COURT ARCHIVE

Allahabad High Court judgments, 1986

606 judgments · page 2 of 31

High Courts16 Dec 1986Allowed

Umesh Chandra Vs The District Inspector of Schools and Others

Allahabad High Court · (1987) 1 AWC 464

Constitution of India, 1950 — Article 16, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 11(4), 12, 13, 14

High Courts15 Dec 1986Dismissed

Smt. Sohni Devi and Others (Lrs. of Smt. Bitti Kunwar) Vs Commissioner of Income Tax and Others

Allahabad High Court · (1987) 63 CTR 88 : (1987) 168 ITR 308 : (1987) 31 TAXMAN 163

Income Tax Act, 1961 — Section 224

High Courts15 Dec 1986Allowed

Babu Ram & Another Vs Kunj Behari Lal & Another

Allahabad High Court · (1986) 12 AHC CK 0019

Easements Act, 1882 — Section 13(e), 13(f)

High Courts12 Dec 1986Dismissed

Laldas Sahu Vs State of U.P.

Allahabad High Court · AIR 1987 All 184 : (1987) 1 RCR(Criminal) 509

Prevention of Food Adulteration Act, 1954 — Section 13(2), 2Prevention of Food Adulteration Rules, 1955 — Rule 9A

High Courts12 Dec 1986Partly Allowed

Mahesh Lalwani Vs Sardar Uttam Singh

Allahabad High Court · (1986) 12 AHC CK 0015

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts11 Dec 1986Allowed

Kishori alias Laloo Vs Deputy Director Consolidation and Others

Allahabad High Court · (1987) 1 AWC 491 : (1987) RD 73

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141, 226Government of India Act, 1935 — Section 209

High Courts10 Dec 1986Allowed

Jagdeo Sahai Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 1 AWC 692

Coal Mines (Nationalisation) Act, 1973 — Section 14(4), 19(4), 20, 24, 3

High Courts09 Dec 1986Dismissed

Commissioner of Sales Tax Vs Ganesh Int. Udyog

Allahabad High Court · (1987) 67 STC 190

High Courts08 Dec 1986Dismissed

Mahendra Kumar jain and Others Vs State of U.P. and Others

Allahabad High Court · (1987) 1 AWC 264

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204(2), 207Penal Code, 1860 (IPC) — Section 323, 395, 503Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

High Courts08 Dec 1986

Mahendra Kumar Jain and Others Vs State of U.P. and Others

Allahabad High Court · (1987) 11 ACR 169

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 204(2), 207Penal Code, 1860 (IPC) — Section 323, 395, 503Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

High Courts05 Dec 1986Dismissed

Shyam Lal Vs State of U.P.

Allahabad High Court · (1987) 1 AWC 84

High Courts05 Dec 1986Dismissed

Sheo Kumar Sahrma Vs Smt. Surendra Kaur and Another

Allahabad High Court · (1987) 1 AWC 498

Arbitration Act, 1940 — Section 20, 20(2), 8Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1988 — Section 110A, 110C, 110D

High Courts05 Dec 1986Dismissed

Ram Singh Vs Kazi Mohiuddin and Others

Allahabad High Court · AIR 1988 All 210

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 83, 83(1)

High Courts05 Dec 1986Allowed

Jugendra Singh Vs Board of High School and Intermediate Education and Others

Allahabad High Court · (1987) 1 AWC 347

High Courts04 Dec 1986Allowed

Bhaiya Hardeo Singh and Another Vs Dr. Shambhu Nath Singh and Others

Allahabad High Court · (1987) 1 AWC 608

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 4, 8Court Fees Act, 1870 — Section 17, 7Suits Valuation Act, 1887 — Section 8

High Courts04 Dec 1986Allowed

Shushil Kumar and Sons Vs State of Uttar Pradesh and Others

Allahabad High Court · (1987) 67 STC 64

Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(1)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(1)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3(1)

High Courts04 Dec 1986Dismissed

Smt. Nanhee Devi Vs Smt. Sumitra Devi and Others

Allahabad High Court · (1987) 1 AWC 428

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 1, Order 6 Rule 17, 11, 115

High Courts03 Dec 1986Dismissed

Yogendra Nath Trivedi Vs State of U.P. and Others

Allahabad High Court · (1987) 1 AWC 334

Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 25(1)

High Courts03 Dec 1986Disposed Of

Ratan Singh Vs Commissioner, Meerut Division and Others

Allahabad High Court · (1987) 1 AWC 424 : (1988) RD 90

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 95(4)

High Courts03 Dec 1986Dismissed

Badi Uzzaman Vs District Judge and Others

Allahabad High Court · (1987) 1 AWC 354

Civil Procedure Code, 1908 (CPC) — Section 145Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(2), 25