High Courts17 Jan 1997Disposed Of
Raghubar Dayal Vs State of U.P.
Allahabad High Court · (1997) 01 AHC CK 0082
Juvenile Justice Act, 1986 — Section 24Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 90 of 93
High Courts17 Jan 1997Disposed Of
U.P.Avas Evam Vikas Parishad Vs Satya Prakash and Others
Allahabad High Court · (1997) 01 AHC CK 0078
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 6
High Courts17 Jan 1997Allowed
Santosh Kumar Srivastava Vs Pradeshik Co-operative Dairy Federation Ltd. and Others
Allahabad High Court · (1997) 01 AHC CK 0012
High Courts17 Jan 1997Dismissed
Abdul Mannan Jafri Vs State of U.P. and Others
Allahabad High Court · (1997) 1 UPLBEC 234
High Courts17 Jan 1997Dismissed
Surya Bikram Tewari Vs Union of India (UOI) and Others
Allahabad High Court · (1997) 01 AHC CK 0002
Constitution of India, 1950 — Article 311(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 6(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 20A(1), 65(1), 96A
High Courts16 Jan 1997Dismissed
Yogendra Singh Vs State of U.P.
Allahabad High Court · (1997) 01 AHC CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts16 Jan 1997Disposed Of
Kishan Sahai and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1997) 01 AHC CK 0079
High Courts16 Jan 1997Dismissed
Laxmi Singh Vs State of U.P.& Ors.
Allahabad High Court · (1997) 01 AHC CK 0070
Constitution of India, 1950 — Article 226
High Courts16 Jan 1997Dismissed
Luxmi Singh Vs State of U.P.& Ors.
Allahabad High Court · (1997) 01 AHC CK 0065
Uttar Pradesh Co-operative Societies Act, 1965 — Section 12, 121, 122, 122A, 2Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 13, 14, 15Uttar Pradesh General Clauses Act, 1904 — Section 4(42B)
High Courts16 Jan 1997Dismissed
Dr. Vijay Narain Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1999) 3 LLJ 1088
High Courts15 Jan 1997Dismissed
Ram Chandra Misra @ Lal Sanab Vs District Magistrate and Others
Allahabad High Court · (1997) 01 AHC CK 0127
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 13, 3(2), 3(4)Penal Code, 1860 (IPC) — Section 143, 144, 146, 147, 148
High Courts15 Jan 1997Allowed
Maharana Pratap Shiksha Parishad Vs Gorakhpur University and Others
Allahabad High Court · (1997) 1 UPLBEC 408
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1972 — Section 20, 20(2), 74
High Courts15 Jan 1997Dismissed
Devi Prasad Vs VIth Addl. District Judge and Others
Allahabad High Court · (1997) 01 AHC CK 0109
Provincial Small Cause Courts Act, 1887 — Section 12(1), 12(2), 20(2), 25, 25(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts15 Jan 1997Disposed Of
Aftab Ahmed Vs State Transport Appellate Tribunal, Lucknow and others
Allahabad High Court · (1997) 01 AHC CK 0099
Motor Vehicles Act, 1988 — Section 70(2)
High Courts15 Jan 1997
Ram Sunder and others Vs Subedar and others
Allahabad High Court · (1998) 2 AWC 865
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts15 Jan 1997Dismissed
Committee of Management, Sarvodaya Mandal and Others Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (1997) 1 UPLBEC 258
Societies Registration Act, 1860 — Section 25
High Courts15 Jan 1997Dismissed
Committee of Management, Sarvodaya Mandal and Others Vs Asstt. Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (1997) 1 UPLBEC 258
Societies Registration Act, 1860 — Section 25
High Courts15 Jan 1997Allowed
Smt. Shail Kumari Vs Abhilakh and Others
Allahabad High Court · (1997) RD 272
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts15 Jan 1997Allowed
State of U.P. and Others Vs Col. Jai Krishan and Another
Allahabad High Court · (1997) 01 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 26, 53, 54, 96Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 50(2)
High Courts15 Jan 1997
Aftab Ahmad Vs State Transport Appellate Tribunal and Others
Allahabad High Court · (1997) 01 AHC CK 0009
Motor Vehicles Act, 1988 — Section 70(2)