High Courts03 Dec 1986Allowed
Jeodhan Rai Vs Ram Lagan Tewari and Others
Allahabad High Court · (1987) 1 ACC 382
COURT ARCHIVE
Allahabad High Court judgments, 1986
606 judgments · page 3 of 31
High Courts03 Dec 1986
Ramadhar Shashtri and Another Vs Deputy Director of Education, IV Region and Others
Allahabad High Court · (1987) 1 AWC 645
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts02 Dec 1986Dismissed
Suresh Chand Gupta Vs 6th Addl. District Judge and Others
Allahabad High Court · (1987) 1 AWC 214
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts02 Dec 1986Allowed
Beena Tripathi Vs State of U.P. & Others
Allahabad High Court · (1986) 12 AHC CK 0020
High Courts01 Dec 1986Allowed
Narendra Kumar Vs 7th Additional District Judge and Others
Allahabad High Court · (1987) 1 AWC 324
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 33
High Courts01 Dec 1986Disposed Off
Controller of Estate Duty Vs Maharani Raj Lakshmi Kumari Devi
Allahabad High Court · (1987) 60 CTR 71 : (1988) 172 ITR 429 : (1987) 168 ITR 389 : (1987) 31 TAXMAN 206
Estate Duty Act, 1953 — Section 62(1)
High Courts01 Dec 1986Disposed Of
Commissioner of Gift-tax Vs Smt. Yashoda Devi Kedia
Allahabad High Court · (1987) 64 CTR 276 : (1987) 168 ITR 278 : (1987) 31 TAXMAN 71
High Courts01 Dec 1986
Shiv Shanker Sitaram and Others Vs Income Tax Appellate Tribunal and Others
Allahabad High Court · (1987) 62 CTR 234 : (1987) 168 ITR 275 : (1987) 31 TAXMAN 76
Income Tax Act, 1961 — Section 273A(4), 279(1A)
High Courts22 Nov 1986
Santosh Kumar Mehrotra Vs Supdt., Central Jain, Naini and Others
Allahabad High Court · (1987) CriLJ 893
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 353, 504, 506
High Courts10 Nov 1986Dismissed
Lohia Machines Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 12 ECC 75 : (1987) 11 ECR 496 : (1987) 28 ELT 234
Central Excise Rules, 1944 — Rule 10A, 49, 56B, 56E, 9Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 3(1), 4Constitution of India, 1950 — Article 226
High Courts10 Nov 1986Allowed
Kunj Bihari Lal Suraj Mal Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 66 STC 269
High Courts10 Nov 1986Dismissed
Jagannath Prasad Vs District Judge, Allahabad and Others
Allahabad High Court · AIR 1987 All 317
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Small Cause Courts Act, 1887 — Section 23, 23(1)
High Courts10 Nov 1986Dismissed
Commissioner of Sales Tax Vs Sharat Quirio Store
Allahabad High Court · (1987) 65 STC 59
High Courts10 Nov 1986Allowed
Hira Lal Pandey Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 373
Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85National Security Act, 1980 — Section 10, 11, 11(1), 11(4), 3(2)
High Courts07 Nov 1986
Sankar Ball Vs Union of India (UOI)
Allahabad High Court · (1987) 2 ACC 49
Railways Act, 1890 — Section 82A
High Courts07 Nov 1986
Baij Nath Prasad Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 346
High Courts07 Nov 1986Allowed
Sahkari Sangh Limited Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 66 STC 24
High Courts06 Nov 1986Allowed
Commissinoer of Sales Tax Vs Habib Khan
Allahabad High Court · (1987) 65 STC 75
High Courts06 Nov 1986Allowed
Tasdeeq, Ilahi Vs State of U.P. & Others
Allahabad High Court · (1986) 11 AHC CK 0014
National Security Act, 1980 — Section 3, 8(1)
High Courts06 Nov 1986Dismissed
Pullu Singh Vs Teerath Raj and Others
Allahabad High Court · (1987) 1 AWC 338 : (1987) RD 29
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1)