High Courts26 Nov 1997Dismissed
Awadesh Kumar Vs Supdt.Distt.Jail & Ors.
Allahabad High Court · (1997) 11 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 309, 50
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 9 of 93
High Courts26 Nov 1997
Tale Singh Yadav Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1253
Arms Act, 1959 — Section 17, 17(3), 17(5), 18Constitution of India, 1950 — Article 21
High Courts26 Nov 1997
Commissioner of Income Tax Vs Ishtiaq Hussain
Allahabad High Court · (1998) 232 ITR 673 : (1998) 98 TAXMAN 419
Income Tax Act, 1961 — Section 256, 271(1)
High Courts25 Nov 1997
Ram Krishna Tekeriwal Vs Commissioner of Income Tax
Allahabad High Court · (1997) 11 AHC CK 0136
Income Tax Act, 1961 — Section 2(7), 256(1), 64, 64(1), 64(1)(i)
High Courts25 Nov 1997Allowed
Sripal Vs Rajendra Prasad and others
Allahabad High Court · (1999) ACJ 92 : (1998) 3 AWC 2322
Civil Procedure Code, 1908 (CPC) — Section 24Motor Vehicles Act, 1988 — Section 16(2), 166, 166(2)
High Courts25 Nov 1997Dismissed
Rajvir Singh Khokhar Vs U.P. Public Service Tribunal, Noor Jawahar Bhawan, Lucknow and others
Allahabad High Court · (1998) 3 AWC 1913
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 16, 311(2)Penal Code, 1860 (IPC) — Section 120B, 420
High Courts25 Nov 1997Dismissed
Mohan Lal Bahri (deceased by L.R.s) Vs K.L. Bahri and Others
Allahabad High Court · AIR 1998 All 247 : (1997) AWC 833
Partnership Act, 1932 — Section 14
High Courts25 Nov 1997Dismissed
Nandu Mal Girdhari Lal a partnership Firm,through its Partner Ravindra Kumar and Another Vs Krishi Utpadan Mandi Samiti,Navin Mandi Sthal,Muzaffarnagar,through its Secretary/President (A.D.M.) and Others
Allahabad High Court · (1997) 11 AHC CK 0088
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10
High Courts25 Nov 1997Allowed
Ram Adhar Mishra and others Vs Chandrika Mishra
Allahabad High Court · (1998) 1 AWC 422
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts25 Nov 1997
Smt. Tulia Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1399
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(1A), 17(4), 3
High Courts25 Nov 1997Dismissed
Bajrang Bahadur Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1998) 3 UPLBEC 1876
Constitution of India, 1950 — Article 14, 226, 235Uttar Pradesh Nyayik Sewa Niyamavali, 1951 — Rule 19, 20, 21, 22, 23
High Courts25 Nov 1997Allowed
Smt. Dipti Chatterji Vs State of U.P. and Others
Allahabad High Court · (1997) AWC 653 Supp
Uttar Pradesh Intermediate Education Act, 1921 — Section 16Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10
High Courts25 Nov 1997Allowed
Adesh Kumar Jain and Others Vs U.P. State Electricity Board and Others
Allahabad High Court · (1997) AWC 645 Supp
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 2Uttar Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1958 — Section 3
High Courts24 Nov 1997Allowed
U.P. State Electricity Board and Another Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (1998) 1 UPLBEC 152 : (1997) 1 UPLBEC 372
Apprentices Act, 1961 — Section 18, 4, 4(1), 4(4), 7Apprenticeship Rules, 1962 — Rule 4B, 5Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts24 Nov 1997Dismissed
Bale Singh and Ors. Vs State of U.P.
Allahabad High Court · (1997) 11 AHC CK 0054
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts24 Nov 1997
Siel Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1998) 75 ECR 520
High Courts22 Nov 1997Dismissed
State of U.P. Vs Shri Nath and Another
Allahabad High Court · (1997) AWC 870 Supp
Urban Land (Ceiling and Regulation) Act, 1976 — Section 3(3), 33, 6(1), 8, 8(1)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5(2), 5(3)
High Courts22 Nov 1997Allowed
Ramesh Chandra Yadav and others Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1382
High Courts22 Nov 1997Dismissed
Ram Kripal Sharma Vs District Inspector of Schools and Others
Allahabad High Court · (1997) AWC 672 : (1998) 1 UPLBEC 159
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 11, 12, 7, 8, 9AUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 21(1)
High Courts22 Nov 1997
MITTAL COAL ENTERPRISES Vs ASSISTANT COMMISSIONER OF INCOME TAX
Allahabad High Court · (1998) 149 CTR 462
Income Tax Act, 1961 — Section 158BC, 158BD, 222, 223, 224