts31 Mar 1997
Chandra Bali Vs Ram Lakhan and Others
Allahabad High Court · (1997) 21 ACR 520
Penal Code, 1860 (IPC) — Section 323, 325, 34, 504, 506
High Courts31 Mar 1997Allowed
Vijay Bahadur Singh Vs IVth Addl. District Judge and Others
Allahabad High Court · (1997) AWC 129 Supp
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21(1), 24(2)
High Courts31 Mar 1997Dismissed
Sayeed Khan Vs Rajendra Kumar Maheshwari and Another
Allahabad High Court · (1997) 21 ACR 468
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts31 Mar 1997Dismissed
Divya Bhatt Vs Director of Education (Higher Education),U.P.Allahabad & Ors.
Allahabad High Court · (1997) 03 AHC CK 0147
Uttar Pradesh State Universities Act, 1973 — Section 60C, 68A
High Courts31 Mar 1997Disposed Of
Muhammad Iqbal and Others Vs State and Another
Allahabad High Court · (1997) 03 AHC CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 169
High Courts31 Mar 1997Disposed Of
Munna Vs State
Allahabad High Court · (1997) 03 AHC CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 397Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8
High Courts31 Mar 1997Allowed
Hashim Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 397Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8
High Courts31 Mar 1997Dismissed
Vantian Jain Vs Chief Judicial Magistrate,Varanasi and Ors.
Allahabad High Court · (1998) 1 CivCC 476 : (1998) 1 RCR(Criminal) 125
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Mar 1997Dismissed
Smt. Vandana Jain Vs Chief Judicial Magistrate and Others
Allahabad High Court · (1998) CriLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420