High Courts11 May 1987Dismissed
Banwari Lal Buddha Sen Vs Commissioner of Sales Tax
Allahabad High Court · (1988) 69 STC 83
Uttar Pradesh Sales Tax Act, 1948 — Section 8(1)
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 21 of 36
High Courts08 May 1987
Raj Kishore Vs District Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0006
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts07 May 1987Dismissed
Anupam Shukla Vs U.P. Higher Education Services Commission and Others
Allahabad High Court · (1987) 05 AHC CK 0070
Uttar Pradesh Higher Education Services Commission (Procedure for selection of teachers) Regulations, 1983 — Regulation 6
High Courts06 May 1987Dismissed
Mohd. Ishaq Vs VIII Additional District Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0063
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 30
High Courts06 May 1987Dismissed
Achal Singh Vs The Third Additional District Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0062
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(1), 8(1), 8(2)
High Courts06 May 1987Dismissed
Anirudha Vs District Magistrate and Others
Allahabad High Court · (1987) CriLJ 1784
Explosives Act, 1884 — Section 14, 3, 4, 5General Clauses Act, 1897 — Section 21, 3National Security Act, 1980 — Section 3
High Courts06 May 1987
Abdul Rauf and Another Vs Mirazuddin and Others
Allahabad High Court · (1987) 05 AHC CK 0017
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 23, 3(1)
High Courts06 May 1987
Rameshwar Prasad Barbara Vs 1st Additional Civil Judge/Prescribed Authority and Another
Allahabad High Court · (1987) 05 AHC CK 0013
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26, 27
High Courts06 May 1987
Krishna Chandra Vs State of U.P.
Allahabad High Court · (1989) 1 AWC 175
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 47
High Courts05 May 1987Allowed
Rajendra Singh Yadav and Another Vs Allahabad Development Authority and Another
Allahabad High Court · (1987) 05 AHC CK 0077
Constitution of India, 1950 — Article 226
High Courts05 May 1987Dismissed
Ghanshyam Singh Vs The District Assistant Registrar Cooperative Societies
Allahabad High Court · (1987) 05 AHC CK 0058
Uttar Pradesh Co-operative Societies Act, 1965 — Section 29, 29(4), 29(5), 35
High Courts05 May 1987Dismissed
National Insurance Company Limited Vs Satya Prakash and Others
Allahabad High Court · (1987) 2 ACC 192
Motor Vehicles Act, 1939 — Section 96(2)
High Courts05 May 1987
Bhaskar Mitra Vs State of Uttar Pradesh
Allahabad High Court · (1987) 11 ACR 485
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 164, 363, 366, 368
High Courts04 May 1987Dismissed
Pratap Bhana Singh Vs Prescribed Authority VI Additional Civil Judge and Others
Allahabad High Court · (1987) 05 AHC CK 0078
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21
High Courts04 May 1987Dismissed
Mahesh Pal Singh Vs Pooran Chand Tlwari and Another
Allahabad High Court · (1988) 1 AWC 103
Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 38, 451, 70Penal Code, 1860 (IPC) — Section 379, 420, 451, 460
High Courts04 May 1987
Mahesh Pal Singh Vs Pooran Chand Tiwari and Another
Allahabad High Court · (1987) 11 ACR 685
Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 38, 451, 70Penal Code, 1860 (IPC) — Section 379, 420, 460
High Courts04 May 1987
Roshan Lal and Another Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 529
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 105, 323, 34
High Courts04 May 1987
Pratap Singh Shishodia Vs State and Another
Allahabad High Court · (1987) 11 ACR 488
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(1), 245(2), 397Penal Code, 1860 (IPC) — Section 409, 420, 468
High Courts29 Apr 1987Allowed
Ish Mohammad and Another Vs State
Allahabad High Court · (1987) 11 ACR 525
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Apr 1987Disposed Of
Yogendra Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 672
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 384Penal Code, 1860 (IPC) — Section 307, 393