High Courts24 Feb 1987
Hari Lai and Others Vs State of U.P. and Another
Allahabad High Court · (1987) 02 AHC CK 0002
Constitution of India, 1950 — Article 226, 309
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 31 of 36
High Courts23 Feb 1987Allowed
State of U.P. and Another Vs Radha Raman Agarwal and Another
Allahabad High Court · AIR 1987 All 272 : (1987) 2 AWC 833
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts23 Feb 1987Allowed
Kishna Beej Bhandar Vs Commissioner, Sales Tax
Allahabad High Court · (1988) 68 STC 364
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts23 Feb 1987Allowed
Agra Concrete Pipe Co. Vs Competent Authority, Agra and Another
Allahabad High Court · AIR 1987 All 232 : (1987) 1 AWC 643
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1)
High Courts19 Feb 1987
Bhagwan Singh Vs State of U.P.
Allahabad High Court · (1987) 11 ACR 406
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 110, 111, 112
High Courts17 Feb 1987Dismissed
Behari Lal Ram Kishun Lal Vs Commissioner of Sales Tax
Allahabad High Court · (1988) 69 STC 356
Uttar Pradesh Sales Tax Act, 1948 — Section 28A
High Courts17 Feb 1987Dismissed
Commissioner, Sales Tax Vs Sai Electricals
Allahabad High Court · (1988) 68 STC 342
High Courts17 Feb 1987Dismissed
Mool Chand Rastogi Vs Allodial Chemical Manufacturing Co. P. Ltd. and Others
Allahabad High Court · (1987) 2 AWC 1056 : (1988) 63 CompCas 22
High Courts17 Feb 1987Allowed
Ram Niwas Singh Vs District Manager, Telephones, Allahabad and Others
Allahabad High Court · AIR 1987 All 314
Constitution of India, 1950 — Article 19, 226Telegraph Act, 1885 — Section 7
High Courts17 Feb 1987
General Electric Co. of India Ltd. Vs Assistant Collector Central Excise Division and Another
Allahabad High Court · (1987) 13 ECC 226 : (1989) 20 ECR 351 : (1987) 31 ELT 882
Constitution of India, 1950 — Article 226
High Courts17 Feb 1987Dismissed
Mohammad Ali Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1987 All 348 : (1987) 1 AWC 689
Stamp Act, 1899 — Article 35, 5, 2(16), 35
High Courts16 Feb 1987Dismissed
Ram Bahadur and Another Vs Ist Addl. Civil Judge and Another
Allahabad High Court · (1987) RD 143
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 331
High Courts16 Feb 1987
Arvind Jaiswal Vs Uttar Pradesh Public Services Tribunal and Others
Allahabad High Court · (1987) 02 AHC CK 0005
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 5
High Courts13 Feb 1987Allowed
Anand General Store Vs Commissioner of Sales Tax
Allahabad High Court · (1987) 66 STC 349
Uttar Pradesh Sales Tax Act, 1948 — Section 10(5)
High Courts13 Feb 1987Dismissed
Anand Prakash Sharma and Another Vs Sushil Kumar Sharma and Others
Allahabad High Court · AIR 1987 All 296
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 92
High Courts13 Feb 1987Dismissed
Ananad Prakash Sharma and Another Vs Sushil Kumar Sharma and Others
Allahabad High Court · (1987) 1 AWC 586
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92, 92(1)
High Courts13 Feb 1987Dismissed
Collector of Central Excise Vs President, Customs, Excise and Gold (Control) Appellate Tribunal and Another
Allahabad High Court · (1987) 12 ECC 113 : (1987) 32 ELT 642
Central Excises and Salt Act, 1944 — Section 35G(1), 35G(3)Customs Act, 1962 — Section 129C(5)
High Courts12 Feb 1987Dismissed
Bir Singh Thakur Advocate Vs District Judge and Others
Allahabad High Court · (1987) 1 AWC 665
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 9
High Courts11 Feb 1987Dismissed
Dr. Aziz Haider and Others Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 750 : (1988) RD 42 : (1987) RD 315
Banking Regulation Act, 1949 — Section 21AConstitution of India, 1950 — Article 14, 226Uttar Pradesh Agricultural Credit Act, 1973 — Section 10B, 11, 11A, 11A(2), 11A(3)
High Courts11 Feb 1987Dismissed
Sanjay Misra Vs Nagar Palika Etawah
Allahabad High Court · (1987) 1 AWC 656
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 2(18), 2(19), 221