High Courts20 Jul 1987Dismissed
Furkan Vs State of U.P.
Allahabad High Court · (1987) 07 AHC CK 0054
Penal Code, 1860 (IPC) — Section 25, 307, 323, 324, 34
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 17 of 36
High Courts20 Jul 1987Dismissed
Commissioner of Income Tax Vs Sri Virendra Kumar Gupta
Allahabad High Court · (1987) 65 CTR 87 : (1988) 170 ITR 473 : (1987) 34 TAXMAN 160
Income Tax Act, 1961 — Section 256(2)
High Courts20 Jul 1987
Furkan Vs State of U. P.
Allahabad High Court · (1987) 11 ACR 611
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 220(4)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 392
High Courts19 Jul 1987Allowed
Dilip Kumar Vs State of U.P.
Allahabad High Court · (1987) 07 AHC CK 0021
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 392
High Courts17 Jul 1987Dismissed
Awadh Narain and Others Vs Kripa Shankar Mishra
Allahabad High Court · (1987) 11 ACR 569
Criminal Procedure Code, 1973 (CrPC) — Section 2(2), 200, 202, 203, 245Penal Code, 1860 (IPC) — Section 323, 447, 448, 504, 506
High Courts17 Jul 1987Dismissed
Raghubar Dutt Vs Suresh Chandra and Others
Allahabad High Court · (1987) 11 ACR 566
High Courts17 Jul 1987Allowed
Smt. Chandrawati Vs The District Judge and Others
Allahabad High Court · (1987) 07 AHC CK 0029
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 24
High Courts17 Jul 1987Dismissed
New India Assurance Company Ltd. Vs Bhupati Narain Singh and Another
Allahabad High Court · (1987) 2 ACC 535 : (1988) ACJ 593 : (1989) 66 CompCas 892
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts16 Jul 1987Dismissed
Udai Narain Sinha Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 30
Constitution of India, 1950 — Article 226, 71
High Courts15 Jul 1987Dismissed
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.
Allahabad High Court · (1987) 65 CTR 78 : (1988) 170 ITR 449 : (1987) 34 TAXMAN 153
Income Tax Act, 1961 — Section 143(3), 256(2), 263
High Courts15 Jul 1987Dismissed
Chopra Fabricators and Manufacturers Pvt. Ltd., Allahabad and Another Vs U.P. State Industrial Development Corporation Ltd., Lucknow and Others
Allahabad High Court · AIR 1988 All 21
Constitution of India, 1950 — Article 14, 226
High Courts14 Jul 1987
The Estate Officer-cum-Cantonment Executive Officer, Cantonment Board Vs The 3rd Addl. Civil Judge and Another
Allahabad High Court · (1987) 07 AHC CK 0010
Civil Procedure Code Amendment Act, 1987 — Section 24Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts13 Jul 1987Dismissed
Ghaziabad Development Authority Vs Pradhikari (Vetan Sandaye Adhiniyarn) and Others
Allahabad High Court · (1987) 07 AHC CK 0051
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 136, 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4), 4, 6, 6(1), 6(2)
High Courts13 Jul 1987
Akhilesh Singh Vs State of U.P.
Allahabad High Court · (1987) 2 AWC 1340 : (1988) CriLJ 620
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 20, 223, 362, 4, 439Penal Code, 1860 (IPC) — Section 147, 148, 307, 4
High Courts13 Jul 1987
Reshma Begum and Others Vs The State of U.P.
Allahabad High Court · (1987) 2 ACC 444
Motor Vehicles Act, 1988 — Section 110D
High Courts13 Jul 1987
Commissioner of Income Tax Vs Jagannath Prasad Nankoo Prasad
Allahabad High Court · (1987) 65 CTR 143 : (1987) 168 ITR 52 : (1987) 34 TAXMAN 156
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts10 Jul 1987Allowed
Jagdish Kewat and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 557
Uttar Pradesh Excise Act, 1910 — Section 52, 53, 54, 60
High Courts10 Jul 1987Allowed
Pullo alias Jaideep and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 572
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 190, 190(1), 192Penal Code, 1860 (IPC) — Section 147, 323, 504, 506
High Courts10 Jul 1987
Dina Nath Mishra Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 694
Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 409, 467, 468
High Courts10 Jul 1987
Sri Narain Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 689
Criminal Procedure Code, 1973 (CrPC) — Section 457Uttar Pradesh Excise Act, 1910 — Section 60