High Courts20 Mar 1997Allowed
Dr. Madhu Gupta Vs Chancellor, University of Allahabad and Others
Allahabad High Court · (1997) AWC 49 Supp
Uttar Pradesh State Universities Act, 1973 — Section 31(3), 31(8)
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 72 of 93
High Courts20 Mar 1997Dismissed
Revti Raman and Others Vs District Judge and Others
Allahabad High Court · (1997) 03 AHC CK 0219
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 3
High Courts20 Mar 1997Dismissed
Smt. Rasheedan Vs Amar Singh and Others
Allahabad High Court · (1997) 2 CivCC 533 : (1997) RD 362
Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 34Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)
High Courts20 Mar 1997Allowed
Netra Pal Singh Vs Smt. Yashoda Devi
Allahabad High Court · (1997) 21 ACR 470
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Mar 1997Dismissed
Raj Pal Singh and Others Vs State
Allahabad High Court · (1997) 21 ACR 469
Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 325
High Courts20 Mar 1997Disposed Of
Maya Shanker Pandey Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 588
Criminal Procedure (Amendment) Act, 1978 — Section 14Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 332
High Courts20 Mar 1997
Om Prakash Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 510
Motor Vehicles Act, 1988 — Section 207
High Courts20 Mar 1997Dismissed
Janardan Mallah alias Chanardar Vs Pashupati Rai and Others
Allahabad High Court · (1997) 21 ACR 586
Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 390, 391, 399Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts20 Mar 1997Allowed
Sati Prasad Verma Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 37, 37(1), 8
High Courts20 Mar 1997Allowed
State of U.P. Vs Akhilesh Kumar and Others
Allahabad High Court · (1997) 03 AHC CK 0140
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5Land Acquisition Act, 1894 — Section 23(1), 28
High Courts20 Mar 1997Dismissed
Uma Shanker Rai Vs District Magistrate,Azamgarh & Ors.
Allahabad High Court · (1997) 03 AHC CK 0127
High Courts20 Mar 1997Allowed
Alok Kumar Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0103
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts20 Mar 1997Partly Allowed
Rajendra Singh Vs State
Allahabad High Court · (1997) 03 AHC CK 0100
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts20 Mar 1997Disposed Of
Mohammad Mobin Vs State of U.P.& Ors.
Allahabad High Court · (1997) 03 AHC CK 0096
Industrial Disputes Act, 1947 — Section 10(1)(4), 12
High Courts20 Mar 1997Dismissed
Jai Krishna Ssrivastava Vs Rajeshwar Dayal (Executive) and others
Allahabad High Court · AIR 1997 All 419
Succession Act, 1925 — Section 302Supreme Court Rules, 1883 — Order 55 Rule 3Trusts Act, 1882 — Section 34
High Courts20 Mar 1997
State of U.P., Through Collector Jhansi Vs Akhilesh Kumar & Ors.
Allahabad High Court · (1997) 03 AHC CK 0091
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5Land Acquisition Act, 1894 — Section 23(1), 28
High Courts20 Mar 1997Dismissed
Raja Ram Vs Shanti Devi
Allahabad High Court · (1997) 03 AHC CK 0076
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts20 Mar 1997Dismissed
Hakim Rafat Hussain Vs Prescribed Authority and Another
Allahabad High Court · (1997) 03 AHC CK 0070
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34
High Courts20 Mar 1997
Deep Narain and Another Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 444
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 244, 245Penal Code, 1860 (IPC) — Section 147, 148, 342, 352