High Courts22 May 1987
Smt. Sikha Srivastava Vs The Principal, Government Girls Intermediate College and Others
Allahabad High Court · (1987) 05 AHC CK 0018
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 19 of 36
High Courts22 May 1987
Smt. Shanti Devi Vs 5th Additional District Jndge and Others
Allahabad High Court · (1987) 05 AHC CK 0003
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18, 21, 21(1)
High Courts21 May 1987Dismissed
Jumman and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 05 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 14, 145(4), 190, 200, 202Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 May 1987Dismissed
Shakeel Vs State of U.P.
Allahabad High Court · (1987) 05 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Uttar Pradesh Govadh Niwaran Niyamawali, 1964 — Rule 16(3)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 8
High Courts21 May 1987Dismissed
Shakeel and Others Vs State of Uttar Pradesh
Allahabad High Court · (1987) 11 ACR 636
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Uttar Pradesh Govadh Niwaran Niyamawali, 1964 — Rule 16, 16(3)Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 10(1), 10(2), 3, 4, 4(1)
High Courts21 May 1987Dismissed
Shamshul Haque and Others Vs Abdul Mabood
Allahabad High Court · (1987) 11 ACR 533
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 397, 401Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts21 May 1987Dismissed
Jumrnan and Others Vs State of U.P. and Another
Allahabad High Court · (1988) CriLJ 199
Criminal Procedure Code, 1973 (CrPC) — Section 145, 190, 200, 201, 202Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 145, 190, 200, 201, 202
High Courts21 May 1987Dismissed
Bishambhar Lal Vs Sushila Devi and Another
Allahabad High Court · (1987) 2 ACC 280 : (1988) ACJ 562
Workmens Compensation Act, 1923 — Section 30
High Courts21 May 1987Dismissed
Food Corporation of India Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1988) 69 STC 374
Central Excises and Salt Act, 1944 — Section 14, 15Constitution of India, 1950 — Article 12, 14, 19, 269, 285Essential Commodities Act, 1955 — Section 3
High Courts21 May 1987Dismissed
Krishna Kumari & Others Vs Sheo Kumar Singh & Others
Allahabad High Court · (1987) 05 AHC CK 0030
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5(2)
High Courts21 May 1987Allowed
Avadhesh Bahadur Singh Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 127
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(2), 16E(3), 16FUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3, 3(1)
High Courts20 May 1987Allowed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Balraj Yadav
Allahabad High Court · (1987) 11 ACR 638
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 16(1), 20AA, 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 5, 9(F)
High Courts20 May 1987Dismissed
Raza Textiles Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1987) 66 CTR 18 : (1989) 178 ITR 496 : (1987) 34 TAXMAN 130
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 251
High Courts20 May 1987Dismissed
Himachal Steel Rerollers and Fabricators Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1988 All 191 : (1987) 2 AWC 989
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 May 1987Dismissed
Ram Sewak Dubey and Others Vs Smt. Ajirana and Others
Allahabad High Court · AIR 1988 All 41 : (1987) 2 AWC 1249
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 31
High Courts20 May 1987
Rafat Mian Vs State
Allahabad High Court · (1987) 05 AHC CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts19 May 1987Dismissed
The Committee of Management of Chacha Nehru Uchchatar Madhyamic Vidyalaya Vs The Deputy Director of Education and Others
Allahabad High Court · (1987) 05 AHC CK 0076
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16E(8), 9(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 17, 18
High Courts19 May 1987Disposed Of
Saudan Singh and Others Vs State of U.P.
Allahabad High Court · (1987) 05 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 302, 307, 435, 437, 440Criminal Procedure Code, 1973 (CrPC) — Section 302, 307, 435, 437, 440
High Courts19 May 1987Dismissed
Nihal Singh Vs The Board of Revenue and Others
Allahabad High Court · (1987) RD 308
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 151, 210, 218, 219, 279
High Courts19 May 1987Allowed
State of Uttar Pradesh Vs Jitendra Kumar Singh and Others
Allahabad High Court · (1987) 2 AWC 1468 : (1987) CriLJ 1768
Criminal Procedure Code, 1973 (CrPC) — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397