High Courts11 Feb 1987Dismissed
Bhola Mali Vs Zila Parishad and Another
Allahabad High Court · (1987) 1 AWC 725 : (1988) RD 84
United Provinces District Boards Act, 1922 — Section 196, 270, 274
COURT ARCHIVE
Allahabad High Court judgments, 1987
709 judgments · page 32 of 36
High Courts11 Feb 1987Dismissed
Sanjay Mishra Vs Nagar Palika, Etawah
Allahabad High Court · AIR 1987 All 276 : (1988) RD 81
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Municipalities Act, 1916 — Section 2, 2(18), 34
High Courts10 Feb 1987Allowed
Sanjai Kumar and Others Vs Sanjai Kumar and Others
Allahabad High Court · (1987) 02 AHC CK 0086
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 106, Order 21 Rule 35, Order 21 Rule 97Provincial Small Cause Courts Act, 1887 — Section 24
High Courts10 Feb 1987Disposed Of
Ashfaq Ahmad Vs Prescribed Authority (Civil Judge) and Another
Allahabad High Court · (1987) 02 AHC CK 0082
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34
High Courts10 Feb 1987Allowed
Jagdish Saran Vs Nanhey Mal and Others
Allahabad High Court · (1987) 1 AWC 652
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 9(3)
High Courts10 Feb 1987Dismissed
Smt. Basanti Gaur Vs Regional Inspectress of Girl Schools VII Region and Others
Allahabad High Court · (1987) 1 AWC 363
High Courts10 Feb 1987Dismissed
Smt. Basanti Gaur Vs Regional Inspectress of Girls'' Schools, VII Region, Gorakhpur and Others
Allahabad High Court · AIR 1987 All 191
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E
High Courts10 Feb 1987Allowed
Shri Kant Tripathi and Another Vs State of U.P. and Others
Allahabad High Court · (1987) 1 AWC 769
Constitution of India, 1950 — Article 226, 233, 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 17, 20, 22, 22(2), 22(3)
High Courts09 Feb 1987Dismissed
Gopal Das and Another etc. Vs Ist Addl. District Judge, Varanasi and Others
Allahabad High Court · AIR 1987 All 261 : (1987) 1 AWC 538
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15, 15(2), 16
High Courts09 Feb 1987Allowed
Kumari Shashi Bala Roy Sharma and Another Vs State of U.P. & Anr.
Allahabad High Court · (1987) 02 AHC CK 0045
Constitution of India, 1950 — Article 14, 16, 39(d)
High Courts09 Feb 1987
British India Corporation Limited Vs Commissioner, Sales Tax
Allahabad High Court · (1987) 66 STC 250
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts09 Feb 1987
Brij Narayan Yadav Vs The District Judge and Another
Allahabad High Court · (1987) 02 AHC CK 0006
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(6), 9(12), 9(6), 9(8)
High Courts07 Feb 1987Allowed
Jai Ram Chaudhari Vs U.P.State Road Transport Corpn., Lucknow and Others
Allahabad High Court · (1987) 02 AHC CK 0053
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 9(ii)
High Courts06 Feb 1987Allowed
Sachchida Nand Misra and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1987) 1 AWC 598 : (1987) CriLJ 1366
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401, 45
High Courts06 Feb 1987Allowed
Trilok Chand Vs The Rent Control and Eviction Officer/S.D.M. Naku and Another
Allahabad High Court · AIR 1987 All 213
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A, 29A(4), 29A(5), 29A(7)
High Courts06 Feb 1987
Ashok Verma Vs The District Magistrate and Another
Allahabad High Court · (1987) 11 ACR 457
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts06 Feb 1987Allowed
Madan Lal Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1987) 1 AWC 473
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 197, 198Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 17, 34
High Courts06 Feb 1987
Sadiq Ali Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1004
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 5, 6, 7Foreigners Act, 1946 — Section 14
High Courts06 Feb 1987
Ashok Verma Vs The District Magistrate Gorakhpur and Another
Allahabad High Court · (1987) 11 ACR 457
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)
High Courts05 Feb 1987Allowed
Sheo Ram Singh Vs The Appellate Authority-cum-Deputy Sugar Commissioner and Others
Allahabad High Court · (1987) 1 AWC 633
Limitation Act, 1963 — Section 10, 11, 12, 13, 14