High Courts24 Aug 1987Dismissed
Banwari Prasad Pandey Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 22
Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16F
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 14 of 36
High Courts24 Aug 1987Dismissed
Rama Shankar Vs Addl. District Magistrate (Civil Supplies), Deputy Director of Consolidation, Aligarh and Others
Allahabad High Court · AIR 1988 All 39 : (1987) 2 AWC 1499
Constitution of India, 1950 — Article 226
High Courts24 Aug 1987Allowed
Nand Kumar and Ors. Vs State of U.P.
Allahabad High Court · (1987) 08 AHC CK 0031
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 14, 147, 148, 149, 302
High Courts24 Aug 1987Dismissed
Dr. Smt. Yagyesh Gupta Vs The Administrator, B.D.M. Municipality Girls Degree College and Others
Allahabad High Court · (1988) 1 AWC 5
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(1), 12(2), 16
High Courts24 Aug 1987Allowed
Allah Noor Vs Vth Additional District Judge and Another
Allahabad High Court · (1988) 1 AWC 180
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)
High Courts21 Aug 1987Dismissed
Mohammad Shafi Vs Smt. Najma Banoo
Allahabad High Court · (1987) 08 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Aug 1987Allowed
Om Prakash Pandey Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 340
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21B(1)
High Courts20 Aug 1987Dismissed
Lalta Prasad Yadava Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 307
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(5)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1985 — Section 18Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 21B, 21B(3), 21B(6), 26
High Courts20 Aug 1987Disposed Of
Santosh Kumar and Another Vs Rashtriya Shaikshik Anusandhan Aur Prashikshan Parishad, New Delhi and Others
Allahabad High Court · AIR 1988 All 131
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts20 Aug 1987Dismissed
Sheo Prasad Dwivedi Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 78
Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33AUttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 7, 7(2)
High Courts20 Aug 1987
Pramod Shukla Vs The District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 478
Constitution of India, 1950 — Article 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 18, 18(3), 21B, 33A
High Courts19 Aug 1987
Mittal and Company Vs Commissioner of Sales Tax
Allahabad High Court · (1988) 69 STC 42
Uttar Pradesh Sales Tax Act, 1948 — Section 12A
High Courts19 Aug 1987Allowed
Khub Chand (deceased by LRs) Smt. Katori Devi Vs Ram Chand
Allahabad High Court · AIR 1988 All 64
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 2(2)
High Courts18 Aug 1987Dismissed
Megh Nath and Others Vs Addl. Civil Judge and Others
Allahabad High Court · (1987) 08 AHC CK 0055
Constitution of India, 1950 — Article 226
High Courts18 Aug 1987Dismissed
Mata Prasad and Ors. Vs State of U.P.& Ors
Allahabad High Court · (1987) 08 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 210, 482
High Courts18 Aug 1987Dismissed
Rameshwari Devi Vs Raj Bali Shah and Another
Allahabad High Court · AIR 1988 All 68 : (1987) 2 AWC 1218
Succession Act, 1925 — Section 371
High Courts18 Aug 1987
Prabhu Vs Director of Education and Others
Allahabad High Court · (1988) 1 AWC 15
Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1982 — Section 17
High Courts17 Aug 1987Allowed
Hari Shanker Vs State
Allahabad High Court · (1987) 08 AHC CK 0030
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 394, 397
High Courts16 Aug 1987Partly Allowed
Lakhey s/o Rahat Hussain Vs State
Allahabad High Court · (1987) 08 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts14 Aug 1987Partly Allowed
Ramesh Chandra Brick Kiln Owner Vs Commissioner, Sales Tax
Allahabad High Court · (1988) 69 STC 52
Uttar Pradesh Sales Tax Act, 1948 — Section 3