High Courts13 Apr 1987

Naresh Chandra Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 430

Criminal Procedure Code, 1973 (CrPC) — Section 120B, 164, 173, 227, 237Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Apr 1987Allowed

Smt. Dhiraji and Others Vs Union of India (UOI) and Others

Allahabad High Court · (1988) 1 AWC 278 : (1987) RD 270

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103Limitation Act, 1963 — Article 112, 11A, 98United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 10(2), 3, 3A(2), 6, 7
High Courts09 Apr 1987Dismissed

Lakhai Vs Ram Niwas and Others

Allahabad High Court · AIR 1987 All 345 : (1987) 2 AWC 1049

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1
High Courts09 Apr 1987Dismissed

B.K. Sharma Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 415

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 229, 239, 245Penal Code, 1860 (IPC) — Section 302, 34, 411
High Courts09 Apr 1987

Krishna Nand Singh Vs The Commissioner and Others

Allahabad High Court · (1987) 04 AHC CK 0003

Constitution of India, 1950 — Article 226, 25Uttar Pradesh Hindu Public Religious Institutions (Prevention of Dissipation of Properties) (Temporary Powers) Act, 1962 — Section 12, 4(1), 5