High Courts19 May 1987Dismissed
Chandrajit and Another Vs Smt. Ganeshiya and Others
Allahabad High Court · AIR 1987 All 360 : (1987) 2 AWC 1115
Civil Procedure Code, 1908 (CPC) — Section 148A
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 20 of 36
High Courts19 May 1987
Devi Singh Vs District Panchayat Raj Adhikari and Others
Allahabad High Court · (1987) 05 AHC CK 0001
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(4), 2Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(2), 36, 37, 37(1)
High Courts18 May 1987Dismissed
Jai Nath and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 536
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 190, 190(1), 200Penal Code, 1860 (IPC) — Section 307, 427
High Courts18 May 1987Disposed Of
Lalji Singh Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 474
Penal Code, 1860 (IPC) — Section 304, 307
High Courts18 May 1987Dismissed
Ravi Gopal Upadhyay Vs Smt. Urmila Devi and Another
Allahabad High Court · (1987) 11 ACR 630
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 126, 127, 128
High Courts18 May 1987Dismissed
Sheomurti Pandey and Another Vs Bharati Lai Pandey and Another
Allahabad High Court · (1987) 11 ACR 507
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 401
High Courts18 May 1987
Mendhi Hasan Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 515
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 497Penal Code, 1860 (IPC) — Section 302
High Courts15 May 1987Dismissed
Laxmi Narain Yadav Vs District Inspector of Schools & Others
Allahabad High Court · (1987) 05 AHC CK 0031
High Courts14 May 1987Allowed
Smt. Manju Vs Vinod Kumar
Allahabad High Court · (1987) 11 ACR 480
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 397, 423, 435
High Courts14 May 1987Dismissed
Shaw Wallace and Company Limited and Others Vs Rajvir Singh Yaduvanshi and Another
Allahabad High Court · (1987) 11 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 200, 202, 203Imports and Exports (Control) Act, 1947 — Section 5Insecticides Act, 1968 — Section 22C(1), 22C(2), 29(1), 3, 33
High Courts14 May 1987Dismissed
Manjar Vs State of U.P.
Allahabad High Court · (1988) 1 AWC 161
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(1), 167(2), 167(2A)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 326
High Courts14 May 1987Disposed Of
Sita Ram Dwivedi Vs State of U.P
Allahabad High Court · (1987) 05 AHC CK 0032
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 8 Proviso, 9
High Courts14 May 1987Dismissed
State of U.P. Vs Satya Narain
Allahabad High Court · (1987) 05 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 378Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts14 May 1987
Kaushal Kishore and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 472
Criminal Procedure Code, 1973 (CrPC) — Section 228, 326(1), 407, 407(2)
High Courts14 May 1987
Shaw Wallace and Co. Limited and Others Vs Rajvir Singh Yaduvanshi and Another
Allahabad High Court · (1987) 11 ACR 617
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 190, 190(1), 2Foreign Exchange Regulation Act, 1947 — Section 23C(1), 23C(2)Imports and Exports (Control) Act, 1947 — Section 5
High Courts14 May 1987
Gaya Ram Vs The District Magistrate-cum-Licensing Authroity and Others
Allahabad High Court · (1987) 05 AHC CK 0014
Arms Act, 1959 — Section 15, 17(3)Constitution of India, 1950 — Article 226
High Courts14 May 1987
Jagdeo Prasad Sahu and Another Vs IIIrd Additional District Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0005
High Courts13 May 1987Allowed
Mamta Devi Pandey Vs U.P. Madhyamik Shiksba Parishad
Allahabad High Court · (1987) 05 AHC CK 0074
High Courts13 May 1987Allowed
Shyam Ji Yadav Vs Board of High School and Intermediate Education
Allahabad High Court · (1987) 05 AHC CK 0066
High Courts12 May 1987Dismissed
Kishan Swarup and Another Vs R.P. Pandhi and Another
Allahabad High Court · (1987) 11 ACR 483
Contempt of Courts Act, 1971 — Section 19, 19(1)