COURT ARCHIVE

Allahabad High Court judgments, 1987

709 judgments · page 33 of 36

High Courts05 Feb 1987Allowed

Mange Ram Vs District Panchayat Raj Officer/Prescribed Authority and Others

Allahabad High Court · (1987) 1 AWC 510 : (1988) RD 17

Constitution of India, 1950 — Article 207, 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

High Courts05 Feb 1987Allowed

Mange Ram Vs District Panchayat Raj Officer / Prescribed Authority, and Others

Allahabad High Court · (1987) 11 ACR 227

Constitution of India, 1950 — Article 207, 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B

High Courts05 Feb 1987Allowed

Manage Ram Vs District Panchayat Raj Officer/Prescribed Authority, Saharanpur and Others

Allahabad High Court · AIR 1987 All 266

Uttar Pradesh Panchayat Raj Act, 1947 — Section 110(2), 14(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(5)

High Courts05 Feb 1987

Jyoti Steels Vs Commissioner of Income Tax and Another

Allahabad High Court · (1987) 63 CTR 347 : (1987) 166 ITR 558 : (1987) 31 TAXMAN 420

Income Tax Act, 1961 — Section 271(1), 273(2), 273A(4)

High Courts05 Feb 1987Dismissed

Smt. Sartaj Jahan and Another Vs Sunni Central Board of Waqf

Allahabad High Court · (1988) 1 AWC 24

Uttar Pradesh Muslim Waqfs Act, 1960 — Section 3, 33(1), 33(2), 75

High Courts04 Feb 1987Allowed

Smt. Zaitoon Vs State of Uttar Pradesh and Another

Allahabad High Court · (1987) 11 ACR 282

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 323, 325

High Courts04 Feb 1987

State of U.P. Vs Willard India Ltd.

Allahabad High Court · AIR 1987 All 230 : (1987) 1 AWC 625 : (1987) 62 CompCas 134

Stamp Act, 1899 — Article 5, 6, 6(1), 32, 57

High Courts04 Feb 1987Dismissed

Super Cotton Bowl Refilling Works Vs Commissioner, Sales Tax Commissioner, Sales Tax Vs Super Cotton Bowl Refilling Works

Allahabad High Court · (1987) 66 STC 197

Uttar Pradesh Sales Tax Act, 1948 — Section 35

High Courts04 Feb 1987Allowed

Madho Lal Vs The Excise Commissioner and Others

Allahabad High Court · (1987) 1 AWC 513

High Courts04 Feb 1987

Madho Lal Vs The Excise Commissioner, U.P. and Others

Allahabad High Court · (1987) 11 ACR 231

High Courts03 Feb 1987Allowed

State of U.P.;Girja Dayal Srivastava Vs Girja Dayal Srivastava and Another;State of U.P. and others

Allahabad High Court · (1987) 02 AHC CK 0046

High Courts02 Feb 1987Disposed Of

Adhivakta Maha Sangh and Another Vs Union of India (UOI) and Another

Allahabad High Court · (1987) 1 AWC 440

Advocates Act, 1961 — Section 3, 48B, 48B(2), 54, 8Bar Council of India Rules, 1975 — Rule 4, 5Constitution of India, 1950 — Article 133, 134A

High Courts02 Feb 1987Allowed

Committee of Management of R.K. College, Shamli, Muzaffarnagar and Another Vs Vice-Chancellor, Meerut University, Meerut and Others

Allahabad High Court · AIR 1987 All 188

Uttar Pradesh State Universities Act, 1973 — Section 13(6), 58(2)

High Courts02 Feb 1987Allowed

Committee of Management of R.K. College and Another Vs Vice-Chancellor, Meerut University and Others

Allahabad High Court · (1987) 1 AWC 417

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 13, 13(1), 13(6), 15, 16

High Courts02 Feb 1987Dismissed

Chhedi & Others Vs DDC, Gonda, & Others

Allahabad High Court · (1987) 02 AHC CK 0052

Limitation Act, 1963 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210, 210, 341

High Courts02 Feb 1987Dismissed

Ram Raj & Others Vs D.D.C. & Others

Allahabad High Court · (1987) 02 AHC CK 0051

High Courts02 Feb 1987Dismissed

Satya Narai Vs Ramlali and Others

Allahabad High Court · (1987) 02 AHC CK 0041

Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)Specific Relief Act, 1963 — Section 31

High Courts02 Feb 1987

General Manager, N.E. Rly. and Others Vs Shri Pat and Others

Allahabad High Court · (1987) 2 LLJ 377

Administrative Tribunals Act, 1985 — Section 14, 2, 28, 29, 3Civil Procedure Code, 1908 (CPC) — Section 151, 18, 5Constitution of India, 1950 — Article 136, 226, 323A

High Courts02 Feb 1987Dismissed

Ram Swarath Sharma Vs State of U.P. and Others

Allahabad High Court · (1987) 1 AWC 434

Constitution of India, 1950 — Article 226

High Courts30 Jan 1987

Noor Mohammad Vs State of U.P. and Others

Allahabad High Court · (1987) 11 ACR 285

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7Probation of Offenders Act, 1958 — Section 4, 6