High Courts15 Dec 1987Partly Allowed
Parasu Ram Misra Vs U. P. State Road Transport Corporation and Another
Allahabad High Court · (1988) 1 AWC 416
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 2 of 36
High Courts15 Dec 1987Dismissed
Food Corporation of India, Gorakhpur Vs Mahabir Prasad Bhartiya
Allahabad High Court · AIR 1988 All 160 : (1988) 1 AWC 594
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Specific Relief Act, 1963 — Section 34
High Courts15 Dec 1987Dismissed
Abdul Azim and Another Vs District Officer, Minor Mineral Concession Rules and District Magistrate, Gonda and Others
Allahabad High Court · (1987) 12 AHC CK 0045
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts15 Dec 1987Dismissed
Ram Kishan Mlsra Vs U.P.Board of Basic Education, Allahabad & Another
Allahabad High Court · (1987) 12 AHC CK 0037
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 21
High Courts15 Dec 1987Dismissed
Yamuna Shanker Mishra Vs Mahendra Kumar and Others
Allahabad High Court · (1988) 1 AWC 380
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), 115
High Courts14 Dec 1987Dismissed
Kamla Shanker Singh and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 187
Criminal Procedure Code, 1973 (CrPC) — Section 399, 401, 439, 482Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts14 Dec 1987Dismissed
Rajesh Kumar and Others Vs Prem Shanker and Others
Allahabad High Court · (1988) 1 AWC 320
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 145(3), 146(1), 62, 63
High Courts14 Dec 1987Allowed
Satya Pal Singh Vs State of U.P. & Others
Allahabad High Court · (1987) 12 AHC CK 0041
High Courts14 Dec 1987Dismissed
Universal Proutist Labour Federation (U.P.L.F.) Vs State of Uttar Pradesh and Others
Allahabad High Court · (1988) 1 AWC 388
Constitution of India, 1950 — Article 226
High Courts14 Dec 1987Dismissed
Shrawan Kumar Vs The Sub-Divisional Magistrate and Another
Allahabad High Court · (1988) 1 AWC 343
High Courts11 Dec 1987Partly Allowed
Parsadi and Others Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 397
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts11 Dec 1987
Mohan Singh alias Makhan Lal and Others Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 444
Evidence Act, 1872 — Section 138Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 115
High Courts11 Dec 1987
Khalifa Paswan Vs Union of India (UOI)
Allahabad High Court · (1988) 1 ACC 541 : (1988) ACJ 1093
Civil Procedure Code, 1908 (CPC) — Section 34Civil Procedure Code, 1908 (CPC) — Section 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 Dec 1987Disposed Of
Smt. Sarwari Begum Vs Abdul Majid and Others
Allahabad High Court · (1988) 1 AWC 345
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts10 Dec 1987Dismissed
Managing Committee, D.A.V. Degree College and Others Vs Chancellor, Meerut University, (Governor) and Others
Allahabad High Court · (1988) 1 AWC 471
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts10 Dec 1987Allowed
Raman Electricals Vs Union of India (UOI) and Another
Allahabad High Court · (1988) 35 ELT 275
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts10 Dec 1987
Agra Beverages Corporation Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 18 ECR 261 : (1988) 34 ELT 465
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(5)Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72
High Courts10 Dec 1987
Oriental Fire and General Insurance Co. Ltd. and Others Vs Roshan Lal
Allahabad High Court · (1988) 2 ACC 130
High Courts10 Dec 1987Allowed
D.K. Agarwal Vs The High Court of Allahabad and Another
Allahabad High Court · (1988) 1 AWC 201
Constitution of India, 1950 — Article 136, 226, 233Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 20(3), 27, 27A
High Courts10 Dec 1987Allowed
Smt. Mamta Rastogi Vs Regional Inspectress of Girls Schools and Others
Allahabad High Court · (1988) 1 AWC 493
Constitution of India, 1950 — Article 226