High Courts11 Mar 1997Allowed
Naresh Kumar Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 402
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 77 of 93
High Courts11 Mar 1997Disposed Of
Krishna Madho Sharma and Others Vs State of U.P., and Others
Allahabad High Court · (1997) 03 AHC CK 0171
High Courts11 Mar 1997Dismissed
Smt. Shashi Goyal Vs IInd Additional District Judge and Another
Allahabad High Court · (1997) 03 AHC CK 0155
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21, 21(1), 22, 24
High Courts11 Mar 1997Allowed
Bimla Rani and Ors. Vs Om Prakash and Ors.
Allahabad High Court · (1997) 03 AHC CK 0119
Motor Vehicles Act, 1988 — Section 166(3)
High Courts11 Mar 1997Dismissed
Khayali Ram Vs VIth Additional District Judge and Others
Allahabad High Court · (1997) 03 AHC CK 0075
High Courts11 Mar 1997
Bimal Barua and Another Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 604
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 190Penal Code, 1860 (IPC) — Section 392, 406, 419, 420, 504
High Courts11 Mar 1997
Shabih Haider Vs Rafiqul Hassan and Another
Allahabad High Court · (1997) 21 ACR 523
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Mar 1997
Mewa Ram Vs State
Allahabad High Court · (1997) 21 ACR 572
Criminal Procedure Code, 1973 (CrPC) — Section 302Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7
High Courts11 Mar 1997
Sharad K. Agarwal and Others Vs State of U.P. and Another
Allahabad High Court · (1997) 21 ACR 357
Criminal Procedure Code, 1973 (CrPC) — Section 173, 177, 406, 407, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts10 Mar 1997Allowed
Ram Chandar Vs State and Another
Allahabad High Court · (1997) 21 ACR 484
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7
High Courts10 Mar 1997Disposed Of
Moti Lal Gupta Vs State of U.P. and Others
Allahabad High Court · (1997) 03 AHC CK 0209
High Courts10 Mar 1997
Sushil Kumar Vs Hardatt Singh and Others
Allahabad High Court · (1997) 21 ACR 514
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 409
High Courts10 Mar 1997Allowed
Fateh Singh Vs Union of India (UOI)
Allahabad High Court · (1997) 03 AHC CK 0176
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 41
High Courts10 Mar 1997Allowed
Smt. Sadhana Randev Vs Santosh Kumar
Allahabad High Court · (1997) AWC 1796 : (1998) 1 CivCC 459 : (1998) 1 DMC 710 : (1997) 1 DMC 643
Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts10 Mar 1997Dismissed
Zakir Hussain Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0150
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 57
High Courts10 Mar 1997Allowed
Kamta Nath Vs State of U.P.
Allahabad High Court · (1997) 03 AHC CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 158
High Courts10 Mar 1997Allowed
Union of India Vs Mohammad Shamim
Allahabad High Court · (1997) 03 AHC CK 0129
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts10 Mar 1997Dismissed
Ravi Company Pahariya Mandi City Varanasi Vs Prescribed Authority/City Magistrate Varanasi & Anr.
Allahabad High Court · (1997) 03 AHC CK 0122
Constitution of India, 1950 — Article 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4
High Courts10 Mar 1997Allowed
Ram Chander Vs State & Anr.
Allahabad High Court · (1997) 03 AHC CK 0108
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7
High Courts10 Mar 1997Dismissed
R.B.Agnihotri Vs Labour Commissioner,U.P.Kanpur & Anr.
Allahabad High Court · (1997) 03 AHC CK 0097
Uttar Pradesh Government Servants (Classification, Control and Appeal) Rules, 1930 — Rule 49A