High Courts11 Feb 1998Disposed Of
Northern India Textile Resarch Association Vs Presiding Officer Industrial Tribunal (V) and Others
Allahabad High Court · (1998) 3 UPLBEC 2110
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6E(2)
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 67 of 74
High Courts11 Feb 1998Allowed
Sushil Chandra Chaturvedi Vs Sanyukta Kshettriya Gramin Bank and Others
Allahabad High Court · (1998) 79 FLR 334 : (1999) 1 LLJ 172
Constitution of India, 1950 — Article 14
High Courts11 Feb 1998Allowed
Nagendra Rai alias Narendra Rai Vs State of U.P. and others
Allahabad High Court · (1998) 2 AWC 1021 : (1998) CriLJ 3316
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts11 Feb 1998Dismissed
Chandradhar Prasad Narayan Singh Vs State of U.P.and Others
Allahabad High Court · (1998) 02 AHC CK 0071
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(6)(b) Expl.1, 5(6)(b) Expl.10(2)
High Courts11 Feb 1998Dismissed
Kamal Narain Singh Vs State of U.P.& Ors.
Allahabad High Court · (1998) 02 AHC CK 0067
Constitution of India, 1950 — Article 226
High Courts11 Feb 1998
Manglesh Singh Vs Judge, Family Court, Allahabad and another
Allahabad High Court · (1998) 2 AWC 1059
Contempt of Courts Act, 1971 — Section 12
High Courts11 Feb 1998
Kanpur Income Tax Bar Association, Aykar Bhavan, Civil Lines, Kanpur and another Vs Union of India and others
Allahabad High Court · (1998) 2 AWC 1008 : (1999) 236 ITR 848
Constitution of India, 1950 — Article 226, 32, 51ACriminal Procedure Code, 1973 (CrPC) — Section 340, 397, 401, 482Finance Act, 1997 — Section 62, 63, 64, 65, 66
High Courts11 Feb 1998Allowed
Canara Bank Vs Union of India (UOI) (Ministry of Labour) and Others
Allahabad High Court · (1998) 2 LLJ 511
Evidence Act, 1872 — Section 101, 102, 103, 106
High Courts11 Feb 1998
Varanasi Petroleum Dealers'' Association, Varanasi Vs Union of India and others
Allahabad High Court · (1998) 2 AWC 1341
Constitution of India, 1950 — Article 226
High Courts11 Feb 1998
COMMISSIONER OF INCOME TAX Vs TULSI RAM SITA RAM.
Allahabad High Court · (1998) 147 CTR 407
Income Tax Act, 1961 — Section 187, 188, 256
High Courts11 Feb 1998
KANPUR INCOME TAX BAR ASSOCIATION Vs UNION OF INDIA
Allahabad High Court · (1998) 236 ITR 848 : (1998) 99 TAXMAN 266
Constitution of India, 1950 — Article 220Finance Act, 1997 — Section 73
High Courts11 Feb 1998
H.P. Dandiwala Vs Commissioner of Income Tax
Allahabad High Court · (1998) 148 CTR 325 : (1998) 231 ITR 281
Income Tax Act, 1961 — Section 64(1)
High Courts10 Feb 1998Allowed
Ranjeet Singh and Others Vs State
Allahabad High Court · (1998) CriLJ 4145
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts10 Feb 1998
Mohd. Issa and Others (In Jail) Vs State of U.P.
Allahabad High Court · (1998) 2 ACR 1354
Penal Code, 1860 (IPC) — Section 302, 325, 326, 34
High Courts10 Feb 1998Disposed Of
Commissioner of Income Tax Vs B.D. Pandey
Allahabad High Court · (1998) 231 ITR 259
Income Tax Act, 1961 — Section 16
High Courts10 Feb 1998Dismissed
Hingu and Another Vs State of U.P.
Allahabad High Court · (1998) CriLJ 4154
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts10 Feb 1998Allowed
Vidya Vinod alias Chunnulal Vs State of U.P.
Allahabad High Court · (1998) CriLJ 3318 : (1998) 4 RCR(Criminal) 586
Constitution of India, 1950 — Article 21Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 13(3), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 44
High Courts10 Feb 1998Allowed
Mohd. Umar Vs Nagar Palika Khatima, Nainital and others
Allahabad High Court · AIR 1998 All 227 : (1998) 1 AWC 764
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 280, 281, 282
High Courts10 Feb 1998Dismissed
Arun Kumar Jain Vs U.P. Financial Corporation, Bulandshahr and another
Allahabad High Court · AIR 1998 All 226 : (1998) 2 AWC 957
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts10 Feb 1998Dismissed
Shiv Raj and others Vs Addl. Collector (Supplies), Ghaziabad and others
Allahabad High Court · (1998) 1 AWC 730 : (1998) RD 359
Uttar Pradesh Land Revenue Act, 1901 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B, 122B(4F), 132, 194