High Courts24 Dec 1987Dismissed
Zulfiqar Ali Vs State of Uttar Pradesh and Another
Allahabad High Court · (1988) 1 AWC 412
Central Motor Vehicles Rules, 1989 — Rule 48, 68(2)Motor Vehicles Act, 1988 — Section 37, 5(3), 57(3), 68
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 1 of 36
High Courts24 Dec 1987Dismissed
Union of India (UOI) Vs Chandra Pal
Allahabad High Court · (1988) 2 ACC 82 : (1989) ACJ 389
High Courts24 Dec 1987Partly Allowed
Ali Raza and Ors. Vs State of U.P.
Allahabad High Court · (1987) 12 AHC CK 0034
Penal Code, 1860 (IPC) — Section 395Uttar Pradesh Children Act, 1951 — Section 23, 27, 29, 30, 33
High Courts23 Dec 1987Dismissed
Harsha Tractors Ltd. Vs S.K. Srivastava, Deputy Labour Commissioner and Others
Allahabad High Court · (1988) 1 AWC 334
Constitution of India, 1950 — Article 14, 226, 254Criminal Procedure Code, 1973 (CrPC) — Section 374, 376, 397Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 13, 16(4), 17, 22, 3
High Courts23 Dec 1987Dismissed
Panna Lal and Another Vs Dr. Raj Kumar Singh and Others
Allahabad High Court · (1988) 1 AWC 404
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13(1), 21, 21(1), 21(1A), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(2), 16(1)
High Courts23 Dec 1987Allowed
Khunni Mal Vs Mohd. Sakil and Others
Allahabad High Court · (1988) 1 AWC 364
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts23 Dec 1987
Bhagwandas Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 35 ELT 628
Customs Act, 1962 — Section 143
High Courts22 Dec 1987
Dr. Nand Lal Tahiliani Vs Commissioner of Income Tax and Others
Allahabad High Court · (1988) 69 CTR 91 : (1988) 170 ITR 592 : (1988) 39 TAXMAN 127
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(3)
High Courts22 Dec 1987Allowed
U.P. Solvent Extractors'' Association Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 1 AWC 441 : (1988) 18 ECR 44
Vegetable Oils Cess Act, 1983 — Section 2(2), 3
High Courts22 Dec 1987
Om Prakash Vs State
Allahabad High Court · (1988) 12 ACR 275
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 Dec 1987Allowed
Lal Bahadur Ram Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 146
Tolls Act, 1851 — Section 2, 3
High Courts18 Dec 1987Allowed
Aklesh Kumar Jain Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 12 ACR 134
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Passports Act, 1967 — Section 10, 10(1), 10(3), 6, 6(7)Penal Code, 1860 (IPC) — Section 498A
High Courts18 Dec 1987Allowed
Aklesh Kumar Jain Vs State of Utter Pradesh and Others
Allahabad High Court · (1988) CriLJ 1227
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Passports Act, 1967 — Section 10, 6Penal Code, 1860 (IPC) — Section 125, 482, 498A
High Courts18 Dec 1987Allowed
Chameli Devi Vs State of U.P., through Secretary, Home Department Civil Secretariat, Lucknow and Others
Allahabad High Court · (1987) 12 AHC CK 0046
Constitution of India, 1950 — Article 226
High Courts18 Dec 1987Allowed
Sushil Kumar Misra Vs Smt. Shakuntla Devi and Others
Allahabad High Court · (1988) 1 AWC 366 : (1990) RD 402
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(4), Order 8 Rule 6C
High Courts17 Dec 1987Allowed
U.P. State Road Transport Corporation Vs Smt. Atari
Allahabad High Court · (1988) 1 ACC 496
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D
High Courts17 Dec 1987Allowed
Nishad Matsya Jeewee Sahkari Samiti Limited Vs Distt. Magistrate and Another
Allahabad High Court · (1988) 1 AWC 384
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 14, 14(1), 4, 6
High Courts17 Dec 1987Dismissed
Smt. Vatsala Nayar Vs Smt. Vandana Tandon and Others
Allahabad High Court · (1988) 1 AWC 432
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 13(1), 21, 21(1), 3
High Courts16 Dec 1987Allowed
Sri Ganesh Industries & Others Vs Modi Grain Store & Others
Allahabad High Court · (1987) 12 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21