High Courts14 Jan 1997
Ram Vinod (in jail) Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 432
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B
COURT ARCHIVE
Allahabad High Court judgments, 1997
1,850 judgments · page 91 of 93
High Courts14 Jan 1997
Badlu and Others Vs State
Allahabad High Court · (1997) 21 ACR 424
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts13 Jan 1997Allowed
R.N. Tewari Vs Food Corpn. of India and Others
Allahabad High Court · (1997) 01 AHC CK 0123
Food Corporation of India Staff Regulations, 1971 — Regulation 16(5)
High Courts13 Jan 1997Dismissed
Smt. Radhili Devi Vs District Magistrate and Others
Allahabad High Court · AIR 1997 All 216 : (1997) RD 164
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A, 95(1), 96(1)
High Courts13 Jan 1997Dismissed
Pitamber and Anr. Vs Board of Revenue,U.P.Allahabad & Ors.
Allahabad High Court · (1997) 01 AHC CK 0088
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 22B
High Courts13 Jan 1997Dismissed
Smt. Radhili Devi Vs The District Magistrate, Padrauna and others
Allahabad High Court · AIR 1997 All 216 : (1997) RD 164
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5
High Courts13 Jan 1997Dismissed
Union of India,through General Manager,North-Eastern Railway,Gorakhpur Vs Nagar Mahapalika,Gorakhpur,through Administrator,Gorakhpur & Anr.
Allahabad High Court · (1997) 01 AHC CK 0084
High Courts13 Jan 1997Dismissed
Union of India Vs Nagar Mahapalika, Gorakhpur and another
Allahabad High Court · AIR 1997 All 253 : (1997) 2 UPLBEC 821
Constitution of India, 1950 — Article 226
High Courts13 Jan 1997
Super Cassettes Industries Ltd. Vs Union of India (UOI)
Allahabad High Court · (1997) 94 ELT 302
Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57ECentral Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 14, 226
High Courts13 Jan 1997Allowed
Azhar Hussain Vs Vice-Chancellor Bundelkhand University and Others
Allahabad High Court · (1997) 01 AHC CK 0040
High Courts13 Jan 1997Dismissed
Murti Sri Sheoji Bhagwan and Others Vs Hindalco Renukoot and Others
Allahabad High Court · (1998) RD 405
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts12 Jan 1997Allowed
Ghan Shyam Pandey Vs State of U.P.& Anr.
Allahabad High Court · (1997) 01 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts10 Jan 1997
Lalit Giri Vs State of U.P. and Others
Allahabad High Court · (1997) 21 ACR 524
High Courts10 Jan 1997
Naveen Glass Products Vs CCE (A) and Another
Allahabad High Court · (1997) 70 ECR 745
High Courts10 Jan 1997Dismissed
Budh Prakash Rastogi Vs Santosh Pal Dublish
Allahabad High Court · AIR 1998 All 84 : (1997) 2 AWC 783 : (1997) 2 CivCC 171 : (1998) 1 RCR(Civil) 121 : (1998) RD 67
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)Partnership Act, 1932 — Section 39
High Courts10 Jan 1997
Badloo Vs State of U.P.
Allahabad High Court · (1997) 21 ACR 590
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395
High Courts09 Jan 1997
Gur Prasad Vs Ist Addl. District Judge and Another
Allahabad High Court · (1997) 01 AHC CK 0126
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts09 Jan 1997Dismissed
Rajkumar (Decd.) through L.Rs. and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1997) 01 AHC CK 0121
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45A(2), 4C, 5, 5(1)Uttar Pradesh Land Laws (Amendment) Act, 1991 — Section 2, 3, 4
High Courts09 Jan 1997Dismissed
Smt. Savitri Devi and Another Vs Smt. Ganga Devi and Others
Allahabad High Court · (1997) RD 602
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts09 Jan 1997Allowed
Kumaon Brick Kiln Vs Commissioner of Income Tax and Another
Allahabad High Court · (1997) 141 CTR 330 : (1997) 228 ITR 617
Income Tax Act, 1961 — Section 139(8), 271(1), 273A, 273A(1)