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, 72, 72(5), 72A(8)
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 18 of 36
High Courts09 Jul 1987
Nepal Singh and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 576
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts08 Jul 1987
Raj Stores Vs Commissioner of Income Tax
Allahabad High Court · (1987) 65 CTR 146 : (1988) 170 ITR 119
Income Tax Act, 1961 — Section 184, 185, 186, 256(1)
High Courts07 Jul 1987Allowed
Suresh Chandra Vs State of U.P. and Others
Allahabad High Court · (1987) 07 AHC CK 0045
Uttar Pradesh Civil Pensions (Commutation) Rules, 1941 — Rule 10, 10(2), 4, 7
High Courts06 Jul 1987
State of U.P. and Others Vs Ram Singh and Another
Allahabad High Court · (1987) 07 AHC CK 0011
Constitution of India, 1950 — Article 311
High Courts03 Jul 1987Dismissed
Smt. Manjula Jha Vs Ravindra Nath Jha
Allahabad High Court · (1987) 07 AHC CK 0038
Guardians and Wards Act, 1890 — Section 10, 12, 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts03 Jul 1987Dismissed
Manjula Vs Ravindra Nath Jha
Allahabad High Court · (1987) 07 AHC CK 0023
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 10
High Courts22 Jun 1987Dismissed
The Premier Ice Factory, Kanpur Vs The Commercial Manager, Kanpur Electricity Supply Administration and Another
Allahabad High Court · AIR 1988 All 8 : (1987) 2 AWC 1134
Electricity Act, 1910 — Section 24(1), 26(6)
High Courts17 Jun 1987Dismissed
K.M. Manju Saxena Vs State
Allahabad High Court · (1987) 11 ACR 595
Criminal Procedure Code, 1973 (CrPC) — Section 198A, 203, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts17 Jun 1987Dismissed
Kumari Manju Saxena Vs State
Allahabad High Court · (1987) 11 ACR 595
Criminal Procedure Code, 1973 (CrPC) — Section 198A, 203, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts15 Jun 1987Dismissed
Anand Mohan Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1987 All 351
Constitution of India, 1950 — Article 14, 226, 246, 246(1), 32
High Courts12 Jun 1987
Jamna Prasad and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 470
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7, 8
High Courts10 Jun 1987Dismissed
Smt. Vimla and Others Vs Smt. Babita and Another
Allahabad High Court · (1988) 12 ACR 240
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 201, 202Penal Code, 1860 (IPC) — Section 406, 498A
High Courts10 Jun 1987Dismissed
Smt Vimla and Others Vs Smt. Babita and Another
Allahabad High Court · (1988) 1 AWC 603
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 201, 202Penal Code, 1860 (IPC) — Section 406, 498A
High Courts05 Jun 1987Dismissed
Zahirul Hassan Vs State of Uttar Pradesh
Allahabad High Court · (1987) 06 AHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 339, 340, 345
High Courts28 May 1987
Mukesh Kumar Vs State of U.P. and Another
Allahabad High Court · (1987) CriLJ 1808
Criminal Procedure Code, 1973 (CrPC) — Section 151, 156, 157, 167, 41Penal Code, 1860 (IPC) — Section 405, 409, 420, 467, 468Criminal Procedure Code, 1973 (CrPC) — Section 151, 156, 157, 167, 41
High Courts22 May 1987Dismissed
Naubat Ram Sharma Vs Additional District Judge XI and Others
Allahabad High Court · (1987) 05 AHC CK 0056
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18(3), 21, 23
High Courts22 May 1987Partly Allowed
Ram Kishan Verma Vs Rent Control and Eviction Officer
Allahabad High Court · (1987) 05 AHC CK 0043
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3A)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts22 May 1987Dismissed
Bhagat Singh and Others Vs Foran Singh and Another
Allahabad High Court · (1987) 2 AWC 1232 : (1988) CriLJ 72
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207
High Courts22 May 1987
Luxco Electronics Vs Union of India (UOI) and Others
Allahabad High Court · (1987) 31 ELT 883