High Courts05 Mar 1987Dismissed
Dwarika Prasad Pal Vs IVth Additional Civil Judge and Another
Allahabad High Court · (1987) 03 AHC CK 0081
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 29 of 36
High Courts05 Mar 1987Dismissed
Dwarka Prasad Vs Jwala Prasad and Others
Allahabad High Court · (1987) 1 ACC 451
Motor Vehicles Act, 1988 — Section 110A
High Courts05 Mar 1987Dismissed
Ashok Kumar Dixit Vs State of U.P. and Another
Allahabad High Court · AIR 1987 All 235
Constitution of India, 1950 — Article 21, 65Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)
High Courts05 Mar 1987Dismissed
Madhusudan Bajpai Vs State of U.P.& Ors.
Allahabad High Court · (1987) 03 AHC CK 0063
National Security Act, 1980 — Section 11, 3
High Courts05 Mar 1987Allowed
Sunder Lal Jaiswal Vs State
Allahabad High Court · (1987) 03 AHC CK 0056
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Mar 1987
Ashok Dixit Vs State of U.P. and Another
Allahabad High Court · (1987) 11 ACR 236
British North America Act, 1867 — Section 91, 92Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 134A, 14, 19, 19(2), 19(3)
High Courts04 Mar 1987Allowed
Kumari Indu Mehta Vs State of U.P. and Others
Allahabad High Court · AIR 1987 All 309 : (1987) 1 AWC 744
Contract Act, 1872 — Section 65, 70Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(2), 24(2)
High Courts04 Mar 1987Disposed Of
Jata Shanker Pandey Vs DDC, Pratapgarh
Allahabad High Court · (1987) 03 AHC CK 0066
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 3
High Courts04 Mar 1987
Commissioner of Income Tax Vs Meerut Construction Company
Allahabad High Court · (1987) 62 CTR 170 : (1987) 166 ITR 702
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts04 Mar 1987
Commissioner of Income Tax Vs Agency Hamdard Waqf Limited
Allahabad High Court · (1987) 63 CTR 345 : (1987) 166 ITR 698 : (1987) 31 TAXMAN 495
Taxation Laws (Amendment) Act, 1984 — Section 187, 187(2)
High Courts03 Mar 1987Allowed
Santosh Kumar Vs State
Allahabad High Court · (1987) 11 ACR 449
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts03 Mar 1987Dismissed
Kumari Veena Vs The Director of Education and Others
Allahabad High Court · (1987) 03 AHC CK 0083
Uttar Pradesh Intermediate Education Act, 1921 — Section 16B, 16E, 16E(10)
High Courts03 Mar 1987Dismissed
Swadeshi Cotton Mills Company Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1987) 63 CTR 335 : (1988) 171 ITR 634 : (1987) 32 TAXMAN 271
Income Tax Act, 1961 — Section 142(2A)
High Courts03 Mar 1987
Vyapar Mandal and Others Vs Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (1987) 03 AHC CK 0019
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 5, 6, 7, 70(2)
High Courts03 Mar 1987
Controller of Estate Duty Vs Krishna Kumari Devi
Allahabad High Court · (1987) 66 CTR 80 : (1988) 173 ITR 561 : (1987) 34 TAXMAN 179
Estate Duty Act, 1953 — Section 34, 34(1), 39, 39(1), 39(3)Hindu Succession Act, 1956 — Section 6
High Courts02 Mar 1987Allowed
Smt. Maheshwari Devi and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 1 AWC 741
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 48
High Courts02 Mar 1987Disposed Of
Mata Prasad Vs 1st Addl.DJ., Rae Bareli and Others
Allahabad High Court · (1987) 03 AHC CK 0060
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts02 Mar 1987Dismissed
Amar Nath Vs Janardan Prasad Ojha
Allahabad High Court · AIR 1988 All 116
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 100(1), 86(1)
High Courts02 Mar 1987Allowed
Om Prakash and Others Vs Board of Revenue and Others
Allahabad High Court · (1987) 1 AWC 684 : (1990) RD 405 : (1987) RD 150
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts27 Feb 1987Allowed
Willard India Ltd. Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 67 STC 255
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)