High Courts21 Apr 1987Dismissed
Shah Abdul Baqi and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 04 AHC CK 0039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 20, 3, 30
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 23 of 36
High Courts21 Apr 1987
Shah Abdul Bagi and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1988 All 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 19
High Courts21 Apr 1987
Premwati and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 04 AHC CK 0013
Child Marriage Restraint Act, 1929 — Section 5, 6, 7, 9Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 4, 42
High Courts20 Apr 1987Allowed
Madan Lal Vs State
Allahabad High Court · (1987) 04 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 24, 25, 397, 401, 482Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Children Act, 1951 — Section 79
High Courts17 Apr 1987Dismissed
Mohit Koiry Vs Smt. Dhanrajia and Others
Allahabad High Court · (1987) 04 AHC CK 0067
Evidence Act, 1872 — Section 67
High Courts17 Apr 1987Allowed
Brij Raj Singh Vs District Inspector of Schools and Others
Allahabad High Court · (1988) 1 AWC 498
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 11, 12, 31, 35, 36
High Courts17 Apr 1987Allowed
Brij Raj Singh Vs District Inspector of Schools and others
Allahabad High Court · (1987) 04 AHC CK 0032
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
High Courts17 Apr 1987
Jai Shree and Others Vs Amar Dev and Others
Allahabad High Court · (1987) 2 ACC 457
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Apr 1987
Shyam Dhar Misra and Others Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 641
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts17 Apr 1987
Jagat Narain Dwivedi Vs The Addl. Civil Judge VI, Kanpur Nagar and Another
Allahabad High Court · (1987) 04 AHC CK 0010
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 27(1)
High Courts17 Apr 1987
Sanjai Bhatnagar Vs Meerut University
Allahabad High Court · (1987) 04 AHC CK 0005
Uttar Pradesh State Universities Act, 1973 — Section 38B, 39, 42, 49A, 68
High Courts16 Apr 1987Disposed Of
Babu Lai and Brothers and Another Vs Swarnp Lai
Allahabad High Court · (1987) 04 AHC CK 0071
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 25, 3, 3(1)
High Courts16 Apr 1987Dismissed
Kesari Lai Vs The III Additional District Judge and Another
Allahabad High Court · (1987) 04 AHC CK 0060
Constitution of India, 1950 — Article 223, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts16 Apr 1987Allowed
Nihal Ahmad Vs Shahida Khatoon and Another
Allahabad High Court · (1988) 12 ACR 554
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts16 Apr 1987Allowed
Nihal Ahmad Vs Smt. Shahida Khatoon and Another
Allahabad High Court · (1988) 2 AWC 1205
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
High Courts16 Apr 1987
Sharda Das Vs Mohd. Isha and Another
Allahabad High Court · (1987) 2 ACC 410
Motor Vehicles Act, 1988 — Section 110D
High Courts15 Apr 1987Dismissed
Additional Commissioner of Income Tax Vs Hasmat Rai Raj Pal
Allahabad High Court · (1987) 64 CTR 185 : (1988) 170 ITR 191 : (1987) 33 TAXMAN 23
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Income Tax Act, 1961 — Section 256
High Courts15 Apr 1987Dismissed
Pashu Shay Chhedan Vikray Shram Samvida Sahkari Samiti Ltd., Barabanki Vs State of U.P
Allahabad High Court · (1987) 04 AHC CK 0033
Uttar Pradesh Co-operative Societies Act, 1965 — Section 3, 6, 7
High Courts15 Apr 1987
Shree Kishan Vs Commissioner of Income Tax
Allahabad High Court · (1987) 65 CTR 303 : (1988) 173 ITR 541 : (1987) 33 TAXMAN 91
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 256, 271(1), 273A
High Courts14 Apr 1987
Uma Shankar Vs State
Allahabad High Court · (1987) 11 ACR 475
Prevention of Food Adulteration Act, 1954 — Section 11(1C), 13(2), 16, 7