High Courts19 Mar 1997Allowed
Ashok Kumar Bharti Vs State of U.P.& Ors.
Allahabad High Court · (1997) 03 AHC CK 0090
Uttar Pradesh Direct Recruitment Through Public Service Commission Preliminary Examination Rules, 1986 — Rule 2(1)
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 74 of 93
High Courts19 Mar 1997Allowed
Anil Kumar Agrawal Vs U.P. Krishi Utpadan Mandi Parishad and Another
Allahabad High Court · (1997) 03 AHC CK 0048
High Courts19 Mar 1997
Jamuna Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 473
Penal Code, 1860 (IPC) — Section 435
High Courts19 Mar 1997Disposed Of
Raghubir Singh Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 569
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 467, 468, 506
High Courts18 Mar 1997Dismissed
Ghanshyam Prasad Vs State
Allahabad High Court · (1997) 21 ACR 478
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
High Courts18 Mar 1997Dismissed
Upendra Kumar and Others Vs District Judge and Others
Allahabad High Court · (1998) RD 522
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 1(1), Order 32 Rule 1(2), Order 32 Rule 1(3)
High Courts18 Mar 1997Allowed
Azmeri Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 509
Prevention of Cruelty to Animals Act, 1960 — Section 11
High Courts18 Mar 1997Allowed
Smt. Rekha and Another Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 479
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 319Penal Code, 1860 (IPC) — Section 498A
High Courts18 Mar 1997Allowed
Pawan and Anr. Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts18 Mar 1997Disposed Of
R.N.Srivastava Vs State of U.P.,through Principal Secy.Institutional Finance,(Trade Tax),Deptt.U.P.Civil Secretariat,Lucknow & Ors.
Allahabad High Court · (1997) 03 AHC CK 0098
Constitution of India, 1950 — Article 226
High Courts18 Mar 1997
Sita Ram Singh and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 463
Criminal Procedure Code, 1973 (CrPC) — Section 210
High Courts18 Mar 1997Dismissed
Faqirey Lal (In Jail) Vs State
Allahabad High Court · (1997) 21 ACR 465
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts18 Mar 1997Dismissed
Nepal Singh Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 480
Opium Act, 1878 — Section 9
High Courts18 Mar 1997
Ram Manohar (In Jail) Vs State
Allahabad High Court · (1997) 21 ACR 462
Penal Code, 1860 (IPC) — Section 354
High Courts18 Mar 1997Allowed
R.B. Singh Vs State of U.P. and Others
Allahabad High Court · (1997) 03 AHC CK 0003
Industrial Disputes Act, 1947 — Section 25F
High Courts17 Mar 1997
Shri Ram Vs Shanti
Allahabad High Court · (1997) 21 ACR 436
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Mar 1997
Committee of Management, Bhartiya Uchchattar Madhyamik Vidyalaya and Another Vs Deputy Director of Education (Madhyamik) and Others
Allahabad High Court · (1997) 03 AHC CK 0207
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(1), 16A(7)
High Courts17 Mar 1997Partly Allowed
Asha Ram Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1997) RD 316
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts17 Mar 1997Dismissed
Committee of Management, Bhartiya Uchchatar Madhyamik Vidyalaya and Others Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (1997) 03 AHC CK 0189
Societies Registration Act, 1860 — Section 12D, 25, 25(1), 3, 4
High Courts17 Mar 1997Allowed
Narain Prasad Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1997) RD 372
Contract Act, 1872 — Section 25Transfer of Property Act, 1882 — Section 54, 55(4)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 48