COURT ARCHIVE

Allahabad High Court judgments, 1987

709 judgments · page 25 of 36

High Courts02 Apr 1987Disposed Of

Ganga Datta Tripathi & Others Vs State of U.P. and others

Allahabad High Court · (1987) 04 AHC CK 0034

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2(b)

High Courts01 Apr 1987

Vidhya Sabha and Another Vs Assistant Registrar, Firms Societies and Chits, Variants Division and Others

Allahabad High Court · (1987) 04 AHC CK 0007

High Courts31 Mar 1987Dismissed

Hari Oil and Dal Mills Vs Sukhmal Chand and Others

Allahabad High Court · (1987) 11 ACR 412

Criminal Procedure Code, 1973 (CrPC) — Section 12, 14, 20, 319(3), 397Prevention of Food Adulteration Act, 1954 — Section 20A

High Courts31 Mar 1987Dismissed

Smt. Alimun Nisa Vs State of Uttar Pradesh and Another

Allahabad High Court · (1987) 11 ACR 422

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128, 397, 401

High Courts31 Mar 1987Dismissed

M/s. Hari Oil and Dal Mills U.P. Vs Sukhmal Chand and Others

Allahabad High Court · (1987) 11 ACR 412

Criminal Procedure Code, 1973 (CrPC) — Section 319(3), 397, 401Prevention of Food Adulteration (Amendment) Act, 1964 — Section 12Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 20, 20A

High Courts31 Mar 1987Partly Allowed

Commissioner of Income Tax Vs Munnalal Shrikishan

Allahabad High Court · (1987) 65 CTR 45 : (1987) 167 ITR 415

Income Tax Act, 1961 — Section 256(2)

High Courts31 Mar 1987Allowed

Gulshan Sugar and Chemicals Limited Vs State of Uttar Pradesh and Another

Allahabad High Court · (1988) 1 AWC 112

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3Uttar Pradesh Coal Control Order, 1977 — Section 2

High Courts31 Mar 1987

Duli Chand Vs State of U.P.

Allahabad High Court · (1987) 03 AHC CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts31 Mar 1987

Uma Shanker Vs Smt. Angoori Devi and Others

Allahabad High Court · (1987) 03 AHC CK 0011

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts30 Mar 1987Dismissed

Bisheswar Misra and Others Vs The Board of Revenue and Others

Allahabad High Court · (1987) RD 196

Uttar Pradesh Tenancy Act, 1939 — Section 60

High Courts30 Mar 1987Dismissed

Motilal Padampat Udyog Ltd. and Another Vs The Appellate Collector/Collector, Customs and Central Excise (Appeals) and Another

Allahabad High Court · (1987) 13 ECC 341

High Courts30 Mar 1987

Ram Singh and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1987) RD 203

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 126

High Courts28 Mar 1987Allowed

Ram Pyare Vs Respondent: The Nagar Swasthya Adhikari, Nagar Mahapalika

Allahabad High Court · (1987) 11 ACR 440

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12

High Courts28 Mar 1987

Ram Pyare Vs The Nagar Swasthya Adhikari, Nagar Mahapalika

Allahabad High Court · (1987) 03 AHC CK 0017

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12

High Courts27 Mar 1987Allowed

Mahfooz Hasan Vs Harish Chandra Sahai

Allahabad High Court · AIR 1988 All 69

Provincial Small Cause Courts Act, 1887 — Section 15, 25

High Courts27 Mar 1987Dismissed

Sangita Oswal Hosiery Vs 3rd Addl.Distt.Judge, faizabad and others

Allahabad High Court · (1987) 03 AHC CK 0067

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(4), 10(5)(d)4)

High Courts27 Mar 1987

Jai Singh and Others Vs State

Allahabad High Court · (1987) 03 AHC CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 48

High Courts27 Mar 1987

Smt. Priti Swami Vs Lokesh Kumar Swami

Allahabad High Court · (1987) 03 AHC CK 0008

Hindu Marriage Act, 1955 — Section 13, 13B, 23

High Courts26 Mar 1987Dismissed

Smt. Kampavati Jain and Another Vs State of U.P. and Another

Allahabad High Court · (1987) 03 AHC CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts26 Mar 1987Dismissed

Ram Kishan Gupta Vs IVth Additional District Judge and Others

Allahabad High Court · (1987) 03 AHC CK 0095

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)