High Courts16 Oct 1987Allowed
Rajnath Singh Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 236
Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 10 of 36
High Courts16 Oct 1987Dismissed
Harsh Bishnoi Vs Hashim Ali and Another
Allahabad High Court · (1988) CriLJ 1234
High Courts16 Oct 1987Allowed
Radhasoami Satsang Sabha Vs Rashtriya Mazdoor Congress and Others
Allahabad High Court · (1994) 3 LLJ 11
Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts16 Oct 1987Dismissed
Sheo Raj Singh and Others Vs State and Others
Allahabad High Court · (1988) 1 AWC 72
Criminal Procedure Code, 1898 (CrPC) — Section 438Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 482
High Courts16 Oct 1987Allowed
Kishori s/o Pahun Lodh and Anr. Vs State
Allahabad High Court · (1987) 10 AHC CK 0024
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
High Courts16 Oct 1987Dismissed
Zila Parishad, Ghaziabad Vs Uttar Pradesh Board of Basic Education, Allahabad
Allahabad High Court · AIR 1988 All 127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Basic Education Act, 1972 — Section 18A, 18A(1), 18A(2)
High Courts16 Oct 1987Allowed
Long Life Carpet Industries, Gaharpur and Others Vs Smt. Kesar Jahan
Allahabad High Court · AIR 1988 All 55 : (1988) 1 AWC 75 : (1988) RD 112
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 3, Order 9 Rule 4, 96
High Courts15 Oct 1987Dismissed
Commissioner of Income Tax Vs Wheeler Club Ltd.
Allahabad High Court · (1987) 35 TAXMAN 344
Income Tax Act, 1961 — Section 256(2)
High Courts15 Oct 1987Disposed Of
Jagannath Prasad Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · (1988) 70 CTR 71 : (1988) 171 ITR 596 : (1988) 36 TAXMAN 239
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29
High Courts15 Oct 1987Dismissed
Hazi Mumtaz Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 28 : (1987) 2 AWC 1485
Constitution of India, 1950 — Article 226
High Courts15 Oct 1987Dismissed
Krishna Murari Dadu Vs Nagar Mahapalika Kanpur
Allahabad High Court · (1988) 1 AWC 740
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 365(2), 368Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 190, 198, 198(4)
High Courts15 Oct 1987
Commissioner of Income Tax Vs Smt. Suniti Arora
Allahabad High Court · (1988) 171 ITR 611 : (1988) 40 TAXMAN 226
Income Tax Act, 1961 — Section 256(2), 271(1), 64(1)
High Courts14 Oct 1987Dismissed
Rakesh Dhar Tripathi Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 47
Constitution of India, 1950 — Article 226
High Courts14 Oct 1987Disposed Of
Banwari Lal Vs CEGAT and Others
Allahabad High Court · (1988) 15 ECR 249 : (1988) 33 ELT 647
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts14 Oct 1987Dismissed
Narora Nishad Kalyan Sahkari Matsya Jeevi Samiti Ltd. Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 1 : (1987) RD 446
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115(1)
High Courts13 Oct 1987Allowed
Smt. Rama Rati Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 139
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1), 16FF
High Courts13 Oct 1987Dismissed
Iftikhar Ahmad Siddiqi Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 6 : (1989) RD 181
Civil Services (Classification, Control and Appeal) Rules — Rule 14, 49AConstitution of India, 1950 — Article 14, 309, 310, 311, 313Government of India Act, 1919 — Section 96B
High Courts13 Oct 1987
Harijan Evam Nirbal Varg Avas Nigam Vs Commissioner of Income Tax
Allahabad High Court · (1988) 171 ITR 524
Income Tax Act, 1961 — Section 256(2)
High Courts12 Oct 1987
Anil Kumar Sunil Kumar Saraf Vs Commissioner of Income Tax and Another
Allahabad High Court · (1988) 171 ITR 522 : (1988) 39 TAXMAN 160
Income Tax Act, 1961 — Section 264
High Courts09 Oct 1987Dismissed
K.K. Bhargava Vs U.P.S.R.T.C. and Hari Prakash
Allahabad High Court · (1988) 1 ACC 19
Motor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110AMotor Vehicles Act, 1988 — Section 110A