High Courts09 Oct 1987Partly Allowed
Prestressed India Corporation Vs U.P.S.E.B., Lucknow And Others
Allahabad High Court · (1987) 10 AHC CK 0032
Constitution of India, 1950 — Article 12, 14
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 11 of 36
High Courts09 Oct 1987Allowed
Ram Shabad Singh And Others Vs SSP, Lucknow and others
Allahabad High Court · (1987) 10 AHC CK 0028
Police Act, 1861 — section 20Uttar Pradesh Fire Service (Recruitment and condition of service) Rules, 1945 — Rule 22
High Courts08 Oct 1987
U.P. Bank Employees Union, Fatehpur Unit and Others Vs District Co-operative Bank Limited and Others
Allahabad High Court · (1991) 2 AWC 241 : (1991) 2 UPLBEC 1267
Uttar Pradesh Co-operative Institutional Service Board) First Amendment Regulations, 1990 — Regulation 9Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts07 Oct 1987Dismissed
Sheetgrah Sangh, U.P., Kanpur and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1988 All 79
Constitution of India, 1950 — Article 14, 226, 31C, 39Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 29, 44A
High Courts15 Sept 1987Allowed
Mool Narain Mehrotra Vs Smt. Gulab Devi and Others
Allahabad High Court · (1988) 1 AWC 295
Provincial Small Cause Courts Act, 1887 — Section 12(1), 25, 25(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 7(3)Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14
High Courts15 Sept 1987Allowed
Ram Niwas Garg Vs State of U.P.
Allahabad High Court · (1987) 09 AHC CK 0018
Uttar Pradesh Municipalities Act, 1916 — Section 333A, 4(1)(a)Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 6(4)
High Courts15 Sept 1987
Dr. Arvind Kumar Vs State of U.P. and Others
Allahabad High Court · (1987) 09 AHC CK 0002
High Courts14 Sept 1987Allowed
Umesh Chand Tiwari Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1987) 09 AHC CK 0040
Constitution of India, 1950 — Article 14, 16, 311
High Courts14 Sept 1987Disposed Of
BANARAS TEXTORIUM Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1988) 67 CTR 191 : (1988) 169 ITR 782 : (1988) 36 TAXMAN 79
Income Tax Act, 1961 — Section 143, 144, 147, 256, 260Income Tax Act, 1961 — Section 143, 144, 147, 256, 260Income Tax Act, 1961 — Section 143, 144, 147, 256, 260
High Courts14 Sept 1987Allowed
Mitter Sain Industries Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another
Allahabad High Court · (1988) 15 ECC 135 : (1988) 15 ECR 269 : (1988) 34 ELT 450
Central Excises and Salt Act, 1944 — Section 35F
High Courts14 Sept 1987
BANARAS TEXTORIUM Vs COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1988) 67 CTR 191
Income Tax Act, 1961 — Section 143, 144, 147, 256, 271Income Tax Act, 1961 — Section 143, 144, 147, 256, 271Income Tax Act, 1961 — Section 143, 144, 147, 256, 271
High Courts11 Sept 1987Dismissed
Kuber and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 95
Penal Code, 1860 (IPC) — Section 325
High Courts11 Sept 1987Partly Allowed
Wali Uddin and Another Vs State of U.P. and Another
Allahabad High Court · (1988) 12 ACR 1
Cantonments Act, 1952 — Section 126Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
High Courts11 Sept 1987Dismissed
Mahendra Kumar Jain and Others Vs State of U.P. and Another
Allahabad High Court · (1988) 1 AWC 93 : (1988) CriLJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 109, 198, 2, 200, 202Penal Code, 1860 (IPC) — Section 109, 198, 494, 498Criminal Procedure Code, 1973 (CrPC) — Section 109, 198, 2, 200, 202
High Courts11 Sept 1987Disposed Of
Dr. Kamal Kumar Sharma Vs Principal, M.L.B. Medical College, Jhansi and Others
Allahabad High Court · AIR 1988 All 32
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33
High Courts11 Sept 1987Allowed
Ali Hasan (deceased by L.R.) Vs Matiullah (deceased by L.Rs) and Others
Allahabad High Court · AIR 1988 All 57
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 14, 4, 90, 90A
High Courts11 Sept 1987
Commissioner of Income Tax Vs Govind Prasad Prabhu Nath
Allahabad High Court · (1988) 72 CTR 62 : (1988) 171 ITR 417 : (1987) 35 TAXMAN 513
High Courts11 Sept 1987
New India Assurance Co. Vs Bhoop Ram and Others
Allahabad High Court · (1988) 1 ACC 30
High Courts10 Sept 1987Allowed
Suresh Pal Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1987) 09 AHC CK 0035
Civil Services (Classification, Control and Appeal) Rules — Rule 49A
High Courts10 Sept 1987Disposed Of
Yogesh Chandra Khare Vs Executive Engineer, Electricity Transmission Division and Others
Allahabad High Court · (1988) 1 ACC 44
Workmens Compensation Act, 1923 — Section 2(n)Workmens Compensation Act, 1923 — Section 2(n)Workmens Compensation Act, 1923 — Section 2(n)