High Courts27 Apr 1987Dismissed
Hamidullah Vs District Judge and Another
Allahabad High Court · (1987) 04 AHC CK 0054
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 22 of 36
High Courts27 Apr 1987Allowed
Sri Niwas Pathak Vs Uttar Pradesh Secondary Education Services Commission and Others
Allahabad High Court · (1987) 04 AHC CK 0048
Constitution of India, 1950 — Article 226
High Courts27 Apr 1987
Kumari Nishi Bhargava Vs The Deputy Director of Education and Others
Allahabad High Court · (1987) 04 AHC CK 0021
Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1982 — Section 10, 11(4), 16, 16E, 18Uttar Pradesh Higher Education Services Commission Rules, 1981 — Rule 4, 4(1), 4(2), 4(4), 4(6)
High Courts27 Apr 1987
Kailash Chand Sharma Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 04 AHC CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts27 Apr 1987
Akhtar Hussain and Others Vs The Board of Revenue and Others
Allahabad High Court · (1987) RD 244
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts27 Apr 1987
Kailash Chand Sharma Vs State of U.P. and Others
Allahabad High Court · (1987) 11 ACR 441
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts27 Apr 1987
Nathu Vs State of U.P.
Allahabad High Court · (1987) 04 AHC CK 0001
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 Apr 1987Dismissed
Vijai Kumar Gupta and Others Vs Zila Parishad, Shahjahanpur and Another
Allahabad High Court · AIR 1987 All 304 : (1987) 2 AWC 1339
Constitution of India, 1950 — Article 19(1), 226
High Courts23 Apr 1987Dismissed
Hindustan Enterprises Vs State of U.P. and Others
Allahabad High Court · (1988) 1 AWC 586
Defence of India Rules, 1962 — Rule 8(2)Essential Commodities Act, 1955 — Section 15, 3, 5
High Courts23 Apr 1987Dismissed
Naresh Kumar Vs Prakash Narain Awasthi and Others
Allahabad High Court · AIR 1988 All 102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100(1), 83(1)
High Courts23 Apr 1987
Dr. N.D. Tahiliani Vs Dr. R.P. Misra, Vice-Chancellor, Allahabad University and Others
Allahabad High Court · (1987) 04 AHC CK 0011
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 13(6), 19, 21, 21(U)
High Courts23 Apr 1987
Smt. Krishna Devi and Others Vs State of U.P. and Others
Allahabad High Court · (1989) RD 72
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 5A
High Courts22 Apr 1987Disposed Of
Jitendra Nath Trivedi Vs State of U.P.
Allahabad High Court · (1987) 04 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 307, 439Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 323, 325, 498A
High Courts22 Apr 1987Allowed
Shri Ram and Others Vs State
Allahabad High Court · (1988) 12 ACR 103
Penal Code, 1860 (IPC) — Section 147, 308, 323, 506
High Courts22 Apr 1987Dismissed
Shaukat Ali and Others Vs Special Land Acquisition Officer and Others
Allahabad High Court · (1987) 04 AHC CK 0052
Land Acquisition Act, 1894 — Section 28, 32, 9
High Courts22 Apr 1987Dismissed
Kalpanath and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1987) 04 AHC CK 0051
Evidence Act, 1872 — Section 90, 90(2)
High Courts22 Apr 1987Disposed Of
Smt. Sooka and Another Vs Ram Ratan and Another
Allahabad High Court · (1988) 1 AWC 39
High Courts22 Apr 1987
Anis Khan Vs State of U.P.
Allahabad High Court · (1987) 04 AHC CK 0022
Penal Code, 1860 (IPC) — Section 302
High Courts22 Apr 1987
Iqbal Vs State of U.P.
Allahabad High Court · (1987) 04 AHC CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 397, 401, 465(1)
High Courts22 Apr 1987
Nand Rice and Oil Mills and Others Vs Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (1987) 04 AHC CK 0014
Constitution of India, 1950 — Article 226Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2(1)